DENA BANK Vs. BHADRESH CHEMICAL INDUSTRIES

JUDGEMENT

(1.) THIS is plaintiff's motion for appointment of Court Receiver and injunction.

(2.) PLAINTIFFS have filed suit for recovery of sum of Rs.70 lakhs and odd. This is usual bank suit, wherein, defendants have no defence.

(3.) THERE is no dispute that properties, which are disclosed in Court Receiver's report are hypothecated property/goods. In these circumstances and considering bank's claim, Court Receiver will have to be permitted to sell the said property. Order dated 31.8.1995 appointing Court Receiver and directing him to sell hypothecated goods is confirmed.