- (1.) Leave granted.
(2.) These appeals take exception to the judgment and order dated 08.09.2017 read with Modification Order dated 20.09.2017 passed in Arbitration Petition No.384/2017 and Order dated 27.11.2017 passed in I.A. No.13954/2017 filed in Arbitration Petition No.384/2017 whereby, the High Court of Delhi at New Delhi allowed the arbitration petition filed by the respondent.
(3.) The relevant clause in the agreement dated 13.04.2007 reads thus : "9. principal and Agent either party Signature Not Verified can terminate the Agency Agreement by Digitally signed by CHARANJEET KAUR Date: 2019.11.07 18:20:46 IST Reason: way of giving 3(three) months notice to the other. This Agency Agreement may be executed in duplicate by the FCI/Principal and agent, and each of the said copy shall be deemed to be an original and retained by the FCI/Principal and the agent, and such counter parts together shall constitute one and the same instrument. Any dispute between the parties arising out of this agreement or pertaining to any matter which is subject matter of this Agency Agreement shall be referred to the Chairman and Managing Director of F.C.I./Principal for settlement and whose decision shall be final and binding on the FCI/Principal and the agent"? Similarly the applicable clause in Agreement dated 04.01.2008 reads thus : "Any dispute between the parties arising out of this agreement or pertaining to any matter which is subject matter of this Agency Agreement shall be referred to the Chairman and Managing Director of F.C.I./Principal for settlement and whose decision shall be final and binding on the both FCI/Principal and Agent" ?;