ASHOK LEYLAND LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) ORDER:

(2.) ON 7th May, 1979, the counsel tor the petitioner and the respondent appeared before the Deputy Registrar and accepted notice of the award. The order does not say that the award has been received or filed but, it appears that this is how the parties understood the same. If the award was filed, then the period for filing objections to the same would commence on 7th May, l979, and undoubtedly that period is 30 days. Hence, the objections should have been filed in early June, 1979. Due to the summer vacations, the parties could file their objections on the reopening of the Court which meant that they could file them on 9th July, 1979, latest. No objections were filed even by that date. Objections were in fact filed on 17th August, 1979. The same are accompanied by the present application, I. A. No. 2925/79, under Section 5 of the Limitation Act, which is now under consideration.