KRIPAL SINGH KHURANA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Order dispose of I.A. No.456 of 1993, an application under Section 5 of the Limitation Act seeking condonation of delay in filing objections under Section 30 of the Arbitration Act, 1940. The applicant is Union of India, the Respondent No.1.

(2.) It appears that the petitioners had entered into a contract with the Union of India, Ministry of Urban Development, New Delhi. Some disputes arose between the parties. Consistently with the arbitration clause contained in the contract between the parties, the disputes were referred to the arbitration of Shri H.N. Chandwani. The arbitrator made an award. It has been filed in the Court.

(3.) Notice of filing of the award was issued by the Court to the Secretary, Ministry of Urban Development. It was served on him on 15.5.91. The objections have been filed on 7.8.91. There is thus a delay of about 53 days in preferring the objections.