ANZU K.H . Vs. SHAKTHI FINANCE LTD.

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following prayers:-

(2.) Heard the learned counsel for the petitioner and the learned counsel appearing for the respondent.

(3.) Learned counsel for the petitioner challenges Ext.P2 order of attachment issued by the arbitrator on the ground that the same is illegal in the sense that the attachment which is ordered as an interim measure could not have been recorded and intimated by the arbitrator, without recourse to the civil court. Relying on the decision of this court inPradeep Vs. Station House Officer, [2016 (2) KLT 381], it is contended that when an order is issued by the Arbitral Tribunal, the same can be enforced only through the Civil Court and that the arbitrator or the Arbitral Tribunal has no power to enforce its own order.