(41)The following applications under the Arbitration Act, 1940 when not connected with a suit or proceeding pending before a Civil Court or with an application under Section 20 (2) or 14 (2) of the Act registered as a suit;-(i)to revoke the authority of an arbitrator or umpire (Section 5);(ii)to appoint an arbitrator sole arbitrator, or umpire (Sections 8 (2) and 12);(iii)to set aside the appointment of a sole arbitrator or to allow further time of a defaulting party (Section 9);(iv)to remove an arbitrator or umpire (Section 11);(v)to obtain the Court's opinion on a special case, etc., states (Section 13 (b));(vi)to modify or correct an award (Section 15);(vii)to enlarge time (Section 28);](viii)to set aside an award (Section 30);(ix)to contest an arbitration agreement or award (Section 33);(x)to obtain an order for delivery of the award (Section 38).
