YOG RAJ (EX-BUS-SAHAYAK) SON OF SHRI MAN SINGH, RESIDENT OF VILLAGE IEND, P.O. KAJA KIANI, TEHSIL AND DISTRICT CHAMBA, H.P. Vs. THE HIMACHAL ROAD TRANSPORT CORPORATION THROUGH ITS MANAGING DIRECTOR, MAIN BUS STAND, SHIMLA,

JUDGEMENT

(1.) OMP (M) No. 3 of 2012.

(2.) THIS is an application under Section 5 of the Limitation Act for condonation of delay of 312 days in filing the objections under Section 34 of the Arbitration and Conciliation Act, 1996. The award is dated 30.10.2010. The proviso to sub section 3 of Section 34 of the Act provides that if the applicant is prevented by sufficient cause from making the application within the said period of three months, the Court may entertain the application within a further period of 30 days, but not thereafter. It is pleaded case of the applicant that delay in the present case is of 312 days. In these circumstances the delay cannot be condoned. Resultantly, the application is dismissed, Arbitration Case No. 2 of 2012 also stands disposed of.