- (1.) The defects as notified in the Stamp Reporter's report have been cured by the learned advocate of the appellant by putting the deficit court fees vide filing No. A 10657.
(2.) The prayer for ad-interim injunction of the appellant in a proceeding under Section 9 of the Arbitration & Conciliation Act, 1966, having been rejected by the Learned District Judge, South 24-Parganas, Alipore by an order being No. 1 dated 2nd February, 2015 passed in Misc. Case No. 37 of 2015, the instant First Miscellaneous Appeal has been filed by the petitioner/appellant.
(3.) After considering the pleadings made out by the appellant in its application under Section 9 of the Arbitration & Conciliation Act, we find that the appellant as developer in fact, seeks to enforce the development agreement entered into between the parties sometimes in 1995.;