M/S.Venkataraya Finance ... vs Manne Suryanarayana
2021 Latest Caselaw 3361 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: C.M.S.A.No.13 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.13 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 suits against the
                               1st respondent pending I.P.No.17 of 2006 filed

under Sections 4, 6, 9 and 53 of the Provincial Insolvency Act, 1920 is not sufficient to adjudicate the 1st respondent as an insolvent?

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