Calcutta High Court
Srei Equipment Finance Ltd vs Kiran Bajirao Zurunge & Ors on 17 November, 2017
Author: Ashis Kumar Chakraborty
Bench: Ashis Kumar Chakraborty
ORDER SHEET
AP No. 951 of 2017
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SREI EQUIPMENT FINANCE LTD.
Versus
KIRAN BAJIRAO ZURUNGE & ORS.
BEFORE:
The Hon'ble JUSTICE ASHIS KUMAR CHAKRABORTY
Date : 17th November, 2017.
Mr. Arijit Ghosh, Adv.
...for the petitioner The Court : Learned advocate appearing for the petitioner prays for an order for appointment of a receiver with a direction upon him to take physical possession of the hypothecated assets. However, the learned advocate for the petitioner is unable to state the present location of the hypothecated assets.
In such view of the matter, this application is not maintainable. Accordingly, the application is dismissed.
(ASHIS KUMAR CHAKRABORTY, J.) TR/