Allahabad High Court
Himalaya Textile Corporation, ... vs U.P. State Finance Corporation, U.P., ... on 13 May, 1988
Equivalent citations: AIR1989ALL85, AIR 1989 ALLAHABAD 85, 1989 ALL. L. J. 823, (1989) 1 UPLBEC 53, (1989) 1 BANK CLR 306
ORDER
1. The petitioner took a loan from the U. P. Finance Corporation (hereinafter referred to as the Corporation). Proceedings were initiated by the Corporation for the recovery of the loan. The petitioner approached this Court with a writ petition under Article 226 of the Constitution. In that petition a direction was given to the Corporation to dispose of the representation already made by the petitioner with speaking order. A further direction was given that till the representation was disposed of recovery by adopting coercive process shall not be resorted to. The representation has been rejected. The petitioner has again approached this Court with a writ petition.
2. In main, two prayers have been made. The first is : the respondents should be commanded to dispose of the representation dated 29th April, 1985, of the petitioner in accordance with law. The second is that the respondents may be commanded to fulfil all the obligations contained in the agreement on the basis of which loan had been advanced to the petitioner. The implied prayer, therefore, is that the respondents should be directed not to initiate any recovery proceedings before fulfilling the promise or obligations made by them in the agreements.
3. Affidavits have been exchanged between the parties. Though the petition has not been formally admitted, yet it is ripe for hearing. Hence it is being disposed of finally with the consent of the counsel for the parties.
4. In the writ petition, the material averments made by the petitioner are these. The corporation sanctioned a loan in the amount of Rs. 4,11,000/- to the petitioner. Some amount was paid by the Corporation, but a substantial amount was withheld. The agreement provided for a period of two years as gestation period. It was stipulated that the recovery of the loan would commence only after the gestation period. The petitioner completed all the formalities regarding the sanction of the loan. In anticipation of the actual receipt of the loan from the Corporation, the petitioner invested a sum of Rs. 56,000/- of its own. On account of the delay in the payment of the loan the petitioner suffered substantial loss. The first instalment was received by the petitioner on 11th Dec., 1980, followed by two further instalments. The disbursement of the further instalments wasdelayed. The total amount disbursed was Rs. 3,44,900/-, but the actual amount which came in the hands of the petitioner was Rs. 3,00,303.32 as a sum of Rs. 44,596.78/-had been deducted by the Corporation towards interest etc. Interest could not be charged by the Corporation unless the whole amount had been disburshed by it to the petitioner as interest became payable only on the receipt of the entire amount of the loan sanctioned. The entire amount of the loan sanctioned was not disbursed by the Corporation. The petitioner made a representation for the grant of an additional loan. During the pendency of that representation, the Corporation commenced proceedings for the realisation of the amount disbursed to the petitioner. The Corporation was estopped from doing so. Moreover, the financial position of the petitioner was not such so as to enable it to pay any amount to the Corporation. The Corporation threatened the petitioner with the realisation of the amount by adopting coercive process. The two notices issued by the Corporation on 13th Feb., 1984 and 9th Oct., 1984, to the petitioner were illegal. On 29th April, 1985, 1 he petitioner made a representation to the Corporation. The said representation had not been disposed of. Faced with that situation, the petitioner preferred a writ petition No. 15680 of 1984 in the Court. That writ petition was disposed of finally on 15th Jan, 1985. On 10th December, 1984, during the pendency of the said writ petition, the Corporation called upon the petitioner to pay a sum of Rs. 3,88,424.38 p. within 30 days of the receipt of its notice by the petitioner. Before this Court, the counsel for the Corporation stated that in case the petitioner made a representation to the Corporation, the same shall be disposed of on merits and in accordance with law by the Corporation with a speaking order. In view of this statement of the learned counsel for the Corporation, the directions issued by this Court were these. If the petitioner appeared before the Corporation on 30th Jan., 1985, with a representation, the Corporation would dispose of the same within two weeks of the receipt of the same. Till the Corporation disposed of the representation it would not make any attempt to realise any amount from the petitioner by adopting any coercive process. The order dated 15th Jan., 1985, was modified by this Court on 18th April, 1985, as it had been brought to its notice by the petitioner that, in fact, at Etah there was no office of the Corporation. The fresh directions issued by this Court were these. The petitioner should appear before the Corporation at Aligarh on 29th April, 1985. He should appear in person before the Regional Manager of the Corporation at Aligarh. The Corporation would thereafter dispose of the representation within two weeks of the receipt of the same if the petitioner made a representation on 29th April, 1985 and also appeared in person on that, date, the Corporation would not realise any amount from the petitioner by adopting any coercive process until and unless it had disposed of the representation. The Corporation has not disposed of the representation dated 29th April, 1885, with a speaking order.
