Biswanath Somadder, CJ
Let the report of the Stamp Reporter together with the report filed by the learned Registrar in the Court, pursuant to our order dated 15th May, 2024,
be kept on record.
It appears that the Registry, while permitting filing of the instant Arbitration Appeal, did not take notice of the judgment of the Hon’ble Supreme
Court rendered in the case of Government of Maharashtra (Water Resources Department) Represented by Executive Engineer vs. Borse
Brothers Engineers and Contractors Private Limitedi n (2021) 6 SCC 460. In other words, the Registry ought to have taken notice of the fact
that in the instant case, the period of limitation was sixty (60) days and beyond that period, the Arbitration Appeal ought to have been filed
accompanied by an application under Section 5 of the Limitation Act, 1963.
Since the said application has been filed under section 5 of the Limitation Act, 1963 and having heard the learned advocates for the parties and upon
perusing the instant application for condonation of delay, it appears that sufficient cause has been shown in order to explain the delay in filing of the
appeal, the delay is condoned.
The application for condonation of delay is, accordingly, allowed.
The appeal will appear under an appropriate heading three (3) weeks after the monsoon break.
