D NARASIMHA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 8-11-2001 in OP. No. 30 of 1996 before iii Senior Civil Judge, City Civil Court, secunderabad, filed under Sections 30, 33, 15, 17 and 29 of the Arbitration Act, 1940.

(2.) HEARD learned counsel for the parties and perused the record.

(3.) IT is brought to our notice that common order was passed by the court below in O. P. Nos. 30 and 17 of 1996. As against the dismissal of O. P. No. 17 of 1996 as infructuous, CMA No. 3148 of 2004 was preferred by the appellant herein and that appeal was also dismissed on 16-8-2004.