Gauhati High Court
Page No.# 1/6 vs Bank Of Baroda And 2 Ors on 12 August, 2022
Author: R.M. Chhaya
Bench: Chief Justice, Soumitra Saikia
Page No.# 1/6
GAHC010159912022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5284/2022
RAJA DAS AND ANR.
S/O- LATE BIJOYRANJAN DAS,
R/O- FLAT NO. C-5, NILACHAL APARTMENT, PATHARQUARY, VIP ROAD,
GUWAHATI, ASSAM, P.O- UDAYAN VIHAR,
DIST- KAMRUP (M),
PIN-781171
2: YAPU DAS
W/O- LATE BIJOYRANJAN DAS
R/O- FLAT NO. C-5
NILACHAL APARTMENT
PATHARQUARY
VIP ROAD
GUWAHATI
ASSAM
P.O- UDAYAN VIHAR
DIST- KAMRUP (M)
PIN-78117
VERSUS
BANK OF BARODA AND 2 ORS.
REP. BY ITS BRANCH MANAGER, BANK OF BARODA, BORGHAT BRANCH,
TEZPUR,
M.D ROAD, NEAR EIDGAH FIELD, TEZPUR,
DIST- SONITPUR, ASSAM, PIN-784001
2:THE ASSISTANT GENERAL MANAGER
BANK OF BARODA
REGIONAL OFFICE
CRYSTAL ENCLAVE
Page No.# 2/6
SEUNI ALI
BORPOOL
A.T ROAD
JORHAT
ASSAM
PIN-785001
3:THE DEPUTY GENERAL MANAGER
BANK OF BARODA
BARODA TOWER
5TH FLOOR
PLOT NO- 38/2
GN BLOCK
SECTOR-V
SALT LAKE CITY
KOLKATA
PIN-70009
Advocate for the Petitioner : MR W R MEDHI
Advocate for the Respondent : SC, BANK OF BARODA
BEFORE
HONOURABLE THE CHIEF JUSTICE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
12.08.2022 (R.M. Chhaya, CJ) Heard Mr. W.R. Medhi, learned counsel for the petitioner. By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the notice issued under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as the SARFAESI Act) read with proviso to Rule 6(2) & 8(6) of the Security Interest (Enforcement) Rules, 2002. From the records of the petition itself, it is clearly borne out that prior to issuance of the impugned notice the Bank had Page No.# 3/6 resorted to the proceedings under the SARFAESI Act by way of a demand notice as provided under Section 13(2) of the Act way back on 23.08.2018. As per the same, the petitioner availed the remedy available under Section 13(3A) of the SARFAESI Act. It is also pertinent to note that thereafter the Bank authorities undertook further proceedings as contemplated under Section 13(4) of the SARFAESI Act. However, ultimately a notice under the provisions of the SARFAESI Act read with proviso to Rule 6(2) & 8(6) of the Security Interest (Enforcement) Rules, 2002 was published in the newspaper on July 9, 2022. Instead of challenging the said notice, the petitioner kept quiet even though a remedy is available by way of filing an appeal under Section 17 of the Act before the Debts Recovery Tribunal and has approached this Court praying for exercise of extraordinary jurisdiction of this Court to quash and set aside the impugned notice.
The petitioner has an efficacious alternative remedy by way of filing an appeal under Section 17 of the SARFAESI Act before the Debts Recovery Tribunal and, therefore, no interference is called for in this petition. We are fortified in our view by the binding decision of the Hon'ble Apex Court in the case of Authorized Officer, State Bank of Travancore & Anr. -Vs- Mathew K.C. , reported in AIR 2018 SC 676, wherein it was observed as under:
"9. The statement of objects and reasons of the SARFAESI Act states that the banking and financial sector in the country was felt not to have a level playing field in comparison to other participants in the financial markets in the world. The financial institutions in India did not have the power to take possession of securities and sell them. The existing legal framework relating to commercial transactions had not kept pace with changing commercial practices and financial sector reforms resulting in tardy recovery of defaulting loans and mounting non-performing assets of banks and financial institutions. The Narasimhan Committee I and II as also the Andhyarujina Committee constituted by the Central Government Act had suggested enactment of new legislation for securitisation and empowering banks and financial institutions to take possession of securities and sell them without court intervention which would enable them to realise long-term assets, manage problems of liquidity, asset liability mismatches and improve recovery. The proceedings under the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (hereinafter referred Page No.# 4/6 to as 'the DRT Act') with passage of time, had become synonymous with those before regular courts affecting expeditious adjudication. All these aspects have not been kept in mind and considered before passing the impugned order.
