(1.) This is a review petition seeking review of judgment and order dated 16.08.2013 passed in arbitration application no.8 of 2009.
(2.) With a view to understand the controversy in light of which the present review petition has been filed, it is necessary to give in brief the material facts.
(3.) Arbitration application no. 8 of 2009 came to be preferred by the petitioner before a coordinate Bench of this Court under Section 11 of the Jammu & Kashmir Arbitration and Conciliation Act, 1997, with a prayer that same be disposed of by appointing an arbitrator in the matter.