IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH  

2+23              CM-110-FCARB-2025 in/and 

FAO-24-2024 (O&M)

              Reserved on: 25.08.2025 

Pronounced on : 23.09.2025 

Union of India through Chief Engineer and others 

...Appellants 

      Versus  

M/s Ram Avtar Gupta 

...Respondent 

CORAM:  HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI 

    HON'BLE MR. JUSTICE VIKAS SURI 

Present:  Mr. Ashish Chaudhary, Advocate for the appellants.  

    Mr. Wazir Singh, Advocate for the applicant/respondent.  

          ***** 

VIKAS SURI, J.

1.    The  challenge  in  the  present  appeal  is  to  the  order  dated 

21.02.2024  passed  by  the  learned  Additional  District  Judge-cum-

Presiding  Judge,  Exclusive  Commercial  Court  at  Gurugram,  exercising 

jurisdiction under the Commercial Courts Act, 2015 (hereinafter referred 

to as ‘the Commercial Courts Act’), whereby two applications, one under 

Order 7 Rule 11 read with Section 151 of the Code of Civil Procedure, 

1908 (for short ‘CPC’) and the other application under Section 14 and 

Section 5 of the Limitation Act, 1963, were disposed of by a common 

order.  The  former  application  has  been  allowed  whereas  the  latter  has 

been dismissed.  

CM-110-FCARB-2025 in/and    -2-  

FAO-CARB-24-2024 

2.    Learned counsel for the appellants submits that an Arbitral 

Award dated 03.08.2019 came to be passed by the sole Arbitrator, arising 

from  agreement  No.17/EE/KCD/2010-11,  regarding  shed  for  200 

(150+50) milch animal with automatic feeding, cleaning, milking and data 

recording system at CIRB Hisar, including internal electrical installation. 

2.1    The  appellants  moved  an  application  before  the  Court  of 

learned  District  Judge,  Karnal  under  Section  34  of the  Arbitration  and 

Conciliation Act, 1996 (hereinafter referred to as ‘the Arbitration Act’) 

for setting aside of the arbitral award dated 03.08.2019 (supra). The said 

objection petition was opposed by the respondent-contractor. The learned 

Additional District Judge, Karnal, vide order dated 03.07.2023 (Annexure 

A-3), ordered return of the objections under Section 34 of the Arbitration 

Act, for want of territorial jurisdiction. 

2.2    The appellants, after receipt of the original objection petition 

on  01.09.2023,  presented  the  same  before  the  Commercial  Court  at 

Gurugram  on  11.09.2023.  On  re-filing  the  objection petition  under 

Section 34 of the  Arbitration  Act, the  same  has been  contested by  the 

respondent-contractor  by  filing  reply,  wherein  certain  preliminary 

objections have been raised.  

2.3    The main bone of contention being that re-filing of the supra 

objections  before  the  Commercial  Court  at  Gurugram was  beyond  the 

prescribed  limitation  and  hence,  the  same  were  barred  by  law.  On  the 

same  lines,  an  application  under  Order  7  Rule  11  CPC  was  also  filed 

stating  that  the  petition  was  liable  to  be  rejected.  The  appellants  filed 

reply to the said application and thereafter, moved an application under 

CM-110-FCARB-2025 in/and    -3-  

FAO-CARB-24-2024 

Section  14  and  Section  5  of  the  Limitation  Act,  1963  (for  short  ‘the 

Limitation Act’) stating that the objection petition under Section 34 of the 

Arbitration Act was returned by the learned Court at Karnal, for want of 

jurisdiction, thus, prayer was for exclusion of the time consumed in the 

said proceedings, while computing the period of limitation for re-filing 

the said objection petition before the competent Court at Gurugram.  

2.4    It is further the case of the appellants that on the same date, 

the execution petition with similar cause title was also pending before the 

said Court at Karnal. The clerk of the counsel of the appellants came to 

know about the date of the case, having been adjourned to 02.08.2023. 

When  the  counsel  for  the  appellants  appeared  on  the  said  date,  it 

transpired  that  the  objection  petition  had  already been  ordered  to  be 

returned  for  presentation  to  the  competent  Court  at  Gurugram  having 

jurisdiction in the matter, vide order dated 03.07.2023. Copy of the order 

dated  03.07.2023  was  obtained  on  the  same  day  and  the  Additional 

Solicitor General of India was approached with the request to mark the 

matter  to  the  Central  Government  Standing  Counsel  before  this  Court. 

The  record  of  the  case  was  handed  over  to  the  appointed  counsel  on 

16.08.2023,  who  vide  his  opinion  dated  26.08.2023, sent  by  e-mail, 

advised to present the matter before the learned District Judge, Gurugram, 

in terms of order dated 03.07.2023. 

2.5    Thereafter, Additional Solicitor General of India was again 

approached, who marked the case to the Standing Government Counsel at 

District Gurugram, vide e-mail dated 28.08.2023. The entire record was 

handed over to the said counsel, who re-filed the objection petition under 

CM-110-FCARB-2025 in/and    -4-  

FAO-CARB-24-2024 

Section  34  of  the  Arbitration  Act  before  the  competent  Court  at 

Gurugram, on 11.09.2023. It is, thus, pleaded that the time spent before 

the Courts at Karnal, which did not have jurisdiction, be excluded under 

Section 14 of the Limitation Act and the delay, if any, be condoned under 

Section 5 of the Act ibid.   

