19. Power to supersede arbitration where award becomes void or is set aside. Where an award has become void under sub- section (3) of section 16 or has been set aside, the Court may by order supersede the reference and shall thereupon order that the arbitration agreement shall cease to have effect with respect to the difference referred. CHAP ARBITRATION WITH INTERVENTION OF A COURT WHERE THERE IS NO SUITPENDING CHAPTER III ARBITRATION WITH INTERVENTION OF A COURT WHERE THERE IS NO SUIT PENDING