Bharati Sapru, J. - (1.) This arbitration application has been filed by the applicant Dharampal Satyapal Ltd. under Section 11 (6) of the Arbitration and Conciliation Act, 1996 with a prayer that this Court be pleased to appoint the arbitrator to adjudicate upon the claim of the applicant, which has arisen in terms of the agreement dated 6.12.2002 and further there is a second prayer that such other and further order may be passed which this Court may deem fit and proper in the facts and circumstances of the case.
(2.) The prayer made by the applicant is strongly opposed by the respondent Dinesh Enamelled Wire Industries (P) Ltd.
(3.) The facts of the case are that the respondent company had become a lease holder on 8.11.1979 of plot No. 27 Block B, Sector 3, NOIDA, District Gautam Budh Nagar (hereinafter referred to as the plot in question). The lease had been granted by New Okhla Industrial Development Authority. On the plot of the land that was leased out to the respondent, it had built a factory shed and office premises.;