BVM GLOBAL EDUCATIONAL TRUST Vs. BSCPL INFRASTRUCTURE LTD

JUDGEMENT

(1.) These Civil Revision Petitions seeks to struck off the Original Petitions in O.P. Nos.245 to 247 of 2024, on the file of the learned Principal District Judge, Chengalpattu. The aforesaid Original Petitions had been presented invoking the provisions of Sec. 9 of the Arbitration and Conciliation Act, 1996. There is no dispute in the relationship between the parties.

(2.) The Civil Revision Petitioner is the Lessee and the 1st Respondent is the Lessor. On account of the fact that the Civil Revision Petitioner allegedly did not pay the rentals as per the Lease Agreement entered into between the parties on 5/12/2009, dispute arose between them. Both sides agreed that they will nominate their respective Arbitrators but as the Presiding Arbitrator could not be appointed, they did not proceed further. The dispute arose in the 2019. After a lapse of about 5 years, the 1st Respondent invoked the provisions of Sec. 9 of the Arbitration and Conciliation Act and moved the learned Principal District Judge, Chengalpattu, for the relief set forth in the Original Petitions.

(3.) The learned Principal District Judge, Chengalpattu, was pleased to grant an Interim Order in two of the Original Petitions filed under Sec. 9 and issued a Notice in the third Original Petition.