LALIT KALA AKADEMI Vs. SVAPN CONSTRUCTIONS

JUDGEMENT

(1.) IA No. 8446/2013 (condonation of delay) & IA No. 8449/2013 (condonation of delay in re-filing)

(2.) A petition under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the Act'), has been filed by the petitioner, challenging the award dated 24.05.2010 and the interim order dated 30.10.2008 (which also forms part of the final award dated 24.05.2010), passed by the Sole Arbitrator.

(3.) VIDE the order dated 7th February, 2013, the learned trial court at Patiala House returned the objections filed by the petitioner on the ground of want of pecuniary jurisdiction to deal with the matter as the award was valued at more than Rs. 20 lacs. On 15th February, 2013, the objections under Section 34 of the Act were filed by the petitioner in the registry of this Court. On 4th April, 2013, the insufficient court fee was made good and on 17th/18th May, 2013, the objections were finally cleared by the Registry.