Heard Sri P.Durga Prasad vs None Appeared For
2023 Latest Caselaw 3378 AP

          HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

                    MAIN CASE No.C.R.P.No.857 of 2016

                           PROCEEDING SHEET
Sl.                                                                         OFFICE
                                           ORDER

No DATE NOTE

07. 11.07.2023 BVLNC, J C.R.P.No.857 of 2016

Heard Sri P.Durga Prasad, learned counsel for the revision-petitioner.

though notice served.

The Order of the Execution Court would disclose that the execution petition was partly allowed against judgment-debtor No.4 and arrest warrant was issued against judgment-debtor No.5 to secure his presence before the Court to conduct means enquiry, while granting two (02) months time to him to pay his share out of the EP amount. It is not known what happened subsequently before the Execution Court.

In that view of the matter, Registry is directed to call for Report, forthwith, from the Execution Court about the status of EP proceedings i.e., subsequent proceedings recorded in the execution petition.

List on 14.08.2023.

___________ BVLNC, J DNB