Andhra Pradesh High Court - Amravati
Sati Bhimeswara Reddy vs And on 10 March, 2022
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
eer aor ty
IN THE NIGH COURT OF ANDHRA PRADESH AT AMABAVAT!
(SPECIAL ORIGINAL JURISDICTION)
ane OF MARCH
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THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
AND
THE HONOURABLE SMT JUSTICE V.SUJATHA
WRIT PETITION NO: 308 OF 2023
Between:
Sati Bhimeswara Reddy, Sfo Maileswars
Rio.D Nave S-28, Gevirsiharalu &t
Mart et u-Badi2s, Wast Godava
Saiti Varai aiakehm), Wio Bhimeswara Reddy, Hindu, Female, aged 36 yrs.
Ro.O.No. 2-25, Govindharaju Street, Velagaiaru Vilage, Panumantra Mandal,
Maryteru-A34 13 32 WV est Gorayvar! [ist
aged 46 o VES
ES, Penurmant ra May ndal,
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ees
Tithe
. Petitioners
AND
7. HOI) Bank Limited, Ren. by ifs Authorized Cificar, Sal Swaona Heights, Achanta
Vari Steet, Tanuku, West Godavari District.
&. ICIGT Sank Limited, No.4/10, Mytres Tower, Rasur Noad, Bommanahail, Near
Oxford Codege of Enginesring, Rangalore-560088, Karnataka, India.
MAS PONS S
Pettion under Arica 226 af the Ganstiution of India praying thaf in the
cycumstanoss stated in the affidavit Hled therewith, the High Court may be pleased For
the reasons stated aboy e 118 grayed shat fhe Honourable Hi igh Gourt may be pleased to
issue Writ, Order ar Direction mmre particularly one in ne nature of WRIP G
MANDAMUS, declaring the action of the raspancdent aithorities in issuance of Syne
Possession Notice di ad-14-2027 uncer sectian 13(4) of SARE ESI Act By |
forcible take possession of cur properties without folowing the princinkss ¢
jushioe in fighhanded and arbit ary fysanmer carirary to ne staluiory fules has
poniempistes under the provisions of SARRAEG! Aci which is 8 Hegally arbitrary and
viclative of p pes Nes of natural justices and sansa quently to Stay of {RS possession
notice, DL20-17-2021 under Sec 1S (4) of the SARF, ESI A mf, 2002, unhl disposal of
writ pefitign.
iA RO: 1 OF 2022
Petition under Section 157 CPC p aying that in the circumstances slated in the
alidave fed o: support of the pation, Re 2 igh Court may be pisasad Nis further
prayed thet this Hon'bie Court may be o Glay of the posaessicn notice,
OL20.77 2021 under Sea 13/4) of the SAREAES! Ast 2002. proposed by the
respornenis-Bank authornfies uni disposal of fhe wrt pefliian pending isposal
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above writ petition, pencing disposal of WP 208 of 2022, on the file of the High Court.
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The petilign corning on for hearing, upon pa he Patition and the aliavil
fled in Support thereo! and the order of the High Court, dated OF G1 2082 made herein,
the Court made the following.
ety
ORDER:
No representation on behalf of ihe petitioner. it ig represented by the learned counsel for the respondents that the interim order directing the petitioner to deposit an amount of Rs.5,00,000/- has not bean complied with. Instead, the petitioner paid an amount of Rs. 1,00, 000/- and ao application seeking extension of interim order is fNed. Therefore, the reapondent-bank is at Hherty to proceed further in accordance with the law. Past an 22.03.2028.
TRUE COPY! Ta, 7s one Authorized OFfiac:
Street, Tanuku, VWast Soda 2. iO ISIC! Bank Lintted, No.4 4 Oxford Gallege of En gn Th? DY SPAM oN Sa: Sweaona Heights. Achanta Van dg, Sarre manah wali, Near ;
Ing Ranaa
3. One CC te Sri Sen
4. Two spare copes HIGH GCHURT CPA & Vd DATED: TQ03/2022 NOTE: POST ON 22.00 2022 ORDER WP No S08 of O82 EXENSION OF EARLIER INTERIM ORDER % '%