- (1.) The respondents in the arbitral proceeding have filed this appeal under Section 37 of the Arbitration and Conciliation Act , 1996(in short, "the Act of 1996") to challenge the order dated December 26, 2019 passed by the arbitrator under Sections 17 of the same Act.
(2.) The existence of the arbitration agreement between the claimant/respondent on the one hand and the present appellants on the other, contained an agreement dated April 04, 2019, is not in dispute. It appears that on the basis of the said agreement dated April 04, 2019 the appellant no.1 obtained certain financial accommodation from the respondent herein and the appellant nos.2 and 3 as guarantors are also parties to the said agreement.
(3.) By a communication dated November 26, 2019 the present respondent invoked the arbitration agreement between the parties and referred the disputes arisen between them relating to the said agreement dated April 04, 2019 to the arbitrator.;