WSP ENGINEERING SERVICES LTD Vs. R.C PANWAR

JUDGEMENT

(1.) BY this order, I propose to decide the two petitions being Arb.P. Nos.407/2012 & 408/2012 filed by the same petitioner.

(2.) THE facts in the first petition being Arb.P.No.407/2012 are that the parties entered into three Lease Deeds dated 15th December, 2009, 17th April, 2010 and 6 th M ay, 2011 whereby the respondent agreed to let out to the petitioner the 4th Floor, 1st Floor and 2nd Floor of the premises at 118, Shahpur Jat, New Delhi. The details and description of the said Lease Deeds entered into between the parties are given as under:-

(3.) SIMILARLY , as per the facts stated in another petition being Arb.P.No.408/2012, both the parties had also entered into other two Lease Deeds dated 1st December, 2008 and 1 st January, 2009 whereby the respondent agreed to let out to the petitioner Ground Floor and Lower Ground Floor and 3rd Floor of the same premises. The details and description of the said Lease Deeds entered into between the parties are given as under:-