- (1.) This is an appeal against order dated June 10, 2013 passed by the Hon'ble Single Judge in connection with an application, in substance, for vacating an ad interim order of injunction granted on May 17, 2013 in the form of status quo with regard to the arbitral proceedings.
(2.) The appellant, that is, M.A.K. (India) Chemicals Private Limited, entered into two agreements dated May 28, 2008 and June 4, 2008 respectively with Birla Tyres, which is a unit of Kesoram Industries Limited, for manufacturing of tyre flaps and for manufacturing of motorcycle tubes.
(3.) The terms of the agreements are similar.;