Surya Prakash Kesarwani, J. - (1.) Heard Sri Ramendra Asthana, learned counsel for the applicants and Sri Nimai Das, learned Amicus Curiae.
(2.) This application was heard at length on 03.11.2016, 07.12.2016 and 15.12.2016.
(3.) This application has been filed invoking the provision of Section 11(6) of the Arbitration and Conciliation Act, 1996, for appointment of an Arbitrator on the allegation that as per agreement dated 10.8.2016 filed as Annexure 2, there arose a dispute between parties and the agreement contains an Arbitration Clause.;