AMIT RAWAL, J. - (1.) Reply and Annexures taken on record.
(2.) FAO No. 8029 of 2015 Main appeal is fixed for 1.8.2016. With the consent of both the parties the appeal is taken on board today itself.
(3.) The appellant -Indian Oil Corporation Ltd.is aggrieved of the order dated 29.3.2016 whereby in proceedings initiated under Section 9 of the Arbitration and Conciliation Act, 1996, at the instance of respondent - Contractor who was awarded a contract for providing tankers/truck for transportation of the oil granting, interim direction viz -a -viz black listing of the transportation Company till the decision of the arbitration proceedings has been ordered to be kept in abeyance.;