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Gujarat High Court

Shrinathji Spintex Pvt Ltd vs State Bank Of Patiala on 7 October, 2015

Author: Abhilasha Kumari

Bench: Abhilasha Kumari

                 C/SCA/15436/2015                                             ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    SPECIAL CIVIL APPLICATION NO. 15436 of 2015

         ==========================================================
                       SHRINATHJI SPINTEX PVT LTD....Petitioner(s)
                                       Versus
                        STATE BANK OF PATIALA....Respondent(s)
         ==========================================================
         Appearance:
         MR ADITYA A GUPTA, ADVOCATE for the Petitioner(s) No. 1
         MR AR GUPTA, ADVOCATE for the Petitioner(s) No. 1
         MR ANIP A GANDHI, ADVOCATE for the Respondent(s) No. 1
         ==========================================================

                 CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
                        KUMARI

                                    Date : 07/10/2015


                                     ORAL ORDER

1. The   petitioner   has   approached   this   Court   by  filing   this   petition   under   Article   226   of   the  Constitution   of   India   and   making   the   following  prayers:

"(a) YOUR LORDSHIPS BE PLEASED  to quash  and set  aside   the   Notice   dated   14.09.2015   purportedly  issued under Section 176 of the Indian Contract  Act, 1872 by the Respondent at Annexure B (Colly)  to this petition being illegal and in violation  of Section 176 of the Indian Contract Act, 1872,  being   violative   of   the   right   to   redeem   under  Page 1 of 4 HC-NIC Page 1 of 4 Created On Thu Oct 08 00:47:35 IST 2015 C/SCA/15436/2015 ORDER Article   300A   and   the   principles   of   natural   justice   and   to   issue   a   writ   of   mandamus,  certiorari or any other writ, direction or order   to quash and set aside the aforesaid notices in  the interest of justice.
(b) YOUR LORDSHIPS BE PLEASED  to quash  and set  aside   the   public   notice   of   auction   dated  15.09.2015   under   Section   176   issued   by   the   Respondent   at   Annexure   E   to   this   petition   in  pursuance to the impugned notice dated 14.09.2015  being illegal and in violation of principles of  natural   justice,   in   violation   of   right   of  redemption   to   issue   a   writ   of   mandamus,   certiorari or any other writ, direction or order   to   quash   and   set   aside   the   aforesaid   notice   in  the interest of justice.
(c) YOUR   LORDSHIPS   BE   PLEASED   to   restrain   Respondent and/or their agents, servants to take  further steps qua the secured pledged assets in  pursuance   of   the   impugned   notice   of   sale   dated  14.09.2015   pending   admission,   hearing   and   final  disposal of this petition.
(d) YOUR   LORDSHIPS   BE   PLEASED   pass   such   other  and   further   orders,   which   may   be   deemed   fit   in  the interest of justice."

2. After issuance of notice and grant of ad­interim  Page 2 of 4 HC-NIC Page 2 of 4 Created On Thu Oct 08 00:47:35 IST 2015 C/SCA/15436/2015 ORDER relief, the respondent State Bank of Patiala has filed  the   affidavit   affirmed   on   06.10.2015.   In   the   said  affidavit, it is stated that the Bank is withdrawing  the   impugned   notice   with   a   view   to   issuing   a   fresh  notice, since the account of the petitioner has become  NPA   as   on   date.   It   is   further   stated   that   the   Bank  shall grant reasonable time to the petitioner.

3. Mr.Aditya   A.   Gupta,   learned   advocate   for   the  petitioner, submits that one of the grounds raised in  the petition, apart from a reasonable opportunity to  respond to the impugned notice, was also to the effect  that the Bank had not stated in the notice, the amount  that the petitioner is liable to pay.

4. Anip   A.   Gandhi,   learned   advocate   for   the  respondent Bank states that this amount would also be  mentioned in the notice.

5. In view of the affidavit filed by the respondent  Bank,   the   Bank   shall   withdraw   the   impugned   notice  dated 14.09.2015 with liberty to issue a fresh notice,  in accordance with law, by intimating the petitioner  Page 3 of 4 HC-NIC Page 3 of 4 Created On Thu Oct 08 00:47:35 IST 2015 C/SCA/15436/2015 ORDER in   writing.   The   Bank   shall   grant   the   petitioner   a  reasonable opportunity to respond to the notice, that  is   thirty   days   from   the   date   of   the   receipt   of   the  notice by the petitioner. The amount that is due from  the   petitioner,   as   per   the  respondent   Bank   shall   be  clearly indicated in the notice.

6. In   view   of   the   above,   the   petition   is   disposed  of,   without   entering   into   the   merits   of   the   case.  Notice   is   discharged.   The   interim   relief   granted  earlier stands vacated.

(SMT. ABHILASHA KUMARI, J.) piyush Page 4 of 4 HC-NIC Page 4 of 4 Created On Thu Oct 08 00:47:35 IST 2015