RANI SURI Vs. SWARANTECH INFORMATION SYSTEMS PVT LTD

JUDGEMENT

(1.) This petition under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act ) has been filed by the petitioner seeking appointment of an Arbitrator for adjudicating the disputes that have arisen between the parties in relation to the Lease Deed dated 2nd August, 2010 executed between the parties.

(2.) In terms of the registered Lease Deed, the petitioner has given on rent commercial premises being entire Second floor, HD-7, Main Metro Road, Pitampura, Delhi-110088 to the respondent at a monthly rent stipulated therein. The lease is for a period of 9 years starting from 1st August, 2010 and contains an Arbitration Agreement between the parties in the following terms:

(3.) The petitioner claiming arrears of rent being due from the respondent, issued a notice dated 23rd April, 2018 to the respondent seeking reference of the disputes to arbitration and suggesting that the arbitration be held under the aegis of Delhi International Arbitration Centre.