UNION OF INDIA Vs. RASHMI METALIKS LIMITED

JUDGEMENT

(1.) Delay condoned.

(2.) The following order ensues with the consent of the Union of India (which is represented in these proceedings by Mr K M Nataraj, Additional Solicitor General) and Dr Abhishek Manu Singhvi and Mr Saajan Poovayya, senior counsel appearing on behalf of the respondents:

(3.) The parties shall appear before the sole Arbitrator either on-line or physically on 15/2/2024, subject to the convenience of the sole Arbitrator.