Unknown vs 20.09.2024 Bkm
2024 Latest Caselaw 8753 AP

Andhra Pradesh High Court - Amravati

Unknown vs 20.09.2024 Bkm on 20 September, 2024

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No: C.R.P.No.2026 of 2024

                             PROCEEDING SHEET

Sl.    DATE                                                               OFFICE
                                         ORDER

No. NOTE

01. 20.09.2024 BKM, J

Heard the learned counsel for the petitioners.

The learned counsel for the petitioners is permitted to take out personal notice to the respondents and proof of service shall be filed within a period of three (03) weeks from today.

This revision petition is filed against the order in E.P.No.56 of 2018 in O.S.No.258 of 2017 on the file of the learned Civil Judge (Senior Division), Puttur, Chittoor, dated 29.06.2024.

The learned counsel for the petitioners submits that the petitioners are the defendant Nos.1 to 6 and the judgment debtors in the

who are also the judgment debtors. They gave undertaking before the executing Court with respect to the honoring the judgment and decree passed in the above said suit, without violating the same. Similarly, undertaking can also be given by the petitioners before the (Contd...) executing Court and on filing of the same,

appropriate orders shall be passed by the executing Court, pending further orders.

Post the matter on 18.10.2024.

______ BKM, J MSI