Alok Kumar Basu, J. - (1.) Despite service of notice, none appears on behalf of the State Respondents. Affidavit of service filed today be kept on record.
(2.) This is an application filed under Article 227 of the Constitution challenging order dated 27.6.02 passed by the Id. Civil Judge (Sr. Div.), Cooch Behar in Title Execution No. 2 of 02.
(3.) The fact of the case is that the petitioner herein got an arbitration award relating to a work within the jurisdiction of Cooch Behar Sadar and to enforce with arbitration award in accordance with section 36 of the Arbitration & Conciliation Act, 1996, the petitioner filed an appropriate application before the Court of Civil Judge (Sr. Div.), Cooch Behar.;