ICICI BANK LTD. Vs. GURDEEP SINGH

JUDGEMENT

(1.) Mr. Bhalla has filed a certified copy of the impugned judgement. Accordingly, the captioned application has been rendered infructuous and is, accordingly, disposed of.

(2.) This is an appeal directed against order dated 13.08.2015 whereby the learned Additional District Judge (Central), Tis Hazari, has declined to grant the prayer sought for appointment of a receiver, at the ex parte stage.

(3.) By virtue of the aforesaid notice, the respondent was also called upon to hand over the possession of the subject vehicle.