STATE OF ANDHRA PRADESH Vs. B SUBBA REDDY

JUDGEMENT

(1.) IN this case a departmental person was appointed as Arbitrator. The agreement provides that an arbitrator from out of the panel of three arbitrators can be appointed. The contractor has approached the Court on the ground that the sole arbitrator is biased. No material is placed before the Court that he is biased. The learned counsel for the respondent- Coutractor has relied upon a judgment of this Court reported in V.Raghunadha Rao vs. State of A.P. 1 where in it was held :

(2.) IN the result, the impugned order of the lower Court is set aside and the revision petition is allowed. No costs.