SOMURI RAVALI Vs. SOMURI PURNACHANDRA RAO

JUDGEMENT

(1.) The present Civil Revision Petition is filed against an order dtd. 5/2/2025 passed by the Commercial Court at Hyderabad in Commercial Original Petition No.131 of 2024.

(2.) By the impugned order dtd. 5/2/2025, the Commercial Court allowed the petition filed by the respondent No.1 under sec. 29A of The Arbitration and Conciliation Act, 1996, for extending the mandate of the learned Arbitrator for 6 months in an ongoing arbitration proceedings between the petitioner, the respondent No.1 and others. The Commercial Court extended the mandate of the Arbitrator from 24/9/2024 till 23/3/2025.

(3.) The matter was first taken up on 7/3/2025 and continued for a few days thereafter. The Court was informed on 25/3/2025 that the mandate of the Arbitrator had come to an end on 23/3/2025. This fact was recorded in the proceeding sheet dtd. 25/3/2025.