JASVINDER KAUR Vs. NATIONAL HIGHWAY AUTHORITY

JUDGEMENT

(1.) The instant application has been filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act') by Smt. Jasvinder Kaur (hereinafter referred to as the 'Appellant') challenging the order dated February 7, 2023 passed by District Judge, Rampur by which the application under Sec. 34 of the Act filed by the Appellant was dismissed as time barred.

(2.) I have laid down the factual matrix of the instant lis below:

(3.) Learned counsel appearing for the appellant has made the following submissions before this Court: