Sabyasachi Bhattacharyya, J. - (1.) The two revisional applications, bearing C.O. No. 1198 of 2018 and C.O. No. 1199 of 2018, are taken up together for hearing, since both arise from connected suits.
(2.) The facts of C.O. No. 1198 of 2018, in a nutshell, are that the petitioner filed Title Suit No. 202 of 2013 in September, 2013. On November 7, 2013, the defendants therein, namely, M/s Tirupati Awas Private Limited and Anand Kumar Chokhani, a Director of M/s Tirupati, filed an application under Section 5, read with Section 8, of the Arbitration and Conciliation Act, 1996 for reference of the dispute to arbitration.
(3.) On March 21, 2016 the plaintiff/petitioner, namely Debasish De Bhowmick, filed two applications, under Order I Rule 10 and Order VI Rule 17 respectively of the Code of Civil Procedure.;