Lilambar Yadav vs State Of Chhattisgarh & Ors.

“10.1

Issue an appropriate writ, order or direction, particularly in the nature of mandamus, directing the respondent No.7/HDB Financial Services Limited, Branch Pathalgaon, District Jashpur (C.G) to examine the loan account pertaining to vehicle bearing Registration No. CG-14-MR-5068 and, in accordance with the terms of the financing agreement and applicable law, restrain the respondent no.7 from accepting delayed/defaulted EMIs from third party/respondent no. 8;

10.2

Direct the respondent No.7/HDB Financial Services Limited, Branch Pathalgaon, District Jashpur (C.G) to take appropriate measures in respect of the defaults committed in repayment of the loan, particularly with respect to repossession of the vehicle, and hand-over the same to the petitioner, in accordance with law;

10.3

Direct the Respondent No.4 and 5 to consider and decide the written complaint submitted by the petitioner concerning vehicle bearing Registration No. CG-14-MR-5068, in accordance with law and within a time-bound period;

10.4

Direct the respondent authorities, particularly respondent no. 3 to 5 to ensure that the vehicle is not permitted to be used on public roads in violation of the mandatory requirements of the Motor Vehicles Act, 1988, including the requirement of valid insurance;

10.5

Any other relief, which this Hon'ble Court may deem fit and proper, may also be passed in favour of the petitioners together with cost of the petition.”