Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Nand Kishor Prasad vs Bank Of Baroda Through Its Branch ... on 19 June, 2013

Author: Aparesh Kumar Singh

Bench: Aparesh Kumar Singh

  Therefore, no relief,   as prayed for, can be granted in this writ  petition, which is, accordingly, dismissed. 

(Aparesh Kumar Singh, J. ) Pandey  IN THE HIGH COURT OF JHARKHAND AT RANCHI WP(C) No. 505 of 2013 ­­­­   Nand Kishor Prasad ... ... Petitioner  ­Versus­ Bank of Baroda and ors. ... ... Respondents ­­­­ CORAM :  HON'BLE MR. JUSTICE APARESH KUMAR SINGH ­­­­ For the Petitioner    :Mr. A.K.Sahani   For the Respondents   :Mr. xx ­­­­ 2­  19.6.2013 This writ petition is directed against the notice dated 2.11.2012  issued by the respondent no.2 in exercise of power under Section 13(2)  of   the   Securitisation   and   Reconstruction   of   Financial   Assets   and  Enforcement of Securities  Act,2002 (in short "SARFAESI Act,2002").   During course of argument, it appears that this writ petition was  preferred by the petitioner as the appellate forum under the  SARFAESI  Act i.e. the Debt Recovery Tribunal, Ranchi,   was not available as the  post of Presiding Officer was vacant. However, learned counsel for the  petitioner now informs that the Tribunal is fully functional with regular  incumbent on the  post of Presiding Officer. However, he submits that  on account of pendency of the instant writ petition before this Court,  the appeal under Section 17 of the SARFAESI Act before the appellate  forum,   may be barred by some delay. Therefore, he submits that the  Tribunal may be directed to condone the delay in filing the appeal.   Heard learned counsel for the petitioner.   It   appears   that   there   is   an   alternative   efficacious   remedy  available   under   the   SARFAESI   Act,2002   before   the   appellate   forum  under Section 17 of the said Act by an aggrieved person, against such  action by the  respondent­Bank. 

  In that view of the matter, this writ petition is being disposed of  with   liberty   to   the   petitioner   to   approach   the   appellate   forum   for  redressal of his grievances. However, if the petitioner approaches the  said forum within three weeks, the appellate forum shall consider the  question of delay sympathetically in view of the aforesaid fact that the