K.K.S.Jayaraman vs T.M.Sampath
2022 Latest Caselaw 7841 Mad

Citation : 2022 Latest Caselaw 7841 Mad
Judgement Date : 13 April, 2022

Madras High Court

K.K.S.Jayaraman vs T.M.Sampath on 13 April, 2022

                                                                                   C.R.P.(PD)No.1136 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 13.04.2022
                                                           CORAM:
                                              MR. JUSTICE N.SESHASAYEE

                                                   C.R.P.(PD)No.1136 of 2022


              K.K.S.Jayaraman,                                                      ... Petitioner

                                                                Vs.


              T.M.Sampath,                                                          ... Respondent


              Prayer: This Civil Revision petition is filed under Article 227 of the Constitution of
              India, to direct the Principal District Court, Chengalpattu to dispose of the
              E.P.No.218 of 2017 in O.S.No.28 of 2013 within a time frame fixed by this Court.


                                  For Petitioner            :     Mr.M.Rajasekar

                                                          ORDER

For executing a money decree, the plaintiff has taken out E.P.No.218 of 2017.

This E.P. is laid for attachment and sale of certain assets of the judgment debtor.

Prayer for expeditious disposal of this E.P.No.218 of 2017 is now made in this

Revision.

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

C.R.P.(PD)No.1136 of 2022

N.SESHASAYEE, J.

kas/dk

2.Learned Principal District Court, Chengalpattu is now directed to dispose of

E.P.No.218/2017 in O.S.No.28/2013 within a period of four (4) months from the

date of communication of this order.

3.With the above direction, this Civil Revision Petition stands disposed of at the