ICICI BANK LTD Vs. PAWAN KUMAR YADAV

JUDGEMENT

(1.) Cm No.32322/2015 (Exemption)

(2.) This is an appeal directed against order dated 27.11.2015, passed by the learned Additional District Judge (ADJ). By this order, the learned ADJ has agreed to the appellant's prayer for appointment of a receiver in respect of the vehicle described as "HONDA CITY/1.5 V-MT bearing registration No.HR-26CB-2003"albeit on certain conditions.

(3.) Broadly, the conditions, which have been indicated in the impugned order and, with which, the appellant is aggrieved, are as follows:-