BHIKHAN CHAND BAID Vs. DIPENDRA NATH BANERJEE

JUDGEMENT

(1.) The petitioner referred to in this order refers to the original petitioner in AP No. 94 of 2004 who died on 26th October, 2013 to his heirs. Order in terms of prayers [a], [b] and [c] of the application [GA No. 2344 of 2014.

(2.) Yesterday in the facts and circumstances of this case, I had permitted the learned Advocate General to forthwith withdraw the statement that he had made before this Court on 30th March, 2004.

(3.) Today, the matter has come up for further consideration. It could not be disputed by the petitioner in the section 9 application that he had taken any steps whatsoever to start the arbitral reference. The learned Advocate General appearing for the respondents in those proceedings told me that today morning his client had received a document from the petitioner which seemed to be a notice under section 21 of the Arbitration and Conciliation Act, 1996.