Public Work Department vs Mukesh Sharma
2024 Latest Caselaw 4746 Del

Delhi High Court

Public Work Department vs Mukesh Sharma on 23 July, 2024

Author: C.Hari Shankar

Bench: C.Hari Shankar

                    $~13
                    *IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +      O.M.P. (COMM) 242/2023
                           PUBLIC WORK DEPARTMENT                   .....Petitioner
                                        Through: Mr. Bharat Singh Sisodia,
                                        Advocate with Mr. Chandan, AE

                                              versus

                           MUKESH SHARMA                       .....Respondent
                                        Through: Mr. Sanjoy Bhaumik, Advocate
                           CORAM:
                           HON'BLE MR. JUSTICE C.HARI SHANKAR
                                              JUDGMENT (ORAL)

% 23.07.2024

O.M.P. (COMM) 242/2023

1. On the last date of hearing, this Court specifically required the petitioner to address it on the point of limitation to satisfy it that the present petition under Section 34 of the Arbitration and Conciliation Act, 1996 ("the 1996 Act") was filed within the period of limitation envisaged by Section 34(3) of the 1996 Act.

2. Mr. Bharat Singh Sisodia, learned Counsel for the petitioner acknowledges that the impugned award was received by the petitioner on 1 February 2021. Section 34 petition was initially filed before the District Court on 17 April 2021. As the District Court did not have the jurisdiction to deal with the matter, the petition was withdrawn on 7 March 2023.

                  OMP (Comm) 242/2023

Digitally Signed                                                                                  Digitally Signed
By:ROHIT BARARIA                                                                                  By:CHANDRASHEKHARAN
                                                                                                  HARI SHANKAR
Signing Date:24.07.2024                                                                           Signing Date:24.07.2024
17:35:09                                                                                          17:33:43

3. Clearly, therefore, even if, the time spent in the District Court were to be excluded under Section 34 of the 1996 Act. The petition has been filed beyond the period of 120 days envisaged by Section 34(3) of the 1996 Act. Section 34(3) engrafts maximum period of limitation and it is not permissible for any Court to extend the limitation beyond 120 days from the date of receipt of the award.

4. Even if the period from 17 April 2021 to 7 March 2023, during which the petitioner was prosecuting the proceedings before the District Court are to be excluded, the present petition has been filed much beyond 120 days from the date of receipt of the arbitral award by the petitioner. In fact, it has been filed beyond 120 days even from the date when the petition was withdrawn from the District Court.

5. The petition is, accordingly, dismissed as barred by time.

I.A. 12575/2023 (Stay) and I.A. 12577/2023 (for condonation of delay of 3 days in refilling)

6. The applications do not survive for consideration and stand disposed of.

C.HARI SHANKAR, J JULY 23, 2024 rb Click here to check corrigendum, if any

OMP (Comm) 242/2023

Digitally Signed Digitally Signed By:ROHIT BARARIA By:CHANDRASHEKHARAN HARI SHANKAR Signing Date:24.07.2024 Signing Date:24.07.2024 17:35:09 17:33:43