5. The averments made in the counter-affidavit of the Corporation are these. Under the agreement dated 4th Oct., 1979, the Corporation was to disburse a loan of Rs. 3,95,000.00 to the petitioner. The first instalment of a sum of Rs. 40,500.00 was paid to the petitioner on 10th Dec., 1980. On 31st March, 1983, a sum of Rs. 3,29,600.00 was disbursed to the petitioner. Thus a sum of Rs. 4,95,400.73 was payable by the petitioner to the Corporation in discharge of the loan. The present liability of the petitioner is around Rs. 600,000.00. Under the terms of the agreement, the period of gestation was to commence from the date of the disbursement of the first instalment of the loan and if there was any default on the part ofthe petitioner in payment of any instalment of loan it was open to the Corporation to realise the entire amount from the petitioner. The loan was sanctioned on 10th Jan., 1978, but the petitioner took about 21 months to complete the legal formalities and an executed agreement came into existence on 4th Oct., 1979. The agreement also provided that the petitioner was required to invest an amount of Rs. 1,25,000.00 out of which 50% was to be invested prior to the disbursement of the first instalment. The petitioner took 13 to 14 months to complete initial investment condition. The petitioner, therefore, was required to pay a sum of Rs. 62,500.00 prior to December, 1980. As the petitioner failed to do so, there was delay in the disbursement of the first instalment. The petitioner committed the breach of the agreement, therefore, the Corporation was entitled to take appropriate action for the realisation of the amount of loan advanced, in accordance with law.
6. A supplementary-counter-affidavit sworn by Sri D. Ray, has been filed on behalf of the Corporation. Sri Ray was the then Manager of the Corporation at Aligarh. In it the averments are these. The petitioner did not appear in person before Sri. D. Ray (Regional Manager) on 29th April, 1985. The representation of the petitioner was received in the receipt section of the office of the Regional Manager of the Corporation at Aligarh. However, it was not accompanied by a copy of the order passed by this Court on 18th April, 1985, Petitioner's liability to pay to the Corporation was of about Rs. 7,00.00.00 (the supplementary-counter-affidavit was sworn on 27th April, 1988).
7. Annexure CA-II to the supplementary-counter-affidavit is a true copy of a notice by Sri Kailash Narain Srivastava, Advocate, Etah, given to the Corporation on behalf of the petitioner. In this notice, it was stated that in pursuance of the order dated 15th Jan. 1985, passed by this Court in Writ Petition No. 13680 of 1984 of the petitioner filed a representation within the time specified by this Court in the Head Office of the Corporation at Kanpur as there was no office of the Corporation at Etah. The last paragraph of this notice may be quoted : --
"Your failure to consider the representation of my client and take any decision on it and communicate the same to my clients amounts to contempt of Court. So please take notice that in case no decision is taken or communicated to my client on that representation within 15 days of the receipt of this notice my client will be forced to start proceedings of contempt of court against the Corporation."
It is noteworthy, that despite the said notice dated 14th March, 1985, the petitioner made an application in writ petition No. 13680, of 1984 in this Court praying for the modification of the order dated 15th Jan., 1985, on the ground that since there was no office of the Regional Manager of the Corporation at Etah, the order of 15th January, 1985, could not be complied with. As already indicated, this Court mofidied the order dated 15th Jan., 1985, by the order of 18th April, 1985. It may also be indicated here that on 13th Jan., 1986, a contempt petition was filed in this Court by the petitioner praying therein that the officers of the Corporation may be punished for having flouted the orders of this Court. This petition has been registered as Civil Misc. Contempt Petition No. 40 of 1986. It is listed before us today and we shall be disposing of the same by a separate order.
8. Annexure CA-III to the supplementary-counter-affidavit contains the noting of the office of the Corporation upon the representation dated 29th April, .1985, made by the petitioner and the order passed thereon by Sri D, Ray, the Regional Manager of the Corporation. In the note of the Incharge of the Recovery Section it is pointed out that proprietor of the petitioner firm did not meet the Recovery Section Officer. He inquired from the Regional Manager if the proprietor had met him (the Regional Manager). The Regional Manager passed the following order :
"The representative of the unit has not personally met me. But I have received the letter through Dak. The representation of the party is rejected."
9. Learned counsel had vehemently contended that a combined reading of the orders passed by this Court in Writ Petition No. 13680 of 1984 on 15th Jan., 1985 and 18th April, 1985, will indicate that the Regional Manager of the Corporation was required to give reasons while disposing of the representation of the petitioner. This submission is correct, but the order of 18th April, 1985, made it clear to the petitioner that the representative of the petitioner had to appear in person before the Regional Manager. We have already adverted to the affidavit of the Regional Manager and the noting of the Regional Manager of 1st May, 1985. In the rejoinder-affidavit it has been reiterated that the petitioner did appear before the Regional Manager. We are not prepared to disbelieve the version of the Regional Manager of the Corporation on the basis of the material which is on record It is thus apparent that the order of 18th April, 1985, passed by this Court was not complied with by the petitioner.
