HEM RAJ Vs. NHAI

JUDGEMENT

(1.) Notice. Ms. Sneh Bhimta, learned counsel and Mr. B.N. Sharma, learned Additional Advocate General, appear and waive service of notice on behalf of respondent No.1 and respondents No.2 and 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 petitioner to extend the time for completion of the arbitral proceedings pending before the Arbitrator-cum-Divisional Commissioner, Mandi, District Mandi, exercising the powers of Arbitrator under Sec. 3 of the National Highways Act, 1956.