BAKSHI RAM Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) Instant petition has been filed under Sec. 29-A of the Arbitration and Conciliation Act, 1996, for the following relief(s):-

(2.) Heard. Ms. Shreya Chauhan, Advocate, accepts service of notice on behalf of the respondents.

(3.) At the very outset, Learned Counsel for the petitioner submits that this Court has allowed identical matters granting extension, for continuing the arbitral proceedings, which are pending before the Learned Arbitrator-cum-Divisional Commissioner, Mandi, (HP).