- (1.) SHORT -counter affidavit filed on behalf of Respondent is taken on record.
(2.) HEARD learned Counsel for the parties and perused the record. Present appeal under Section 37(1)(a) of the Arbitration and Conciliation Act, 1996 has been preferred against the impugned order dated 26.03.2011 passed by the learned District Judge, Lucknow in Regular Suit No. 19 of 2011 in view of agreement entered into between the parties i.e. Picasso Digital Media Private Limited and Mr. Arun Srivastava, Chairman. An application under Section 9 of Arbitration Act was moved on behalf of the Respondent alongwith application for interim relief which was heard and decided by the impugned order restraining the Appellant from terminating the Memorandum of Understanding dated 04.02.2008.
(3.) WHILE assailing the impugned order, the learned Counsel for the Appellant submits that the Respondent is not the signatory of the agreement, hence the application moved by him is not maintainable and no interim relief could have been granted by learned District Judge, Lucknow.;