GOVT OF A P Vs. GAYATHRI ENGINEERING COMPANY

JUDGEMENT

(1.) This Civil Revision Petition is directed against the orders dated 5-1-1999 passed in O.P.No. 259 of 1994 by the learned I Additional Senior Civil Judge, Visaksapatnam.

(2.) The petitioners in the revision petition are the respondents and the first respondent in the revision is the petitioner in the O.P. and the 2nd respondent is one Sri Indraji, a retired District Judge who was appointed as sole arbitrator to settle the disputes between the parties.

(3.) The first respondent herein filed O.P.No. 259 of 1994 on the file of the learned I Additional Senior Civil Judge, Visakhapatnam under Sections 8 and 33 of the Arbitration Act, 1940 hereinafter called "the Act" to supply the vacancy in the office of the Arbitrator by appointing a fit and proper person as Sole Arbitrator to settle the disputes between the petitioner and the respondents relating to the supplemental work of desalting and dewatering under the main work of excavation of Yeluru Left Main Canal from K.m. 69.00 to Km. 70.705 under Agreement No. 5/86-87 dt. 16-1-1987.