Punjab-Haryana High Court
Dal Chand Since Deceased Through His Lrs ... vs Dro Cum Land Acquisition Collector And ... on 2 February, 2018
Author: Amit Rawal
Bench: Amit Rawal
C.R. No.650 of 2018 -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
C.R. No.650 of 2018
Date of Decision.02.02.2018
Dal Chand (now deceased) through LRs and others ......Petitioners
Vs
DRO-cum-Land Acquisition Collector and others ........Respondents
CORAM:HON'BLE MR. JUSTICE AMIT RAWAL
Present:Mr. Sanjeev Kumar Panwar, Advocate
for the petitioners.
-.-
AMIT RAWAL J.(ORAL)
The revision petition has been preferred against the dismissal of the application moved under Section 5 of the Limitation Act for condonation of delay filed in the objection petition moved under Section 34 of the Arbitration and Conciliation Act, 1996.
Section 5 of the Limitation Act does not apply to the provisions of Section 34, in view of the plain and simple language and also according to Section 29(2) of the Limitation Act. Even if some application was moved, there is remedy of appeal under Section 37 of the 1996 Act.
The revision petition is not maintainable. Faced with the situation, learned counsel appearing for the petitioners seeks liberty of this Court for withdrawal of the revision petition to avail the remedy of appeal.
The revision petition is dismissed as withdrawn but with liberty as aforesaid.
(AMIT RAWAL)
JUDGE
February 02, 2018
Pankaj*
Whether reasoned/speaking Yes
Whether reportable No
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