(1.) Arb. P. 534/2013 & IA No. 18102/2014 (u/s 151 CPC) This is a petition filed under Section 11(6) of the Arbitration & Conciliation Act, 1996 (in short the Act), seeking a direction for appointment of an arbitrator, albeit on behalf of the respondent.
(2.) Therefore, apart from the preliminary issue raised as to the existence of the arbitration agreement between the parties herein, there are, broadly, three other objections to the petition, as delineated hereinabove.
(3.) Before I deal with these objections, in the fitness of things, it would be necessary to etch out the relevant facts, which have led to the institution of the present petition.