Vinod K. Sharma, J. - (1.) This revision petition under Article 227 of the Constitution of India is directed against the order dated 19.5.2008 passed by the learned Civil Judge (Junior Division), Gurgaon, dismissing an application moved by the petitioners under Section 8 of the Arbitration and Conciliation Act, 1996 (for short 'the Act'), seeking stay of suit by referring the dispute to the Arbitral Tribunal.
(2.) The plaintiff-respondent filed a suit for possession by way of ejectment with consequential relief of permanent injunction. It was prayed in the suit that decree of possession by way of ejectment of defendants from office space units, bearing No. 804 (565 sq. ft.) and 804-A (565 sq. ft.) in Tower-B, 8th Floor, Millennium Plaza, Sushant Lok, Gurgaon, be passed.
(3.) It was pleaded in the suit that the contractual period of lease expired on 30.9.2007 by efflux of time, as lease was not renewed thereafter and possession of the defendant-petitioners thus had become unauthorised and were thus trespassers.;