Andhra Pradesh High Court - Amravati
Primus Fasteners Llp vs Andhra Pradesh State Financial ... on 10 October, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No: W.P.No.31820 of 2022
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No NOTE.
3. 10.10.2022 NJS,J Transfe
Heard Mr.Kondaveeti Ravi, learned Senior rred to
io
Counsel appearing for the petitioner. folder
Also heard Mr. G.R.Sudhakar, learned Standing before
correcti
Counsel appearing for respondents 1 to 3. ons.
Issue notice to respondent No.4. B/o. Learned counsel for the petitioner is permitted to take out personal notice to respondent No.4 and file proof of service by the next date of adjournment.
List this case on 17.10.2022 in the same list.
_____ NJS, J I.A.No.1 of 2022 In view of the contentions raised that the respondent-Corporation had issued the auction notice dated 10.02.2021 and the subsequent sale notice dated 19.06.2022, without following the operational guidelines of sale of assets issued by the APSFC and further that the sale has been confirmed in favour of the 4th respondent though 90 days period as stipulated in the notice dated 19.06.2022 is not expired, this Court deems it appropriate to look into the relevant records with regard to the sale of properties in favour of the 4th respondent. Hence, there shall be a direction to respondent Nos.1 to 3 to produce relevant records on 17.10.2022.
2In the meanwhile, status quo in respect of the subject matter property, shall be maintained in all respects.
_____ NJS, J BLV