Manmohan Singh, J.:— Since the learned counsel for the caveator/respondent has entered appearance, the caveats stand discharged.
I.A. No. 2853/2016 (exemption)
2. Exemption allowed, subject to just exceptions.
3. The application is disposed of.
O.M.P. (T) (COMM.) 13/2016 & I.A. No. 2852/2016 (stay)
4. Issue notice. Learned counsel appearing on behalf of respondent, who is on caveat, accepts the notice. List on 15 March, 2016.
5. In the meanwhile, the arbitration proceedings before the Arbitrator appointed by the respondent shall remain stayed.
6. Dasti, under the signatures of the Court Master.