Arun Bhansali, J. - (1.) This appeal is directed against order dated 2.6.2016 passed by the Additional District Judge No. 1, Bhilwara, whereby the application filed by appellant under Section 9 of the Arbitration and Conciliation Act, 1996 ('the Act') has been rejected.
(2.) An ex-parte award dated 30.5.2015 was passed by the Arbitrator. Feeling aggrieved, the appellant filed objections under Section 34 of the Act, before the District Judge, Bhilwara, which objections now has been transferred to Additional District Judge No. 1, Bhilwara.
(3.) In the meanwhile, proceedings were initiated for execution of the award. The appellant filed application before the Executing Court seeking the stay of the Proceeding, which application was rejected. Feeling aggrieved, the appellant filed S.B. Civil Writ Petition No. 4556/2016, wherein on 26.4.2016, order was passed that the Executing Court may go ahead with the auction, however, the same shall not be finalised till the next date.;