Moushumi Bhattacharya, J. - (1.) This is an application filed under Section 11 of the Arbitration and Conciliation Act, 1996. Learned Counsel appearing for the petitioner submits that the dispute between the parties arises out of a Leave and Licence Agreement dated 1st April, 2002 along with a Supplementary Agreement dated 4th April, 2016. The arbitration clause is contained in Clause 9 of the agreement, which provides for reference of the dispute to a sole Arbitrator in accordance with the 1996 Act.
(2.) Learned Counsel places two letters dated 9th July 2020 and 4th August, 2020 which outline the disputes between the parties. The second letter is the letter of invocation referring the disputes to a sole Arbitrator.
(3.) Learned Counsel for the respondents is present in Court and hands up a letter dated 19th October, 2020 from the respondents addressed to the advocate of the petitioner and agreeing to Justice Alok Chakraborty (Retd.) being appointed as sole Arbitrator for the purposes of adjudicating the disputes.;