NORTHERN RAILWAY Vs. K L ARORA

JUDGEMENT

(1.) PRESENT objection petition has been filed under Section 34 of the arbitration and Conciliation Act, 1996 (hereinafter referred to as "act, 1996" for setting aside the award dated 01st May, 2008 rendered by the sole Arbitrator Mr. Justice (Retd.) C. L. Chaudhry.

(2.) ALONG with the present petition, an application for condonation of delay under Sections 5 and 14 of the Limitation Act has been filed. By the said application, the petitioner seeks condonation of delay of 185 days in filing of objection petition.

(3.) SUB-SECTION 3 of Section 34 of the Act, 1996 provides a period of limitation for filing objections to an arbitrator's award. The said sub-section reads as under: