Unknown vs High Court Of Andhra Pradesh At ...
2022 Latest Caselaw 7558 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.P.No.19139 of 2022

                         PROCEEDING SHEET

Sl.No
                                           ORDER

DATE

12. 30.9.2022 CPK, J & AVRB, J

I.A.No.2 of 2022 Dispensed with.

I.A.No.3 of 2022 By an order, dated 12.09.2022, this Court disposed of W.P.No.19139 of 2022 as under:-

"Having regard to the above and the judgment of the Hon'ble Supreme Court relied upon, the Order under challenge is set-aside and the matter is remanded back to the first Respondent with a direction that a fresh notice be given, disclosing the details of the second bank account if any with Andhra Bank or in any branch of Andhra Bank, where cash deposits are made within a period of one week or 10 days from the date of receipt of the Order, fixing a time limit for reply and, thereafter, proceed further in accordance with law. It is needless to mention that an opportunity of hearing be given, if requested. With the above direction, the Writ Petition is disposed of. No order as to costs."

The present application is filed seeking extension of time granted on 12.09.2022 for the reason that if the copy of the order is received during Dasara Vacation, it would be difficult to comply with the same.

Having regard to the above, the time granted for issuing fresh notice disclosing details of the second bank account, if any, with the Andhra Bank or any branch of Andhra Bank where cash deposits are made is extended by another three (3) weeks from the date of receipt of a copy of the order, fixing a time limit for reply and thereafter, proceed further in accordance with law.

Accordingly, this petition is ordered.

___________ CPK, J

___________ AVRB, J AMD