Citation : 2024 Latest Caselaw 6803 AP
Judgement Date : 6 August, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
TUESDAY, THE SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FOUR
'PRESENT:
THE ot een MS JUSTICE B & BHANUMATHI
VIL. REVISION PETITION NO: 2684 OF 2019
Setween: |
State of Andhra Pradesh, Rep. by the District Collector, East Godavari
Kakinada,
Petitioner!
Respondent/Judgment Debtor
AND
1. Mis Vieya Lakshmi insecticides and Pesticisies Limited, Nagariuna
Hills, Hyderabad,
é, Mis K.FLR. Holdin ig8 Private Limited, Nagariuna Hills, Hyderabad
bod
Nagariuna impex Private Limited Corporate Officer, Nagarjuna Mls,
MHyderabad.,
4. Liga Mult Trade Private Limited Corporate Officer, Naganuna His,
Hyderabad,
_ Respondent/Petitionsra/Decrae Holdar
Petition under Section 145 of C.P.C, being aggrieved by the order dated
26.07.2019 massed in EP, No. 52007 in OS. No. 18/2000 or the He of the iy
Addl. District Judge, Kakinada, East Godavar Cistrict.
IANO: 1 OF 2030 -
Pettion under Section {51 of CPC is Hed praying that in the
clroumetances stated in the memorandum of grounds filed In support of the
petit ion, the High Court may be pleased | tO "ee of ihe operation ordars
2B.OF, 301 Y passed im EP. No. 8/20 OF In O.8. No. 15/2006 on the file af the 1h
Addl. Dist Het Jugge, Kakinada, East Godavari District, Pendir ng disposal of
CORP BBSA of 20179, ort the file of the High Court,
The getiion coming on for heanng, upon perusing tie Pefitian and the
memorandum of grounds fled in support thereof and the earlier Order af the
Advocate for
"For Ailing counter, list on 12.08.2024 finally.
interim order granted carfier is extended GH then."
A NS SARS
Far
To,
fot Jad
.
3
The Hi Adel. Dist
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4. One spare capy
od
feted
_ HIGH COURT
BSB, J
DATED ORS/2024
LIST ON 13.08.2024 FINALLY
ORDER
INTERIM ORDER EXTENDED
SRA
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