G. N. Ray, J. - (1.) Leave granted.
(2.) Pursuant to the notice issued on the Special Leave Petition No. 7575 of 1992, the respondents have appeared and have filed counter affidavits and the appellant has also filed affidavit of rejoinder. The special leave petition out of which this appeal arises is directed against Order dated February 13, 1992 passed by the Andhra Pradesh High Court in Civil Revision No. 226% of 1991. The said Civil Revision was filed by the respondents against Order dated May 10, 1991 by which the learned Vth Additional Judge, City Civil Court of Hyderabad allowed the application filed under Ss. 3, 5, 11 and 12 read with Ss. 8 and 9 of the Indian Arbitration Act for removal of the named Arbitrator in the agreement dated December 11, 1986 and to appoint the sole arbitrator in his place.
(3.) The learned Judge, City Civil Court inter alia came to the finding that it was a fit case where the sole arbitrator should be appointed for adjudicating the dispute and differences between the parties arising out of the agreement in question and the learned Judge appointed a retired District Judge as the sole arbitrator for adjudicating the disputes and differences arising out of the arbitration agreement for entering upon the reference and sign and pass the award according to law.;