Karnataka High Court
M/S Kemtrode Pvt Ltd vs Recovery Officer Debt Recovery ... on 1 August, 2008
Author: N.Kumar
Bench: N.Kumar
IN 'THE HIGH COURT OF' KARHATAKA AT .
Datad this the 1*" day ofAugusf., ' %
BEFORE
THE: tion*m.E MR. J'I}§»fI'ICV!'"}.1_*l"'i<iVIl\£.4§§"R_: :2 V
vm: Pmiifion Ne.' 3749-wé%QQ'f%»£GM-$5913
BETWEEN: " % %
ivijs Kemtrude PI'iv_atc__Ltd.<, V' ' » _ -
A V "
Baxxgaioxwr: ---- 5t'_I"_'*»{} ("J'fi'5:__ _ ' __ v .
Rep: by its; F}ii*er:t¢_.:fvanr§'=. ,
Chief Executive..f:}fié:;:r 3 "
Mr. N31'. Sséifiasijan' b
64 years " % _ ' .
as/0 Mr, .¥\{,.J. Th%;a_nas.
_. VNo.29':'-3?, V'~C113$s; i'I..Ma1'I1_
" iizsciiranagaag ii» Stagtz
I A ' ~ . 5Ba11:ga1uc»r¢3; ----V {X38 . ; ; Petitioner
._ Sahasfian 8:. Associates, Advmam)
Aim
.. VTTh¢Ré«covc1y Officar
V Eiflht Recovery Tribunal
"--I'*EAé1d:-sun Circle
; Bangalom --~ 560 002
ARM Branch
II I Finer, Spence-r's Towers
86, MAC}. Road » -
Bangakzsre ---- S60 00 1 Respondexgm '
(By Sri M V Chandxashekara Raddy, Advc»c¥ai,€.--- _ u
Sri Vfilgtdayakumar, Advbcaitr' f(}r--.R2;;« _ V .
Sri S V Bhai, Advocate for Imp}ea£ii1t.g ap.jpIi£:a;1:«l)" :1
This Writ Petition is fiit'~:d.»iII1der Artgiéies 2.26 22??' of F
the Consfimiion of India, praying -.§:p"~~:;_11asI1 The 11Qfice'--.is.€>.i:cd far V
pmclamation of sale dated :2-2~20_()'E' _u13dé'-r _thc-:- ozgiginal of
A11:ut:xuz't:~L1 issumi in £)Cf}P Nu.1}3'?'iZ. in GA No.59;'-3&3??? pasewd
by the Recovexy fiDR'I', _B"'w;1ggv:_2c:e.1~e: i.e,, the first
Dcspondent 11éi'r:in. ' F_ } IA _
"I"his Writ ._Qޣicrs this day, the
Court made ti1_e:+.i3:3-4IIc%§§{i.}_3.g:v _ f. V
' ..............Y ,...--.................
The jséfifiopef' ";3g£;f;ft$ITB€i this writ petition seeking
_ writ of i'.b1f_VV:;:1i1a53I:r1i:1g the sale pmclamafion issued on
"i"«3;1vc first respondcnt-Recovexy Oficer bringing
for the: for the allegbd dues which he owes
Z in
A \' The petitioner is 3 pzivatc ljnnited company. He
V financial facility from the ascend mspondcnt Bank,
When he committed default, the Bank ixiifiatxzd proceedings
under the provision of the Reoovery of Debts flue to Banks
V' mean while, matter is iisted for final beauty' g,
Rscovrzxy Gficer bringing the pci:ific>ncr"s
weaver 8! sum of Rs.3,18,43,34€}]~. Aggrieved byifie
ptztitioner is before this Court, ~
3, This Court after tlig:-,1
grantad zixiterim czrdcr of stay "fizz?" a, of
eight weeks, The said be tzxtendcd fmm
time to time. By pelmitted the:
petifiwrmcr to fi4_1d..,Va 'fififféeccfld I'€3I3"311'35nt'
Bank to Qoxasigiér 'pa:-tifiiéner sympathetically and
to pass Vsuiizabisv ' petitioner also undertgok to
deposit. interest fur the delayed period,
_ Pendi;1g'€:onsidc14éxtj(§:1i ofithe mpmsentation of the pefifioncr,
girder dated 10.01.2008 directed the petitioner to
ciVAc3L~;;{1:c§;:~.-.T:i_t also. It is subxnittcd that the afaresaici
amm.£n.i__; of -» is deposited on 08,()2.2GO8, The fate
--. .¢;$i"*§1¢ 1"'3i)li7'§?§§€I1f£1'i:i0}Z1 made by the petitioner is not knuwn, at
V' it has not been infoimed to the pefifionczr. Eowcver,
'V.
4. The learneé Counsel appearing fer
submits thai the benefit. of one fime settlement [tee l
the petitioner on his depositing a 91' 'fivslxlfl-:
March 2005. in the letter, it wee the
schedule was not adhered to by' :15: be ll
entitled to the benefit he wedltie tel:-A enfire
amount due under the the petitioner
did not pay the emeuat he has lost
his right lmcie-.6" " is liable to pay the
entire am_m_u1t_.A l M
,.-4.»
-3. in «appféeiate the aforesaid contention, it is
necessary Ai0__l4Gr_}k facts of this case. The Bank
-V ' {(3 recover 3. 311311 of
ll§sr'A2,i;:Z2;'9€3';;ZZ?if:{~. Alltefeontest, the applicafion was allewed.
'll'l::1__e" * ll under the award was a sum of
l R3,$;J,_$,4r2,:3?lG3--£5 Before the said amt:-mtlt coulé be recovered,
RBI "e2§.u1e up with a scheme fer one tixae settlement";
the Bank infoxmeé the petitioner that he {ran take
_.._lV'aéidvl.¥.f111tage 0f the said scheme and that the said scheme will be
M/,
«$3
is delay Gf aboui 22 mcmths in maialng tha fiaid
Bank ihaugh rccsived the Demand Drafi,
the pmpérrty 01" tha petifioner for sake.
6,
This Cburt has stayed the V 's'a i@' 'as:
aforesaid; dirtzcted the pefifi9ner'i:0«._pay #'§'i'SI'ilB.VOf *
being the interest': péyabic on Rs.é¥{i ¢ _
71 On literal ii:-f L'3_chemeg"tiih Bank is
justified in its contention that enfifled to the
benefit Qfienc 'ti111::§'v's*.%,=;?£3ii:e§*:1Ii:é::;§;:VV$a:%1:*1e'111c and he has lost his right
as he did }1Ii§f..14('i'C}'){.#.§2'ft"Vi'}.]!1iEfifilley "within tim stipulated time,
_.. But fh.t*§;f€~'i{:i,~ ::';_1aiA,'s:0fa1 amount due by the gsetitioner to
vaxzzxmld Rs.3,2£),OO,G00/ --. Uncier the scheme.
was made, Imown that if he pays
would ciose the accmlnt, it is clear that film
" to receive Rafi-{E lakhs and give a qtlietus B) the
as they Wili net be able to I'€:C{)V61" the money from the
fiefitioner. Even flilti'. said amount of R340 iakhs the pefitiancr
ééas not able to pay within the stipulated time. 8:11;, the said
\w/
G')
amouni is paid after a deiagr cf 22 manths. Having to
the facts 0:" this case, it wcvuid be highiy unIeas011_:;['b'le.e';;:§j: _
of the Bank to contend that because he did not u .e
within the stipuiateei time, he has
against one time settlement of 33.40 '¢{2'Iie:1 'a
there is default, 'the petitioner fer
the cielay in payment efiihe to 55* Ijeid. It is
open to the Bank ti) :1niéaeei12iE}.1e'_'_j11terest or the
current i:m:erest_ =-the Adeizfiyi or such other
amounts whiehV.A::jae3.?:': for delay in payment.
But tee ineist ".21: extending the benefit in the
facts and ci1;e'a1,pVi1,2:.taiieeV$'.;5'i' case would be highly arbitrary
, eimumstances, I am satisfied that the
V g::2et:ifie fi'er iis. efititled to the refief sought fer subject to the
" cfiixdifiensvvio be imposeci under this order:
% 'gag writ petition is allowed.
(b) 3713 impugned safe notice is hereby quashed; l
(C) 'f'he respondent-Brmlxt is direded to
Rs.-40 Zakhs paid by the Rs;5,5G,000/- which 23 " " 2 order af this Cauri, mwareils Em;-en= ~ :3 AA (cl) It is open to the fitsisi ef interest and other wiiic'i'a~.. théy have inetzmrefi from ':§f}"efii:g the one time settimzyeng 3 payment they iii;-;_': the petitioner has am:1:'Eing the ioa..1'1fm';iiity. mg; wig efgcafciéje Se done within a period cf 5 ihree date of receipi ofthis «order. %/ ' fl "1"! Judge