Himachal Pradesh High Court
Director National Institute Of vs M/S Himachal Techno Engineers on 23 February, 2026
Author: Sandeep Sharma
Bench: Sandeep Sharma
DIRECTOR NATIONAL INSTITUTE OF TECHNOLOGY HAMIRPUR .
Versus M/S HIMACHAL TECHNO ENGINEERS CARBC-117 of 2025 & OMPM-217 of 2023 23.02.2026 Present: Mr. Balram Sharma, DSGI, for the petitioners of in CARBC No.117 of 2025 and for the respondents in OMPM No.217 of 2023.
Mr. Sumeet Raj Sharma, Advocate, for the rt respondent in CARBC No.117 of 2025 and for the petitioner in OMPM No.217 of 2023.
CARBC-117 of 2025 Since pleadings are complete and parties are duly represented, let the case at hand be listed for hearing on 11.05.2026.
In the meantime, record of learned Arbitrator, if not already received, be called for.
OMPM-217 of 2023 By way of instant application filed under Section 34(3) of the Limitation Act, prayer has been made on behalf of the applicant/petitioner for condonation of delay in filing the objection under Section 34 of the Arbitration and Conciliation Act, 1996, which is barred by limitation.
Prayer made on behalf of the
applicant/petitioner has been opposed by the non-
applicants/respondents on the ground that no plausible explanation has been rendered on record qua the inordinate delay in filing the accompanying objection under Section 34 of the Act, however, having carefully perused the averments ::: Downloaded on - 23/02/2026 20:43:08 :::CIS contained in the application, which is duly supported by .
affidavit, this Court is convinced and satisfied that delay in maintaining the accompanying objection is neither intentional nor deliberate, rather same has occurred on account of lengthy administrative process and as such, delay of 28 days in filing the objection, which in my considered of view has been sufficiently explained, is condoned.
rt The application stands disposed of.
Arbitration Case No.____________ of 2026 Be registered.
Admit.
Notice. Mr. Balram Sharma, learned Deputy Solicitor General of India, appears and waives post admission notice on behalf of respondents.
Record of learned Arbitrator, if not already received, be called for.
February 23, 2026 (Sandeep Sharma),
(Rajeev Raturi) Judge
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