SHARMA AND ASSOCIATES Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) Appellant impugns order dtd. 7/8/2021, whereby the application filed by the Appellant under sec. 34(3) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Arbitration Act) has been dismissed holding that the appellant has failed to furnish any sufficient cause for not challenging the award within the prescribed period of limitation and consequently the objections filed under Sec. 34 of the Arbitration Act, impugning the arbitral award dtd. 14/11/2019, have been dismissed.

(2.) The Trial Court has held that the appellant has not been able to show sufficient cause for not moving the application within the original period of 90 days.

(3.) For ascertaining whether the objections have been filed within time and as to whether the Appellant had shown sufficient cause which prevented the appellant from filing the objections within the stipulated period of three months, it would be expedient to refer to the factual matrix.