Anubha Rawat Choudhary, J. - (1.) Heard Mr. Ajit Kumar, learned senior counsel appearing on behalf of the petitioner along with Mr. Navin Kumar, Advocate, Mr. Rupesh Singh, Advocate and Mr. Dheeraj Kumar, Advocate.
(2.) Heard Mr. Rajendra Raghuvanshi, learned counsel appearing on behalf of the respondents along with Mr. Kaustav Panda, Advocate.
(3.) This writ petition has been filed for the following reliefs:- "This petition has been filed for quashing of the order dated 06.10.2016 passed in Execution Case No. 60/2014 by Civil Judge (Sr. Div.) No. 1, Ranchi filed herein wherein application/objection filed by the petitioner has been dismissed and Decree holder i.e. Respondent No. 1 herein has been directed to file writ for realization of the Decreetal amount, now pending in the court of Additional Judicial Commissioner, XIII-cum-Commercial Court, Ranchi and also for quashing of the order dated 16.05.2017 passed by Additional Judicial Commissioner-XIII-cum-Commercial Court, Ranchi in Execution Case No. 60/2014 filed by the respondent No. 1 whereby the time petition filed by the petitioner for adjourning the execution case no. 60/2014 till adjudication of the appeal filed by the petitioner against the Arbitration Award No. 07/2013, has been dismissed whereas both Arbitration Appeal U/s 34 of the Arbitration and Conciliation Act, 1996 and Execution Case No. 60/2014 are pending before one court i.e. Additional Judicial Commissioner-XIIcum-Commercial Court, Ranchi." Arguments of the petitioner ;