IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH  

2          CM-117-FCARB-2023 in/and 

FAO-CARB-37-2023 (O&M)

          Date of decision: 11.08.2025 

Punjab Small Industries and Export Corporation Ltd.   

...Appellant 

      Versus  

M/s Bhullar Construction Company and another 

...Respondents 

CORAM:  HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI 

    HON'BLE MR. JUSTICE VIKAS SURI 

Present:  Mrs. Kanwal S. Walia, Advocate for the appellant.  

    Ms. Deepali Puri, Advocate for the respondents.  

          ***** 

VIKAS SURI, J.

CM-117-FCARB-2023 

     Prayer in this application under Section 5 of the Limitation 

Act,  1963,  is  for  condoning  the  delay  of  130  days  in  filing  the 

accompanying First Appeal from Order (FAO).  

    Upon notice of the application, the respondents have put in 

appearance through counsel and opposed the same.  

    Learned counsel for the applicant-appellant submits that the 

applicant-appellant-corporation had preferred objections under Section 34 

of the Arbitration and Conciliation Act, 1996 (for short, ‘Arbitration Act’) 

against  the  award  dated  02.04.2017  passed  by  the  learned  Arbitrator, 

whereby the appellant was ordered to pay a sum of Rs.60,74,075/- to the 

claimant-respondent  within  three  months,  failing  which  the  awarded 

CM-117-FCARB-2023 in/and    -2-  

FAO-CARB-37-2023 

amount  was  to  carry  interest  @  10%  per  annum  from  the  date  of  the 

award.  The  application/objections  filed  under  Section  34  of  the 

Arbitration Act, were dismissed by the learned Additional District Judge-

cum-Presiding  Officer,  Commercial  Court,  Chandigarh,  vide  judgment 

dated 20.01.2023.  

    Aggrieved  by  the  said  judgment,  the  applicant-appellant-

corporation  has  moved  the  present  appeal  along  with  the  instant 

application seeking condonation of delay of 130 days in filing the appeal.  

    It is pleaded that upon receipt of intimation by the appellant-

applicant from its counsel before the learned Commercial Court, about the 

passing of the impugned judgment dated 23.01.2023, request for applying 

for a certified copy thereof, was made. The application for obtaining the 

certified  copy  was  moved  on  08.02.2023,  which  was  delivered  on 

15.04.2023. Thereafter, on retrieving the entire record from the counsel 

who  had  conducted  the  matter  before  the  learned  Commercial  Court, 

Chandigarh,  an  opinion  had  to  be  sought  from  the  concerned  officials 

regarding suitability for preferring an appeal before the High Court. It is 

further  pleaded  that  the  applicant-corporation  is  a  Government 

organization, with a pedantic system having many formalities that involve 

hierarchical structure, which resulted in taking some time for appointment 

of  counsel  to  prefer  the  appeal.  It  is  further  pleaded  that  there  is  no 

intentional delay on the part of the applicant in filing the appeal, but for 

the circumstances beyond its control.  

    Learned counsel for the applicant has submitted that initially 

the appeal was filed under Section 37 of the Arbitration Act for which the 

CM-117-FCARB-2023 in/and    -3-  

FAO-CARB-37-2023 

period  of  limitation  is  90  days,  provided  under  Article  116  of  the 

Limitation Act, 1973. Thus, the delay, in fact, is only of 100 days. It is 

further  submitted  that  on  certain  objections  having  been  raised  by  the 

Registry of this Court, whereafter, the matter was refiled after removing 

the said objections and upon refiling, the Registry has treated the present 

appeal  as  First  Appeal  from  Order  (Commercial  Arbitration) under  the 

provision of Section 13(1A) of the Commercial Courts Act, 2015. The 

period of limitation for preferring an appeal under the said provision has 

been reckoned to be 60 days and thus, delay of 130 days in filing the 

appeal has been calculated.  

