- (1.) Heard Sri J.P. Pandey, learned counsel for the petitioner.
(2.) Certain disputes arose between the parties in relation to the agreement dated 13.1.2006 which contained an arbitration clause. Accordingly, on 7.7.2010 respondent No.3 was appointed as the sole arbitrator to resolve the aforesaid disputes as per the mechanism provided under the agreement itself.
(3.) Now the petitioner has come up by means of this? petition seeking? termination of the mandate of the aforesaid arbitrator respondent No.3 on various grounds.;