SVEC CONSTRUCTION LTD., NO. 1014, RAGHAVA RATNA TOWERS, CHITAG ALI LANE, ABIDS, HYDERABAD-500001. REP. BY ITS MANAGING DIRECTOR, SRI. C. AJAD KUMAR Vs. HINDUSTAN AERONAUTICS LTD., BANGALORE COMPLEX, AEROSPACE DIVISION, (REP. BY ITS GENERAL MANAG

JUDGEMENT

(1.) THIS appeal by the appellant is arising out of the Judgment dated 18/01/2010 passed in A.S. No. 50/2005 by the VI Addl. City Civil Judge, Bangalore. We have heard Sri. G. Krishna Murthy, learned counsel appearing for appellant and Sri. S.V. Castro, learned counsel appearing for first respondent. Second respondent served and unrepresented.

(2.) LEARNED counsel appearing for appellant, at the outset submitted that, this appeal may be dismissed as withdrawn, reserving liberty to the appellant to file necessary application under Section 11 of the Arbitration and Conciliation Act. 1996 and all the grounds urged in this appeal may be kept open.