TECNIMONT SPA & ANR Vs. NATIONAL FERTILIZERS LIMITED

JUDGEMENT

(1.) This is a petition filed under Section 29A(5) of the Arbitration and Conciliation Act, 1996 (for short "1996 Act").

(2.) In this petition, notice was issued on 20.9.2018. Notice was made returnable on 23.10.2018.

(3.) On 23.10.2018, I was informed by the counsel for the petitioners that a similar application for extension of time had been moved before the Supreme Court as the Arbitrator had been appointed in a Section 11 petition filed before that Court.