Vinnapala Surekha vs Savitri Devi Gupta,
2024 Latest Caselaw 343 AP

Andhra Pradesh High Court - Amravati

Vinnapala Surekha vs Savitri Devi Gupta, on 8 January, 2024

      HIGH COURT OF ANDHRA PRADESH

          MAIN CASE No: C.R.P.No.3309 OF 2023

                        PROCEEDING SHEET
SL.     DATE                              ORDER                             OFFICE
NO.                                                                          NOTE
                   RNT,J
 1.

08.01.2024

Challenge to the impugned order dated 16.11.2023 in E.A.No.141 of 2023 in E.P.No.116 of 2021 in O.S.No.402 of 2018 whereby the petitioner's (who is the judgment debtor), application to order fresh sale notice/proclamation/ publication with encumbrances has been rejected.

2. The learned Execution Court has rejected the same, considering the encumbrance certificate issued at the Registrar Office and filed by the decree holder before the Execution Court, according to which no mortgage was found on the scheduled property with respect to which the petitioner filed the application.

3. Learned counsel for the petitioner prays for time to bring on record the copy of the said encumbrance certificate.

4. As requested, list on 12.01.2024.

________ RNT,J Scs