- (1.) The Court : This is an application filed by the Union of India under sections 30 and 33 of the Arbitration Act, 1940 (hereinafter referred to as the said Act) inter alia challenging an Award made and published by the learned Arbitrator on March 18, 1999.
(2.) Union of India has also filed an application for condonation of delay in filing the said application.
(3.) The petitioner has also prayed delay in making the application to be condoned.;