G.RAJKUMAR Vs. S.VENKATACHALAM

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner under Article 227 of the Constitution of India, praying to direct the learned Principal Subordinate Judge at Salem, to number the Unnumbered I.P.SR.No.4436 of 2020 filed by the petitioner herein under Sections 6, 7, 10 and 13 of the Provincial Insolvency Act, 1920, and dispose of the Unnumbered I.P.No.4436 of 2020 on merits.

(2.) Heard the learned counsel for the petitioner.

(3.) The revision petitioner herein has moved the Principal Subordinate Court at Salem, in I.P.SR.No.4436 of 2020 praying to declare himself as Insolvent under Sections 6, 7, 10 and 13 of the Provincial Insolvency Act, 1920, and the same has been returned with various endorsements and hence, this Civil Revision Petition has been filed before this Court.