Vivek Kumar Birla, J. - (1.) Heard Sri Shashi Nandan, learned Senior Counsel assisted by Sri Udayan Nandan, learned counsel for the petitioner and Sri Ashok Khare, learned Senior Counsel assisted by Sri Adarsh Bhushan, learned counsel for the respondent and perused the record.
(2.) At the very outset, learned counsel for the petitioner stated that he does not want to file any rejoinder affidavit.
(3.) The relief as claimed in the present petition being Matter Under Article 227 No. 2580 of 2018 is quoted as under: "I. Issue a suitable order or direction quashing the impugned order dated 24.02.20018 passed by the Ld. District Judge in Civil Appeal No. 136/2016 arising out of Original Suit No. 120/2016. II. Issue a suitable order or direction commanding/directing the respondent not to take any coercive action against the petitioner in pursuance to the order dated 24.02.2018 passed by the Ld. District Judge in Appeal No. 136 of 2016. III. Issue a suitable order or direction directing the respondents not to proceed with the purported Arbitration proceedings as initiated by Respondent in pursuance to the impugned order dated 24.02.2018. IV. Pass such other further orders which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.";