- (1.) This appeal as per the provisions of Section 37 of the Arbitration and Conciliation Act, 1996 (for short, hereinafter referred to as the Act of 1996 ) is preferred to question correctness of the order dated 03.09.2010 passed by learned District Judge, Chittorgarh exercising powers under Sub-Section (2) of Section 34 of the Act of 1996.
(2.) The appeal is barred by limitation from 78 days. A notice of the application seeking condonation of delay was issued under an order dated 13.09.2011 and despite service of that, no one has put in appearance on behalf of the respondents.
(3.) It is stated by learned counsel for the appellant that the delay of 78 days is caused in administrative process and therefore, the same is bonafide and deserves to be condoned.;