BPL ENGINEERING LTD Vs. VNS INDUSTRIES PVT LTD

JUDGEMENT

(1.) The petitioner - judgment debtor has assailed the order dated 22.7.2008 in Execution Case No. 48/2007 on the file of Prl. District Judge, Bangalore Rural District, Bangalore.

(2.) After filing of the writ petition, petitioner filed an application under Order VI Rule 17 of CPC for amendment of the petition seeking quashing of the order dated 12.12.2008 produced at Annexure-H wherein the Executing Court has issued an arrest warrant against the Directors.

(3.) By the impugned order at Annexure-D, the Executing Court has rejected the objections raised by the judgment debtor against the order of attachment of movables of the judgment debtor on the ground that, no material is produced as regard to the alleged proceedings pending in Reference Case No. 21/2007 stated to be pending before the B.I.F.R. Thereafter, the Executing Court on failure of the judgment debtor to furnish the details of the assets under Order XXI Rule 41 of CPC. passed an order for issue of arrest warrant against Sri. M.V. Ramdas, Director of judgment debtor Company. It is against both the orders, this petition has been filed.