Ulisi Naga Prasad vs M/S Shriram City Union Finance ...
2022 Latest Caselaw 6611 AP

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 THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
                        &
  THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

                  C.R.P. No.1264 OF 2022

JUDGMENT:(per Kongara Vijaya Lakshmi, J)


      Learned counsel for the petitioner submits that he

wants to file an application seeking lifting of attachment

and seeks permission of this Court accordingly.

      Learned counsel for the respondents does not have

objection for grant of such permission.

Permission is granted accordingly.

The C.R.P., is closed.

As a sequel thereto, the miscellaneous petitions,

if any, pending in this case, shall stand closed.

_________________________________ KONGARA VIJAYA LAKSHMI, J

____________________________ DUPPALA VENKATA RAMANA

Date: 08.09.2022

Ks

THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

C.R.P. No. 1264 OF 2022 (per Kongara Vijaya Lakshmi, J)

Date: 08.09.2022

Ks