R K ANEJA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This Appeal is against an Order dated 5th August, 1996 by which Appellants Application under Section 20 of the Arbitration Act, 1940 has been dismissed on the ground that it was barred by limitation.

(2.) Briefly stated the facts are as follows.

(3.) The Appellant had entered into a contract with the Respondent. Clause 25 of that contract provided for Arbitration. The question for consideration is whether the Application under Section 20 is in time. For consideration of this question it is necessary to set out relevant dates :