Andhra Pradesh High Court - Amravati

S.Satyanarayana vs M.V.Prasad on 3 July, 2024

               HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO: C.R.P.No.1239 of 2023                                                96
                             PROCEEDING SHEET

Sl.                                                                                OFFICE
        Date                               ORDER
No.                                                                                 NOTE

      03.07.2024 BSB, J
                                       I.A.No.1 of 2024
                      This    application       is   filed   to     permit   the
                petitioner/respondent      to    withdraw     the     deposited

decretal amount in E.P.No.102 of 2019 in O.S.No.321 of 2016 on the file of the Court of Principal Senior Civil Judge, Kurnool, Kurnool District as per the directions of this Court dated 04.05.2023 in I.A.No.1 of 2023 in C.R.P.No.1239 of 2023.

The learned counsel for the respondent/revision petitioner reported no objection.

Since the respondent/petitioner who is the judgment debtor had deposited part of the decretal amount as per the directions of this Court and there is no objection for the respondent to allow the petition to withdraw the said amount in deposit towards the satisfaction of the decretal amount, accordingly, the petition is allowed.

__________________ B.S.BHANUMATHI,J

Heard in part.

For filing copies of the material record, post on 30.07.2024.

__________________ B.S.BHANUMATHI,J NSM