Saral Srivastava,J. - (1.) Heard Sri Shivam Yadav, learned counsel for the petitioner.
(2.) It appears that respondent no. 2 has made excess payment to the petitioner for the use of electricity for which he has demanded refund. As there was a dispute, therefore, the matter was referred to the Arbitrator, who passed an award on 18.8.2005 against the petitioner.
(3.) The petitioner, thereafter, submitted an objection under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred as "Act") in Case No. 69 of 2008 before the District Judge, Allahabad which was rejected by the District Judge, Allahabad by order dated 25.11.2017. The petitioner, thereafter, preferred First Appeal From Order (Defective) No. 508 of 2018 with Delay Condonation Application and, after condonation of delay, the appeal has been allotted regular number 548 of 2019.;