Proceeding Sheet vs Unknown
2023 Latest Caselaw 2889 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                MAIN CASE No.: C.R.P.No.922 of 2023

                            PROCEEDING SHEET

S.
No     DATE                               ORDER

2.   04.05.2023 SRS, J

                      Learned counsel for the petitioner is
                permitted to take out personal notice on
                Respondent Nos.5 and 6 and file proof of service

in the Registry.

Civil Revision Petition is filed against the Order dated 24.02.2023 in E.P.No.81 of 2020 in O.S.No.381 of 2005 on the file of II-Additional Senior Civil Judge, (FTC), Guntur.

The Decree Holder filed suit in O.S.No.381 of 2005 for recovery of amount on the strength of promissory note and suit was decreed by Judgment dated 05.11.2009. Pursuant to the Judgment and Decree E.P. 81 of 2020 was filed under Order XXI Rule 37 and 38 C.P.C. Executing Court on enquiry allowed the E.P. No.81 of 2020 on 24.02.2023 against the same

This Court ordered notice to respondents.

was served and notice against Respondent Nos.5 and 6 is un-served.

Learned counsel for the petitioner is permitted to take out fresh notice to Respondent Nos.5 and 6.

The earlier interim order dated 04.04.2023 is extended on condition to deposit 1/3rd of E.P. amount within a period of eight (8) weeks.

List the matter on 26.06.2023.

_______ SRS, J KLNS