Sudhir Narain, J. - (1.) The applicant has prayed that Sri P.K. Sharma, who was earlier appointed as Umpire may be treated as the Presiding Arbitrator of the Arbitral Tribunal.
(2.) Briefly, the facts are that the applicant filed Civil Misc. (Arbitration) Application No. 36 of 1998 for appointment of arbitrators under Section 11 (4) of the Arbitration and Conciliation Act. 1996 (in short the Act). The application was allowed by this Court on 26.8.1998 appointing Smt. Taneja Pandey. Deputy F.A. and C.A.O./Core/A.L.D. and Sri O. P. Narang. Deputy Chief Engineer (Retired) Track Machines, Northern Railway, G-101, Prayag Kunj Apartments, 3, Stratchy Road, Allahabad as arbitrators.
(3.) The applicant also filed another Application No. 47 of 1998 for appointment of an Umpire. This application was disposed of on 1.11.1999 and Sri P.K. Sharma as agreed between the parties, was appointed as Umpire.;