ICICI BANK Vs. AMIT KURIL

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner is aggrieved by the order of the Trial Court in simplicitor adjourning the proceedings and not granting permission under Order XXXIX Rule 6 CPC for sale of the vehicle which has been taken into custody by the receiver appointed by the Court.

(3.) It is contended that the respondent defaulted in making the payment of the instalments and accordingly the subject suit for recovery was filed against the respondent and application was moved to the concerned Trial Court for appointment of a receiver to take over possession of the subject vehicle. The possession of the vehicle was taken over on 02.04.2018.