P.Appandairaj vs Chakkravarthi
2021 Latest Caselaw 23932 Mad

                                                                                  CRP (NPD) No.2681 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 06.12.2021

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                CRP (NPD) No.2681 of 2021

                     1. P.Appandairaj
                     2. P.Jinnakumar                                                   ... Petitioners

                                                               Vs
                     Chakkravarthi                                                     ... Respondent

                     Prayer: The Civil Revision petition filed under Section 115 of the Code of
                     Civil Procedure, praying to expedite disposal of OEP No.147 of 2018 filed
                     on the decree and judgment in O.S.No.28 of 2016, dated 03.04.2018
                     pending on the file of the learned Subordinate Judge, Cheyyar within a short
                     time limit as directed by this Court .

                                             For Petitioners        : Mr.Venkatesh.S

                                                          ORDER

The petitioners seek a direction for early disposal of the Execution

Petition in OEP No.147 of 2018 on the file of the Sub Court, Cheyyar.

https://www.mhc.tn.gov.in/judis CRP (NPD) No.2681 of 2021

2. Considering the limited prayer sought for, notice to the

respondent is deemed unnecessary.

3. A look at the E.Court print out that has been filed along with

this Civil Revision Petition shows that the execution proceedings have been

adjourned for more than three years without any progress.

4. Considering the same, there will be a direction to the learned

Subordinate Judge, Cheyyar to dispose of OEP No.147 of 2018 within a

period of four months from the date of receipt of either a web copy or a

certified copy of this order, which ever is earlier.

5. This Civil Revision Petition is disposed of with the above

direction. No costs.

06.12.2021 vum Index: Yes/No Speaking order / Non speaking order

To:

The Subordinate Judge, Cheyyar.

https://www.mhc.tn.gov.in/judis CRP (NPD) No.2681 of 2021

R.SUBRAMANIAN, J.

vum

CRP (NPD) No.2681 of 2021

06.12.2021

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