Mekala Krishna Kishore vs The Reserve Bank Of India
2021 Latest Caselaw 5382 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.9863 OF 2021



Mekala Krishna Kishore, S/o. Siva Ramaiah,
Aged 36 years, Occ: Pvt., Employee,
R/o.D.No.49-27-32/Gs,
Sai Madhura Enclave, Madhura Nagar,
Visakhapatnam


                                       ...        Petitioner

                              Versus

1. The Reserve Bank of India,
Rep. by its Principal Secretary 6156, Saifabad,
Secretariat Road, Hyderabad, Telangana 500004.
2. Arms a Division of ARCIL Asset Reconstruction Company
(India) Limited, Rep. by its authorized signatory, The Ruby, 10th
Floor, 29, Senapati Bapat Marg, Dadar, (W) Mumbai-400028
(formerly known as Magma Housing Finance, and GE Money
Financial Services Pvt Ltd., and GE Money Financial Services
Ltd.,)
03. Arms a Division of ARCIL Asset Reconstruction Company
(India)Limited, Unit No.207, 2nd Floor, Bhuvana Towers, Above
CMR Exclusive, S.D.Road, Patny, Secunderabad-500 003
(formerly known as Magma Housing Finance, and GE Money
Financial Services Pvt. Ltd., and GE Money Financial Services
Ltd.,)
4. Bora Somulamma, W/o. Bora Apparao,
Aged about 50 years, R/o. Madhura Nagar, Visakhapatnam

                                       ...     Respondents

Counsel for the petitioner : Mr. P. Balu Anil Kumar, Advocate

Counsel for the respondents : Mr. A. Venkata Durga Prasad, no.2 and 3 Advocate, representing Mr. N. Varaprasad

Counsel for the respondent no.4 : Ms. J. Madhavi, Advocate

ORAL JUDGMENT Date : 20.12.2021

(Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

After some arguments, Mr. P. Balu Anil Kumar, learned

counsel for the petitioner, submitted that he may be permitted to

withdraw the writ petition with liberty to move before the

appropriate forum, in accordance with law.

2. Mr. A. Venkata Durga Prasad, learned counsel

representing Mr. N. Varaprasad, learned counsel for the

respondents no.2 and 3 and Ms. J. Madhavi, learned counsel for

the respondent no.4 are present.

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

for the petitioner, the Writ Petition stands disposed of as

withdrawn with liberty aforesaid. There shall be no order as to

costs.

4. Miscellaneous petitions, if any pending, also stand

disposed of.

________________________________ (AHSANUDDIN AMANULLAH,J)

________________________ (B. S. BHANUMATHI,J)

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

WRIT PETITION No.9863 OF 2021

Date : 20-12-2021

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