M.Sangli vs M.Raja on 16 October, 2023

[Cites 2, Cited by 0]

Madras High Court

M.Sangli vs M.Raja on 16 October, 2023

Bench: S.M.Subramaniam

                                                                 Cont.P.(MD) No.1920 of 2023



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 16.10.2023

                                                      CORAM:

                                   THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                      and
                                   THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                             Cont.P.(MD) No.1920 of 2023
                                                          in
                                             W.M.P.(MD) No.12023 of 2023
                                                          in
                                              W.P.(MD) No.14176 of 2023


                 M.Sangli                                                        ... Petitioner
                                                        -vs-

                 M.Raja
                 Authorized Officer
                 Bandhan Bank
                 Zion Towers, 1st Floor
                 No.39, Pandian Nagar
                 Byepass Road
                 Kalavasal Junction
                 Madurai-625 016                                                 ... Respondent


                 PRAYER: Contempt Petition is filed under Section 11 of the Contempt of

                 Courts Act, 1971 praying to punish the respondent for the willful disobedience

                 of the order passed by this Court in W.M.P.(MD) No.12023 of 2023 in W.P.

                 (MD) No.14176 of 2023, dated 20.06.2023.


                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                       Cont.P.(MD) No.1920 of 2023




                                  For Petitioner    : Mr.A.Haja Mohideen



                                                          ORDER

[Order of the Court was made by S.M.SUBRAMANIAM, J.] This contempt petition has been filed alleging willful disobedience of the order, dated 20.06.2023, made in W.M.P.(MD) No.12023 of 2023 in W.P. (MD) No.14176 of 2023.

2. The respondent – Bank previously known as Gruh Finance Limited has been notified as a Financial Institution by the Ministry of Finance, Government of India, for invoking the provisions of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for brevity, “SARFAESI Act”). Hence, there is no impediment for the respondent – Bank / secured creditor to proceed with the action under the SARFAESI Act. Thus, no contempt proceedings need to be entertained.

____________ Page 2 of 4 https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1920 of 2023

3. Accordingly, the contempt petition is closed.

                                                             [S.M.S., J.]            [L.V.G., J.]
                                                                        16.10.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 Note to Office:

Post W.P.(MD) No.14176 of 2023 after one week for final disposal.

krk ____________ Page 3 of 4 https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1920 of 2023 S.M.SUBRAMANIAM, J.

and L.VICTORIA GOWRI, J.

krk Cont.P.(MD) No.1920 of 2023 in W.M.P.(MD) No.12023 of 2023 in W.P.(MD) No.14176 of 2023 16.10.2023 ____________ Page 4 of 4 https://www.mhc.tn.gov.in/judis

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