GEETA PODDAR Vs. SATYA DEVELOPERS PRIVATE LIMITED

JUDGEMENT

(1.) The issue for consideration is whether this Court can appoint an arbitrator under Sec. 11 of the Arbitration and Conciliation Act, 1996 [hereinafter, "the Act"], considering the fact that a final award has already been passed, during the pendency of this petition, by a unilaterally appointed sole arbitrator.

(2.) The facts, insofar as are necessary for deciding the present petition, are set out hereinbelow:

(3.) Before adverting to the contentions urged by the counsel for the parties, it would be appropriate to take note of the history of this litigation: