Dewan Housing Finance ... vs Ganpat Singh
2021 Latest Caselaw 16577 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15276/2021

Dewan Housing Finance Corporation Limited, Registered Office Warden House, Second Floor, Sir P.n. Road, Fort Mumbai 400001 And Branch Office 302/5 Second Floor, Jaipur Tower, Mi Road, Jaipur, Through Its Authorized Officer Mukesh Kumar Yadav S/o Ram Niwas Yadav, Aged About 38 Years, Manager Legal, Dewan Housing Finance Corporation, Jaipur.

----Petitioner Versus

1. Ganpat Singh S/o Narayan Singh, R/o Quarter No. D-20, Reserved Police Line, Bhilwara, Rajasthan.

2. Superintendent Of Police, Bhilwara, Rajasthan

3. The Station House Officer, Police Station Mandal, District Bhilwara, Rajasthan.

                                                                     ----Respondents


For Petitioner(s)             :     Mr. Vijay Purohit
For Respondent(s)             :     -



                          JUSTICE DINESH MEHTA

                                        Judgment

08/11/2021

1.   While    drawing         Court's       attention        towards    order        dated

30.06.2017        (Annex.3)        passed        under        Section    14     of     the

Securitization      and      Reconstuction           of     Financial    Assets       and

Enforcement of Security Interest Act, 2002, learned counsel for

the petitioner informs that in furtherance thereof, the amount to

be paid by the petitioner has been determined by the

Superintendent of Police, Bhilwara on 15.09.2017 and though the

requisite amount of Rs.59,320/- has been paid, the respondent-

Superintendent of Police, Bhilwara has not provided police aid to

(2 of 2) [CW-15276/2021]

the petitioner for taking possession of the assets of respondent

No.1.

2. The present writ petition is, therefore, disposed of with a

direction to the petitioner to file a certified copy of the order

instant before the respondent No.2 - the Superintendent of Police,

Bhilwara within a period of two weeks from today.

3. On receipt of the application and after being satisfied about

petitioner's assertions, the Superintendent of Police, Bhilwara shall

provide requisite police assistance/aid to the petitioner for taking

possession of the assets of respondent No.1.

4. Needful be done within a period of two weeks of receiving

the certified copy of this order.

5. The writ petition as well as stay application also stand

disposed of.

(DINESH MEHTA),J 72-Rahul/-

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