DIVISIONAL CANAL OFFICER Vs. MANISH KUMAR

JUDGEMENT

(1.) These are the applications that have been filed seeking for condonation of delay of 300 days each in re-filing and filing the appeal.

(2.) For the reasons stated in the applications, which are supported by the affidavits, the delay in re-filing and filing the appeal is condoned. Main case

(3.) This first appeal has been filed against the judgment dtd. 12/1/2017 passed by the Additional District Judge, Hisar, whereby the objection filed by Manish Kumar respondent herein under Sec. 34 of the Arbitration and Conciliation Act, 1996 (henceforth called "the Act" for short) has been allowed and the arbitral award dtd. 12/3/2014 has been set aside.