    Per contra, learned counsel for the respondents has opposed 

the present application and defended the impugned order passed by the 

learned Commercial Court, Chandigarh. It is contended on behalf of the 

respondents that in view of the provision of Section 37 of the Arbitration 

Act, delay beyond a period of 120 days in filing the appeal cannot be 

condoned. It is further submitted that the provision of Section 5 of the 

Limitation Act would not apply to an appeal preferred under Section 13 of 

the  Commercial  Courts  Act,  2015.  Reliance  has  been placed  on N.V. 

International vs. State of Assam and others, (2020) 2 SCC 109, which 

followed  and  applied  the  ratio  in Union  of  India  vs.  Varindera 

Constructions Ltd., (2020) 2 SCC 111.  

    Heard  learned  counsel  for  the  parties  and  with  their  able 

assistance perused the record.  

    Learned  counsel  for  the  applicant-appellant  refuting  the 

contentions  of  learned  counsel  for  the  respondents has  argued  that  the 

CM-117-FCARB-2023 in/and    -4-  

FAO-CARB-37-2023 

judgment rendered in N.V. International’s case (supra) has since been 

overruled by a three-judge Bench decision in the matter of Government of 

Maharashtra (Water Resources Department) Represented by Executive 

Engineer  vs.  Borse  Brothers  Engineers  and  Contractors  Private 

Limited, (2021) 6 SCC 460. It is further submitted that the judgment in 

Varindera  Constructions (supra) has  also  been  impliedly  overruled  by 

Borse Brothers (supra). It is, thus, contended that the applicant-appellant 

being a Government corporation has painstaking lengthy procedures for 

taking the decision to prefer an appeal and the applicant was not at fault. 

Hence, the delay in filing the appeal be condoned.  

    The first issue arising for consideration is, what would be the 

period of limitation for preferring an appeal to this Court against an order 

passed  by  the  Additional  District  Judge-cum-Presiding  Officer, 

Commercial Court, Chandigarh.  

    The contention of learned counsel for the applicant-appellant 

that the appeal was filed under Section 37 of the Arbitration Act and as 

such, the period of limitation for preferring the same is 90 days from the 

date of the impugned order, in terms of Article 116 of the Limitation Act, 

cannot be accepted.  

    Admittedly, the impugned order dated 20.01.2023 has been 

passed  by  the  learned  Additional  District  Judge-cum-Presiding  Officer, 

Commercial  Court,  Chandigarh.  Under  the  Commercial Courts  Act, 

appeals from decree of Commercial Courts and Commercial Division are 

provided  under  Chapter  IV.  Section  13(1A)  provides that  any  person 

aggrieved by the judgment or order passed by a Commercial Court, at the 

CM-117-FCARB-2023 in/and    -5-  

FAO-CARB-37-2023 

level of District Judge, may appeal to the Commercial Appellate Division 

of that High Court within a period of 60 days from the date of judgment 

or order. The proviso thereto, stipulates that an appeal shall lie from such 

orders passed by a Commercial Division or a Commercial Court that are 

specifically enumerated under Order 43 of the Code of Civil Procedure, 

1908 (for short, ‘CPC’) as amended by the Commercial Courts Act and 

Section 37 of the Arbitration Act. Section 13(2) ibid begins with a non 

obstante  clause  that  no  appeal  shall  lie  from  any  order  or  decree  of  a 

Commercial Division or Commercial Court otherwise than in accordance 

with  the  provisions  of  the  Commercial  Courts  Act.  Chapter  IV  of  the 

Commercial Courts Act reads as thus:- 

CHAPTER IV 

APPEALS 

13. Appeals from decrees of Commercial Courts 

and Commercial Divisions.—(1) Any person aggrieved 

by the judgment or order of a Commercial Court below 

the  level  of  a  District  Judge  may  appeal  to  the 

Commercial Appellate Court within a period of sixty days 

from the date of judgment or order.  

