KOTAK SECURITIES LTD Vs. CHETHAN BHANDARY

JUDGEMENT

(1.) This Review Petition is filed seeking for review of the judgment passed by this Court in RFA No.1199/2012 dated 22.02.2013, to the extent of awarding interest on the arbitral amount from 18.09.2007 to till the date of receipt of the amount by the Respondent No.1 and also awarding cost of Rs.2 lakhs on the petitioner.

(2.) I have heard the arguments of the learned counsel for the Review Petitioner and also the respondent no.1 party-in-person before this court. Perused the entire materials on record. Respondent No.2 though served with notice remained unrepresented.

(3.) Before adverting to the factual matrix of this case as well as the grounds urged for review, it is just and necessary to bear in mind as to under what circumstances, the court can review its own order. In this regard, both the parties have submitted several rulings on this particular point.