UNION OF INDIA Vs. RAVINDER KAPOOR

JUDGEMENT

(1.) IA No.7795/2013 (condonation of delay in filing the captioned petition) and IA No.7796/2013 (condonation of delay in re filing the captioned petition) 1. The captioned applications have been filed by the applicant/petitioner. The first application being: IA No. 7795/2013 is for condonation of delay in filing the petition under Section 34 of the Arbitration and conciliation Act, 1996 (in short the Act), while the second application being: IA No.7796/2013 is for condonation of delay in re filing.

(2.) IN IA No.7795/2013 the petitioner avers that, the delay in initial filing of the petition is 14 days whereas, in the second application, being: IA No.7796/2013 it is stated that delay in re filing the petition is 390 days. In order to adjudicate upon these applications, the following dates require to be noticed. These dates are not in dispute.

(3.) THE petition under Section 34 of the Act was, however, filed on 17.02.2012, whereas according to the applicant/petitioner it ought to have been filed by 04.02.2012. There is, therefore, a delay in initial filing of atleast 13 days.