SANSAR CHAND SHARMA Vs. KOTAK MAHINDRA BANK LTD

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The present petition under Article 227 of the Constitution of India impugns the order dated 7th October, 2021 passed by the Chief Metropolitan Magistrate (CMM), South District, Saket Courts, New Delhi in CT Case No. 362/2021, whereby the term of the Receiver appointed by the CMM vide order dated 5th March, 2021 has been extended for a further period of two months.