HARIOM PROJECTS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Admit.

(2.) Heard finally with consent of learned counsel appearing for the parties.

(3.) This application was preferred initially seeking appointment of arbitrator under Sec. 11(6), 11(8), 12(5) of the Arbitration and Conciliation Act, 1996 (Act) on the premise that the arbitrator is required to be appointed to adjudicate the disputes which had arisen between the applicant Hariom Projects Private Limited (Company) and the Union of India and the time to render award is required to be extended.