ARKA Vs. KANGAROO KIDS EDUCATION LTD

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The disputes and diferences between the parties arising out from the Franchise Agreement dated 14th February 2019 are referred to the sole arbitration of Ms Mallika Tally, learned Advocate of this Court. The arbitration agreement is in Clause 20.9.3. The terms of appointment are set out below.

(3.) The Commercial Arbitration Application is disposed of in these terms. No costs.