EDUNOVA EDUCATIONAL FOUNDATION Vs. AMIT ANILKUMAR PANDEY

JUDGEMENT

(1.) In this petition under Clause 11 of the Arbitration Act , Edunova Educational Foundation has approached this Court to appoint a Sole Arbitrator for adjudicating a dispute and difference arising between itself and the respondent as provided under Sec. 11(6) of the Arbitration Act .

(2.) Facts in brief indicate that it is the case of the petitioner that it is a Company incorporated under the Companies Act. That a Memorandum of Service Agreement was signed by and between the petitioner and the respondent on 1/1/2017 for a Service Agreement. The respondent was appointed as a regular faculty of Chemistry on the terms and conditions mentioned in the Agreement.

(3.) Mr.Yatin Soni, learned counsel appearing for the petitioner, would submit that as per the terms and conditions mentioned in the contract, the contract was for a period of three years and nine months from the date of joining. As per Clause 4 of the Memorandum of Understanding, if the respondent wish to quit Edunova, he has to give notice in writing of a clear six months period.