LAWS(MAD)-2018-8-326

E SHANMUGAM Vs. STATE OF TAMILNADU

Decided On August 27, 2018
E Shanmugam Appellant
V/S
STATE OF TAMILNADU Respondents

JUDGEMENT

(1.) This Civil Revision Petition involves an interesting question of law as to the powers of the Executing Court under the provisions of Order XXI Rule 32(5) of the Civil Procedure Code.