Bombay High Court
Zuhair Mohamedali Merchant Proprietor ... vs Idfc Bank Represented By Its Managing ... on 11 January, 2024
Author: M.M. Sathaye
Bench: B. P. Colabawalla, M.M. Sathaye
2024:BHC-OS:649-DB
WP-4620-2022-J.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 4620 OF 2022
1. M/s. A. Navinchandra Steels Pvt. Ltd., a company
incorporated under Indian companies Act, 1956 and
having its registered office at 704, "Ecstasy"
Commercial Bldg., City of Joy Nirmal Life style,
TALLE Mulund (W), Mumbai- 400 080.
SHUBHAM
ASHOKRAO
Digitally signed by
TALLE SHUBHAM
2. Alpesh Navinchandra Gosalia, Residing at Flat No. ...Petitioners
ASHOKRAO
Date: 2024.01.12
201/202, "G" Wing Kukreja Palace, Garodia Nagar,
15:25:27 +0530
Vallabh Baug Cross, Ghatkopar (E), Mumbai-400 077.
Versus
1. Union of India
Secretary in the Department of Banking, Ministry of
Finance, Government of India, Jeevandeep Building,
Parliament Street, New Delhi-110 001.
2. Ministry of Micro, Small and Medium Enterprises,
Government of India, Through Its Hon'ble Secretary,
Udyog Bhawan,New Delhi-110001.
3. Governor, Reserve Bank of India,
Shahid Bhagat Singh Road, Fort, Mumbai-400 001.
4. State of Maharashtra
Through its Hon'ble Principal Secretary to
Government of Maharashtra Mantralaya, Madam
Cama Road, Hutatma Rajguru Chowk, Nariman Point,
Mumbai 400032.
5. Abhyudaya Co-operative Bank Ltd.,
Represented by Board of Directors through its
Chairman K.K. Tower, G. D. Ambekar Marg, Parel
Village, Parmanand Wadi, Parel, Mumbai,
Maharashtra- 400012.
Also at
Unit No. 1 & 2, Silver Harmony, New Maneklal Estate,
Ghatkopar (W), Mumbai-400 086.
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6. Authorized Officer Legal & Recovery Department,
Abhyudaya Co-operative Bank Ltd., Shram Safalya
Building, 63, G.D. Ambekar Marg, Parel Village,
Mumbai- 400 012.
7. Shri. V.N. Lothey (Patil) Sole Arbitrator Appointed
U/s. 84 of the Multi State Co-0perative Societies Act,
2002 Having its office at C/o. Abhyudaya Co-op Bank
Ltd., Regal Industrial Estate, Aacharya Donde Marg,
Sewri, Mumbai- 400 015.
8. Central Registrar Room No: 130 Department of
Agriculture, Cooperative & Finance Welfare Ministry
of agriculture & Farmers Welfare, Krishi Bhawan, New
Delhi- 110 001.
9. Hon. Chief Metropolitan Magistrate, Mahapalika
Marg, Near Dhobi Talao, Esplanade, Chhatrapati
Shivaji Terminius Area, Fort, Mumbai,
Maharashtra- 400001.
10. Hon'ble Collector & District Magistrate Court ...
Naka, Ad Prabhakar Hegde Rd, Kharkar Alley, Thane Respondents
West, Thane, Maharashtra-400 601.
WITH
WRIT PETITION (L) NO. 23938 OF 2022
1. M/s. Shree Shantinath Steels, a Proprietorship firm
incorporated under Indian Registration Act, 1908 and
having its registered office, at 706, "Ecstasy"
Commercial Bldg., City of Joy Nirmal Life Style,
Mulund (W), Mumbai- 400 080.
2. Mrs. Nilaben Rajesh Soni, ...Petitioners
Proprietor of Shree Shantinath Steels and having its
registered office, at 706, "Ecstasy" Commercial Bldg.,
City of Joy Nirmal Life Style, Mulund (W), Mumbai-
400 080.
Versus
1. Union of India
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Secretary in the Department of Banking, Ministry of
Finance, Government of India, Jeevandeep Building,
Parliament Street, New Delhi-110 001.
2. Ministry of Micro, Small and Medium Enterprises,
Government of India, Through its Hon'ble Secretary,
Udyog Bhawan, New Delhi-110001.
3. The Governor, Reserve Bank of India,
Shahid Bhagat Singh Road, Fort, Mumbai-400 001.
4. State of Maharashtra
Through its Hon'ble Principal Secretary to
Government of Maharashtra Mantralaya, Madam
Cama Road, Hutatma Rajguru Chowk, Nariman Point,
Mumbai 400032.
5. Abhyudaya Co-operative Bank Ltd.,
Represented by Board of Directors through its
Chairman K.K. Tower, G. D. Ambekar Marg, Parel
Village, Parmanand Wadi, Parel, Mumbai,
Maharashtra- 400012.
Also at
Unit No. 1 & 2, Silver Harmony, New Maneklal Estate,
Ghatkopar (W), Mumbai-400 086.
6. Authorized Officer Legal & Recovery Department,
Abhyudaya Co-operative Bank Ltd., Shram Safalya
Building, 63, G.D. Ambekar Marg, Parel Village,
Mumbai- 400 012.
7. Shri. V.N. Lothey (Patil) Sole Arbitrator Appointed
U/s. 84 of the Multi State Co-0perative Societies Act,
2002 Having its office at C/o. Abhyudaya Co-op Bank
Ltd., Regal Industrial Estate, Aacharya Donde Marg,
Sewri, Mumbai- 400 015.
8. Central Registrar Room No: 130 Department of
Agriculture, Cooperative & Finance Welfare Ministry
of agriculture & Farmers Welfare, Krishi Bhawan,
New Delhi- 110 001.
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9. Chief Metropolitan Magistrate, Mahapalika Marg,
Near Dhobi Talao, Esplanade, Chhatrapati Shivaji
Terminius Area, Fort, Mumbai,Maharashtra- 400001.
10. Collector & District Magistrate, Thane. Court ...
Naka, Ad Prabhakar Hegde Rd, Kharkar Alley, Thane Respondents
West, Thane, Maharashtra-400 601.
WITH
WRIT PETITION (L) NO. 30038 OF 2022
1. M/s. Cjex Biochem Pvt Ltd. ...Petitioner
415, Daulat Bhavan, 407 Kalbadevi Road,
Mumbai, Maharashtra-400 002.
Versus
1. Board Of Direcitors Of Piramal Capital And Housing
Finance Ltd.(acquiring entity of yesteryears 'Dewan
Housing Finance Limited') & Ors.
601, 6th Floor, Amiti Building, Agastya Corporate Park,
Kamani Junction, Opp. Fire Station, LBS Marg, Kurla
(w) Mumbai-400 070.
2. Authorized Officer Piramal Capital & Housing
Finance Ltd. 601, 6th Floor, Amiti Building, Agastya
Corporate Park, Kamani Junction, Opp. Fire Station,
LBS Marg, Kurla (w) Mumbai-400 070.
3. Union of India Ministry of Micro Small and Medium
Enterprises
Represented by its Secretary, Udyog Bhawan, Rafi
Marg, New Delhi, 110001.
4. Union of India
Represented by the Secretary in the Department of
Financial Services, Government of India, Jeevan Deep
Building, Parliament Street, New Delhi-110 001.
5. Board of Directors of the Reserve Bank of India
Represented by its Governor Shahid Bhagat Singh
Road, Fort, Mumbai-400 001.
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6. State of Maharashtra
Through its Hon'ble Principal Secretary to Government
of Maharashtra Mantralaya, Madam Cama Road,
Hutatma Rajguru Chowk, Nariman Point, Mumbai
400032
7. Chief Metropolitan Magistrate
Esplande Court, Mahapalika Marg, Mumbai 400 001.
8. Court Commissioner
Assistant Registrar at (Cash Section) at Esplanade,
Fort, Mumbai 400 001.
9. Senior Police Inspector ...
Gamdevi Police Station Gamdevi, Mumbai 400 007. Respondent
s
WITH
WRIT PETITION (L) NO. 32617 OF 2022
Hemlata Vijaykumar Thakur ...Petitioner
Director & Guarantor of M/s. Samarth Arcade
Private Limited 203, Kshitij Co-Operative
Housing Society Limited, Plot No. 34, Near
HDFC Bank, Juhu Varsova Link Road,
Andheri (West), Mumbai- 400053.
Versus
1. Board Of Directors Of Kalyan Janta Co-Op
Bank Limited Represented by its Chairman & ...Respondents
Ors. Head Office: Kalyanamastu, Om
Vijaykrushna Apartment, Adharwadi Road,
Kalyan (West), District Thane.
2. Mr. Vijay Vishwanath Gaikwad, Authorized
Officer Kalyan Janta Co-Op Bank Limited
Head Office-Kalyanamastu, Om Vijaykrushna
Apartment, Adharwadi Road, Kalyan (West),
District Thane.
3. Additional District Collector Nashik Office
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of Additional District Collector Old Agra
Road, Nashik District Maharashtra 422 002.
4. Board of Directors of Reserve Bank of India
Represented by its Chairman Main Building,
P.O. Box 901, Shahid Bhagat Singh Road,
Mumbai- 400 001.
5. Secretary in the Department of Banking
Ministry of Finance Government of India
Jeevandeep Building, Parliament Street, New
Delhi.
