Madhya Pradesh High Court
Sunil Garg vs Bank Of Baroda on 16 April, 2018
Bench: Hemant Gupta, Vijay Kumar Shukla
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HIGH COURT OF MADHYA PRADESH : JABALPUR
W.P. No.19028/2017
Sunil Garg ............ Petitioner
Vs.
Bank of Baroda & others ........ Respondents
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CORAM :
Hon'ble Shri Justice Hemant Gupta, Chief Justice.
Hon'ble Shri Justice Vijay Kumar Shukla, Judge.
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Shri Sanjay Agrawal, Advocate for the petitioner.
Shri P. Shankaran, Advocate for the respondent No.1.
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O R D E R (Oral)
(16.4.2018) The Challenge in the present writ petition is to an order passed by the Debts Recovery Tribunal, Jabalpur (for brevity `the Tribunal') in proceedings under Section 17 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to `the Act'). The Tribunal dismissed an application filed under Section 17 of the Act on the ground that such an application is not maintainable until actual physical possession is delivered to the secured creditor. It is the said order which is subject matter of challenge in the present writ petition. The petitioner before the Tribunal was aggrieved against an order passed by the District Magistrate, dated 03.7.2017 directing him that physical possession of the property to be delivered to the secured creditor.
02. The relevant provisions of the Act are reproduced hereunder:
"13. Enforcement of security interest. -
(1)...........
(2)..........
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(3)...........
(4) In case the borrower fails to discharge his liability in full within the period specified in sub-section (2), the secured creditor may take recourse to one or more of the following measures to recover his secured debt, namely:-
(a) take possession of the secured assets of the borrower including the right to transfer by way of lease, assignment or sale for realising the secured asset;
(b) take over the management of the business of the borrower including the right to transfer by way of lease, assignment or sale for realising the secured asset:
Provided that the right to transfer by way of lease, assignment or sale shall be exercised only where the substantial part of the business of the borrower is held as security for the debt:
Provided further that where the management of whole of the business or part of the business is severable, the secured creditor shall take over the management of business of the borrower which is relatable to the security for the debt.
(c) appoint any person (hereafter referred to as the manager), to manage the secured assets the possession of which has been taken over by the secured creditor;
(d) require at any time by notice in writing, any person who has acquired any of the secured assets from the borrower and from whom any money is due or may become due to the borrower, to pay the secured creditor, so much of the money as is sufficient to pay the secured debt.
14. Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured assets. - (1) Where the possession of any secured asset is required to be taken by the secured creditor or if any of the secured asset is required to be sold or transferred by the secured creditor under the provisions of this Act, the secured creditor may, for the purpose of taking possession or control of any such secured asset, request, in writing, the Chief Metropolitan
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Magistrate or the District Magistrate within whose jurisdiction any such secured asset or other documents relating thereto may be situated or found, to take possession thereof, and the Chief Metropolitan Magistrate or, as the case may be, the District Magistrate shall, on such request being made to him -
(a) take possession of such asset and documents relating thereto; and
(b) forward such asset and documents to the secured creditor:
Provided that any application by the secured creditor shall be accompanied by an affidavit duly affirmed by the authorised officer of the secured creditor, declaring that -
(i) xx xx xx (ii) the borrower has created security interest over various
properties and that the Bank or Financial Institution is holding a valid and subsisting security interest over such properties and the claim of the Bank or Financial Institution is within the limitation period;
(iii) the borrower has created security interest over various properties giving the details of properties referred to in sub-
clause (ii) above, xx xx xx xx [(1-A) The District Magistrate or the Chief Metropolitan Magistrate may authorise any officer subordinate to him, -
(i) to take possession of such assets and documents relating thereto; and
(ii) to forward such assets and documents to the secured creditor.] (2) For the purpose of securing compliance with the provisions of sub-section (1), the Chief Metropolitan Magistrate or the District Magistrate may take or cause to be taken such steps and use, or cause to be used, such force, as may, in his opinion, be necessary.
