RAJINDER KUMAR Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) By way of this application, a prayer has been made for condonation of delay in filing the appeal.

(2.) Having heard learned counsel for the parties and having gone through the averments made in the application, the same is allowed, as prayed for and delay in filing the appeal is condoned. Appeal be registered. The application stands disposed of. Arb. Appeal No.4 of 2024

(3.) With the consent of the parties, the parties, the appeal is being disposed of at this stage itself.