Mansoor Ahmad Mir,.J. - (1.) The learned Single Judge, vide order, dated 27th October, 2016, while recording the reasons as to why reference was required, has referred the following question for adjudication by the larger Bench: "Whether the High Court can exercise power of superintendence vested under Article 227 of the Constitution on Arbitral Tribunals constituted under the provision of Arbitration and Conciliation Act, 1996? "
(2.) Before we deal with the question (supra), it is apt to give a brief history of the case herein.
(3.) The petitioner invoked jurisdiction of this Court by the medium of petition under Article 227 of the Constitution of India praying therein that the order, dated 19th April, 2016, made by the Arbitrator-cum Chief Engineer (PCA), HPSEBL, whereby the application filed by the petitioner for impleadment of Society for Promotion of Information Technology and E-governance (for short "SITEG ") (DIT) as party respondent was dismissed, be set aside.;