(1.) Leave granted.
(2.) The present civil appeal assails the judgment and order of the High Court of Punjab & Haryana at Chandigarh High Court in ARB No. 471 of 2021, whereby a learned Judge of the High Court dismissed an application under Sec. 11(6) of the Arbitration and Conciliation Act, 1996 A&C Act filed by the appellant.
(3.) The material facts relevant to decide the present appeal are as follows: