S.P.S.Rana vs The Managing Director, Mtnl & Ors.
2009 Latest Caselaw 2087 Del

             * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                Date of Reserve: 23.3.2009
                                                              Date of Order: 15th May, 2009

OMP No. 178/2008
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        S.P.S.Rana                                           ... Petitioner
                                Through: Mr. J.P.Gupta, Advocate

                   Versus


        The Managing Director MTNL & Ors.          ... Respondents
                      Through: Mr. Ravi Sekri, Advocate


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the
judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

ORDER

This petition under Section 34 of the Arbitration & Conciliation Act,

1996 has been filed assailing an award published on 9th August, 2007 by the

learned Arbitrator. The petition was filed on 12 th March, 2008. The period for

filing objections against the award is three months. Three months' period expired

on 9th November, 2007. The petition could have been filed along with an

application for extension of time maximum by thirty days in terms of Section

34(3) of the Arbitration & Conciliation Act 1996, latest by 9th December, 2007.

The petition is therefore barred under Section 34(3) of the Arbitration &

Conciliation Act, 1996 having not been filed within the period prescribed and is

liable to be dismissed on this ground.

The petition is hereby dismissed.

May 15, 2009                                             SHIV NARAYAN DHINGRA, J.
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