NARAHARISETTI THIRUPATHI RAO Vs. SATHI SUBBI REDDY

JUDGEMENT

(1.) The jurisprudential significance of this C.R.P. can be summed up in the form of following points:

(2.) The factual matrix of the case is thus:

(3.) Thereafter the JDR was arrested and produced in Court on 03.03.2015. Since he informed that he already filed I.P. No. 1/2015 on the file of the Senior Civil Judge, Kothapeta (the executing Court itself), he was released under Section 55 CPC and E.P. was closed giving liberty to the DHR to seek for issuance of warrant for the arrest of JDR if he does not comply with the provisions of the Provincial Insolvency Act.