ANAND DIAGNOSTIC LABORATORY Vs. SUYOG HOSPITAL

JUDGEMENT

(1.) The learned counsel for the petitioner is heard for final disposal and the respondent though served has remained absent.

(2.) The parties have signed Laboratory in Hospital Agreement dtd. 26/8/2020 (Annexure-A). This agreement incorporates arbitration clause which reads as under:

(3.) The petitioner has issued, at the first instance, legal notice dtd. 7/1/2022 raising a dispute claiming a total sum of Rs.1,11,19,337.00 (Rupees One Crore Eleven Lakhs Nineteen Thousand Three Hundred and Thirty Seven Only) along with interest and the respondent's reply is a general defence that all the amounts due under the contract are paid and therefore, there is no dispute for arbitration. The petitioner has caused subsequent notice dtd. 31/1/2022 invoking the arbitration clause for commencement of arbitration proceedings. The respondent has not replied.