Dosa Satish Babu vs A.Rukmini Padmaja
2022 Latest Caselaw 587 AP

Citation : 2022 Latest Caselaw 587 AP
Judgement Date : 2 February, 2022

Andhra Pradesh High Court - Amravati

Dosa Satish Babu vs A.Rukmini Padmaja on 2 February, 2022

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

               MAIN CASE No: S.A.No.615 of 2018

                        PROCEEDING SHEET

SL.     DATE                                 ORDER                          OFFICE
NO.                                                                          NOTE
02.   02.02.2022 MVR, J

                                   I.A.No.2 of 2018
                         Fresh notice to respondents.

________ MVR, J

I.A.No.1 of 2022

Heard.

Sri K. Sita Ram, learned counsel for the petitioner represents that when the trial court decreed the suit, pursuant to the decree, the petitioner deposited balance sale consideration, which is lying to the credit of the suit.

The learned counsel for the petitioner further contended that in view of reversal of decree and judgment of the trial court in the Appeal, the petitioner intends to withdraw the money, so deposited.

In the circumstances stated by the learned counsel for the petitioner and upon perusal of the affidavit filed in support of the petition, it is ordered permitting the petitioner to withdraw the amount deposited to the credit of suit in O.S.No.374 of 2004 on the file of the Court of the Principal Senior Civil Judge, Eluru, along with accrued interest, if any.

Learned counsel for the petitioner represents that petitioner undertakes to SL. DATE ORDER OFFICE NO. NOTE redeposit this amount subject to the result in the Second Appeal.

Accordingly, I.A., is allowed. No costs.

________ MVR, J

S.A.No.615 of 2018

List the matter on 28.03.2022.

________ MVR, J