- (1.) Heard Sri Swetashwa Agrawal, learned counsel for the petitioner and Sri Vivek Verma, learned counsel for the respondent.
(2.) Petitioner has applied for referring the dispute between the parties to arbitration under clause 11 of the Arbitration and Conciliation Act, 1996. The respondent University started a Center for Distance Education and for supply of the study material to the said center entered into a contract with the petitioner on 17th July 2003 whereunder the petitioner was supposed to supply the study material to the center for a period of 5 years starting from academic year 2003-04.
(3.) The said agreement provides for the settlement of dispute by reference to the Vice-Chancellor of the University whose decision was to be final and binding upon the parties.;