HINDUSTAN CONSTRUCTION COMPANY LIMITED Vs. NATIONAL HIGHWAYS & INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED

JUDGEMENT

(1.) Petitioner seeks appointment of an Arbitral Tribunal pursuant to the contract agreement for rehabilitation and augmentation of four laning of Numaligarh to Jorhat sec. dtd. 14/11/2014.

(2.) Issue notice. Notice is accepted by learned counsel for respondent.

(3.) Learned counsel for respondent submits that without prejudice to their rights and contentions, they have no objection to the constitution of the Arbitral Tribunal.