T. YOUNIS Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) The captioned petition is filed assailing the order of the Court below passed on I.A.No.4 filed under Sec. 151 of CPC, wherein the petitioners application filed in I.A.No.4 requesting the Court to dismiss the application filed under Sec. 34 of the Arbitration and Conciliation Act, 1996 (for short 'the A&C Act') as not maintainable as application under Sec. 34 is not accompanied by a certified copy of the award and the same was produced during the pendency of the proceedings and after expiry of the period of limitation indicated under Sec. 34(3).

(2.) The issue in regard to furnishing of signed copy of arbitral award is dealt by this Court in W.P.No.105455/2023. The relevant paragraphs of the said order are culled out as under;

(3.) In view of my findings recorded in the above said writ petition, I am not inclined to interfere with the order under challenge. Therefore, the writ petition is devoid of merits and the same is accordingly, dismissed. The pending interlocutory application, if any, does not survive for consideration and stands disposed of accordingly.