PREM BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Review application has been preferred for review of the order passed by this Court dated 11th May, 2012 in Arbitration Appeal No.17 of 2008.

(2.) Having heard learned counsels for both sides and looking to the contention raised by the applicant, it appears that on merit the counsel for the applicant has argued that there is an error committed by this Court that the delay cannot be condoned by the learned trial Court in an application under Section 34 of the Arbitration and Conciliation Act, 1996. There were no justifiable or reasonable reasons for condonation of delay. Counsel for the applicant is also relying upon a decision rendered by Hon'ble Supreme Court in the case of Union of India Vs Popular Construction Co. reported in (2001) 8 SCC 470.

(3.) Counsel for the Opposite Party has submitted that this review application is not an appeal in disguise. On merit, the counsel for the applicant cannot be allowed to argue out the case again, even though the order passed by this Court may be erroneous.