2.6    The aforesaid application, inter alia, seeking condonation of 

delay, was contested by the respondent by filing reply, wherein certain 

preliminary objections have been raised regarding maintainability of the 

application. It is pleaded that the appellants have filed the petition under 

Section 34 of the Arbitration Act before the Court concerned at Gurugram 

after  a  delay  of  1413  days  from  the  date  of  passing  of  the  award,  i.e. 

03.08.2019 and hence, cannot be permitted to avail benefit of Sections 14 

and 5 of the Limitation Act.  

2.7    The  learned  Additional  District  Judge,  Karnal,  after 

considering  the  pleadings  and  the  rival  contentions  raised  by  both  the 

parties,  dismissed  the  application  under  Sections  14  and  5  of  the 

Limitation  Act  and  accordingly,  partly  accepted  the  application  under 

Order 7 Rule 11 CPC for rejection of the petition, vide impugned order 

dated 21.02.2024.  

3.    Learned counsel for the appellants has strenuously contended 

that the principles enshrined under Section 14 of the Limitation Act can 

be applied even when Section 5 of the said Act is not applicable. Reliance 

is placed upon the decision of the Hon’ble Supreme Court in M.P. Steel 

Corporation vs. Commissioner of Central Excise, 2015(3) RCR (Civil) 

965.   Learned  counsel  for  the  appellants  would  further  refer  to  the 

CM-110-FCARB-2025 in/and    -5-  

FAO-CARB-24-2024 

averments made in the application under Section 14 and Section 5 of the 

Limitation  Act  to  contend  that  on  coming  to  know  on  02.08.2023,  of 

passing of the order dated 03.07.2023, whereby the objection petition was 

ordered to be returned for being presented before the Court of competent 

jurisdiction,  the  matter  was  immediately  taken  up  with  the  learned 

Additional  Solicitor  General  of  India,  who  marked  it  to  the  Central 

Government Standing Counsel. The record of the case was handed over to 

the  said  counsel  on  16.08.2023  and  vide  e-mail  dated  26.08.2023,  an 

opinion  was  received  to  present  the  matter  before  the  learned  District 

Judge, Gurugram as per the order dated 03.07.2023. The said opinion was 

accepted and acted upon and the Additional Solicitor General was again 

approached vide e-mail dated 26.08.2023 for assigning the matter to the 

Standing  Government  Counsel,  District  Gurugram.  The  matter  was, 

thereafter,  entrusted  to  the  Standing  Government  Counsel  before  the 

District Court, Gurugram, vide e-mail dated 28.08.2023 and the record 

was handed over to the said counsel, who re-filed the objection petition on 

11.09.2023. Thus, there is no delay on the part of the appellants.  

3.1    It  is  further  contended  on  behalf  of  the  appellants  that  the 

limitation period under the Arbitration Act is condonable. Reference is 

made to the decision in Government of Maharashtra (Water Resources 

Department) represented by Executive Engineer vs. M/s Borse Brothers 

Engineers & Contractors Pvt. Ltd, reported in (2021) 6 SCC 460.  

4.    Per contra, learned counsel for the respondent has defended 

the impugned order dated 21.02.2024. It is strongly refuted that Section 5 

as well as Section 14 of the Limitation Act are not applicable beyond the 

CM-110-FCARB-2025 in/and    -6-  

FAO-CARB-24-2024 

‘prescribed period’ of limitation for making an application seeking setting 

aside  an  arbitral  award.  Reliance  is  placed  upon  the  decisions  of 

Coordinate  Benches  rendered  in FAO-CARB-39-2018  decided  on 

23.10.2018 titled as M/s Gurgaon Packaging Pvt. Ltd. and another vs. 

M/s  Scholastic India  Pvt.  Ltd., 2018:PHHC:122310-DB  and  in FAO-

CARB-29-2022 titled as State of Punjab vs. Makhan Lal and another, 

reported in 2023(1) PLR 171. It is submitted that in both the aforesaid 

decisions, the law settled by the Hon’ble Supreme Court in M/s Simplex 

Infrastructure Ltd. vs. Union of India, reported in (2019) 2 SCC 455 and 

in Union of India vs. M/s Popular Construction Co., reported in (2001) 8 

SCC  470,  has  been  applied  and  followed.  It  is  further  submitted  that 

though the objection petition under Section 34 of the Arbitration Act was 

initially filed within the prescribed period of limitation of three months, 

but before a Court that did not have jurisdiction, i.e. the Court at Karnal. 

The objection petition was correctly ordered to be returned, vide order 

dated  03.07.2023.  The  said  petition  was  presented  before  the  Court  of 

competent jurisdiction at Gurugram, only on 11.09.2023. Therefore, after 

expiry  of  the  period  of  three  months,  which  at  best  could  have  been 

extended by the Court in exercise of its judicial discretion by another 30 

days, the objection petition was time barred and has been rightly rejected 

by the Court concerned. It is further submitted that there is no infirmity in 

the impugned order dated 21.02.2024, passed by the learned Additional 

District  Judge-cum-Presiding  Judge,  Exclusive  Commercial  Court  at 

Gurugram, exercising jurisdiction under the Commercial Courts Act.  

CM-110-FCARB-2025 in/and    -7-  

FAO-CARB-24-2024 

5.    We have heard learned counsel for the parties and perused 

the record with their able assistance. 

