Karnataka High Court
The Union Of India vs Sri Venkata Reddy on 3 December, 2008
Author: H.G.Ramesh
Bench: H.G.Ramesh
MF'A.NO.6498[g008
IN THE HIGH COURT OF KARHATAKA AT BANGALORE
namn mm THE 31% DAY 01-' DECEMBER ~ : :' .
BEFORE
THE HOFPBLE ma. JUSTICE }'
M.F.A.N0.6498 T *
BETWEEN:
1. THE UNION Omrmia,
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GENERAL MANAGER, VA --_
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BANGA.i;0RE_¥jf560 63223. ' ...APPELLAN'1'S
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AND:
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THIS MFA ES FILED UNDER SECTION 37(8) OF THE
'ARBITRATION AND CC§NCILIA'I'iON ACT AGAINST THE
*4._ '~._J..'~JDGMENT AND DEGREE DATED 25,7200'? PASSED IN
A.S.NO.32,/2003 ON THE FILE OF THE VI ADDL. CITY CIVIL
MFA. NO.6498[ 2068
JUDGE, BANGALORE, CCH No.11, DLSMISSING THE SUIT
FILED UNDER SECTEON 34 OF' THE ARBZTRATZON AND
couczmmow ACT FGR SETTING ASIDE THE AWARD DATED
24.3.2003.
THIS APPEAL COMING ON FOR ORDERS THIS DA?;:.,
COURT MADE THE FOLLOWING:
JUDGMENT
Heard. There is a delay' i_ months (223 days) in f1iingVth<;_:f apfiegi; I V the learned counsel for the the affidavit in support %1.;§.. 3/ 20Q8 filed for conéonafion of the offered for the irlordiraatgz mgzxivvéfiféii months is not satisfafitoxy.' 1/2008 is rejected. Co:1seque1*$t§§.{V;% zhéi' "' v¥.:_}::}so faiis.