Citation : 2023 Latest Caselaw 2142 AP
Judgement Date : 20 April, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No.W.P.No.42672 of 2022
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note
06. 20.04.2023 GRKP, J Heard Ms. M. Srenitha, Learned Counsel for the Writ Petitioner appearing on behalf of Sri K.V. Aditya Chowdary, Learned Counsel for the Writ Petitioner, Sri P. Varaprasad Rao, Learned Assistant Government Pleader for Co-operation appearing for the Respondent Nos.1 to 4 and Sri S. Vijaya Kumar, Learned Counsel appearing for the Respondent No.5.
2. List the matter on 21.04.2023 to enable the Learned Counsel for the Writ Petitioner to produce the Judgment of the Hon'ble Supreme Court indicating that the Court cannot order the Creditor Bank to enter into an OTS with the defaulting debtor.
________________ GRKP, J KPV
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