K NARAYANA RAJU Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter is listed before this Court on an objection taken by the office as to the maintainability of the present review application.

(2.) The arbitration application filed by the review petitioner was dismissed by this Court on 9-12-2005 and the present application is filed seeking to reviewthe said order. However, an objection has been taken by the office as to the maintainability of the present application, since there is no specific provision under the Arbitration and Conciliation Act, 1996 (for short 'the Act').

(3.) At the time of hearing, the learned counsel appearing for the review petitioner contended that on an earlier occasion, this Court entertained a review application in the case of Union of India v. V. Ramana Reddy and passed orders, and that in the light of the said judgment, in respect of othercases also, similar orders were passed. Therefore, the learned counsel contended that the review application is maintainable.