KPB CONSUMERS Vs. SWMABHAN COMMERCE PRIVATE LIMITED

JUDGEMENT

(1.) The Commercial Court Appeal has been filed under Sec. 37(1)(b) of The Arbitration and Conciliation Act, 1996 ('the A&C Act') assailing the order dtd. 31/3/2026 passed in Commercial Original Petition No.6 of 2026 by the learned Commercial Court, at Hyderabad. By the impugned order, the Commercial Court dismissed the petition filed by the appellant/petitioner (award- holder) under Sec. 9 of the A&C Act seeking a direction on the respondent (award-debtor) to file an affidavit disclosing its assets under Form No.16A of Appendix E of The Code of Civil Procedure, 1908.

(2.) We have heard learned counsel appearing for the appellant/award-holder. No one appears for the respondent/award-debtor despite service of notice.

(3.) Since the respondent is not represented in the present Appeal, it is necessary to place the aspect of service of notice to the respondent in detail.