STATE OF M.P. Vs. RAM BABU GARG

JUDGEMENT

(1.) IN this appeal under section 37 of the Arbitration and Conciliation Act, 1996 (for short ''the Act ''), appellants have assailed the validity of the order dated 10.4.2014 passed by the trial Court by which objection preferred by the appellants under section 34 of the Act has been dismissed as barred by limitation.

(2.) ADMITTEDLY ,an Award was passed by the Arbitrator on 6.2.2013 and the copy of the same was served on the appellants on 10.2.2013. The limitation for filing an application under section 34 of the Act expired on 11.6.2013. Admitedly, an objection was filed under section 34 of the Act on 10.2.2014.

(3.) RELEVANT extract of section 34 of the Act reads as under