Hon'ble Shabihul Hasnain, J. - (1.) HEARD Sri Ranjeet Saksena, learned counsel for the applicant as well as Sri Ashok Nigam, Addl. Solicitor General of India, assisted by Sri Neeraj Chitravanshi.
(2.) THIS Arbitration Application has been filed U/s 11 of the Arbitration and Conciliation Act, 1996 for change of Arbitrator. When the petition was filed on 11.11.2011, an objection was raised by the learned counsel for the opposite parties that this arbitration application is not maintainable. The Court had granted Mr. Ranjeet Saksena, some time to argue his case on maintainability. On the next date, he had given a copy of an unreported judgment, in which the petition was entertained by the Supreme Court and the arbitrator was changed.
(3.) OBJECTION was raised by Sri Ashok Nigam that this is an unreported judgment and he could not lay his hands on the judgment. Time was granted to him to go through the judgment. The date was fixed in the case for today.;