Rajasthan High Court - Jaipur
Surbhi Mehta W/O Amit Mehta vs Iifl Home Finance Ltd on 1 September, 2022
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 4568/2020
Surbhi Mehta W/o Amit Mehta, Aged About 40 Years, R/o
264A/5, Gali No. 5, Vyas Marg, Rajapark, Jawahar Nagar, Jaipur.
----Petitioner
Versus
1. Iifl Home Finance Ltd., Having Its Branch Office At
Ambition Tower, Office No. 307-312, IIIrd Floor, Agrasen
Circle, C-Scheme, Jaipur, Rajasthan Through Its
Authorized Signatory Shri Vibhore Trivedi.
2. Radha Krishna Buildtech Private Limited, Having Its
Registered Office At E-92, Coral Castle, Subhash Marg, C-
Scheme, Jaipur - 302001, Rajasthan, Through Its Director
Giriraj Ratan Daga.
----Respondents
3. Neeraj Arora S/o Shri Bhawani Das Arora, Aged About 40 Years, R/o 2/653, Ground Floor, Jawahar Nagar, Jaipur As G.p.a. Holder Of Shri Amit Arora S/o Shri Bhawani Das Arora R/o C-173, Ist Floor, Surmal Vihar, New Delhi.
----Proforma Respondent Connected With S.B. Civil Writ Petition No. 4569/2020 Sanjay Kumar Shrotriya S/o Shri Sadashiv Shrotriya, Aged About 58 Years, R/o 91, J.l.n. Marg, Opposite Dainik Bhaskar Vivek Vihar, Jaipur.
----Petitioner Versus
1. Iifl Home Finance Ltd., Having Its Branch Office At Ambition Tower, Office No. 307-312, Iiird Floor, Agrasen Circle, C-Scheme, Jaipur, Rajasthan Through Its Authorized Signatory Shri Vibhore Trivedi.
2. Radha Krishna Buildtech Private Limited, Having Its Registered Office At E-92, Coral Castle, Subhash Marg, C- Scheme, Jaipur - 302001, Rajasthan, Through Its Director Giriraj Ratan Daga.
----Respondents S.B. Civil Writ Petition No. 4570/2020 (Downloaded on 01/09/2022 at 09:58:12 PM) (2 of 5) [CW-4568/2020] Krishan Kumar Sharma S/o Late Shri B. R. Sharma, Aged About 66 Years, R/o 94/158, Mansarovar, Jaipur Through His Legal Heir Mehul Sharma.
----Petitioner Versus
1. Iifl Home Finance Ltd., Having Its Branch Office At Ambition Tower, Office No. 307-312, Iiird Floor, Agrasen Circle, C-Scheme, Jaipur, Rajasthan Through Its Authorized Signatory Shri Vibhore Trivedi.
2. Radha Krishna Buildtech Private Limited, Having Its Registered Office At E-92, Coral Castle, Subhash Marg, C- Scheme, Jaipur - 302001, Rajasthan, Through Its Director Giriraj Ratan Daga.
----Respondents S.B. Civil Writ Petition No. 4572/2020 Krishan Murari Goyal S/o Buddharam Goyal, Aged About 66 Years, R/o 6-B, Vishnu Colony, Hatwara Road, Jaipur.
----Petitioner Versus
1. Iifl Home Finance Ltd, Having Its Branch Office At Ambition Tower, Office No. 307-312, Iiird Floor, Agrasen Circle, C-Scheme, Jaipur, Rajasthan Through Its Authorized Signatory Shri Vibhore Trivedi.
2. Radha Krishna Buildtech Private Limited, Having Its Registered Office At E-92, Coral Castle, Subhash Marg, C- Scheme, Jaipur - 302001, Rajasthan, Through Its Director Giriraj Ratan Daga.
