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Union Bank Of India vs Shirdi Country Inns Pvts. Ltd. on 5 June, 2023

Bench: Vikram Nath, Sanjay Kumar

     ITEM NO.18                             COURT NO.7                   SECTION IX

                                  S U P R E M E C O U R T O F        I N D I A
                                          RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C)                  No.    10564/2023

     (Arising out of impugned final judgment and order dated 10-04-2023
     in WP No. 1379/2020 passed by the High Court of Judicature at
     Bombay)

     UNION BANK OF INDIA                                                  Petitioner(s)

                                                   VERSUS

     SHIRDI COUNTRY INNS PVT. LTD. & ORS.                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.103514/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 05-06-2023 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE VIKRAM NATH
                            HON'BLE MR. JUSTICE SANJAY KUMAR
                                       (VACATION BENCH)


     For Petitioner(s)                Mr. Raju Ramachandran, Sr. Adv.
                                      Mr. O. P. Gaggar, AOR
                                      Mr. Sachindra Karn, Adv.

     For Respondent(s)                Mr. Jayant Mehta, Sr. Adv.
                                      Ms. Smriti Churiwal, Adv.
                                      Ms. Tasneem Zariwala, Adv.
                                      Mr. Vishesh Kalra, Adv.
                                      Ms. Megha Tyagi, Adv.
                                      Mr. Pulkit Agarwal, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

The only argument advanced by the learned senior counsel for the petitioner is that the respondents do not fall in the Doubtful- III (D-III) Category as five years have not been completed from the Signature Not Verified date of declaration of NPA.

Rajni Mukhi Date: 2023.06.05 16:58:02 IST Reason: 1  SLP(C) No.10564/2023 Learned senior counsel appearing for the respondents points out that the respondents were declared as NPA on 4 th February, 2015, which date is not disputed by the petitioner-Bank and therefore on the date of the circular which is 28th March, 2019 the 5th year of NPA had already commenced from 4th February, 2019.

In that view of the matter, we do not find any substance in the argument advanced.

The special leave petition lacks merits and is accordingly dismissed.

Pending application(s) shall stand disposed of.

     (RAJNI MUKHI)                                 (RANJANA SHAILEY)
     COURT MASTER (SH)                            COURT MASTER (NSH)




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