(1.) The present petition is filed by the petitioner under Sec. 11(5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'A&C Act, 1996') with the following prayer:
(2.) It is the case of the petitioner that the respondent had taken on lease the premises situated at B-4, Sector IlI, Noida, Uttar Pradesh-201301 (hereinafter 'Demised Premises') vide registered Rent Agreement, dated February 28, 2008 for a period of 9 years.
(3.) On the expiry of the Rent Agreement dated February 28, 2008, a new registered Rent Agreement dated July 13, 2016 (hereinafter 'Second Rent Agreement') was executed between the respondent and the petitioner renewing the lease for a period of 3 years i.e. w.e.f., July 01, 2016 to June 30, 2019 which was subsequently modified by the Deeds of Modification, dated September 12, 2016 (hereinafter 'First Deed of Modification') and June 14, 2018 (hereinafter 'Second Deed of Modification).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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