Union Of Inia Thr. Divisional ... vs Shri P.J. Rathod And Another
2022 Latest Caselaw 6756 Bom

                                                               1                                 2-MCAST-22857-2019.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                           MISC. CIVIL APPLICATION ST. NO. 22857 OF 2019
                                              IN ARBITRATION APPEAL NO. 35 OF 2017
                                       (Union of India & Anr. Vs. Shri P.J. Rathod, M.Sc., Contractor & Anr.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                            Court's or Judge's order
                    and Registrar's orders.
                                  Shri S.A. Chaudhari, Advocate for the applicants/ appellants.
                                  Shri A.V. Khare, Advocate for respondent No.1.

                                  CORAM : A. S. CHANDURKAR, J.

DATE : JULY 15, 2022.

In view of the judgment in Madhav Structural Engineering Ltd., Mumbai Vs. Maharashtra State Road Development Corporation Ltd., Mumbai [2013(2) Mh.L.J. 372], the review application is held to be not maintainable. The applicants are free to avail such other remedies as are permissible in law.

The application is disposed of. Consequently, the Civil Application bearing No. 483/2021 seeking condonation of delay in filing the review application also stands disposed of.

(JUDGE)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:18.07.2022 10:51