Madras High Court
Triveni Alloys Limited vs Board For Industrial on 19 July, 2005
Bench: Markandey Katju, D.Murugesan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19/07/2005
CORAM
THE HON'BLE MR.MARKANDEY KATJU, THE CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE D.MURUGESAN
W.P. No. 4481 of 2005
and 32594 of 2003
Triveni Alloys Limited, rep. by its
Managing Director Ashok Goel,
187, Lloyds Road,
Gopalapuram, Chennai-86. ... Petitioner in both petitions.
-Vs-
Board for Industrial
& Financial Reconstruction,
Jawahar Vyapar Bhavan,
1, Tolstoy Marg, New Dehi-110 001. ... R-1 in both petitions.
2. The Tamilnadu Industrial Investment
Corporation Limited,
New No.692, Anna Salai, Nandanam,
Chennai-35 rep. by its Managing
Director.
3. The State Industries Promotion
Corporation of Tamilnadu Ltd.,
No.19-A, Rukmani Lakshmipathy Road,
Egmore, Chennai-8.
4. Indian Bank, rep. by its Chairman,
31, Rajaji Salai, Chennai-1.
5. State Bank of India,
Rehabilitation and Recovery Branch,
Chennai-2.
6. State Bank of Bikaner and Jaipur,
Head Office: Tilak Marg,
Jaipur-302 005. ... Respondents 2 to 6
in WP 4481/2005
2. The Commissioner,
Central Excise, Chennai-111.
3. The Chairman,
State Bank of India,
Central Office, P.B.No.12,
Mumbai-400 021.
4. The Chairman,
State Bank of Bikaner & Jaipur,
Head Office Jaipur,
Tilak Marg, Jaipur-302 005.
5. The Chairman,
Indian Bank,
No.31, Rajaji Salai, Chennai-1.
6. The Chairman,
State Industrial Promotion Corporation
of Tamil Nadu,
No.17A, Marshal Road,
Egmore, P.B.No.7223, Chennai-8.
7. The Chairman,
Tamilnadu Industrial Inviestment
Corporation Limited,
Anna Salai, Nandanam, Chennai-35.
8. The Chairman,
Tamil Nadu Electricity Board,
Anna Salai, Chennai-2.
9. The Chairman,
C.P.F.C. HUDCO,
Vishala,
14, Bhikaji Cama Place,
New Delhi-110 066.
10.The Secretary,
Government of Tamil Nadu,
Handloom Textile & Khadi Department,
Fort St. George, Chennai-9.
11.The Director General, ESIC,
ESIC Building, Kotla Road,
Behind Foreign P.O.
New Delhi. ... Respondents 2 to 11 in
WP 32594/2003
Prayer in WP 4481/2005: Petition under Article 226 of the
Constitution of India praying to issue a writ of certiorarified mandamus
calling for the records relating to the order of the 2nd respondent in
Proceedings No.TIIC/HO/R&R/2004-05 dated 24.1.2005, quash the same and
consequently forbear respondents 2 to 6 from taking any action under the
provisions of the Securitisation and Reconstruction of Financial Assets and
Enforcement of Security Interest Act, 2002.
Prayer in WP 32594/2003: Petition under Article 226 of the
Constitution of India praying to issue a writ of mandamus forbearing
respondents 2 to 11 from initiating further proceedings until appeal in Appeal
No.88/2003 dated 17.1.2003 on the file of the Hon'ble Appellate Authority for
Industrial & Financial Reconstruction, New Delhi (R-1) is entertained and
disposed of.
!For petitioner in WP 4481/2005 :: Mr.Vijay Narayan, senior counsel
for Ms. Narmadha Sampath
^For R-2 -do- :: Mr.M.R.Raghavan
For R-4 -do- :: Mr.Jayesh B Dolia for
M/s.Aiyar & Dolia
For R-5 -do- :: Mr.P.D.Audikesavalu
No appearance for R1, R3 and R6.
For petitioner in WP 32594/2003 :: Mr.K.Rajasekaran
For R-2 -do- :: Mr.r.Gnanasekar, ACGSC
For R-3 -do- :: Mr.P.D.Audikesavalu
For R-5 -do- :: Mr.R.Kannan
For R-6 -do- :: Mr.P.S.Seetharaman
For R-7 -do- :: Mr.Jayesh B Dolia for
M/s.Aiyar & Dolia For R-8 -do- :: Mr.G.Vasudevan
For R-10 -do- :: Mr.V.Raghupathi, Govt. Pleader
For R-11 -do- :: Mr.V.K.Vijayaraghavan
No appearance for R1, R4 and R9.
