R.Balakrishnan vs M.Rajasekar
2022 Latest Caselaw 259 Mad

                                                                                CRP (NPD) No. 3025 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 05.01.2022

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                              CRP (NPD) No. 3025 of 2021


                     R.Balakrishnan                   ... Petitioner/Auction Purchaser/Nil

                                                             Vs
                     1. M.Rajasekar                   ... Respondent/Decree Holder/Nil/-

                     2. C.Thangavelu                  ... Respondent/Judgment Debtor/Nil

                     PRAYER: Civil Revision Petition filed under Article 227 of the Constitution
                     of India to direct the Execution Court to dispose E.A.No. 55 of 2019 in
                     E.P.No. 15 of 2013 in O.S.No. 73 of 2011 on the file of Principal Sub Court,
                     Tirupur.
                                                                ***
                                            For Petitioner      : Mr. P.Sesubalan Raja

                                                        ORDER

Considering the scope of the prayer sought for, notice to the

respondents is deemed unnecessary.

https://www.mhc.tn.gov.in/judis CRP (NPD) No. 3025 of 2021

2. The petitioner seeks a direction for early disposal of the

application in E.A.No. 55 of 2019 seeking delivery of possession.

3. The petitioner is a purchase at the Court auction held on

06.06.2018 for valuable consideration of Rs.12,10,000/-. He has also paid

the entire amount and the sales certificate has also been issued.

4. From the 'B' diary extract, it is seen that E.A.No. 55 of 2019

has been adjourned at the instance of the respondent on various occasions.

5. Considering the fact that the auction has been held in the year

2018 and almost three years have gone by, there will be a direction to the

Principal Sub Court, Tiruppur, to dispose of E.A.No. 55 of 2019 within a

period of three months from the date of receipt of a copy of this order.

6. With the above said direction, this Civil Revision Petition is

allowed. No costs.

05.01.2022

https://www.mhc.tn.gov.in/judis CRP (NPD) No. 3025 of 2021

vsg Index: Yes/No Speaking order / Non speaking order

To:

1. Principal Sub Court, Tiruppur.

2.The Section Officer, VR Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis CRP (NPD) No. 3025 of 2021

R.SUBRAMANIAN, J.

Vsg

CRP (NPD) No. 3025 of 2021

05.01.2022

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