SREEPATI SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In terms of the present petition, petitioners seek appointment of an arbitrator for resolution of the dispute having arisen inter se the parties.

(2.) It is seen that vide agreement dtd. 9/12/2014 and 31/8/2015, the Tripura Board of Secondary Education, awarded work order in favour of the petitioners enabling publication of certain text books of English and Bengali language for Class-IX and Class-XII.

(3.) It is also seen that prior to the filing of the instant petition, petitioners did send a notice under Sec. 80 of the Code of Civil Procedure, which was duly replied by the Board, inter alia, refuting breach of the terms of the agreement containing the arbitration clause.