STATE OF HARYANA Vs. BRISH BHAN

JUDGEMENT

(1.) Special leave granted.

(2.) It appears that pursuant to an agreement between the parties and when disputes had arisen, on 13th October, 1992 an Arbitrator was appointed. The (sic) entered upon the reference on 21.12.1992 and thereafter the parties (sic) agreed to extend the time to (sic) the Arbitrator to make the award. The last extension expired on 6th February, 1994 whereupon the Appellant (sic) an application under Section 28 of (sic) Indian Arbitration Act, 1940 praying (sic) extension of time so as to enable the (sic) to make the award.

(3.) The application was opposed, but an order dated 28th November, 1997 Additional Civil Judge, Narwana (sic) the application thereby enabling the (sic) to make the award within the (sic) period of four months from that(sic).