Sujit Kumar Sinha, J. - (1.) It is stated that the respondent Calcutta Port Trust has instituted a mil which is pending before the learned Alipore Court against the petitioner.
(2.) The petitioner has made this application under section 11 of the Arbitration & Conciliation Act, 1996 for reference of the disputes that have arisen between the parties and which are covered by the Arbitration Agreement entered into by and between them.
(3.) It is stated on behalf of the respondent Calcutta Port Trust that its Chairman had refused to refer the claims submitted by the petitioner to arbitration on the ground that the same were beyond time.;