Arbitration and Conciliation Act, 1996, s.11(6)-Nature of the order passed by Chief Justice or nominee appointing or refusing to appoint arbitrator-Held, order passed by Chief Justice or nominee in exercise of powers u/s. 11(6) is administrative in nature; Chief Justice does not function as a court or tribunal and order passed is not amenable to jurisdiction of Supreme Court under Article 136 of the Constitution.

Practice and Procedure-Arbitration and Conciliation Act, 1996, s.11(6)- Remedy available against refusal by Chief Justice to appoint arbitrator-Held, it would be a case of non-performance of duty against which the High Court could be approached for issuance of writ of mandamus-Constitution of India, Article 226.