Andhra Pradesh High Court - Amravati
M/S. Klsr Infratech Limited, vs The Reserve Bank Of India, on 14 December, 2020
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
[ 2605 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY, THE FOURTEENTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY
:PRESENT: ,
THE HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
IA No. 1 OF 2020
IN Nie
WP NO: 20420 OF 2020 ot
See
Between:
M/s. KLSR Infratech Limited, Rep by Its Authorized Person Sri. Allu Nagesh, S/o. Rama
Rao, aged about 51 years, Regd office at H.No.2-56/D/213/9B, Flat No.3B, KLSR
Towers, Near YSR Statue, Ayappa Society, Madhapur, Hyderabad-81.
...Petitioner
(Petitioner in WP 20420 OF 2020
on the file of High Court)
AND
1. The Reserve Bank of India, Rep by its Regional Director, Regional office at 6-1-
56, Secratariat Road, Saifabad, Hyderabad.
2. Union Bank of India, (Formerly known as The Andhra Bank), Represented by
Chief Manager, Nellore Main, Nellore, S.P.S.R.Nellore District., A.P.
3. M/s. OFB Tech Private Limited, Rep by its Authorised signatory, Registered
office Shop No.G-22, C (UGF), D-1, (K-84), Green Park Main, New Delhi, South
Delhi DL 110016
...Respondents
(Respondents in-do-)
Counsel for the Petitioner : SRI K.V.BHANU PRASAD
Counsel for the Respondent No.3: SRI A.-CHANDRA SEKHAR
. STANDING COUNSEL
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to direct the
respondents No.2 and 3 not to invoke the bank guarantees i.e., 0384191GPER0053
and 0384191GPER0054, pending disposal of WP No. 20420 of 2020, on the file of the
High Court.
The petition coming on for hearing and upon perusing the petition and affidavit
filed herein and order of the High Court dated 04.11.2020, 25.11.2020, 26.11.2020 and
03-12-2020 made herein and upon hearing the arguments of Sri K.V.Bhanu Prasad
Advocate for the Petitioner and of Sri A. Chandra Sekhar, Standing Counsel for the
respondent No.3, the Court made the following
ORDER:
"Heard both sides. Orders reserved. Interim Order, granted earlier, is extended until further Orders." Sd/- E:KAMESHWARA RAO __... ASSISTANT REGISTRAR fy For ASSISTANT REGISTRAR ITTRUE COPYI/ To , One CC to Sri K. V. Bhanu Prasad Advocate (OPUC) One CC to Sri A. Chandra Sekhar, Standing Counsel (OPUC) One spare copy. ON> MM "HIGH COURT UDPRJ DATED:14/12/2020 ORDER IA No. 1 OF 2020 IN WP NO: 20420 OF 2020 INTERIM ORDER EXTENDED 7 5E ANDES OO oN mS Yo at " AL se op ae och C&C aS. CPS CAS.
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