Varam Vijaya Bharathi vs State Bank Of India
2022 Latest Caselaw 2388 AP

           THE HON'BLE SRI JUSTICE A.V.SESHA SAI
                               AND
        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.13392 OF 2022


JUDGMENT: (per Hon'ble Sri Justice A.V. Sesha Sai)


      When the matter is taken up for hearing, it is brought to the

notice of this court by the learned standing counsel for the

respondents 1 and 3 that since the time stipulated in the warrant

expired on 02.05.2022, an application seeking extension of time

has already been filed before the Chief Judicial Magistrate-cum-

Principal Assistant Sessions Judge, Kurnool.

In view of the submission made by the learned standing

counsel for the respondents 1 and 3, the writ petition stands

disposed of, however with an observation that any action to be

taken by the respondents shall be in accordance with law. No order

as to costs.

Miscellaneous Petitions, if any pending, shall also stand

closed in consequence.

_____________________

A.V.SESHA SAI, J

__________________________

RAVI NATH TILHARI, J Date:05.05.2022.

Gk

THE HON'BLE SRI JUSTICE A.V.SESHA SAI

AND

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.13392 OF 2022

Date:05.05.2022

Gk