6. Commissioner of Police Office of the
Commissioner of Police Nashik, Gangapur
Road, Nashik
7. Tahsildar Nasik
Tahsildar Nashik Office, Nashik, Maharashtra
- 422 001
8. Senior Police Inspector Ambad Police
Station Pelian Park Road, Cidco, Nasik
Maharashtra 422 009.
9. Senior Police Inspector Sarkarwada Police
Station, Gangapur Road, Opposite to KTHM
College Nashik 433 002.
10. Senior Police Inspector Gangapur Road
Police Station Gangapur Rd, Nashik
Maharashtra 422 005.
11. Senior Police Inspector Indira Nagar Police
Station Mumbai- Agra Road, Indira Nagar,
Rajiv Nagar, Nashik Maharashtra- 4222009
12. State of Maharashtra Through
Government Pleader Bombay High Court,
Mumbai - 400 032.
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WITH
WRIT PETITION (L) NO. 35792 OF 2022
1. Perfect Infra Engineers Ltd. Represented
by Promoter & Guarantor Mrs. Manisha
Nimesh Mehta Plot No. R-637, T.T.C.
Industrial Area, Thane Belapur Road,
MIDC Rabale, Navi Mumbai-400 701.
2. Manisha Nimesh Mehta Promoter & ...Petitioners/Applicants
Gurantor of Perfect Infra Engineers LTD.
Plot No. R-637, T.T.C. Industrial Area,
Thane Belapur Road, MIDC Rabale, Navi
Mumbai- 400701.
Versus
1. ICICI Bank Ltd Through Board Of
Directors Of Icici Bank Represented by
Chairman & Managing Director of ICICI
Bank ICICI Bank Head Office ICICI Bank
Towers, Bandra Kurla Complex, Mumbai-
400 051.
2. Shri. BenoyIdiculla Head of the ICICI
Branch ICICI Bank Head Office ICICI Bank
Towers, Bandra Kurla Complex, Mumbai-
400 051.
3. Ms. Ritu Maheshwari Relationship
Manager ICICI Bank Head Office ICICI
Bank Towers, Bandra Kurla Complex,
Mumbai- 400 051.
4. Shri. Jignesh Shelani Authorized Officer,
ICICI Bank Ltd., Old Padra Road, Near
Chakli Circle, Vadodara-390001.
5. Technology Development Board
Represented by its Chairperson Vishwa
Karma Bhawan, Ground Floor, A-Wing,
Shaheed Jeet Singh Marg, New Delhi,
Delhi-110016.
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6. Board of Directors of the Reserve Bank
of India,
Represented by its Governor, Shahid
Bhagat Singh Road, Fort, Mumbai-400
001.
7. Ministry of Micro, Small and Medium
Enterprises,
Represented by its Secretary, Udyog
Bhawan, Rafi Marg, New Delhi, Delhi
110001.
8. The Union of India
Represented by its Secretary in the
Department of Banking, Ministry of
Finance, 3rd Floor, Jeevandeep Building,
Sansad Marg, New Delhi-110 001.
9. State of Maharashtra
Represented by its Chief Secretary
Mantralaya, Mumbai 400032.
10. Collector & District Magistrate,New
Collector Office Building, Station Rd,
opposite Sasoon Hospital, Pune
Maharashtra-411 001.
11. Senior Inspector of Police Ghatkopar
Police Station, Garodia Nagar, Mumbai
12. TransUnion CIBIL Limited (Formerly:
Credit information Bureau (india) Limited)
Represented by its Managing Director &
Chief Executive Officer One Indiabulls, 19th
Floor, Tower 2A- 2-B, Senapati Bapat
Marg, Elphinstone Road, Mumbai-400
013.
13. Jayalakshmi Neelkantan Aged 63 years,
R/o. Flat No. 803, 8th Floor, Neelkanth
Tower Co-operative Housing Society Ltd.,
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Plot No. 206, Garodia Nagar, Ghatkopar
(East), Mumbai- 400 077.
14. Mr. P.G. Neelkantan Age-66 years ...Respondents
R/o. Flat No. 803, 8th Floor, Neelkanth
Tower Co-operative Housing Society Ltd.,
Plot No. 206, Garodia Nagar, Ghatkopar
(East), Mumbai- 400 077.
WITH
WRIT PETITION (L) NO. 36240 OF 2022
A. Navinchandra Steels Pvt Ltd, Company ...Petitioner
incorporate under section Indian Companies Act,
1956, represented by its Director, Alpesh
Navinchandra Gosalia, Having Address at 704,
"ECSTAY", Commercial Building, City of Joy Nirmal
Lifestyle, Mulund (West), Mumbai - 400 080
Versus
1. Union of India
Represented by the Secretary in the Department of
Financial Services, Ministry of Finance, Government
of India, Jeevandeep Building, Parliament Street,
New Delhi-110 001.
2. The Chairperson, Debt Recovery Appellate
Tribunal, 1st Floor, Telephone Bhawan, Stand Cinema
Road, Colaba Causeway, colaba Mumbai-400005.
3. The Presiding Officer, Debt Recovery Tribunal-2,
3rd Floor, Telephone Bhawan, Stand Cinema Road,
Colaba Causeway, Colaba Mumbai-400005.
4. The Presiding Officer, Debt Recovery Tribunal-3,
MTNL Building 1stFloor, Next to Raghuleela Mall,
Sector 30A, Vashi, Navi Mumbai-400 703.
5. The Board of Directors of Abhyudaya Co-Operative
Bank Ltd, registered under the Multi-State Co-
operative societies Act, 2002 having office at : K.K.
Tower, G.D. Ambekar Marg, Parel Village,
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Parmanand Wadi, Parel, Mumbai-400 012.
6. The Authorized Officer - Legal & Recovery
Department, Abhyudaya Co-Operative Bank Ltd.,
Sharam Safalya Building, 63, G.D. Ambekar Marg,
parel Village, Parmanand Wadi, Parel, Mumbai-400
012.
7. State of Maharashtra
Through its Hon'ble Principal Secretary to
Government of Maharashtra Mantralaya, Madam
Cama Road, Hutatma Rajguru Chowk, Nariman
Point, Mumbai 400032.
8. Additional Chief Metropolitan Magistrate, 3rd
Court, Office of the Chief Metropolitan Magistrate,
Esplanade, Chatrapati Shivaji Terminus Area,
Mumbai-400 001.
9. The Senior Inspector of Police, Purushottam
Kheraj Bhawan, Netaji Subhash road, Mulund (W),
Mumbai-400080.
10. The Senior Inspect of Police, Swami Samarth ...Respondents
Nagar, Pant Nagar Police Station, Ghatkopar (E),
Mumbai 400075.
WITH
WRIT PETITION (L) NO. 10862 OF 2023
Cjex Biochem Pvt. Ltd. Represented By Chetan
Prabhashankar Joshi, The Director of M/s. CJEX ...Petitioner
Biochem Pvt. Ltd. 415, Daulat Bhavan, 407 Kalbadevi
Road, Mumbai, Maharashtra-400 002.
Versus
1. Board Of Director Of Pegasus Assets
Reconstruction Private Limited Represented by Mr. ...Respondents
Kishore Srinivasan Managing Director & CEO
Registered Address: 507, Dalamal House, Jamanlal
Bajaj Marg, Nariman Point, Mumbai-400021.
2. Authorized Officer
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Pegasus Assets Reconstruction Private Limited 507,
Dalamal House, Jamanlal Bajaj Marg, Nariman
Point, Mumbai-400021.
3. Board of Directors of Ratnakar Bank Limited The
Original Lender Represented by R.
Subramaniakumar Managing Director & CEO 1st
Lane, Shahupuri, Kolhapur-416001.
4. Authorized Officer Ratnakar Bank Limited
9th Floor, Techniplex-I, Off Veer Savarkar flyover,
Goregaon West, Mumbai- 400 062.
5. Senior Police Inspector, In charge of Gamdevi
Police Station, Gamdevi, Nana Chowk, Mahalakshmi,
Mumbai- 400026.
6. Union of India
Represented by the Secretary to the Department of
Financial Services, Ministry of Finance, Government
of India, Jeevandeep Building, Parliament Street,
New Delhi-110 001.
7. Ministry of Micro, Small and Medium Enterprises,
Represented by its Secretary, Udyog Bhawan, Rafi
Marg, New Delhi, Delhi 110001.
8. Board of Directors, Reserve Bank of India,
Represented by its Governor, Shahid Bhagat Singh
Road, Fort, Mumbai-400 001.
9. State of Maharashtra
Through its Hon'ble Principal Secretary to
Government of Maharashtra Mantralaya, Madam
Cama Road, Hutatma Rajguru Chowk, Nariman
Point, Mumbai 400032.
10. Chief Metropolitan Magistrate Court, Mahapalika
Marg, Near Dhobi Talao, Esplanade, Chhatrapati
Shivaji Terminius Area, Fort, Mumbai,
Maharashtra- 400001.
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WITH
WRIT PETITION (L) NO. 11035 OF 2023
Mrs. Premlata Shikharchand Jain ...Petitioner/
(Joint-borrower with proprietary firm M/s. Shree Applicant.
Vimal Silk Mills) Aged 73 years, having residential
address at Flat Nos. 8A & 8B, Building No. 2 CHSL,
25/31, Dr. Atmaram Merchant Road, Bhuleshwar,
Mumbai-400 002.
