Andhra Pradesh High Court - Amravati
M/S Rashi Peripherals Ltd., vs Chodabathula Veera Satya Rama Krishna on 7 August, 2025
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: A.S.No.388 of 2019
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
14 07.08.2025 RNT, J & MRK, J
On 18.07.2025, this Court passed the
following order:
"I.A.No.1 of 2025
This application has been filed by respondent
No.1/plaintiff, seeking permission to withdraw the costs awarded in the suit, amounting to Rs.6,25,921/-, without furnishing any security, in connection with A.S. No.388 of 2019.
2. Sri T.V.Jaggi Reddy, learned counsel for the respondent No.1 submits that the 1st respondent/plaintiff has already been granted such permission by the Hon'ble Supreme Court by order dated 20.04.2022 passed in Special Leave to Appeal (C) No.1529 of 2021, a copy of which is annexed to the present application.
3. In light of the above, the Registrar (Judicial), High Court of Andhra Pradesh, shall take appropriate steps to give effect to the directions issued by the Hon'ble Supreme Court.
4. Accordingly, I.A. No.1 of 2025 is disposed of.
A.S.No.388 of 20195. Let the record from the concerned Court be summoned.
6. Post the matter on 01.08.2025.
7. In the meantime, paper books also be filed."
2. On 01.08.2025, the Registrar Judicial was 2 directed to submit the report with respect to the compliance.
3. Report has been submitted.
4. As per the report, the entire decretal amount along with costs was deposited in the Savings Bank Account of the Registrar Judicial with the State Bank of India, Andhra Pradesh High Court Branch on 15.02.2021. The report refers to the orders passed by the Coordinate Bench in I.A.No.1 of 2021, by which applicants prayed to keep the entire decretal amount, in the Fixed Deposit with a Nationalized Bank, as also to the order of the Hon'ble Apex Court in S.L.P and mentions that the entire decretal amount including the cost was kept in the two Fixed Deposits, the details of which have been mentioned in the report itself. Considering that there is direction of the Hon'ble Apex Court in favour of the applicants of I.A.No.1 of 2025 to withdraw the costs amount of Rs.6,25,921/- without furnishing any security, it is directed that the Registrar Judicial shall take necessary steps to make the payment of the said amount out of one of the fixed deposits by withdrawing the amount and immediately thereafter, re-investing the remaining amount in the Fixed Deposit with the same Bank.
5. Let the compliance report be placed on record.
36. As the record has not been received, the requisition shall be send to the Trial Court again.
7. List after two weeks.
_____________ RNT, J _____________ MRK, J Pab 4