Arun Bhansali, J. - (1.) This application has been filed under Sections 11, 14 and 15 of the Arbitration and Conciliation Act, 1996 ('the Act, 1996') with a prayer for filling up the vacancy of arbitrator in the arbitral tribunal.
(2.) It is inter alia indicated that the parties entered into an agreement dated 10/9/1996 which was extended from time to time and finally terminated in December, 2000 when the dispute arose and the matter was referred to arbitration.
(3.) Though, the arbitral tribunal consisting of 03 arbitrators was constituted, however, due to vacancy of presiding arbitrator, the petitioner filed an application under Section 11 of the Act, which was decided on 7/4/2006, whereby, the presiding arbitrator was appointed. Subsequently, S.B.Civil Misc. Arbitration Application no. 37/2008 was filed, which was decided on 8/11/2013 and the presiding arbitrator was substituted by Mr. Sunder Lal Mehta, a Retired District Judge.;