ARUN BHANSALI, J. - (1.) This application under Section 11(6) of the Arbitration and Conciliation Act, 1996 ('the Act') has been filed by the applicant seeking appointment of an arbitrator for resolving the dispute between the parties.
(2.) It is inter alia claimed in the application that the applicant company in order to purchase high chrome grinding media balls raised several purchase orders upon the respondent company for the supply.
(3.) A dispute arose with regard to quality of grinding balls and payment thereof, due to which arbitration proceedings commenced with three members' arbitral tribunal. The pleadings were completed and the matter was pending at the evidence stage for statement of the witnesses, on 12/12/15 all the three members of the arbitral tribunal withdrew from the office for the reasons indicated in its order dated 12/12/15.;