SHIVA GUN FACTORY Vs. DHARAM CHAND

JUDGEMENT

(1.) Petitioner seeks removal of the arbitrator. The short question that arises is :

(2.) The dispute between the parties centres round the management ownership of Shiv Gun Factory. It seems the petitioner set the ball rolling by moving this Court through Arbitration Application No. 348/86 culminating in appointment of Mr. T.C. Kotwal, advocate, as arbitrator. He was so appointed with the consent of the parties vide order dated 9.10.1987. He entered the reference sometime in October 1987 but has not made the award so fare.

(3.) The petitioner is asking for removal of the arbitrator primarily on two grounds viz: