UNION OF INDIA Vs. KAULGUD CONSTRUCTION PVT. LTD.

JUDGEMENT

(1.) By this Interim Application the Applicant/Petitioner is seeking condonation of delay of 23 days in filing the Arbitration Petition. The learned Counsel appearing for the Petitioner states that the Respondent has been served with the Interim Application and Arbitration Petition by e-mail. He undertakes to file the affidavit of service to that effect within a period of one week.

(2.) It is noted that by order dtd. 13/4/2023, notice had been issued in respect of the Interim Application for condonation of delay as well as Arbitration Petition and returnable date has been given as of today.

(3.) The Court notice has been served on the Respondent and is borne out by the office noting as service having been effected on 5/6/2023. Inspite of service, the Respondent has remained absent.