- (1.)The writ petition, interalia, has been filed for the following reliefs:
"i. Issue a writ, order or direction in the? nature of certiorari to call for the record of the case and to quash the impugned award dated 16.3.2019 passed by the sole arbitrator for vehicle No. U.P.15DT-7166 and U.P. 15DT- 7167 permitting the respondent bank to proceed against the petitioner (contained as annexure no.9 to the writ petition).

ii. Issue a writ, order or direction in the nature of Mandamus directing the respondent no.3 to receive the outstanding dues of Vehicle No. No. U.P.15DT-7166 and U.P. 15DT- 7167 by accepting the draft and may not harass the petitioners in any manner.

iii. Issue a writ, order or direction in the nature of mandamus directing the respondent no.4 not to proceed for seizer of the vehicle no.No. U.P.15DT-7166 and U.P. 15DT- 7167 in connection to the ex-party award dated 16.3.2019."

(2.)Heard learned counsel for the parties and perused the record.
(3.)Considering the facts and circumstances of the case, we do not see any justification to interfere in the matter. In case, the petitioner is aggrieved with the award dated 16.3.2019? passed by the sole arbitrator, the petitioner may pursue appropriate remedy before the appropriate forum.