D.M.PURNESH Vs. MANJULA REDDY T.V.

JUDGEMENT

(1.) The learned counsel for the parties are categorical in their submissions that neither the petitioner nor the respondent can deny the dispute or the agreement for resolution of such dispute by arbitration. The learned counsels submit that a former Judge of this Court could be appointed as the sole arbitrator and when it is pointed out that the respondent has issued legal notice dtd. 2/2/2022 at the first instance invoking the arbitration clause suggesting the name of a former Judge of this Court as the sole arbitrator, it is submitted that the respondent's nominee could be appointed as a sole arbitrator to enter reference of the dispute for adjudication. Hence the following: