A.N. Ray, J. - (1.) This is an appeal from a judgment and order passed by the Hon'ble Mr. Justice Amitava Lala, on March 17, 1998 dismissing an application made by the Appellant for transfer of an original Award dated December 14, 1985 made by the sole Arbitrator R.N. Mishra, to the City Civil Court from here.
(2.) With respect, we are in full agreement with the conclusions reached by his Lordship and we are of the opinion that the appeal should be dismissed. We give the facts and our reasons below.
(3.) The Arbitrator was a person working in the Department of the Appellant and his whereabouts to -day are not known. There is no statement in the pleadings as to whether he is to -day alive or dead, or where he resides now.;