N R CONSTRUCTION PVT LTD Vs. PROJECT ENGINEER

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE applicant made an application before this Court for appointment of a substitute Arbitrator as the Arbitrator Hon ble Mr. Justice P.S. Sahay who was earlier appointed by this Court has refused to proceed further in the matter and terminated the proceedings.

(3.) THE applicant through his counsel submits that he does not agree to re -appointment of Hon ble Mr. Justice P.S. Sahay though learned counsel for the State submitted that as no misconduct has been alleged against Hon ble Mr. Justice P.S. Sahay and the reasons for termination of the arbitrai proceedings are clear he can be re -appointed.