(3) No act or the Chief Metropolitan Magistrate or the District Magistrate [any officer authorized by the Chief Metropolitan Magistrate District Magistrate] done in pursuance of this section shall be called in question in any Court or before any authority."
(emphasis supplied)
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03. The petitioners have relied upon judgment of Chhattisgarh High Court in the case of M/s G.P. Ispat Private Limited and another Vs. Authorised Officer and Chief Manager State Bank of India and others
- (W.P.C. No.1801/2015) decided on 6.12.2016 and the Full Bench judgment of Allahabad High Court in the case of M/s N.C.M.L. Industries Ltd. Vs. Debts Recovery Tribunal, Lucknow and others (Misc. Single No.20026/2017) to argue that the petitioners do not have any remedy before the Tribunal under Section 17 of the Act, therefore, the order passed by the District Magistrate can be challenged only before this Court in a writ petition.
04. It is also argued that in certain cases the Tribunal has taken a view that an order passed by the District Magistrate cannot be called in question in any Court or before any authority by relying upon sub-section (3) of Section 14 of the Act, therefore, the only remedy is a petition under Article 226 of the Constitution.
05. We have heard Learned Counsel for the parties and find that the order of the Tribunal is not sustainable. The word `possession' has not been defined under the Act, but it has been interpreted by the Supreme Court in the case of Transcore Vs. Union of India and another reported as (2008) 1 SCC 125 wherein it has been held that Act does not make any distinction between actual or symbolic possession. The Question No.2 examined in the said judgment is, "Whether recourse to take possession of the secured assets of the borrower in terms of Section 13(4) of the NPA Act comprehends the power to take actual possession of the immovable property". The Court held as under:-
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"73. The word possession is a relative concept. It is not an absolute concept. The dichotomy between symbolic and physical possession does not find place in the Act. As stated above, there is a conceptual distinction between securities by which the creditor obtains ownership of or interest in the property concerned (mortgages) and securities where the creditor obtains neither an interest in nor possession of the property but the property is appropriated to the satisfaction of the debt (charges). Basically, the NPA Act deals with the former type of securities under which the secured creditor, namely, the bank/FI obtains interest in the property concerned. It is for this reason that the NPA Act ousts the intervention of the courts/ tribunals.
74. Keeping the above conceptual aspect in mind, we find that Section 13(4) of the NPA Act proceeds on the basis that the borrower, who is under a liability, has failed to discharge his liability within the period prescribed under Section 13 (2), which enables the secured creditor to take recourse to one of the measures, namely, taking possession of the secured assets including the right to transfer by way of lease, assignment or sale for realizing the secured assets. Section 13 (4-A) refers to the word "possession" simpliciter. There is no dichotomy in sub- section (4-A) as pleaded on behalf of the borrowers. Under Rule 8 of the 2002 Rules, the authorised officer is empowered to take possession by delivering the possession notice prepared as nearly as possible in Appendix IV to the 2002 Rules. That notice is required to be affixed on the property. Rule 8 deals with sale of immovable secured assets. Appendix IV prescribes the form of possession notice. It inter alia states that notice is given to the borrower who has failed to repay the amount informing him and the public that the bank/FI has taken possession of the property under Section read with Rule 9 of the 2002 Rules. Rule 9 relates to time of sale, issue of sale certificate and delivery of possession. Rule 9(6) states that on confirmation of sale, if the terms of payment are complied with, the authorised officer shall issue a sale certificate in favour of the purchaser in the form given in Appendix V to the 2002 Rules. Rule 9(9) states that the authorised officer shall deliver the property to the buyer free from all encumbrances known to the secured creditor or not known to the secured creditor. (emphasis supplied). Section 14 of
