BIJA RAM Vs. NHAI

JUDGEMENT

(1.) Notice. Ms. Sneh Bhimta, learned counsel, Mr. Virbhadur Verma, learned CGSC and Mr. B.N. Sharma, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1, respondent No.2, and respondent No.3, respectively.

(2.) No reply to the petition is intended to be filed on behalf of the respondents.

(3.) In the instant petition, a prayer has been made by the petitioners to extend the time for completion of the arbitral proceedings pending before the Divisional Commissioner-cum-Arbitrator, Shimla Division, Shimla, exercising the powers of Arbitrator under Sec. 3 of the National Highways Act, 1956.