Bidyadhar Sahoo vs Union Of India And Others
2022 Latest Caselaw 1355 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.4010 Of 2022
                               (Through hybrid mode)

           Bidyadhar Sahoo                          ....            Petitioner

                                                  Mr. B.K. Ghadei, Advocate

                                       -versus-

           Union of India and others                ....      Opposite Parties




                     CORAM: JUSTICE ARINDAM SINHA
 Order                                ORDER
 No.                                 15.02.2022

      1.

1. Mr. Ghadei, learned advocate appears on behalf of petitioner and submits, impugned is judgment dated 3rd November, 2021 setting aside award dated 19th February, 2015 published by Collector-cum- Arbitrator. On query from Court he submits, the judgment was passed under section 34 in Arbitration and Conciliation Act, 1996.

2. Petitioner has remedy under section 37. Petitioner must prefer appeal. Mr. Ghadei seeks direction regarding exclusion of period of limitation. His submission is recorded.

3. The writ petition is disposed of.

(Arindam Sinha) Judge Sks