REGENT COMPUTRONICS PVT. LTD.

KOGTA FINANCIAL INDIA LIMITED Appellant

V/S

JAYESH KISHORLAL DAWDA Respondents

Referred Judgements :-

CA; SMITH V JONES [REFERRED TO]
CA OR RONAASEN & SON V METSANOMISTAJAN METSAKESKUS O/Y [REFERRED TO]
DENNEHY V BELLAMY,ANTE; FRESHWATER V WESTERN AUSTRALIAN ASSURANCE CO. LTD. ANTE SMITH V. PEARL ASSURANCE CO. LTD. [REFERRED TO]
BARON V SUNDERLAND CORPORATION [REFERRED TO]
SHAULER V. WOOLF [REFERRED TO]
R.JOSEPH MIRANDA V DHANDAPANI FINANCE PVT. LTD. [REFERRED TO]
BIRLA VXL LIMITED VS. DLF UNIVERSAL LIMITED [REFERRED TO]

JUDGEMENT

(1.) This order shall dispose of A. Nos. 2660 & 1579 of 2011.

(2.) M/s. Kogta Financial India Limited had filed Application with a prayer for appointment of Advocate Commissioner, to seize and deliver the vehicle along with Registration Certificate described in the Judge's Summons with Police aid for interim custody.

(3.) In the Affidavit filed in support of the Application, it was pleaded that the Applicant-Company is a Company registered under the Companies Act engaged in the business of providing finance for purchase of motor vehicles.

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KOGTA FINANCIAL INDIA LIMITED Vs. JAYESH KISHORLAL DAWDA

Referred Judgements :-

JUDGEMENT

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