Bhaskar Bhattacharya, J. - (1.) This first miscellaneous appeal is at the instance of a claimant and is directed against order dated 20th August, 1992 passed by the Commissioner of Payments (Jute) under the Jute Companies (Nationalization) Act, 1980, (herein after referred to as the Act) thereby passing an order for addition of party in the proceedings.
(2.) At the time of hearing of this appeal, a question arose as to the maintainability of the present appeal against the order impugned. The present appeal has been preferred in terms of Section 20(7) of the Act which enables a claimant to prefer an appeal before this Court against "the decision" of the Commissioner.
(3.) Therefore, the preliminary question that falls for determination in this appeal is whether an order merely allowing addition of a party in the proceedings can be said to be "the decision" within the meaning of Section 20(7) of the Act so as to make the same appealable.;