SUBHRO KAMAL MUKHERJEE, J. - (1.) This is an application for appointment of an arbitrator in stead' and place of Mr. P. K. Banerjee, retired Chief Justice of Rajasthan High Court.
(2.) Admittedly, there has been an arbitration clause in the agreement of financing between the parties. In the arbitration clause it has been provided that all disputes, differences, claims and questions whatsoever arising between the parlies should be referred to Mr. P. L. Agarwal of M/s. Khaitan and company. Solicitors.
(3.) The named arbitrator, however, expressed his inability to enter upon the reference.;