Madras High Court
Equitas Small Finance Bank Ltd vs Nivetha Tex on 28 August, 2020
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
A.No.1448 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.8.2020
CORAM :
THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR
Application No.1448 of 2020
Equitas Small Finance Bank Ltd.
Rep. by its Authorised Signatory
Mr.K.Sivaraja Pandian
4th Floor, Phase II, Spencer Plaza,
769, Anna Salai, Chennai 600 002. ... Applicant
Vs.
1 Nivetha Tex
Rep. by its Proprietor
Mr.R.Boopathi,
No.15, Seenakdu Periyasemur,
Erode 638 004.
2 R.Boopathi
Proprietor
M/s.Nivetha Tex,
No.324/1, Ponni Nagar,
3rd Kilakku Veethi, Verapanchatram,
Erode 638 004. ... Respondents
3 Palanisamy
Ellapalayam Road,
Sathvikarsha Road,
Opp. Periasemur, Erode 638 004. ...Respondent/Garnishee
1/4
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A.No.1448 of 2020
PRAYER : Application filed under Order XIV Rule 8 of O.S.Rules R/W Section 9
(ii) (d) of the Arbitration and Conciliation Act, 1996 to pass an order prohibiting
the Garnishee/Respondent No.3 from making payment of Rs.41,85,015.65 or any
amount to the respondents 1 and 2 or to their men, agents, representative or to
any one claiming on respondents 1 and 2 behalf and restrain the respondents or
their men, agents representatives or any one claiming on respondents 1 and 2
from receiving a sum of Rs.41,85,015.65 or any amount from the Garnishee/
respondents 3 and further direct the respondent/Garnishee 3 to deposit any
amount to the credit of the above application before this Court.
For Applicant : Mr.A.Damodaran
******
ORDER
The counsel appearing for the Garnishee submits that the respondent/ Garnishee is only a landlord and the tenant/respondent left the premises. In fact the tenant/respondents left the premises with arrears of rent.
In reply to the said submission, the learned counsel appearing for the applicant seeks to withdraw the application. In view of the above, the application is dismissed as withdrawn. No costs.
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