:COMMON ORDER
(Order of the Court was made by The Hon'ble Chief Justice.) Heard the learned counsel for the parties. We have also perused the records. W.P. No.4481/2005 has been filed for a writ of certiorarified mandamus to quash the order dated 24.1.2005 passed by the second respondent-Tamilnadu Industrial Investment Corporation limited and to restrain respondents 2 to 6 from taking any action under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as 'the Securitisation Act'). W.P.No.32594/2003 has been filed for a writ of mandamus forbearing respondents 2 to 11 from initiating further proceedings until appeal in Appeal No.88/2003 dated 17.1.2003 on the file of the Hon'ble Appellate Authority for Industrial & Financial Reconstruction, New Delhi (R-1) is entertained and disposed of.
2. We have in the judgment in W.P.No.13056 of 2005 etc. batch, decided on 7.7.2005 (M/s.Digivision Electronics Ltd. v. Indian Bank), dealt with various arguments raised by the learned counsels for the petitioners in various cases relating to the Securitisation Act and we have dismissed all those petitions. We are, therefore, not dealing with the arguments which have been considered in that judgment.
3. In the present case, leaned counsel for the petitioner has relied on section 41 of the Securitisation Act, which states:-
"The enactments specified in the Schedule shall be amended in the manner specified therein."
4. Learned counsel for the petitioner has relied on the second proviso which has been inserted in section 15(1) of the Sick Industrial Companies (Special Provisions) Act, 1985, which states:-
"Provided also that on or after the commencement of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, where a reference is pending before the Board for Industrial and Financial Reconstruction, such reference shall abate if the secured creditors, representing not less than three-fourth in value of the amount outstanding against financial assistance disbursed to the borrower of such secured creditors, have taken any measures to recover their secured debt under sub-section (4) of section 13 of that Act."
5. Learned counsel for the petitioner submitted that the second proviso will only apply where a reference is pending before the Board for Industrial and Financial Reconstruction and not when a proceeding is pending before the Appellate Authority for Industrial and Financial Reconstruction (AIFR) under section 25 of the Sick Industrial Companies (Special Provisions) Act. We do not agree. It is well settled that an appeal is a continuation of the original proceedings vide Garikapati v. Subbiah Choudhry, AIR 1957 SC 540, para 23.
6. Learned counsel for the petitioner submitted that the intention of the Parliament is that the second proviso to section 15(1) applies only when a reference is pending before the BIFR and not before the Appellate Authority and hence only BIFR is mentioned therein. As already stated above, appeal is a continuation of the original proceedings and very often something which is not mentioned can be implied by necessary implication. Moreover, the very purpose of the Securitisation Act is for speedy recovery of dues against defaulting borrowers and hence we should taken an interpretation which furthers that object.
7. There is no dispute that more than three-fourth of the secured creditors resolved to take action under the Securitisation Act and gave their consent for that purpose. In our opinion, once a decision has been taken by the secured creditors representing not less than three-fourth in value of the amount outstanding and consent has been given, it will amount to a measure taken to recover the secured debt under section 13(4) of the Securitisation Act.
8. As such the petitioner has a right to file an appeal under section 17 of the Securitisation Act before the Debts Recovery Tribunal. The petitioner can take all such legal and factual pleas, as advised, before the Tribunal. Both the writ petitions are dismissed. No costs. Connected WPMP Nos.39502/2003 and 4967/2005 are dismissed.
Index: Yes.
Internet: Yes ns.
To
1. Board for Industrial & Financial Reconstruction, Jawahar Vyapar Bhavan, 1, Tolstoy Marg, New Dehi-110 001.
2. The Managing Director, Tamilnadu Industrial Investment Corporation Limited, New No.692, Anna Salai, Nandanam, Chennai-35.
3. The State Industries Promotion Corporation of Tamilnadu Ltd., No.19-A, Rukmani Lakshmipathy Road, Egmore, Chennai-8.
4. The Chairman, Indian Bank, 31, Rajaji Salai, Chennai-1.
5. State Bank of India, Rehabilitation and Recovery Branch, Chennai-2.
6. State Bank of Bikaner and Jaipur, Head Office: Tilak Marg, Jaipur-302 005.
7. The Commissioner, Central Excise, Chennai-111.
8. The Chairman, State Bank of India, Central Office, P.B.No.12, Mumbai-400 021.
9. The Chairman, State Industrial Promotion Corporation of Tamil Nadu, No.17A, Marshal Road, Egmore, P.B.No.7223, Chennai-8.
10. The Chairman, Tamilnadu Industrial Inviestment Corporation Limited, Anna Salai, Nandanam, Chennai-35.
11. The Chairman, Tamil Nadu Electricity Board, Anna Salai, Chennai-2.
12. The Chairman, C.P.F.C. HUDCO, Vishala, 14, Bhikaji Cama Place, New Delhi-110 066.
13.The Secretary, Government of Tamil Nadu, Handloom Textile & Khadi Department, Fort St. George, Chennai-9.
14.The Director General, ESIC, ESIC Building, Kotla Road, Behind Foreign P.O. New Delhi.