M.Vijay Kothari vs Vishal Krishna
2021 Latest Caselaw 23573 Mad

                                                                              TR.C.M.P.No.839 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 01.12.2021

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                               Tr.C.M.P.No.839 of 2021


                     M.Vijay Kothari                                           .. Petitioner

                                                             Vs.

                     1.Vishal Krishna
                     2.Vikram Krishna                                          .. Respondents


                     PRAYER: Transfer Civil Miscellaneous Petition filed under Section 24 of
                     Code of Civil Procedure, praying to withdraw and transfer the E.P.381 of
                     2021 from XXVI Assistant City Civil Court, Chennai to any other City Civil
                     Court, Chennai to complete the proceedings within the time frame fixed by
                     this Court.


                                          For Petitioner       : Mr.G.Surya Narayan


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https://www.mhc.tn.gov.in/judis
                                                                                    TR.C.M.P.No.839 of 2021

                                                            ORDER

The grievance of the petitioner is that though the execution petition in

E.P.No.381 of 2021 has been filed seeking payment of money by the

Garnishees, who according to the petitioner are in possession of the monies

belonging to the judgment debtors, the Executing Court had mechanically

ordered notice to the judgment debtors. The execution petition is pending

for nearly 8 months without notice being ordered to the garnishee.

2. I do not see any ground to entertain this Transfer Civil

Miscellaneous Petition. This Transfer Civil Miscellaneous Petition is

disposed of with a direction to the executing Court viz., XXVI Assistant

City Civil Court, Chennai to issue notice to the Garnishees forthwith and

proceed with the execution petition against the garnishees. No costs.

                                                                                              01.12.2021

                     dsa
                     Index                   : No
                     Internet                : Yes/No

Speaking order / Non-Speaking order

https://www.mhc.tn.gov.in/judis TR.C.M.P.No.839 of 2021

To The XXVI Assistant Judge, City Civil Court, Chennai.

https://www.mhc.tn.gov.in/judis TR.C.M.P.No.839 of 2021

R.SUBRAMANIAN, J.

dsa

TR.C.M.P.No.839 of 2021

01.12.2021

https://www.mhc.tn.gov.in/judis