- (1.) HEARD the parties. Respondent no. 1 filed Request Case No. 39 of 1998 (R) under section 11 (6)(c) of the Arbitration and Conciliation Act, 1996, which was disposed of on 24.2.2000, appointing Arbitrator to adjudicate the disputes between the parties and for giving award in accordance with law. Appellants filed Civil Review No. 20 of 2002 (R) to review the said order which was dismissed on 8.6.2001. Thereafter they have filed the present appeal against the order refusing to review the said order, which in our opinion, is not maintainable. In view of decision of the apex Court in Konkan Railway Corporation and another versus Rani Construction Private Limited [(2002) 2 Supreme Court Cases, 388], petitioners' remedy' against order dated 24.2.2000 was to file Writ petition under Article 226 of the Constitution of India. This Appeal is dismissed accordingly.;