CHAKARDHARI SUREKA Vs. PREM LATA SUREKA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties.

(3.) The short issue that arises for our consideration is whether the Execution Court should defer the proceedings qua execution of the award only because an appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (for short the Act) is pending against rejection of an application under Sec. 34 of the Act.