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Judgment
Sanjay Kumar Dwivedi, J
Mr. Anil Kumar Sinha, the learned Senior counsel appearing for the petitioners submits that petitioner no.1 is Relationship Manager posted at Durgapur, West Bengal, petitioner no.2 is Regional Debt Manager, East (CEQ&CV) posted at Kolkata, West Bengal and the petitioner no.3 is National Debt Manager (CEQ &CV) of Tata Capital Financial Ltd. posted at Mumbai, Maharashtra. He further submits that the vehicle in question was financed by Tata Capital Financial Limited. The allegation is for non-payment of EMI. The vehicle in question was repossessed through authorized repossession agents of the company in terms of guidelines of Reserve Bank of India. He further submits that the company is not made accused and the petitioners are the Executives of the company and they have been made accused.
Let notice be issued upon the O.P.no.2 by registered post with A/d as well as under ordinary process for which requisites etc.must be filed within two weeks after Holi Vacation.
In the meantime, no coercive steps shall be taken against the petitioners in connection with Chas Mufassil P.S.Case No.133/2021, pending in the court of Judicial Magistrate, First Class, Bokaro till next date.
The petitioners shall cooperate in the investigation.
Let this matter appear on 06.06.2022.