Tarun Chatterjee, J. - (1.) Delay in filing this special leave petition is condoned.
(2.) Leave granted.
(3.) This appeal is directed against the Judgment and Order dated 3rd of August, 2005 in Arbitration Case No. 45 of 2004 passed by the Additional District Judge, Chandigarh, dismissing the application filed by the appellant for appointment of an Arbitrator on the ground that no Arbitration Clause was in existence between the parties.;