Anubha Rawat Choudhary,J. - (1.) Counsel for the appellants Mr. Rahul Kumar Gupta along with Mr. Akash Bhushan, Advocate, is present.
(2.) This appeal has been preferred against the judgment dated 07.08.2015 passed by learned Civil Judge (Sr. Division) at Ghatshila in Misc. Case No. 1 of 2009 under Section 35 of Arbitration and Conciliation Act whereby the Misc. Case filed for setting aside the award dated 31.08.2008 passed by the sole arbitrator has been dismissed and the award has been confirmed.
(3.) Learned counsel for the appellants submits that I.A. No. 8471 of 2016 has been filed in this arbitration appeal under Section 5 of the Limitation Act arising out of the judgment dated 07.08.2015 passed by the learned Civil Judge (Sr. Division) at Ghatshila in Misc. Case No. 1 of 2009. He submits that the proceeding was under the provisions of Arbitration and Conciliation Act, 1996.;