As per the case facts Essar House Private Limited appealed a High Court judgment that upheld a previous order requiring them to deposit a substantial amount under the Arbitration Act ... despite their claim of having no unencumbered assets The reason for the appeal to the Supreme Court is to challenge the High Court's decision to uphold the order for deposit under Section The question arose as to whether a court can pass an equitable order under Section of the Arbitration Act directing a party to deposit an amount or furnish a bank guarantee to secure a claim in arbitration even if that party claims to have no assets or fully encumbered assets provided the applicant has good chances of succeeding in the arbitration Finally the Supreme Court upheld the High Court's judgment confirming that a court can order a deposit to secure an arbitral claim under Section of the Arbitration Act even if the respondent claims no unencumbered assets as long as the applicant has a strong prima facie case This ensures that the effectiveness of arbitral proceedings is maintained by securing potential awards