6.    The factual aspect is not in dispute. Admittedly, the award 

published  on  03.08.2019  was  received  by  the  appellants/objector  on 

06.08.2019 and the objection petition was filed before the learned District 

Judge, Karnal, within the prescribed period of limitation under Section 34 

of  the  Arbitration  Act.  It  is  also  conceded  that  the  said  petition  was 

ordered to be returned vide order dated 03.07.2023, which was collected 

from the Court concerned at Karnal on 01.09.2023 and re-filed before the 

competent Court at Gurugram, on 11.09.2023.   

7.    The questions that arise in the present case for consideration 

are (i) whether in the peculiar facts and circumstances of the present case, 

the appellants are entitled to exclusion of time during which they have 

been prosecuting the objection petition under Section 34 of the Arbitration 

Act before the Court at Karnal, which Court was not able to entertain it 

for  want  of  territorial  jurisdiction;  and  (ii)  whether  Section  5  of  the 

Limitation Act would apply to the period of 30 days prescribed under the 

proviso to Section 34 (3) of the Arbitration Act.   

8.    To  appreciate  the  issue  arising  in  the  present appeal  in  its 

correct perspective, it would be necessary to refer to the provision that 

prescribes the period of limitation regarding the objection petition under 

Section  34  of  the  Arbitration  Act,  as  well  as  the  interplay  of  the  two 

statues  involved,  i.e.  the special  law vis a  vis  the  general  law, viz.  the 

Arbitration Act and the Limitation Act.  

8.1.     Section 34 of the Arbitration Act, reads as thus:- 

CM-110-FCARB-2025 in/and    -8-  

FAO-CARB-24-2024 

34.  Application  for  setting  aside  arbitral 

award.—(1) Recourse  to  a  Court  against  an  arbitral 

award  may  be  made only by an application  for setting 

aside such award in accordance with sub-section (2) and 

sub-section (3). 

(2)  x x x x x 

(2A) x x x x  

(3)  An  application  for  setting  aside  may  not  be 

made after three months have elapsed from the date on 

which the party making that application had received the 

arbitral  award  or,  if  a  request  had  been  made  under 

section 33, from the date on which that request had been 

disposed of by the arbitral tribunal: 

  Provided  that  if  the  Court  is  satisfied  that  the 

applicant was prevented by sufficient cause from making 

the application within the said period of three months it 

may entertain the application within a further period of 

thirty days, but not thereafter.  

9.    A  perusal  of  the  aforesaid  provision  would  show  that  the 

period of limitation prescribed for making an application for setting aside 

the award under Section 34 of the Arbitration Act is three months. The 

proviso to Section 34 (3) carves out an exception that on the applicant 

showing sufficient cause for not making the application within the said 

period of three months, the Court on being satisfied of the aforesaid, may 

entertain  the  application  within  a  further  period  of  30  days,  but  not 

thereafter.  

9.1    Section 14 of the Limitation Act provides that in computing 

the period of limitation for any suit, the time during which the applicant 

has been prosecuting with due diligence another civil proceeding shall be 

excluded, where the proceedings relates to the same matter in issue and is 

CM-110-FCARB-2025 in/and    -9-  

FAO-CARB-24-2024 

prosecuted in good faith in a Court, which is unable to entertain it for 

want of jurisdiction or other cause of a like nature.  

10.    A  similar  issue,  regarding  the  interplay  of  the  limitation 

provided under sub-section 3 of Section 34 of the Arbitration Act and the 

applicability of Section 4 of the Limitation Act, was considered by the 

Hon’ble  Supreme  Court  in Civil  Appeal  No.2014  of  2006  decided  on 

19.01.2012 titled as Assam Urban Water Supply and Sewerage Board vs. 

Subash Projects and Marketing Limited, reported in (2012) 2 SCC 624. 

The relevant portion of the said judgment reads as thus:- 

“11.  The  question,  therefore,  that  falls  for  our 

determination  is  whether  the  appellants  are  entitled  to 

extension of time under Section 4 of the 1963 Act in the 

above facts? 

  12. Section 4 of the 1963 Act reads as under: 

“4. Expiry of prescribed period when court 

is  closed.—Where  the  prescribed  period  for  any 

suit, appeal or application expires on a day  when 

the court is closed, the suit, appeal or application 

may  be  instituted,  preferred  or  made  on  the  day 

when the court reopens. 

Explanation.—A  court  shall  be  deemed  to 

be  closed  on  any  day  within  the  meaning  of  this 

section  if  during  any  part  of  its  normal  working 

hours it remains closed on that day.” 

The above section enables a party to institute a suit, prefer 

an  appeal  or  make  an  application  on  the  day  the  court 

reopens where the prescribed period for any suit, appeal 

or application expires on the day when the court is closed. 

13. The crucial words in Section 4 of the 1963 Act 

are  “prescribed  period”.  What  is  the  meaning  of  these 

words? 

14. Section 2(j) of the 1963 Act defines: 

CM-110-FCARB-2025 in/and    -10-  

FAO-CARB-24-2024 

“2. (j) ‘period of limitation’ [which] means 

the  period  of  limitation  prescribed  for  any  suit, 

appeal  or  application  by  the  Schedule,  and 

‘prescribed period’ means the period of limitation 

computed in accordance with the provisions of this 

Act;” 

Section 2(j) of the 1963 Act when read in the context of 

Section 34(3) of the 1996 Act, it becomes amply clear that 

the prescribed period for making an application for setting 

aside an arbitral award is three months. The period of 30 

days mentioned in the proviso that follows sub-section (3) 

of  Section  34  of  the  1996  Act  is  not  the  “period  of 

limitation” and, therefore, not the “prescribed period” for 

the purposes  of making the application for setting aside 

the  arbitral  award.  The  period  of  30  days  beyond  three 

months  which  the  court  may  extend  on  sufficient  cause 

being  shown  under  the  proviso  appended  to  sub-section 

(3) of Section 34 of the 1996 Act being not the “period of 

limitation” or, in other words, the “prescribed period”, in 

our  opinion,  Section  4  of  the  1963  Act  is  not,  at  all, 

attracted to the facts of the present case.” 