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the NPA Act states that where the possession of any secured asset is required to be taken by the secured creditor or if any of the secured asset is required to be sold or transferred, the secured creditor may, for the purpose of taking possession, request in writing to the District Magistrate to take possession thereof. Section 17 (1) of NPA Act refers to right of appeal. Section 17 (3) states that if the DRT as an appellate authority after examining the facts and circumstances of the case comes to the conclusion that any of the measures under Section 13 (4) taken by the secured creditor are not in accordance with the provisions of the Act, it may by order declare that the recourse taken to any one or more measures is invalid, and consequently, restore possession to the borrower and can also restore management of the business of the borrower. Therefore, the scheme of Section 13(4) read with Section 17 (3) shows that if the borrower is dispossessed, not in accordance with the provisions of the Act, then the DRT is entitled to put the clock back by restoring the status quo ante. Therefore, it cannot be said that if possession is taken before confirmation of sale, the rights of the borrower to get the dispute adjudicated upon is defeated by the authorised officer taking possession. As stated above, the NPA Act provides for recovery of possession by non-adjudicatory process;
therefore, to say that the rights of the borrower would be defeated without adjudication would be erroneous. Rule 8, undoubtedly, refers to sale of immovable secured asset. However, Rule 8(4) indicates that where possession is taken by the authorised officer before issuance of sale certificate under Rule 9, the authorised officer shall take steps for preservation and protection of secured assets till they are sold or otherwise disposed of. Under Section 13 (8), if the dues of the secured creditor together with all costs, charges and expenses incurred by him are tendered to the creditor before the date fixed for sale or transfer, the asset shall not be sold or transferred. The costs, charges and expenses referred to in Section 13(8) will include costs, charges and expenses which the authorised officer incurs for preserving and protecting the secured assets till they are sold or disposed of in terms of Rule 8(4). Thus, Rule 8 deals with the stage anterior to the issuance of sale certificate and delivery of possession under Rule 9. Till the time of issuance of sale certificate, the authorised officer is like a Court Receiver under
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Order 40 Rule 1 CPC. The Court Receiver can take symbolic possession and in appropriate cases where the Court Receiver finds that a third-party interest is likely to be created overnight, he can take actual possession even prior to the decree. The authorized officer under Rule 8 has greater powers than even a Court Receiver as security interest in the property is already created in favour of the banks/FIs. That interest needs to be protected. Therefore, Rule 8 provides that till issuance of the sale certificate under Rule 9, the authorized officer shall take such steps as he deems fit to preserve the secured asset. It is well settled that third-party interests are created overnight and in very many cases those third parties take up the defence of being a bona fide purchaser for value without notice. It is these types of disputes which are sought to be avoided by Rule 8 read with Rule 9 of the 2002 Rules. In the circumstances, the drawing of dichotomy between symbolic and actual possession does not find place in the scheme of the NPA Act read with the 2002 Rules."
(emphasis supplied)
06. Sub-section (4) of Section 13 of the Act authorizes the secured creditor to take possession of the secured assets including that the secured creditor has a right to transfer by way of lease, assignment or sale for realising the secured debts. Still further, the District Magistrate or the Chief Metropolitan Magistrate or any Officer authorised by him is competent to take possession of any secured asset. There is no distinction between symbolic and physical possession either under Section 13(4) or under Section 14 of the Act or for that matter in any other provisions of the Act or the Rules made thereunder.
07. The Supreme Court in the judgment in Transcore's case (supra) was examining the right to take possession of the secured assets which the secured creditor may exercise. The Supreme Court held that the dichotomy between symbolic and physical possession does not find place
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in the Act. When the creditor obtains ownership of or interest in the property concerned, the property is appropriated to the satisfaction of the debt. Therefore, when the Bank takes the possession in terms of Section 13 (4) of the Act, the aggrieved person has a right to file an application under Section 17 of the Act.
08. The invocation of jurisdiction of the District Magistrate under Section 14 of the Act is one of the modes available to the secured creditor to take possession of the secured assets. Therefore, when the District Magistrate under Section 14 of the Act hands over possession to the secured creditor, it is possession as is contemplated under sub-section (4) of Section 13 of the Act. Therefore, for an aggrieved person against an action taken by the secured creditor either under sub-section (4) of Section 13 or under Section 14 of the Act, the remedy is by way of an application under Section 17 of the Act before the Tribunal.
09. In G.P. Ispat's case (supra), the attention of the Chhattisgarh High Court was not drawn to the earlier judgment of the Supreme Court in Transcore's case (supra). Therefore, we are unable to agree with the reasoning recorded given in G.P. Ispat's case (supra). The Full Bench of Allahabad High Court in N.C.M.L. case (supra) has examined the judgment of Supreme Court in Transcore's case (supra) and held that the said judgment deal with the right of secured creditor to take possession under Section 13 (4) of the Act. Therefore, the same was found not applicable to hold that an order passed by the District Magistrate to take possession under Section 14 of the Act can be challenged by way of an
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application under Section 17 of the Act. The relevant extract from the judgment in the case of N.C.M.L. reads as under :-
"19.3. The judgment in Transcore (supra), as quoted above, needs to be read in the light of the question that fell for consideration. The question in short was whether taking possession contemplated under Section 13 (4) comprehends the power to take actual possession. While dealing with this question, the Supreme Court considered the relevant Rules which prescribe the procedure for taking over possession of secured assets. The Supreme Court did not consider the question whether an application under Section 17(1) of the Act could be filed even before the measures/possession are/is taken as contemplated under sub-section 4 of Section 13. In other words, the Supreme Court did not consider the question whether an application under Section 17(1) of the Act is maintainable before the measures, such as taking possession as provided for under Section 13(4) (a) is available. A notice under Rule 8 of the Rules, as prescribed with Appendix IV is required to be given to the borrower who has failed to repay the amount informing him and the public that the bank has taken possession of the property under sub-section (4) of Section 13, read with Rule 9 of the Rules."
We are unable to agree with the Full Bench judgment of Allahabad High Court in N.C.M.L.'s case (supra), as when the secured creditor invokes jurisdiction of the District Magistrate, it is, in fact, invoking right to take possession under Section 13 (4) of the Act itself.
10. The reliance on the judgment of Supreme Court in Standard Chartered Bank. Vs. V. Noble Kumar and others reported as (2013) 9 SCC 620 again does not advance the argument raised by the petitioner. In Noble Kumar's case (supra), the High Court in the order under appeal held that when the creditor faces resistance to take possession of the secured assets only then the creditor could resort to the procedure under
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Section 14 of the Act. The argument raised was that action to take possession under Section 13(4) or Section 14 of the Act are alternate procedures. The Supreme Court set aside the finding recorded and held as under :-
"20. In every case where the objections raised by the borrower are rejected by the secured creditor, the secured creditor is entitled to take possession of the secured assets. In our opinion, such action-having regard to the object and scheme of the Act - could be taken directly by the secured creditor. However, visualising the possibility of resistance for such action, Parliament under Section 14 also provided for seeking the assistance of the judicial power of the State for obtaining possession of the secured asset, in those cases where the secured creditor seeks it.
21. Under the scheme of Section 14, a secured creditor who desires to seek the assistance of the State's coercive power for obtaining possession of the secured asset is required to make a request in writing to the Chief Metropolitan Magistrate or District Magistrate within whose jurisdiction, secured asset is located praying that the secured asset and other documents relating thereto may be taken possession thereof. The language of Section 14 originally enacted purportedly obliged the Magistrate receiving a request under Section 14 to take possession of the secured asset and documents, if any, related thereto in terms of the request received by him without any further scrutiny of the matter.
26. It is in the above-mentioned background of the legal frame of Sections 13 and 14, we are required to examine the correctness of the conclusions recorded by the High Court. Having regard to the scheme of Sections 13 and 14 and the object of the enactment, we do not see any warrant to record the conclusion that it is only after making an unsuccessful attempt to take possession of the secured asset, a secured creditor can approach the Magistrate. No doubt that a secured creditor may initially resort to the procedure under Section 13(4) and on facing resistance, he may still approach the
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Magistrate under Section 14. But, it is not mandatory for the secured creditor to make attempt to obtain possession on his own before approaching the Magistrate under Section 14. The submission that such a construction would deprive the borrower of a remedy under section 17 is rooted in a misconception of the scope of Section 17.
27. The "appeal" under Section 17 is available to the borrower against any measure taken under Section 13(4). Taking possession of the secured asset is only one of the measures that can be taken by the secured creditor. Depending upon the nature of the secured asset and the terms and conditions of the security agreement, measures other than taking the possession of the secured asset are possible under Section 13(4). Alienating the asset either by lease or sale etc. and appointing a person to manage the secured asset are some of those possible measures. On the other hand, Section 14 authorises the Magistrate only to take possession of the property and forward the asset along with the connected documents to the borrower (sic the secured creditor). Therefore, the borrower is always entitled to prefer an "appeal" under Section 17 after the possession of the secured asset is handed over to the secured creditor. Section 13(4)(a) declares that the secured creditor may take possession of the secured assets. It does not specify whether such a possession is to be obtained directly by the secured creditor or by resorting to the procedure under Section 14. We are of the opinion that by whatever manner the secured creditor obtains possession either through the process contemplated under section 14 or without resorting to such a process obtaining of the possession of a secured asset is always a measure against which a remedy under Section 17 is available."
11. The finding of the Chhatisgarh High Court and Allahabad High Court that the remedy of the borrower is after taking actual possession of the secured assets, is based upon an observation in Para 27 of the judgment in Noble Kumar's case (supra). But, in our view, the Supreme Court declined the right to seek remedy under Section 17 of the
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Act to the borrower for the reason that the borrower stalled the proceedings for a period of almost four years. The Court in fact held that the borrower would have a right to prefer an appeal under Section 17 of the Act raising objections regarding legality of the decision of the Magistrate. The relevant extract of the judgment reads as under :-
"40. In view of our conclusion on the scope of Section 17 recorded earlier it would normally have been open to the respondent to prefer an appeal under Section 17 raising objections regarding legality of the decision of the Magistrate to deprive the respondent of the possession of the secured asset. But in view of the fact that the respondent chose to challenge the decision of the magistrate by invoking the jurisdiction of the High Court under Article 226 of the Constitution and in view of the fact that the respondent does not have any substantive objection as can be discerned from the record, we make it clear that the respondent in the instant case would not be entitled to avail the remedy under Section 17 as the respondent stalled the proceedings for a period of almost 4 years. It is worthwhile remembering that the respondent did not even choose to raise any objections to the demand issued under Section 13(2) of the Act. However, we make it clear that it is always open to the respondent to seek restoration of his property by complying with sub-Section 8 of Section 13 of the Act."
12. We may notice that the judgment in Transcore's case (supra) has been quoted with approval in a recent judgment of Supreme Court in Civil Appeal Nos. 2928-2930 of 2018 (ITC Limited Vs. Blue Coast Hotels Ltd. and others) decided on 19.3.2018. The relevant extract from the judgment reads as under :-
"30. Moreover, this provision provides for communication of the reasons for not accepting the representation/objection and the requirement to furnish reasons for the same. A provision which requires reasons to be furnished must be considered as mandatory. Such a provision is an integral part of the duty to act
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fairly and reasonably and not fancifully. We are not prepared in such circumstances to interpret the silence of the Parliament in not providing for any consequence for non-compliance with a duty to furnish reasons. The provision must nonetheless be treated as 'mandatory'.
We agree with the view of this Court in this regard in Mardia Chemicals Ltd. v. Union of India, (2004) 4 SCC 311, Transcore v. Union of India, (2008) 1 SCC 125 and Keshavlal Khemchand & Sons (P) Ltd. vs. Union of India, (2015) 4 SCC 770."
