(1.) Heard by consent finally.
(2.) The petitioner has invoked section 9 of the Arbitration and Conciliation Act, 1996 (for short Arbitration Act ) for interim measures and reliefs against the respondent in view of various breaches committed by the respondent under the Intra-Circle Roaming Framework Agreement dated 15th March, 2011 (ICRFA).
(3.) There exists an arbitration clause in the agreement. The basic clause is as under :