ROHINTON FALI NARIMAN,J. - (1.) In the present case, an award was passed on 14.02.2002 by which a sum Rs. 22.90 Lakhs for two contracts each was awarded to the claimant.
(2.) A Section 34 petition was rejected on 30.12.2003 stating that the office objections were not complied with. Nothing was done to pursue the Section 34 petition thereafter. A writ petition after 11 years was then filed on 22.08.2014 questioning the order of 30.12.2003.
(3.) The High Court, by the impugned order dated 15.12.2016, has gone into the merits of the order dated 30.12.2003 and found that none of those objections were valid on merits and since the writ petition, though filed after 11 years, deals with public money, the writ petition was allowed and the Section 34 petition was reinstated to be heard on merits.;