13. A Division Bench of this Court in the case of India Sem Asset Reconstruction Co. Ltd. Vs. State of M.P. and others - Writ Appeal Nos.489/2016 (Indore Bench) decided on 21.12.2017 has held that there is effective remedy to approach the Tribunal under section 17 of the Act in respect of an order passed under Section 14 of the Act. It was held that an order under Section 14 of the Act could be challenged before the Tribunal under Section 17 of the Act. The relevant extract from the judgment reads as under :-
"22. On due consideration of the aforesaid and the law laid down by the Five Judges Bench of this court in the case of Jabalpur Bus Operators Association & Others Vs. State of M.P. & Another, 2003 (1) MPLJ 513, so also the fact that judgment of United Bank of India, Jagdish Singh V/s. Heeralal & Others, (2014) 4 SCC 479, were not considered while upholding the view taken in the matter of M/s. Ambika Solvex Ltd. Vs. State Bank of India and others, (2016) SCC Online MP 5772, we are more incline to follow the earlier judgment of the Hon'ble Supreme Court where the question of maintainability of writ petition has been considered in great detail, we find that the appellant has an effective alternative remedy to approach the Debt Recovery Tribunal under Section 17 of the SARFAESI Act, the writ appeal filed by the appellant has no merit and is accordingly, dismissed with a liberty to the
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appellant to avail the remedy of appeal under Section 17 of the SARFAESI Act, in accordance with law."
14. In the case of Mardia Chemicals Ltd. and others Vs. Union of India and others reported as (2004) 4 SCC 311, the Supreme Court has held that the remedy of aggrieved person against an action taken by the secured creditor under Section 13 (4) of the Act is only by way of an application under Section 17 of the Act. The relevant extract from the judgment reads as under :-
"39. Sub-section (4) provides for four measures which can be taken by the secured creditor in case of non-compliance with the notice served upon the borrower. Under clause (a) of sub-section (4) the secured creditor may take possession of the secured assets including the right to transfer the secured assets by way of lease, assignment or sale; may take over the management of the secured assets under clause (b) including right to transfer; under clause (c) of sub-section (4) a manager may be appointed to manage the secured assets which have been taken possession of by the secured creditor and may require any person who has acquired any secured assets from the borrower or from whom any money is due to the borrower to pay the same to him as it may be sufficient to pay the secured debtor as provided under clause (d) of Section 3(4) of the Act. Sub-section (8) of Section 13, however, provides that if all the dues of the secured creditor including all costs, charges and expenses, etc. as may be incurred are tendered to the secured creditor before sale or transfer, no further steps be taken in that direction.
40. Now coming to Section 17, it provides for filing of an appeal to the Debts Recovery Tribunal within 45 days of any action taken against the borrower under sub-section (4) of Section 13 of the Act. It reads as under:
"17. Right to appeal.--(1) Any person (including borrower) aggrieved by any of the measures referred to in sub- section (4) of Section 13 taken by the secured creditor or his authorized officer under this chapter, may prefer an
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appeal to the Debts Recovery Tribunal having jurisdiction in the matter within forty-five days from the date on which such measure had been taken.
(2) Where an appeal is preferred by a borrower, such appeal shall not be entertained by the Debts Recovery Tribunal unless the borrower has deposited with the Debts Recovery Tribunal seventy-five per cent of the amount claimed in the notice referred to in sub-section (2) of Section 13:
Provided that the Debts Recovery Tribunal may, for reasons to be recorded in writing, waive or reduce the amount to be deposited under this section.
(3) Save as otherwise provided in this Act, the Debts Recovery Tribunal shall, as far as may be, dispose of the appeal in accordance with the provisions of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993) and rules made thereunder."
It is thus clear that an appeal under sub-section (1) of Section 17 would lie only after some measure has been taken under sub-section (4) of Section 13 and not before the stage of taking of any such measure. According to sub-section (2), the borrower has to deposit 75% of the amount claimed by the secured creditor before his appeal can be entertained.
41. So far as jurisdiction of civil court is concerned, we find that there is a bar to it as provided under Section 34 of the Act quoted below:
"34. Civil court not to have jurisdiction.--No civil court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which a Debts Recovery Tribunal or the Appellate Tribunal is empowered by or under this Act to determine and no injunction shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act or under the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993)."
