STATE OF MANIPUR Vs. M/S TECTON

JUDGEMENT

(1.) This appeal preferred by the appellant State of Manipur under Sec. 39 of the Arbitration Act is directed against the order dated 3.10.85 passed by the Sub-Judge-2 Manipur in Judicial Misc. Case No. 59 of 1985 arising out of original (M.S. No. 9/82/18/83) rejecting the appellant's application filed under section 33 read with section 30(a) of the Arbitration Act on the ground that the application was barred by limitation under Art. 119 of the Limitation Act, 1963.

(2.) A voiding the details, the material facts giving rise to the present appeal may be briefly stated as under.

(3.) We have heard Mr. Promod Chandra Singh, learned counsel for the appellant as well as Mrs. Kumaramangalam, learned counsel for the Respondent.