TATA CAPITAL FINANCIAL SERVICES LTD Vs. BISWAJIT CHAKRABORTY

JUDGEMENT

(1.) This is an application under Section 9 of the Arbitration & Conciliation Act, 1996 (in short, "the Act of 1996") at the instance of the petitioner in which an order was passed on August 23, 2017 appointing Joint Receivers to take possession of the vehicle in question. An ad interim order of injunction was also passed restraining the respondent from transferring the vehicle in question. The said order was passed in the absence of the respondent who did not appear in spite of notice.

(2.) It is submitted on behalf of the petitioner that in terms of the aforementioned order the Joint Receivers have taken possession of the vehicle from the respondent.

(3.) The respondent has also filed an application being GA No.2990 of 2017 for vacating of the order dated August 23, 2017 on various grounds.