As per the case facts, M/s Arif Azim Co. Ltd. filed an arbitration petition against M/s Micromax Informatics FZE. The main point of contention is determining the 'seat' of arbitration. ... The petition questions whether the arbitration is maintainable under Section 11 of the Act, 1996, specifically if the arbitration's seat is in India and if Indian law governs the agreement. The question arose whether the arbitration petition filed under Section 11 of the Arbitration and Conciliation Act, 1996, is maintainable when there is a dispute over whether the arbitration's seat is in India and if Indian laws govern the arbitration agreement. Finally, the Supreme Court concluded that the petition under Section 11 of the Act, 1996, is not maintainable because neither the arbitration's seat is in India nor is the agreement governed by Indian laws. The Court clarified that if multiple places are designated as the seat, the most appropriate forum can be determined using the Doctrine of Forum Non Conveniens, considering the agreement, dispute, parties, and their intentions.