IIDC LIMITED Vs. SONI ISPAT LIMITED

JUDGEMENT

(1.) HEARD on IA 238/2014 an application for condonation of delay in filing this review petition. Considering the fact that an SLP was filed before Hon'ble the Supreme Court and in the aforesaid SLP liberty was granted to approach the High Court for filing review petition, the application is allowed and delay in filing of this review petition is hereby condoned.

(2.) HEARD on merits.

(3.) IT is submitted by learned counsel for the petitioner that earlier the matter was referred to the arbitrator in accordance with the arbitration clause and the arbitrator had passed the order, hence, there was no occasion to make reference to the arbitration again.