P.T.Kannan vs M/S.Dhanalakshmi Srinivasan ...
2021 Latest Caselaw 15152 Mad

                                                            1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 28.07.2021

                                                         Coram

                                      The Hon'ble Mr. Justice C.V.KARTHIKEYAN

                                               C.R.P.(PD) No.1457 of 2021

                     P.T.Kannan
                                                        ... Petitioner / Auction Purchaser

                                                           Vs

                     1.M/s.Dhanalakshmi Srinivasan Chit funds
                       Private Limited,
                       Rep.by its Authorized Signatory
                       M.Parthasarthy         ... 1st Respondent / Petitioner / Decree Holder

                     2.V.Srinivasan
                     3.N.Varadha Sha

                         ... Respondents 2 & 3 / Respondents 1 & 2 / Judgment Debtors 1 & 2

                               Civil Revision Petition filed under Article 227 of Constitution of
                     India, to direct the Court the District Court – II, Kanchipuram to issue the
                     sale certificate to the petitioner as per its order dated 02.12.2020 made in
                     E.P.No.24 of 2017 in ARC No.83 of 2016 on the file of the District Court
                     II at Kancheepuram.


                                      For Petitioner            ..   Mr.T.Sathiyamoorthy


                                      For Respondent            ..   No Appearance

https://www.mhc.tn.gov.in/judis/
                                                            2

                                                        ORDER

This revision petition has been filed seeking a direction to the

Court of the District Judge II, Kancheepuram, to issue the sale certificate

to the petitioner as per order dated 02.12.2020 in E.P.No.24 of 2017 in

ARC.No.83 of 2016 on the file of the District Court II, Kancheepuram.

2.A direction is given to the District Judge II, Kancheepuram, to

call for the records in E.P.No.24 of 2017 and if records do not reflect

anything adverse to the revision petitioner herein, issue Sales Certificate

in accordance with rules, but, at any rate, pass necessary orders either to

issue or if rejected, give the reasons for the same. The entire process

should be completed on or before 13.08.2021.

3.With the above direction, the Civil Revision Petition is disposed

of. No costs.

                                                                                   28.07.2021

                     smv
                     Index       : Yes / No
                     Internet    : Yes / No
                     Speaking order : Yes / No

                     To:-

The Court of the District Judge II, Kancheepuram

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

C.V.KARTHIKEYAN,J.

smv

C.R.P.(PD) No.1457 of 2021

28.07.2021

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