IQCOMTECH PVT LTD Vs. AMAR TECHNOLABS PRIVATE LTD

JUDGEMENT

(1.) Heard learned counsels appearing for the parties. The present petition has been taken out under Section 11 of the Arbitration and Conciliation Act, 1996 with following prayers:

(2.) Learned counsel for the petitioner invited Court's attention to the arbitration clause in the agreement dated 19.09.2017, the same read as under:

(3.) Learned counsel for the petitioner invited Court's attention to the notice issued by the petitioner, which is placed on record at page 34. The counsel also invited Court's attention to the reply of the notice indicating that there is clear attempt to disowning not only the clause but also the dispute or there exists on dispute.