SUNEET KUMAR,J. - (1.) The instant application filed under section 11(4)(6) of the Arbitration and Conciliation Act, 19961, seeks appointment of an arbitrator in terms of clause 15 of the Agreement dated 30th August 2006.
(2.) I have heard the learned counsel for the parties and perused the record and agreement with the assistance of learned counsel for the parties.
(3.) The point for determination is as follows: (i) whether the agreement is a lease-deed or simpliciter business agreement ? (ii) whether the arbitration agreement an unregistered instrument, is valid and enforceable ? (iii) whether unregistered agreement, duly stamped, is valid and enforceable ?;