AVDHESH MITTAL Vs. DEEPAK VIG

JUDGEMENT

(1.) Arguments have been addressed on the preliminary objection raised by the respondent that the petition is time barred. Respondent has submitted that against the arbitral award dtd. 27/10/2022, objections under Sec. 34 have been filed by the petitioner on 1/6/2023, rendering the objections time barred and consequently liable to be dismissed.

(2.) The present judgment is confined to the aforesaid objection and does not deal with the findings on the merits of the disputes relating to the arbitral award.

(3.) Present petition has been filed under Sec. 34 of the Arbitration and Conciliation Act (hereafter, the 'A&C Act') seeking setting aside of the award dtd. 27/10/2022 passed by the Sole Arbitrator in the context of Lease Agreement dtd. 14/8/2008 entered into between the parties with respect to premises No. E-52, Greater Kailash, Part-II, New Delhi. Petitioner was the lessor and respondent was the lessee under the Agreement.