- (1.) The appeal is directed against the rejection of a petition under Section 34 of the Arbitration and Conciliation Act , 1996 on the ground that it had been carried to the Court beyond the period stipulated in the relevant provision.
(2.) It is elementary that the Act of 1996, being an amending and consolidating
(3.) Act, is the entire repository on the law in arbitration. Further, when a special statute abridges the general period for filing an application, Section 29 of the;