MOOL RAJ CHADHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall disposed of the instant application seeking condonation of delay in filing an appeal against the order dtd. 5/11/2015 passed by Court of Principal District Judge, Jammu rejecting the application filed by the appellant/applicant herein under Sec. 34 of the Arbitration and Conciliation Act 1997. There is a delay of 319 days which is sought to be condoned.

(2.) On facts of the present case, Arbitration award dtd. 14/1/2012 passed by non-applicant No. 3 herein, was thrown challenge to by the applicant herein, under Sec. 34 of the Arbitration and Conciliation Act 1997.

(3.) The said petition came to be instituted on 26/3/2012 and dismissed on 5/11/2015 by the Court of Principal District Judge, Jammu. The said order is being questioned by the applicant in a time barred appeal under Sec. 37 of the Act accompanied with the instant application for condonation of delay.