UNION TERRITORY OF JAMMU AND KASHMIR Vs. R.R. PREFEB INDUSTRY SIDCO INDUSTRIAL COMPLEX, BARI BRAHMANA, JAMMU

JUDGEMENT

(1.) This is a petition under Sec. 34 of Arbitration and Conciliation Act 1996 for setting aside the arbitration award dtd. 7/8/2021 passed by the Micro and Small Enterprises Facilitation Council, Jammu.

(2.) The Office has reported the petition to be beyond time by 46 days.

(3.) Sh. D.C. Raina, learned Advocate General, submits that in fact there is no delay. The cause of action had arisen during the COVID period.