(1.) The prayer of the petitioner in this case reads as under:
(2.) By order dated 22.06.2017, this Court granted interim stay of all further proceedings under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, 'the Act of 2002') taking note of the fact that the Andhra Pradesh Grameena Vikas Bank, the first respondent, had suffered an adverse judgment in O.S. No. 34 of 2008 filed by it before the learned Senior Civil Judge, Sompeta, in relation to the very same loan account and was yet to get the finding that its claim in relation to the said loan was time barred set aside in A.S. No. 466 of 2016 pending before this Court.
(3.) Sri Podila Hari Prasad, learned counsel for the first respondent Bank, would fairly state before us that an order to the said effect is yet to be secured by the Bank in A.S. No. 446 of 2016.