- (1.) Leave granted.
(2.) Aggrieved by the judgment dated 16th May 2014 of the High Court of Calcutta in A.P.O.T. No.460/2012, the respondent therein filed this appeal.
(3.) The impugned order is a reversing order in appeal against the judgment and order dated 5th September, 2012 of single Judge of the Calcutta High Court in A.P. No.245/2012 by which the learned single Judge rejected an application filed under Arbitration & Conciliation Act, 1996 holding that the appellant was not entitled to interim injunction in aid of his claim for specific performance of an agreement to sell iron ore.;