Punjab-Haryana High Court
Jagdeep Singh Virk vs S.S. Zombade on 22 November, 2013
Author: Paramjeet Singh
Bench: Paramjeet Singh
R A - CR-179-CII of 2013 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
R.A.-CR-179-CII of 2013 (O&M)
In C.R. No. 814 of 2013
Date of Decision: November 22, 2013
Jagdeep Singh Virk
... Petitioner
Versus
S.S. Zombade
... Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: Mr. Yogesh Chaudhary, Advocate,
for the applicant-respondent.
Paramjeet Singh, J. (Oral)
CM No. 23041-CII of 2013 For the reasons indicated in the Civil Misc. application, the same is allowed. Delay of 17 days in filing the review application is condoned.
RA-CR-179-CII of 2013 Instant review application has been filed under Section 114 read with Section 151 C.P.C. for review/modification of order dated 30.09.2013 (Annexure A/1) passed by this Court.
I have heard learned counsel for the applicant-respondent. This Court vide judgment dated 30.09.2013 has specifically recorded a finding that elaborate proceedings are not required for Kumar Virender 2013.11.26 16:57 I attest to the accuracy and integrity of this document R A - CR-179-CII of 2013 (O&M) 2 execution of the arbitration award. Reliance was placed by this Court upon a judgment of Hon'ble Supreme Court in Fiza Developers and Inter- Trade Private Limited vs. AMCI (India) Private Limited and another, (2009) 17 Supreme Court Cases 796 as well as judgment of Division Bench of this Court in CR No. 4216 of 2011 - M/s Punjab State Industrial Development Corporation Ltd. vs. Mr. Sunil K. Kansal, decided on 11.10.2012.
From the perusal of the judgment, I do not find any grave and palpable error of law and facts in the judgment. No ground for review is made out.
Dismissed.
November 22, 2013 [ Paramjeet Singh ]
vkd Judge
Kumar Virender
2013.11.26 16:57
I attest to the accuracy and
integrity of this document