11.    It  is  trite  law  that  the  provisions  of  “special  law”  would 

prevail over those under the “general law”. It is notable that the period of 

limitation to file an application under Section 34 of the Arbitration Act is 

prescribed in that provision itself and being special limitation, it would 

override the general limitation under the Limitation Act. The proviso to 

Section  34  (3)  of  the  Arbitration  Act  is  worded  in a  manner,  which 

expressly prohibits grant of any further time than that which is specified 

in the said proviso, itself. It is undisputable that the Arbitration Act is a 

special law and Section 34 of the Arbitration Act provides for a period of 

limitation different from that prescribed under the Limitation Act. Section 

29 (2) of the Limitation Act further provides that where any special or 

CM-110-FCARB-2025 in/and    -11-  

FAO-CARB-24-2024 

local  law  prescribes  a  period  of  limitation  different  from  the  period 

prescribed by the schedule to the Limitation Act, the provisions of Section 

3, prescribing the bar of limitation, are to apply as if such period were the 

“period prescribed” by the schedule and for the purposes of determining 

the  period  of  limitation  by  any  special  or  local  law,  the  provisions 

contained in Sections 4 to 24 (inclusive) shall apply only insofar as and to 

the extent to which, they are not expressly excluded by such special or 

local law. As already noticed hereinabove, the proviso to Section 34 (3) of 

the Arbitration Act creates a restriction on entertaining a petition under 

Section 34 of the Act ibid, beyond a period of 30 days after the expiry of 

the prescribed period of three months. Meaning thereby that the delay in 

filing the objection petition under Section 34 of the Arbitration Act, after 

the  stipulated  period  of  three  months  and  further  30  days  allowed  on 

sufficient cause being shown to the Court, cannot be extended any further. 

Therefore, on account of the applicability of the provision of Section 29 

(2) of the Limitation Act in the present situation, the provisions contained 

in Sections 4 to 24 of the Limitation Act shall not apply to the period 

beyond that prescribed under the main provision of Section 34 (3) of the 

Arbitration  Act,  i.e.  after  expiry  of  three  months.  Thus,  the  benefit  of 

Section 14 of the Limitation Act would not be available to the appellants, 

after the expiry of the prescribed period of limitation, i.e. three months.  

12.    The  Hon’ble  Supreme  Court,  in  the  decision  rendered  in 

Popular Construction Company’s case (supra), held that Section 5 of the 

Limitation Act is not applicable to the proceedings under Section 34 of 

the Arbitration Act for setting aside arbitral award. The words “but not 

CM-110-FCARB-2025 in/and    -12-  

FAO-CARB-24-2024 

thereafter”  in  proviso  to  sub-section  3  amount  to  an  express  exclusion 

within the meaning of Section 29 (2) of the Limitation Act. The relevant 

portion of the said judgment is reproduced hereunder:- 

“12.  As  far  as  the  language  of  Section  34  of  the 

1996  Act  is  concerned,  the  crucial  words  are  “but  not 

thereafter” used in the proviso to sub-section (3). In our 

opinion, this phrase would amount to an express exclusion 

within the meaning of Section 29(2) of the Limitation Act, 

and  would  therefore  bar  the  application  of  Section 5  of 

that Act. Parliament did not need to go further. To hold 

that the court could entertain an application to set aside 

the award beyond the extended period under the proviso, 

would  render  the  phrase  “but  not  thereafter”  wholly 

otiose. No principle of interpretation would justify such a 

result.  

13.  Apart  from  the  language,  “express  exclusion” 

may follow from the scheme and object of the special or 

local law: 

“[E]ven  in  a  case  where  the  special  law  does  not 

exclude  the  provisions  of  Sections  4  to  24  of  the 

Limitation  Act  by  an  express  reference,  it  would 

nonetheless be open to the court to examine whether 

and to what extent the nature of those provisions or 

the nature of the subject-matter and scheme of the 

special law exclude their operation.”  

 14. Here the history and scheme of the 1996 Act 

support  the  conclusion  that  the  time-limit  prescribed 

under  Section  34  to  challenge  an  award  is  absolute and 

unextendible by court under Section 5 of the Limitation 

Act.  The  Arbitration  and  Conciliation  Bill,  1995  which 

preceded the 1996 Act stated as one of its main objectives 

the need “to minimise the supervisory role of courts in the 

arbitral  process”  [Para  4(v)  of  the  Statement  of  Objects 

and  Reasons  of  the  Arbitration  and  Conciliation  Act, 

1996]. This objective has found expression in Section 5 of 

CM-110-FCARB-2025 in/and    -13-  

FAO-CARB-24-2024 

the  Act  which  prescribes  the  extent  of  judicial 

intervention in no uncertain terms: 

“5. Extent  of  judicial  intervention.—

Notwithstanding  anything  contained  in  any  other 

law for the time being in force, in matters governed 

by  this  Part,  no  judicial  authority  shall  intervene 

except where so provided in this Part.” 

