Dokka Semonu, vs The State Of Andhra Pradesh
2022 Latest Caselaw 7826 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

              MAIN CASE No.W.P.No.26293 & 26366 of 2022
                           PROCEEDING SHEET

Sl.                                                                  Office
                                     ORDER

No DATE Note 13.10.2022 RRR, J The learned counsel for the petitioner is present and he seeks time to place the necessary judgments before this Court to demonstrate that the recovery proceedings cannot be initiated against the petitioner under the provisions of Andhra Pradesh Cooperative Societies Act, 1964 and such a recovery proceeding can be only initiated under the provisions of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

Post on 14.11.2022, remove from the caption of the dismissal.

_________ RRR, J

BSM.