(1.) This Revision is filed under Article 227 of the Constitution of India challenging the returned Docket Order dt.09.05.2020 passed by the XV Additional District Judge, Kukatpally in Arbitration O.P. (SR) No.3676 of 2020.
(2.) The petitioner presented the said OP before the said Court invoking Section 9 of the Arbitration and Conciliation Act, 1996 (for short "the Act") impleading the respondent herein as the sole respondent.
(3.) Petitioner contended that there is an Arbitration clause i.e., clause 13.2 in the Agreement dt.27.04.2016 executed between itself and the respondent; that Arbitration Application No.39 of 2019 was filed under Sec.11 of the Act before this Court alleging that the respondent did not appoint sole Arbitrator in spite of being asked to do so in a letter dt.06.05.2019; that this Court referred the matter for mediation to the Mediation Centre; that the respondent is preventing the petitioner from conducting online classes to students in accordance with Agreement dt.27.04.2016; and interim injunction be granted restraining the respondent from terminating the Agreement for Support Services dt.27.04.2016 which expires on 26.04.2020, and for other reliefs.