OZONE HOMES PVT. LTD. Vs. P.KRISHNA GANDHI

JUDGEMENT

(1.) Aggrieved by an order of attachment passed under Order 37 read with Sec. 151 of the Code of Civil Procedure, 1908 (CPC), the proposed defendant, the developer of the property is before this Court, by way of the present Revision.

(2.) I have heard Mr.R.Venkatraman for M/s.TATVA Legal, learned counsel for the revision petitioner and Mr.D.Kanagasundaram, learned counsel for the first respondent.

(3.) The brief facts of the case that has led to the present revision petition are as follows: