Section 242 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
242. [ Attachment of property in custody of Public Officer] [Here to shall be used for issue of notice of attachment.]:
- If the property sought to be attached is in the custody of Public Officer, the execution petition shall ask that the property may be brought into Court and realised; and the notice of attachment shall request that the money or property may be brought into Court, or that such Officer may state whether he has any and what objection to so doing. If any objection is raised by such Officer, notice may be issued, in manner provided by Order XXVII of the Code for issue of summons, for the determination of such objection.[243] [Form No. 62 of Appendix III-A, Pt. II of Vol. 11. ]. Attachment of decree:- An application for the attachment of a decree shall also pray that the applicant may be at liberty to apply for execution thereof. If an order of attachment is made, it may be as in Form No. 63 or 64 and the application shall be adjourned to a fixed day for the applicant to apply to the Court, or if the decree of another is attached, to that Court, for execution of the attached decree, and notice may, if the Court thinks fit, be, given to the holder of the decree. The application shall be made by execution petition, entitled in the suit or matter in which the attached decree was made; and shall be accompanied by certified copies of the order of attachment, and of the decree sought to be executed, provided that, if the attached decree is the decree of another Court other than a decree for money, the applicant shall also pray for the transmission of the decree sought to be executed to that Court, and the Court may transmit the same accordingly, together with a notice in Form No. 65. The applicant may then apply to the former Court by execution petition entitled in the suit or matter in which the attached.
