Andhra Pradesh High Court - Amravati
Rashtriya Ispat Nigam Limited. Rinl, vs M/S. Visakha Constructions. on 20 January, 2023
Author: M.Ganga Rao
Bench: M.Ganga Rao
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: C.O.M.CA No. 4 of 2022
PROCEEDING SHEET
Sl. DATE
ORDER
No
12. 20.01.2023 MGR, J & SV, J I.A No. 1 of 2023 Sri R. Praveen Kumar, learned counsel appearing for Sri K B Ramanna Dora, states that the petitioner has already withdrawn the amount and wants to withdraw this petition. But we have a doubt, as to how the petitioner has withdrawn the amount without the order of this Court and who has permitted the petitioner without furnishing any undertaking backed by resolution to withdraw the amount. To that effect learned counsel for the petitioner who wants to file affidavit.
Post on 31.01.2023.
___________ MGR, J ________ SV, J LSP 2