Gujarat High Court
Chirag Enterprise & 2 vs Union Of India & 4 on 30 June, 2014
Bench: Bhaskar Bhattacharya, J.B.Pardiwala
C/SCA/9107/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9107 of 2014
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CHIRAG ENTERPRISE & 2....Petitioner(s)
Versus
UNION OF INDIA & 4....Respondent(s)
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Appearance:
MR MASOOM K SHAH, ADVOCATE for the Petitioner(s) No. 1 - 3
MS MOHINI K SHAH, ADVOCATE for the Petitioner(s) No. 1 - 3
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CORAM: HONOURABLE THE CHIEF JUSTICE MR.
BHASKAR BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 30/06/2014
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) Issue Notice returnable on 14th July 2014. Since in this application, the writ petitioners have challenged the provisions contained in Section 2 (1) (o) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 as well as the provision contained in Section 2 (d) (vi) of the Recovery of Debt Due to Banks and Financial Institutions Act, 1993 as ultra vires the Constitution of India, let Notice be also issued upon the learned Attorney General of India.
After hearing Mr.Shah appearing on behalf of the petitioners and after taking into consideration the observations of the Supreme Page 1 of 2 C/SCA/9107/2014 ORDER Court in the case of Greater Bombay Cooperative Bank Ltd. v. United Yarn Tex (P) Limited and Others reported in (2007) 6 SCC 236 (paragraph 89), we find that the petitioners have made out a strong prima facie case to have an interim order in terms of paragraph 9 (g) of the petition till the returnable date. This interim order, however, shall not stand in the way of the respondent bank from recovering the amount under the provisions of the Multi State Cooperative Societies Act, 2002.
We, accordingly, pass such order. Direct service by Speed Post to Attorney General of India is permitted.
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) pirzada Page 2 of 2