MANJU ARORA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) This petition was filed with the following prayers: -

(2.) The petition came up first before this Court on 4 th February, 2019, by order of which date, the further proceedings before the Arbitrator appointed under Section 3G(5) of the National Highways Act,1956 were stayed and which order was made absolute on 19th February, 2020 and is continuing till now.

(3.) The petition was adjourned from time to time and the pleadings have been completed.