Andhra Pradesh High Court - Amravati
CMA/842/2025 on 29 January, 2026
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE: C.M.A.No.842 of 2025 PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE HCJ
2. & RSR, J R RNT,J & MRK,J 29.1.2026 Learned counsels for the parties jointly submit that their respective parties are ready and willing to resolve the dispute amicably through the process of mediation.
2. Considering the submissions advanced as also after going through the material on record and the interim order, we are also of the view that, at this stage, the parties shall appear before the Mediation Centre of this Court for amicable settlement.
3. Let the parties appear before the Andhra Pradesh High Court's Mediation Centre on 11.02.2026, which shall be the first date of mediation session.
4. The Mediation Centre shall appoint a mediator. The mediator shall fix the dates for holding sessions, and after completion of the mediation proceedings, submit a report within three (03) months from the date of first session.
5. Post the matter after receipt of report of the learned mediator.
6. Interim order granted earlier is extended till the next date of hearing.
______ RNT,J ______ MRK,J RPD.
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