JOGINDER SINGH ARNEJA Vs. FEDERATION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The present petition is directed against the order dated 30th March, 2000 of the Division Bench of the Calcutta High Court in APOT No. 146 of 2000 under which a direction was issued to the respondents to file an affidavit-in-opposition and an affidavit-in-reply. It further ordered, until further orders, the operation of the order passed by the learned single Judge shall remain stayed and the arbitration proceedings shall go on. This order was passed by the Division Bench as against the aforesaid interim order passed by the learned Single Judge who granted stay of further proceedings before the Arbitrator. The Division Bench simultaneously referred the question to Full Bench, whether under 1996 Act the Court has any jurisdiction to remove any Arbitrator, where arbitration proceedings are going on.