Andhra Pradesh High Court - Amravati
Nemanth Tracers vs The State Bank Of India on 7 May, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE SEVENTH DAY OF MAY TWO THOUSAND AND TWENTY SIX - PRESENT: THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO | WRIT PETITION NO: 12624 OF 2026 Between: 1. Nemanth Tracers, Represented by iis Managing Partner Mr. 'Yella Hemanth, Slo Yela Appa Rao, aged about 36 years, Rio D. Na. 4-4- Ayr ee, Komma Vari Streef, Near Giris High School, Paiamata Lanka, Vilayawada, Krishna District, Andhra Pradesh ~ 520010. ? Ba Mr. Yella Hernanth, Sfo Yella Anpa Rao, aged about 38 years, Rio 2. No. 64-17-28, Kamma Vari Street, Near Gids High School, Patamata Lanka, Viiayawada, Krishna District, Andhra Pradesh - S20010 en cccectseetiy sient wie. . .. .. Petitioners 1. The State Bank of india, Represented by fis Authorised Signatory, The Camplex, Unit 5 and &, 55 ree DD. Nes. 54-20-1BISE/ 'U6, Rs No. 448°, RGO, Vieyawada, Krishna District, Andhra Pradash ~ 820008. "The State Bank of India, Represented by its Authorised Signatory, The ND Branch Manager, Stafe Bank of india, SME Besant Road Sranch, 0. 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Sk GB RB Bb Co @& G +m a4 eee a o ee wore 5 pene ger o w is ; ood a a yews eee x poeres gene doen, a 2 3 ty a Aa cc SORRY oo 7 5 ES we, a a or @ OF 2028 » x SS ~ . Ratlion under Section IS) CPC praying that is the croumstances stated in the affidavit fled in support of the petition, the High Court may be pleased fo suspend the operation of the reply dated 77.03 2026 issued by the _Respe sndent Nog, Pending d dispasal of WP No. 13824 of So 28 on the Me of the High Court. 7 IANO: 3 OF 2028 Patios under Section 151 CPC praying that in the croumsiances staled in the affidavit fled in support of the petifion, the High Court may be pleased to direct the Respondents not to take any coercive Sleps against the Felitioner, Hs partners and/or quarantors and secure © are SN ah Abe! AG, ve assets, including but not limited to further measures under the SAR 2002, Pending disposal of WP No.1 3624 « of 2086, on the fle of the High Court. The petition coming on for hearing, upon perusing the Patifion and the affidavit fled In support thereof and upon hearing the arguments of Sri © suman, Advocate for the Pemeness. 3 and of SS Satyanarayana Moorthy. wy age yg cng etree ne gee ee scene ee gues een get rte t rege sngege cee seeeqerteeeceerereerressetes fiseveeeeesenenrrserier ese Advocate fer ae PIAS Respon HEAT NGS! TX ihe Gaur made the fallowing. ORDER
There shall be interim suspension as prayed for, for a period of sight weeks and the petitioners are directed fo pay ENIs requiarly fo the Sank, If {he pelitioners are default in paying the regular EMis, the interim suspension stands vacated. automatically without further referenc @ of the Court. a SD. N.NAGANNIA ASSISTANT REGISTRAR TRUE COPY! " w a tap + prone % dpeds Seat i bee "pect if a fee. a r0eKy, wy ere ', aa eden ee po 4 OE WEE .
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