(1.) This appeal is against a judgment and order dated 15th May, 2014 passed by the learned Single Bench dismissing the applications being A.P. No.483 of 2010 and A.P. No.1121 of 2013 for inter alia termination of the mandate of the learned arbitrator, Mr. R.K. Chowdhury, to arbitrate the disputes between the appellant and the respondents.
(2.) On or about 31st January, 2004, the appellant and the respondents entered into an agreement whereby and whereunder they agreed to nominate Mr. R.K. Chowdhury, Advocate and Senior Partner of Khaitan and Co., as arbitrator to adjudicate the disputes amongst themselves.
(3.) The appellants contend that although the time to make and publish the award in terms of the arbitration agreement had expired on 8th August, 2004, the learned arbitrator neither passed any award, nor extended the time to make and publish the award.