KIRPAL SINGH KHURANA Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THIS is a petition filed by the petitioner under Section14 of the Arbitration Act, 1940 and it has been prayed that the respondentNo. 2 be directed to file the award in Court and upon filing of the somefurther proceedings be taken according to law. After the award was filed,notice of filing the award was served on the respondent-Unionof Indiathrough Secretary, Ministry of Urban Development, Nirman Bbawan, NewDelhi on 2.4.91. The respondents filed the objections on 17.7.91 vide application bearing No. 1A 9137/91. Alongwith the said application, the respondents have also filed an application bearing No. 9137-A/91 under Section5 of the Limitation Act for condonation of delay, if any. The applicationfor condonation of delay has been opposed by the petitioner in their replyto the said application.