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Karnataka High Court

State Bank Of India vs The Official Liquidator Of on 22 March, 2019

Author: S.Sujatha

Bench: S.Sujatha

                          1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 22ND DAY OF MARCH, 2019

                      BEFORE

      THE HON'BLE MRS. JUSTICE S.SUJATHA

       COMPANY APPLICATION No.314/2017
                     IN
        COMPANY PETITION No.162/2013


BETWEEN

1.   STATE BANK OF INDIA
     A BANKING CORPORATION
     CONSTITUTED UNDER THE
     STATE BANK OF IDNIA ACT 1955 (23 OF 1955)
     HAVING ITS CORPORATE CENTRE
     AT STATE BANK BHAVAN
     MADAME CAM AROAD
     NARIMAN POINT, MUMBAI - 400021

     AND HAVING ITS INDUSTRIAL
     FINANCE BRANCH AT
     61 RESIDENCY PLAZA
     RESIDENCY ROAD
     BENGALURU - 580025

2.   BANK OF BARODA
     A BODY CORPORATE UNDER
     THE BANKING COMPANIES
     (ACQUISITION AND TRANSFER OF
     UNDERTAKING) ACT 1970 (5 OF 1970)
     HAVING ITS HEAD OFFICE AT
     BARODA HOUSE, P B NO 506,
     MANDAVI, VADODARA - 396006

     ACTING THROUGH ITS BRANCH OFFICE
     AT P O BOX NO 11745
     SAMATA BUILDING
     GENERAL BHOSALE MARG
     NARIMAN POINT MUMBAI - 400021
                          2


3.   CORPORATION BANK
     A BODY CORPORATE UNDER
     THE BANKING COMPANIES
     (ACQUISITION AND TRANSFER OF
     UNDERTAKING) ACT 1980 (4 OF 1980)
     HAVING ITS CORPORATE OFFICE AT
     MANGALADEVI TEMPLE ROAD,
     PANDESHWAR MANGALURU - 575001

     AND HAVING ITS INDUSTRIAL
     FINANCE BRANCH AT
     RALLARAM MEMORIAL BLDG
     1ST FLOOR, CSI COMPOUND
     MISSION ROAD, BENGALURU - 560027

4.   THE FEDERAL BANK LIMITED
     A COMPANY WITHIN THE
     MEANING OF THE COMPANIES ACT 1956,
     HAVING ITS REGISTERED OFFICE
     AT FEDERAL TOWERS,
     ALUVA- 683101, KERALA

     AND HAVING ITS BRANCH OFFICE
     AT ST MARKS ROAD
     9 HALCYON COMPLEX,
     ST MARKS ROAD
     BENGALURU - 560001

5.   IDBI BANK LIMITED
     A COMPANY INCORPORATED UNDER
     THE COMPANIES ACT 1956,
     AND A BANKING COMPANY WITHIN THE MEANING
     OF THE BANKING REGULATION ACT 1949,
     HAVING ITS HEAD OFFICE AT IDBI TOWER,
     WTC COMPLEX, CUFFE PARADE, MUMBAI - 400005
     MAHARASHTRA INDIA

     AND ACTING THROUGH ITS
     BRANCH OFFICE AT
     CORPORATE BANKING GROUP FAMG
     9TH FLOOR, IDBI TOWER
     WTC COMPLEX, CUFFE PARADE COLABA
     MUMBAI - 400005

6.   INDIAN OVERSEAS BANK
     A BODY CORPORATE UNDER
     THE BANKING COMPANIES
                          3


     (ACQUISTION AND TRANSFER OF
     UNDERTAKING ) ACT 1970,
     HAVING ITS CENTRAL OFFICE AT 763,
     ANNA SALAI, CHENNAI - 600002

     AND ITS BRANCH OFFICE AT
     HARIKRIPA 26-A, S V ROAD,
     SANTACRUZ (W) MUMBAI - 400054

7.   JAMMU & KASHMIR BANK LIMITED
     A BANKING COMPANY INCORPORATED
     UNDER THE PROVISIIONS OF THE
     JAMMU & KASHMIR COMPANIES ACT NO XI OF 1977
     (SAMVAT) HAVING ITS REGISTERED OFFICE
     AT CORPORATE HEADQUARTER
     MAULANA AZAD ROAD,
     SRINAGAR KASHMIR- 190001

     AND ITS BRANCH OFFICE AT
     SYED HOUSE, 124,
     S V SAVARKAR MARG
     MAHIM (WEST) MUMBAI - 400016

8.   PUNJAB & SIND BANK
     A BODY CORPORATE UNDER
     BANKING COMPANIES
     (ACQUISITION AND TRANSFER OF
     UNDERTAKING) ACT 1980
     HAVING ITS HEAD OFFICE 21,
     RAJENDRA PLACE
     NEW DELHI - 110008

