Subhro Kamal Mukherjee, J. - (1.)1. Park Hotel Limited has filed A. P. No. 129 of 2003. A. P. No. 143 of 2003 has been filed by ICS Club Marketing (India) Private Limited. Both the applications have been filed under section 9 of the Arbitration and Conciliation Act, 1996 ('the said Act' in short).
(2.)In connection with A.P. No. 129 of 2003, Ashim Kumar Banerjee, J. on May 22, 2003, inter alia, granted leave under clause 12 of the Letters Patent and ad interim order in terms of prayer (b) of the notice of motion.
(3.)The said prayer (b) runs as under:
"(b) An order of injunction restraining the respondents and each one of them, their servants and agents from selling and/or issuing any membership card by the name of "Preferred at the Park".

;