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V.V. Subbarao vs Appa Rao Mukkamala on 16 October, 2024

                                                                     SLPC 12439/2024



     ITEM NO.32                    COURT NO.1                 SECTION XII-A

                         S U P R E M E C O U R T O F     I N D I A
                                 RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No.12439/2024

     (Arising out of impugned final judgment and order dated 10-05-2024
     in AA No.57/2023 passed by the High Court of Andhra Pradesh at
     Amravati)


     V.V. SUBBARAO                                             Petitioner(s)

                                          VERSUS

     APPA RAO MUKKAMALA & ORS.                                 Respondent(s)

     (With IA No.126094/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.129808/2024 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)


     Date : 16-10-2024 These matters were called on for hearing today.


     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE J.B. PARDIWALA
                         HON'BLE MR. JUSTICE MANOJ MISRA


     For Petitioner(s)       Mr. P.B. Suresh, Sr. Adv.
                             Mr. Mayank Jain, Adv.
                             Mr. Parmatma Singh, AOR
                             Mr. Madhur Jain, Adv.
                             Ms. Aakriti Dhawan, Adv.

     For Respondent(s)       Mr. Parag Thipathi, Sr. Adv.
                             Mr. R. Ilam Paridi, AOR
                             Mr. Sai Vardhan Reddy, Adv.
                             Mr. R. Vishnu Kumar, Adv.
Signature Not Verified
                             Mr. Shashwat Singh, Adv.
Digitally signed by
Chetan Kumar
Date: 2024.10.17

                                           1
16:34:14 IST
Reason:
                                                                    SLPC 12439/2024



                   Ms. Sanam Tripathi, Adv.
                   Ms. Srinivasan Ramaswamy, Adv.
                   Ms. Shreyash Choudhary, Adv.
                   Mr. Aman Kumar, Adv.
                   Mr. Mayank Sharma, Adv.


     UPON hearing the counsel the Court made the following
                         O R D E R

1 The Office Report indicates that some of the respondents appear to be unserved.

2 The High Court by its impugned order rejected the application for extension of time for completing the arbitration proceedings on the ground that it was not the appropriate court within the meaning of Section 2(1)(e) of the Arbitration and Conciliation Act 1996.

3 It appears that before the sole Arbitrator (Hon’ble Mr Justice Devinder Gupta) passed away, the arbitration had proceeded to a substantial extent.

4 At this stage, the Court is apprised of the fact that broadly speaking, the parties to these proceedings are comprised in three groups in a society registered under the Andhra Pradesh Societies Registration Act 2001.

5 Bearing in mind the need to complete the arbitral proceedings expeditiously, the remaining parties who are yet to be served, shall be served through the counsel appearing for them before the court below. This exercise shall be carried out on or before the next date of listing. They may appear before this Court either through an Advocate or through the video conferencing platform.

6 The parties may, in the meantime, also deliberate with each other through their counsel on whether they are agreed on the person to be appointed as sole arbitrator. Failing an agreement, the Court may do so.

7 List the Special Leave Petition on 25 October 2024.

      (CHETAN KUMAR)                               (SAROJ KUMARI GAUR)
       A.R.-cum-P.S.                               Assistant Registrar




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