BHARAT SANCHAR NIGAM LIMITED (A GOVT OF INDIA ENTE Vs. ALEKYA GRAPHIC PVT LIMITED, REP BY ITS DIRECTOR, V

JUDGEMENT

(1.) This Civil Revision Petition is filed by the Bharat Sanchar Nigam Limited, who is the plaintiff in OS.No.41 of 2002, on the file of the IV Additional District Judge, Visakhapatnam, against Order, dated 04-04-2005, in IA.No.1266 of 2002 filed therein.

(2.) By the aforementioned order, the lower Court has directed the petitioner to refer the disputes raised in the suit for arbitration in terms of Condition No.23 of Contract Agreement, dated 11.07.1994.

(3.) Though notice was received by the respondent- Company, it has not entered appearance. We have heard Dr.P.Bhaskara Mohan, learned Counsel for the petitioner, and perused the record.