URI JUSTMAN Vs. M/S TELEPHONE CABLE LTD

JUDGEMENT

(1.) THIS is an application seeking condonation of 42 days delay in filing the application [EX.APPL.(OS) 42/2012], seeking review of the order dated 1.11.2011.

(2.) FOR the reasons stated in the application, the application is allowed. Delay in filing the application [EX.APPL.(OS) 42/2012] is condoned.

(3.) REVIEW is sought of the order dated 1.11.2011 by which the objections filed by the judgment debtor were dismissed by this court on the ground that the same had been filed beyond the period of limitation. Counsel for the review petitioner submits that counsel who made a statement that the objections which were pending were objections filed under Section 34 of the Arbitration & Conciliation Act, 1996 was neither authorized to make such a statement nor her Vakalatnama was on record and further this statement was against the very record of this case.