REGENT COMPUTRONICS PVT. LTD.

George Augustine Appellant

V/S

Jose.R.Erinjeri Respondents

Referred Judgements :-

GAJADHAR PRASAD VS. BABU BHAKIA RATAN [REFERRED TO]
SHALIMAR CINEMA VS. BHASIN FILM CORPORATION [REFERRED TO]
BAHULEYAN VS. MOOSA [REFERRED TO]
UNNI MADHAVAN NAIR VS. SREENARAYANA INVESTMENT [REFERRED TO]
V.A.S. YELLAPPA NAIDU VS. G. VENUGOPAL NAIDU [REFERRED TO]

(1.) The petitioner is the judgment-debtor and the respondent is the decree-holder.

(2.) The respondent initiated steps for realisation of the decree debt by sale of the property owned by the petitioner.

(3.) As per Ext.P3 order dated 18.02.2019, the execution court settled the proclamation of sale, by stating as follows: