Amit Rawal, J. - (1.) C.M.No.22698-Cii-2016 Prayer in the application is for preponing the hearing of the matter. For the reasons stated in the application, duly supported by an affidavit, the same is allowed and hearing of the appeal is preponed from 17.03.2017 to today. The main appeal is taken on Board today itself. C.M.No.23575-CII-2016
(2.) For the reasons stated in the application, duly supported by an affidavit, delay of 188 days in re-filing the appeal is condoned. C.M.stands disposed of. FAO No.7513 of 2015 (O&M)
(3.) The present appeal is accompanied by an application seeking condonation of delay of 228 days in filing the appeal against the order dated 28.02.2014, whereby, the objections filed under Section 34 of Arbitration and Conciliation Act, 1996 (hereinafter referred to as "1996 Act") seeking setting aside of the award dated 28.07.2010, have been dismissed.;