TATA MOTORS FINANCE LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none appears for respondent No.2 and 3.

(2.) The petitioner is a non-banking finance company and present petition is filed through its legal officer, seeking to invoke extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Article 227 of the Constitution of India so also inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 with a prayer to release Muddamal Vehicle i.e TATA Xenon Pick Up Car bearing RTO registration No.GJ - 08 - Z - 6515.

(3.) Heard learned Advocates for the respective parties.