ANJANEYASWAMY TRANSPORT Vs. PODAR INTERNATIONAL SCHOOL

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner and the respondent have entered into an agreement for Transports Services Contract on 16/5/2014 whereunder the petitioner who is a proprietary firm carrying on its business in Mysore was to render transport services to the school of the respondent in the District of Mysore. The said agreement is governed by an arbitration clause in terms of Clause 16 thereof, which is reproduced hereunder for easy reference:

(3.) A dispute having arisen as regards the payment due and liability to be paid by the respondent to the petitioner, the petitioner had invoked the arbitration clause and arbitral proceedings had been initiated by the appointment of one Mr.M.A.Khan, Advocate, High Court of Bombay in Mumbai. However, the said arbitrator has recused himself and as such, the petitioner is before this Court seeking for appointment of a substitute arbitrator.