Andhra Pradesh High Court - Amravati
Gurram Sujatha, vs Authorised Officer Sbi on 28 July, 2022
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
IN THE HEGH COURT OF ANDHRA PRADESH 0c AMARAVATI (Special Original Jurisdintion} TNURSDAY, TNE TWENTY ENGHTH DAY OF JULY TWO THOUSAND & BNO TWENTY TYVO : PRESENT: THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND 4. 8 S99) i Gurram Sujatha, Vio. Venkeia Nama Naga Siva Br seed 2. SN Gurram Brahmanandarn, Sio Koti Swa VYY Patiioners AND 3. Authorisad Offieer SA), Sate Bank of india jolt S SSH), Sarchur Roac, nkolu AP aver village, Inkollu Mandal, Prakasham Dist 2. Branch Manager, State Bank of india cid SBN), Parch cur Rogel, Inkollu village, inkollu Mandal, Prakasham District, AP. ~ S267 -- 3. Gorantia Mohanraa, 56 o. Veeraswamy, Rio Plat No.d0g, Archana Heights, SVN a, Colony, Guntur - 822 008 ; RaSpondanns .. Pattion under Article 226 of the Conaiiiution of india praying that qi ihe circumstances stated in fhe affidavit Med therewith, the Nigh Cour may be p pleased fo issue a Writ, order, orers ar directions more panicularly one | in ihe nature of \Airi Caytiorari callmwy for the records ralati ng to the coretion Crilers df O8. 08 2079 passed by Tribunal, Kolkats in 'Appel No. TQ? of S017 fansing cut of S.A. No. 1G8 of 2016 on the He Debts Recavery TH ihunal, Vishakhapaingm) an Appeal No. 182 of SOY 7 (arising aut of SLA, No. TO? af 2078 on the ble pets Ss eee Tribunal, Vis shakhapateac) } he orders dated Q8-10- ¥ Vy BLA. No. 708 of 2078 2017 farising out of B.A. oe : "F wate, the Hon'ble Debia Renovary Annelia ¥ and - 'O7 of 203 18 and guash "the orders | m Appe Na TOY af 2071S an the Ne Debits Recovery Tribunal Jishekhapainam) as arb trary, Hiegal . RAPNOIOL and violative of orincinles of natural Juatice ane agains! the provisions of Section 13/8} of SARFAES! Act and Rule € (8S) ) and © (1) of Secu sty interast tEnfo roament Rides, S002 and principles iskl down bs ihe Hon'ble Apex Court reported in AIR 2006 SO 1458 and Mathews Var gnene FS. Arruth Sumar and consequanty set aside the sale dated 74-02s2018 conducted by the Rassondant No.2 in respect of the S.A. schedule properties iA NO: 1 OF 20719 im ihe affidavit fied In suger of ihe petition, the f me -aperation of ihe Conyrion orders dated 98.08 2019 1 Necovery Appellate Tribunal, Kolkata in Appeal Noise of 2017 lansi . No. TOY of S078 an the fie Debts g "Recove ery ee Visakhanainant), pending digpasal ofWe No. 14902 af 2019, an the file afihe NW Pattion under Seohan 1s1 OP TRS petition coryeng on for Rearing Sad upan parusing ihe pelifion and Ty afidavit fed harsin and order of {he High Court dated 26-00-2079, 08-11 2018 & TS-T T2079 made in Wr Nos 74902 & T4905 ef ZO1S and SO-12-2079, O8401-2080, 28- OP-2020, TAsGS-202G0, TO-Gs-20eG, OS-02-2080, TOS 2o80 RD S.O8.2022 made herein and upon hearing the amuments of Srif ¥ DYUMAN! Advocate for the Petitioner, Sr KE. Rarnanne Dora, Standing Counsel far Respondent Nos.) & 2 and of Sr P. Sai on ourya Te} 18. Advocate for Resnes modern No, the Court mada the iolowing ORDER:
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is axbonded TH 28.08 20238. arlier interim order granted e % oo B x ¥B hoon FYRUE COPY ¢ mo Xe Psi Se St FS +
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HIGH COURT GPRS & TRRS DATED: 28.07 202838 NOTE: POST ON £8.08 2082 WE No T4009 of S078 EA TENSION OF EARLIER INTERIM ORDER