42. Mainly it is to be considered as to whether there is absolute bar of any remedy to the borrower, before an action is taken under sub-section (4) of Section 13 of the Act in view of non obstante clause under sub-section (1) of Section 13 and the bar
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of the jurisdiction of the civil court under Section 34 of the Act. Sub-section (1) of Section 13 begins with "Notwithstanding anything contained" under Section 69 of the Transfer of Property Act any secured interest can be enforced without intervention of the court or tribunal. Section 69 of the Transfer of Property Act provides as follows:
**** **** ****
45. In the background we have indicated above, we may consider as to what forums or remedies are available to the borrower to ventilate his grievance. The purpose of serving a notice upon the borrower under sub-section (2) of Section 13 of the Act is, that a reply may be submitted by the borrower explaining the reasons as to why measures may or may not be taken under sub-section (4) of Section 13 in case of non- compliance with notice within 60 days. The creditor must apply its mind to the objections raised in reply to such notice and an internal mechanism must be particularly evolved to consider such objections raised in the reply to the notice. There may be some meaningful consideration of the objections raised rather than to ritually reject them and proceed to take drastic measures under sub-section (4) of Section 13 of the Act. Once such a duty is envisaged on the part of the creditor it would only be conducive to the principles of fairness on the part of the banks and financial institutions in dealing with their borrowers to apprise them of the reason for not accepting the objections or points raised in reply to the notice served upon them before proceeding to take measures under sub-section (4) of Section 13. Such reasons, overruling the objections of the borrower, must also be communicated to the borrower by the secured creditor. It will only be in fulfilment of a requirement of reasonableness and fairness in the dealings of institutional financing which is so important from the point of view of the economy of the country and would serve the purpose in the growth of a healthy economy. It would certainly provide guidance to the secured debtors in general in conducting the affairs in a manner that they may not be found defaulting and being made liable for the unsavoury steps contained under sub-section (4) of Section 13. At the same time, more importantly, we must make it clear unequivocally that communication of the reasons for not
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accepting the objections taken by the secured borrower may not be taken to give occasion to resort to such proceedings which are not permissible under the provisions of the Act. But communication of reasons not to accept the objections of the borrower, would certainly be for the purpose of his knowledge which would be a step forward towards his right to know as to why his objections have not been accepted by the secured creditor who intends to resort to harsh steps of taking over the management/business of viz. secured assets without intervention of the court. Such a person in respect of whom steps under Section 13(4) of the Act are likely to be taken cannot be denied the right to know the reason of non-acceptance and of his objections. It is true, as per the provisions under the Act, he may not be entitled to challenge the reasons communicated or the likely action of the secured creditor at that point of time unless his right to approach the Debts Recovery Tribunal as provided under Section 17 of the Act matures on any measure having been taken under sub-section (4) of Section 13 of the Act."
15. In respect of an argument that the order passed by the District Magistrate or the Chief Metropolitan Magistrate, or any other officer authorized by them cannot be called in question in any Court or before any authority is again not tenable. Such provision excludes the jurisdiction of the Civil Court but not of the Tribunal, who has been conferred the jurisdiction to entertain an application under Section 17 of the Act. It is well settled principle of interpretation of statutes that there has to be conjoint and harmonious construction of the various provisions of a Statute. Keeping in view the said principle, if the provision of Sections 13 (4) and 14 (3) and Section 17 of the Act are read together, it is clear that bar under sub-section (3) of Section 14 is not in respect of the remedy before the Tribunal in terms of Section 17 of the Act.
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16. In view of the above, the impugned order passed by the Tribunal is set aside, as it has the jurisdiction to decide an application under Section 17 of the Act. Therefore, the Tribunal is directed to decide an application under Section 17 of the Act on merits in accordance with law. It shall be open to the petitioner to seek an interim order from the Tribunal itself, if so advised. It is also clarified that it shall be open to an aggrieved person to seek exclusion of time in filing of an application before the Tribunal in view of the time spent before this Court in writ petition where the question of maintainability of alternative remedy was pending.
17. Accordingly, the writ petition stands disposed of.
(Hemant Gupta) (Vijay Kumar Shukla)
Chief Justice Judge
Anchal
Digitally signed by
ANCHAL KHARE
Date: 2018.04.18
18:13:55 +05'30'