The State Of Madhya Pradesh vs M/S Shapers Construction Ltd.
2021 Latest Caselaw 2659 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)

                      7
                      Jabalpur, Dated : 23-06-2021
                               Heard through Video Conferencing.
                               Mr. Vivek Sharma, learned Dy.A.G. for the State of M.P / appellant.
                               Mr. Shekhar Sharma, learned counsel for the respondent.

Learned Dy.A.G. for the State of M.P. submitted that there was delay in filing of arbitration appeal as legal opinion was sought from the office of

the Government Prosecutor. Thereafter, the same was forwarded to the Department of Law and Legislature for approval. The permission was obtained from the Department of Law and Legislature and thereafter, the Officer-incharge was appointed in the case.

In view of the aforesaid procedure, delay occured in filing of appeal. Learned counsel for the respondent opposed the prayer for condonation of delay. He has drawn the attention of this Court to the order dated 21.06.2021.

Considering the judgment, which has been passed by the Apex Court

in N.V. International Vs. State of Assam [ 2020(2) SCC 109], delay beyond period of 120 days cannot be condoned and therefore, arbitration appeal filed by the State is dismissed.

                                                                                (VISHAL DHAGAT)
                                                                                     JUDGE


                      Vikram




Signature
 SAN      Not
Verified

Digitally signed by
VIKRAM SINGH
Date: 2021.06.24
10:47:09 IST