V.RAMASUBRAMANIAN,J. - (1.) Aggrieved by the order of the Principal District Court, Ranga Reddy, condoning the delay of 21 days in filing the main petition under section 34 of the Arbitration and Conciliation Act, 1996, the award-holder has come up with the above civil revision petition.
(2.) Heard Smt. N. Sasikala, learned counsel for the petitioner. Mr. K. Lakshman, learned Assistant Solicitor General of India, takes notice for the 1st respondent-Union of India. The 2nd respondent was the sole Arbitrator and hence notice to him is dispensed with.
(3.) In relation to the sale and supply of Fuse Empty for 23 mm Schilka Ammunition, made by the petitioner to the Ordnance Factory of the Union of India, a dispute arose and the matter was referred to arbitration by a sole Arbitrator. The Joint Secretary to Government in the Department of Public Enterprises was nominated as the sole Arbitrator. However, the petitioner herein filed an application before this Court under Section 11. The said application was allowed and the 2nd respondent herein was appointed as the sole Arbitrator.;