SUPREME COURT OF INDIA

Before:- A.S. Anand, C.JI., R.C. Lahoti and Brijesh Kumar, JJ.

I.A. No. 2 in C.A. No. 6942 of 1997. D/d. 23.02.2001.

Punj Sons Pvt. Ltd. - Petitioner

Versus

National Aluminium Co. Ltd. - Respondent

Arbitration Act, 1940, Sections 30 and 33 - Objections to award - With the consent of the parties, the award is sent to the Court of District Judge, Khurda - Neither an objection on the ground of jurisdiction of that Court nor any objection on the question of limitation in filing the award in Court or in filing objections to the award, shall be raised by either of parties - District Judge, Khurda shall dispose of the matter expeditiously.

[Paras 1, 2 and 4]

ORDER

1. With the consent of learned Counsel for the parties, the award is sent to the Court of District Judge, Khurda at Bhubaneshwar, Orissa for further proceedings. Let the entire record pertaining to this award, including the objections to the same filed herein be sent to that Court forthwith.

2. We clarify that before the learned District Judge, neither an objection on the ground of jurisdiction of that Court nor any objection on the question of limitation in filing the award in Court or in filing objections to the award, shall be raised by either of parties and the award shall be deemed to have been filed within time before the District Judge, Khurda at Bhubaneshwar.

3. The parties, through their respective learned Counsel, are directed to appear before the District Judge, Khurda at Bhubaneshwar on 23rd March, 2001 for further directions.

4. Keeping in view the fact that arbitration proceedings have remained pending for more than a decade, the District Judge, Khurda shall dispose of the matter expeditiously and as far as possible within six months from the date the record of the case is received by him from this Court Learned Counsel for the parties assure us that the parties shall extend their full co-operation for early disposal of the case.

The application stands disposed of in the above terms. No costs.

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