RAJWANT SINGH ENGINEERS & CONTRACTORS Vs. DELHI STATE INDUSTRIAL & INFRASTRUCTURE DEVELOPMENT CORPORATION (DSIIDC)

JUDGEMENT

(1.) Issue notice.

(2.) Dr. Vikrant Narayan Vasudeva, Advocate, enters appearance on behalf of the respondent and accepts notice.

(3.) Present petition has been filed under Section 29-A (5) of the Arbitration and Conciliation Act, 1996 ('Act') seeking extension of time for passing of the Award.