15. The “Part” referred to in Section 5 is Part I of 

the  1996  Act  which  deals  with  domestic  arbitrations. 

Section 34 is contained in Part I and is therefore subject to 

the sweep of the prohibition contained in Section 5 of the 

1996 Act. 

16. Furthermore, Section 34(1) itself provides that 

recourse to a court against an arbitral award may be made 

only  by  an  application  for  setting  aside  such  award  “in 

accordance  with”  sub-section  (2)  and  sub-section  (3). 

Sub-section  (2)  relates  to  grounds  for  setting  aside  an 

award  and  is  not  relevant  for  our  purposes.  But  an 

application filed beyond the period mentioned in Section 

34,  sub-section  (3)  would  not  be  an  application  “in 

accordance with” that sub-section. Consequently by virtue 

of Section 34(1), recourse to the court against an arbitral 

award cannot be made beyond the period prescribed. The 

importance  of  the  period  fixed  under  Section  34  is 

emphasised by the provisions of Section 36 which provide 

that 

“where  the  time  for  making  an  application  to  set 

aside  the  arbitral  award  under  Section  34  has 

expired … the award  shall be enforced under the 

Code of Civil Procedure, 1908 in the same manner 

as if it were a decree of the court”. 

This is a significant departure from the provisions of the 

Arbitration Act, 1940. Under the 1940 Act, after the time 

to set aside the award expired, the court was required to 

“proceed to pronounce judgment according to the award, 

and  upon  the  judgment  so  pronounced  a  decree  shall 

follow”  (Section  17).  Now  the  consequence  of  the  time 

expiring  under  Section  34  of  the  1996  Act  is  that  the 

CM-110-FCARB-2025 in/and    -14-  

FAO-CARB-24-2024 

award  becomes  immediately  enforceable  without  any 

further act of the court. If there were any residual doubt 

on the interpretation of the language used in Section 34, 

the  scheme  of  the  1996  Act  would  resolve  the  issue in 

favour  of  curtailment  of  the  court's  powers  by  the 

exclusion of the operation of Section 5 of the Limitation 

Act.” 

The  above  reproduced  part  of  the  judgment  shows  that  question  (ii), 

formulated  in  paragraph  7  hereinabove,  is  no  longer res  integra,  and 

stands authoritatively determined by the Apex Court.  

13.    The  aforesaid  view  has  been  reiterated  by  a  three                 

judge-Bench of the Hon’ble Supreme Court in Civil Appeal No.4028 of 

2020 decided on 11.02.2021 titled as Chintels India Limited vs. Bhayana 

Builders Private Limited, reported in (2021) 4 SCC 602, wherein it has 

been held that Section 5 of the Limitation Act does not apply to objections 

under Section 34 of the Arbitration Act. The relevant observations in para 

11 of the said judgment read as thus:- 

“11.  A  reading  of  Section  34(1)  would  make  it 

clear that an application made to set aside an award has to 

be in accordance with both sub-sections (2) and (3). This 

would mean that such application would not only have to 

be within the limitation period prescribed by sub-section 

(3),  but  would  then  have  to  set  out  grounds  under  sub-

sections  (2)  and/or  (2-A)  for  setting  aside  such  award. 

What follows from this is that the application itself must 

be within time, and if not within a period of three months, 

must be accompanied with an application for condonation 

of delay, provided it is within a further period of 30 days, 

this  Court  having  made  it  clear  that  Section  5  of  the 

Limitation Act, 1963  does not apply and that any delay 

beyond 120 days cannot be condoned.” 

CM-110-FCARB-2025 in/and    -15-  

FAO-CARB-24-2024 

14.    In a recent judgment rendered by the Hon’ble Supreme Court 

in Civil  Appeal No.336  of  2025  decided  on  10.01.2025,  titled  as My 

Preferred Transformation and Hospitality Private Limited and another 

vs.  Faridabad  Implements  Private  Limited,  reported  in (2025) 6  SCC 

481,  the  Hon’ble  Supreme  Court  was  examining  the  issue  whether the 

benefit of the additional 30 days under the proviso to Section 34 (3) of the 

Arbitration Act, which expired during the vacation, can be given when the 

petition is filed immediately after reopening, in exercise of power under 

Section 4 of the Limitation Act. After noticing a plethora of judgments 

relevant to the issue, their Lordships of the Apex Court summarized the 

current  position  of  law  while  highlighting  certain concerns  with  the 

current legal position and their conclusion, as under:- 

“Summarising the current position of law 

40. From the reasoning and decisions in the above 

cases, the following conclusions evidently follow: 

40.1. First, Section 4 of the Limitation Act applies 

to Section 34(3) of the ACA. 

40.2.Second,  Section  4  of  the  Limitation  Act 

benefits a party only when the “prescribed period” i.e. the 

3-month limitation period under Section 34(3) expires on 

a court holiday. In such a situation, the application under 

Section 34 will be considered as having been filed within 

the limitation period if it is filed on the next working day 

of the Court. 

40.3. Third, Section 4 of the Limitation Act does 

not  come  to  the  aid  of  the  party  when  the  3-month 

limitation  period  expires  on  a  day  when  the  Court  was 

working. The 30-day  condonable period expiring during 

the court holidays will not survive and neither Section 4, 

nor any other provision of the Limitation Act, will inure 

CM-110-FCARB-2025 in/and    -16-  

FAO-CARB-24-2024 

to the benefit of the party to enable filing of the Section 

34 application immediately after reopening. 

