M/S Inspite Chits Private Limited, vs G. Manikanta
2025 Latest Caselaw 1906 Tel

Telangana High Court

M/S Inspite Chits Private Limited, vs G. Manikanta on 7 February, 2025

      THE HONOURABLE SRI JUSTICE K.SURENDER

                    C.R.P No.14 OF 2025

O R D E R:

1. This Civil Revision Petition is filed aggrieved by the

docket order dated 19.09.2024 in E.P.No.29 of 2022 in

A.R.B.No.241 of 2020, on the file of Principal Junior Civil

Judge-Cum-Judicial Magistrate of First Class at Bhongir.

2. Heard learned counsel for the revision petitioner/decree

holder and the learned counsel for the

respondents/judgment debtors.

3. The petitioner is a decree holder who filed an Execution

Petition before the Court below praying attachment of certain

movable articles. Movable articles are mentioned at Sl.Nos.1

to 12 in the description of the property. However, there is a

note which reads "Any other articles found at the time of

attachment, if the above mentioned articles are not found."

4. When the petitioner is not aware of the existence of

such movable articles, there is no infirmity in the order of the

trial Court in dismissing the EP. However, this will not

preclude the petitioner moving the Court after identifying

movable articles for seeking similar relief.

5. Accordingly, the Civil Revision Petition is disposed off at

the admission stage. Miscellaneous Petitions, pending if any,

shall stand closed.

__________________ K.SURENDER, J Date: 07.02.2025 dv THE HON'BLE SRI JUSTICE K.SURENDER

CIVIL REVISION PETITION No.14 OF 2025

Dt. 07.02.2025

dv