ASIAN HOTELS (NORTH) LTD. Vs. SITAL DASS SONS

JUDGEMENT

(1.) The present appeals have been filed under Sec. 37(2)(b) of the Arbitration and Conciliation Act, 1996 (hereinafter called "the Act") against the common order dtd. 23/4/2022 passed by the Arbitral Tribunal disposing of the applications filed under Sec. 17 of the Act on behalf of appellant and respondents respectively, seeking interim measures.

(2.) The disputes between the parties relate to the revocation of the licence agreement of the respondents by the appellant. The present appeals deal with different shops situated in the premises of the appellant's hotel, details of which are given herein below:-

(3.) The appellant and respondents entered into unregistered licence agreements/Supplementary Agreements as follows: