LAWS(DLH)-2024-3-250

NCS SUGARS LIMITED Vs. PEC LIMITED

Decided On March 13, 2024
Ncs Sugars Limited Appellant
V/S
Pec Limited Respondents

JUDGEMENT

(1.) Allowed, subject to just exceptions. FAO (OS) (COMM) 95/2023 and CM Appl.20804/2024

(2.) This is an appeal preferred against the judgment of the learned Single Judge dtd. 22/10/2021. The learned Single Judge dismissed the petition preferred under Sec. 34 of the Arbitration and Conciliation Act, 1996 [hereafter referred to as, "1996 Act"] on a short ground that the said petition was filed beyond limitation prescribed under Sec. 34(3) of the 1996 Act.

(3.) The short issue that arose for consideration before the learned Single Judge was whether the limitation for filing the petition under Sec. 34 of the 1996 Act commenced from 1/5/2018, i.e., when the award, which was engrossed on a stamp paper worth Rs.100.00, was concededly pronounced.