Page 167 - ANNUAL REPORT 2025
P. 167

S.No.      Date                     Topic                             Resource Person
                                             Scope of Judicial
                                         Intervention under the Act                    Chaired by:
                                    ·Parties to the Arbitration Agreement           Hon'ble Sri Justice
                                    ·Place of Arbitration – Jurisdiction –         Dhiraj Singh Thakur,
                                    Special focus on international            The Hon'ble The Chief Justice &
                                                                           Patron-In-Chief, A.P. Judicial Academy
                                    seat of arbitration
                                                                                      Co-Chaired by:
                                    ·Section 5: Extent of
                                                                                    Hon'ble Sri Justice
                      26.07.2025    Judicial Intervention.
               42                                                                    Ravi Nath Tilhari,
                       Saturday     ·Section 8: Referral to arbitration
                                                                              President, Board of Governors of
                                    – role of the Courts                     A.P. Judicial Academy and Judge,
                                    ·Appointment of Arbitrators                High Court of Andhra Pradesh
                                    (Section 11)                                     Resource Person:
                                    ·Section 9 & 17: Interim measures              Hon'ble Smt. Justice
                                    by courts and tribunals                        Anuja Prabhu dessai,
                                    Role of courts before, during,          Former Judge, High Court of Bombay
                                    and after arbitration
                                        ·Disposal of Suits at the First
                                            Hearing (Order XV)
                      02.08.2025         ·Withdrawal of Suits and                   Hon'ble Sri Justice
               43.                                                           Avadhanam Hari HaranadhaSarma,
                       Saturday             Procedure thereof
                                                                            Judge, High Court of Andhra Pradesh
                                           oCompromise of suit
                                      Compounding, Consent Decree.
                                                                                    Hon'ble Dr. Justice
                      04.08.2025         Doctrine of Res Subjudice                  K.G. Shankar garu,
               44.
                        Monday       – Section 10 of C.P.C in a nutshell        Former Judge, High Court of
                                                                                      Andhra Pradesh

                                                                                    Hon'ble Dr. Justice
                                       Presumption as to Documents
                      07.08.2025                                                    K.G. Shankar garu,
               45.                      thirty years old – Section 90
                       Thursday                                                 Former Judge, High Court of
                                          of Indian Evidence Act
                                                                                      Andhra Pradesh
                                         An overview on Execution                   Hon'ble Sri Justice
                      12.08.2025
               46.                    Petitions with special emphasis               A.V. Sesha Sai garu
                        Tuesday
                                       on various modes of Execution          Former Judge, High Court of A.P
                                    Use of police Diary Part-I & Part – II –
                                                                                    Hon'ble Sri Justice
                      13.08.2025      Illustrations as to referring them
               47.                                                               M. SeetharamaMurti garu,
                      Wednesday        by the Court – Theoretical and
                                                                         Former Judge High Court of Andhra Pradesh
                                             Practical aspects.
                                                                                    Hon'ble Sri Justice
                      14.08.2025
               48.                        Interpretation of Wills                M. Seetharama Murti garu,
                       Thursday
                                                                         Former Judge High Court of Andhra Pradesh


                                                                                    Hon'ble Sri Justice
                      21.08.2025           Law of Injunctions:
               49.                                                                Subba Reddy Satti garu,
                       Thursday           Principles & Practice
                                                                            Judge, High Court of Andhra Pradesh.



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