Madras High Court
Hdb Financial Services Limited vs Pullaguri Sreeshailam on 26 August, 2025
Author: Abdul Quddhose
Bench: Abdul Quddhose
Arb Appln No. 1237 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-08-2025
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
Arb Appln No. 1237 of 2025
HDB Financial Services Limited
4th Floor, Loyal Towers, No.68 2, Greams Road,
Chennai 600 006
..Petitioner(s)
Vs
1. Pullaguri Sreeshailam
S/o.Somaiah Pullaguri, H.No.4-6/1, Jalagam
Nagar, Khammam Rural Khammam 507 003
Telangana
2. Lakshmi Pullaguri
S o.Kasanaboina Venkaiah H No 4 6 1, Jalagam
Nagar, Khammam Rural Khammam 507003
Telangana
..Respondent(s)
To appoint an Advocate Commissioner to seize and deliver the
Asset JCB 3DXBHL Construction Equipments bearing Reg.No.TS04 EU 2931
Engine No.H00178849 and Chassis No.RAJ3DXSSJ02700301 available at the
Respondent premises or wherever found and permit the Advocate
Commissioner to obtain Police aid and to break open the premises.
For Petitioner(s): M/s.M.Arunachalam
M.nAgalakshmi
B.thomson Durai
For Respondent(s):
__________
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Arb Appln No. 1237 of 2025
ABDUL QUDDHOSE, J.
ORDER
The learned counsel for the applicant is not pressing this application and he has also made an endorsement to that effect in the court bundle. Recording the said endorsement, this application is dismissed as not pressed. No Costs.
26-08-2025 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No RKM Arb Appln No. 1237 of 2025 __________ Page 2 of 2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 07:59:10 pm )