Shyamal Kumar Sen, J. - (1.) This matter has been moved upon notice to the respondents. We have heard the parties at length.
(2.) It has been contended by the learned Advocate for the appellant on an occasion that in an appeal against an order under section 9 of the Arbitration and Conciliation Act, 1996, the Division Bench, inter alia, observed that it was, prima facie, satisfied that there may not be any jurisdiction of this Court, but the matter was left to be decided by the learned Single Judge. In an another application under section 11 of the said Act, which was decided earlier, the Division Bench took note of the said decision of the learned Single Judge. Although the question of jurisdiction was urged before the learned Single Judge by Mr. Roy Chowdhury, the Division Bench did not make any comment thereon.
(3.) It is the contention of Mr. Roy Chowdhury that the question of territorial jurisdiction should have been decided in the section 11 application also.;