Viney Mittal,J. - (1.) Haryana State Electricity Board and its Officers are the petitioners before this Court. They have challenged order dated September 15,1994 passed by Learned Sub Judge I Class, Jagadhri, and the appellate Order dated April 24,1996 passed by the learned Additional District Judge, Jagadhri.
(2.) There was a dispute between the Contractor and the Board. An Arbitrator was appointed to adjudicate upon the aforesaid controversy. The Arbitrator rendered his award dated September 22,1992. The contractor filed an application before the Court for making the aforesaid award a rule of the Court. Notice of the aforesaid application was served upon the respondent-Board. The respondent-Board appeared before the Court on December 17,1992.The award in question was filed in Court on December 18,1992. The matter was thereafter adjourned to various dates. On March 18,1993 and again on May 5,1993 to which dates the case was adjourned, no objections were preferred by the Board. For the first time the objections were filed by the Board before the trial Judge on September 14,1993.
(3.) Various objections were raised against the award. The Contractor contested the objection petition filed by the Board and claimed that objections filed by the Board were barred by limitation.;