EXECUTIVE ENGINEER Vs. MANICKAM ENTERPRISES

JUDGEMENT

(1.) The stale claim is sought to be resuscitated by filing an application under sec. 34 of the Arbitration and Conciliation Act along with an application for condonation of delay of more than 800 days. The court below rejected the said application for condonation of delay in view of the provisions contained under sec. 34 of the said Act which does not permit the condonation of delay beyond the maximum cap provided thereunder.

(2.) Before we embark upon the facts adumbrated in the appeal, it would be apposite and profitable to quote sec. 34 of the said Act which runs thus:-

(3.) Indubitably the application under sec. 34 of the Act was taken out by the petitioner after the expiration of a maximum period provided under the aforesaid provision along with an application for condonation of delay.