IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 7546 OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.32276 OF 2010)

ANDHRA BANK & ANR.                                APPELLANTS

                VERSUS

N.V.CHOUDARY                                      RESPONDENT  

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