The Arcot Lutheran Church vs Sridharan
2022 Latest Caselaw 2065 Mad

                                                                                    C. R.P.No.3005 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 08.02.2022

                                                         CORAM

                                      THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                    C.R.P.No.3005 of 2021


                     The Arcot Lutheran Church
                     rep. by its Secretary,
                     No.9, ALC Complex,
                     Cuddalore.                          ...Revision Petitioner/Petitioner/
                                                            Decree Holder/Plaintiff
                                                             -V-

                     Sridharan                           ...Respondent/Respondent
                                                            /Judgment Debtor/Defendant

                     Prayer: Petition filed under Article 227 of the Constitution of India to
                     direct the learned X Assistant Judge, City Civil Court, Chennai, to pass
                     orders in the application filed by the petitioner in E.A.No.6 of 2021 in
                     E.P.No.3864 of 2012 seeking for police protection.
                                       For Petitioner    : Mr.Srinath Sridevan

                                                          ORDER

The Decree Holder has moved this Court invoking the jurisdiction

of this Court under Article 227 of the Constitution of India for the early

disposal of E.A.No.6 of 2021.

https://www.mhc.tn.gov.in/judis C. R.P.No.3005 of 2021

P.T. ASHA, J,

mps

2.The records would indicate that the bailiff was unable to take

possession and returned the warrant. E.A. has been adjourned under the

head “For clarifications”.

This Civil Revision Petition is allowed. The learned X Assistant

Judge, City Civil Court, Chennai, is directed to dispose of E.A.No.6 of

2021 on or before 15.03.2022. No costs. Consequently, connected Civil

Miscellaneous Petition is closed.

                                                                                        08.02.2022

                     Internet    : Yes/No
                     Index :Yes/No
                     Speaking / Non-Speaking
                     mps

                     To

The X Assistant Judge, City Civil Court, Chennai

C.R.P.No.3005 of 2021

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