- (1.) The delay in filing this appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number and old number shall also continue to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.
(2.) Heard Sri S.K. Mehrotra, learned counsel for appellants and Sri Alok Mishra, counsel for respondent.
(3.) This appeal filed under Section 37(1)(b) of Arbitration and Conciliation Act, 1996 (hereinafter referred to as Act 1996 ) has come up at the instance of applicant-appellant since their objection/petition under Section 34 of Act 1996 for setting aside award dated 14.09.2013 has been rejected by District Judge, Gorakhpur vide impugned order dated 23.08.2014 on the ground that it has no territorial jurisdiction. From the order passed by Court below it is evident that parties counsel admitted before Court below that cause of action actually arose at Allahabad, Kushinagar and New Delhi.;