Chennuru Surekha vs Mudusuru Praveen Kumar
2023 Latest Caselaw 1143 AP

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI
MAIN CASE NO: C.R.P.No.446 of 2023
                      PROCEEDING SHEET
Sl.                                                                  OFFICE
        DATE                           ORDER
No.                                                                   NOTE

01    24.02.2023

RC, J:

The learned counsel for the petitioner submitted that the court below contrary to the settled principles of law and though no third party affidavits are filed to show that the petitioner is trying to sell the property, has ordered attachment before judgment of the property belongs to the petitioner and in fact, the petitioner has no intention to alienate the said property. The learned counsel for the petitioner requested time to file affidavit of the petitioner to the effect that he will not alienate the property.

Post on 27.02.2023.

____________ RC, J RR