The Supreme Court has shown concern over the pendency of execution proceedings in Arbitration matters in the State of Uttar Pradesh, stating that Award not executd at earliest defeat the purpose of the Act.

The Division Bench of Justice MR Shah and Justice BV Nagarathna commenting on the very sorry state of affairs as execution proceedings to execute the Award passed under the Arbitration Act are pending for more than 20 years, said:

"This is a glaring example of frustrating the arbitration proceedings under the Arbitration Act. The Award has been passed in the year 1992 and the execution petition is of the year 2003, which is still reported to be pending."

The Court remarked stringently that it is very unfortunate that even after a period of 30 years, the party in whose favour the Award is passed is not in a position to enjoy the fruit of the litigation/Award. Even the execution petition is also pending for more than 19 years.

The Court highlighted how the purpose of Arbitration Act and Commercial Courts Act was subjugated by this;

"If the Award, under the Arbitration Act, is not executed at the earliest, it will frustrate the purpose and object of the Arbitration Act as well as the Commercial Courts Act. Even as per the new Commercial Courts Act, 2015 the commercial dispute is required to be decided and disposed of at the earliest and within the stipulated time provided under the Act, namely, one year. There must be number of such proceedings pending in the courts under the jurisdiction of the High Court of Judicature at Allahabad."

In view of this, the Court directed the Registrar General of the High Court of Judicature at Allahabad and the Lucknow Bench to place on record

(i) how many execution petitions to execute the Award both under the Arbitration Act, 1940 and under the Arbitration and Conciliation Act, 1996 are pending in the subordinate courts/executing courts in the entire State;

(ii) how many Section 34 applications are pending in the entire State and from which year and

(iii) how many Section 37 applications are pending before the High Court and from which year.

In the present case, considering the fact that the Award which is sought to be executed is of the year 1992 and the execution proceedings are pending since 2003, we direct the executing court to finally decide and dispose of the execution petition within a period

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