B. ADISHEKARA REDDY Vs. RAVI ANKINDEEDU PRASAD RAO

JUDGEMENT

(1.) Mr.Santosh S.Gogi, learned counsel for the petitioner.

(2.) Admittedly, in compliance of the aforesaid order, the petitioner has furnished the valuation and the fee payable to the Arbitrator was calculated and the same has been paid to the Arbitrator. It is also not in dispute that the arbitration proceedings have concluded and an award has been passed on 17/5/2018.