Unknown vs High Court Of Andhra Pradesh
2022 Latest Caselaw 4748 AP

                      HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO: A.S.No.170 of 2022


                                PROCEEDING SHEET


Sl.No.      Date                           ORDER                         OFFICE
                                                                          NOTE

         29.07.2022 BSB, J
                                   I.A.No.1 of 2022

                         This petition is filed to extend the
                    orders of attachment before judgment dated
                    21.12.2017 in I.A.No.919 of 2017 in O.S.No.35
                    of 2017 on the file of X Additional District
                    Judge, Anakapalle.
                         Learned    counsel    for   the    petitioner
                    submitted       that       the         petitioner/
                    appellant/plaintiff lost the suit on technical
                    ground that material documents were not
                    adduced in evidence as per Section 65-B of
                    the Indian Evidence Act and otherwise the
                    plaintiff has merit in the suit and that the
                    trial Court, however, extend the order of
                    attachment before judgment for six (6)
                    months which expired just recently and that
                    the petition was filed for its extension long
                    before its expiry, but the matter could not
                    reach the Bench, as the appeal was under
                    scrutiny.
                          Perused the record.
                          Without going into the other merits for
                    the present in view of the circumstances
                    pleaded in the affidavit annexed to the
                    petition, it is a fit case to grant interim order
                    of extension of the order of attachment
                    before judgment as prayed for, until further
                    orders.
        Notice to respondent.

Learned counsel for the petitioner is permitted to take out personal service of notice to the respondent through RPAD and file proof thereof.

Post on 29.08.2022.

_________________ B.S.BHANUMATHI,J

A.S.No.170 of 2022

Notice to respondent. Learned counsel for the appellant is permitted to take out personal service of notice to the respondent through RPAD and file proof thereof.

Post on 29.08.2022.

_________________ B.S.BHANUMATHI,J PNV