A P HOUSING BOARD, REP BY ITS HOUSING ENGINEER, VIJAYAWADA, VIJAYAWADA CIRCLE Vs. G VIJAYA BHASKAR RAO, S/O LAXMAIAH, CONTRACTOR

JUDGEMENT

(1.) This revision petition arises out of the order passed by the Senior Civil Judge, City Civil Court, Hyderabad condoning the delay in filing the application for restoration of the Original petition filed under Arbitration Act, 1940.

(2.) Heard Mr. J. Prabhakar, learned counsel for the petitioners. The learned counsel for the respondent was absent on the previous occasion. Therefore, the matter was posted for orders today. Even today, learned counsel for the respondent is absent.

(3.) It is seen from the record that the respondent herein was entrusted with a contract by the A.P. Housing Board. Disputes arose between the petitioners and the respondent leading to the respondent filing an application in O.P.No.401 of 1992 on the file of the Senior Civil Judge, City Civil Court, Hyderabad for appointment of sole Arbitrator. It is relevant to note that the O.P. was filed under the 1940 Act, in the year 1992. The O.P. was dismissed for default on 12.03.2001.