I.P.MUKERJI,J. - (1.) It appears that an order was passed by the Queen's Bench Division of the High Court of Justice of England and Wales on a claim made by the first defendant on 1st August, 2011.
(2.) That order noted that the plaintiffs herein had commenced proceedings in the High Court at Calcutta, marked as CS No.161 of 2011. It ordered the plaintiffs to withdraw all interlocutory applications in the suit pending before Sanjib Banerjee, J. The claimant in the English proceedings being the first defendant herein was permitted to "serve an arbitration claim". The plaintiffs were also given the right to apply for variation of this order. The plaintiffs have not withdrawn the above applications.
(3.) The plaintiffs had instituted a suit on 4th August, 2011 against the respondents in the Learned City Civil Court, Calcutta, being TS 1517 of 2011 which was later transferred to this court and marked as EOS No.6 of 2011 restraining the first defendant from prosecuting the above suit in England.;