STATE OF TELANGANA Vs. K. SRINIVAS KUMAR

JUDGEMENT

(1.) This Civil Revision Petition is directed under Article 227 of the Constitution of India to set aside the order, dtd. 20/4/2018, passed in E.A.No.11 of 2018 in E.P.No.1 of 2007 in O.S.No.3860 of 1991 by the learned IV Junior Civil Judge, City Civil Court, Hyderabad.

(2.) Heard the learned Government Pleader for Arbitration appearing for the petitioners and the learned counsel for the respondent. Perused the record.

(3.) Briefly stated, the facts leading to the present revision petition are as under: