STATE OF ORISSA Vs. NIRANJAN SWAIN AND ANOTHER

JUDGEMENT

(1.) Special Leave to appeal granted.

(2.) We have heard Mr. Abdul Khader, learned counsel for the appellant and Dr. Chitale, learned counsel for the respondents.

(3.) On the point of law raised herein we are not inclined to examine the matter in view of the fact that objection to the appointment of second respondent as arbitrator was not taken at the time of appointment. Further, the trial court has recorded a finding that the present appellant had participated in the arbitration proceeding but it was not made clear to us how far proceeding has progressed.