40.4. Fourth, since Section 4 of the Limitation Act 

applies to proceedings under Section 34 of the ACA, the 

applicability of Section 10 of the GCA stands excluded in 

view of the express wording of its proviso that excludes 

the applicability of the provision when the Limitation Act 

applies. 

Highlighting  certain  concerns  with  the  current  legal 

position 

41.  Before  parting  with  this  judgment,  we  find  it 

necessary  to  express  certain  difficulties  with  the current 

position  of  law.  In  our  view,  the  above  construction  of 

limitation statutes is quite stringent and unduly curtails a 

remedy  available  to  arbitrating  parties  to  challenge  the 

validity of an arbitral award. This must be addressed by 

Parliament. 

41.1.  The  purpose  of  reading  the  Limitation  Act 

alongside  the  ACA  is  not  to  restrict  the  special  remedy 

under the ACA, but to enable exercise of such remedy in 

circumstances as contemplated under the Limitation Act. 

In  this  context,  Section  29(2)  of  the  Limitation  Act 

becomes relevant as it incorporates Sections 4 to 24 of the 

Limitation Act in special statutes, including the ACA, to 

the extent that its provisions are not expressly excluded. 

41.2. The language of Section 34(3) read with its 

proviso does not expressly or impliedly exclude Section 4 

of  the  Limitation  Act  and  this  interpretation  is  in 

consonance  with  the  important  principle  contemplated 

under Section 29(2) to protect rights and remedies. This 

Court has already recognised the applicability of Section 4 

of the Limitation Act. 

41.3.  The  substantive  remedies  available  under 

Sections 34 and 37 of the ACA are, by their very nature, 

limited  in  their  scope  due  to  statutory  prescription.  It  is 

therefore  necessary  to  interpret  the  limitation  provisions 

CM-110-FCARB-2025 in/and    -17-  

FAO-CARB-24-2024 

liberally,  or  else  even  the  limited  window  available  to 

parties  to  challenge  an  arbitral  award  will  be  lost.  The 

remedy under Section 34 is precious, and courts will keep 

in mind the need to secure and protect such remedy while 

applying limitation provisions. [Kirpal Singh v. Union of 

India, (2024) 19 SCC 401 : 2024 SCC OnLine SC 3814, 

para  10]  If  this  limited  remedy  is  denied  on  stringent 

principles of limitation, it will cause great prejudice and 

has the effect of (a) denying the remedy, and (b) in the 

long run, it will have the effect of dissuading contracting 

parties  from  seeking  resolution  of  disputes  through 

arbitration. This is against public policy. 

41.4.  However,  the  difficulty  arises  as  the 

judgments affirming the applicability of Section 4 of the 

Limitation Act equate the expression “prescribed” in that 

section and Section 29(2) of the Limitation Act only with 

the  main  period  of  limitation  (3  months).  The  problem 

with this construction is that the special law i.e. Section 

34(3)  of  the  ACA,  along  with  its  proviso  does  not 

prescribe  the  period  of  limitation  in  the  manner  that  a 

period is specified in the Schedule to the Limitation Act. 

The statutorily prescribed period under Section 34(3) of 

the ACA is 3 months, and an additional 30 days. In our 

opinion,  it  will  be  wrong  to  confine  the  period  of 

limitation  to  just  3  months  by  interpreting  it  as  the 

“prescribed  period”  and  excluding  the  balance  30  days 

under  the  proviso  to  Section  34(3)  as  not  being  the 

prescribed period through a process of interpretation. 

41.5. The purpose of applying the Limitation Act 

to special laws is to vest in the court the power to exercise 

discretion  or  to  grant  the  benefit  of  exclusion.  In  such 

cases, when the Limitation Act applies, the discretion of 

the  court  as  contemplated  under  its  provisions, 

commencing  from  Sections  4  to  24,  must  be  given  full 

effect.  In  this  light,  the  additional  period  of  30 days 

specifically provided under the ACA loses its efficacy and 

CM-110-FCARB-2025 in/and    -18-  

FAO-CARB-24-2024 

purpose,  and  becomes  untenable  due  to  the  current 

position of law. This takes us to a fundamental question as 

to  the  meaning  of  “express  exclusion”  of  certain 

provisions of the Limitation Act by the ACA. In Popular 

Construction  [Union  of  India  v. Popular  Construction 

Co.,  (2001)  8  SCC  470]  ,  the  Court  came  to  the 

conclusion  that  Section  34(3)  proviso  “impliedly”—as 

against  the  specific  expression  “expressly”  in  Section 

29(2)  of  the  Limitation  Act—excludes  Section  5  of  the 

Limitation Act. 

41.6.  Once  the  Court  commenced  disapplying 

provisions  of  the  Limitation  Act  to  the  ACA  on  the 

ground  of  implied  exclusions,  it  is  only  a  matter  of 

interpretation  to  include  or  exclude  provisions  from 

Sections 4 to 24 of the Limitation Act on a case-to-case 

basis.  Thus,  for  example,  while  the  Court  held  that 

Sections 5 and 17 of the Limitation Act are excluded from 

Section 34(3), it came to the conclusion that Sections 4, 

12, and 14 of the Limitation Act are applicable. In a way, 

the applicability of provisions from Sections 4 to 24 of the 

Limitation Act and the manner in which they apply are at 

the doorstep of the Court, rather than being determined by 

a  clear  and  categorical  statutory  prescription.  This  is 

perhaps  the  reason  why  Parliament  has  used  the 

expression  “express  exclusion”  in  Section  29(2)  of the 

Limitation Act. We are conscious of the fact that it is too 

late in the day to hold that “express exclusion” will not 

include implied exclusion. It is for the legislature to take 

note of this position and bring about clarity and certainty. 

