Ajay Mohan Goel, J
1. Notice. Ms. Sneh Bhimta, learned Counsel appearing vice Ms. Shreya Chauhan, Advocate, Mr. Pushpender Jaswal, learned Additional Advocate
General, appear and waive service of notice on behalf of respondents No. 1 and 2, respectively.
2. By way of the present petition, the petitioner has primarily prayed for the following relief:-
“(i) An order extending the tenure of Learned Arbitrator-cum-Divisional Commissioner, Shimla to hear and decide the Arbitration Case No. 33 of
2016 may kindly be passed.â€
3. Having heard learned Counsel for the parties, this petition is disposed of by extending the time for the adjudication of the arbitration proceedings in
Arbitration Reference Case No. 33 of 2016. Let the arbitration proceedings be positively completed within a period of six months from today.