Union Of India And Another vs M/S. Ravinder Kapoor
2021 Latest Caselaw 327 j&K

                                                         Sr. No.204

               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU
CJ Court
 Case : CONAA No. 4 of 2014
        c/w
        RPAA No. 3 of 2014

Union of India and Another                          ...Applicant(s)/Petitioner(s)
                                  Through: Sh. Vishal Sharma, ASGI

                           v/s

M/s. Ravinder Kapoor                                            .... Respondent(s)
                                  Through: None .
CORAM: HON'BLE THE CHIEF JUSTICE

                                       ORDER

The Union of India has applied for review of the judgment dated

26.09.2014 passed in Arbitration Application No. 28 of 2014 but the said order

has not been enclosed. Moreover, the facts stated in the review application are

totally confusing and it is not clear as to under what circumstances the above

order came to be passed.

Sh. Vishal Sharma, learned ASGI is directed to file a supplementary

affidavit clearly stating the facts giving rise to the present review application

and clearly specifying the order sought to be reviewed by bringing the said

order on record.

List this Review Application along with record of the Arbitration

Application No. 28 of 2014 and AA No. 3 of 2011 on 05th May, 2021.

(PANKAJ MITHAL) CHIEF JUSTICE Jammu 17.03.2021 SUNIL-I