Madras High Court
Strides Air Systems (P) Ltd vs The Authorised Officer on 19 November, 2018
Author: R.Subbiah
Bench: R.Subbiah, R.Tharani
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BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.11.2018
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBBIAH
AND
THE HONOURABLE MRS.JUSTICE R.THARANI
C.R.P(PD)(MD)No.2559 of 2018
and
C.M.P(MD)No.11256 of 2018
Strides Air Systems (P) Ltd.,
represented by its
Managing Director,
40/1, Vayalur Road,
Namachivayapuram,
Thodukadu Village,
Thiruvallur District - 602 105. ... Petitioner
Vs.
The Authorised Officer,
The State Bank of India,
Stressed Assets Recovery Branch,
Red Cross Building, II Floor,
No.32, Montieth Road,
Egmore,
Chennai - 600 008. ... Respondent
PRAYER: Civil Revision Petition filed under Article 227 of the
Constitution of India, against the order dated 08.11.2018 made in
I.A.No.1956 of 2018 in S.A.No.397 of 2018 on the file of the Debts
Recovery Tribunal, Madurai.
For Petitioner : Mr.Y.Prakash
For Respondent : Mr.S.Sethuraman
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ORDER
(Order of this Court was made by R.SUBBIAH,J.) This Civil Revision Petition has been filed challenging the order dated 08.11.2018 made in I.A.No.1956 of 2018 in S.A.No.397 of 2018 on the file of the Debts Recovery Tribunal, Madurai.
2. The petitioner is a private limited company incorported under the provisions of the Indian Companies Act, 1956 and started the business in the name and style of Strides Air Systems (P) Ltd. The petitioner company is engaged in the manufacture of HVAC equipment and solution providers in Low Humidity applications. In the year 2012, the petitioner approached the respondent bank for loan and after inspection and verification of the records, the respondent bank was satisfied to grant the Term Loan and Cash Credit facility. Accordingly, the petitioner availed credit facilities from the respondent bank. According to the respondent bank, the petitioner committed defaults and consequently, the account was classified as Non-Performing Asset (NPA) and appropriate proceedings under the SARFAESI Act were initiated against the petitioner. Challenging the same, the petitioner moved the Debts Recovery Tribunal, Madurai, by filing S.A.No.397 of 2018 and an order of conditional interim stay was passed with a default clause in http://www.judis.nic.in I.A.No.1956 of 2018 on 07.08.2018. However, the said conditional 3 order was not complied with and thus, the said Interlocutory Application came to be dismissed on 08.11.2018. Aggrieved by the same, the present Civil Revision Petition has been filed.
3. When the matter is taken up for hearing, the learned Counsel for the respondent bank has raised a ground as to the maintainability of the present civil revision petition as against the order passed by the Debt Recovery Tribunal, Madurai, by placing reliance on the recent judgment of the Honourable Supreme Court dated 05.10.2018 in ICICI Bank Limited v. Umakanta Mohapatra, Civil Appeal Nos.10251 – 10265 of 2018 arising out of SLP(C)Nos.16758 – 16772 of 2015 and submitted that when there is an alternative remedy available, this revision petition is not maintainable and should not be entertained and hence, prayed for the dismissal of this revision petition.
4. However, the learned Counsel for the petitioner, by way of reply, submitted that the delay in payment of the installments by the petitioner is neither wilful nor wanton and the Debts Recovery Tribunal ought to have taken a lenient view in condoning the delay of one day in paying the second installment and hence, the same can be questioned by filing the revision petition under Article 227 of the Constitution of India.
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5. Heard the submissions of the learned Counsel for the parties and perused the materials available on record.
6. In the recent judgment of the Honourable Supreme Court dated 05.10.2018 in ICICI Bank Limited v. Umakanta Mohapatra, Civil Appeal Nos.10251 – 10265 of 2018 arising out of SLP(C)Nos.16758 – 16772 of 2015, it is held as follows:
"Despite several judgments of this court, including a judgment by Hon'ble Mr.Justice Navin Sinha, as recently as on 30.01.2018, in Authorized Officer, State Bank of Travancore and Anr., vs. Mathew K.C., (2018) 3 SCC 85, the High Courts continue to entertain matters which arise under Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI), and keep granting interim orders in favour of persons who are Non-Performing Assets (NPAs).
The writ petition itself was not maintainable, as a result of which, in view of our recent judgment, which has followed earlier judgments of this Court, held as follows:-
18. We cannot help but disapprove the approach of the High Court for reasons already noticed in Dwarikesh Sugar Industries Ltd., vs. Prem Heavy Engineering Works (P) Ltd., and Another, (1997) 6 SCC 450, observing:-
http://www.judis.nic.in 5 "32. When a position, in law, is well settled as a result of judicial pronouncement of this Court, it would amount to judicial impropriety to say the least, for the subordinate courts including the High Courts to ignore the settled decisions and then to pass a judicial order which is clearly contrary to the settled legal position. Such judicial adventurism cannot be permitted and we strongly deprecate the tendency of the subordinate courts in not applying the settled principles and in passing whimsical orders which necessarily has the effect of granting wrongful and unwarranted relief to one of the parties. It is time that this tendency stops."
The writ petition, in this case, being not maintainable, obviously, all orders passed must perish, including the impugned order, which is set aside."
7. In view of the recent judgment of the Honourable Supreme Court, we are of the opinion that the present revision petition is not maintainable and the appropriate remedy available for the petitioner is to file appeal before the Debt Recovery Appellate Tribunal and thus, the present revision petition fails.
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8. In the result, this Civil Revision Petition stands dismissed, however, granting liberty to the petitioner to file appeal before the Debt Recovery Appellate Tribunal in accordance with law. No costs. Consequently, the connected civil miscellaneous petition is also dismissed.
Index :Yes/No (R.P.S.,J.) (R.T.,J.)
Internet :Yes/No 19.11.2018
rsb
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R.SUBBIAH,J.
AND
R.THARANI,J.
rsb
C.R.P(PD)(MD)No.2559 of 2018
and
C.M.P(MD)No.11256 of 2018
19.11.2018
http://www.judis.nic.in