10. We were inclined to give a further chance to the petitioner with regard to the disposal of his representation dated 29th April, 1985, provided the petitioner was prepared to deposit a sum of Rs. 2,00,000.00 with the Corporation before the disposal of the representation. Learned counsel for the petitioner spurned this offer by saying that the petitioner was not in a position to pay any amount to the Corporaton as it did not have any money.
11. On merits, learned counsel contended that the Corporation is estopped from realising any amount much less by adopting coercive process as it had not itself complied with the terms of the agreement, it had failed to make regular disbursement of the loan to the petitioner, on the contrary it had itself committed defaults and in any view of the matter, it had notdisbursed the entire amount of loan as sanctioned to the petitioner. It is interesting to note that neither the petitioner nor the respondents have produced a copy of the agreement before us. Reliance is placed on behalf of the petitioner upon three cases. They are State of Karnataka v. Sree Rameshwra Rice Mills, AIR 1987 SC 1359; New Bihar Biri Leaves Co. v. Slate of Bihar (1981) 1 SCC 537 and Kasturi Lal v. State of Jammu and Kashmir, AIR 1980 SC 1992.
11A. In the first case, a term of the contract was that for any breach of condition of contract the contractor shall be liable to pay to the Government such damages as assessed by the Government. Those damages were sought to be recovered as arrears of land revenue under the Revenue Recovery Act. It was held that the State could not be arbitrator of its own cause. Some independent agency had to first determine as to whether a breach had been committed by the contractor and, if yes, what was the amount of damages payable by the contractor. This case has no application to the facts of the present case. Here, the Corporation is trying to realise the amount which has been admittedly disbursed by it to the petitioner as loan. The Corporaton, under the agreement deed, is entitled to realise the entire amount. This case is not apposite.
12. The second case has been cited by the learned counsel in support of the proposition that the concept of reasonableness pervades the whole of the Constitution. There can be no quarrel with this proposition. However, the question is whether the petitioner can derive any benefit from such a proposition? According to the Corporation, they are exercising their legal right of recovering the loan from the petitioner as it has failed to discharge its obligations. The petitioner's case Is not that the amount was not received by it. On the contrary, it's case is that firstly the amount is not realisable at present as the period of gestation has not expired and secondly, as the entire amount has not been disbursed. This contention, as already indicated, is based on a construction of the agreement which is not before us. This case too, therefore, does not further the case of the petitioner.
13. In the last case the Supreme Court has taken the view that the action of the Government must satisfy the test of reasonableness and public interest. That was a case where the controversy was with regard to the grant of a contract to fell tress etc. in a Government forest. Here, the Corporation, which is the custodian of the money of the State, is trying to recover a loan advanced by it to the petitioner. It is, therefore, prima facie acting in the public interest. So far as the reasonableness of the action taken by the Corporation is concerned, the answer will again turn upon the interpretation of the terms of the agreement and also on the evidence to be led by the parties as to which party really committed the breach of the agreement. This case too is not apposite.
14. As already indicated, the sheet-anchor of the case of the petitioner is that the Corporation is realising the amount advanced by it to the petitioner in disregard of the terms of the agreement arrived at between the parties. Both the parties agree that there is an agreement. However, the parties are at variance on the terms of the agreement and also on the crucial question of fact as which parly has observed the agreement in its breach.
15. Having considered the matter carefully, we are of the opinion that this is not a fit case for the exercise of jurisdiction under Article 226 of the Constituton as we feel that, in the circumstances of the case: the proper remedy of the petitioner is to institute a suit in a regular Civil Court. There is no provision express or implied in the State Financial Corporation Act, 1951 which prohibits the filing of a suit. There is no such provision also in the U. P. Public Moneys (Recovery of Dues) Act, 1972 read with U. P. Public Moneys (Recovery of Dues Amendment) Act, 1975. Learned counsel, however, has urged that the petitioner will not be able to get an effective relief during the pendency of the suit as under the provisions of Order 39, Rule 2 of Civil P. C., as amended in this State, the trial court will not be in a position to protect the interest of the petitioner by issuing an interim injunction. This is not a correct reading of the amended provision. The proviso as added to Sub-rule (2) of Rule 2 of Order 39 in this State reads : --
"provided that no such injunction shall be granted.
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(g) to stay the proceedings for the recovery of any dues recoverable as land revenue unless adequate security is furnished".
It is thus clear that the only requirement is that the plaintiff should furnish adequate security. It is implicit that the security must be to the satisfaction of the Court. Again, the Legislature has not made it imperative that the security must be given in cash. The Court concerned has discretion to take security from a particular party in any form, provided it must be adequate and it must be to its satisfaction. If the petitioner institutes a suit and satisfies the Court that it has no cash in hand, we have no doubt that the Court concerned will examine the case on merits and exercise its discretion judicially while determining the mode in which the petitioner should furnish security to its satisfaction.
16. In the result, the petitioner is not entitled to any relief from this Court. The petition is dismissed summarily.