The State Of Madhya Pradesh vs M/S Shapers Construction Ltd.
2021 Latest Caselaw 2591 MP

                                                             1                                AA-69-2019
                                The High Court Of Madhya Pradesh
                                            AA-69-2019
                            (THE STATE OF MADHYA PRADESH Vs M/S SHAPERS CONSTRUCTION LTD. AND OTHERS)

                      6
                      Jabalpur, Dated : 21-06-2021
                               Heard through Video Conferencing.
                               Smt. Gulab Kali Patel, learned Govt. Advocate for appellant/State.
                               Shri Shekhar Sharma, learned counsel for the respondents.

Learned Govt. Advocate for the appellants/State prays for short time to argue on condonation of delay. It is submitted that she has not prepared

the case as she is not feeling well.

There is delay of 163 days in filing this appeal. As per the recent judgment of the Apex Court reported in (2020) 2 SCC 109, N. V. International vs. State of Assam and others, outer limit beyond 120 days delay cannot be condoned in Arbitration Appeal filed under section 37 of the Arbitration and Conciliation Act.

Learned Govt. Advocate is granted a day's time to argue on the said issue.

List the matter on 23.6.2021.

                                                                                 (VISHAL DHAGAT)
                                                                                      JUDGE


                      mms




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Digitally signed by
MONSI M SIMON
Date: 2021.06.22
10:39:53 IST