STATE OF CHHATTISGARH Vs. MANEESH PIPES PVT LTD

JUDGEMENT

(1.) Heard.

(2.) An issue with regard to the maintainability of this appeal has been raised before us at the instance of Respondent.

(3.) In the matter of dispute between the Appellants and Respondent, invoking arbitration clause, dispute was referred for arbitration before the Sole Arbitrator who passed an award on 07.10.2017. Aggrieved by the said award, the Respondent filed an application under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'Arbitration Act, 1996') for setting aside the award passed by the Sole Arbitrator. The application was however, barred by limitation. Respondent, therefore, sought condonation of delay in filing appeal by moving an application of condonation of delay under Section 34(3) of the Arbitration Act, 1996. Despite objection, the application was allowed vide impugned order dated 04.08.2018 which is now sought to be challenged by the Appellants by way of this appeal.