Prakash Krishna, J. - (1.) The appeal has been filed under section 37(1)(b) of the Arbitration and Conciliation Act 1996 against the order dated 2.8.2003 passed by the District Judge, Kanpur in Arbitration Case No.21/70/2001 whereby the objections to the award of the Arbitrator filed by the present appellant has been dismissed as barred by time.
(2.) The award was passed on 31.12.1999 and the objections were filed on 17.1.2001.
(3.) The court below has dismissed the objections as barred by time on the ground that the award was passed with the consent of the parties in their presence and all the parties agreed to the terms and conditions on which the award was given;