- (1.) This First Appeal From Order is directed against the order dated 10-12-2014 passed by the District Judge, Kanpur Dehat rejecting application filed by the appellant under Section 34 of the Arbitration and Conciliation Act, 1996 (in short 'Act, 1996') for setting aside the award dated 22-12-2010.
(2.) We have heard Sri S.K.Mehrotra, learned Standing Counsel for the appellant.
(3.) The question which arises for consideration is whether the provisions of Section 5 of the Limitation Act, 1963 are attracted in case of an application challenging an award under Section 34 of the Act, 1996 filed beyond the prescribed period of limitation.;