- (1.) The petitioner has filed this application under Section 24 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code") praying for transfer of Misc. Case No. 274 of 2006, an application under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Arbitration Act of 1996"), pending before the 11th Court of the Additional District Judge at Alipore, to this Court.
(2.) In terms of a contract between the petitioner and the opposite party, the opposite party was engaged to carry out certain work at the Malda Unit of the petitioner.
(3.) The said contract contained an arbitration agreement.;