MANU KASHYAP Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. J. Roy, learned counsel for the petitioner. Also heard Mr. K.K. Dey, learned counsel, appearing for the respondents.

(2.) By this application filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short, "1996 Act"), the petitioner prays for appointment of an Arbitrator in respect of a dispute raised by him through his counsel vide letter dated 08.08.2016.

(3.) The dispute as raised by the petitioner in the said letter is a claim made by the petitioner for interest @ 10% per annum on an amount of Rs.1,10,73,375/- for the period from 1.2.2014 to 7.7.2015 till realization. The aforesaid amount of Rs. 1,10,73,375/- represents the amount being the difference of rent paid for the aforesaid period and the new rate of rent, which came to be fixed on 2.7.2015.