Anil Kumar Choudhary, J. - (1.) Heard the learned counsel for the petitioner through video conferencing.
(2.) Though notice has been validly served upon the respondent nos. 1 and 2, no one turns up on their behalf.
(3.) This writ petition has been filed by the petitioner invoking the jurisdiction of this Court under Article 227 of the Constitution of India with the prayer for quashing and setting aside the Order dated 27.04.2019 passed by the Presiding Officer, Commercial Court, Dhanbad in Execution Case No. 32 of 2019 whereby and where under the case filed for Execution of Award dated 18.06.2018 in A.C.P. (Daimler) No. 235 of 2018 arising out of Loan-cum-Hypothecation Agreement No. 20116187 dated 13.06.2015 before the sole arbitrator, was dismissed by the said Commercial Court on the ground that there is no notification of the State Government with respect to "specified value" in the light of the amendment of The commercial Courts Act, 2015 as amended by the 'The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment) Act, 2018 (28 of 2018) (Here in after referred to as the amendment Act of 28 of 2018).;