Soumen Sen, J. - (1.) The Petitioner Rashmoy Das has taken out this application under Sec. 9 of the Arbitration and Conciliation Act, 1996, inter alia, praying for an order of injunction restraining the Respondents from dealing with and/or alienating and/or encumbering and/or parting with possession in respect of certain properties which according to the Petitioner belongs to the partnership firm the Respondent No. 5 herein Hahnemann Laboratory (India).
(2.) When the application was moved ad interim order was passed on January 28, 2004 and on February 5, 2004.
(3.) The main dispute appears to be in respect of a property situated at Patna. It was contended on behalf of the contesting Respondents that the said property was a lease hold property of one Rewati Ranjan Das who was the predecessor in interest of the Respondent Nos. 2, 3 and 4. It was submitted that the said property never belonged to the partnership firm and was a lease hold property of late Rewati Ranjan Das.;