- (1.) Leave granted.
(2.) The parties entered into a contract. One of the clauses of the contract reads as under: "Except where otherwise specified in the contract and subject to the powers delegated to him by University under the Code Rules then in force the decision of the Estate Officer for the time being shall be final, conclusive and binding on all parties to the contract upon all questions relating to the meaning of the specifications, designs, drawings and instructions hereinbefore mentioned and as the quality of workmanship; or materials used on the work, or as to any other question, claim, right, matter, or thing whatsoever, if any way arising out of, or relating to the contract, designs, drawings, specifications, estimates instructions orders, or those conditions, or failure to execute the same whether arising during the progress of the work, or after the completion or abandonment thereof."
(3.) It appears that disputes arose between the parties and the respondent moved an application u/s. 8 of the Arbitration Act, 1940 (for short "the Act") seeking appointment of an arbitrator. The application has been allowed by the trial court. In appeal preferred by the appellant, the High Court has confirmed the order of the trial court. Feeling aggrieved thereby, the appellant has preferred this appeal by special leave.;