SK FINANCE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Maulik Soni, learned advocate states that he has received instructions to appear for and on behalf of the respondent no.3 and sought permission to appear on behalf of the respondent no.3. Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

(2.) By way of this petition, the petitioner has prayed to issue a writ, order or direction directing the respondent authority to release/handover of custody of seized Muddamal vehicle ie., TRAX TOOFAN CAR (MAKE: FORCE MOTORS LIMITED) bearing Registration No.GJ-09-BG-4665 which came to be seized by the Investigating Officer in connection with FIR being C.R. NO. 11207048220359 of 2022 registered with Morva Police Station, Morva, District Panchmahal to the petitioner on appropriate conditions as deemed fit by this High Court.

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