Andhra Pradesh High Court - Amravati
Moparthi Mary Ananda Vijay Kumari vs The Tenali Cooperative Urban Bank ... on 7 February, 2022
Author: C. Praveen Kumar
Bench: C. Praveen Kumar
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No. W.A.NO. 148 of 2022
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
1. 07.02.2022 CPK,J & Dr.KMR, J
It is represented by Smt. K.N.Vijaya Lakshmi,
learned counsel for respondents that the authorities
are not going ahead with auction. It is further stated that the petitioner committed default in payment of amount and no payment has been made in the first six months and hence seeks time to place on record the relevant material.
In view of the submission made that the authorities are not going to go ahead with the auction, as alleged in the Writ Petition, list on 14.02.2022.
________________________ C. PRAVEEN KUMAR, J ____________________________ DR. K. MANMADHA RAO, J DRK