- (1.) Leave granted. Heard learned Counsels for the parties at length. The appellant challenged the order passed by the Rajasthan High Court staying the Arbitration Proceedings of the International Court of Arbitration vide its order dated 27th April, 2000. The submission has been made at great length. We find, the main submission on behalf the respondents is for upholding the said order while the challenge of the said order is based on the decision made by this Court in Civil Appeal Nos. 1455-1456 of 1994 entitled Dressor and S. A. v. Bindal Agro Ltd. & Anr., decided on 25th February, 1994 . We find that learned Counsel for the respondents could not convince us that the matter is not covered by the said decision. Hence, we vacate the ad interim order passed by the High Court with liberty to the parties to raise all issues before the High Court, pending before it as permissible under law.
(2.) So far the contempt petition filed before us is concerned, since there is no allegation of any violation of the orders passed by this Court it is not appropriate for us to pass any order on it. Learned Counsel for the respondent-applicants seeks return of the same for it being filed before the High Court. Liberty is granted. With the said observations the said contempt petition is disposed of.
(3.) With the said observations, the present appeal also stands disposed of. The impugned ad interim order passed by the High Court is hereby quashed. Costs on the parties.;