(1A)  Any  person  aggrieved  by  the  judgment  or 

order of a Commercial Court at the level of District Judge 

exercising original civil jurisdiction or, as the case may 

be, Commercial Division of a High Court may appeal to 

the  Commercial  Appellate  Division  of  that  High  Court 

within  a  period  of  sixty  days  from  the  date  of  the 

judgment or order: 

Provided that an appeal shall lie from such orders 

passed by a Commercial Division or a Commercial Court 

that are specifically enumerated under Order XLIII of the 

Code of Civil Procedure, 1908 (5 of 1908) as amended by 

this Act and section 37 of the Arbitration and Conciliation 

Act, 1996 (26 of 1996). 

CM-117-FCARB-2023 in/and    -6-  

FAO-CARB-37-2023 

(2)  Notwithstanding  anything  contained  in  any 

other law for the time being in force or Letters Patent of a 

High Court, no appeal shall lie from any order or decree 

of  a  Commercial  Division  or  Commercial  Court 

otherwise than in accordance with the provisions of this 

Act.  

14.  Expeditious  disposal  of  appeals.—The 

Commercial  Appellate  Court  and  the  Commercial 

Appellate Division shall endeavour to dispose of appeals 

filed before it within a period of six months from the date 

of filing of such appeal. 

    A bare reading of the aforesaid provisions would show that 

an  order  passed  by  a  Commercial  Court  is  only  appealable  under  the 

provisions of Commercial Courts Act, which by the proviso to Section 

13(1A) ibid provides for an appeal enumerated under Order 43 CPC as 

well  as  Section  37  of  the  Arbitration  Act.  The  said  provision  also 

prescribes  the  period  of  limitation  within  which  the  appeal  is  to  be 

preferred. Thus, an appeal against the impugned order dated 20.01.2023 

could only be filed under the Commercial Courts Act and the period of 

limitation for preferring such an appeal is 60 days from the date of the 

impugned judgment or order. The aforesaid position stands affirmed by 

the Apex Court in Borse Brothers’ case (supra), the relevant portion of 

the said decision, is as follows: 

“32.  Thus,  from  the  scheme  of  the  Arbitration 

Act  as  well  as  the  aforesaid  judgments,  condonation  of 

delay under Section 5 of the Limitation Act has to be seen 

in  the  context  of  the  object  of  speedy  resolution  of 

disputes. 

CM-117-FCARB-2023 in/and    -7-  

FAO-CARB-37-2023 

33.   The  bulk  of  appeals,  however,  to  the 

appellate court under Section 37 of the Arbitration Act, 

are  governed  by  Section  13  of  the  Commercial  Courts 

Act. Sub-section (1-A) of Section 13 of the Commercial 

Courts Act provides the forum for appeals as well as the 

limitation  period  to  be  followed,  Section  13  of  the 

Commercial Courts Act being a special law as compared 

with  the  Limitation  Act  which  is  a  general  law,  which 

follows from a reading of Section 29(2) of the Limitation 

Act. Section 13(1-A) of the Commercial Courts Act lays 

down a period of limitation of 60 days uniformly for all 

appeals  that  are  preferred  under  Section  37  of  the 

Arbitration Act.” 

    Perusal of the record would further show that upon institution 

of the present appeal before this Court on 21.08.2023, certain objections 

were raised by the Registry, which were accordingly complied with by 

learned counsel for the appellant and the matter was refiled on 23.08.2023 

by appending a note ‘Refiled after compliance. Kindly put up as it is.’ The 

period  of  limitation  calculated  by  the  Registry,  after  deducting  the 

requisite days consumed in the preparation of the certified copy, i.e. 23 

days, has correctly concluded that as on 21.08.2023, the present appeal 

was barred by 130 days. A meticulous perusal of the instant application 

would  also  show  that  the  same  was  apparently  amended,  wherein  the 

prayer is for condonation of 130 days in filing the appeal, and not 100 

days, as argued by learned counsel for the applicant-appellant.  

