SATYAM EDUCATION TRUST Vs. I.K. CONSTRUCTION

JUDGEMENT

(1.) THE present civil revision petition is filed against the conditional attachment made in .A.No.495 of 2012 in O.S.No.124 of 2012, dated 09.10.2012.

(2.) HEARD the learned counsel on either side.

(3.) FURTHERMORE , the said conditional attachment was passed when the suit was moved 09.10.2012, without complying the provisions of Order XXXVIII Rule 5(1) CPC. When the matter was listed on 08.11.2012, an undertaking was given by the defendant that he will not alienate the schedule mentioned property. That apart, the defendant is an educational institution imparting higher education in engineering.