SHAH THAKUR Vs. NATIONAL BANK FOR AGRICULTURAL

JUDGEMENT

(1.) ADMITTED . Notice returnable forthwith. Respondents waive service.

(2.) BY consent, placed on board and called out for hearing.

(3.) BY this Petition, the Petitioners seek clarification as to whether, in the facts of the case, the new forum of Joint Arbitrators has got the authority to appoint a new Umpire or the Umpire already appointed by the previous forum of Joint Arbitrators is to continue.