C.K. Prasad, C.J. - (1.) THIS application has been filed for appointment of an Arbitrator. Mr. Kushal Kant appears on behalf of the applicant. Opposite party is represented by Mr. Satish Chaturvedi, Advocate. Arbitration clause exists. There is a dispute between the parties. Applicant has given notice for appointment of the Arbitrator but Arbitrator has not been appointed. Clause 19 of the agreement, inter alia, provides that in the event of any dispute, it shall be referred to arbitration of the Principal Secretary, Industries Department of the State Government. In view of the aforesaid, I appoint the Principal Secretary, Industries Department, Government of Uttar Pradesh, to be the Arbitrator. Applicant stands allowed.;