SANDEEP MEHTA,J. - (1.) The instant misc. appeal, which has been preferred by the State of Rajasthan for assailing the order dated 23.1.2016 passed by the learned District Judge, Jalore in Civil Misc. Case No. 45/2014, is delayed by 114 days. An application under Section 5 of the Limitation Act has been moved for condoning the delay.
(2.) Though the prayer to condone the delay is opposed by the Counsel for the respondents, but, having regard to the peculiarity of facts and circumstances as available on the record and the factual situation narrated in the application, I deem it fit to condone the delay occasioned in filing the appeal. Thus, the delay in filing of the appeal is condoned and the office objection is overruled. The application under Section 5 of the Limitation Act is accepted.
(3.) Heard learned Counsel for the parties on admission. Perused the material available on record. The instant appeal has been preferred by the appellant State Government for assailing the order dated 23.1.2016 passed by the District Judge, Jalore whereby, the application preferred by the appellant State Government under Section 5 of the Limitation Act alongwith the application under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as ?the Act of 1996) for setting aside the arbitral award dated 17.7.2013 was rejected and as a consequence, the objections too were turned down as being time barred.;