KWALITY CONSTRUCTION ENGINEERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(2.) The revision petition lies in a narrow compass involving the jurisdiction of the executing Court to consider the petition moved under Order 21 Rule 11 of C.P.C. r/w. Section 36 of the Arbitration and Conciliation Act, 1996 [hereinafter referred to as "the Act of 1996" for short], praying for enforcement of the Award passed in favour of the Decree-Holder in CE[ARB]/SBI/18 dated 30.12.2000.

(3.) The brief facts necessary for disposal of the revision petition is as follows: