Andhra Pradesh High Court - Amravati
M/S Tata Projects Limited vs Rashtriya Ispat Nigam Limited Rinl on 25 February, 2025
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI COMMERCIAL COURT APPEAL Nos.12 & 36 OF 2024 PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE
07. 25.02.2025 NJS,J & JS, J:
At the time of considering the matter in I.A. No.2 of 2024 in COM.C.A. No.36 of 2024, learned counsel for the petitioner/appellant inter- alia submits that though after filing of the Appeal, the Commercial Court passed the order, dated 07.01.2025, in CEP No.12 of 2024 in COS No.8 of 2017, attaching an amount of Rs.5,39,58,474/-
lying in the account of the petitioner/appellant, the same could not be effected as the said account is a loan/cash credit account.
In view of the same, he submits that the application seeking suspension of the order under challenge may be considered.
For considering the interim relief, list this matter along with connected COM.C.A.No.12 of 2024 on 05.03.2025.
____________ NJS, J ____________ JS, J DSH