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Judgment
9 paragraphs · 163 wordsAllowed as prayed for. On submission of Ld. Counsel for the petitioner to the effect that he does not assail the validity of the Arbitration Award
PER SE, but only seeks to have his liability redetermined by the Executing Court in exercise of its powers under Section 47 of the Civil Procedure
Code (for short, “the CPCâ€), by way of analyzing the situation as well as possession of the disputed vehicle within the ambit of direction (B) of
the Arbitration Award dated 21st July, 2015 (Annexure P-2), for the purpose of a judicious “discharge or satisfaction†of the said award by way
of execution.
The present petition is accordingly dismissed as withdrawn with liberty to the petitioner to file an appropriate application under Section 47 of the
CPC before the Executing Court within thirty days from the date of this order which shall thereafter be decided on the merits by the Ld. Court below
as expeditiously as possible.
Ordered accordingly.