Sabyasachi Bhattacharyya, J. - (1.) All three revisional applications are taken up together, since those arise from the same arbitral award and have their facts substantially common. The brief facts of the case are:
(2.) One Chandmal Agarwala took a loan from, and entered into an arbitration agreement with, Calicut Engineering Works Limited on behalf of Pooja Construction Company, a partnership firm, representing himself to be a partner of the said firm.
(3.) Subsequently a dispute arose with regard to non-repayment of the loan, which resulted in Calicut Engineering invoking the arbitration agreement and referring the matter to arbitration.;