- (1.) The sole relief pressed for by the learned counsel for the petitioner at the time of hearing of the petition is that the Court, where objections have been filed by the petitioner under Section 34 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act'), should decide the same expeditiously.
(2.) It is stated that the next date fixed is 1 March 2018.
(3.) Sri R.K. Jaiswal has appeared for the Union of India and Sri Pranjal Mehrotra has appeared for the National Highways Authority of India.;