AJANTA TUBES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) , J.

(2.) K. P. Singh, Additional Legal Adviser to the Government of India, Ministry of Law, Justice and Company Affairs, New Delhi was appointed as the sole arbitrator by the Director General of Supplies & Disposals, New Delhi to adjudicate upon the disputes which had arisen amongst the parties. The arbitrator on 28.10.1992 made and published his award which was filed in this court. Notice of the filing of the award was served upon the respondent-objector on 25th November. 1994. Objections were filed on 3.1.1994. The court remained closed from 25th December, 1993 to 2nd January, 1994. There is an objection raised as regards limitation. According to the claimant, objections ought to have been filed on or before 24.12.1993 and, thus, the objections filed on 3.1 1994 are beyond limitations. Learned counsel for the objector states that objections could be filed on or before 25.12.1993. The same filed on 3 1.1994, taking into consideration the court's vacation from 25.12.1993 to2.1.1994, are within limitation.