Versus
1. The Board Of Directors Of The Bharat Co-
Operative Bank (Mumbai )Ltd. Represented by its
Managing Director Having its registered office at
Mohan Terrace, 64/72, Mody Street, Fort, Mumbai-
400001. Central Office at 'Maruti', Plot No. 13/9 A,
Sonawala Road, Goregaon (East), Mumbai-400063.
2. Mr. Gopal Kotian Authorised Officer
Bharat Co-operative Bank(Mumbai) Ltd., Having its
registered office at Mohan Terrace, 64/72, Mody
Street, Fort, Mumbai- 400001. Central Office at
'Maruti', Plot No. 13/9 A, Sonawala Road, Goregaon
(East), Mumbai-400063.
3. Mr. Abhishek S. More Court Commissioner R/o.
20/72, B.I.T. Chawl, R.B. Chandorkar Marg,
Agripada, Mumbai-400011. Mob-8652033172.
4. Station House Officer
In charge of L.T. Marg Road Police Station, 27, R
Champsi Rd, Tak Wadi, Lohar Chawl, Kalbadevi
Mumbai, Maharashtra- 400002.
5. Deputy Commissioner of Police (Operations), 5th
Floor, CP Office Compd. Dr. D.N. Rd, Mumbai-
400001.
6. Union of India
Represented by its Secretary in Ministry of Finance,
Department of Financial Services, Government of
India, Jeevandeep Building, Parliament Street, New
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Delhi-110 001.
7. Ministry of Micro, Small and Medium Enterprises,
Government of India, Represented by its Hon'ble
Secretary, Udyog Bhawan, Rafi Marg, New Delhi,
Delhi 110001.
8. The Governor, Reserve Bank of India,
New Central Office Building, Shahid Bhagat Singh
Road, Fort, Mumbai-400 001.
9. State of Maharashtra
Through its Chief Secretary to Government of
Maharashtra Mantralaya, Madam Cama Road,
Hutatma Rajguru Chowk, Nariman Point, Mumbai
400032.
10. Mrs. Elina Varun Jain alias Ms. Elina
Surendrakumar Jain Proprietress of M/s. Shree
Vimal Silk Mills Flat Nos. 8A & 8B, Building No. 2
CHSL, 25/31, Dr. Atmaram Merchant Road,
Bhuleshwar, Mumbai- 400002.
11. Mr. Shikharchand Mohanlal Jain/Paharia Flat ...Respondents
Nos. 8A & 8B, Building No. 2 CHSL, 25/31, Dr.
Atmaram Merchant Road, Bhuleshwar, Mumbai-
400002.
WITH
WRIT PETITION (L) NO. 12079 OF 2023
1. Dinesh Keshawrao Atkare, ...Petitioner
Managing Director of Santhoshi Barrier Film India
Pvt. Ltd. Since removed by virtue of the order dated
18.4.2023 of the NCLT, Mumbai Residing at;
Muramba Village Taluka Murtizapur Po Kinkhed,
Dist. Akola-444107
Versus
1. Board Of Directors of Tata Capital Finance
Services Ltd. Represented by its Managing Director,
11th Floor, Tower A, Peninsula Business Park,
Ganpatrao Kadam Marg, Lower Parel, Mumbai-
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400013.
1A. Authorized Officer of Tata Capital Finance
Services Ltd. Represented by its Managing Director,
11th Floor, Tower A, Peninsula Business Park,
Ganpatrao Kadam Marg, Lower Parel, Mumbai-
400013.
2. Mr. Shivshankar
Regional Head-Collection Tata Capital Financial
Services Ltd Lodha I-think Techno Campus,
Building "A" 4th floor, Near TCS Tantra Park, Off
Pokran Road, No. 2, Thane, Maharashtra-400607.
3. Palak Swapnil Desai
Insolvency Professional, Flat No. 901, 9th Floor, Park
vishtas Opp Lalubai Park, Andheri West, Mumbai-
400058.
4. Board of Directors, Bank of Baroda
Represented by its Managing Director Baroda
Corporate Centre, Plot No. c-26, Block G, Bandra
Kurla Complex, Bandra(East), Mumbai-400051.
4A. Authorized Officer of Bank of Baroda
Represented by its Managing Director Baroda
Corporate Centre, Plot No. c-26, Block G, Bandra
Kurla Complex, Bandra(East), Mumbai-400051.
5. Mr. Bholanath Tripathi
Authorized officer, Bank of Baroda, ZOSARB
Branch, 4th floor, Suraj Plaza, Sayaji Ganj Vadodra-
390005.
6. Chandan Kumar Authorized Officer SSI Branch,
Bank of Baroda Somnath, Daman-396210.
7. NCLT Mumbai Court-1,
Represented by its Registrar, 44, GD Somani Rd,
Opp. MTNL Exchange, Ganesh Murti Nagar, Cuffe
Parade, Mumbai-400005.
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8. State of Maharashtra
Through its Hon'ble Principal Secretary to
Government of Maharashtra Mantralaya, Madam
Cama Road, Hutatma Rajguru Chowk, Nariman
Point, Mumbai 400032.
9. Station House Officer, Wada Police station Near
State Bank of India, Agari Ali, Wada, Maharashtra-
421 303.
10. Station House Officer, Butibori MIDC Police
Station, Near Vaishnvi Hotel and MIDC Chowk,
Nagpur, Maharashtra-441122.
11. Union of India
Represented by the Secretary tothe Department of
Banking & Financial Services, Ministry of Finance,
Government of India, JeevanDeep Building,
Parliament Street, New Delhi-110 001.
12. The Secretary, Ministry of Micro, Small and
Medium Enterprises, Udyog Bhawan, Rafi Marg,
New Delhi, 110001.
13. The Reserve Bank of India, ...Respondents
Represented by its governor, New Central Office
Building, Shahid Bhagat Singh Rd, Fort, Mumbai-
400 001.
WITH
WRIT PETITION (L) NO. 12379 OF 2023
Bharti Pankaj Mehta C/405, Krushl Tower, ...Petitioner
Ghatkopar Mahul Road, Mumbai-400 089.
Versus
1. The Board Of Directors Of ASREC (India) Limited
Represented by its Chairman and Managing
Director, Solitaire Corporate Park, Building No. 2,
Unit No. 201-202 A & 200-202 B, Gr. Floor, Andheri
Ghatkopar Link Rd, Chakala, Andheri (E), Mumbai-
400093.
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2. ASREC (India) Limited
Represented by its Chairman and Managing
Director, Solitaire Corporate Park, Building No. 2,
Unit No. 201-202 A & 200-202 B, Gr. Floor, Andheri
Ghatkopar Link Rd, Chakala, Andheri (E), Mumbai-
400093.
3. Bharat Co-operative Bank Limited.
Represented by Board of Directors Through its
Chairman & Managing Director, Mohan Terrace,
64/72, Mody Street, Fort Mumbai-400 001.
4. Authorized Officer, Bharat Co-operative Bank
Limited. Mohan Terrace, 64/72, Mody Street, Fort
Mumbai-400 001.
5. The Chief Metropolitan Magistrate
Esplanade, Nagar Chowk, Mumbai-400 001.
6. Adv. Nishigandha S. Kadam
Advocate Court Commissioner, Nutun Bhimjyot
Krida Mandal, Bhim Nagar, Ghatkopar (W)
Mumbai-400 086.
7. Senior Police Inspector, Powai Police Station, Dp
Road Number 9, Rambaug, Chandivali, Powai
Mumbai- 400076.
8. Union of India
Represented by the Secretary Ministry of Finance,
Department of Financial Services, Government of
India, Jeevandeep Building, Parliament Street, New
Delhi-110 001.
9. Ministry of Micro, Small and Medium Enterprises,
Represented by its Secretary, Udyog Bhawan, Rafi
Marg, New Delhi, Delhi 110001.
10. State of Maharashtra
Through its Hon'ble Principal Secretary to
Government of Maharashtra Mantralaya, Madam
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Cama Road, Hutatma Rajguru Chowk, Nariman
Point, Mumbai 400032.
11. The Governor, Reserve Bank of India,
New Central Office Building, Shahid Bhagat Singh
Road, Fort, Mumbai-400 001.
12. Garden Silk Mills Ltd.
Represented by its Managing Director First Floor,
Tulsikripa Arcade Near Aai Mata Chowk Puna
Kumbharia Road Dumbhal, Surat - 395 010.
13. Mr. Lalitkumar Vithaldas Raithatha
Interim Resolution Professional A-14/15, Earth
Artica, Vasna Bhayli Road Above HDFC Bank, Opp-
Nilamber Bunglows, Vadodara-390 007.
([email protected]).
14. Maitri C. Mehta
701, Shilpa Building, Jagdusha Nagar Ghatkopar,
West Mumbai.
15. Karan. P. Mehta
S/o. Bharti Pankaj Mehta C-405, Kurshal Tower
G.M. Road, Amar Mahal Chembur - West, Mumbai-
400 089.
16. Rashmi Yarns Ltd. Registered office at 405, ...Respondents
Metro Tower, Ring Road, Surat 395 010 Admin
Office at 407, Sal Infotech, R.B. Mehta Road, Patel
Chowk, Ghatkopar (E), Mumbai- 400 077.
