MANAGER ICICI BANK LTD Vs. PRAKASH KAUR

JUDGEMENT

(1.) I had the privilege of perusing the judgment proposed by my learned Brother - Honble Mr. Justice Altamas Kabir. While respectfully concurring with the conclusion arrived by the learned Judge, I would like to add the following few paragraphs :-

(2.) In conclusion, we say that we are governed by a rule of law in the country. The recovery of loans or seizure of vehicles could be done only through legal means. The Banks cannot employ goondas to take possession by force.

(3.) ALTAMAS KABIR, J.:- Leave granted.