- (1.) Leave granted.
(2.) We have heard learned counsel for the appellant as well as learned counsel for respondent No. 1, who is the only contesting respondent. Respondent No. 2, though mentioned as contesting respondent in the appeal, is an ex-arbitrator and is no longer a contesting respondent.
(3.) Learned counsel for the appellant fairly states that he withdraws all allegations against Shri Prakash V. Mehta, who is respondent No. 2 in the present proceedings.;