SINGARENI COLLIERIES COMPANY Vs. AMA INDUSTRIES PVT. LTD

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the docket order dtd. 31/12/2018 in Memo. S.R. No.6041 of 2018 in C.O.P. No. 84 of 2018 passed by the Commercial Court Judge - cum - XXIV Additional Chief Judge, City Civil Court, at Hyderabad.

(2.) Heard Sri P. Sri Harsha Reddy, learned counsel for the petitioner and Smt. Manjari S. Ganu learned counsel representing Sri Sunil B. Ganu, learned counsel for the respondent No.1 and perused the record.

(3.) The respondent No.1 herein filed the aforesaid C.O.P under Sec. 34 of the Arbitration and Conciliation Act, 1996 (for short 'the Act, 1996') challenging the Arbitration Award dtd. 16/4/2018. The petitioner herein is the respondent No.1 before the court below.