A.N. Ray, J. - (1.) The writ matter was dismissed ex parte on July 17, 1992.
(2.) On December 24, 1990, an interim order had been passed whereby the Respondents were restrained from effecting sales of Scrap Conveyor Belts without leaving 600 M.Ts.
(3.) By reason of the ex parte dismissal, the said interim order perished automatically.;