Supreme Court Of India

Hon'ble Judge(s): Uday Umesh Lalit, Bela M. Trivedi , JJ

Arbitration and Conciliation Act (26 of 1996) , S.11(6), S.11(12)— Appointment of arbitrator - By Court - Arbitration clause in all agreements executed between parties acknowledged by Operator - When efforts to amicably resolve disputes through Mediation failed, operator proposed to consolidate disputes under all agreements and refer them to sole arbitrator in single arbitration - Operator cannot now oppose petitions seeking appointment of arbitrator on ground that matter regarding determination of requisite stamp duty was pending before Collector - No legal impediment to enforceability of arbitration agreement pending payment of stamp duty on substantive contract - Former Judge of Bombay High Court appointed as sole arbitrator. (Para 15 16 17)