STATE OF H.P. Vs. SH. DEEPAK

JUDGEMENT

(1.) By way of this appeal filed under Sec. 37 of the Arbitration and Conciliation Act, 1996, the appellants have challenged order/judgment dtd. 6/4/2021, passed by the Court of learned District Judge, Shimla, in arbitration case titled as The State of H.P. and another versus Sh. Deepak, vide which, an application filed under Sec. 36(4) of the Arbitration and Conciliation Act, for condonation of delay in filing the objections under Sec. 34 of the Arbitration and Conciliation Act, against award dtd. 1/10/2019, stands dismissed by the learned Court below.

(2.) Brief facts necessary for the adjudication of this appeal are as under:-

(3.) For the purpose of record, it is relevant to mention that post winter vacations, the Court of learned District Judge, Shimla, reopened on 17/2/2020, on which date, the Objections along with the application for condonation of delay, were filed.