(1.) The University of Pune has filed this petition under Article 227 of the Constitution challenging the order dated February 24, 1984, passed by the Civil Judge, Senior Division, Pune, rejecting its application for permitting them to file its objections to the Award passed by the Arbitrators in favour of the respondents as also against the order rejecting its application for condonation of delay in filing the objections.
(2.) THE facts in so far as they are material are as under :
(3.) THE trial court held that the petitioner had not filed the objections to the Award within the prescribed period of limitation viz. 30 days from the date of service of notice of filing of the Award. The trial court also held that the petitioner had failed to make out sufficient grounds to condone the delay in filing the objections. In this view of the matter, the trial court rejected the petitioner's application for taking the objections on record and consequently passed a decree in terms of the Award made by the arbitrators.