DHARMARATNAKARA RAI Vs. BHASKAR RAJU

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the parties.

(3.) By way of present appeal, the appellants challenge the judgment and order dated 1.12.2014, passed by the single judge of the High Court of Karnataka at Bangalore in Civil Miscellaneous Petition No. 167 of 2013 whereby, Justice L. Sreenivasa Reddy, former judge of the High Court of Karnataka, was appointed as Arbitrator to conduct arbitration proceedings at the Arbitration Centre, Bangalore, as per the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Arbitration Act") read with the Arbitration Central Rules.