MIC ELECTRONICS LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This batch of Civil Revision Petitions filed under Article 227 of the Constitution of India challenging the orders passed by the learned Chief Judge, City Civil Courts, Hyderabad may be disposed of by a common order, since a common question of law arises for consideration of this Court.

(2.) The learned Chief Judge allowed the applications filed by the Union of India and others under Section 5 of the Limitation Act, 1963 read with Section 43 of the Arbitration and Conciliation Act, 1996 (for short 'the Arbitration Act, 1996') to condone the delay in filing the original petitions (O.Ps.) under Section 34 of the Arbitration Act, 1996 to set aside the Awards dated 10-7-2000 in arbitration cases on the file of the Arbitrator and accordingly condoned the delay of 80 days in filing the original petitions.

(3.) It may be necessary to briefly notice the relevant facts leading to filing of the instant Civil Revision Petitions in this Court.