C Gopal Reddy And Co vs The Directorate Of Enforcement
2023 Latest Caselaw 5107 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

MAIN CASE No: W.P.No.27331 of 2023

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE.

02. 18.10.2023 RC,J

When the matter is taken up for consideration today, Sri Josyula Bhaskara Rao, learned Standing Counsel submitted that, the judgment relied by the learned counsel for petitioner in W.P.No.34238 & 34627 of 2022 passed by the High Court of Telangana, has been questioned by way of filing W.A.No.604/2023 wherein the Division bench of the Telangana High Court directed the parties to maintain status quo in respect of properties which were attached in pursuance of impugned provisional orders of the attachment till next date of hearing.

In view of the above submissions, this Court is inclined to pass orders in terms of the judgment of the Division bench of Telangana High Court in W.A.No.604/2023.

Accordingly, the parties are directed to maintain status quo in respect of properties which were attached in pursuance of impugned provisional orders of the attachment dated 28.08.2023 till next date of hearing.

Post on 07.11.2023 for counters, if any.

________ RC, J BRS