WITH
WRIT PETITION (L) NO. 13410 OF 2023
Mr. Zuhair Mohamedali Merchant, Adair
Electrical Motors Stamping Unit No.3, ...Petitioner
Ground Floor, Indo Saigon Industrial
Estate, M.V. Road, Marol Naka, Andheri
East, Mumbai- 400 059.
Versus
1. IDFC Bank represented by its Managing
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Director of IDFC Bank Ltd. Having
Corporate office at Naman Chambers, C-
32, G-Block, Bandra Kurla Complex,
Bandra (East, Mumbai- 400 051.
2. The Board of Directors of the IDFC First
Bank Ltd. Naman Chambers, C-32, G-
Block, Bandra Kurla Complex, Bandra
(East, Mumbai- 400 051.
3. Authorised Officer, IDFC First Bank
Ltd. Having Office at: 37th Floor, A Wing,
Ahser IT Park, Wagle Estate Thane
(West)- 400 604.
4. The Chairperson, Stressed MSME
Committee, Constituted under Notification
of Framework for revival and
rehabilitation of Stressed MSMEs., Naman
Chambers, C-32, G-Block, Bandra Kurla
Complex, Bandra (East, Mumbai- 400 051.
5. Narendra P. Shukla, Advocate Court
Commissioner, 20, Shailesh Bhavan,
Chimatpada, Marol Naka, Andheri (East),
Mumbai - 400 059.
6. Deputy Commissioner of Police /
Station House Officer In charge of MIDC
Police Station, Marol Pipeline, Marol
Andheri East, Mumbai- 400 059.
7. Union of India
Represented by the Secretary Ministry of
Finance, Department of Financial Services,
Government of India, Jeevandeep
Building, Parliament Street, New Delhi-
110 001.
8. Ministry of Micro, Small and Medium
Enterprises, Government of India,
Represented by Hon'ble Secretary, Udyog
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Bhawan, Rafi Marg, New Delhi, Delhi
110001.
9. State of Maharashtra
Represented by Chief Secretary to
Government of Maharashtra Mantralaya,
Madam Cama Road, Hutatma Rajguru
Chowk, Nariman Point, Mumbai 400032.
10. The Governor, Reserve Bank of India, ...Respondents
New Central Office Building, Shahid
Bhagat Singh Road, Fort, Mumbai-400
001.
WITH
WRIT PETITION (L) NO. 14710 OF 2023
1. M/s. Four Men Textile International
Represented by Shri. Sandeep Subhash Agarwal
155/6 Mittal Industrial Estate M.V. Road Marol
Naka, Andheri East, Mumbai-400 059.
2. Shri. Sandeep Subhash Agarwal 701, Dev Prayag ...Petitioners
CHS Sadanand Park, Old MHB Colony, Near
Borivail Post Office, Borivali West Mumbai-400 091.
Versus
1. Board Of Directors Canara Bank Represented by
its Managing Director & Chief Executive Officer
Having Its head office at Bangalore, Karnataka, And
one of its Branch Offices.
2. Shri. Chetan Pethunavar Authorized Officer
Canara Bank PrathanaSamaj Building, Raja Ram
Mohan Rai Road, Girgaon, Mumbai- 400 004.
3. Nishigandha S. Kadam, Advocate Court
Commissioner R/o. Nutun Bhimjyotkrida Mandal,
Bhim Nagar, Ghatkopar (W), Mumbai-400 086.
4. Station House Officer,
Sahar Airport Police Station Sahar Indian Oil Road,
CPWD Colony, Sahar Village, Andheri East,
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Mumbai-400 102.
5. Ministry of Micro, Small and Medium Enterprises,
Represented by its Secretary, Udyog Bhawan, Rafi
Marg, New Delhi, Delhi 110001.
6. Union of India
Represented by the Secretary to the Department of
Financial Services, Ministry of Finance, Government
of India, Jeevandeep Building, Parliament Street,
New Delhi-110 001.
7. State of Maharashtra
Through its Hon'ble Principal Secretary to
Government of Maharashtra Mantralaya, Madam
Cama Road, Hutatma Rajguru Chowk, Nariman
Point, Mumbai 400032.
8. The Governor, Reserve Bank of India,
New Central Office Building, Shahid Bhagat Singh
Road, Fort, Mumbai-400 001.
9. Mrs. Nishi Sandeep Agarwal Proprietor of M/s.
Four Men Textile International 701, Dev Prayag CHS
Sadanand Park, Old MHB Colony Near Borivali Post
Office, Borivali West Mumbai 400 091.
10. M/s. Vibhvanya Mercantile India Pvt. Ltd. ...Respondents
st
155/6. 1 Floor, Udit Mittal Industries Premises CSL,
Sanjay Building, Mittal Industrial Estate, Andheri
Kurla Road, Marol, Andheri (East), Mumbai-400
059.
WITH
WRIT PETITION (L) NO. 14807 OF 2023
1. M/s. Apex Consumer Appliances Pvt. Ltd.
Represented By Kinjal Dhaval Shah a Whole Time ...Petitioner
Director Plot No. 29-P, Off Kanjur Village Road,
Opp. Cresent Industrial Estate, Kanjur Marg East,
Mumbai-400042.
Versus
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1. The Board Of Directors Of Bank Of Baroda
Represented By Its Chairman And Managing
Director Baroda House, Mandvi, Baroda-390001.
2. Authorized Officer Bank of Baroda Ground Floor,
Trans Avenue Building, SVP Nagar, Mhada, Andheri
West, Mumbai-400053.
3. The Zonal/Regional Manager Chairman of
Committee Appointed under MSME Notification No.
S.O. 1432 (E) dated 29.05.2015. Under MSME Act,
Issued by Ministry of MSME, Govt of India, Bank of
Baroda, Mumbai Zone, Ground Floor 3, Walchand
Hirachand Marg, Ballard Pier, Mumbai-400001.
4. Board of Directors of the Reserve Bank of India
Represented by its Governor Shahid Bhagat Singh
Road, Fort, Mumbai-400 001.
5. Ministry of Micro Small and Medium Enterprises,
Represented by its Secretary, Udyog Bhawan, Rafi
Marg, New Delhi, Delhi 110001.
6. The Union of India Represented by its Secretary in
the Department of Banking Ministry of Finance 3rd
floor, Jeevan Deep Building Sansad Marg, New
Delhi- 110 001.
7. State of Maharashtra
Represented by its Chief Secretary Mantralaya,
Mumbai.
8. Hon. Chief Metropolitan Magistrate Mahapalika
Marg, Near Dhobi Talao, Esplanade, Chhatrapati
Shivaji Terminius Area, Fort, Mumbai.
9. Collector & District Magistrate Court Naka, Ad
Prabhakar Hegde Rd, Kharkar Alley, Thane West,
Thane, Maharashtra-400 601.
10. Police Station Incharge Senior Inspector of Police
Bhiwandi Taluka Police Station Near Tahsildar
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Office, Bhiwandi, Taluka Bhiwandi.
11. Police Station Incharge Senior Inspector of Police
Ghatkopar Police Station Swami Samarth Marg,
Pant Nagar Ghatkopar East, Savitribai Phule
Junction, Near Ghatkopar Bus Depot, Mumbai-
400075.
12. Police Station Incharge Senior Inspector of Police
Kanjurmarg Police Station, Veer Savarkar Road,
Kanjurmarg East, Mumbai-400042 Mirashi Nagar.
13. Shri. Amish Mehta Managing Director and CEO
of Crisil Crisil House, Central Avenue Hiranandani
Business Park, Powai, Mumbai-400076.
14. Shri. Mohd. Wasim Qureshi Court ...Respondents
Commissioner, R/o. 24/1/3, Kanchwala Building,
Nizam Street, Bazar, Mumbai 400003.
WITH
WRIT PETITION (L) NO. 15369 OF 2023
1. Bjn Hospitality Private Limited ...Petitioner
Represented by its Authorized Officer Kishor Balram
Nichani Having address at 12-a, First Nichani Kutir'
Juhu Tara Road, Juhu Mumbai- 400049,
Maharashtra.
Versus
1. The Board of Trustee of India Resurgence ARC
Trust IV represented by its Managing Trustee 3rd
Floor, Unit 304, Piramal Tower, Peninsula Corporate
Park, Lower Parel, Mumbai-400013.
2. India Resurgence ARC Private Limited
Represented by its Managing Director, 3rd Floor, Unit
304, Piramal Tower, Peninsula Corporate Park,
Lower Parel, Mumbai-400013.
3. Authorized Officer India Resurgence ARC Trust IV
Represented by its Managing Trustee, 3rd Floor, Unit
304, Piramal Tower, Peninsula Corporate Park,
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Lower Parel, Mumbai-400013.
4. Authorized Officer India Resurgence ARC
PVT.LTD. Represented by its Managing Trustee, 3rd
Floor, Unit 304, Piramal Tower, Peninsula Corporate
Park, Lower Parel, Mumbai-400013.
5. Hero Fincorp Represented by Jt. Managing
Director & CEO,
34, Community Centre, Basant Lok. Vasant Vihar,
New Delhi-110057.
6. Authorized officer Hero Fincorp
34, Community Centre, Basant Lok. Vasant Vihar,
New Delhi-110057.
7. Elexa Resolution Advisor LLP
601, 6th Floor, Time Tower, Sector 28, Mehrauli
Gurgaon Road, Gurgram 122002.
8. The Assistant Registrar/Court Commissioner
Bandra Centre of Courts, Mumbai.
9. Union of India Ministry of Micro Small and
Medium Enterprises
Represented by its Secretary, Udyog Bhawan, Rafi
Marg, New Delhi, 110001.
10. Union of India
Represented by the Secretary in the Department of
Financial Services, Government of India, Jeevan
Deep Building, Parliament Street, New Delhi-110
001.
11. Board of Directors of the Reserve Bank of India
Represented by its Governor Shahid Bhagat Singh
Road, Fort, Mumbai-400 001.
12. State of Maharashtra
Through its Hon'ble Principal Secretary to
Government of Maharashtra Mantralaya, Madam
Cama Road, Hutatma Rajguru Chowk, Nariman
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Point, Mumbai 400032
13. TransUnion CIBIL Limited (Formerly: Credit
information Bureau (india) Limited)
Represented by its Regional Director, One world
Centre, Tower 2A, 19th Floor, Senapati Bapat Marg,
Elphinstone Road, Mumbai-400 013.
14. Deputy Commissioner of Police
(Operations), Zone Ix, Hill Road, Bandra West,
Mumbai, Maharashtra, 400050.
15. The Senior Inspector of Police Santacruz Police
Station Opposite Lions Juhu Garden, Santacruz
West, Mumbai-400050.
16. Chief Metropolitan Magistrate ...Respondents
Court, Mahapalika Marg, Mumbai 400 001.
WITH
WRIT PETITION (L) NO. 15492 OF 2023
Lifestyle Accessories (India) Pvt. Ltd. ...Petitioner
Represented by its Executive Director, Arpana
Yashwant Pagnis Having address at Ground Floor,
Abhinav Apartments CHS Shradhanand Road, Vile
Parle (East), Mumbai, Maharashtra- 400 057.
Versus
1. Cholamandalam Investment And Finance
Company Ltd. Represented by its Managing Director,
Having Address Dare House, 2, N.S.C. Bose Road,
Parrys, Chennai-600 001.
2. Authorized Officer Cholamandalam Investment
And Finance Company Ltd. Dare House, 2, N.S.C.
Bose Road, Parrys, Chennai-600 001.
3. Union of India
Represented by Secretary, Department of Banking,
Ministry of Finance, 3rd Floor, Jeevandeep Building,
Sansad Marg, New Delhi-110 001.
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4. Ministry of Micro, Small and Medium Enterprises,
Government of India, Represented by Secretary,
Udyog Bhawan, Rafi Marg, New Delhi, Delhi 110001.
5. State of Maharashtra
Represented by Chief Secretary, Mantralaya,
Mumbai 400032.
6. Reserve Bank of India, ...Respondents
Represented by its Governor, Central Office
Building, Shahid Bhagat Singh Road, Fort, Mumbai-
400 001.
WITH
WRIT PETITION (L) NO. 17488 OF 2023
1. M/s. Vbera Technologies Pvt. Ltd.
Represented by Mr. Sumit Acharya (Director) A ...Petitioner
wing, Eureka tower, 5th Floor, Near Toyota
Showroom, Mindspace, Malad (WEST), Mumbai-
400064.
Versus
1. Board Of Directors Of Bank Of Baroda (Earlier ...Respondents
Dena Bank) Having its Registered Office at Malad
(West) Branch, Esrstwhile Dena Bank, Abhishek
Commercial Complex CHS Ltd., S.V. Road, Malad
(West), Mumbai-400064.
2. Mousumi Karmakar Authorized Officer Bank of
Baroda Having Its Registered office at Malad (West)
Branch, Esrstwhile Dena Bank, Abhishek
Commercial Complex CHS Ltd., S.V. Road, Malad
(West), Mumbai-400064.
3. Tahsildar Shahapur Court Commissioner Tahsil
Office, Shahapur, Dist. Thane.
4. Mandal Adhikari (Circle Officer) Office of Mandal
Adhikari Kasar Aali, Tal. Shahapur Dist. Thane.
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5. Hon'ble District Magistrate Thane Court Naka, Ad
Prabhakar Hegde Rd, Kharkar Alley, Thane west,
Thane, Maharashtra-400601.
6. State of Maharashtra
Through its Hon'ble Principal Secretary to
Government of Maharashtra Mantralaya, Madam
Cama Road, Hutatma Rajguru Chowk, Nariman
Point, Mumbai 400032.
7. Senior Inspector of Police Shahapur Police Station
Near Shahapur Market Tehsil Karyalay, Shahapur,
Thane, Maharashtra-421601.
8. Union of India
Represented by the Secretary to the Department of
Banking and Financial Services, Ministry of Finance,
Government of India, Jeevandeep Building,
Parliament Street, New Delhi-110 001.
9. The Secretary, Ministry of Micro Small and
Medium Enterprises, Udyog Bhawan, Rafi Marg,
New Delhi, Delhi-110001.
10. The Reserve Bank of India,
Represented by its Governor, New Central Office
Building, Shahid Bhagat Singh Rd, Fort, Mumbai-
400 001.
WITH
WRIT PETITION (L) NO. 18563 OF 2023
M/s. Vbera Technologies Pvt Ltd. ...Petitioner
Unit No. 14-15, Shree Kamdhenu Industrial Estate,
Off Link Road, Tangent Lane, Chincholi Bunder
Road, Malad West, Mumbai-400064. Represented
by Authorised Director Shri. Sumit Acharya.
Versus
1. Board Of Directors Of Ratnakar Bank Limited,
Represented by its Managing Director & CEO
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Ratnakar Bank Limited Mr. Subramaniam
Rajagopalan, 1st Lane, Shahupuri, Kolhapur- 416001.
Maharashtra State, India.
2. Authorized Officer, Ratnakar Bank Limited, 1st
Lane, Shahupuri, Kolhapur- 416001. Maharashtra
State, India.
3. Board of Directors of Pegasus Asset
Reconstruction Pvt. Ltd., Represented by its
Managing Director 55-56, 5th Floor, Free Press
House, Nariman Point, Mumbai- 400021.
4. Authorized Officer Pegasus Asset Reconstruction
Pvt. Ltd., Represented by its Managing Director 55-
56, 5th Floor, Free Press House, Nariman Point,
Mumbai- 400021.
5. Board of Directors of Reserve Bank of India,
Represented by its Governor, Shahid Bhagat Singh
Road, Fort, Mumbai-400 001.
6. The Union of India
Department of Financial Services, Ministry of
Finance, Represented by the Secretary Department
of Financial Services, Ministry of Finance, 3rd Floor,
Jeevandeep Building, Sansad marg, New Delhi-110
001.
7. State of Maharashtra
Represented by its Chief Secretary, Mantralaya,
Mumbai 400032.
8. Ministry of Micro, Small and Medium Enterprises,
Represented by Secretary, Udyog Bhawan, Rafi
Marg, New Delhi, Delhi 110001.
9. Hon. Chief Metropolitan Magistrate, Mahapalika
Marg, Near Dhobi Talao, Esplanade, Chhatrapati
Shivaji Terminius Area, Fort, Mumbai,
Maharashtra- 400001.
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10. In-charge of Police Station Malad Police Station ...Respondents
Nanabhai Bhuleshwar Marg, Malad, Chincholi
Bunder, Malad West, Mumbai- 400064.
WITH
WRIT PETITION (L) NO. 20414 OF 2023
1. Vibhavanya Mercantile India Pvt. Ltd.
Represented by its Director Shri. Agarwal 155/6. 1st
Floor, Udit Mittal Industries Premises CSL, Sanjay
Building, Mittal Industrial Estate, Andheri Kurla
Road, Marol, Andheri (East), Mumbai- 400 059.
2. Shri. Sandeep Subhash Agarwal Sole Proprietor of ...Petitioners
M/s. Four Men Textile International 155/6 Mittal
Industrial Estate M.V. Road Marol Naka, Andheri
East, Mumbai- 400 059.
Versus
1. Board Of Directros Canara Bank
Represented by its Managing Director & Chief
Executive Officer Having its Head Office at
Bangalore, Karnataka, And one of its Branch offices'.
2. Authorised Officer Canara Bank
Prarthanasamaj Building, Raja Ram Mohan Rai
Road, Girgaon, Mumbai- 400 004.
3. Nishigandha S. Kadam,
Advocate Court Commissioner R/o. Nutan Bhimjyoti
Krida Mandal, Bhim Nagar, Ghatkopar (W),
Mumbai- 400 086.
4. Station House Officer, Sahar Airport Police Station
Sahar Indian Oil Road, CPWD Colony, Sahar Village,
Andheri East, Mumbai- 400 102.
5. Ministry of Micro, Small and Medium Enterprises,
Represented by its Secretary, Udyog Bhawan, Rafi
Marg, New Delhi, Delhi 110001.
6. Union of India
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Represented by the Secretary, Ministry of Finance,
Department of Financial Services, Government of
India, Jeevan deep Building, Parliament Street, New
Delhi-110 001.
7. State of Maharashtra
Represented by its Chief Secretary, Mantralaya,
Mumbai 400032.
8. The Governor, Reserve Bank of India, ...Respondents
New Central Office Building, Shahid Bhagat Singh
Road, Fort, Mumbai-400 001.
WITH
WRIT PETITION (L) NO. 20100 OF 2023
M/s. Pro Knits ...Petitioner/Applicant
Represented by its Partner, Mr. S.
Ravikumar SF No. 460, A.B. Nagar,
Gandhi Nagar Post, Tiruppur - 641 602.
Versus
1. The Board Of Directors Of Canara Bank
Represented By Its Managing Director and
Chief Executive Officer, 112, J C road
Bangalore - 560 002.
2. CANARA BANK, Represented By Its
Chairman & Managing Director, 112, J
road Bangalore - 560 002.
3. AUTHORIZED OFFICER CANARA
BANK Mid Corporate Branch, 70/74, JG
Nagar, 2nd Street, 60 Feet Road, Tirruppur
- 641 602
4. Ministry of Micro, Small and Medium
Enterprises, Represented by its Secretary,
Udyog Bhawan, Rafi Marg, New Delhi,
Delhi 110001.
5. Union of India
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Represented by its Secretary, Department
of Financial Services, Ministry of Finance,
3rd Floor, Jeevandeep Building, Parliament
Street, New Delhi-110 001.
6. Reserve Bank of India,
Represented by its Governor, Shahid
Bhagat Singh Road, Fort, Mumbai-400
001.
7. Inspector of Police, 15 Velampalayam
8. State of Tamilnadu Represented by its
Chief Secretary, Secretariat, Chennai-
600009.
9. State of Maharashtra Represented by its ...Respondents
Chief Secretary Mantralaya, Mumbai- 400
032.
Mr. Mathews Nedumpara a/w Hemali Kurne, Maria
Nedumpara, B. S. Mundey and Shameem i/b Nedumpara
& Nedumpara Advocates for Petitioner in all matters
Sanjiv Punalekar, i/b PRS Legal for Abhyudaya Co-Op. Bank
and Bank of Baroda in WP/4620/2022
Advait Sethna, a/w Ashutosh Mishra & Rangan Majundar,
for UOI in WP(L)/11035/2023,WP/4620/2022,WP(L)/36240/2022
&WP(L)/35792/2022
Madhur Rai i/b PRS Legal for Abhyudaya Co-Op. Bank and
Bank of Baroda in WP(L)/23938/2022, WP(L)/36240/2022
&WP(L)/14807/2023
Sanjay Anabhawane, for Respondent no. 1 & 2 in
WPL/30038/2022
Girish T. i/b Meghnath Navlani, for Respondent no. 3 & 4 in
WPL/30038/2022
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Harjot Singh Alang i/b Raval Shah & Co, for Respondent no. 1 to
4 in WP(L)/35792/2022
Karl Tamboli a/w Mayank Samuel i/b Sirius Legal, for
Respondent no. 1 & 2 in WP(L)/10862/2023
Arkesh Ayyagari, for Respondent no. 3 & 4 in WP(L)/10862/2023
Aayush Kothari i/b Sanjana Ghogare, for Respondent no. 1 & 2
in WP(L)/11035/2023
Nimay Dave a/w Bharti Bhansali & Jyotika Raichandani, i/b
FZB & Associates for Respondent no. 1, 1(A) and 2 in
WP(L)/12079/2023
Mr. Anant Bamne i/b A. R. Bamne & Co, for Respondent no. 4 &
4A in WP(L)/12079/2023 & for Respondent No. 1 & 2 in
WP(L)/17488/2023
M. S. Bharadwaj, for Respondent no. 7, 11 & 12 in
WP(L)/12079/2023
Pavitra Manesh i/b Vaishali Bhilare, for Respondent no.1 & 2 in
WP(L)/12379/2023
Vaibhav Charalwar a/w Kaustubh Gupte & Poonam Ashar,
for Respondent no. 1 to 3 in WP(L)/13410/2023
Jenish Jain, for UOI in WP(L)/13410/2023
Tanya Srivastava i/b MLS Vani & Associates, for Resp. no. 13 in
WP(L)/15369/2023
Alok Mishra a/w Sejal Tambe, for Resp. no.1 WP(L)/15492/2023
Girish T. i/b Meghnath Mavlani, for Resp. no. 1 & 2 in
WP(L)/18563/2023
Karl Tamboly i/b Mayank Samuel i/b Sirius Legal, for Resp.
no. 3 & 4 in WP(L)/18563/2023
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O.A.Das a/w Pallavi Chori & Priya Nigwekar i/b O. A. Das,
for Resp. no. 1 to 3 WP(L)/20100/2023
Uma Palsule-Desai, AGP for State WP(L)/20414/2023 &
WP(L)/12379/2023
Abhay Patki, Addl. G. P. For Respondent State in WP/4620/2022
M. A. Sayyed, AGP for State in WP(L)/18563/2023 &
WP(L)/15492/2023
P. H. Kantharia, GP for State in WP(L)/17488/2023
Himanshu Takke, AGP for State in WP(L)/15369/2023
Milind More, Addl. G. P. a/w Jyoti Chavan, AGP for State in
WP(L)/14807/2023
Manish Upadhyay, AGP for State in WP(L)/13410/2023 &
WP(L)/12079/2023
Jyoti Chavan, AGP for State in WP(L)/35792/2022 &
WPL/30038/2022 WP(L)/14710/2023
Himanshu Takke, AGP for State in WP(L)/11035/2023
Kedar Dighe, AGP for State in WP(L)/32617/2022 &
WP(L)/36240/2022
Amit Shastri, AGP for State in WP(L)/10862/2023
L. T. Satelkar, AGP for State in wpl/23938/2022
CORAM : B. P. COLABAWALLA &
M.M. SATHAYE, JJ.
RESERVED DATE : AUGUST 9, 2023
PRONOUNCEMENT DATE : JANUARY 11, 2024
Page 32 of 58
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JUDGMENT (PER : M.M. SATHAYE, J)
1. These group of Petitions raise a common issue involving a
challenge to the action of Respondent Banks or Non-Banking Financial
Companies, based on a Notification dated 29 th May, 2015 issued under
Section 9 of the Micro, Small and Medium Enterprises Development
Act, 2006 (for short "MSMED Act"). This notification is hereinafter
referred to as "the said Notification" for short.
2. It is specifically agreed between all the Petitioners and all
the Respondent-Banks or Non-Banking Financial Companies (for short
"NBFC") appearing through their respective advocates including Mr.
Nedumpara for all Petitioners, that presently, without going into facts
and merits of individual cases, only the ground based on said
Notification will be considered and depending on the outcome on the
said issue, further directions would be passed. In that view of the
matter, this common order is being passed.
3. By these petitions filed under Article 226 of the
Constitution of India, the Petitioners, who are stated to be duly
registered under the MSMED Act, and who are borrowers who have
taken loans or other financial assistance from the Respondent
Banks/NBFCs, have challenged the very action of declaring them as
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Non-Performing Assets (NPA) under Section 13 (2) of the Securitisation
and Reconstruction of Financial Assets and Enforcement of Security
Interest Act, 2002 (for short "SARFAESI Act, 2002"), without
following the procedure of restructuring as contemplated under the said
Notification. The basic challenge of all the Petitioner MSMEs, which is
presently under consideration, is essentially that none of the
Respondent Banks/NBFCs have followed the procedure as provided
under the said Notification, for identifying the incipient stress
undergone by the Petitioners and its consequent due classification in the
Special Mention Account categories SMA-0, SMA-1 and SMA-2 before
classifying them as Non-Performing Assets. The argument, in essence is
that, if the said procedure is not followed, then the very action of
Respondent-Banks/NBFCs of classifying the Petitioners as NPAs is
illegal, and if that be so, no notices under Section 13(2) of the SARFAESI
Act, 2002, could have been issued. It is further argued that if notices
under Section 13(2) could not have been issued to the Petitioners, then
all the further actions, which are currently pending at various stages
under the SARFAESI Act, 2002, against the Petitioners, are void ab
initio, since their foundation itself is illegal.
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4. For the purpose of clarity, the all encompassing prayers
made by the Petitioner in the lead petition, which are stated to be more
or less identical, in all the matters, are reproduced below :
a) to declare that the MSME Act in so far as it has not created a special
forum/tribunal to enforce the rights and obligations/remedies which it
has created in addition to those rights/obligations/remedies recognized
by the common law, the jurisdiction of the Tribunal/Civil Court is not
ousted;
b) to declare that the SARFAESI Act, 2002, is not applicable to the
case of the Petitioner since the SARFAESI Act, 2002, is the earlier law
qua the MSMED Act, 2006, which (MSMED Act) is a special Act to
deal with the MSME and has exhaustively provides the mechanism to
deal with stressed incipient account of MSME borrower in the view of
objective of the MSMED Act i.e., to aim at providing nurture and care
to MSME before initiating recovery;
c) to declare that the Petitioners are entitled to be compensated from
the Respondent No. 1 for the loss and injury which it has suffered on
account of the gross breach of trust, culpable negligence, and
malicious and tortious action at the hands of DHFL and their officers,
which loss and injury far exceeds the very claim of the Respondents as
against the Petitioner;
d) to declare that the Respondent Nos. 1 & 2 are vested with no
enforceable rights as against the Petitioner in as much as the loss,
injury and damages suffered by the Petitioner on account of the gross
breach of contract, malicious and tortious action of the DHFL,
Respondent No. 1 & 2, far exceeds the claim of the Respondents as
against the Petitioner.
e) to declare that the entire proceedings under Sections 13(2), 13(4)
and 14 of the SARFAESI Act, 2002 and the Security Interest
Enforcement Rules issued thereunder, the Arbitration and
Conciliation Act, 1996 proceedings initiated to declare the Petitioner
as willful defaulter are all rendered void ab initio;
f) without prejudice and in furtherance of relief (e) above to issue writ
in the nature of Certiorari, quash and set aside the entire proceedings
purportedly initiated at the hands of DHFL now Respondent No. 1
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under Section 13(2), 13(4) and at the CMM under Section 14 of the
SARFAESI Act, 2002, and rules issued thereunder;
g) to declare Notification dated 5 th August, 2016, issued by Central
Government Ministry of Finance including non-banking nay money
lending institution as financial institution to recover loans and credit
facilities under SARFAESI Act, 2002 is unconstitutional and void ab
initio;
h) to call for the entire records, minutes and proceedings leading to
the classification of the Petitioner's account as NPA, so too under
Section 13(2), 13(3A) and 13(4) of the SARFAESI Act, 2002 and the
Security Interest (Enforcement) Rules, so too of the applications and
other proceedings instituted under Section 14 of the SARFAESI Act,
2002;
i) grant cost of the above petition and/or any other consequential
relief.
Interim Reliefs Provided For:
a. to grant an ad interim injunction restraining and prohibiting the
Respondent NBFC from proceeding any further in furtherance of the
notices and orders under Section 13(2), and 14 of SARFAESI Act,
2002, or any other law;
b. to grant such other and further reliefs, Orders and directions which
this Hon'ble Court may be pleased to ....
5. Perusal of the aforesaid prayers would show that the
Petitioners are challenging almost all the actions permissible under the
SARFAESI Act, 2002 by the Respondent Banks/NBFCs. When the
above matters were taken up for hearing, learned Counsel Mr.
Nedumpara, has categorically stated that de hors the facts of all the
Petitions, which may vary on a case-to-case basis, he is restricting his
present argument to the challenge as already set out hereinabove in
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paragraph Nos. 2 and 3. Based on this categorical statement and
understanding between the parties, we have heard the matter.
SUBMISSIONS OF THE PARTIES
6. Learned Counsel Mr. Nedumpara appearing for the
Petitioners, has made following submissions:
6.a) It is submitted that MSMED Act is an Act of Parliament and
the said Notification has received assent of both Houses of Parliament
and is therefore an Act of Parliament for all the purposes. It casts a duty
on the Board of Directors of the Bank or NBFC, as the case may be, to
adopt a certain procedure as provided in the said Notification.
6.b) It is submitted that the said Notification covers not only
banks but NBFCs also. It is submitted that the said Notification casts a
duty to constitute a committee, primarily consisting of Bank officers and
independent experts on MSME.
6.c) It is further submitted that the Banks/NBFCs are duty
bound to make an application for effecting a corrective action plan and
if such corrective action plan is not successful, only then it can adopt the
recovery steps.
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6.d) It is further submitted that the decision of the committee is
binding on all concerned and the committee can review its decision for
initiating recovery.
6.e) It is submitted that till date none of the Respondent Banks/
NBFCs have ever constituted any such committee and therefore no
recovery could have been initiated in violation of the said Notification.
6.f) It is further submitted that the MSMED Act casts certain
rights and obligations but does not provide for any forum to decide
those rights or obligations and therefore the jurisdiction of the Civil
Court is not barred. If this argument is accepted then, according to Mr.
Nedumpara, the Petitioners are entitled to a Writ of Certiorari to quash
and set aside all the proceedings initiated under SARFAESI Act, 2002,
Recovery of Debts and Bankruptcy Act, 1993 (for short "RDB Act, 1993")
and the Insolvency and Bankruptcy Code, 2016 (for short "IBC, 2016").
6.g) Drawing our attention to objects and reasons of the
MSMED Act, 2006 and to Section 7, 8, 9, 10 and 29 thereof, it is
submitted that the MSMED Act, 2006 is a piece of welfare legislation
and has to be interpreted beneficially in favour of the Petitioners. It is
specifically submitted by Mr. Nedumpara that it is not his argument on
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behalf of the Petitioners that the provisions of the MSMED Act, 2006
overrides the provisions of SARFAESI Act, 2002.
7. Mr. Sethna, learned Counsel appearing for Union of India
in Writ Petition (L) No. 35792 of 2022 and Writ Petition (L) No. 11035
of 2023, opposing the arguments of the Petitioners, submitted as
follows :
7.a) It is submitted that the said Notification is issued under
Section 9 of the MSMED Act, 2006 which provides for programs,
guidelines and instructions to facilitate the promotion and development
and enhancing competitiveness of MSMEs, as more particularly
provided in Section 9 thereof. He submitted that it is in this context that
the said Notification has to be interpreted and applied.
7.b) Mr. Sethna stressed on the word "Instructions" appearing
in the opening paragraph of the said Notification and submitted that the
very nature of the said Notification is either instructions or guidelines
and therefore it cannot be interpreted to have a force of Law. He
submitted that under Clause 1(2) of the said Notification, an option is
given to the MSME to initiate proceedings under the framework
provided. He further submitted that for such initiation, an application is
required to be made which is mandated to be verified by an affidavit of
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the authorized person and only on such specific initiation, it is
submitted, that the account is supposed to be processed as SMA-0 and
the Committee is supposed to be formed immediately.
7.c) It is vehemently submitted that nothing of this kind, viz.,
application duly verified by an affidavit of the authorized person is ever
made by any of the Petitioners for initiation of proceedings under the
said Notification and therefore the Banks and NBFCs or Financial
Institutions, as the case may be, are not under any obligation under Law
to form a Committee and make an effort for restructuring the Petitioner
MSMEs. In support of this submission, learned Counsel Mr. Sethna,
relied upon the Judgment of this Court in the matter of M/s. Alexis
Business Solutions Pvt. Ltd. Vs. The Board of Directors.
(Writ Petition (L) No. 34253 of 2022, Judgment dated 2 nd
December, 2022.)
7.d) Drawing our attention to paragraphs 14, 15 & 16 of the said
Judgment, it is submitted that the very same argument as canvassed
before us was considered by this Court. It is submitted that in that case
also the very same Notification dated 29th May, 2015 was relied upon.
The very same argument that said Notification has a force of law, having
binding effect on the Banks and Financial Institutions, was advanced. It
is submitted that in that Judgment, it is already categorically held by a
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co-ordinate Bench of this Court that it was open for the Petitioners to
voluntarily initiate proceedings, when it apprehended that it cannot pay
the loan (in other words, when the Petitioner/MSME was sensing
incipient stress). It is pointed out that in that Judgment, it is already
observed that without specific pleadings, as in the present case also,
general and sweeping statements are made by the Petitioners. It is
submitted that for a legal challenge to sustain, the Petitioners must
demonstrate and the Court must be satisfied that the Petitioners were in
fact interested in getting benefits under the said Notification.
7.e) Mr. Sethna, further relied upon the Judgment of Division
Bench of the Andhra Pradesh High Court reported in M/s. Sri
Vamsee Krishna Traders Vs. The Authorised Officer, Punjab
National Bank and Ors. (Writ Petition No. 2064 of 2022,
Judgment dated 31st January, 2022) and Judgment of Single
Bench of Orissa High Court in the matter Mahal Industries Vs.
Government of India and others (Writ Petition No. 16451 of
2017, Judgment dated 5th September, 2018).
7.f) It is further submitted that a plain reading of the said
Notification would show that the MSME has to avail of the steps
provided in the Notification, before its account is termed as NPA. For
this reason also, the present Petitioners are not entitled to any relief
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because they all have been already classified as a NPA. In support of
these submissions, Mr. Sethna, relied upon the chart as provided in
clause 1 of the said Notification which contemplates three categories of
Special Mention Accounts based on its dues, falling within either first 30
days or between 31st to 60th day and 61st to 90th day.
7.g) It is further submitted that if the said Notification
prescribes a thing to be done in particular way, then it has to be done in
that way alone or not at all. In support of this submission Mr. Sethna
has relied upon, Supertech Limited Vs. Emerald Court Owner
Resident Welfare Association and Ors, [2021] 10 SCR 569
which specifically states that "It is that where a power is given to do a
certain thing in a certain way, the thing must be done in that way or
not at all and that other methods of performance are necessarily
forbidden."
7.h) Mr. Sethna, lastly relied upon the Judgment of Himachal
Pradesh High Court in the matter of M/S Neelkanth Yarn vs.
Punjab National Bank and Ors. (Civil Writ Petition No. 4538
of 2023, decided on 02.08.2023) in support of his submissions that
when an alternate remedy is available to the Petitioners, writ under
Constitutional jurisdiction should not be entertained. He submitted that
all the Petitioners have alternate remedy available under Section 17 and
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18 of the SARFAESI Act, 2002, and therefore, this is not a fit case for
exercise of extra ordinary Writ Jurisdiction by this Court.
8. Learned Counsel Mr. Bamne, appearing for Respondent
Bank in Writ Petition (L) No. 12079 of 2023 and Writ Petition (L) No.
