Section 245 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
245. Attachment of decree by several decree holders:
- If a decree is attached by more than one decree-holder, liberty to execute the same shall be given to the decree-holder whose attachment is first in date and the Court shall direct any money or property recovered by the said decree-holder decree was made, for execution of its decree, to be brought into Court for rateable distribution:Provided that, if the decree-holder to whom liberty is given as aforesaid does not show due diligence in executing the attached decree, or for any other sufficient reason the Court may give to any other decree-holder liberty to executive the attached decree in place of former decree-holder.
