NAVEEN SAROHA Vs. AIRLINE ALLIED SERVICES LIMITED

JUDGEMENT

(1.) Issue notice.

(2.) Ms. Padma Priya, Advocate enters appearance on behalf of the respondent and accepts notice of the petition.

(3.) The present petition has been filed under Section 29-A(4) of the Arbitration and Conciliation Act, 1996 ('Act') seeking extension of time for completion of the arbitral proceedings and passing of the Award.