SURYODAYA INFRA PROJECTS Vs. FLECON ENGINEERING COMPANY

JUDGEMENT

(1.) This appeal is preferred by the appellant challenging the order dt.17-09-2019 of the Judge, Commercial Court-cum-XXIV Additional Chief Judge, City Civil Court, Hyderabad dismissing C.O.P.No.57 of 2019 filed by the appellant under Section 9 of the Arbitration and Conciliation Act, 1996 (for short 'the Act').

(2.) The appellant is a Company engaged in the business of construction/civil works, Real Estate activities, Development and sale of land and operation of apartments, hotels and residential mobile home sites etc.

(3.) The 1st respondent is also a Company engaged in the fields of design, engineering, manufacturing, supply, erection and commissioning of iron ore handling plant/Power Plants/Steel Plants/Cement Plants.