JASDAN ENERGY PVT. LTD. Vs. INOX WIND LIMITED

JUDGEMENT

(1.) Issue notice.

(2.) Ms. Ashna Abrol, Advocate enters appearance on behalf of respondent and accepts notice.

(3.) This is a joint petition under Section 29-A (4) and (5) of the Arbitration and Conciliation Act, 1996, (hereinafter referred to as 'the Act') seeking extension of time for completion of the arbitral proceedings and passing of Award.