- (1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) We have noted the fact that the learned counsel appearing for the appellants had given consent before the High Court for appointment of Mr. Justice O.N. Khandelwal, former Judge of Allahabad High Court as a sole Arbitrator. In view of the afore-stated consent given on behalf of the appellants, we see no reason to interfere with the appointment of the Arbitrator made by the High Court.;