- (1.) The applicant entered into a contract dated 24.12.2013 with the non-applicant for supplying manpower i.e. computer instructors.
(2.) Clause 10 of the agreement dated 24.12.2013 provided that in the event of any dispute arising between the parties related to the contract, it would be addressed by resort to the Indian Arbitration and Conciliation Act , 1996.
(3.) Admittedly, the agreement dated 24.12.2013 was terminated by the non-applicant on 17.7.2014 and no supply of manpower (computer instructors) thereafter made.;