NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. MUSAFIR

JUDGEMENT

(1.) Heard Sri Divakar Rai Sharma, counsel appearing on behalf of the appellant and Sri Ashish Kumar Singh, counsel appearing on behalf of the respondent Nos.1, 2, 3, 15, 16, 28, 32, 34 and 38 and Sri Dharamveer Singh, counsel appearing on behalf of the respondent No.53.

(2.) This appeal under Sec. 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Arbitration Act") arises out of an order passed by the District Judge, Mau dated November 5, 2020.

(3.) The facts of the case are briefly provided below: