MD AMEERAAP KHAN AND OTHERS Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) This Civil Revision Petition is preferred by the petitioners aggrieved by the order dtd. 5/2/2018 (hereinafter referred to as the "Impugned Order") passed by the learned Principal District Judge, Nalgonda, in I.A. No.1146 of 2016 in O.P.S.R. No.3456 of 2016. By the Impugned Order, the Trial Court dismissed the petitioners' application filed under Sec. 34(3) of the Arbitration and Conciliation Act, 1996 (in short "the Act"), wherein they had sought condonation of delay of twenty-seven (27) days in filing a petition under Sec. 34 of the Act, for setting aside the arbitral award passed under the National Highways Act, 1956.

(2.) This case raises questions concerning the commencement of limitation under Sec. 34(3) of the Act, the scope of delivery of signed copy of the award under Sec. 31(5) of the Act, and the approach to be adopted by Courts while considering applications for condonation of delay in challenging arbitral awards.

(3.) The factual backdrop to the present revision is as follows: