TOTEM-PREMCO (JV) Vs. RAIL VIKASH NIGAM LTD.

JUDGEMENT

(1.) Issue notice.

(2.) Mr. Prateek, Advocate, enters appearance on behalf of the respondent and accepts notice.

(3.) Present petition has been filed under Section 29A(5) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'Act') seeking extension of time for completion of the arbitral proceedings and passing of the Award.