- (1.) This is an application for review of the order dated 8th May, 2009 whereby the Chief Justice, exercising his power under Section 11 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') has dismissed the application for appointment of an Arbitrator.
(2.) By order dated 8th May, 2009, the learned Chief Justice passed the following order: This application has been filed for appointment of Arbitrator. Applicant has not made demand for appointment of the Arbitrator within the time stipulated in the agreement. In that view of the matter, the application filed by the applicant for appointment of Arbitrator is absolutely misconceived. Accordingly, it is rejected.
(3.) It is submitted on behalf of the applicant, that the final bill was paid to the applicant on 16.12.2006, the cheque was received by him on 28.12.2006 and the same was deposited in the bank on 2.1.2007. The further claim of the applicant is that by representation dated 19.1.2007, he had submitted that full payment had not been made to the applicant.;