SHAKUNTLA DEVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The learned counsel for the petitioner submitted that the learned trial court has erred in law in ordering attachment of the property of the present petitioner before judgment under Order 38 Rule 5 CPC, in violation of the provisions of sub-rules (1) and (4) of the said provision. The impugned order passed by the trial Court does not indicate that any such objections were either raised by the petitioner, nor, this aspect of the case has been discussed by the trial Court in its impugned order. The petitioner, if so advised, may first approach the trial Court for review of its order and may at a subsequent stage approach this court, if necessary. With these observations, this petition stands disposed of.