(1.) I.A.14662/2021 (u/S 151 CPC filed by respondent No.1)
(2.) Pursuant to the aforesaid order of the Hon 'ble Supreme Court, applicant/ defendant No.1 has preferred the present application inter alia praying that the order dtd. 12/08/2021 be recalled to the extent of appointment of Mr. Justice (Retd.) Pankaj Jaiswal as Arbitrator, as defendant No.1 never consented to this appointment and has further sought modification to the effect that Mr. Justice (Retd.) Vikramajit Sen be appointed as Arbitrator in this case.
(3.) At the hearing, Mr. Rakesh Khanna, learned senior counsel appearing on behalf of applicant/ respondent No.1 submitted that the judgment dtd. 12/08/2021 was passed by this Court without affording an opportunity of hearing to respondent No.1 and that counsel appearing on behalf of respondent No.1 was unable to place before this Court the order dtd. 02/08/2021 passed by a Coordinate Bench of this Court in [ARB.P. 513, 514 and 516 of 2021, Annexure-A4] wherein Mr. Justice (Retd.) Vikramajit Sen was appointed sole Arbitrator to adjudicate the disputes with regard to Loan Agreements mentioned therein.