UNION OF INDIA Vs. K. SUBBAIAH

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 25/7/2022 passed in Ex.No.344/2020 by the XXII Additional City Civil and Sessions Judge, Bengaluru (for short, 'the executing Court') whereby, the executing Court directed issuance of Attachment of Movables Warrant (AMV) as against the petitioner No.2-judgment debtor No.2.

(2.) Heard learned counsel for the parties and perused the material on record.

(3.) The material on record discloses that the respondent - decree holder has instituted the aforesaid execution proceedings to enforce and implement the Arbitral award dtd. 12/5/2019 passed by Arbitral Tribunal comprising of three [3] arbitrators. In the said petition, the petitioners who are arrayed as the judgment debtors did not appear before the executing Court on 25/7/2022, as a result of which, the executing Court directed issuance of AMW against the judgment debtor No.2 and as such, the petitioners are before this Court by way of the present petition.