- (1.) Despite service of notice, nobody appeared on behalf of the sole respondent.
(2.) Heard learned counsel for the appellants.
(3.) By the order under appeal dated 20th March, 2009 the judge designated by the Chief Justice of Punjab and Haryana High Court has allowed an application filed by the respondent under Section 11(6) of the Arbitration and Conciliation Act 1996 (hereinafter referred to as an 'Act') and appointed a retired District and Sessions Judge at Panchkula, to act as the sole Arbitrator.;