I C I C I LIMITED Vs. HICO PRODUCTS LTD

JUDGEMENT

(1.) Chamber Summons No. 200 of 2008 is taken out by the applicants/purchaser of Lot No. 1 (part of suit property) for the following reliefs:

(2.) Chamber Summons No. 589 of 2008 is taken out by the applicant- purchaser in respect of Lot No. 4 (part of suit property) for the following reliefs:

(3.) The plaintiffs have filed the suit for recovery of outstanding amounts of loan advanced by them to defendant No. 1. As a security, several properties were mortgaged including the properties covered by Lot Nos. 1 and 4. Pending hearing and final disposal of the suit, the Court Receiver came to be appointed in these proceedings vide order dated 5.7.1999.