SUPERINTENDING ENGINEER JNNURM Vs. CHABBRAS ASSOCIATES CHIKALGUDA

JUDGEMENT

(1.) I.A.1/2018 for condonation of delay in filing the Review Petition is allowed and delay is condoned.

(2.) Heard the learned counsel for the parties.

(3.) This Review Petition has been filed by the Applicant- JNNURM, Mysore City Corporation, Mysore seeking a review and recall of the Order passed by this Court on 19/01/2018 appointing Mr. R.B. Garasangi, a former District Judge of Karnataka Judiciary to act as an Arbitrator in the present case under Section 11 of the Arbitration and Conciliation Act, 1996.