CHIEF ENGINEER DRAINAGE Vs. MEHAR SINGH SAINI

JUDGEMENT

(1.) Allowed subject to just exceptions. IA No.11354/2007

(2.) This application has been filed for condonation of delay in filing the objections to the award dated 05.05.2007. The objections were filed on 20.08.2007 and as per the Registry, the petitioner has taken 92 days to file the objections from the date of receipt of the Award on 21.05.2007 and thus it is beyond the period of three months.

(3.) The contention of the petitioner is that the time period stipulated in Section 34 (3) of the said Act of the Arbitration and Conciliation Act, 1996 ('the said Act' for short) is three months and not ninety days and thus if the limitation is calculated from 22.05.2007, the same would expire on 21.08.2007. The objections filed on 20.08.2007 are thus stated to be within time.