S.K.Hazra, J. - (1.) I have before me two motions relating to the final report made by an Advocate of this Court as Special Referee. An application for confirmation of the report has been made by the plaintiff Jaiswal Coal Company. Another application has been made by the defendant Fatehganj Co-operative Marketing Society Limited for setting aside the report or declaring the report as null and void.
(2.) The applications have been made under the facts and circumstances as hereunder.
(3.) Jaiswal Coal Company (I shall shortly call 'the firm') is a partnership firm, duly registered under the Indian Partnership Act, 1932. The firm carries on business at Gandhi House at No. 16, Ganesh Chandra Avenue, Calcutta.;