We say no more, for the overbearing intellectualisation of 

the  Act  by  courts  has  become  the  bane  of  Indian 

arbitration. 

Conclusion 

42. For the reasons set forth above, the application 

preferred by the appellant under Section 34 of the ACA 

stands  dismissed  as  it  was  filed  beyond  the  condonable 

CM-110-FCARB-2025 in/and    -19-  

FAO-CARB-24-2024 

period  of  30  days,  which  conclusively  and  absolutely 

expired on 28-6-2022.” 

15.    Learned  counsel  for  the  appellants  has  also  raised  an 

argument that the provisions of Section 14 of the Limitation Act would be 

applicable to the period of limitation provided under Section 34 (3) of the 

Arbitration Act, even if the same does not apply to the extended period of 

30 days provided in the proviso to sub-section 3.  

16.    To examine the aforesaid argument, it would be gainful to 

notice a few dates, which are tabulated hereunder:- 

1. Date of passing of the impugned award by 

the Arbitrator  

03.08.2019 

2 Date of receipt of the arbitral award by the 

appellants/objector 

06.08.2019 

3. Date of filing of petition under Section 34 of 

the Act at Karnal 

24.10.2019 

4. The original period of limitation for filing the 

aforesaid petition expired on 

02.11.2019 

5. Date of return of the petition by the Karnal 

Court 

03.07.2023 

6 Date of actually collecting the petition from 

the Karnal Court  

01.09.2023 

7. Date of filing of the petition before 

Gurugram Court 

11.09.2023 

8. Date of filing application U/o 7 Rule 11 CPC  06.11.2023 

9. Date of reply to the said application  29.11.2023 

10. Date of moving application under Sections 

14 and 5 of the Limitation Act 

07.12.2023 

11. Petition under Section 34 of the Arbitration 

Act remained pending at Karnal from 

24.10.2019 to 30.07.2023 

1344 days 

12. Total number of days from the date of 

publication of the arbitral award till date of 

re-filing the objection petition before the 

Gurugram Court, i.e. from 03.08.2019 to 

19.09.2023 (4Y-01M-04D)  

1494 days 

17.    A  perusal  of  the  aforesaid  timelines  would  show  that  the 

objection  petition  was  filed  before  the  learned  Court  at  Karnal  on 

CM-110-FCARB-2025 in/and    -20-  

FAO-CARB-24-2024 

24.10.2019,  i.e.  when  12  days  were  still  remaining for  the  period  of 

limitation prescribed under Section 34 of the Arbitration Act, to expire. It 

has already been held that the provisions contained in Sections 4 to 24 of 

the Limitation Act are not applicable to the proviso to Section 34 (3) of 

the  Arbitration  Act.  Thus,  even  if  the  benefit  of  Section  14  of  the 

Limitation Act is applied to the present case, the same would not be of 

any help to the appellants, as the delay, despite excluding the entire period 

of proceedings before the Court at Karnal, would still remain beyond the 

maximum period prescribed, i.e. beyond 30 days after the expiry of three 

months  from  the  date  of  receipt  of  the  arbitral  award.  For  elucidation, 

even after excluding the period by granting the benefit under Section 14 

of the Limitation Act, the delay would still remain of 150 days as depicted 

in the under calculation:- 

      1494 – 1344 = 150 days 

18.    In the case at hand, keeping in view the settled legal position 

discussed  hereinabove,  there  is  no  denial  to  the  fact  that  the  objection 

petition under Section 34 of the Arbitration Act was presented before the 

Court  at  Gurugram  beyond  the  period  of  limitation  prescribed  under 

Section 34 (3), as well as beyond the further period of 30 days extendable 

in terms of the proviso to sub-section 3 of Section 34 of the Arbitration 

Act, and is thus time barred. 

19.    Learned counsel for the appellants has failed to point out any 

material  on  record  to  demonstrate  that  any  steps  were  timely  taken  to 

collect the original petition from the Karnal Court, after passing of the 

order dated 03.07.2023 or even as per the case set up by them when the 

CM-110-FCARB-2025 in/and    -21-  

FAO-CARB-24-2024 

said order came to their knowledge on 02.08.2023. The objection petition 

is stated to have been collected only on 01.09.2023. Even otherwise, in 

the light of the law recently laid down by the Hon’ble Supreme Court in 

Special Leave to Petition (C) No.9580 of 2025 decided on 15.04.2025 

titled  as Jharkhand  Urja  Utpadan  Nigam  Ltd.  vs.  Bharat  Heavy 

Electrical Limited, reported in 2025 SCC Online SC 910, wherein it was 

held that the parties cannot indefinitely cause delay by citing non delivery 

of copy of judgment without proactive efforts to procure the same. The 

position with regard to collecting the original petition, on being ordered to 

be  returned  by  the  Court  under  Order  7  Rule  10  CPC would  be  no 

different. In the aforesaid decision, it was held as under:- 

“14. Thus,  when  this  Court  in Housing  Board, 

Haryana (supra)  held  that  the  limitation  for  challenging 

the  same  would  begin  from  the  date  of  such 

communication, the same would be applicable only where 

despite best of efforts at the end of the parties in procuring 

the  order  the  same  could  not  be  obtained  and  thereby 

resulting  in  unavoidable  delay  in  the  filing  of  appeals. 

