- (1.) The present appeal arises from order dated 01.05.2015 dismissing S.B. Civil Writ Petition No.3056 of 2015. The learned Single Judge declined to interfere with the order of the Arbitrator dated 09.03.2007, passed under Section 60(c) of the Rajasthan Co-operative Societies Act, 2001 (hereinafter called 'the Act'), cancelling the allotment letter dated 20.01.1995, issued in favour of respondent No.2 directing restoration of the allotment made to respondent No.1 originally.
(2.) Learned counsel for the appellant has made twofold submissions before us. The first submission was that the application filed by respondent No.1 before the Registrar, Co-operative Societies was barred by limitation under Section 59(1)(b) of the Act as it was preferred much beyond the statutory period of six years from the date for cause of action. The second ground urged was that it was not accompanied by any application for condoning delay. In absence of any application for condoning delay, the appellant was denied the opportunity to oppose the application on grounds of limitation. In absence of a specific application for condoning delay, the original application was not maintainable. The Arbitrator has not passed any specific order condoning delay. In absence of any such formal application, the question of any deemed condonation does not arise. No other ground has been urged before us to assail the order.
(3.) We have heard the Counsel for the appellant.;