SURINDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Notice.

(2.) Mr. Harish Sharma, Senior Panel Counsel, Ms. Shreya Chauhan, Advocate and Mr. Diwakar Dev Sharma, Additional Advocate General appear and waive service of notice on behalf of the respective respondents.

(3.) The present petition under Sec. 29 A (4) of the Arbitration and Conciliation Act, 1996 has been filed by the petitioner seeking extension of time for completion of the arbitration proceedings in Arbitration Reference Case No. 147/2023, titled as Surinder Kumar vs. LAC-cum- SDO(C) Hamirpur pending before the Divisional Commissioner-cum- Arbitrator at Mandi H.P., exercising the powers of Arbitrator under Sec. 3 of the National Highways Act, 1956.