VIDYA PRAKASHAN MANDIR LTD Vs. SHYAM CONSTRUCTION COMPANY

JUDGEMENT

(1.) Heard Sri Anurag Khanna, Senior Counsel assisted by Ms. Himadari Batra, learned counsel for the appellant and Sri K.K. Arora, learned counsel for the respondent.

(2.) The appellant has preferred this appeal against the judgement and order dated 27.04.2018 passed by the District Judge, Meerut rejecting? application of the appellant filed under Section 34 of the Arbitration and Conciliation Act, 1996 (here-in-after referred to as the Act) for setting aside the arbitral award dated 27.12.2010 as corrected/revised on 11.01.2011 as barred by limitation.

(3.) It appears from the facts as stated in the appeal as well as in the impugned order that an arbitral award was passed on 27.12.2010 in connection with the dispute between the parties. It was corrected/revised on 11.01.2011 under Section 33 of the Act. A signed copy of the award was provided to the parties including the appellant in January, 2011.