E MURALIDHARAN Vs. VENKATARAMAN

JUDGEMENT

(1.) THIS appeal has arisen from an order of the learned Single Judge of this Court whereby an application seeking extension of time made by the appellant herein in Application No. 3693 of 2004, was dismissed.

(2.) THE said application under Sections 9 and 43 (3) of the Arbitration and Conciliation Act, 1996, came to be filed under the following circumstances:

(3.) THE only question that would arise for consideration in this appeal is whether the extension of time as asked for by the appellant/applicant in the said application could be ordered.