SWASTIK PIPE LTD Vs. DIMPLE VERMA

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:

(2.) It is the case of the petitioner that pursuant to the business dealings and relations, C.R. Sheets and C.R. Strips, Solar Module Mounting Structure, ERW Precision Tube and Galved Steel Tube were being purchased by the respondent on a running account basis and on the basis of tax invoices, part payments were subsequently being made by the respondent. That the business dealings between the parties for the period April 1, 2019 to February 28, 2020 were for an amount of Rs.10,07,109.00 which has not been paid by the respondent.

(3.) It is the case of the petitioner that the petitioner vide notice dated March 3, 2020 had invoked the arbitration clause contained in Clause 2 of the terms and conditions of the tax invoice which reads as under: