G.R. Majithia. J. - (1.) This appeal is directed against the order of the trial Judge dated April 30, 1987 revoking the authority of the arbitrator but not nominating an arbitrator in place of the arbitrator whose authority was revoked.
(2.) The facts : Gopi Chand, Contractor of Chandigarh, the appellant (hereinafter referred to as the contractor) was granted a contract for executing the work of a school building at Kansal village. The agreement was entered into between the contractor and the State of Punjab providing for a reference of a dispute if arising between the parties regarding the agreement to the Superintending Engineer, National Highway Circle, Chandigarh. The dispute having arisen between the parties to the agreement, the contractor made reference to the arbitrator on May 1, 1983, but the latter entered the reference on July 3, 1984. The delay in entering the reference was taken as a ground for revoking the authority of the arbitrator.
(3.) The State in his written reply pleaded that there was no justification for revoking the authority of the arbitrator. The arbitrator had granted only two adjournments to the State although the protest was made by the contractor. But this per se is no ground for revoking the authority of the arbitrator.;