Indira Banerjee, J. - (1.) This appeal is against an Order dated 14th July, 2015 passed by the learned Single Bench in Execution Case No. 121 of 2014, arising out of Award Case No. 55 of 1998, as modified by a subsequent Order dated 21st July, 2015, whereby the learned Single Bench rejected the preliminary objection of the appellant judgment debtor to the execut-ability of a decree dated 4th May, 2000 in terms of an arbitral award made and published on 27th July, 1998 and appointed a Receiver over the assets of the appellant judgment debtor, in terms of Prayer (a) of Column 10 of the Tabular Statement filed on behalf of the respondent decree/award holders.
(2.) Disputes and differences arose in relation to the partnership business carried out under the style of Imperial Paper House . Since the Partnership Agreement contained a clause for reference of disputes to arbitration, the respondent decree/award holders filed an application under Section 20 of the Arbitration Act, 1940 in this Court, being Special Suit No. 90 of 1997.
(3.) By an Order dated 28th February 1997, passed in the said Special Suit No. 90 of 1997, Mr. Joy Saha, an Advocate of this Court was appointed arbitrator. The learned arbitrator, after hearing the parties and after considering the pleadings and the evidence on record made and published his award on 27th July, 1998.;