RENUKA GUJJAL Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) Captioned petition is filed by the claimants, who are respondents in the proceedings initiated by the respondents herein by filing an application under Sec. 34 of the Arbitration and Conciliation Act (for short "the Act").

(2.) The present petitioners filed an application in I.A.No.4 under sec. 151 of CPC requesting the Court to dismiss the application on the ground that it is not filed within the time stipulated under Sec. 34(3) of the Act. The said application is rejected by the Court below by holding that the application under Sec. 34 of the Act filed by respondent- authority is well within the stipulated period of 90 days.

(3.) Heard the counsel for petitioner and the learned counsel appearing for respondents. Perused the records.