Kamal Kishore Khandelwal And vs Dinesh Khandelwal And Another .... ...
2025 Latest Caselaw 3908 Ori

Citation : 2025 Latest Caselaw 3908 Ori
Judgement Date : 12 February, 2025

Orissa High Court

Kamal Kishore Khandelwal And vs Dinesh Khandelwal And Another .... ... on 12 February, 2025

Author: Arindam Sinha

Bench: Arindam Sinha

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               RVWPET No. 383 of 2023

            Kamal Kishore Khandelwal and            ....            Petitioners
            Another
                                                     Represented By Adv. -
                                                                     None
                                        -versus-

            Dinesh Khandelwal and Another           ....     Opposite Parties
                                                     Represented By Adv. -
                                                    Mr. K.A. Guru, Advocate
                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                              ACTING CHIEF JUSTICE


                                        ORDER

12.02.2025 Order No.

02. 1. Mr. Guru, learned advocate appears on behalf of opposite

parties in the review. He submits, by judgment dated 22nd September,

2023, coordinate Bench had appointed arbitrator. Review applicant,

opposite party in the arbitration petition was represented and heard. He

submits, the review be dismissed.

2. None appears on behalf of review applicant.

3. Adjournment is granted at instance of Court. It is peremptory.

In event review applicant goes unrepresented on adjourned date or

thereafter, the review is likely to be dismissed. Mr. Guru is requested

// 2 //

to communicate website copy of this order to learned advocate for