Andhra Pradesh High Court - Amravati
M/S Rashi Peripherals Ltd., vs Chodabathula Veera Satya Rama Krishna on 18 July, 2025
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: A.S.No.388 of 2019
PROCEEDING SHEET
SL. OFFICE
No. DATE ORDER NOTE
HCJ
12.& RSR, J R RNT,J & MRK,J
18.7.2025
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.
______
RNT,J
______ (cont)
MRK,J
2
SL. OFFICE
No. DATE ORDER NOTE
A.S.No.388 of 2019
5. 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.
______ RNT,J ______ MRK,J RPD 3 SL. OFFICE No. DATE ORDER NOTE 4 SL. OFFICE No. DATE ORDER NOTE