GOVERMENT OF NCT OF DELHI Vs. SHAKUNTALA GUPTA

JUDGEMENT

(1.) The petition is under Section 34 of the Arbitration and Conciliation Act, 1996 along with application for condonation of delay. The petitioners seeks to object to the award passed by Justice P.K. Bahri (Retired Judge), sole arbitrator dated 9.7.2004.

(2.) A perusal of the application for condonation of delay shows that the original petition was filed on 16.12.2004. It is stated that thereafter the petition was returned by the Registry and the same had to be re-filed after removing objections. The petition is stated to have been lost by the clerk and it is stated that thereafter the objections have been removed and re-filed. No details have been given as to when the petition was misplaced, when it was located and when the objections were removed. The application is lacking in all material particulars.

(3.) In my considered view, it ought not to be allowed as set out.