Section of the Arbitration Act has been amended by Act number of with retrospective effect from In view of the preamended provision of Section of the Arbitration Act the respondent ... had not filed injunction application in the proceedings under Section of the Arbitration Act However in view of the pronouncement of the judgment by this Court in the case of Board of Control for Cricket in India vs Kochi Cricket Private Limited SCC wherein it was held that the amended provisions of Section of the Arbitration Act would also apply to the pending proceedings under Section of the Arbitration Act the appellant filed an execution application before the Calcutta High Court registered as E C No of The respondent then sought time to file an application for staying the award