EMAYAM ENTERPRISES Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The respondents 2 to 5 in the Writ Petition in W.P. No.10007 of 2019 have filed the above Review Application to review the order passed in the said Writ Petition on 08.04.2019.Review Application (Writ) No.115 of 2019

(2.) The 1st respondent filed the Writ Petition in W.P. No.10007 of 2019 to issue a Writ of Mandamus to direct the 2nd respondent, viz., the Chief Metropolitan Magistrate, Egmore, Chennai, to change the Advocate Commissioner and consequently to appoint a new Advocate Commissioner for executing the order dated 22.07.2016 passed in Crl.

(3.) It was the 1st respondent's case that in spite of the petition being filed by them as early as in the year 2016 and the Advocate Commissioner being appointed on 22.07.2016 to take possession of the secured assets, the Advocate Commissioner has not executed the warrant of commission so far. In these circumstances, this Court directed the 2nd respondent/the Chief Metropolitan Magistrate to take steps to direct the Advocate Commissioner to execute the warrant of commission issued to him within a period of six weeks and also directed to give suitable direction to the Advocate Commissioner for executing the warrant of commission, if no stay is granted in respect of the said order by a competent forum.