    The  next  issue  which  arises  for  consideration  is whether 

Section 5 of the Limitation Act would be applicable to an appeal preferred 

CM-117-FCARB-2023 in/and    -8-  

FAO-CARB-37-2023 

under  Section  37  of  the  Arbitration  Act  read  with  Section  13  of  the 

Commercial  Courts  Act.  The  said  question  is  no  more res  integra.  A 

three-judge bench of the Hon’ble Supreme Court in Borse Brothers’ case 

(supra) has settled the aforesaid issue and laid down that the application of 

Section 5 of the Limitation Act is not excluded. The relevant portion of 

the judgment, reads as thus:- 

“34.   The  vexed  question  which  faces  us  is 

whether, first and foremost, the application of Section 5 

of the Limitation Act  is excluded by the scheme of the 

Commercial  Courts  Act,  as  has  been  argued  by  Dr 

George. The first important thing to note is that Section 

13(1-A) of the Commercial Courts Act does not contain 

any  provision  akin  to  Section  34(3)  of  the  Arbitration 

Act. Section 13(1-A) of the Commercial Courts Act only 

provides for a limitation period of 60 days from the date 

of the judgment or order appealed against, without further 

going into whether delay beyond this period can or cannot 

be condoned. 

35.   It may also be pointed out that though the 

object of expeditious disposal of appeals is laid down in 

Section 14 of the Commercial Courts Act, the language of 

Section 14  makes it clear that the period of six months 

spoken  of  is  directory  and  not  mandatory.  By  way  of 

contrast, Section 16 of the Commercial Courts Act read 

with  the  Schedule  thereof  and  the  amendment  made  to 

Order  8  Rule  1  CPC,  would  make  it  clear  that  the 

defendant  in  a  suit  is  given  30  days  to  file  a  written 

statement, which period cannot be extended beyond 120 

days  from  the  date  of  service  of  the  summons;  and  on 

expiry of the said period, the defendant forfeits the right 

to  file  the  written  statement  and  the  court  cannot allow 

the  written  statement  to  be  taken  on  record.  This 

provision was enacted as a result of the judgment of this 

CM-117-FCARB-2023 in/and    -9-  

FAO-CARB-37-2023 

Court in Salem Advocate Bar Assn.  (2) Union of India, 

(2005) 6 SCC 344.”  

“39.   Unlike the scheme of the Central Excise Act 

relied upon in Hongo, there are no other provisions in the 

Commercial  Courts  Act  which  provide  for  a  period  of 

limitation coupled with a condonation of delay provision 

which is either open-ended or capped. Also, the period of 

180 days provided was one indicia which led the Court to 

exclude  the  application  of  Section  5  of  the  Limitation 

Act, as it was double and triple the period provided for 

appeals  under  the  other  provisions  of  the  same  Act. 

Section 13(1-A) of the Commercial Courts Act, by way 

of contrast, applies an intermediate period of 60 days for 

filing an appeal, that is, a period that is halfway between 

30 days and 90 days provided by Articles 116 and 117 of 

the Limitation Act. 

40.   The  other  judgments  relied  upon  by  Dr 

George are all distinguishable in that they are judgments 

which  deal  with  provisions  that  provide  for a  period  of 

limitation and a period of condonation of delay  beyond 

which delay cannot be condoned, such as Section 125 of 

the Electricity Act.  

