GEODIS OVERSEAS PVT LTD Vs. FALCON TYRES LIMITED

JUDGEMENT

(1.) IN these writ petitions under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 18.7.2013, passed by the executing Court in Ex.Case.No.752/2012 on I.A.Nos.2, 3 and 4 vide Annexure -'L' and has sought for writ of mandamus directing the Principal District and Sessions Judge, Mysore, to comply with the order dated 4.7.2012 and order dated 13.8.2012 passed by the Madras High Court.

(2.) BY the impugned order at Annexure -'L', the executing Court has rejected I.A.No.3 and has directed to issue fresh attachment warrant of movables in respect of the cargo lying at the factory of the respondent, KRS Road, Metagalli, Mysore. The bailiff is directed to take custody of the articles and strictly comply with Order 21 Rule 43 and Rule 43A of CPC.

(3.) AGGRIEVED by that, the petitioner has filed these writ petitions. Briefly stated the facts are: