MR. RAJENDRA J. MANDAVIYA, MAJOR OF AGE, SON OF J. MANDAVIYA, R/O HOUSE NO. 41, LEOPALDINA MANSION, VASCO-DA-GAMA, GOA Vs. THE GOA STATE CO-OPERATIVE BANK LTD. HEAD OFFICE, PATTO, PANAJI GOA. THROUGH MANAGING DIRECTOR,

JUDGEMENT

(1.) HEARD Shri S.S. Kantak, learned Senior Counsel appearing for the petitioner and Shri S.R. Rivonkar, learned counsel appearing for the respondents. At the outset, Shri Kantak, learned Senior Counsel appearing for the petitioner seeks leave to delete the names of the respondent nos. 2, 3 and 4. Request is granted. The names of the respondent nos. 2, 3 and 4 stand deleted at the risk of the petitioner.

(2.) RULE . Heard forthwith by the consent of the learned Counsels.

(3.) THE above petition challenges the order passed by the learned District Judge dated 16.02.2012 in C.M.A. No. 50/2011 whereby an application for condonation of delay filed by the petitioner to prefer an application under section 34 of the Arbitration and Conciliation Act, 1996 came to be rejected.