HIRA LAL GOYAL Vs. SANJEEV GOYAL

JUDGEMENT

(1.) - By this order I dispose of two applications - Nos. 21801-CII of 2001 and 2405-CII of 2002, filed by the respondents.

(2.) In C.M. No. 21801-CII of 2001 it has been prayed that the order dated 27.7.2001 passed by the Honourable Arbitrator may be modified. Vide C.M. No. 2405-CII of 2002 it has been prayed that the Arbitrator may be changed and the matter may be referred to the Arbitral Tribunal consisting of three members.

(3.) Some facts can be noticed in the following manner:-