AIR 2013 SUPREME COURT 1479 ::2013 AIR SCW 1891 ::2013 (1) ADR 188 ::(2013) 1 WLC(SC)CVL 682 ::(2013) 3 CivLJ 613 ::(2013) 2 ArbiLR 105 ::2013 (4) SCC 35 ::(2013) 2 RecCivR 953 ::(2013) 5 Scale 96 ::(2013) 114 CorLA 18 ::AIR 2013 SC (Civil) 1026 ::(2013) 98 All LR 722 ::(2013) 3 All WC 2984 ::(2013) 4 ICC 1 ::(2013) 3 Mad LW 311 ::(2013) 3 Mad LJ 480 ::(2013) 3 MPLJ 51 ::(2013) 4 Mah LJ 96 ::2013 (3) KCCR SN 153 (SC) ::(2013) 125 AllIndCas 96 (SC) ::(2013) 2 JCR 293 (SC)

Supreme Court Of India

Hon'ble Judge(s): R. M. Lodha, J. Chelameshwar, Madan B. Lokur , JJJ

Arbitration and Conciliation Act (26 of 1996) , S.11(6)— ) - Appointment of arbitrator - Right to appoint when lost - Applicant requesting opposite party to appoint arbitrator as per agreed procedure - Opposite party failing to act as per procedure - But appointing arbitrator only after application under S. 11 was filed - Appointment so made by opposite party is of no consequence - Right of opposite party to appoint is lost once application for appointment is made to Court. (Para 20 23)