Section 279 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
279. Application to set aside sale:
- In the case of any application under Order XXI, Rules 89, 90 or 91 of the Code to set aside a sale, the applicant shall, if the application is under Order XXI, Rules 89 or 90, given to the purchaser and the parties to the suit or matter, or, if the application is under Order XXI, Rule 91, give to the parties to the suit or proceeding not less than five days' notice in writing of the application, setting forth his objections to the sale or the confirmation thereof. If no such notice or insufficient notice is given, the Court may adjourn the hearing and order the person in default to pay to the other parties their costs of the adjournment, or may dispose of the application forthwith. If no application to set aside the sale is made, or if such application is made and disallowed, the Court shall make an order confirming the sale. An application under Order XXI, Rule 89 of the Code, may be as in Form No. 72.
