STATE OF MANIPUR Vs. TH HARIDAS SINGH

JUDGEMENT

(1.) Heard Mr. Ch. Chonjon, Sr. Advocate, Mr. Ng. Kumar, Advocate, learned counsel for the appellants. Also heard Mr. R.K. Tomma, Advocate, learned counsel and Mr. M. Devananda, Advocate, learned counsel for the respondents.

(2.) The present appeal has been preferred by the State of Manipur being aggrieved by the judgment and order dated 31.08.2013 passed by the learned District Judge, Manipur East in Arbitration Case No. 2 of 2010 which was filed by the claimant/contractor challenging the Arbitration Award dated 29.11.2010 which rejected the claim of the claimant/contractor, respondent no. 1 herein as time barred.

(3.) In order to appreciate the issues involved in this appeal, it may be necessary to refer to certain relevant facts.