- (1.) This is an appeal against judgment and order dated September 5, 2012 passed by the Hon'ble Single Judge in A.P. No. 245 of 2012, inter alia, rejecting an application under Section 9 of the Arbitration and Conciliation Act, holding, inter alia, that this appellant was not entitled to interim injunction in the aid of the claim for specific performance of the selling agreement.
(2.) Orrisa Manganese and Minerals Limited (the respondent in short hereinafter) obtained a mining lease to extract iron ore from an area in Ghatkuri now in the district of Singhbhum (West) in the State of Jharkhand.
(3.) On February 27, 2005 the respondent and Synergy Ispat Private Limited (the appellant in short hereinafter) entered into a selling agreement agreeing to sell to the appellant the entire iron ore excavated from the leasehold area of the respondent as per the terms and conditions mentioned in the said agreement.;