Inuganti Rangababu vs Deena Bank/ Bank Of Baroda
2024 Latest Caselaw 6687 AP

Andhra Pradesh High Court - Amravati

Inuganti Rangababu vs Deena Bank/ Bank Of Baroda on 2 August, 2024

Author: Ninala Jayasurya

Bench: Ninala Jayasurya

APHC010023822023   IN THE HIGH COURT OF ANDHRA PRADESH               Bench
                                                                    Sr.No:-20
                                AT AMARAVATI                         [3443]

                   WRIT PETITION No.1204 of 2023 along with
                            WP.No.23319 of 2023

Inuganti Rangababu                                                ...Petitioner

      Vs.

Deena Bank/ Bank of Baroda                                      ...Respondent

                                    **********

Mr. M. Balanaga Srinivas, Advocate for Petitioner.

Ms. Vinodin Ruth representing Mr. Satyanarayana Dhara, Advocate(s) for Respondent(s) Bank.

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE NINALA JAYASURYA

DATE : 2nd August, 2024

PC:

Learned counsel for the respondent Bank seeks some time to take instructions in the present case with regard to returning the amount deposited by the petitioner representing the auction amount along with interest @ 12% in terms of the Apex Court judgment in Govind Kumar Sharma v. Bank of Baroda [2024 SCC Online SC 559].

Adjourned.

List on 30.08.2024.

DHIRAJ SINGH THAKUR, CJ

NINALA JAYASURYA, J

Vjl