IDEAL SYSTEMS LTD. Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent.

(2.) By way of present petition under Sec. 11 of the Arbitration and Conciliation Act , 1996 (hereinafter referred to as " Arbitration Act "), the petitioner has prayed to appoint Former Principal District Judge as sole Arbitrator to adjudicate the dispute that has arisen between the parties.

(3.) It is the case of the petitioner that as per Clause 17 of the Tender Document, the parties had agreed that if the dispute arises between the parties, it should be resolved at the level of Inspector General of Registration, Gandhinagar, Gujarat in consultation with Gujarat Informatics Limited. When the dispute arose between the parties, the petitioner made a request to the respondent on 1/9/2021 to resolve the dispute as per Clause 17 of the Tender Document however, there is no response to the same.