Andhra Pradesh High Court - Amravati
Rashtriya Ispat Nigam Limited, Rinl, vs M/S. Srikrishna Engineering And ... on 27 July, 2021
Bench: C.Praveen Kumar, B Krishna Mohan
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: COMCA No.3 of 2021
PROCEEDING SHEET
Sl.
ORDER
No DATE
Transferr
6. 27.7.2021 CPK, J & BKM, J -ed to I/O
folder
before
COMCA No.3 of 2021 correction
AMD
Heard Sri W.B.Srinivas, learned counsel for the appellant, and Sri K.B.Ramanna Dora, learned counsel for the 1st respondent.
Admit.
Pursuant to an order dated 17.2.2021, in I.A.No.1 of 2021, the appellant herein deposited 50% of the awarded amount with interest. Since the amount is deposited, the 1st respondent seeks permission for withdrawal of the same.
Though Sri W.B.Srinivas opposed the same, however, submits that the same may be permitted on some terms and conditions.
Accordingly, the 1st respondent is permitted to withdraw 20% of the 50% of the amount deposited without any surety or security while the remaining 30% of the 50% shall be withdrawn on furnishing third party security to the satisfaction of the Court below.
___________ CPK, J ___________ BKM, J AMD