ANAND AND CO. Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) This is an appeal filed under sec. 37(2)(b) of the Arbitration and Conciliation Act, 1996 ("1996 Act") challenging the interim order dtd. 11/2/2025 passed by the learned Sole Arbitrator wherein the application under Sec. 17 of 1996 Act filed by the appellant seeking injunction against the respondent to restrain them from taking any further coercive steps against the appellant pursuant to unilateral Blacklisting/Debarment Order, was dismissed.