Ram Chand Gupta, J. - (1.) C.M. No. 11307 -CII.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 2816 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for quashing of order dated 15.3.2011, Annexure P12, passed by Hon'ble Mr. Justice R.S. Mongia, Chief Justice (Retd.), Sole Arbitrator, vide which application of the Petitioner filed under Order 1 Rule 10 of the Code of Civil Procedure (for short 'the Code') for impleading official liquidator of the wound up Company, namely, the Punjab Engineers Cutting Tools Limited, with whom all the records pertaining to the subject matter of arbitration proceedings are allegedly lying, as a necessary party, has been rejected.
(3.) I have heard learned senior Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned sole Arbitrator.;