- (1.) This is an application filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (in short "the Act") for appointment of an Arbitrator.
(2.) I have heard Dr.A.M. Singhvi, learned senior counsel for the applicant and Mr. Kailash Vasdev, learned senior counsel for the respondents at length.
(3.) The sole question that arises for consideration in this petition is as to whether an application under Section 11(6) of the Act is maintainable;