Andhra Pradesh High Court - Amravati
Konakanchi Buraiah, vs M/ S. Shriram Transport Finance ... on 12 December, 2022
Bench: Subba Reddy Satti
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! MONDAY, THE TWELFTH DAY OF DECEMBER, TWO THOUSAND AND TWENTY TWO PRESENT: THE HONOURABLE SRI JUSTICE SUBBA REDDY SATT! CRE. No. 1882 of 2022 fetween: 4. ° nakancht Suraian, S/ & issapalemt Village, Nar Pedda Ratheiah, Aged 54 years, R/o. DB, No.9-178, are asaragpet Mandal, Guntur District. S/o 2. Kasinadula Haribabu, JSypemulu, Aged 48 years, Rig. DUNO 18d, Peddareddypaiem Village, Narasaragpet Mandal, Guntur District, . Petitioners / Judgment Debtor Nos & 3 Respandent Nos, 28 3 AND J, Ms. Shriram T ansport Finanes Company Limited, 1° Floor, Godavarthy Heights, Jupally ber, » Vinukonda Road, Narasaraopet, Guntur District. C3. &% . Respondent Claimant Decree Hot dula Swarna Latha, Wo, Nanbabu, Aged 40 years, Occ Housewife, .Na.?-184, Peddareddynalem Vilage, Narasaraopet Mandal, . Guntur bruh 3 ban os SB moe »fespandent/dJudgment Debtar Not Petition under Sectlan 137 CRC praying | that in the circumstances stated in ifidavit filed in support of the petition, the High Court may be pleased to st urther praceedines pursuant to the order dated 16-08-2022 passed f in EP No 105 ef 2078 pending on the ie of the e court of the XH Additional Bistrict and Sessions Judge, Nerasaracpet, Guntur Oistrict , Pending disposal af CRP No. 1862 of 2022 ai the file of the Hh ah Court. Pelition coming on for hearing, upon perusing the Petition ane the affidavit filed in support thereof and the earlier order of the High Court dt 21.06.2022 and VF-1O-2022 made hersin and upon hearing the arguments of Sri Md. Saleem, Advocate for the Petitioners, and of Sri Sanday Suranen! for the Respondent No.4, _and the Court made the following ORDER:
"List the matter on 23.07.2022. interim order granted earller is extended by eight more weeks." Sd/- PB, VINOD KUMAR J OTROS CORY Sf ASSISTANT REGISTRAR SECTION OFFICER tng Fo HIGH COURT $88.3 ORDER J.A.No, tof 2022 iN CRP No. 186? of 2022 INTERIM ORGER EXTENDED