The Implementation Secretariat vs Sai Cotton Traders
2024 Latest Caselaw 5055 AP

Andhra Pradesh High Court - Amravati

The Implementation Secretariat vs Sai Cotton Traders on 3 July, 2024

WEDNESDAY, THE THIRD SAY OF JULY,
TWO THOUSAND AND TWENTY FOUR
'PRESENT:

THE HONQURABLE MS. JUSTICE B S BHANUMATHI

CIVIL REVISION PETITION NO: 645 OF 3022 a

Between: |
The implernentation Secretariat, Government of Andhra Fradesh, Public
cnierprises Depariment, Rep by its Speciat Secretary, Ofo. Secretariat

Buldings, Hyderabad,
Petitioner!
Judgment Debtor
AND
i. Sai Cation Traders, Rep by its Partner, Komminen! Lakshmi
Narayana. Ravipadu, Prathinadu Mandal, Guntur District,

Respondent

Decree Hoider

2. IndurGreem Power Private Lid. Rep by its Director, &,
Subramanyeswara Rao, Rio. Pandan Puram, 9 Line, Chlakaluripet
3. Parchuru Cotton Growers Co-operative Spinning Mis Lid, Inkollu, Rep

by the Managing Director, O/o Regional Osouty Director (Handiooms
and Textiles}, Oop to District Employment Exchange Office, Santhapet,
nge oe
Respondents!
Nefendants

(Respondenta/defendants 2 & 3 is nat necessary party to this

petition}

Petition is fled under section 115 of CPC, against the order
maa maw . me ate Ose ods

BANo.11/2021 in EA.No.261/2008 in EP.No.104/2002 in OS. No.S¥eCt

DY.4.3.2022 on the file of the Hi Additional Disirict J udge, Guntur.


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DATED: 06.07 2024

FPaston 24.07 2024,

ORDER

CIVIL REVISION PETITION NO: 648 OF 2032

INTERIM ORDER EXTENDEO

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OHARA,