SANJIB BANERJEE, J. - (1.) THE respondents are not represented despite previous service.
(2.) THE petitioner reports that despite the previous direction requiring the petitioner to serve a copy of the previous order on the respondents, the petitioner has not been able to effect service since the respondents may not be available at their known addresses. The petitioner reports that the hearing in the arbitral reference has been concluded and only the award is awaited. Ap No.1296 of 2013, which is a petition under Section 9 of the Arbitration and Conciliation Act, 1996, is disposed of by confirming the subsisting order of injunction which will, however, not prevent the respondents from using the asset in the usual course of business unless interdicted by an order of an appropriate forum.
(3.) THE Receiver stands discharged without being required to file any accounts. There will be no order as to costs. Urgent certified website copies of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.;