FALCON TYRES LIMITED Vs. GEODIS OVERSEAS PVT LTD

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondent. With their consent, the matter is taken up for final hearing.

(2.) THE present petition is filed under Articles 226 and 227 of the Constitution of India challenging the order passed by the Principal District Judge, Mysore, in Exnn.P.207/14. Petitioner is the judgment debtor in the said case, and the respondent herein is the sole decree holder. By virtue of the order dated 283.2015 passed in Exn.P.207/14, the learned district judge has over -ruled the objections raised by the judgment debtor and has issued a warrant of attachment of the properties found at item nos.1 to 79 of the schedule appended to the order of the High Court of Judicature at Madras dated 13.8.2014, an order passed in A.431/11 arising out of O.S.65/11.

(3.) THE operative portion of the order passed by the executing court on 28.3.2015 is extracted below: