JISHAN ALI Vs. ARBITRATOR, NHAI/COLLECTOR

JUDGEMENT

(1.) These appeals have been filed under Sec. 37 of Arbitration and Conciliation Act, 1996, challenging the orders passed by learned District Judge, Haridwar. By the impugned orders, objection filed by appellants under Sec. 34 of the said Act were decided, in terms of settlement entered into between the parties. There is considerable delay in filing these appeals and condonation of delay has been sought in all the appeals. The extent of delay in these appeals, as per office report, is as under:-

(2.) Since the explanation for delay given in the delay condonation applications filed in all these appeals is the same, therefore, the applications filed under Sec. 5 of Limitation Act in these appeals are heard and decided together. However, for the sake of brevity, facts of A.O. No. 09 of 2022 alone are being considered, in which there is least delay of 551 days.

(3.) In this appeal, challenge is to final order dtd. 14/9/2018 passed by learned District Judge, Haridwar in Misc. Application No. 40 of 2012. By the said order, appellants' objection under Sec. 34 of Arbitration and Conciliation Act, 1996 was decided, based on a compromise between the parties.