BALKRISHNA APPAYYA SHETTY Vs. HEMANT H. THAKKAR

JUDGEMENT

(1.) This is an application by the Court Receiver (for short "C.R") with a twofold prayer viz; seeking a discharge without passing accounts subject to costs, charges and expenses to be paid by the plaintiffs qua the suit property and the parties to prosecute their claims before the Debt Recovery Tribunal (for short 'D.R.T"), independently.

(2.) Facts material for deciding this application can be summarized as follows;

(3.) Pursuant to the said order, the Court Receiver took symbolic possession of the suit property on 8th October, 2007 and, inter alia, appointed the plaintiffs as his agents in respect of the suit property.