Andhra Bank & ANR. Vs. N.V. Choudary
O R D E R
Leave granted. We have heard learned counsel for the parties. This appeal is directed against the interim order dated 23rd August, 2010 passed by the High Court of Judicature, Andhra Pradesh at Hyderabad in ASMP No.1608 of 2010 in ASMP No.758 of 2009 in AS No.237 of 2009.
The main matter is pending before the High Court. Admittedly, the Bank has been arrayed as party respondent before the High Court. The Bank is fully secured in this matter. In this view of the matter, we are not inclined to interfere with the interim order. Accordingly, the Appeal is disposed of. No costs.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI;
29TH AUGUST, 2011
