RELIANCE COMMUNICATIONS LTD., HYDERABAD Vs. GODAVARTHI RAMACHANDRA RAO

JUDGEMENT

(1.) This revision under Art. 227 of the Constitution of India is directed by the unsuccessful petitioner/defendant against the orders dated 13.02.2012 of the learned Senior Civil Judge, Ramachandrapuram passed in IA.no.963 of 2011 in OS.no.120 of 2011 filed by the defendant under Sec. 8 of the Arbitration and Conciliation Act, 1996 (the Act’, for short) requesting to refer the suit for arbitration.

(2.) I have heard the submissions of the learned counsel for the revision petitioner/defendant (the defendant’, for brevity) and the learned counsel for the respondent/plaintiff (the plaintiff’, for brevity). I have perused the material record.

(3.) The case of the petitioner/defendant in support of its request to refer the suit for arbitration, in brief, is this: