Prabir Kumar Samanta, J. - (1.) None appears for the petitioner.
(2.) This revisional application is directed against order No. 79 dated 25th November, 1997 passed in T. S. No. 336 of 1988. By the aforesaid impugned order the application of the petitioners dated 25th June, 1991 for recalling the order dated 4th June, 1991 passed by the learned Arbitrator was rejected. By the said order dated 4th June, 1991 the application of the present opposite parties for production of certain specified documents by the present petitioners were allowed.
(3.) The facts of this case, as appearing from the materials on record, are that by an order dated 27th February, 1990 the learned Chief Judge, City Civil Court, Calcutta in T. S. No. 336 of 1988 appointed Sri Jayanta Bhattacharya as an Arbitrator to go into the differences and disputes that arose between the parties in respect of their partnership business in the . name and style of Mallick & Co. and for settlement of the same. In the Arbitration proceeding before the said Arbitrator the present opposite parties made an application seeking direction upon the present petitioners to produce and/or file documents, such as, electric bills, paid up house rent bills, paid up telephone bills, paid up Municipal Trade licence etc. for a fair disposal of the proceeding on the grounds stated therein. The said application of the present opposite parties was allowed by an order dated 4th June, 1991 which was sought to be recalled by the present petitioners by making an application dated 25th June, 1991 which having been rejected, has been impugned in this revisional application.;