STATE OF TAMIL NADU AND OTHERS Vs. M/S. RAJAM ENGINEERING CONTRACTORS BY ITS PARTNER K. JEEVA AND OTHERS

JUDGEMENT

(1.) Challenging the award passed by the learned Arbitrator on 10.10.2009 subsequently amended on 06.12.2009 and 10.06.2013, this original petition has been filed.

(2.) Before going into the merits of this original petition, a preliminary objection is raised by the learned counsel appearing for the first respondent. It is submitted that the award was received by the petitioners on 12.06.2013 but the petition was filed only on 05.11.2014. In support of the contention, learned counsel made reliance upon the following decisions:

(3.) Learned Additional Advocate General appearing for the petitioners would submit that the delay has occasioned due to the administrative and procedural requirement having been complied with belatedly. The subsequent delay in numbering the petition was because of the objections raised by the Registry in construing the copy of the award as original.