Baboo Latl Jain, J. - (1.) This is an application under Section 41 of the Arbitration act which was filed before this Court on 4.9.92. When the application was first moved before the learned judge then taking arbitration matters, an order was passed being order dated 4.9.92 which was to the following effect:- "Heard the learned Advocate for the petitioner. Considering the facts and circumstances of the case and considering the urgency of the matter, it is ordered that there will an order of status-quo as of to day till 8.9.92. Returnable on 7.9.92 irrespective of filing of the Affidavit-of-service. All parties are to act on a signed copy of the minutes of this order on the usual undertaking".
(2.) It has been submitted that the said order was thereafter continued on the returnable dates though no order to that effect has been produced before this Court.
(3.) Be that as it may the application has now come up for final hearing. Engineering Projects (India) Ltd. caused an Affidavit-in-Opposition to be filed being the affidavit affirmed by Kalyan Kumar Dutta on 9.11.92.;