Anwer P.M vs Manager, Stressed Assets Management

T.R.Ravi, J

The writ petition has been filed praying for a direction to the respondent to release tipper lorry bearing registration No. KL-21-E/3330 of the

petitioner. The case of the petitioner is that the said vehicle which was purchased by the petitioner from one Biju. The vehicle was entrusted with

M/s.Grand Motors for repairing. SARFAESI proceedings were initiated against M/s.Grand Motors by the State Bank of India and the State Bank of

India had taken over the assets of M/s.Grand Motors. Since the vehicle belonging to the petitioner was also lying in the yard, the petitioner was not

able to take it back, despite the fact that the vehicle did not belong to M/s.Grand Motors.

When the case is taken up today, the counsel appearing for State Bank of India submitted that the petitioner may produce proof of ownership of the

vehicle on 18.08.2021 at 11.00 a.m at the address of the respondent shown in the writ petition and the vehicle can be released to the petitioner on

verification of the details.

In the above circumstances, this writ petition is disposed directing the petitioner to approach the respondent on 18.08.2021 at 11.00 a.m at the office

of the respondent. The respondent, on being satisfied of the ownership details shall permit the petitioner to remove the vehicle from the premises of

M/s.Grand Motors.