Patna High Court - Orders
M.S. Memorial Public School, Balganga, ... vs M/S Educomp Solutions Limited & Anr. on 7 November, 2014
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Request Case No.11 of 2014
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M.s. Memorial Public School, Balganga, East Champaran
.... .... Petitioner/s
Versus
M/s Educomp Solutions Limited & Anr.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Abhishek Singh
For the Respondent/s : Mr. Null
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
3 07-11-2014Heard learned counsel for the petitioner.
In Clause 9.1 of the agreement it is provided that in case of dispute, it will be resolved under the provisions of the Indian Arbitration and Conciliation Act, 1996.
It appears that notices were issued to the petitioner showing the dispute arising from the commercial transaction in turn of Para-7 of Annexure-7, elected M/s Educomp Solutions Ltd. as arbitrator.
Issue notice to the respondent no. 1 and 2 under registered cover with A.D as well as through ordinary process for which requisites etc. must be filed within one week, failing which this petition, as against the respondents concerned shall stand rejected without further reference to a Bench.
Jay/- (Shivaji Pandey, J) U