CHIMANLAL BALABHAI Vs. NCMACLEOD

JUDGEMENT

(1.) This application arises out of an order by the Subordinate Judge purporting to release property from attachment under Section 280 of the Civil Procedure Code.

(2.) The application is made to us under Section 622, and We have had considerable doubt as to whether to intefere or not, but having regard to the fact that, in our opinion, the Judge has not merely committed an irregularity in his investigation, but has held no such investigation as is contemplated by Section 280, we have decided to intervene. At the same time we desire to keep strictly within the limits indicated by Section 622.

(3.) We express no opinion on the facts or on the law.