Sunita Agarwal, J. - (1.) Heard Sri Shaiwal Srivastava assisted by Sri Adarsh Bhushan, learned counsel for the petitioners and Sri Anurag Khanna, learned Senior Advocate assisted by Sri Rahul Agarwal, learned counsel for respondent no. 2.
(2.) In the connected two applications under Article 227 of the Constitution of India, the dispute raised is that the Civil Court has erred in proceeding to decide the question of interim injunction without addressing itself on the question of jurisdiction to entertain the suit for permanent injunction, in view of existence of the arbitration agreement between the parties.
(3.) The Petition under Article 227 No. 3919 of 2017 (Central Warehousing Corporation vs. District Judge, Ghaziabad and another) has been filed with two prayers quoted as under:- "a) issue appropriate order(s) or direction(s), as may be deemed proper, quashing and setting aside the Impugned Order dated 25.5.2017 (Annexure no. 1 to the petition) passed by the Learned District Judge (SD) Ghaziabad in appeal 136/2016 in the matter of Central Warehousing Corporation vs. World's Windows Infrastructure Private Limited; b) decide the Petitioner's application no. 6 Ga-2/2016 seeking stay of operation of the Order dated 15.3.2016 passed by the Learned Civil Judge (SD), Ghaziabad in Civil Suit 120/2016;";