Beela Maheswara Rao vs Sadanala Naga Srilatha
2021 Latest Caselaw 4154 AP

                   HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

MAIN CASE NOs.:     S.A.No.81 of 2014
                                   PROCEEDING SHEET

Sl.      Date                                  ORDER                               OFFICE
No.                                                                                 NOTE
2     21.10.2021   MVR,J                                                           Transferr
                                                                                    ed to I-O
                                        S.A.No.81 of 2014                            Folder
                                                                                     before
                      Heard Sri M.R.K.Chakravarthy, learned counsel for the        correction
                                                                                    s, if any.
                   appellant, who appeared in person and Sri N.Vijay, learned        Please
                                                                                     verify.
                   counsel for the respondents, who appeared online faces

some difficulty in audio.

Since the following substantial questions of law arise for determination in the second appeal, ADMIT.

1. Whether the lower appellate court has jurisdiction to set aside the sale in an application filed under Order XXI Rule 97 CPC filed by the respondents claiming through the judgment debtor, who successfully challenged the sale under Ex.A14?

2. Whether the respondents, who are claiming through the judgment under Exs.A1, A4 and A11 and A12 have any locus standi to file or maintain an application under Order XXI Rule 97 CPC?

Issue notice to the respondents. List the matter on 18.11.2021 along with I.A.

______ MVR,J Pab