MANGALORE UNIVERSITY Vs. TOTAL I.T. SOLUTIONS

JUDGEMENT

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

(2.) Petitioner and the respondent had entered into an agreement on 24/6/2016. The General Conditions of Contract provided for adjudication of the disputes between the parties is to be settled by way of Clause 24 thereof. The said Clause 24 is reproduced hereunder for easy reference: 24. Settlement of Disputes

(3.) Another agreement dtd. 24/6/2016 was also entered into which is also governed by an identical arbitration clause in terms of clause 24 thereof. There being disputes between the parties, which had arisen, the petitioner had invoked an arbitration clause vide its notice dtd. 9/12/2020 and nominated its arbitrator.