ASHIS KUMAR CHAKRABORTY,J. - (1.) In this application under Section 9 of the Arbitration and Conciliation Act , `, as amended by Act 3 of 2016, on November 8, 2017 this Court appointed a Receiver to take possession of the hypothecated asset from the respondent no.1.
(2.) The respondent no.1 filed an application, G.A. No. 3570 of 2017, for recalling of the said order dated November 8, 2017. By an order dated December 8, 2017, this Court rejected the said application of respondent no.1 being G.A. No.3570 of 2017 and changed the personnel of the Receiver.
(3.) The respondent no.1 carried both the said orders dated November 8, 2017 and December 8, 2017 in appeal before the Division Bench. However, the Division Bench did not entertain any of the said appeals filed by the respondent no.1 and in the mean time, the Receiver has taken possession of the hypothecated asset.;