Sanjay K. Agrawal, J
1. Learned counsel for the petitioner submits that ex-parte award has been passed by the learned Arbitrator in favour of respondent No. 1 and for the
execution of the award an application under Section 36 of the Arbitration and Conciliation Act, 1996 has been filed by the respondent No. 1 in which
he may be allowed to make objection opposing the execution proceedings.
2. I have heard learned counsel for the petitioner.
3. Be that as it may, the petitioner is at liberty to raise objection opposing the execution proceedings before the executing Court that will be considered
and decided by the executing Court in accordance with law.
4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
