ACCOUNTS OFFICER Vs. R SEN AND CO

JUDGEMENT

(1.) HEARD the learned advocate appearing on behalf of the petitioner.

(2.) THIS is an application under Article 227 of the Constitution of India directed against an order, being order No. 16 dated 6th September, 2006 passed by the learned Judge, VII Bench, City Civil Court at Calcutta in Title suit No. 1327 of 2004.

(3.) BY the order impugned, the learned Court below proceeded to reject the application of the defendant, being the petitioner herein, filed under section 8 of the Arbitration and Conciliation Act, 1996, read with section 7b (1) of the Indian Telegraph Act, 1885.