SURESH KUMAR Vs. NATIONAL HIGHWAYS AUTHORITY OF INDIA

JUDGEMENT

(1.) OMP(M) No. 62 of 2023 By way of this application, a prayer has been made for condonation of delay in filing the appeal.

(2.) Having heard learned Counsel for the parties and having gone through the averments made in the application, the same is allowed, as prayed for and delay in filing the appeal is condoned. Appeal be registered. The application stands disposed of.

(3.) By way of this appeal filed under Sec. 37 of the Arbitration and Conciliation Act, 1996, (hereinafter referred to as 'the 1996 Act'), the appellant has challenged judgment dtd. 17/5/2022, passed by the Court of learned District Judge, Mandi, District Mandi, H.P., in Arbitration Petition No.70 of 2019, titled as National Highways Authority of India versus Suresh Kumar, in terms whereof, the Arbitration Petition was allowed by the learned District Judge in the following terms:-