Biswanath Somadder - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of a judgment and order dated 2nd November, 2016, passed by a learned Single Judge in W. P. 16786 (W) of 2016 (Satyanarayan Dutta vs. W.B.S.E.D.C.L).
(3.) By the impugned judgment and order, the writ petition was disposed of by directing appointment of an Arbitrator in terms of an arbitration clause of an agreement between the parties within a certain timeframe as specified in the impugned judgment and order. The learned Single Judge has been further pleased to direct that the Arbitrator would enter upon the reference and publish the award within three months from the date of the order. According to the learned Single Judge, the question of limitation was also to be decided by the Arbitrator.;