41.   Section  21  of  the  Commercial  Courts  Act 

was also pressed into service stating that the non obstante 

clause  contained  in  the  Commercial  Courts  Act  would 

override  other  Acts,  including  the  Limitation  Act, as  a 

result  of  which,  the  applicability  of  Section  5  thereof 

would be excluded. This argument has been addressed in 

the context of the IBC in B.K. Educational Services (P) 

Ltd. v. Parag Gupta & Associates, (2019) 11 SCC 633, as 

follows : (SCC p. 664, para 41) 

“41.  Shri  Dholakia  argued  that  the  Code 

being  complete  in  itself,  an  intruder  such  as  the 

CM-117-FCARB-2023 in/and    -10-  

FAO-CARB-37-2023 

Limitation Act must be shut out also by application 

of  Section  238  of  the  Code  which  provides  that, 

‘notwithstanding  anything  inconsistent  therewith 

contained  in  any  other  law  for  the  time  being  in 

force’, the provisions of the Code would override 

such  laws.  In  fact,  Section  60(6)  of  the  Code 

specifically states as follows: 

‘60. Adjudicating  authority  for  corporate 

persons.—(1)-(5)- 

(6)  Notwithstanding  anything  contained  in 

the  Limitation  Act,  1963  (36  of  1963)  or  in  any 

other law for the time being in force, in computing 

the  period  of  limitation  specified  for  any  suit  or 

application  by  or  against  a  corporate  debtor  for 

which  an  order  of  moratorium  has  been  made 

under  this  Part,  the  period  during  which  such 

moratorium is in place shall be excluded.’ 

This  provision  would  have  been  wholly  unnecessary  if 

the  Limitation  Act  was  otherwise  excluded  either  by 

reason of the Code being complete in itself or by virtue of 

Section  238  of  the  Code.  Both,  Section  433  of  the 

Companies  Act  as  well  as  Section  238-A  of  the  Code, 

apply the provisions of the Limitation Act “as far as may 

be”.  Obviously,  therefore,  where  periods  of  limitation 

have been laid down in the Code, these periods will apply 

notwithstanding anything to the contrary contained in the 

Limitation Act. From this, it does not follow that the baby 

must  be  thrown  out  with  the  bathwater.  This  argument, 

therefore, must also be rejected.” 

42.   For all these reasons we reject the argument 

made by Shri George that the application of Section 5 of 

the Limitation Act is  excluded given the scheme of the 

Commercial Courts Act.” 

CM-117-FCARB-2023 in/and    -11-  

FAO-CARB-37-2023 

    In view of the aforesaid, the instant application under Section 

5 of the Limitation Act for condonation of 130 days in filing the appeal, is 

thus, to be considered on merits by this Court.  

    A  careful  perusal  of  the  instant  application  seeking 

condonation  of  delay  shows  that  the  same  is  devoid of  material 

particulars. The only ground raised therein is that the applicant-appellant-

corporation, being an instrumentality of the State, has lengthy procedures 

and a hierarchical structure for taking a decision to prefer an appeal and 

for engaging a counsel.   

    It is well settled that no special treatment is to be given to a 

litigant if the said litigant happens to be the Government and the law has 

to be uniformly applied. In Post Master General vs. Living Media (India) 

Ltd., (2012) 3 SCC 563, it was held that merely because the Government 

is involved, a different yardstick for condonation of delay cannot be laid 

down.  The  said  decision  has  been  followed  in  many  subsequent 

judgments by the Apex Court. The relevant portion of the judgment is 

extracted hereunder:- 

“27.   It  is  not  in  dispute  that  the  person(s) 

concerned were well aware or conversant with the issues 

involved including the prescribed period of limitation for 

taking  up  the  matter  by  way  of  filing  a  special  leave 

petition in this Court. They cannot claim that they have a 

separate  period  of  limitation  when  the  Department  was 

possessed  with  competent  persons  familiar  with  court 

proceedings.  In  the  absence  of  plausible  and  acceptable 

explanation, we are posing a question why the delay is to 

be  condoned  mechanically  merely  because  the 

CM-117-FCARB-2023 in/and    -12-  

FAO-CARB-37-2023 

Government  or  a  wing  of  the  Government  is  a  party 

before us. 

