SATYA Vs. SOUTH DELHI MUNICIPAL CORPORATION

JUDGEMENT

(1.) This is a petition under Section 11(6) of the Arbitration and Conciliation Act ("Act") seeking the appointment of a sole Arbitrator to adjudicate the disputes between the parties.

(2.) The background of the present petition is that on 21st June 2010 an agreement was entered into between the Municipal Corporation of Delhi ("MCD") the predecessor-in-interest of the Respondent, South Delhi Municipal Corporation of Delhi ("SDMC") with the Petitioner whereby permission was granted to the Petitioner for putting up signage of the size of 25"x 12" with total display area of 300 sq. ft at B- 1, Greater Kailash Enclave, Part-2. Clause 5 of the agreement inter alia reads as under:

(3.) Following the above agreement, on the very next date on 22nd June 2010, a letter was written by the MCD to the Petitioner, stipulating the terms and conditions on which the permission was granted.