CHIDEPUDI BHANU SRIVASTAVA Vs. KANCHARLA SUBRAHMANYAM

JUDGEMENT

(1.) Heard Sri Venkateswarlu Gadipudi, learned counsel for the appellants and perused the material on record.

(2.) This appeal has been filed under Sec. 13 of the Commercial Courts Act,2015, challenging the order dtd. 25/7/2025 passed in C.A.O.P.No.5 of 2024 on the file of the Special Court for Trial and Disposal of Commercial Disputes, Vijayawada. (in short "Special Court")

(3.) The appellants are the respondents in C.A.O.P. No.5 of 2024 (in short "C.A.O.P") and the respondent herein is the petitioner in the said C.A.O.P., filed under Sec. 29-A(5) of the Arbitration and Conciliation Act, 1996 (for short "the Act, 1996"), seeking extension of time for the arbitral proceedings before the Sole Arbitrator for a period of six months from 19/5/2024.