STATE OF U. P. Vs. RAJVEER SINGH

JUDGEMENT

(1.) Heard counsel appearing on behalf of the parties.

(2.) This is an appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') arising out of an order passed under Sec. 34 of the Act.

(3.) There is a substantial delay of four years in filing this appeal under Sec. 37 of the Act.