N.P. Gupta, J. - (1.) Both these appeals arise in identical circumstances, and involve identical question, therefore, they are being disposed of by this common order.
(2.) The matters come up for consideration of stay petition, rather second stay petition However, in view of the controversy involved being short, at the request of learned counsel for the parties, the matters have been finally heard at this stage itself.
(3.) By the impugned order, the learned trial Court has dismissed the appellant's objections, filed against the award being made the rule of the Court, as time barred, while according to the learned counsel for the appellant, the objections cannot be said to be time barred.;