- (1.) Special leave granted. Appeal disposed of hereunder after hearing the parties.
(2.) In the facts and the circumstances of the case we are of the opinion that having regard to the nature of dispute involved, it would be desirable to have another technical person associated as arbitrator with the arbitrator appointed by the High Court. Therefore the High Court should appoint another person preferably retired Chief Engineer as technical person to be associated with Justice M. Krishna Rao, Retired Judge of Andhra Pradesh High Court, Old M.L.A. Quarters Road, Hyderabad, as arbitrators. The High Court will also give direction for an early disposal of the matter. We trust that it would be possible for the High Court to dispose of the matter within six weeks from today. As the appeal is being disposed of thus we are not in this case expressing any opinion on the correctness or otherwise of the High Court's interpretation of sections 8 and 12 of the Arbitration Act, 1940.
(3.) Appeal is disposed of accordingly without any order as to costs.;