M/S SCHNEIDER ELECTRIC Vs. UNITED TELECOMS LIMITED

JUDGEMENT

(1.) The petitioner-M/s.Schneider Electric IT Business India Pvt. Ltd. has filed this present petition under Section 11(6) of the Arbitration and Conciliation Act, 1996, against the Respondent- United Telecoms Limited for appointment of an Arbitrator under the Agreement between the parties on a lease of certain premises by the Respondent-lessor to the petitioner-lessee.

(2.) The petitioner-lessee claims that though the petitioner-lessee had vacated the premises in question and requested the respondent-lessor to refund the security deposit given to the said agreement, since the same was not refunded, a dispute arose between the parties and an Arbitration Clause exists in the Lease Agreement between the parties. A copy of the Lease Agreement dated 24.03.2011 is produced at Annexure-C on record.

(3.) Clause-6(o) of the Agreement is quoted below for ready reference: