Kommu Pushpalatha vs Yes Bank Ltd
2026 Latest Caselaw 156 Tel

Telangana High Court

Kommu Pushpalatha vs Yes Bank Ltd on 30 March, 2026

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         HIGH COURT FOR THE STATE OF TELANGANA
                             AT HYDERABAD


      THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                          AND
        THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

                   WRIT PETITION No.9246 OF 2026


                            DATE: 30.03.2026

Between:
Kommu Pushpalatha
                                                                  ...Petitioner

                                      And

Yes Bank Ltd., and two others

                                                               ...Respondents

Mr.Amaragani Malsoor Goud, learned cousenl appearing for the petitioner.


ORDER:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. The present writ petition is filed challenging an Award

dated 23.04.2025 passed by the learned Sole Arbitrator in

Case No.U643244493.

2. Learned counsel appearing for the petitioner has

initially placed an interim order dated 01.04.2025 passed

under section 17 of The Arbitration and Conciliation Act,

1996 ('the 1996 Act') by the learned Sole Arbitrator. Counsel

later submitted that the learned Sole Arbitrator passed a

final Award dated 23.04.2025, without notice and knowledge

of the petitioner.

3. The only argument made by learned counsel appearing

for the petitioner is that the learned Sole Arbitrator failed to

comply with the Principles of Natural Justice and hence, the

petitioner is entitled to file the present writ petition.

4. We are unable to accept the submissions of learned

counsel appearing for the petitioner since the petitioner has a

comprehensive statutory remedy available under the 1996

Act. The petitioner had a remedy by way of Appeal under

section 37 (2) (b) of the 1996 Act against the interim order

passed by the learned Sole Arbitrator under section 17 of the

1996 Act.

5. The petitioner now has a remedy of applying for setting

aside the final Award under section 34 of the 1996 Act. In

any event, the petitioner has already filed an Application

under section 34 of the 1996 Act. Hence, under no

circumstances the petitioner is entitled to file the present writ

petition invoking the writ jurisdiction of the High Court.

6. W.P.No.9246 of 2026, along with all other connected

Applications, is accordingly dismissed. There shall be no

order as to costs.

_________________________________ MOUSHUMI BHATTACHARYA, J

____________________________ GADI PRAVEEN KUMAR, J Date:30.03.2026 EDS