- (1.) By this writ petition, a challenge has been made to the award dated 09.06.2011 whereby reference has been answered against the petitioner mainly on the ground that dispute was raised with the delay of 15 years and there exists no explanation to the aforesaid.
(2.) Learned counsel submits that due to bonafide reasons, petitioner could not lead his evidence, thus while setting aside the award, liberty may be given to petitioner to lead his evidence.
(3.) I have considered the submissions made by learned counsel and perused the record as well as the impugned award.;