Page 165 - ANNUAL REPORT 2025
P. 165
S.No. Date Topic Resource Person
Topic:Introduction to the
Commercial Courts Act & Jurisdiction, Chaired by the Hon'ble
Subject:Objectives& background Sri Justice Ravi Nath Tilhari,
of the Act President , Board of Governors of
-Scope & applicability A.P. Judicial Academy and
06.07.2025
32. -Definition of “commercial dispute” Judge, High Court of Andhra Pradesh
Sunday
-Specified value & Court structure
(Commercial Courts, Divisions, Hon'ble Dr. Justice
Appellate Divisions) Y. Lakshmana Rao,
-Jurisdictional issues Judge, High Court of Andhra Pradesh
Execution of Decrees
Topic:Pre-Institution Mediation
& Practical Challenges
Subject: Brief over view of
Arbitration & Conciliation Act and
Commercial Courts Act – Inter play
& interface Section 12A : Mandatory
Hon'ble Sri Justice
06.07.2025 pre-institution mediation
33. A. Hari HaranadhaSarma,
Sunday -Exceptions (urgent interim relief)
Judge, High Court of Andhra Pradesh
-Mediation process overview
-Issues in compliance & best practices
-Summary judgments
Commercial Courts Act and Sec.8, 9
and 34 of Arbitration Act;
Regular courts v/s Commercial Courts.
Topic: Procedural Innovations
& CPC Amendments under the Act
Subject: Key Amendments to CPC
(e.g., Order V, VI, VII, VIII, XI Chaired by
Hon'ble Sri Justice
-The Role of Courts
A. Hari HaranadhaSarma,
-Stricter timelines and pleadings
Judge, High Court of Andhra Pradesh
06.07.2025 -Disclosure, discovery, interrogatories
34. co-chaired by
Sunday & inspection; Statement of Admissions
Sri Purushotham Kumar Chintalapudi
-Case management hearing
Director
(Order XV-A)
Sri Lalam Sridhar
-Cost regime & judicial
Additional Director
discipline (sec.3A)
Technology in commercial litigation
(e-filing, VC hearings)
Fundamental Rights, Fundamental
Duties, Directive Principles
of State policy – property rights Hon'ble Sri Justice
10.07.2025 And
35. A.V. Sesha Sai garu
Thursday Framing of issues, Preliminary
Former Judge, High Court of A.P
issues, Addl. Issues, Alteration
of issues and their importance
– Exercise
149 Annual Report 2025

