BASDEB RABIDAS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner submits as follows.

(2.) The petitioner is a majdoor of the Kolkata Metropolitan Corporation. His address as mentioned in the agreement in question by the arbitrator and the claimant is a place where he used to reside about 20 years ago. The petitioner does not even know how that address could be a part of the proceedings.

(3.) The claimant alleged that the petitioner had taken a loan of Rs.4.00 lakhs in 2018. No notice whatsoever was served either by the claimant or from the end of the arbitrator intimating the petitioner about the Arbitration Act or otherwise. Subsequently, it appeared that an order has been passed freezing the bank account of the petitioner till realisation of Rs.4.00 lakhs. Despite request, no copy of relevant records has been provided to the petitioner.