PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner has preferred this writ petition claiming the following reliefs: "1. The impugned order dated 17.02.2018 (Annex.11) passed by the learned Additional District and Sessions Judge No.4, Bikaner in Execution Case No.7/2016 may very kindly be quashed and set aside; 2. Accordingly, execution application filed by the petitioner before the learned executing court may very kindly ordered to be decided in the light of the order dated 09.11.2013; and 3. Any other relief/reliefs which this Hon'ble High Court deem just and proper in the circumstances of the case, may kindly be granted in favour of the petitioner."
(2.) Brief facts of the case, as noticed by this Court are that a contract for work of handling of goods/parcels transhipment was awarded to the petitioner for the period from 14.10.1984 to 31.03.1988, and pursuant thereto, an agreement was executed between the petitioner and the respondents on 17.10.1984. The dispute having arisen between the parties, the matter went up for arbitration and the learned Arbitrator awarded a sum of Rs.15,04,636/- in favour of the petitioner.
(3.) Thereafter, the dispute came up before the Hon'ble High Court and the Hon'ble High Court has upheld the propositions that the award is final and the respondents shall be required to pay the interest @ 12% p.a. on the amount so awarded, from the date of passing of such award.;