Uday Umesh Lalit, J. - (1.) This application under Section 11(6) read with Section 11(12)(a) of Act (The Arbitration and Conciliation Act, 1996) and under the Scheme (The Appointment of Arbitrators by the Chief Justice of India Scheme, 1996) prays for the following principal relief: "(a) appoint a sole Arbitrator, in accordance with clause 24 of the Contract dated 22nd May, 2017 executed between the parties and the sole Arbitrator so appointed may adjudicate the disputes and differences between the parties arising from the said Contract."
(2.) The application has been filed with following assertions: -
(3.) In the aforesaid premises the Applicants submit:-;