RAGHUNANDAN RAO B. Vs. MITHUN MAROLI

JUDGEMENT

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

(2.) The petitioner and the respondent had entered into an agreement of sale dtd. 11/7/2018 whereunder the petitioner had agreed to purchase the property scheduled to said agreement. Said agreement is governed by an arbitration clause in terms of Clause 18 thereof which is reproduced hereunder for easy reference:

(3.) There being certain disputes between the parties, the petitioner had initially issued a notice on 25/3/2021 calling upon the respondent to comply with its obligation. Despite service thereof, no compliance was made, as such, the petitioner issued another notice dtd. 25/4/2022 invoking the arbitration clause and nominating Sri.Mosa Kunhi Nayarmoole, former District and Sessions Judge to resolve the dispute between the parties. The said notice also having been served, no response having been received, the petitioner is before this Court seeking for aforesaid relief.