UNION OF INDIA Vs. PANACEA BIOTEC LIMITED

JUDGEMENT

(1.) C.M.No. 16526/2021

(2.) The present appeal has been filed by the Appellant challenging the judgment and order dated 18th March, 2020, passed by learned Single Judge whereby the application filed by the Appellant herein under Section 34 of the Arbitration and Conciliation Act 1996 (hereinafter referred to as "the Act 1996") was rejected on the ground of delay terming it as merely a 'bunch of papers' and that by the time it was re-filed along with a copy of the Award, the period of limitation had expired, although the initial application had been filed with the registry within the period of limitation.

(3.) On 22nd July, 2020, learned counsel for the Respondent-Applicant had stated that the Respondent-Applicant, in the meantime, would not prosecute the execution proceedings instituted by it before the learned Single Judge.