SANJIB BANERJEE,J. - (1.) AP No.643 of 2010 is a petition under Section 9 of the Arbitration and Conciliation Act, 1996. No interim order is subsisting in the petitioner's favour.
(2.) The petitioner occupies certain godowns under the railways. The dispute is upon the enhancement of the rent or occupation charges in respect of such godowns. The respondents suggest that the petitioner has admitted the increase in the quantum but has only disputed the period for which the increased rent would be applicable.
(3.) The petitioner seeks an order restraining the respondents from removing the petitioner from the godowns if the petitioner does not pay the rent or occupation charges at the enhanced rate. No such order is called for. If the petitioner desires to remain in occupation of the godowns but disputes the quantum of rent or occupation charges payable, the balance of convenience would demand that the petitioner deposits the amount at the enhanced rate under protest and have the matter assessed in course of a reference.;