ICICI BANK LTD Vs. RAJ KUMAR TYAGI

JUDGEMENT

(1.) CM No.19483/2015 (Exemption)

(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. 2.1 It appears that the appellant had cited a judgement of this court dated 14.07.2015, passed in FAO 51/2015, titled : ICICI Bank Ltd. Vs. Rohit Kumar, which was distinguished by the learned ADJ, on the ground that it did not lay down any general principle for appointment of a receiver. The learned ADJ was of the view that the ex parte appointment of a receiver was dependent on the facts and circumstances obtaining in each case.

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