PARSVNATH DEVELOPERS LTD. Vs. WISECAN ENGINEERING PVT. LTD.

JUDGEMENT

(1.) Through this appeal filed under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'A&C Act'), the appellant assails the correctness of the order dtd. 12/11/2020 passed by the learned Additional District Judge while dismissing the application seeking condonation of delay in filing the petition u/s 34 of A& C Act.