KHURANA EDUCATIONAL SOCIETY (REGD.) Vs. SMT. SHASHI BALA

JUDGEMENT

(1.) The present Appeal under Sec. 37(2)(b) of the Arbitration and Conciliation Act, 1996 'A&C Act' has been preferred by the Appellant-Society assailing the Order dtd. 16/9/2025 'Impugned Order' passed by the learned Sole Arbitrator in arbitral proceedings titled "Smt. Shashi Bala v. Khurana Educational Society (Regd.)", whereby certain interim measures under Sec. 17 of the A&C Act came to be granted in favour of the Respondent-Claimant, including directions for deposit of usage charges and ancillary protective reliefs.

(2.) Shorn of unnecessary details, the facts germane to the institution of the present Appeal are as follows:

(3.) Aggrieved by the aforesaid directions, the Appellant has preferred the present Appeal under Sec. 37(2)(b) of the A&C Act, contending that the Impugned Order travels beyond the permissible contours of interim relief, virtually grants final relief without trial, and fixes occupation charges arbitrarily without an evidentiary basis; it is in these circumstances that the legality and propriety of the interim measures granted by the learned Arbitrator fall for consideration before this Court.