- (1.) The Court : This appeal is directed against an order dated 27th July, 2016 passed by a learned Single Judge of this Court refusing to entertain the execution case for lack of jurisdiction of this Court.
(2.) The learned Single Judge held that the execution case has been unnecessarily carried to this Court without anything in the affidavit in support of the tabular statement justifying the matter being filed in this Court.
(3.) In this appeal a question has cropped up as to the Court which is competent to execute the award passed by the Arbitral Tribunal under the Arbitration and Conciliation Act, 1996.;