BHAGWAN SINGH Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Petitioner has prayed for the following relief(s):-

(2.) It is further provided that the Arbitrator may, from time to time, with the consent of the parties enlarge the time for making and publishing the award.

(3.) The venue of arbitration shall be such place as may be fixed by the Arbitrator in his sole discretion.