PAWAN KUMAR Vs. NHAI

JUDGEMENT

(1.) Notice. Ms. Shreya Chauhan, Advocate and Mr. Raj Kumar Negi, learned Additional Advocate General, appear and waive service of notice on behalf of respondents No.1 and 2 respectively.

(2.) In the present petition, a prayer has been made by the petitioner to extend the time for completion of the arbitral proceedings in Arbitration Reference Petition No.632/18, pending before the learned Divisional Commissioner, Mandi, District Mandi, H.P., exercising the powers of Arbitrator under Sec. 3 of the National Highways Act, 1956.

(3.) The arbitral dispute has arisen out of the land acquisition in District Mandi, H.P. for the purpose of construction of the National Highway, land for which has been acquired under the provisions of National Highways Act, 1956.