10. Even prior to the SARFAESI Act, considering the alternate remedy available under the DRT Act it was held in Punjab National Bank v. O.C. Krishnan and others, (2001) 6 SCC 569 : (AIR 2001 SC 3208), that:--
"6. The Act has been enacted with a view to provide a special procedure for recovery of debts due to the banks and the financial institutions. There is a hierarchy of appeal provided in the Act, namely, filing of an appeal under Section 20 and this fast-track procedure cannot be allowed to be derailed either by taking recourse to proceedings under Articles 226 and 227 of the Constitution or by filing a civil suit, which is expressly barred. Even though a provision under an Act cannot expressly oust the jurisdiction of the court under Articles 226 and 227 of the Constitution, nevertheless, when there is an alternative remedy available, judicial prudence demands that the Court refrains from exercising its jurisdiction under the said constitutional provisions. This was a case where the High Court should not have entertained the petition under Article 227 of the Constitution and should have directed the respondent to take recourse to the appeal mechanism provided by the Act."
11. In Satyawati Tandon (AIR 2010 SC 3413)(supra), the High Court had restrained further proceedings under Section 13(4) of the Act. Upon a detailed consideration of the statutory scheme under the SARFAESI Act, the availability of remedy to the aggrieved under Section 17 before the Tribunal and the appellate remedy under Section 18 before the Appellate Tribunal, the object and purpose of the legislation, it was observed that a writ petition ought not to be entertained in view of the alternate statutory remedy available holding:
"43. Unfortunately, the High Court overlooked the settled law that the High Court will ordinarily not entertain a petition under Article 226 of the Constitution if an effective remedy is available to the aggrieved person and that this Rule applies with greater rigour in matters involving recovery of taxes, cess, fees, other types of public money and the dues of banks and other financial institutions. In our view, while dealing with the petitions involving challenge to the action taken for recovery of the public dues, etc. the High Court must keep in mind that the legislations enacted by Parliament and State Legislatures for recovery of such dues are a code unto themselves inasmuch as they not only contain comprehensive procedure for recovery of the dues but also envisage constitution of quasi-judicial bodies for redressal of the grievance of any aggrieved person. Therefore, in all such cases, the High Court must insist that before availing remedy under Article 226 of the Constitution, a person must exhaust the remedies available under the relevant statute.
***
55. It is a matter of serious concern that despite repeated pronouncement of this Court, the High Courts continue to ignore the availability of statutory Page No.# 5/6 remedies under the DRT Act and the SARFAESI Act and exercise jurisdiction under Article 226 for passing orders which have serious adverse impact on the right of banks and other financial institutions to recover their dues. We hope and trust that in future the High Courts will exercise their discretion in such matters with greater caution, care and circumspection."
16. It is the solemn duty of the Court to apply the correct law without waiting for an objection to be raised by a party, especially when the law stands well settled. Any departure, if permissible, has to be for reasons discussed, of the case falling under a defined exception, duly discussed after noticing the relevant law. In financial matters grant of ex parte interim orders can have a deleterious effect and it is not sufficient to say that the aggrieved has the remedy to move for vacating the interim order. Loans by financial institutions are granted from public money generated at the tax payers expense. Such loan does not become the property of the person taking the loan, but retains its character of public money given in a fiduciary capacity as entrustment by the public. Timely repayment also ensures liquidity to facilitate loan to another in need, by circulation of the money and cannot be permitted to be blocked by frivolous litigation by those who can afford the luxury of the same. The caution required, as expressed in Satyawati Tandon (AIR 2010 SC 3413, Para 18)(supra), has also not been kept in mind before passing the impugned interim order:-
"46. It must be remembered that stay of an action initiated by the State and/or its agencies/ instrumentalities for recovery of taxes, cess, fees, etc. seriously impedes execution of projects of public importance and disables them from discharging their constitutional and legal obligations towards the citizens. In cases relating to recovery of the dues of banks, financial institutions and secured creditors, stay granted by the High Court would have serious adverse impact on the financial health of such bodies/institutions, which (sic will) ultimately prove detrimental to the economy of the nation. Therefore, the High Court should be extremely careful and circumspect in exercising its discretion to grant stay in such matters. Of course, if the petitioner is able to show that its case falls within any of the exceptions carved out in Baburam Prakash Chandra Maheshwari v. Antarim Zila Parishad (AIR 1969 SC 556), Whirlpool Corpn. v. Registrar of Trade Marks (AIR 1999 SC 22) and Harbanslal Sahnia v. Indian Oil Corpn. Ltd. (AIR 2003 SC 2120) and some other judgments, then the High Court may, after considering all the relevant parameters and public interest, pass an appropriate interim order."
17. The writ petition ought not to have been entertained and the interim order granted for the mere asking without assigning special reasons, and that too without even granting opportunity to the Appellant to contest the maintainability of the writ petition and failure to notice the subsequent developments in the interregnum. The opinion of the Division Bench that the counter-affidavit having subsequently been filed, stay/modification could be sought of the interim order cannot be considered sufficient justification to have declined interference."
Page No.# 6/6 Following the observations of the Hon'ble Apex Court in the case of Authorized Officer, State Bank of Travancore (supra), we are of the view that this writ petition is not maintainable on ground of availability of alternative remedy and hence, not entertained.
It goes without saying that as the petition is not entertained on the ground of maintainability, no opinion on merits is expressed by this Court.
With the above observation, the writ petition stands disposed of.
JUDGE CHIEF JUSTICE Comparing Assistant