ABDUL JABAR Vs. DISHNET WIRELESS LIMITED

JUDGEMENT

(1.) This Arbitration Request is filed by the petitioner under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short 'Act, 1996), in order to resolve the dispute between the petitioner and the respondents by resorting to the provisions of Act, 1996.

(2.) Brief facts necessary for the disposal of the request are as follows:-

(3.) Respondents have filed a counter affidavit basically contending that, the request filed by the petitioner suppressing the material fact that, there is no legally enforceable agreement between the applicant and the respondents. There was only an understanding to execute a viable agreement, and since the relation between the applicant and respondents got strained, the respondents could not fulfill the purpose of proposed lease. Therefore, according to the respondents, there is no dispute remaining regarding the rent or arrears of rent. These are the background facts to decide the subject issue in this arbitration request.