- (1.) This is a revisional application under Article 227 of the Constitution of India challenging an order passed by the learned Additional District Judge, Second Court at Barasat, District - North 24-Parganas, in Miscellaneous Case No. 166 of 2010. By the order impugned the learned Trial Judge overruled an objection raised by this petitioner as to the maintainability of the petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the said Act) at Barasat Court.
(2.) Admittedly, the petitioner is a resident of the State of Goa. He is residing at Plot No. 25, House No. 1365, Housing Board Colony, Alto-Porvorim, Goa.
(3.) The opposite party, namely, Shriram Insight Share Brokers Limited, is a member of the National Stock Exchange.;