- (1.) Heard Sri P.K. Ganguly, learned counsel for the petitioner.
(2.) The arbitrator appointed by the General Manager, IFCO to resolve the dispute between the parties vide letter dated 14.4.2014 has refused to conduct arbitral proceedings any further and has terminated the arbitral proceedings under Section 15 (1) (a) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as an Act).
(3.) Learned counsel for the petitioner wants appointment of a substitute arbitrator.;