SAMBUDDHA CHAKRABARTI,J. - (1.) There shall be an order in terms of prayer (a) of the application.
(2.) After hearing the learned counsel for the parties, we propose to dispose of the application as well as the appeal with the consent of the parties treating the same as on the day's list.
(3.) This appeal is filed against the order dated December 21, 2011 passed by the learned Trial Judge and the petitioner who is the appellant before us, feels aggrieved by the observation made by the learned Trial Court in the first paragraph of the order impugned in this appeal which runs as follows : "To enable the petitioners to approach the Court of Appeal in England and Wales or to take any other steps available to them under the law, the Arbitral Tribunal, it is expected, will ask the petitioners to take any further steps in the arbitration till 31st January, 2012 or until further orders, whichever is earlier.";