Madras High Court
P.Bhuvaneswari vs M/S.Tamilnad Mercantile Bank Ltd on 23 September, 2019
Author: C.Saravanan
Bench: Vineet Kothari, C.Saravanan
Order dt. 23.09.2019 in W.P.No.28074 of 2019
P.Bhuvaneswari v. M/s.Tamilnad Mercantile Bank Ltd., Thiruvallur and Ors.
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23.09.2019
CORAM :
THE HON'BLE DR.VINEET KOTHARI, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE C.SARAVANAN
W.P.No.28074 of 2019
P.Bhuvaneswari .. Petitioner
-vs-
1.M/s.Tamilnad Mercantile Bank Ltd.,
rep. by its Manager,
Thiruvallur Branch,
No.120, J.N.Road,
Thiruvallur-602 001.
2.Authorised Officer,
M/s.Tamilnad Mercantile Bank Ltd.,
Thiruvallur Branch,
No.120, J.N.Road,
Thiruvallur-602 001.
3.The District Collector,
Chennai District,
Chennai-1.
4.The Tahsildar,
Ambattur,
Chennai District. .. Respondents
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Order dt. 23.09.2019 in W.P.No.28074 of 2019
P.Bhuvaneswari v. M/s.Tamilnad Mercantile Bank Ltd., Thiruvallur and Ors.
Petition filed under Article 226 of the Constitution of India
praying for issue of Writ of Certiorarified Mandamus calling for the
records pertaining to the impugned communication dated 14.12.2018
in Ref.No.Che.Rgn.SARFAESI Cors.104/2018-19 sent by the 2nd
respondent and quash the same so far as non-consideration of the
petitioner's One Time Settlement Proposal is concerned; consequently
direct the respondents 1 and 2 to re-consider the petitioner's OTS
proposal.
For Petitioner : Mr.R.Neelakandan
For Respondents : Mr.S.N.Parthasarathi
Government Advocate
for respondent Nos.3 and 4
ORDER
(Order of the Court was made by The Hon'ble Acting Chief Justice) The petitioner/borrower is aggrieved by the rejection of the One Time Settlement (OTS) proposal vide a communication dated 14.12.2018 issued by the first respondent Bank.
2. The petitioner, Mrs.P.Bhuvaneswari, had earlier approached this Court by way of W.P.No.33207 of 2018 (P.Bhuvaneswari v. __________ Page 2 of 6 http://www.judis.nic.in Order dt. 23.09.2019 in W.P.No.28074 of 2019 P.Bhuvaneswari v. M/s.Tamilnad Mercantile Bank Ltd., Thiruvallur and Ors. M/s.Tamilnad Mercantile Bank Ltd., rep. by its Manager, Thiruvallur Branch, No.20, J.N.Road, Thiruvallur-602 001 and another), which was disposed of by a Co-ordinate Bench of this Court on 17.12.2018 relegating the first respondent Bank for consideration of her OTS proposal. As far as the sale notice dated 30.11.2018 is concerned, it was held that the petitioner was to approach the Debts Recovery Tribunal under Section 17 of the Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002.
3. The petitioner, in her OTS proposal has offered to pay a sum of Rs.11,58,345.91 vide para 5 of her communication dated 06.12.2018 as against the outstanding dues of Rs.35,56,946.21. Meanwhile, the first respondent Bank again issued the sale notice dated 25.07.2019. In these circumstances, the petitioner has approached this Court. The auction for the said sale notice dated 25.07.2019 was to take place on 30.08.2019.
4. The learned counsel for the petitioner, Mr.R.Neelakandan, however, submits that the property has not been auctioned. __________ Page 3 of 6 http://www.judis.nic.in Order dt. 23.09.2019 in W.P.No.28074 of 2019 P.Bhuvaneswari v. M/s.Tamilnad Mercantile Bank Ltd., Thiruvallur and Ors.
5. Having heard the learned counsel for the petitioner, we direct the petitioner to deposit a sum of Rs.20.00 lakhs (Rupees Twenty Lakhs only) approximately 50% of the outstanding dues of Rs.40,71,081.21 as per the sale notice dated 25.07.2019 with the first respondent Bank within a period of two weeks from today and subject to further condition that auction in pursuance of the said sale notice has not taken place on 30.08.2019 as was represented today by the learned counsel for the petitioner. The first respondent Bank may consider the OTS proposal of the petitioner and dispose of the same in accordance with law. It is made clear that no extension of time shall be granted to the petitioner under any circumstances.
6. With the above observation and direction, the writ petition is disposed of. No costs. Consequently, W.M.P.No.27694 of 2019 is closed.
(V.K.,ACJ.) (C.S.N.,J.)
23.09.2019
Index : Yes/No
bbr
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Order dt. 23.09.2019 in W.P.No.28074 of 2019 P.Bhuvaneswari v. M/s.Tamilnad Mercantile Bank Ltd., Thiruvallur and Ors. To:
1.The Manager, M/s.Tamilnad Mercantile Bank Ltd., Thiruvallur Branch, No.120, J.N.Road, Thiruvallur-602 001.
2.The Authorised Officer, M/s.Tamilnad Mercantile Bank Ltd., Thiruvallur Branch, No.120, J.N.Road, Thiruvallur-602 001.
3.The District Collector, Chennai District, Chennai-1.
4.The Tahsildar, Ambattur, Chennai District.
__________ Page 5 of 6 http://www.judis.nic.in Order dt. 23.09.2019 in W.P.No.28074 of 2019 P.Bhuvaneswari v. M/s.Tamilnad Mercantile Bank Ltd., Thiruvallur and Ors.
The Hon'ble Acting Chief Justice and C.Saravanan, J.
bbr W.P.No.28074 of 2019 23.09.2019 __________ Page 6 of 6 http://www.judis.nic.in