UNION OF INDIA Vs. AKASH BUILDERS

JUDGEMENT

(1.) THIS appeal challenges the impugned judgment passed by this court on 4th may, 2009 in O. M. P. No. 236 of 2008.

(2.) THE learned Single Judge while dismissing the objection petition under section 34 of the Arbitration and Conciliation Act filed by the appellant/uoi noted a fact that the petition was filed 76 days after expiry of the 90 days period as provided under Section 34 sub-Section 3 of the Arbitration and conciliation Act, 1996. It is not in dispute that the said period is also beyond the additional period of 30 days, which may be available under Section 34 (3) proviso.

(3.) IN this view of the matter, we see no infirmity in the judgment of the learned Single Judge, who relied on the judgment passed by the Hon'ble Supreme court in Union Of India Vs. Popular Construction Company; 2001 (8) SCC 460. The objections have been preferred beyond the prescribed period under the Act. 5. Accordingly, the appeal is dismissed. All the pending applications stand disposed of.