Section 150 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
150. Setting aside ex parte decree where money or property recovered under same:
- An order, setting aside an ex parte decree or order, under which a party has recovered any money or property, shall ordinarily direct the same to be brought into Court, or possession thereof to be delivered to a receiver, pending the final disposal of the suit or matter, as in Form No. 27. If a decree is then passed dismissing the suit or matter, it shall be drawn up in Form No. 28.
