VENKATESWARA ENGINEERING CONTRACTORS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) 1. C.M.A.No. 1532 of 1992:- This Civil Miscellaneous Appeal is filed against the decree and judgment in O.S.NO. 1 of 1992 dated September 22,1992 on the file of the District Judge's Court, Karimnagar.

(2.) THE appellant filed originally - O.S.No. 93 of 1991 on the file of the Subordinate Judge's Court, Karimnagar which was transferred and renumbered as O.S.No. 1 of 1992 on the file of the District Judge's Court, Karimnagar. THE suit was filed under Sections 8, 20 and 33 of the Arbitration Act, to direct the defendants to file the arbitration agreement dated 30-12-1988; and to appoint one of the persons from the panel of arbitrators submitted by him as arbitrator and for other reliefs. As the suit was dismissed, the plaintiff filed this appeal. C.M.A.No. 1533 of 1992:-

(3.) THIS Civil Miscellaneous Appeal is directed against the order made in I.A.No. 91 of 1992 in O.S.No. 94 of 1991 on the file of the Subordinate Judge's Court, Karimnagar dated February 12, 1992 and now transferred and renumbered as O.S.No. 2 of 1992 on the file of the District Judge's Court, Karimnagar. It may be stated at this juncture that as the suit - O.S.No.2 of 1992 itself was disposed of on September 22, 1992, this Civil Miscellaneous Appeal has become infructuous. C.M.A.No.247 of 1992:-