REGENT COMPUTRONICS PVT. LTD.

Shanthi Engineering Works, Rep By Vijay Appellant

V/S

T K K N N Vysya Charities, Rep By Its Managing Trustee, D V S Prasad Respondents

Referred Judgements :-

CHEDI LAL V. KUARJI [REFERRED TO]
RAPTAKOS BRETT AND COMPANY LIMITED VS. GANESH PROPERTY [REFERRED TO]
SWARAN SINGH VS. STATE OF PANJAB [REFERRED TO]
ATMA RAM PROPERTIES P LTD VS. FEDERAL MOTORS P LTD [REFERRED TO]
RAMAN TECH AND PROCESS ENGG CO VS. SOLANKI TRADERS [REFERRED TO]
RAMRAMESHWARI DEVI VS. NIRMALA DEVI [REFERRED TO]
BANK OF INDIA VS. NATIONAL TILE WORK INDUSTRIES [REFERRED TO]
PREMRAJ MUNDRA VS. MD MANECK GAZI [REFERRED TO]
SAKUNTALA RAJAPPA VS. K KAMALA [REFERRED TO]
RENOX COMMERCIALS LIMITED VS. INVENTA TECHNOLOGIES PRIVATE LIMITED [REFERRED TO]
K GOVINDANKUTTY MENON VS. REENA [REFERRED TO]
B.R. CHOUDHARY VS. P.V. BHAGWAT [REFERRED TO]
VIDYA DEVI VS. HARISH CHANDER [REFERRED TO]
ISHERDAS SAHNI AND BROTHERS BY PARTNER V.N. SAHNI VS. RAJAH V. RAJESWARA RAO AND ORS. [REFERRED TO]
M/S RAPTAKOS, BRETT & CO. LTD. VS. M/S GANESH PROPERTY [REFERRED TO]

JUDGEMENT

(1.) Introduction:

(2.) Earlier, the Learned Single Judge while passing the impugned Order in Application No.2405 of 2017 in C.S.No.286 of 2017 on 18.01.2018 at Paragraph Nos.15 to 18 had observed the following and resultantly allowed the Application by directing the Appellants / Respondents / Defendants to furnish Security to the value of suit claim of Rs.79,16,475/- on or before 15.02.2018, failing which ordered 'Attachment Before Judgment' of the immovable property comprised in Plot No.37, Old No.4 New Door No.7, Rama Rao Road, Mylapore, Chennai - 4 and the movables in the schedule property at No.83, Venkatarangam Pillai Street, Triplicane, Chennai - 5 without further delay.

(3.) The Learned Senior Counsel for the Appellants submits that the Impugned Order of the Learned Single Judge in Application No.2405 in C.S.No. 286 of 2017 dated 18.01.2018 in allowing the Application filed by the Respondent / Plaintiff to furnish security, failing which directing the Attachment in question is against Law and the same is liable to be set aside.

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SHANTHI ENGINEERING WORKS, REP BY VIJAY Vs. T K K N N VYSYA CHARITIES, REP BY ITS MANAGING TRUSTEE, D V S PRASAD

Referred Judgements :-

JUDGEMENT

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