(1.) Heard the learned Counsel for the parties.
(2.) By the present writ petition the petitioners have prayed for setting aside the order dated 17th Jan. 2004 passed by the respondent No. 1. Addl. District Judge, Udham Singh Nagar.
(3.) Briefly stated that in pursuance of the agreement dated 2nd Sept. 1996, the respondent No. 2 contractor has started work from 2.9.1996 and it has to be completed up to 1.11.1996. Since the work was not completed within the said period, an application of extension of time was submitted. The matter was referred to Arbitrator by the petitioner vide order dated 6th Sept. 2002. The petitioner filed objection before the Civil Judge, Udham Singh Nagar alongwith the application under Sec. 5 of the Limitation Act. The said objection was rejected hence the present writ petition has been filed.