(1.) THE petitioner herein is dealing in the business of leasing out facilities and services to call centre industry. The respondent herein operates a BPO (Call Centre) and is also in the business of providing IT enabled services. Both the parties entered into a Campaigning Services Agreement on 1.11.06 whereby the premises at Plot No.21, Electronic City, Sector 18, Gurgaon with 166 calling seats, offices and training rooms were taken on rent by respondents herein.
(2.) IN the said agreement, the respondent was required to deposit the security of USD 31800 which included USD 24,000 for security for seats and USD 7,800 as security deposit for PSTN (telephone calling minutes).
(3.) THE dispute arose between the parties and the agreement was terminated between them. This security as per the terms of CSA was refundable without any interest on it. After the dispute arose between the parties, the respondent herein demanded the refund of the security amount. When the petitioner herein refused to refund the same, the dispute was raised by the respondent herein which was referred to the arbitrator.
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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