STATE OF U. P. Vs. VIRENDRA GIRI

JUDGEMENT

(1.) The present appeal purported to be under Sec. 37 of the Arbitration and Conciliation Act, 1996 (in short 'Act of 1996') has been preferred along with a delay condonation application supported by affidavit for condoning the delay in preferring the appeal questioning the order of the Commercial Court, Meerut rejecting the application under Sec. 34 of the 1996 Act for setting aside of the award.

(2.) A chart recapitulating the details of the cases is being quoted hereinunder:-

(3.) Sri Rajiv Singh, learned Standing Counsel, who appears for the appellants on the strength of the averments contained in the delay condonation application submits that the delay caused in filing the appeal is unintentional, bona fide and due to procedural formalities and since the award itself is illegal, thus, this Court may condone the delay and hear the appeal on merits.