Madras High Court
M/S Cholamandalam Investment And ... vs Mr.Gopinath Suna on 28 July, 2020
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
A.No.6924 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 28.07.2020
CORAM
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
A.No.6924 of 2019
M/s Cholamandalam Investment and Finance Company Limited,
' Dare House' , No.2, NSC Bose Road,
Parrys, Chennai-1.
Rep. by its Authorised signatory. ... Applicant
Vs
1. Mr.Gopinath Suna
2. Mr. Manoj Kumar Biswal ... Respondents
Prayer: Application filed under Order XIV Rule 8 of Madras High
Court Original Side Rules r/w Section 9(ii)(b) of the Arbitration and
Conciliaton Act, 1996 to direct the respondents to furnish security for a sum
of Rs.93,129/- within a time fixed by this court, failing which to pass an
order of attachment of the immovable property described in the schedule to
the judges summons pending initiation and disposal of arbitration
proceedings between the applicant and the respondents and till enforcement
of the Award that may be ultimately passed in the arbitration proceedings and
a copy of the attachment order be transmitted through the District and
Sessions Judge, Bargarh, Orissa and the attachment order may be hand
delivered to the applicant for transmission.
http://www.judis.nic.in
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A.No.6924 of 2019
For Applicant : Mr.D.Pradeep Kumar
For Respondents : No appearance
ORDER
This application has been filed to direct the respondent to furnish security for a sum of Rs.93,129/- failing which to attach the immovable property more fully described in the schedule, till the enforcement of the Award that may be ultimately passed in the arbitration proceedings.
2. This Court by an Order dated 19.03.2020, directed the respondents to furnish security for the suit claim on or before 22.06.2020 and on failing to furnish security, there shall be Order of attachment.
3. Despite the Order of this Court directing to furnish security, the respondents have not furnished any security and none appeared for the respondents.
4. In view of the same, there shall be an Order of attachment of the immovable property described in the schedule and this application is closed. In the meanwhile, the petitioner is directed to take appropriate steps to initiate the arbitration proceedings. The registry is directed to communicate this Order to the concerned Registrar.
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