HARSHA CONSTRUCTIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both sides.

(2.) This appeal is directed against the order and decree, dated 8-4-2005, passed by the XIV Additional Chief Judge, City Civil Court, Hyderabad, allowing the petition in O.P. No.72 of 2003, filed under Section 34 of the Arbitration and Conciliation Act, 1996 (for brevity "the Act") seeking to set aside the Award, dated 21-9-2002, passed by the Arbitrator.

(3.) The appellant herein is the respondent No.1, the respondents 1 to 3 herein are the petitioners and the respondent No.4 herein is the respondent No.2 respectively in O.P. No.72 of 2003 before the Court below.