ROLTA INDIA LIMITED Vs. VOLTAS LIMITED

JUDGEMENT

(1.) This appeal challenges the order dated 1 October 2012 passed by the learned Single Judge under Section 34 of the Arbitration and Conciliation Act, 1996 ("the Act"). By the impugned order the appellant' petition against the interim award dated 26 July 2012 of the Arbitral Tribunal rejecting the counter claim made by the appellant as time barred was dismissed.

(2.) Briefly, the facts leading to this appeal are:

(3.) Being aggrieved by the interim award dated 26 July 2012 of the Arbitral Tribunal, the appellant filed a petition under Section 34 of the Act before the learned Single Judge. The learned Single Judge while dismissing the petition by the impugned order inter alia held :