State Bank Of India vs The State Of Ap
2021 Latest Caselaw 1643 AP

                HON'BLE SRI JUSTICE JOYMALYA BAGCHI
                                AND
                  HON'BLE SRI JUSTICE A.V.SESHA SAI

                       WRIT PETITION No.2598 OF 2020
                        (Taken up through video conferencing)


ORDER: (Per Hon'ble Sri Justice Joymalya Bagchi)


          Similar issue involved in this case is squarely covered by the

judgment of this Court in Pridhvi Asset Reconstruction and

Securitisation Company Limited Vs State of A.P. represented

by its Principal Secretary and others1.


          Following the above said judgment, for the reasons recorded

therein, the Writ Petition is also allowed in terms thereon, directing

the 2nd respondent to register the Sale Certificate dated 21.11.2017

executed by the writ petitioner-Bank in favour of the 5th

respondent herein, subject to compliance of all other statutory

requirements. No order as to costs.

As a sequel, Miscellaneous Petitions, if any, pending in this

Writ Petition shall stand closed.

______________________________ JUSTICE JOYMALYA BAGCHI

______________________________ JUSTICE A.V.SESHA SAI

Date: 20-03-2021 Gvl

(2021) 1 ALD 483

HON'BLE SRI JUSTICE JOYMALYA BAGCHI AND HON'BLE SRI JUSTICE A.V.SESHA SAI

WRIT PETITION No.2598 OF 2020 (Taken up through video conferencing)

Date : 20.03.2021

Gvl