Andhra Pradesh High Court - Amravati
CMA/691/2018 on 29 January, 2026
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE: C.M.A.No.691 of 2018 PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE HCJ
4. & RSR, J R RNT,J & MRK,J 29.1.2026 The parties were referred to the Mediation Centre. As per the report dated 08.09.2025, the mediation was not settled. From the report, we find that one effective mediation session was conducted on 03.03.2025.
2. On perusal of the record, we are of the view that, if further efforts are made, there are still fair chances of an amicable settlement of the dispute.
3. Accordingly, we appoint Sri P. Veera Reddy, learned Senior Counsel, who is present in Court and has consented to act as a Mediator Pro bono, to facilitate the mediation between the parties.
4. The parties are directed to appear before the learned Mediator, namely Sri P.Veera Reddy, learned Senior counsel on 01.02.2026, which shall be the first date of the mediation session.
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5. The future dates, timings and venue either in High Court campus or at Residence/chamber of the learned mediator shall be as fixed by the learned Mediator as per the convenience of all concerned. If the mediation is to be conducted in High Court campus, the Mediation centre shall provide the space.
6. The Registry is directed to place all relevant particulars before the learned Mediator to enable the mediation proceedings, along with the copy of this order.
7. After completion of the mediation proceedings, the learned Mediator shall submit a report to the Director (i/c) of the Mediation Centre of this Court in a sealed cover, who inturn shall submit to the Court as per the procedure within a period of three (03) months from the date of the first mediation session.
8. Learned counsels for both the sides submit that they would communicate about his order and the learned mediators (address/number) and would facilitate smooth conduct of the mediation proceedings. 3
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9. A copy of this order shall be provided to the Director (i/c) of the Mediation Centre with full particulars, who shall also take necessary action at its end.
10. Post the matter after receipt of the report of the Mediation centre.
______ RNT,J ______ MRK,J RPD.
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