ROSE VALLEY HOTEL AND ENTERTAINMENT LTD. Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has challenged a notification dated 19th January 2017 issued by the Government of Tripura in exercise of powers under Section 4(1)(ii) of the Tripura Protection of Interests of Depositors (In Financial Establishments) Act, 2000 (hereinafter to be referred to as the 'Act of 2000') attaching several properties of the petitioner-company. The petitioner has also prayed for a direction to the respondents to protect the attached moveable and immovable properties till appropriate orders are passed by the designated Court. The third prayer made by the petitioner is for carrying out the valuation of the properties which valuation may be produced before the Court.

(2.) Brief facts are as under :

(3.) Appearing for the petitioner learned senior counsel Mr. B N Majumder raised following contentions :