     AND HAVING AMONGST OTHERS
     A BRANCH OFFICE AT J K SOMANI BUILDING
     BRITISH HOTEL LANE FORT, MUMBAI - 400023

9.   PUNJAB NATIONAL BANK
     A BODY CORPORATE UNDER
     THE BANKING COMPANIES
     (ACQUISTION AND TRANSFER OF
     UNDERTAKING ACT 1970 (5 OF 1970)
     HAVING ITS HEAD OFFICE AT
     7, BHIKAJI CAMA PLACE,
     NEW DELHI - 110607

     ACTING THROUGH ITS LARGE
     CORPORATE BRANCH AT
                           4


      CENTENARY BUILDING 28,
      M G ROAD, BENGALURU - 560001

10.   STATE BANK OF MYSORE
      A BODY CORPORATE CONSTITUTED
      UNDER THE STATE BANK OF IDNIA
      (SUBSIDIARY BANKS) ACT, 1959
      HAVING ITS HEAD OFFICE AT
      KEMPEGOWDA ROAD,
      BENGALURU - 560009

      AND ITS CORPORATE ACCOUNTS
      BRANCH AT NO 18,
      RAMANASHREE ARCADE M G ROAD
      BANGALORE - 560001

11.   UCO BANK
      A BODY CORPORATE CONSTITUTED
      UNDER THE BANKING COMAPNIES
      (ACQUISTION & TRANSFER OF
      UNDERTAKINGS) ACT 1970,
      AND HAVING ITS HEAD OFFICE AT
      10, BTM SARANI, KOLKATA - 700001
      WEST BENGAL, INDIA

      AND ITS BRANCH OFFICE AT
      1ST FLOOR, 13/22, K G ROAD, BENGALURU - 560009

12.   UNITED BANK OF INDIA
      A BODY CORPORATE UNDER THE
      BANKING COMPANIES
      (ACQUISITION AND TRANSFER OF UNDERTAKING)
      ACT, 1970 (5 OF 1970)
      HAVING ITS HEAD OFFICE AT
      11, HEMANTA BASU SARANI
      KOLKATA - 700001.

      ACTING THROUGH ITS BRANCH
      OFFICE AT 40, K.G. ROAD
      BENGALURU - 560 009.

13.   J M FINANCIAL ASSET
      RECONSTRUCTION CO PVT LTD
      HAVING ITS REGISTERED OFFICE AT
      7TH FLOOR, CNERGY
      APPASAHEB MARATHE MARG
      PRABHADEVI, MUMBAI - 400025
                            5


      APPLICANT Nos.2 TO 13 ARE
      REPRESENTED BY
      MR. DEBASISH BHATTACHARJEE
      ASSISTANT GENERAL MANAGER
      & CASE LEAD OFFICER - 6
      OF THE APPLICANT No.1.
                                          ... APPLICANTS
(BY SRI. GANAPATI HEGDE, ADV.,)

AND

THE OFFICIAL LIQUIDATOR OF
UNITED BREWERIES (HOLDINGS) LIMITED
(IN LIQUIDATIONS)
ATTACHED TO HIGH COURT OF KARNATAKA
12TH FLOOR, RAHEJA TOWERS
BENGALURU - 560 001.
                                       ... RESPONDENT
(BY SMT. REVATHI ADINATH NARDE, ADV.,)

      THIS   COMPANY   APPLICATION   IS   FILED   UNDER
SECTION 446(1) OF THE COMPANIES ACT, 1956 PRAYING TO
CLARIFY THE LEGAL POSITION AS TO WHETHER OR NOT
LEAVE OF THIS HON'BLE COURT IS NECESSARY UNDER
SECTION 446 OF THE COMPANIES ACT, 1956 AND IN CASE
THIS HON'BLE COURT IS OF THE VIEW THAT THERE IS A
NECESSITY TO OBTAIN SUCH A LEAVE OF THE THIS
HON'BLE COURT, THEN BE PLEASED TO GRANT LEAVE TO
THE APPLICANT BANKS TO PROCEED WITH THE RECOVERY
PROCEEDINGS AGAINST THE RESPONDENT - UNDER THE
PROVISIONS OF THE RDDBFI ACT AND THE RULES MADE
THEREUNDER - FOR RECOVERY OF THE AMOUNTS DUE TO
THEM AS PER THE RECOVERY CERTIFICATE (AND THE
FINAL ORDER DATED 19.01.2017) ISSUED BY THE DEBTS
RECOVERY TRIBUNAL, BENGALURU, IN O.A. 766/2013.

    THIS COMPANY APPLICATION IS COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
                           6



                     ORDER

The learned counsel for the applicants has filed a memo seeking leave of the Court to withdraw the application.

Memo is placed on record. Permission is granted.

The Company Application stands dismissed as withdrawn.

Sd/-

JUDGE PMR