SURENDRA 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.) 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 petitioner to extend the time for completion of the arbitral proceedings pending before the Divisional Commissioner, Shimla, District Shimla, exercising the powers of Arbitrator under Sec. 3 of the National Highways Act, 1956.