SAURABH SHYAM SHAMSHERY,J. - (1.) Heard Shri. M.B. Yadav holding brief of Shri.Ram Awtar, learned counsel for the applicant and Shri.Vivek Kumar Rai for the respondents.Perused the record.
(2.) Pleadings are complete.
(3.) Shri. M.B. Yadav, learned counsel for the applicant submits that the respondents have appointed the panel of arbitrators who are the retired employees of Railways, therefore, they are not eligible to act as arbitrators under Section 12 (5) read with Schedule 7 of the Arbitration and Conciliation Act , 1996 and, therefore, this Court may appoint independent arbitrator.;