MEENA CHAWLA Vs. SDREEN INDIA PVT. LTD.

JUDGEMENT

(1.) The present petition under Sec. 9 of the Arbitration and Conciliation Act, 1996 ["the Act"] has been filed by the petitioner seeking interim measures of protection in anticipation of arbitration proceedings between the parties under a Lease Deed dtd. 13/6/2019 ["the Deed"], whereby the petitioner gave an immovable property [E-3, Ansal Villas, Khasra Nos. 785 and 786, Satbari Village, New Delhi -110074] ["the Property"] on lease to the respondent herein.

(2.) The Deed records that the Property was leased out to the respondent for a period of three years commencing 1/6/2019 at a lease rent of Rs.2,50,000.00 per month. Clause 15 of the Deed contains an arbitration clause by which the parties have agreed to resolution of disputes by a sole arbitrator. Delhi has been designated as the venue of the arbitration, and exclusive jurisdiction has been vested in Courts in New Delhi.

(3.) The allegation of the petitioner is that the respondent has failed to vacate the property on expiry of the Deed by efflux of time.