- (1.) This is an application under S. 11 of the Arbitration and Conciliation Act, 1996.
(2.) By making this application, the petitioner wanted intervention of this Court to get an appointment of the Arbitrator.
(3.) According to the petitioner, a letter was written by the petitioner to the respondent on 20th August, 1998 being Annexure 'C' to the petition asking the respondent to appoint an Arbitrator within 30 days failing which the appropriate jurisdiction of the Competent Court of law will be invoked.;