Guttimdeevi Suguna, vs Guttimdeevi Naga Ratnam Died
2021 Latest Caselaw 3515 AP

                   HIGH COURT OF ANDHRA PRADESH:: AT AMARAVATI


MAIN CASE NO.: C.M.S.A.No.15 of 2021
                                      PROCEEDING SHEET
Sl.      Date                                     ORDER                                OFFICE
No.                                                                                     NOTE
1.    14.09.2021   MVR,J                                                               Tr. to I-
                                        C.M.S.A.No.15 of 2021                          O folder
                                                                                        before
                                                                                       correcti
                      Heard Sri T.Niranjan, learned counsel for the appellants.         ons if
                                                                                         any.
                      Upon consideration of the decrees and judgments of the           Pl.verify
                   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 1st appellate Court, being the
                           final court of fact appreciated the facts
                           involved in the lis in right perspective or not
                           and whether the findings of the 1st appellate
                           court are perverse?
                     2. Whether the courts below are justified in
                           dismissing the Insolvency Petition of the
                           petitioners on the ground of respondent

No.1 has not suffered with the decree? Issue notice to the respondents. List the matter during the 2nd week of December, 2021.

______ MVR,J Pab