A MOSES Vs. BRANCH MANAGER, ICICI BANK

JUDGEMENT

(1.) Though the Writ Petition is for a Writ of Mandamus forbearing the respondent from seizing the hypothecated vehicle, the main grievance of the petitioner is in respect of the alleged illegal action taken by the respondent to take possession of the vehicle by deputing musclemen.

(2.) Factual matrix:

(3.) Maintainability of Writ Petition: