- (1.) The Court: The application was made by the petitioner to seek a direction upon the learned Arbitrator to correct the cause title in the Award and for further necessary directions in connection thereto after passing the decree. Since a decree was passed in terms of the award on 17th November, 1997, initially this court was pleased to direct the petitioner to serve a notice upon the respondent and when, in turn, the respondent appeared, directions for affidavits were given.
(2.) Ultimately the respondent neither filed affidavit nor opposed the prayers made in the application. As a result, whereof this court was pleased to pass the order upon observing that leave to make necessary corrections is mere formality.
(3.) Subsequently Mr. Debasish Kundu, learned counsel appeared for the respondents raised a point that the award cannot be filed before the single Bench of this court since originally the Arbitrator was appointed by an order of Division Bench of this court.;