M/S. Inteltek Automation ... vs Indusind Bank Ltd. & Anr
2010 Latest Caselaw 232 Bom

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                  IN THE  HIGH COURT OF JUDICATURE AT BOMBAY

                             CIVIL APPELLATE JURISDICTION




                                                               
                           WRIT PETITION NO. 5309  OF 2010




                                                              
    1  M/s. Inteltek Automation Pvt.Ltd. & 2 ors.                       ....   Petitioners
          vs
    1  Indusind Bank Ltd. & anr.                                        ....    Respondents




                                                 
    Mr. S. K. Jain for the petitioners.
    Mrs. Vandana D. Jaisingh for respondent no.1. 
                                 ig                         CORAM: DR.D.Y.CHANDRACHUD &
                                                                           ANOOP V. MOHTA, JJ.

DATE : December 01, 2010

ORAL JUDGMENT (Per Dr. D.Y. Chandrachud,J.):

The First Respondent filed an application before the Debts Recovery

Tribunal at Pune against the petitioners for the recovery of an amount of

Rs.2.12 crores together with future interest. On 3 February 2010, the First

Respondent moved an application under Rule 12(5) of the Debts Recovery

Tribunal (Procedure) Rules, 1993 on the basis that in their balance-sheet for

the year ending 31 March 2005, the Petitioners had admitted an

outstanding liability of Rs.1.58 crores to the First Respondent.

Consequently, an order was sought that pending hearing and final disposal

of the Original Application, the Petitioners be directed to deposit an amount

of Rs.1.58 crores, failing which a Recovery Certificate for the admitted

amount be issued. The Petitioners filed a reply to the application. In the

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reply, the Petitioners specifically set up a defence that the notes appended

by the Auditors to the balance-sheet clearly showed that there was a dispute

on the liability of the Petitioners, both with respect to the claim of interest

and principal. Hence, according to the Petitioners, there was no admission

in the balance-sheet on the basis of which an order of deposit could be

passed or a Recovery Certificate could be issued. The Petitioners inter alia

relied upon the following notes contained in the report of the Auditors

which forms a part of the balance-sheet:

"There is dispute between the company and its bankers Indusind Bank Ltd over the issue of charging of interest and

payment to bankers of interest and principal on Term Loan Rs. 1.50 crores. The company has not provided for interest on these bank borrowings. The bankers have approached appropriate court of law for recovery of its due."

Also Para F of the Auditors report also states -

"There is a dispute between the company and its Bankers Indusind Bank Ltd over the issue of charging of interest and payment to Bankers of Interest and Principal on Term Loan Rs. 1.50 crores. The Company has not provided for interest on

these bank borrowings. The Bankers have approached appropriate court of law for recovery of its due."

2 The Debts Recovery Tribunal, by its order dated 23 April 2010,

directed the petitioners to deposit an amount of Rs.1.58 crores within one

month failing which, it directed that an interim recovery certificate would

be issued. The Tribunal, while dealing with the notes of the Auditors, was

of the view that it was only the element of interest which had not been

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ascertained and provided for. In other words, the view of the Tribunal was

that the figures reflected in the balance-sheet as of 31 March 2005 reflect

the outstanding dues towards the principal payable by the Company to the

First Respondent. This, according to the Tribunal, was an admitted amount.

Relief was accordingly granted as prayed. In Appeal, the Debts Recovery

Tribunal has confirmed the view of the Tribunal.

3 Counsel appearing for the Petitioners submitted that the Tribunal

could not have read one part of the balance-sheet in isolation and if the

report of the Board of Directors and the Auditor's report are properly

appreciated, it would be apparent that there is no admission of liability.

Counsel submitted that the Tribunal and the Appellate Tribunal ignored the

principles of law laid down by the Supreme Court under which it is only

where there is a plain admission that a decree analogous to that under

Order XII, Rule 6 of Code of Civil Procedure, 1908 can be passed.

4 Rule 12 (5) of the Debts Recovery Tribunal (Procedure) Rules, 1993

provides as follows:

"Where a defendant makes an admission of the full or part of the amount of debt due to a bank or financial institution, the Tribunal shall order such defendant to pay the amount, to the extent of the admission, by the applicant within a period of one month from the date of such order failing which the Tribunal may issue a certificate in accordance with Section 19 of the Act to the extent of amount of debt due admitted by the defendant."

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    5     In the present case, the question before the Tribunal and indeed in 




                                                              

these proceedings is, whether the petitioners have made an admission in

full or part of the amount of debt due to the First Respondent. The report

of the Directors for the year ending 31 March 2005 contains, at the outset,

the following statement:

"Here is dispute between the company and it's bankers over the issue of charging of interest and payment to bankers of

interest and principle. The company has not provided for interest on bank borrowings. The bankers have approached appropriate court of law for recovery of it's dues."

6 Then again the compliance certificate which forms part of the report

submitted with the balance-sheet by the Company Secretary on 25 August

2005 contains the following statement:

"The Company, being a private company, the borrowings made during the financial year do not attract provisions of Section 293 (1)(d) of the Act. In case of one of the loan from Bank the matter of repayment is in dispute and court matters

are going on."

