MOUSHUMI BHATTACHARYA, J. - (1.) The Court : Although learned Counsel submits that the respondent has been served there is no affidavit of service on record.
(2.) This is an application for extension of time for publishing the Award of the learned Arbitral Tribunal under Section 29A of The Arbitration and Conciliation Act, 1996.
(3.) Learned Counsel places an order passed by a co-ordinate Bench on;