S.R. TECHNOLOGIES Vs. INDIA GLYCOLS LIMITED

JUDGEMENT

(1.) This Writ Petition is filed challenging the order dtd. 17/11/2023, passed in I.A.No.347 of 2023 in C.O.P.No.25 of 2023 by the Special Judge for Trial and Disposal of Commercial Disputes, Ranga Reddy District (for short, 'the Commercial Co

(2.) Heard Sri G. Satya Jagannath, learned counsel appearing for the petitioner and Sri M. Venkanna, learned Senior Counsel appearing for the respondents.

(3.) Learned counsel appearing for the petitioner had contended that aggrieved by the award, dtd. 28/10/2021 passed by the Micro and Small Enterprise Facilitation Council, Medchal-Malkajgiri (MSEFC), respondent No.1 has filed C.O.P.No.25 of 2023 under Sec. 34 of Arbitration and Conciliation Act, 1996 (for short, 'the Act') before the Commercial Court. Learned counsel for the petitioner had further contended that along with C.O.P.No.25 of 2023, respondent No.1 has also filed I.A.No.347 of 2023 to condone the delay in preferring the petition, which is contrary to Sec. 34 (3) of Arbitration and Conciliation Act. The Commercial Court has allowed the said I.A. and permitted respondent No.1 to file C.O.P.No.25 of 2023 under Sec. 34 of the Act. Learned counsel for the petitioner had further contended that the said petition cannot be entertained beyond 120 days. Therefore, appropriate orders be passed in the Writ Petition by setting aside the order dtd. 17/11/2023, passed in I.A.No.347 of 2023 in C.O.P.No.25 of 2023 by the Commercial Court.