Vinnakota Hari Naga Sankara Gupta vs Datla Bhaskara Visweswara Appala ...
2021 Latest Caselaw 2879 AP

        HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE: SECOND APPEAL No.362 of 2021

                            PROCEEDING SHEET

Sl.     Date                            ORDER                                OFFICE
No.                                                                           NOTE


 1.   04.8.2021 MVR,J
                          Second Appeal No.362 of 2021

                      Heard Sri C.M.R. Velu, learned counsel for the
               appellant. Considering the decrees and judgments of
               the trial Court as well as the first appellate Court since
               the following substantial questions of law arise for
               determination in this second appeal, Admit:

                1. Whether the decisions arrived at by the lower Courts
                   are contrary to Section 38 of the Specific Relief Act
                   and Sections 28 and 28(7) of the Provincial Inoslvency
                   Act?

                2. Whether the decision failed to determine the material
                   issue of law or usage having the force of law?

                3. Whether the Courts below erred in not giving a finding
                   as to the transfer effected during the pendency of I.P.
                   Proceedings was valid or not in view of the law laid
                   down by the Hon'ble Supreme Court in the case of
                   Johri Lal Soni vs. Smt.Bhanwari Bai, reported in AIR
                   1977 SC 2202?

                     Issue notice to the respondent to submit

arguments in respect of the above substantial questions of law (Arulmighu Nellukadai Mariamman Tirukkoil vs. Tamilarasi (dead) by LRs., AIR 2019 SC 3027 followed).

List during the 1st week of November 2021.

________ MVR,J I.A.No.1 of 2021 To list along with the Second Appeal.

________ MVR,J vasu