M/S. Prime Avenues Llp vs Mr. Sumeet Khanna
2026 Latest Caselaw 348 Tel

Telangana High Court

M/S. Prime Avenues Llp vs Mr. Sumeet Khanna on 2 April, 2026

Author: K. Lakshman

Bench: K. Lakshman

                                     1


   IN THE HIGH COURT FOR THE STATE OF TELANGANA
                          AT: HYDERABAD
               HON'BLE SRI JUSTICE K. LAKSHMAN
         ARBITRATION APPLICATION No. 175 OF 2025
                            Date:02-04-2026
Between:
M/S Prime Avenues LLP                                      ...Applicant
                                    And
Mr. Sumeet Khanna and others                           .....Respondents
This Court passed the following:-
                                ORDER

Heard Mr. Manideep Madhavarapu, learned counsel for the

Applicant and Sri N. Venkateswara Rao, learned counsel appearing for

respondents.

2. The present Arbitration Application is filed under Section 11 (5)

and (6) of the Arbitration and Conciliation Act, 1996 (hereinafter 'the

Act, 1996') for appointment of a sole Arbitrator to adjudicate the

disputes between the parties.

3. Perusal of the record would reveal that the applicant and

respondents entered into registered Development Agreement - cum -

General Power of Attorney, dated 07.04.2021 on specific terms and

conditions mentioned therein. The said agreement is with regard to

development of suit schedule-A property. According to the Applicant,

there are disputes between the applicant and respondents with regard to

execution of the said Development Agreement - cum - GPA. Therefore,

the applicant has issued legal notice dated 13.03.2025 to the respondents

for appointment of an Arbitrator to adjudicate the said disputes. Both the

respondent Nos.1 and 3 and also respondent No.2 have issued separate

legal notices both dated 03.04.2025 nominating Sri N.Raghava Rao,

Principal District Judge (Retired), as an arbitrator to adjudicate the

disputes, which is not agreed by the Applicant. Therefore, the applicant

has filed the present application.

4. Respondent have also filed counter admitting the said facts.

5. The aforesaid facts would reveal that there are disputes between

the applicant and the respondents with regard to the execution of the said

agreement - cum GPA. The same are arbitrable in nature. The aforesaid

Arbitrator nominated by the respondents is not agreeable to the applicant.

Therefore, the Applicant filed the present application seeking

appointment of any arbitrator.

6. In the light of the aforesaid discussion, the present Arbitration

Application is allowed. Accordingly, Sri Justice Ramesh Ranganathan

(Former Chief Justice of the High Court of Uttarakhand), is

appointed as the sole Arbitrator to resolve the disputes between the

parties.

Consequently, miscellaneous Petitions, pending if any, shall stand closed.

__________________ K. LAKSHMAN, J Date: 02.04.2026 vvr