BRIJENDER SINGH Vs. SATE OF H.P.

JUDGEMENT

(1.) The applicant/objector has filed application Under Section 5 of the Limitation Act, 1963 read with Section 151 of the Code of Civil Procedure for condonation of delay in filing the objections Under Section 34 of the Arbitration and Conciliation Act, 1996, hereinafter referred to as "the Act of 1996".

(2.) Record of the case shows that the applicant was allotted the work "Improvement of narrow and sub-standard reaches of Shimla-Wang too road NH-22 section Km. 212/0 to 236/0 (Widening of road C/o R/Wall & B/ Wall, C. D. work in Km. 212/0 to 236/0).

(3.) For execution of this work, agreement No. 18 of 1989-90 was entered into between the parties. It appears that since disputes had arisen between the parties, therefore, the matter was referred to Arbitrator-cum-Super in-tending Engineer, H.P. P.W.D. Solan. Parties had been appearing before the said Arbitrator. Record of the proceedings of the Arbitrator was sent for.