VRS, J. - (1.) The petitioner, who secured an award in their favour in an arbitration case, has come up with the above civil revision petition, challenging the rejection of their application by the executing Court for transmission of the award to the District Court, Kadapa.
(2.) Heard Mr. B. Vijaysen Reddy, learned counsel for the petitioner.
(3.) Notice was ordered in this revision petition way back on 12.09.2008. Service of notice on the respondents was completed long time ago. But, there is no appearance for the respondents.;