Calcutta High Court
Union Of India vs M/S. S.R. Associated Construction ... on 24 August, 2010
Author: I. P. Mukerji
Bench: I. P. Mukerji
AP No. 471 of 2010
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
UNION OF INDIA
Versus
M/S. S.R. ASSOCIATED CONSTRUCTION CO.(P) LTD.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 24th August, 2010.
Mr. S.K. Sengupta, Adv.
....for the petitioner
Mr. D. Nag, Adv.
....for the respondent
The Court : This is a Section 34 application. Admittedly, it is filed beyond 120 days from the date of receipt of the award. The Court has no power whatsoever to condone such delay according to settled law.
Accordingly, this application is dismissed. However, there will be no order as to costs.
All parties concerned are to act on a signed photo copy of this order on the usual undertakings.
(I. P. MUKERJI, J.) TR/