RADHA KISHNA Vs. NATMAL BUBNA

JUDGEMENT

(1.) THIS is a reference by a learned Single Judge and arises out of a revision which was pending before him in an application under the Arbitration Act, which has admittedly not been finally decided by the trial Court.

(2.) IN view of the conclusion at which we have arrived as regards the competence of this reference, it is necessary to set forth a few facts :-

(3.) FOR these reasons, we hold that the learned single Judge had no jurisdiction to entertain the revision or make the present reference therein and by parity of reasoning it has to be held that we have no jurisdiction to deal with the reference in the exercise of the revisional jurisdiction of this Court. The preliminary objection must therefore prevail.