STATE BANK OF INDIA Vs. G.P. VEERABHADRAM

JUDGEMENT

(1.) Heard Mr.M.Narender Reddy, learned counsel for the revision petitioner.

(2.) This revision petition has been filed under Article 227 of the Constitution of India, challenging the legality and validity of the order dtd. 26/11/2021 passed by the learned II Additional Chief Judge, City Civil Court, Hyderabad in E.P.No.17of 2012 in Arbitration Claim No.4 of 1993.

(3.) Relevant facts may be briefly stated.