28.   Though we are conscious of the fact that in 

a matter of condonation of delay when there was no gross 

negligence or deliberate inaction or lack of bona fides, a 

liberal  concession  has  to  be  adopted  to  advance 

substantial justice, we are of the view that in the facts and 

circumstances, the Department cannot take advantage of 

various  earlier  decisions.  The  claim  on  account  of 

impersonal  machinery  and  inherited  bureaucratic 

methodology of making several notes cannot be accepted 

in  view  of  the  modern  technologies  being  used  and 

available.  The  law  of  limitation  undoubtedly  binds 

everybody, including the Government. 

29.   In our view, it is the right time to inform all 

the  government  bodies,  their  agencies  and 

instrumentalities  that  unless  they  have  reasonable and 

acceptable explanation for the delay and there was bona 

fide  effort,  there  is  no  need  to  accept  the  usual 

explanation  that  the  file  was  kept  pending  for  several 

months/years  due  to  considerable  degree  of  procedural 

red tape in the process. The government departments are 

under  a  special  obligation  to  ensure  that  they  perform 

their duties with diligence and commitment. Condonation 

of  delay  is  an  exception  and  should  not  be  used  as an 

anticipated benefit for the government departments. The 

law shelters everyone under the same light and should not 

be swirled for the benefit of a few.” 

    The applicant-appellant was not only required to plead but 

also demonstrate from the record that ‘sufficient cause’ was made out for 

not preferring the appeal within the prescribed period of limitation. It is 

also well settled that the expression ‘sufficient cause’ contained in Section 

CM-117-FCARB-2023 in/and    -13-  

FAO-CARB-37-2023 

5  of  the  Limitation  Act  is  elastic  enough  to  yield different  results 

depending upon the object and the context of a statute. However, having 

regard to the object sought to be achieved under both the Arbitration and 

the  Commercial  Courts  Act,  i.e.  speedy  resolution  of  disputes,  the 

expression  ‘sufficient  cause’  cannot  be  stretched  to  cover  long  delays 

beyond  the  period  prescribed  for  filing  an  appeal. The  delay  is  to  be 

condoned by way of exception and not by way of rule. The said aspect has 

been  discussed  in  detail  by  the  Apex  Court  in Borse  Brothers’  case 

(supra). The relevant findings in that regard read as under:- 

“62.  Also,  it  must  be  remembered  that  merely 

because sufficient cause has been made out in the facts of 

a  given  case,  there  is  no  right  in  the  appellant  to  have 

delay  condoned.  This  was  felicitously  put  in Ramlal  v. 

Rewa Coalfields Ltd., (1962) 2 SCR 762 as follows (SCR 

p. 771 : AIR p. 365, para 12)  

“12. It is, however, necessary to emphasise 

that even after sufficient cause has been shown a 

party is not entitled to the condonation of delay in 

question  as  a  matter  of  right.  The  proof  of  a 

sufficient  cause  is  a  condition  precedent  for  the 

exercise of the discretionary jurisdiction vested in 

the  court  by  Section  5.  If  sufficient  cause  is  not 

proved  nothing  further  has  to  be  done;  the 

application  for  condoning  delay  has  to  be 

dismissed on that ground alone. If sufficient cause 

is shown then the Court has to enquire whether in 

its  discretion  it  should  condone  the  delay.  This 

aspect  of  the  matter  naturally  introduces  the 

consideration of all relevant facts and it is at this 

stage that diligence of the party or its bona fides 

may  fall  for  consideration;  but  the  scope  of  the 

CM-117-FCARB-2023 in/and    -14-  

FAO-CARB-37-2023 

enquiry  while  exercising  the  discretionary  power 

after sufficient cause is shown would naturally be 

limited only to such facts as the Court may regard 

as relevant. It cannot justify an enquiry as to why 

the  party  was  sitting  idle  during  all  the  time 

available to it. In this connection we may point out 

that considerations of bona fides or due diligence 

are always material and relevant when the Court is 

dealing with applications made under Section 14 of 

the  Limitation  Act.  In  dealing  with  such 

applications  the  Court  is  called  upon  to  consider 

the effect of the combined provisions of Sections 5 

and  14.  Therefore,  in  our  opinion,  considerations 

which  have  been  expressly  made  material  and 

relevant by the provisions of Section 14 cannot to 

the  same  extent  and  in  the  same  manner  be 

invoked in dealing with applications which fall to 

be decided only under Section 5 without reference 

to Section 14.” 

63.   Given the aforesaid and the object of speedy 

disposal sought to be achieved both under the Arbitration 

Act  and  the  Commercial  Courts  Act,  for  appeals  filed 

under Section 37 of the Arbitration Act that are governed 

by Articles 116 and 117 of the Limitation Act or Section 

13(1-A) of the Commercial Courts Act, a delay beyond 

90  days,  30  days  or  60  days,  respectively,  is  to  be 

condoned by way of exception and not by way of rule. In 

a fit case in which a party has otherwise acted bona fide 

and not in a negligent manner, a short delay beyond such 

period  can,  in  the  discretion  of  the  court,  be  condoned, 

always bearing in mind that the other side of the picture is 

that the opposite party may have acquired both in equity 

and  justice,  what  may  now  be  lost  by  the  first  party's 

inaction, negligence or laches.” 

CM-117-FCARB-2023 in/and    -15-  

FAO-CARB-37-2023 

    It  is  notable  that  in  the  decision  in Borse  Brothers’  case 

(supra),  in  one  of  the  appeals,  arising  from  SLP  (C)  No.665  of  2021, 

impugning the judgment of the Hon’ble High Court of Bombay, there was 

a delay of 131 days in filing the appeal. In the said case, like in the present 

case,  there  was  no  explanation  worth  the  name  contained  in  the 

condonation  of  delay  application,  beyond  administrative  exigency.  The 

Hon’ble Apex Court considering the inordinate long delay of 131 days, 

dismissed the said appeal. In the present case, the situation is no different, 

there being a long delay of 130 days beyond the 60 days period provided 

for filing an appeal under Section 13(1A) of the Commercial Courts Act. 

    It is also notable that the office of the appellant-corporation is 

situated  at  Chandigarh  and  the  matter  has  been  decided  by  the 

Commercial  Court,  at  the  District  Judge  level,  at  Chandigarh  and 

apparently,  the  counsel  representing  the  corporation  before  the 

Commercial Court concerned was a local counsel. Thus, the applicant-

appellant has been grossly negligent in pursuing the matter. It ought to 

have ensured timely filing of the appeal within the prescribed period of 

limitation. It is also well settled that the time consumed for preparation of 

a certified copy is only upto the date of preparation of the certified copy 

by the copying agency concerned and not upto the date of its delivery. In 

the  present  case,  the  certified  copy  of  the  impugned  judgment  dated 

20.01.2023 was prepared on 02.03.2023 but the same was collected only 

on  15.04.2023.  No  explanation  is  forthcoming  for  the  said  inordinate 

delay of nearly 1½ months since preparation of the certified copy and it 

being collected from the copying agency concerned. 

CM-117-FCARB-2023 in/and    -16-  

FAO-CARB-37-2023 

    On a conspectus of the aforesaid, the applicant-appellant has 

miserably failed to show sufficient cause, much less any cogent ground or 

material  to  establish  the  existence  of  any  exceptional  circumstance 

warranting condonation of delay of 130 days in filing the appeal beyond 

the period of limitation prescribed by law.  

    Accordingly, the present application is dismissed.  

FAO-CARB-37-2023

    The main appeal, being time barred, is dismissed.     

    (HARSIMRAN SINGH SETHI)                 (VIKAS SURI) 

           JUDGE                            JUDGE 

11.08.2025   

sumit.k 

Whether speaking/reasoned :    Yes   No   

Whether Reportable :      Yes  No