ATI RAM SINGH Vs. KOTAK MAHINDRA BANK LTD.

JUDGEMENT

(1.) THIS first appeal is filed against the impugned judgment of the Court below dated 16.10.2012, by which objections under Section 34 of the Arbitration and Conciliation Act, 1996 filed by the appellant was dismissed as being barred by time inasmuch as the same were filed after 120 days.

(2.) ON 31.3.2014, the following order was passed: -

(3.) I have gone through impugned judgment. It is clear from the same that objections were barred by time. Once actions were barred by time, it is settled law that the same cannot be entered in view of the judgment in the case of Union of India Vs. Prabhakaran Vijaya Kumar and Ors. (2008) 9 SCC.