(1.) Sanjeev Narula, J. (Oral) 1.On account of disputes arising between the parties, an Arbitral Tribunal has been constituted, parties have filed their respective claims and counter-claims, and the proceedings are in progress. At this juncture, the Appellant is aggrieved with an interim order under Sec. 17 of the Arbitration and Conciliation Act, 1996 [hereinafter, "the Act"] inter alia directing it to pay USD 500,000/- per year (from 1/1/2014 till 31/12/2021) as an ad hoc arrangement for retention and use of equipment supplied by the Respondent, which is deployed at the project for construction of a dam by the Appellant. The Facts
(2.) Before adverting to the contentions urged by the parties, it would be apposite to briefly take note of the factual background, which is as follows:
(3.) Both parties filed applications under Sec. 17 of the Act seeking interim measures. Soma prayed for the following reliefs: