Sri Bhusarapu Seshu Babu vs Sri P.Srinivasa Rao
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Telangana High Court

Sri Bhusarapu Seshu Babu vs Sri P.Srinivasa Rao on 10 April, 2026

      IN THE HIGH COURT FOR THE STATE OF TELANGANA
                      AT HYDERABAD

THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH

             ARBITRATION APPLICATION No.104 of 2025

                                  DATED: 10.04.2026

Between:
Sri Bhusarapu Seshu Babu
                                                                                     ... Applicant
                                            AND
Sri P. Srinivasa Rao
                                                                                    ... Respondent

ORDER:

Heard Ms. G. Sindhu, learned counsel for the applicant

2. By order dated 13.03.2026, this Court proposed to appoint

Sri T. Muralidhar, retired District Judge, as an independent Arbitrator to

adjudicate the dispute between the parties. The order dated 13.03.2026 is

extracted hereunder for easy reference:

"Mr. J.V.Srinesh, learned counsel represents Ms. G.Sindhu, learned counsel for the applicant.

The proposed Arbitrator- Ms. K.Aruna Kumari, retired District Judge, has expressed her inability in her response letter dated 10.03.2026, to take up the responsibilities on account of her ill health.

Therefore, I hereby propose to appoint Mr. T.Muralidhar, retired District Judge (presently residing at Flat No.306, H.No.13-10-95, Vaishnavi Dwivedi Apartments, near Shiva Ganga Theatre, Gaddiannaram, Hyderabad

- 500060; Mobile No.9848545970) as an independent Arbitrator to adjudicate the dispute between the parties.

The proposed Arbitrator is requested to submit his consent and a declaration in terms of Section 12(1) read with Schedule VI of the Arbitration and Conciliation Act, 1996.

Registry is directed to communicate this order to the proposed Arbitrator.

The matter be list after three weeks with the response, if any, of the proposed Arbitrator.

3. The proposed Arbitrator has submitted his consent along with a

declaration under Section 12(1) read with Schedule VI of the Arbitration and

Conciliation Act, 1996 (for short, 'the Act') by letter dated 06.04.2026.

4. Learned counsel for the applicant, therefore, submits that appointment of

the proposed Arbitrator may be confirmed.

5. In that view of the matter, I hereby appoint Mr. T.Muralidhar, retired

District Judge (presently residing at Flat No.306, H.No.13-10-95, Vaishnavi

Dwivedi Apartments, near Shiva Ganga Theatre, Gaddiannaram, Hyderabad -

500060; Mobile No.9848545970), to act as an independent Arbitrator in respect

of the dispute between the parties.

6. Registry is directed to serve a xerox copy of the entire pleadings to the

learned Arbitrator. The learned Arbitrator is requested to keep in mind the fee

prescribed in Schedule IV of the Act and the time limit prescribed under

Section 29A of the Act.

7. The Arbitration Application is, accordingly, disposed of.

Miscellaneous applications pending, if any, shall stand closed.

__________________________________ APARESH KUMAR SINGH, CJ Date: 10.04.2026 ES