- (1.) Leave granted.
(2.) This appeal by special leave has been filed against the judgment of the learned Single Judge of the Gujarat High Court dated 15.6.2006 which was passed on a petition under Section 11(5) and (6) of The Arbitration and Conciliation Act, 1996 (hereinafter in short "the 1996 Act"). By that judgment the High Court has appointed Hon'ble Mr. Justice A.M. Ahmadi, retired Chief Justice of India, as the sole arbitrator for deciding certain disputes between the parties.
(3.) Heard learned counsel for the parties and perused the record.;