One  of  the  core  tenets  of  the  law  of  limitation  is to 

enthuse diligence amongst parties as to their rights. The 

law  of  limitation  cannot  be  read  in  such  a  manner 

whereby parties stop showing any modicum of regard for 

their  own  rights  and  on  the  pre-text  of  untimely 

communication  continue  to  litigate  without  being 

vigilante themselves. 

15. Similarly,  we  find  that  the  reliance  by  the 

appellants on the decision of Sagufa Ahmed (supra) is also 

misplaced. In the said case, this Court while considering 

Section  421  sub-section  (3)  of  the Companies  Act, 

2013 held that the period of limitation prescribed therein 

would start running only from the date on which a copy of 

CM-110-FCARB-2025 in/and    -22-  

FAO-CARB-24-2024 

the  order  is  made  available  to  the  person  aggrieved. 

However, yet again in the said case, the appellants therein 

had made some efforts to procure a certified copy of the 

order to be assailed during the period of limitation. 

xxxxx 

18. Thus, merely because Order XX Rule I enjoins a 

duty upon the commercial courts to provide the copies of 

the judgment that does not mean that the parties can shirk 

away  all  responsibility  of  endeavoring  to  procure  the 

certified copies thereof in their own capacity.  Any such 

interpretation  would  result  in  frustrating  the  very 

fundamental cannons of law of limitation and the salutary 

purpose of the Act, 2015 of ensuring timely disposals.” 

20.    Even  before  this  Court  and  during  the  course  of  hearing, 

learned counsel for the appellants has failed to show that the appellants 

had  made  any  proactive  efforts  to  timely  procure  the  original  petition 

from  the  Karnal  Court.  Moreover,  it  was  the  bounden  duty  of  the 

appellants to collect the said petition for being presented before the Court 

of competent jurisdiction, i.e. the Gurugram Court. Hence, the appellants 

can  avail  of  no  benefit  on  the  ground  that  the  original  petition  was 

actually collected on 01.09.2023, by which time, the petition had been 

rendered time barred, even if the period of proceedings before the Karnal 

Court is excluded by granting the benefit of Section 14 of the Limitation 

Act.  

21.    As an argument in despair, learned counsel for the appellants 

submits that in the case of re-filing, the aforesaid circumscription would 

not apply. Since the initial filing was within the period of limitation, as 

specified under Section 34 (3) of the Arbitration Act, the re-filing beyond 

CM-110-FCARB-2025 in/and    -23-  

FAO-CARB-24-2024 

the prescribed period cannot be treated as one in which the Court lacks 

jurisdiction to condone the delay. Reliance is placed upon the Division 

Bench  decision  of  the  Hon’ble  High  Court  of  Delhi  in FAO(OS) 

(COMM)  81/2020 decided on  19.12.2023 titled  as Union  of  India vs. 

M/s Panacea Biotec Limited, 2023:DHC:9474-DB. A careful reading of 

the said judgment would show that the said case was regarding re-filing of 

the Section 34 objection petition in the same Court, after removing the 

discrepancies pointed out by the Registry. In the case at hand, the factual 

position is much different. It is not a case of re-filing simpliciter before 

the same Court but re-presentation of the petition before the competent 

Court  having  jurisdiction  in  the  matter.  In  the  case  of  re-filing  in  this 

Court,  the  period  for  re-filing  is  specifically  provided  under  the  High 

Court Rules and Orders and as such, cannot be confused with presentation 

of the petition on being returned under the provision of Order 7 Rule 10 

CPC, as in the present case. The decision in M/s Panacea Biotec’s case 

(supra) is, as such, distinguishable on facts and not applicable to the case 

at hand.  

22.     Last but not the least, reliance of the appellants on M/s Borse 

Brothers’ case (supra) is ill-founded. In the said decision, their Lordships 

of the  Apex Court were  examining the application of  Section 5 of the 

Limitation  Act  to  the  Commercial  Courts  Act  regarding  the  period  of 

limitation for preferring an appeal under Section 13 (1-A) of the Act ibid. 

The  provision  providing  for  limitation  under  Section  34  (3)  of  the 

Arbitration Act is different from the one that was under consideration in 

CM-110-FCARB-2025 in/and    -24-  

FAO-CARB-24-2024 

the aforesaid decision and has been specifically noticed in para 34 of the 

said judgment. The relevant portion of the judgment reads as under:- 

“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. 

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.  

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.” 

23.    No other issue has been raised.  

CM-110-FCARB-2025 in/and    -25-  

FAO-CARB-24-2024 

24.    In  summa,  learned  counsel  for  the  appellants  has  failed  to 

point out any illegality or perversity in the impugned order or any binding 

precedent contrary to the ones noticed above.  

25.    Accordingly,  the  instant  appeal  being  bereft  of  merit,  is 

dismissed. 

26.    As  the  main  appeal  is  being  disposed  of  on  merits,  no 

separate orders are warranted in the application (CM-110-FCARB-2025) 

for vacation of stay, which is disposed of accordingly.  

27.    Pending miscellaneous applications, if any, also stand closed.  

    (HARSIMRAN SINGH SETHI)                 (VIKAS SURI) 

           JUDGE                            JUDGE 

23.09.2025     

sumit.k 

Whether speaking/reasoned :    Yes   No   

Whether Reportable :      Yes  No