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Judgment
SACHIN DATTA, J. (ORAL)
Vide order dated 27.04.2026, passed in these proceedings, this Court noted the background of the matter and passed the following order:
It transpires that subsequently, the matter was considered by the learned Arbitrator on two occasions. On 27.04.2026, the following order came to be passed in the arbitral proceedings:
Thereafter, vide order dated 04.05.2026, the learned Arbitrator disposed of the application filed by the claimant (respondent no.1 herein) under section 17 of the Arbitration and Conciliation Act, 1996, in the following terms:
Learned counsel for DMRC submits that although interim protection has been granted to the respondents, requisite amount/s that the respondents were obliged to pay towards the arrears of license fee has not yet been paid.
Needless to say, the petitioner would be at liberty to apprise the learned Arbitrator of this aspect and move an appropriate application for further orders in the arbitral proceedings.
The said application shall necessarily be decided by the learned Arbitrator on its own merits, without being influenced by the present order.
The present petitions are disposed of in the above terms.