As per the case facts the appellant a lessee running a restaurant and bar challenged an order from the High Court which had dismissed an appeal concerning an Arbitral Tribunal's ... order The Arbitral Tribunal's order was related to applications seeking deposit of rental amounts for a specific period The appeal to the Supreme Court challenges the High Court's judgment and order The question arose whether the High Court was justified in dismissing the appeal against the Arbitral Tribunal's interim order for the deposit of rental amounts and whether the principle of force majeure as contended by the appellant should have been considered Finally the Supreme Court set aside the impugned judgment and order of the High Court The Court directed the Arbitral Tribunal to adjudicate and consider the principle of force majeure as contained in the relevant clause of the agreement in accordance with law and on its own merits uninfluenced by the present order All contentions available to either party are kept open for consideration by the Arbitral Tribunal The Supreme Court's observations in this order are to be confined to the decision on applications under Section of the Arbitration Act and the interim measure order in exercise of powers under Section of the Arbitration Act only ensuring that the Tribunal has full autonomy to decide the substantive issues This decision allows for a re-evaluation of the contractual obligations under the force majeure clause in light of the circumstances affecting the rental payments

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