VIRENDRA SINGH MEHTA Vs. HEMANT MEHTA

JUDGEMENT

(1.) This review petition has been filed by the review petitioners under Sec. 114 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 read with Article 215 of the Constitution of India for review of the judgment dtd. 4/5/2022 (Annexure RP/1) passed in Arbitration Appeal No.35/2018.

(2.) The case of the review petitioners is that the aforesaid Arbitration Appeal (AA No.35/2018) was filed by the petitioners against the order dtd. 21/3/2018, passed by the learned 12th Additional District Judge, Indore in Miscellaneous Judicial Case (MJC No.02/2016), under Sec. 9 of the Arbitration & Conciliation Act, 1996 (herein after referred to as the Act of 1996), whereby the application filed by the petitioners for temporary injunction was rejected.

(3.) AA No.35/2018 was dismissed by this Court with the following observations: -