SATYANARAYANA MUNIYAPPA Vs. SIEMENS FINANCIAL SERVICES PVT. LTD.

JUDGEMENT

(1.) This matter is listed for admission. I have heard the learned counsel for the petitioner.

(2.) This petition is filed challenging the order dtd. 13/6/2023 passed in Com.Ex.No.120/2023 on the file of C/c LXXXVI ACC and SJ, Bengaluru, allowing the petition filed under Sec. 17/(1) of the Arbitration and Conciliation Act, 1996.

(3.) The execution petition is filed in view of the interim order passed by the Arbitrator and as against the same, Com. M.A.No.9/2022 is filed before the Appellate Court and the same was withdrawn by the learned counsel for the petitioner. Consequent upon withdrawal, in the execution petition on 13/6/2023, the Trial Court having noted the fact that Com.M.A.No.9/2022 was withdrawn, observed that, inspite of sufficient opportunity being given to the judgment debtor, till date, he has not resisted the execution petition by filing the objections.