ASIAN SECURITIES AND ESTATES LIMITED Vs. NAUSHEEN RIYAZ

JUDGEMENT

(1.) THE Civil Revision Petition is directed against the order dated 02.06.2014 in I.A. No. 178 of 2014 in O.S. No. 53 of 2014 on the file of the V Additional District Judge (Fast Track Court), Ranga Reddy at L.B. Nagar, Hyderabad.

(2.) THE petitioner, who is defendant in the suit, filed a petition under Section of the Arbitration and Conciliation Act, 1996 (for short, the Act, 1996) read with Section of the Code of Civil Procedure, 1908 (for short, CPC) to refer the matter to Arbitrator for adjudication of dispute in view of clause 39 of the Development Agreement -cum -General Power of Attorney dated 22.01.2007. That petition was dismissed by the trial court, vide the impugned order.

(3.) THE averments of plaint, in brief, may be stated as follows;