SUDHA Vs. UNION OF INDIA

JUDGEMENT

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

(2.) This is an appeal filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") against an order passed by the learned District Judge, Rampur dated August 8, 2022.

(3.) Counsel on behalf of the appellant submits that the appeal before the learned District Judge, Rampur was filed within the period prescribed under Sec. 34(3) of the Act as only the certified copy of the arbitral award was received by the appellant on August 6, 2022 and signed copy of the arbitral award was never received by the appellant. Counsel further submits that the appeal against the said award was filed before the learned District Judge on August 6, 2022, and therefore, there was no delay in filing of the said appeal.