Bombay High Court
Union Of Inia Thr. Divisional Railway ... vs Shri P.J. Rathod And Another on 15 July, 2022
Author: A. S. Chandurkar
Bench: A.S. Chandurkar
1 2-MCAST-22857-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
MISC. CIVIL APPLICATION ST. NO. 22857 OF 2019
IN ARBITRATION APPEAL NO. 35 OF 2017
(Union of India & Anr. Vs. Shri P.J. Rathod, M.Sc., Contractor & Anr.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri S.A. Chaudhari, Advocate for the applicants/ appellants.
Shri A.V. Khare, Advocate for respondent No.1.
CORAM : A. S. CHANDURKAR, J.
DATE : JULY 15, 2022.
In view of the judgment in Madhav Structural Engineering Ltd., Mumbai Vs. Maharashtra State Road Development Corporation Ltd., Mumbai [2013(2) Mh.L.J. 372], the review application is held to be not maintainable. The applicants are free to avail such other remedies as are permissible in law.
The application is disposed of. Consequently, the Civil Application bearing No. 483/2021 seeking condonation of delay in filing the review application also stands disposed of.
(JUDGE) SUMIT Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:18.07.2022 10:51