Madras High Court
Miss. P.G. Sharanya ... vs K. Sri Ramulu on 9 August, 2023
C.R.P. No. 2736 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :.09.08.2023
CORAM :
THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
C.R.P. No. 2736 of 2023
Miss. P.G. Sharanya Priyadharshini
D/o Shri P.R. Govindan Kutty Menon
No.1, Poonga Street( Opp to Archtech Apt),
Poompozhil Nagar ...Petitioner
.Vs.
1. K. Sri Ramulu
2.Tmt. A. Suburathinammal
3. Thiru R. Jagannathan
4. State Bank of India
Stressed Assets Recovery Branch ( S.A.R.B),
Red Cross Building II Floor,
No.32, Montieth Road,
Egmore, Chennai - 600 008.
5. Thiru Rajendran,
Carpenter Shop
Plot No.25, Shri Krishna Nagar Annexe,
Koduvelli, Chennai - 600 055.
https://www.mhc.tn.gov.in/judis
C.R.P. No. 2736 of 2023
6. Mr. Gopi,
Tylor Shop
Plot No. 25, Shri Krishna Nagar Annexe,
Koduvelli, Chennai - 600 055.
7. A.R. Apsar,
Hasain Engineering Works,
Welding Shop,
Plot No.25, Shri Krishna Nagar Annexe,
Koduvelli, Chennai - 600 055.
8. The Sub Registrar, Arani
9. The District Collector, Thiruvallur.
..Respondents
Prayer: This Civil Revision Petition is filed under Article 227 of the
Constitution of India, praying to fix a prescribed time and direct the Sub
Court, Thiruvallur to dispose of the E.P.No. 7 of 2021 pending on the file of
Sub Court, Thiruvallur within the time fixed by this Court and pass orders.
For Petitioner : Mr. C. Sankar
https://www.mhc.tn.gov.in/judis
C.R.P. No. 2736 of 2023
ORDER
This petition is filed to dispose of the E.P.No. 7 of 2021 pending
on the file of Sub Court, Thiruvallur within the time fixed by this Court.
2. The case of the petitioner is that the petitioner had filed a suit
in O.S.No.52 of 2017 on the file of Sub-Court Thiruvallur seeking for
declaration, recovery of possession and directing the defendants 3,5,6 and 7
to hand over the vacant possession of the suit property in favour of the
plaintiff herein and the said suit was decreed in favour of the petitioner
herein on 13.08.2019. Thereafter, the petitioner has filed E.P.No.7 of 2021
before the Sub Court Thiruvallur for passing an order to vacate the
Respondents/ Judgment debtors 3,5,6 and 7 from the schedule mentioned
property and put the petitioner/Decree Holder in vacant possession of the
same and the same was pending till date. Hence this petition.
3. The learned counsel for the petitioner submitted that the
petitioner has filed the E.P in the year 2019 and the same is pending for the
past 4 years without any progress. Hence he prays this Court to allow this
petition.
https://www.mhc.tn.gov.in/judis
C.R.P. No. 2736 of 2023
4. In view of the above, the learned Judge Sub Court, Thiruvallur
District is directed to dispose the E.P.No. 7 of 2021 within a period of six
months from the date of receipt of a copy of this order.
5. With the above directions, this Civil Revision Petition is
disposed of. No order as to costs.
09.08.2023
smn
Index : Yes/No
Internet: Yes/No
To.
1.State Bank of India,Stressed Assets Recovery Branch ( S.A.R.B),
Red Cross Building II Floor,No.32, Montieth Road,
Egmore, Chennai - 600 008.
2. The Sub Registrar, Arani
3. The District Collector, Thiruvallur.
4. The Sub Court, Thiruvallur
https://www.mhc.tn.gov.in/judis
C.R.P. No. 2736 of 2023
V.BHAVANI SUBBAROYAN,J.
Smn
C.R.P. No. 2736 of 2023
09.08.2023
https://www.mhc.tn.gov.in/judis
