Andhra Pradesh High Court - Amravati
Rashtriya Ispat Nigam Limited. Rinl, vs M/S. Visakha Constructions. on 8 September, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No.: COMCA No.4 of 2022
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
08) 08.09.2022 KVL, J & DVR, J
IA No.3 of 2022 is filed by respondent No.1 in
COMCA No.4 of 2022 seeking permission to withdraw the amount that is deposited as per the orders dated 07.04.2022 in IA No.1 of 2022 in COMCA No.4 of 2022.
Learned Senior Counsel Sri W.B. Srinivas appearing for the appellant vehemently opposed the said IA No.3 of 2022.
Learned Senior Counsel Sri K.B. Ramanna Dora appearing for the petitioner herein and respondent No.1 in the appeal contends that there are rumors of privatization of appellant and in such a case it would be very difficult to recover the money from them and seeks permission to withdraw the amount which is already deposited. He also prays for deposit of the balance 50% of the amount.
As the matter is being strongly contested by both the counsel and as any interim order in the 2 SL. DATE ORDER OFFICE NO. NOTE appeal would affect the rights of the parties, we deem it appropriate to post the main appeal itself for hearing on 26.09.2022.
List the appeal on 26.09.2022 for hearing.
____________________________ KONGARA VIJAYA LAKSHMI, J _____________________________ DUPPALA VENKATA RAMANA, J Nsr 3 SL. DATE ORDER OFFICE NO. NOTE 4 SL. DATE ORDER OFFICE NO. NOTE 5 SL. DATE ORDER OFFICE NO. NOTE