Telangana High Court
Anil Kumar R/O 64, Buckleigh ... vs B.S. Neelkanta 3 Others on 20 October, 2022
Bench: Shameem Akther, Nagesh Bheemapaka
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
WEDNESDAY THE FIRST DAY OF NOVEMBER TWO THOUSAND AND SIX
: PRESENT :
THE HON'BLE SRI JUSTICE: BILAL NAZKI
AND
THE HON'BLE SRI JUSTICE: NOOTY RAMAMOHANA RAO
CMA. Nos. 810, 923 & 924 of 2006
CMA.No. 810 of 2006:
(Appeal under Section 37(1)(a) of the Arbitration & Conciliation Act, 1996
against the Judgment & decree of the Court of the III Additional Chief Judge,
City Civil Courts at Hyderabad made in IA.No. 2818/2005 in
OP.No.2592/2005 dt. 05-08-2006)
Between:
Mr.Anil Kumar, S/o. Late T.D.Kumar.
...Appellant
AND
1. Mr. B.S.Neelkanta, S/o. Somasekhar, R/o. 8-2-541, Road No.7, Banjara Hills,
Hyderabad, A.P.
2. Mrs. B.Renuka, W/o. B.S.Neelakanta, R/o. 8-2-541, Road No.7, Banjara Hills,
Hyderabad, A.P.
3. Amogh Hotels Ltd., through General Manager, 1-8-180/B, S.P. Road,
Secunderabad, A.P.
4. Varsha Hill Fort Resorts Pvt. Ltd., through General Manager, 5-9-24, Old Ritz
Hotel, Hill Fort Road, Adarsh Nagar, Hyderabad, A.P.
..
Respondents
The Appeal coming on for hearing upon perusing the Petition and the
Grounds filed herein and the orders of the High Court dated. 20-09-2006 & 11-10-
2006 made in CMAMP.No. 1634/2006 and upon hearing the arguments of Ms. Anita
Chandra, Advocate for the Appellant and of Sri B.Nalin Kumar, Advocate for the
Respondents 1 to 3 and of Sri M.S.Chandresh, Advocate for the Respondent No.4.
CMA.No. 923 of 2006:
(Appeal under Section 37(1)(a) of the Arbitration & Conciliation Act, 1996
against the Judgment & decree of the Court of the III Additional Chief Judge,
City Civil Courts at Hyderabad made in IA.No. 2817/2005 in
OP.No.2592/2005 dt. 05-08-2006)
Between:
Mr.Anil Kumar, S/o. Late T.D.Kumar.
...Appellant
AND
1. Mr. B.S.Neelkanta, S/o. Somasekhar, R/o. 8-2-541, Road No.7, Banjara Hills,
Hyderabad, A.P.
2. Mrs. B.Renuka, W/o. B.S.Neelakanta, R/o. 8-2-541, Road No.7, Banjara Hills,
Hyderabad, A.P.
3. Amogh Hotels Ltd., through General Manager, 1-8-180/B, S.P. Road,
Secunderabad, A.P.
4. Varsha Hill Fort Resorts Pvt. Ltd., through General Manager, 5-9-24, Old Ritz
Hotel, Hill Fort Road, Adarsh Nagar, Hyderabad, A.P.
..
Respondents
..2..
The Appeal coming on for hearing upon perusing the Petition and the
Grounds filed herein and the order of the High Court dated. 11-10-2006 made in
CMAMP.No. 1851/2006 and upon hearing the arguments of Ms. Anita Chandra,
Advocate for the Appellant and of Sri B.Nalin Kumar, Advocate for the Respondents
1 to 3 and of Sri M.S.Chandresh, Advocate for the Respondent No.4.
CMA.No. 924 of 2006:
(Appeal under Section 37(1)(a) of the Arbitration & Conciliation Act, 1996
against the Judgment & decree of the Court of the III Additional Chief Judge,
City Civil Courts at Hyderabad made in IA.No. 2819/2005 in
OP.No.2592/2005 dt. 05-08-2006)
Between:
Mr.Anil Kumar, S/o. Late T.D.Kumar.
...Appellant
AND
1. Mr. B.S.Neelkanta, S/o. Somasekhar, R/o. 8-2-541, Road No.7, Banjara Hills,
Hyderabad, A.P.
2. Mrs. B.Renuka, W/o. B.S.Neelakanta, R/o. 8-2-541, Road No.7, Banjara Hills,
Hyderabad, A.P.
3. Amogh Hotels Ltd., through General Manager, 1-8-180/B, S.P. Road,
Secunderabad, A.P.
4. Varsha Hill Fort Resorts Pvt. Ltd., through General Manager, 5-9-24, Old Ritz
Hotel, Hill Fort Road, Adarsh Nagar, Hyderabad, A.P.
..
Respondents
The Appeal coming on for hearing upon perusing the Petition and the
Grounds filed herein and the order of the High Court dated. 11-10-2006 made in
CMAMP.No. 1852/2006 and upon hearing the arguments of Ms. Anita Chandra,
Advocate for the Appellant and of Sri B.Nalin Kumar, Advocate for the Respondents
1 to 3 and of Sri M.S.Chandresh, Advocate for the Respondent No.4.
The Court made the following ORDER:
" It is submitted by learned counsel for the parties that the O.P. under
Section 9 of the Arbitration Act has not still been decided by the Court below
as for some reasons it could not be taken up by the Court on the date fixed. It
is now fixed for hearing on 02-11-2006. It is expected that the Court below will
hear the parties and decide the matter on merits uninfluenced by any orders
passed by us in these appeals.
List on 16-11-2006."
SD/-
K.LAKSHMINARAYANA
ASSISTANT
REGISTRAR
// TRUE COPY //
for ASSISTANT REGISTRAR
To
1. The III Additional Chief Judge, City Civil Courts at Hyderabad.
2. Mr. B.S.Neelkanta, S/o. Somasekhar, R/o. 8-2-541, Road No.7, Banjara Hills,
Hyderabad, A.P.
3. Mrs. B.Renuka, W/o. B.S.Neelakanta, R/o. 8-2-541, Road No.7, Banjara Hills,
Hyderabad, A.P.
4. The General Manager, Amogh Hotels Ltd., 1-8-180/B, S.P. Road,
Secunderabad, A.P.
5. The General Manager, Varsha Hill Fort Resorts Pvt. Ltd., 5-9-24, Old Ritz
Hotel, Hill Fort Road, Adarsh Nagar, Hyderabad, A.P.
6. One CC to Ms. Anita Chandra, Advocate(OPUC)
7. Two spare copies.
SAH
HIGH COURT
BNJ & NRRJ
DATED: 01-11-2006
NOTE: LIST ON 16-11-2006
ORDER
CMA.NOS. 810, 923 & 924 OF 2006
DIRECTION
DRAFTED BY: SAH
APPROVED BY:
DRAFTED ON: 01-11-2006
HIGH COURT
BNJ & NRRJ
DATED: 01-11-2006
NOTE: LIST ON 16-11-2006
ORDER
CMA.NOS. 810, 923 & 924 OF 2006
DIRECTION
