(1.) What is the ambit and scope of Art. 181 of the J&K Limitation Act Does it prescribe limitation for all types of applications under all special enactments including applications under Sec. 20 of the Arbitration Act or for applications under the Code of Civil Procedure only.
(2.) These questions arise out of the applications filed by the appellants under Sec. 20 of the Arbitration Act seeking reference of some disputes to the arbitrator. The applications were resisted by the respondent-State on the plea of limitation and eventually rejected by the learned Single Judge as time barred vide judgment dated 29. 12. 1989. The matter went in appeal to the Division Bench which has referred the following question "for authoritative pronouncement by the Full Bench:
(3.) Before we proceed to formulate our answer, we deem it appropriate to bring out the close similarity between the State Act of 1938 and the Central Act of 1908. One is the true copy of the other. Their preamble is identical and their other provisions similar. The preamble of both the Acts reads thus:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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