- (1.) HEARD Shri Ratnesh Chandra, learned counsel for review petitioner.
(2.) THE petitioner has sought review of order dated 21.6.2012 passed by us in First Appeal From Order No. 609 of 2012.
(3.) LEARNED counsel for the petitioner submits that in the F.A.F.O. the subject matter for adjudication is the order dated 30.5.2012 passed by the District Judge whereby learned District Judge has dismissed the petitioner's application moved under Section 34 of the Arbitration and Conciliation Act, 1996 for want of deposition of 50% of the amount of award. He dismissed the application also with costs of Rs. 25,000/ -. Learned counsel for the petitioner has submitted that petitioner moved an application under section 34 of the Act, 1996 before the learned District Judge well within time prescribed therefor. He also drew our attention towards provision of Section 36 of the Act, which provides that where the time for making an application to set aside the arbitral award under Section 34 has expired, or such application having been made, it has been refused, the award shall be enforced under the Code of Civil Procedure, 1908 in the same manner as if it were a decree of the Court.;