M/S Prabhakar Rawand Boiled Rice ... vs Union Of India
2021 Latest Caselaw 5381 AP

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


      HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                          AND
         HON'BLE Ms. JUSTICE B. S. BHANUMATHI


              WRIT PETITION No.22842 OF 2021



1. M/s. Prabhakar Raw & Boiled Rice Mill,
   Rep by its Managing Partner, Vurimi Naga
   Venkata Prabhakara rao, # 17/16-1, Nagayalanka road,
   Challapalli, Krishna District, A.P.
2. Vurimi Naga Venkata Prabhakara Rao, S/o late Venkata
   Satya Rama Rao, Aged 58 years, Occ: Managing Partner
   of 1st petitioner
3. Vurimi Naga Venkata Anjaneya Ramesh Kumar,
   S/o late V. Venkata Satya Rama Rao,
   Aged 54 years, Occ: Partner of 1st petitioner
4. Vurimi Raja Sulochana, W/o Naga Venkata
   Prabhakara Rao, Aged 56 years, Occ: Partner
   of 1st petitioner
5. Vurimi Manikya Suvarchala Devi, W/o Naga Venkata
   Anjaneya Ramesh Kumar, Aged 46 years,
   Occ: Partner of 1st petitioner

 Petitioners no.2 to 4 are residents of # 7-154,
 Potti Sreeramulu Street, Challapalli, Krishna District,
 Andhra Pradesh.
                                             ...         Petitioners

            Versus

1. Union of India, represented by its Secretary to
   Government, Department of Financial Services,
   New Delhi.
2. Indian Overseas Bank of India, represented
   by its Authorized Officer, District Court Centre,
   Near Sai Baba Temple, Machilipatnam,
   Krishna District.
3. Branch Manager, Indian Overseas Bank,
   District Court Centre, Near Sai Baba Temple,
   Machilipatnam, Krishna District.
4. Maximus ARC Ltd., represented by its
   Vice President & CEO-cum-Authorized
   Officer # 59A-18/1-5A, 3rd Floor, Sri Plaza,
   Teachers Colony, Patamata,
   Vijayawada - 520 008, A.P.
5. Sri M. Veera Venkateswara Rao,
   Advocate/Commissioner in Crl.Mp.No:03/2020
   in C.F.No:03/2020 before the Court of
   Hon'ble Chief Judicial Magistrate, Machilipatnam.

                                            ...     Respondents

Counsel for the petitioners : Mr. Sita Ram Chaparla, Advocate

Counsel for the respondents : Mr. K. S. Murthy, Advocate Ms.Sudha Madhuri Govindu, Advocate

ORAL JUDGMENT Date: 20.12.2021

(Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

Mr. B. Balaiah, learned counsel, representing Mr. Sita

Ram Chaparla, learned counsel for petitioners, submits that he

may be permitted to withdraw the Writ Petition with liberty to

approach the alternate forum for the cause of action for which the

Writ Petition was filed.

2. In view thereof, as prayed for by the learned counsel for

petitioners, with consent of Mr. P. Sree Vyas, learned counsel,

representing Mr. K. S. Murthy, learned counsel for respondents,

the Writ Petition stands disposed of as withdrawn with liberty to

approach the alternate forum, in accordance with law.

3. Miscellaneous petitions, if any, pending also stand

disposed of.

________________________________ (AHSANUDDIN AMANULLAH,J)

________________________ (B. S. BHANUMATHI,J)

MP HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH AND HON'BLE Ms. JUSTICE B. S. BHANUMATHI

WRIT PETITION No.22842 OF 2021

Date : 20-12-2021 MP