Sri. Sasanapuri Someswara Rao, vs M/S. Shriram City Union Finance ...
2022 Latest Caselaw 28 AP

                HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.R.P.No.1211 of 2021

                                 PROCEEDING SHEET

Sl.
                                            ORDER

No       DATE
                                                                         Transfer
06.   03.01.2022   CPK,J & Dr.KMR,J                                      re-d to
                                                                         I/O

While going through the cross examination of folder before RW.1, it was noticed that the judgment debtor was correcti on doing transport business and loans were sanctioned on

hypothecation of the vehicles, which were seized.

When asked by this Court as to whether the

vehicles were seized by the 1st respondent herein and

also whether they were auctioned, Sri Kunchem

Maheswara Rao, learned Standing Counsel for the 1st

respondent, seeks time to get instructions.

List on 17.01.2022.

Interim stay granted earlier is extended till then.

___________ CPK, J

__________ Dr.KMR, J Pab