RAJESH VERMA Vs. ASHWANI KUMAR KHANNA

JUDGEMENT

(1.) Delay in filing special leave petition is condoned. Leave granted.

(2.) This appeal is filed against the final judgment and order of the High Court of Delhi at New Delhi dated 03.12.2015 and 19.02.2016 in Arbitration Petition No. 434 of 2015 and I.A. No. 754 of 2016 in Arbitration Petition No. 434 of 2015 respectively whereby the learned Single Judge of the High Court allowed Arbitration Petition No. 434 of 2015 and dismissed I.A. No. 754 of 2016 in Arbitration Petition No. 434 of 2015 seeking change of the named arbitrator.

(3.) In order to appreciate the short issue involved in the appeal, it is necessary to state few relevant facts.