Andhra Pradesh High Court - Amravati
M/S Sree Raghavendra Flour And Dall Mill vs Central Bank Of India on 25 February, 2022
Author: C. Praveen Kumar
Bench: C. Praveen Kumar
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE : W.P.No. 1301 of 2022 PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE
3. 25.02.2022 CPK, J & VS,J Ms.Jyothi Anumolu, learned Advocate representing Sri S.V.S.S. Siva Ram, learned counsel for the petitioners submits that the interim order has been complied with, but however, affidavit is not placed on record.
List on 07.03.2022.
Meanwhile, Registry is directed to verify and place the same on record.
Learned counsel for the petitioners is directed to get instructions as to how much time is required for payment of entire due amount.
_____________________ C. PRAVEEN KUMAR, J ______________ V. SUJATHA, J KA 2 3