Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioners aggrieved against the order dated 4.5.2016 passed by the Executing Court, whereby the prayer made by the petitioners for staying the execution proceedings has been rejected.
(2.) An award dated 19.6.2015 for a sum of Rs. 14,26,625/- was passed by the arbitrator after the dispute was referred to him under Section 11(6) of the Arbitration and Conciliation Act, 1996 ('the Act') under the orders of this Court.
(3.) Feeling aggrieved, the petitioners approached the jurisdictional court under Section 34 of the Act and the said proceedings are pending.;