APARESH KUMAR SINGH,J. - (1.) Heard learned counsel for the parties.
(2.) In terms of Clause 29 of the agreement dated 26.8.2008 entered between the Petitioner and the Respondents, Petitioner who is the second party thereto, has sought appointment of the second Arbitrator after the Respondents failed to nominate Arbitrator from their side pursuant to the legal notice dated 01.12.2016 and 23.12.2016, invoking section 11(6) of the Arbitration and Conciliation Act, 1996.
(3.) Counter affidavit have been filed respectively by the Respondent No. 1, 2, 3, 5, 6 and 7. As per the learned counsel for the Respondents, common stand has been taken on behalf of all the Respondents.;