ARUN BHANSALI,J. - (1.) This application under Section 151 CPC read with Section 11(6) of the Arbitration and Reconciliation Act, 1996 ('the Act') has been filed by the applicant seeking recall of order dated 07.08.2014 as modified by order dated 07.07.2015 passed in S.B. Civil Misc. Arbitration Application No. 68/2015 by a Coordinate Bench of this Court.
(2.) By order dated 07.08.2014, a Coordinate Bench, on coming to the conclusion that Clause 23 of the agreement dated 20.04.2011 entered into between the parties providing for 'standing committee for settlement of disputes', was not functional and based on determination, appointed one Shri D.K.S. Rai, Retired Chief Engineer, C.A.D. Irrigation, Kota as the Sole Arbitrator.
(3.) Where-after, on application filed by the respondent herein, he order dated 07.07.2015 was passed, changing the Arbitrator from Mr. D.K.S. Rai to Mr. B.V. Ahuja, Retired Chief Engineer (M.E.S).;