MANOJ MISRA,J. - (1.) Heard Sri Sumit Daga for the petitioner; and Sri Nishan Mehrotra for the decree holder/respondent no.1.
(2.) Considering the nature of the order that is being passed as also the ground on which it is being passed, the learned counsel for the respondent no.1 does not pray for time to file counter affidavit, therefore, with the consent of the learned counsel for the parties, this petition is being decided finally at this stage itself.
(3.) The brief facts giving rise to the present petition are as follows: An arbitration award dated 16.04.2012 was passed against the petitioner and the proforma respondent no.2 in respect of a money claim. Claiming that no objection was filed against the award within the period provided by law under Section 34 of the Arbitration and Conciliation Act, 1996, execution petition was filed. By the order impugned dated 06.03.2017 on the execution application the District Judge, Muzaffarnagar has directed issuance of recovery certificate against the petitioner.;