- (1.) The scope and ambit of power of the Chief Justice or his designate under Section 11 of the Arbitration and Conciliation Act, 1996 in respect of domestic arbitration fell for consideration in these appeals.
(2.) Section 11(6) of the Arbitration and Conciliation Act, 1996 empowers the Chief Justice or his designate to take necessary measures to secure the appointment of arbitrator. Section 11(8) requires the Chief Justice or his designate to have due regard for the qualification of the arbitrator as well as other considerations agreed upon by the parties in securing the appointment of independent and impartial arbitral tribunal.
(3.) Does Sub-Section (8) fetter the power of the Chief Justice or his designate to constitute an arbitral tribunal;