P.GNANA DEV Vs. P.V.NARASIMHAM

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, by the unsuccessful respondent is directed against the order dated 21.01.2015 of the learned Principal Senior Civil Judge, Visakhapatnam passed in IA.no.857 of 2014 filed by the petitioner/respondent herein under Section 8 of the Arbitration Act, 1940 (the Act, for short) requesting to appoint a new Arbitrator by way of substitution in the place of the earlier Arbitrator appointed by the Court in order to take possession of the assets of the dissolved firm M/s.R.K. Enterprises and wind up the same and finalise the accounts of the dissolved firm till taking possession of the assets of the firm as per Section 48 of the Indian Partnership Act.

(2.) I have heard the submissions of the learned counsel for the revision petitioner/respondent and the learned counsel for the respondent/petitioner. I have perused the material record.

(3.) The parties shall hereinafter be referred to as they are arrayed in this revision petition for convenience and clarity.