ASHIS KUMAR CHAKRABORTY,J. - (1.) In this application under Section 11(6) of the Arbitration and Conciliation Act, 1996 (in short, "the Act of 1996") the petitioner has prayed for appointment of a sole Arbitrator to adjudicate the disputes arisen between the parties herein relating to the agreement dated June 12, 2013 (hereinafter referred to as "the said agreement").
(2.) From the affidavit of service filed by the petitioner it appears that a copy of the application forwarded to the respondent has been received by it. However, the respondent remains unrepresented even in the second call. Accordingly, this application is taken up for hearing in the absence of the respondent.
(3.) Clause 34 of the said agreement contemplates that all disputes and differences arisen between the parties thereto shall be resolved by the Arbitrator appointed by the franchiser/franchisee.;