Andhra Pradesh High Court - Amravati
Polavarapu Krishna Kumari vs Union Bank Of India on 2 December, 2022
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT! | (SPECIAL ORIGINAL JURISOICTION) FRIDAY, THE SECOND DAY OF DECEMBER TWO THOUSAND AND TWENTY TWO we e sPRESENT: THE HONOURABLE SRI JUSTICE AV.SESNA SAI AND JHE HONOURABLE SR] JUSTICE DUPPAL A VENKATA RAMANA WRIT PETITION NO: 32774 QF 2022 Sehvean: y. Sr. Polavaragu Krishna Kurre Radha Krishna, Agad 80 years, Ooo. Hause wife, Ric. 5 No S8A-17- 218A, Ruad Nog, Teachers Colony, Vilaywada, Krishna Cistict. &. FPolavaranu Murali Mohan, Sin. Late Radha Krishna, Aged 38 years, Dee. Byt Employes, Rio. DLNg 888-1 739 8A, Read Nog, Te Ce a we ea am po 2% ang a 4 achers Golony, a Viisyawada, Krishna (istrict. . Paetianers AND 4. Urton Bank of India, rep by iis Audhorised Officer, Sharah Nagar Sranch Goor No B415-071 Sarving Road, Sharatinagar, Visyawada, Kris ghna District. Mandava Puehoavathi, vo. nat known to the petitioner Suction Ru chaser Cia. Union Sank of inca, Bharat Nagar Branch, Bo or. No. 84.15.9074 Road, Sharatinagar, Viayawada, Krishna | Distric be » mespondents is Hed praying [hat in the $ gircumstances Staied in the affidavit ih iled thereaw rth, the High Caurt may be pleased io SUE any W " noe or direction more | partic cuiarly one in the nature of mandamus y a notification dated SS.8. 2082 and auction dated ST.O.2Oe2 al os ed a a Padtion urder Articis 226 of the Ganstiution of i GO ABEqUE Hs aKCIIS FE pursuance 'of impugned action as legal, arbtrary and Vindato a cles 27 and d 300-4 of the Constitution of indi la and to CONSE Jemly sel anide the § sane and further dient the respondent to allow the petitianer to redearn nis secured : asse! as he oleared the loan amount. IANO: 1 OF 2022 Te Fattion under Sectios 191 CPC jis fled praying thal in fhe circumatanoss slated in fhe affidavit fled in support of the writ petition, the High Court may be eased ta direct the r respondent Noe mot to execuie sale ceriiicate to the 2° resnonde ent ar subrif the same for regisitstion m pursua noe of auction held on 2182028, pending dianosal of ¥ AP 327 £1 of 2022, or the fle of the High Gs ur o IA NO: 2 OF 2022 Petition under Section 151 CPC is filed praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to direct the respondents not to dispossess the petitioners from secured asset covered by impugned auction notice, pending disposal of WP 32711 of 2022, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court, dated 30.09.2022 & 20.10.2022 made herein and upon hearing the arguments of Sri.V.V.Satish, Advocate for the Petitioners, M/s.V.Dyumani, Standing Counsel for Respondent No.1, the Court made the following; ORDER:
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Post on 07.12.2022. co Interim order granted earlier is extended by one week. Sd/-U. SRIDEVI ~ ASSISTANT cv HTRUE COPY/! c SECTION OFFICER
1. One CC to Sri.V.V.Satish Advocate [OPUC]
2. One CC to Ms.V.Dyumani, Standing Counsel [OPUC]
3. Two spare copies. L HIGH COURT AYSS.. & DVR, DATER MS TS. 2082 ORDER POST ON OF 12.2022 WP Na SiPii af 2022 EXTENSION OF EARLIER INTERIM QRDER