DELHI DEVELOPMENT AUTHORITY Vs. VARINDERA CONSTRUCTION LIMITED

JUDGEMENT

(1.) I.A. 3203/2020 (for exemption)

(2.) The application is disposed of.

(3.) By way of the present applications, the Petitioner has sought condonation of 2 days delay in re-filing the petition and 28 days in filing the petition. The factual background is necessary to be noted for deciding the present applications. The award impugned is dated 2nd November, 2019. The date of the receipt of the award is not in dispute as the Petitioner confirms the date of award to be the date of receipt. The petition before this Court came to be filed first on 28th January, 2020. It was re-filed on 27th February, 2020, and then again on 29th February, 2020 and finally on 2nd March, 2020. On 2nd March, 2020, the petition as filed was accompanied by an application being I.A 3205/2020 seeking condonation of delay in re-filing. Later, another application [I.A. 9421/2020] was filed seeking condonation of delay in filing of the petition. These two applications are under consideration.