RSS INFRASTRUCTURE PROJECTS LTD Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) Heard Mr. Sidhant Dwibedi, learned counsel appearing for the Petitioner and Mr. P.K. Muduli, learned Additional Government Advocate (AGA) appearing for the Opposite Parties-State.

(3.) This is an application filed by the Petitioner for extension of time as the arbitration proceeding could not be completed in terms of the time as stipulated under Sec. 29A of the Arbitration and Conciliation Act, 1996.