- (1.) Delay of 264 days in filing the special leave petition is condoned.
(2.) Leave granted.
(3.) This appeal is directed against the judgment and final order dated 24th of February, 2006 passed by the High Court of Judicature at Allahabad in Original Arbitration Petition No.117 of 2003 whereby the Chief Justice of the High Court had appointed a retired Judge of the Allahabad High Court as Arbitrator to decide the dispute raised by the parties. The order passed by the High Court runs as under: "For the purpose of acting as Arbitrator in this matter, Hon'ble R.K.Gulati of 11, Taskhand Marg, Allahabad, a retired Judge of this Hon'ble Court is hereby nominated and appointed.";