----Respondents For Petitioner(s) : Mr. Yuvraj Samant with Ms. Neha Amola, Mr. Pranav Pareek & Ms. Arushi Goyal For Respondent(s) : Mr. Akshat Kulshrestha with Ms. Surabhi Bairathi & Mr. Pradeep Rajpurohit HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 01/09/2022 (Downloaded on 01/09/2022 at 09:58:12 PM) (3 of 5) [CW-4568/2020] Since, this batch of writ petition shares common facts and questions of law, they have been heard together and are being decided vide this common order.
For convenience, on the request of learned counsels for the respective parties, file of S.B. Civil Writ Petition No.4568/2020; Surbhi Mehta Vs. IIFL Home Finance Ltd., is taken as the lead case.
This writ petition is directed against the order dated 27.12.2019 passed by the learned Debts Recovery Tribunal, Jaipur (for brevity, "the DRT") in Securitization Application No.329/2019 as also the order dated 22.10.2019 passed by the learned Chief Metropolitan Magistrate, Jaipur Metropolitan in Civil Miscellaneous Case No.385/2019.
With regard to maintainability of the writ petition despite availability of statutory remedy of appeal against the order passed by the learned DRT, Jaipur under Section 18 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for brevity, "SARFAESI Act,2002"), learned counsel for the petitioners submits that they were not the parties to the securitization application before the learned DRT and hence, the remedy of appeal is unavailable to them. Referring to Para 51 of the judgement of the Supreme Court of India in case of Mardia Chemicals Ltd. & Ors. Vs. Union of India & Ors.; (2004) 4 SCC 311, he submits that jurisdiction of this Court is saved therein. He also relied upon a judgement of Hon'ble Apex Court of India dated 24.09.2021 in CiviL Appeal No.5728/2021: M/s Magadh Sugar & Energy Ltd. Vs. The State of Bihar & Ors. to canvass that alternative remedy is no bar. Learned counsel further submits that since, the issue of fraud is involved in the matter, the (Downloaded on 01/09/2022 at 09:58:12 PM) (4 of 5) [CW-4568/2020] learned DRT or for that matter, the learned DRAT is not competent to enquire into the allegations of fraud and hence, the petitioners cannot be relegated to the remedy of appeal.
Heard. Considered.
The petitioners have a remedy of statutory appeal under Section 18 of the SARFAESI Act, 2002 against the order passed by the learned DRT, Jaipur. Section 18 (1) reads as under:-
"Section 18: Appeal to Appellate Tribunal.
18. (1) Any person aggrieved, by any order made by the Debts Recovery Tribunal [under section 17, may prefer an appeal along with such fee, as may be prescribed] to an Appellate Tribunal within thirty days from the date of receipt of the order of Debts Recovery Tribunal."
Thus, from the aforesaid provision, it is apparent that any person aggrieved by any order made by the learned DRT may prefer an appeal and remedy of appeal is not confined to the parties to the litigation only. In view thereof, contention of the learned counsel for the petitioners that not being parties to the securitization application, remedy of appeal is unavailable to them, cannot be countenanced.
In case of Mardia Chemicals Ltd. (supra), the Hon'ble Apex Court has saved jurisdiction of the Civil Court only, though, to a very limited extent. It nowhere deals with jurisdiction of the High Court under Article 226 of the Constitution of India against an order passed by the learned DRT.
Further, learned counsel for the petitioners could not satisfy this Court that the learned DRT or the learned DRAT has no jurisdiction to enquire into the allegations of fraud. Be it as it may be, in any case, the allegation of fraud necessarily involves (Downloaded on 01/09/2022 at 09:58:12 PM) (5 of 5) [CW-4568/2020] disputed questions of fact which cannot be entertained by this Court under its writ jurisdiction.
In view thereof, even the judgement of the Hon'ble Apex Court in case of M/s Magadh Sugar & Energy Ltd. (supra) is of no help to the petitioners.
The upshot of the aforesaid discussion is that all these writ petitions are dismissed for availability of alternative remedy of statutory appeal to the petitioners.
(MAHENDAR KUMAR GOYAL),J PRAGATI/s-148-151 (Downloaded on 01/09/2022 at 09:58:12 PM) Powered by TCPDF (www.tcpdf.org)