As per case facts, Ambuj Hotel provided catering services to Indian Railways under a Master License Agreement. The contract was terminated by the Railways in 2017 due to numerous complaints ... and imposed penalties. Ambuj Hotel invoked arbitration, challenging the termination and seeking damages, along with the refund of security deposit and license fees. The Arbitrator upheld the termination but directed the Railways to refund the security deposit and license fees. Both parties then appealed to the High Court under Section 34 of the Arbitration Act, with Ambuj Hotel challenging the termination validity and rejection of damages, and the Railways disputing the refund order. The question arose whether the termination was valid and if the Railways had a contractual right to forfeit the security deposit and license fees upon termination, and whether damages were due. Finally, the Court found no reason to interfere with the Arbitrator's award. The termination was upheld, and damages were rejected. However, the refund of security deposit and license fees with interest was affirmed, as the contract did not grant forfeiture rights and other penalties had already been recovered. The award of legal costs was also sustained.