GREEN CITY CONSTRUCTIONS, A PARTNERSHIP FIRM HAVING ITS OFFICE AT NO.8, PRESIDENT CHAMBER, RICHMOND ROAD, BANGALORE - 560 025. REPRESENTED HEREIN BY ITS PARTNER SRI ASHOK P. NARANG Vs. M/S. GKB OPTOLAB PRIVATE LIMITED, A COMPANY INCORPORATED UND

JUDGEMENT

(1.) IN this petition filed under Section 11 (6) of the Arbitration and Conciliation Act, 1996 (for short the Act), the petitioner has prayed to appoint a sole arbitrator to adjudicate the dispute between the parties.

(2.) THE petitioner and the respondent have entered into an agreement of lease, a supplemental agreement, an arbitration agreement and an agreement to deposit the amount. The petitioner alleged that, the respondent committed default in the matter of performing the contractual obligation in terms of agreement of lease. A notice was issued by the petitioner demanding the respondent to pay the accumulated arrears and vacate the premises. According to the petitioner, the respondent vacated the premises on 12.02.2011. The petitioner contends that, the arrears notified in the notice dated 07.01.2011 was not paid by the respondent and there is a dispute, which is required to be resolved by having recourse to arbitration, as has been specifically agreed to between' the parties under the registered agreement of lease and also the arbitration agreement. The petitioner has contended that, the respondent did not respond to the notice and hence, it was compelled to file this petition.

(3.) HEARD Sri K. Chandranath Ariga, learned counsel appearing for the petitioner and perused the petition.