Surinder Singh Nijjar, J. - (1.)IT has been pointed out that, in judgment dated 31 March, 2014 delivered in Arbitration Petition No. 27 of 2013, in spite of my earlier observations that I shall not appoint an Arbitrator from either of the list submitted by the parties, the Arbitrator actually appointed happens to be on the list of the Petitioners.
(2.)IN that view of the matter, the aforesaid direction appointing Honourable James Spigelman AC QC, former Chief Justice and Lieutenant Governor of New South Wales, Australia as the third Arbitrator is hereby withdrawn. The substitute Arbitrator shall be appointed subsequently by a separate order.
It is also made clear that all issues arising between the parties are specifically kept open and the Arbitral Tribunal shall proceed being wholly uninfluenced by any observation made in the judgment.