KASTURI R. Vs. TAPASYA BUSINESS SOLUTIONS PVT. LTD.

JUDGEMENT

(1.) The petitioner has sought for appointment of Arbitrator in relation to the disputes that have arisen as regards the rental agreement entered into between the parties at Annexure-A. Clause 13 provides for dispute resolution by way of mutual discussion and negotiation and thereafter by arbitration.

(2.) The learned counsel for respondent has withdrawn his objections and submits that the matter may be referred to an Arbitrator.

(3.) Taking note of the nature of dispute resolution at Clause 13, the matter is referred for Mediation to explore the possibility of settlement of dispute by way of mutual discussion and negotiation and thereafter by arbitration, in terms of Clause 13 for conciliation between the parties.