SUDHAKAR,J. - (1.)This appeal is of the year 2006. The award in this case was passed on 16-4-1993 and the same was challenged by the present appellants before the learned single Judge in CMP No. 195/1993 (AA No. 176/1990), which was dismissed by the learned single Judge after considering rival contention on 3-2-2003. Thereafter, after a delay of 1145 days appeal was filed. The delay was condoned on 6-10-2007 and the appeal was admitted on 7-2-2008. Thereafter the matter has been adjourned from time-to-time. On several occasions the appellant was not present i.e. on 26-5-2016, 20-8-2015, 5-10-2016 and on 6-10-2016 the appeal was dismissed for non-prosecution and was restored on 14-12-2016.
(2.)Today when the matter was taken up the learned counsel appearing for the appellant pleaded that an agreement of year 1985 is required to be submitted before this Court. He needs further time to produce the same However, after going through the appeal we find that in respect of the award dated 16-4-1993 while filing the appeal i.e. the relevant documents have not been filed as part of memo of appeal despite a specific direction by this Court that appeals should contain all relevant documents and materials. Be that as it may, we have perused the order of the learned single Judge declining grant of relief sought for, which is now under challenge and we propose to hear and dispose of the appeal on merits.
(3.)Heard the counsel for appellant and the respondent.