LAWS(APH)-2021-2-59

MADDALA VENKATA RAMANARAO Vs. J.K. BUILDERS

Decided On February 26, 2021
Maddala Venkata Ramanarao Appellant
V/S
J.K. Builders Respondents

JUDGEMENT

(1.) Heard Mr. Marri Venkata Ramana, learned Counsel for the applicant.

(2.) This is an application for appointment of an arbitrator for adjudication of disputes between the applicant and respondent.

(3.) Learned counsel for the applicant submits that despite service of notice, respondent has not entered appearance.