CENTRAL BUSINESS SERVICES LTD Vs. INDIA INFOLINE LIMITED

JUDGEMENT

(1.) This application under Section 11 of the Arbitration & Conciliation Act, 1996 is very interesting. It is made by Central Business Services Limited. The other parties are India Infoline Limited, the first respondent and Jain Industrial & Commercial Services Private Limited, described as the proforma respondent.

(2.) The petitioner wants appointment of an arbitrator by this Court, to adjudicate upon the disputes between the above parties which are said to have arisen from the lease agreement dated 14th January, 2008.

(3.) Now, this lease agreement was between Central Business Services Limited and India Infoline Limited only. The former was the lessor and whereas the latter, the lessee. The lease was of an office space on the 4th Floor of premises no. 1, Shakespeare Sarani, Kolkata 1. It contained a super built up area of 22350 sq. ft. The lease is for 9 years commencing from 1st January, 2008 till 31st December, 2016. A monthly rent of Rs.9,38,700/- is payable.