7 The Auditor's report also of 25 August 2005 expressly refers to the

circumstance that there was a dispute pending between the company and

its bankers over the charging of interest and the payment to the bankers of

the interest and the principal. The relevant reference in that regard in the

Auditor's report reads as follows:

"Remark :

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There is dispute between the Company and its bankers Indusind Bank Ltd., over the issue of charging of interest and

payment to bankers of interest and principal on Term Loan Rs. 1.50 crores. The Company has not provided for interest on these bank borrowings. The bankers have approached

appropriate court of law for recovery of its due."

8 The Auditor's report then provides that "The impact of the interest, if

charged and amount repayable including the principal and interest is not

ascertained and interest not provided for.". The Auditor's report further

goes on to state thus:

"Based on our Auditor procedures and on the information and explanations given by the management, we are of the opinion that the company has disputed the

repayment of dues amounting to Rs.1.50 crores availed from Indusind Bank. The dispute is from 30 March 2002 and was not cleared until 31 March 2005."

9 In Note 16 to the report of the Auditors, it is stated that "the term

loan from Indusind Bank Rs.1.50 crores is disputed as explained in point F

remark.". Similarly, in Note 17, it has been stated that "In view of the

dispute between company bankers over the issue of cash credit/Term loan

from Indusind Bank Rs.1.50 crores, we are unable to comment on

application of funds by the Company.". Now, it is in this background

that Schedule "C" to the Statement of Accounts would have to be evaluated.

Schedule "C" which is entitled, "Secured Loan from Banks" refers to a

Cash Credit of Indusind Bank Ltd. Of Rs.1.13 crores and a term loan of Rs.

44.74 lacs.". The mere disclosure of these figures in the Schedule cannot

be read disassociated from the specific statement contained in the report of

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the Board of Directors and in the Notes of the Auditors which form part of

the accounts. The Auditors' report in fact makes it clear that there was a

dispute between the company and its bankers over the issue of the charging

of interest and payment to the bankers of the interest and the principal on

the term loan. Both the Tribunal and the Appellate Tribunal have

completely ignored this aspect of the matter.

10 Rule 12 (5) enables the Tribunal to order a defendant to pay the

amount in respect of which the defendant makes an admission. The

admission may be in respect of the full or a part of the amount of debt due

to the Bank or a financial institution. The provisions of Rule 12(5) could

not have been resorted to, in the facts of this case, where, for the reasons

already noted earlier, there was no unequivocal admission of liability on the

part of the Petitioners. Both the Tribunal and the Appellate Tribunal

proceeded on the basis that there was an admission of liability in respect of

the principal and what is disputed is only the element of interest. This, as

the Auditors' notes would show, is not a correct reading or appreciation of

the audit report. The audit report has made it abundantly clear at several

places which have been extracted above that there was a dispute both in

regard to the interest charged and on the re-payment of the principal.

    11     Order XII, Rule 6 of the Code of Civil Procedure, 1908 empowers the 





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Court, where admissions of fact have been made either in a pleading or

otherwise, to make an order or give a judgment having regard to such

admissions. While construing this provision, the Supreme Court in Uttam

Singh Dugal & Co. Ltd. vs. Union Bank of India & ors., 1 held that the

object of Order XII, Rule 6 is to provide to a party a remedy to obtain a

speedy judgment where a claim is admitted. The Supreme Court held that

where the other party has made a plain admission entitling the claimant to

succeed and where, there is a clear admission of facts, the provisions would

squarely be attracted. In that case, the Supreme Court noted that the

denial was evasive and that the learned trial Judge was justified in holding

that there was an unequivocal admission of the contents of the documents.

What was denied was the extent of the admission but the increase in the

liability was admitted. Similarly, in a case which was decided by a

Division Bench of this Court in Ultramatix Systems Pvt.Ltd. vs. State Bank

of India and ors.,2 the Division Bench while adverting to Rule 12(5) held

that a statement contained in the balance-sheet and Profit and Loss Account

would be an admission of liability unless a subsequent balance-sheet was

filed to show either that the amount has been paid or was not due and

payable and/or any other material is produced to hold otherwise. In that

case, there was an express admission of the amount due and payable in the

balance-sheet. There was no specific denial in the pleadings. In the case

1 AIR 2000 SC 2740 2 2007 (6) ALL MR 327

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before us, however, as noted earlier, the facts stand completely on a

different footing. The audit report which forms part of the balance-sheet

for the year ending 31 March 2005 clearly notes that the claim for interest

and principal is in dispute. There is a specific denial in the pleadings.

12 For these reasons, we are unable to accept the contention which

found favour with the Tribunal and in Appeal before the Appellate Tribunal.

No case was made out either for the passing of an order of deposit or for

the issuance of an interim recovery certificate under Rule 12(5). As a

result, the petition would have to be allowed and is accordingly allowed by

setting aside the impugned order of the Debts Recovery Appellate Tribunal

dated 24 June 2010. The application filed by the First Respondent on 3

February 2010 for an order of deposit of Rs.1.58 crores pending the hearing

and final disposal of the Original Application and for the issuance of an

interim recovery certificate upon failure to deposit would, therefore, stand

dismissed. While doing so, we clarify that the Tribunal shall hear and

dispose of Original Application No.96/2004 filed by the First Respondent

independently on its own merits.

13 Rule is made absolute accordingly. There shall be no order as to

costs.

       (ANOOP V. MOHTA, J.)                               ( DR.D. Y. CHANDRACHUD,J.)