PANNALAL KISHANLAL Vs. LACHMICHAND SWAIKA

JUDGEMENT

(1.) In this appeal we are invited to consider the propriety of an order made by Sinha, J. By that order the learned Judge gave leave to the petitioner who is the respondent in this appeal, to revoke the authority of an appointed arbitrator, and ordered that the arbitration agreement should cease to have effect with respect to the difference referred.

(2.) The parties had agreed in writing to refer certain disputes arising out of the contract between them to the Bengal Chamber of Commerce. Such disputes arose and the reference was made.

(3.) On Aug. 30, 1950, the notice of motion of the application out of which this appeal arises was taken out on behalf of the petitioner. In this application he asked for leave of the Court to revoke the authority of the Bengal Chamber of Commerce. He further asked that the submission and/or the arbitration agreement be revoked.