Venkataraya Finance Company vs Manne Suryanarayana,
2021 Latest Caselaw 3360 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: C.M.S.A.No.12 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                    ORDER                                 OFFICE
No.                                                                                     NOTE
3.    04.09.2021   MVR,J                                                               Tr. to I-
                                                                                       O folder
                                        C.M.S.A.No.12 of 2021                           before
                                                                                       correcti
                                                                                        ons if
                      Heard Sri M.R.K.Chakravarthy, learned counsel for                  any.
                                                                                       Pl.verify
                   Ms.K.Rachana Reddy, learned counsel for the appellant.                  .
                      Upon consideration of the decrees and judgments of the
                   trial Court as well as the 1st appellate Court, since the
                   following      substantial   questions    of   law    arise   for
                   determination in the second appeal, ADMIT.
                         1. Whether the adjudication of the debt of the 1st
                               respondent is a sine-quo-non for filing the I.P.No.42

of 2007 filed under Sections 4, 6, 9 and 53 of the Provincial Insolvency Act, 1920?

2. Whether transfer of immovable properties of the 1st respondent in favour of third parties (respondents) to defeat or delay his creditors is not an act of insolvency under Section 6(1)(b) of the Provincial Insolvency Act, 1920?

Issue notice to the respondents. List the matter during the 2nd week of November, 2021.

______ MVR,J Pab