SH. SUNDER LAL GUPTA Vs. SAHYOG HOSPITALITY

JUDGEMENT

(1.) The present Petition has been instituted under Sec. 17(2) of the Arbitration and Conciliation Act, 1996[A&C Act], read with Order XXI Rule 11(2) of the Code of Civil Procedure, 1908[CPC], seeking enforcement and execution of the Interim Order dtd. 6/11/2025[Interim Order] passed by the learned Sole Arbitrator, in DIAC Case Reference No. DIAC/11070/06-25. By way of the said Petition, the Decree Holder prays for the following reliefs:

(2.) The Interim Order dtd. 6/11/2025 was passed by the learned Sole Arbitrator on an application filed by the Decree Holder/ Claimant therein under Sec. 17 of the A&C Act, in the course of arbitral proceedings between the parties.

(3.) On the preliminary issue concerning the continuation of the present Petition, which seeks execution of an interim order passed by the learned Arbitral Tribunal even after the pronouncement of the Arbitral Award dtd. 2/3/2026[Final Award], learned counsel appearing on behalf of the Decree Holder submits that the Petition is clearly maintainable in law.