S MARUTHI Vs. P RAANGA REDDY

JUDGEMENT

(1.) This Commercial Court Appeal is filed under Section 13 of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015, challenging the dismissal of an application filed by the appellants under Section 9 of the Arbitration and Conciliation Act, 1996.

(2.) Heard Mr.P.Vishnuvardhan Reddy, learned counsel for the appellants and Mr.Hari Sreedhar, learned counsel appearing for respondents 1 and 2.

(3.) The appellants herein filed a petition in O.P.No.2674 of 2014 on the file of the Chief Judge of the City Civil Court, Hyderabad, under Section 9 of the Arbitration and Conciliation Act, 1996, praying for the following reliefs: