SHOW WORLD EVENTS Vs. JAGRAN SOLUTIONS

JUDGEMENT

(1.) The petitioner is seeking appointment of an arbitrator under Section 11 of the Arbitration and Conciliation Act.

(2.) There is a valid arbitration agreement between the parties, which is contained in clause 14 of the Service Agreement dated 11th May, 2009. The disputes have arisen between the parties which have to be referred to the arbitration. The petitioner has validly invoked the arbitration vide notice dated 01st July, 2014.

(3.) The petition is allowed and Justice Kailash Gambhir (Retd.) is appointed as sole arbitrator to adjudicate the disputes arising out of the agreement between the parties including their claims and counter-claims.