LALA RAM PATEL Vs. SUNDERAM FINANCE LIMITED

JUDGEMENT

(1.) This appeal purportedly under Sec. 13 of the Commercial Courts Act, 2015 has been filed aggrieved by the order dtd. 7/9/2022 passed by Commercial Court No.2, Jodhpur, whereby, exercising powers under Sec. 51 (d) CPC a receiver has been appointed in relation to vehicle of the appellant.

(2.) Office has indicated 14 defects including defect that the appeal is barred by 116 days and an application under Sec. 5 of the Limitation Act has been filed.

(3.) As noticed, the order impugned has been passed exercising powers under Sec. 51 (d) CPC.