KALYAN JYOTI SENGUPTA,J. - (1.) There will be an order in terms of prayer (a) of the application.
(2.) Mr. Ganguly appears on behalf of the respondent-hirer and waives service of notice of appeal.
(3.) Dispensing with all formalities, we dispose of the appeal treating the same as on day's list by the following order: This appeal is against the judgment and order dated 14th February, 2012 passed on an application under Section 9 of the Arbitration and Conciliation Act, 1996. By the judgment and order impugned the learned Trial Judge passed an order of injunction restraining the appellant before us from dealing with or disposing of or alienating or encumbering the vehicle bearing registration no.WB41C0568 or any part thereof in any manner whatsoever.;