UNION OF INDIA Vs. JCB INDIA LTD

JUDGEMENT

(1.) This petition under Section 34 of the Arbitration and Conciliation Act, 1996 has been filed by the petitioner challenging the Arbitral Award dated 14.10.2016 passed by the Sole Arbitrator adjudicating the disputes that have arisen between the parties in relation to the Agreement dated 17.08.1993 executed between the parties for the supply of 32 nos. JCB excavators loaders.

(2.) The petitioner received the copy of the Award from the Arbitrator on 21.10.2016 and proceeded to file the petition under Section 34 of the Act before the Court of District Judge, Patiala House Courts, New Delhi on 20.02.2017, which is the thirtieth day after the expiry of the period of three months from the date of the receipt of the Award. The petition was numbered as Arb. Case No. 1298/2017.

(3.) The Additional District Judge, vide his order dated 29.01.2018 condoned the delay in filing of the petition.