UNION OF INDIA Vs. P. J. SOOD

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant.

(2.) The appeal is delayed by 201 days. The explanation offered for the condonation of delay in filing the appeal is not to the satisfaction of the Court.

(3.) However, proceeding on the merits, this appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the "Act, 1996") has been filed seeking for setting aside of the Arbitral award dtd. 11/8/2009 with an assertion that the judgment and order dtd. 15/4/2023 passed by the 4 th Additional District Judge, Vadodara in rejecting the application under Sec. 34 of the Act, 1996 is illegal and perverse.