17488 of 2023 made following submissions opposing the case of the
Petitioners :
8.a) Drawing our attention to clause 14 of the said Notification,
it is submitted that the very same Notification provides that while a
restructuring proposal is under consideration by the Committee or
Enterprise Debt Restructuring Cell, as the case may be, the usual asset
classification norm shall continue to apply. It is submitted that clause
14(2) of the said Notification also provides that the process of
classification of an asset shall not stop merely because restructuring
proposal is under consideration. It is further submitted that clause 14
(3) of the said Notification provides that the special asset classification
benefit on restructuring of accounts as per the existing instructions,
shall be available for restructured accounts.
8.b) Pointing out these provisions, learned Counsel Mr. Bamne,
submitted that said clauses are indicative of the fact that even the
legislature did not intend to stop or halt the procedure of the
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classification of assets of the Petitioners as NPA merely because a
proposal of restructuring is under consideration. This indicates,
according to Mr. Bamne, that the process of restructuring and
classification of borrower or its account as NPA are two independent
subjects and therefore it cannot be interpreted that unless the procedure
under the said Notification for restructuring is adopted, the Petitioners
accounts cannot be classified as NPAs and the procedure under
SARFAESI Act, 2002 cannot follow.
8.c) The learned Counsel, seeking pardon for repeating the
argument, submitted that in any event, there is no mandate in the said
Notification on the Banks or NBFCs to constitute a committee, until the
borrower approaches the Bank which is clearly provided in Clause 1(3)
of the said Notification. He submitted that having not applied as
provided in the said Notification, the Petitioners cannot be heard to find
fault with the Banks in adopting legal process under the SARFAESI Act,
2002.
9. Mr. Charalwar, appearing for Respondent Banks in Writ
Petition (L) No. 13410 of 2023 made following submissions, opposing
the case of the Petitioners.
9.a) It is submitted that the table given in clause 1(1) of the said
Notification provides for a sunset period of 90 days before an MSME
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enters the darkness of NPA. He submitted that during this sunset period
of 90 days, which is split into 3 parts (SMA-0, SMA-1 and SMA-2) the
MSME is supposed to identify the stress on its financial conditions / its
repayment capacity and must apply for constitution of committee for
the restructuring efforts. He submitted that once the sunset period is
over and an account has been classified as NPA, then from that
darkness, there is no escape under the said Notification and the action
under SARFAESI Act, 2002, post NPA classification, must follow.
9.b) It is submitted that the Petitioners cannot rely on the said
Notification or any other Notification for restructuring, to thwart the
entire process initiated under SARFAESI Act, 2002. He submitted that
in the case of Oriental Bank of Commerce Vs. Sunder Lal Jain
and Anr. (2008) 2 SCC 280, regarding guidelines issued by the RBI
(about settlement), the Hon'ble Apex Court has already held that such
guidelines are merely internal guidelines for the Banks which are
executive instructions and have no statutory force. It is already held that
these guidelines do not create any rights in favour of the borrowers.
Based on this Judgment, learned Counsel submitted that the present
case is also squarely covered by the said Judgment in as much as the
said Notification is in the nature of guidelines or instructions.
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9.c) It is submitted and being recorded at the cost of repetition,
that in none of the matters the Petitioners/MSMEs have ever invoked
any mechanism under the said Notification for restructuring of their
loans. He submitted that on the contrary, in his case, the
Petitioner/MSME has addressed letters admitting liability and
requesting for more time to pay. He submitted that if the MSME
apprehends failure of its business or inability to pay its debts, then it
may voluntarily initiate the process under the framework and only after
a request is received by the Bank, a committee is supposed to be formed.
He also submitted that, while the restructuring is under consideration,
usual asset classification norms shall apply as provided in the said
Notification itself. He further submitted that the said Notification
operates only before the declaration of accounts as NPA and once the
period of default crossed 90 days, the rigors of the concerned RBI
circular takes full force. He submitted that the said Notification is
clearly directory and not mandatory in nature. He submitted that the
said Notification cannot be relied upon beyond the period of 90 days.
He finally submitted that the said Notification is a delegated legislation
and cannot override or put a fetter on the operation of a statutory
provision. He submitted that Section 9 of the MSME Act provides for
power of the Central Government to issue Notification for programs,
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guidelines or instructions for certain purposes as stated in the said
Section, which in essence are for facilitating the promotion,
development and enhancing competitiveness of the MSMEs.
9.d) He therefore submitted that the said Notification cannot be
interpreted more than a guideline or instructions and cannot be given
an effect as a statute to override or put fetters on the legal process
followed by the Banks and NBFCs under SARFAESI Act, 2002.
10. Learned Counsel Mr. Dave, appearing for an NBFC in Writ
Petition (L) No. 12079 of 2023 made following submissions, opposing
the case of the Petitioners.
10.a) It is submitted that the said Notification or the circulars
issued thereafter, do not apply to NBFCs especially about forming any
committee for restructuring. He relied upon first and second Clause of
the RBI Circular dated 17th March, 2016 and pointed out that by making
specific reference to the said Notification under consideration (dated
29th May, 2015), it is provided that certain changes in the captioned
framework have been carried in consultation with the Government of
India, Ministry of MSME in order to make it compatible with the
existing regulatory guidelines and accordingly a revised framework is
furnished.
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10.b) He submitted that the revised framework would apply to
only such MSMEs which are having loan limits up to Rs. 25 Crores.
Relying on Section 238 of the Insolvency and Bankruptcy Code, 2016,
he submitted that the provisions of the IBC, 2016, overrides all other
laws. He submitted that so far as his case is concerned, there is no
requirement of classification of an account of borrower as NPA and
under section 7 of the IBC, an NBFC can file an application for initiating
Corporate Insolvency Resolution Process against corporate debtor when
a default has occurred. In short, he submitted that the whole argument
of the Petitioners at this stage, that without following process under the
said Notification, an account of MSME cannot be classified as NPA, will
not apply in his case because his action is under the IBC, 2016.
11. Mr. Nedumpara, learned Counsel appearing for the
Petitioners in the rejoinder made following submissions.
11.a) He once again clarified that it is not his argument that
SARFAESI Act, 2002 or other Acts (such as RDB Act or IBC) are not
applicable. He further clarified that he is not arguing that recovery
proceedings are not allowed against the Petitioners. He submitted that
MSME Act being a piece of beneficial legislation or remedial legislation,
the Notification issued under provisions of the said Act must be given a
beneficial interpretation.
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11.b) He submitted that the provisions in the said Notification
must be given a liberal construction and it will not lead to any
difficulties at all. He submitted that liberal construction of the said
Notification is not going to prejudice the rights of Banks or NBFCs.
11.c) He submitted that the reference to the Committee for
restructuring is mandatory under the said Notification. He submitted
that if literal interpretation is adopted, there is no need for purposive
interpretation. He submitted that the borrowers can also make a
reference under the Notification but the Banks are also under a legal
obligation to identify incipient stress and categorize the MSMEs in pre-
NPA time.
11.d) He submitted that not a single Committee is constituted by
any of the Banks before classifying the Petitioners as NPAs. So far as the
argument about the said Notification being 'instructions' is concerned,
Mr. Nedumpara submitted that in the scheme of the things, the word
'instruction' must be interpreted to give benefit to the MSME and would
therefore obviously mean a 'mandate'.
REASONS & CONCLUSIONS
12. Before testing the rival arguments in the light of subsequent
Notification or circular issued by RBI modifying the said Notification,
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we would like to deal with the basic argument about interpretation of
the said Notification. We would like to test first, whether the Banks or
NBFCs are bound under the said Notification to adopt the process of
restructuring 'on its own' without their being an application by the
MSME in that regard. If we find that application of the MSME is a sine
qua non for the process of restructuring to start before the committee,
then it may not be necessary for us to deal with the arguments of the
Banks and NBFCs about the effect of subsequent Notifications or
circulars of the RBI on the subject matter dispute.
13. This brings us to the consideration of the core issue about
application of the said Notification. From the perusal of the said
Notification, it can be seen that the whole process as provided under the
said Notification starts from identification of 'Incipient Stress' in the
account of an MSME and thereafter classifying it in 3 sub-categories
provided as per Clause 1(1) of the said Notification. None of the learned
Counsels appearing for either the Petitioners or the Respondent
Banks/NBFCs have submitted anything about this aspect of
'identification of incipient stress'. This Court has also on its own
endeavored to find out guiding principles on this issue, so that it can be
beneficially used. However, we have not found any such guidance. Faced
with such a stonewall of non-availability of any precedent or earlier
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views, we are left with only one choice and that is to go to the very
concept of "incipient stress" as it might have been intended by the
legislature. After all, it is one of the Court's fundamental functions to
interpret what is provided by the legislature.
14. As per the Merriam-Webster dictionary, the word 'incipient'
means "beginning to come into being or to become apparent". As per the
Oxford Learners' Dictionary as well as the Cambridge Dictionary, the
meaning of the word incipient is "just beginning". Keeping in mind this
meaning and coupling the same with the word stress, it is obvious that
Clause 1(1) of the said Notification provides that Banks or Creditors are
required to identify the beginning of the stress felt by the MSME in their
financial capacity to repay. Considering the fact that there are thousands
and thousands of MSMEs, who have raised loans from the Banks or
NBFCs, such identification is impossible unless the same is brought to
the notice of the Bank by the MSME itself. After all, how a particular
borrower is performing in its business and whether any such business is
undergoing or beginning to feel stress on its financial capacity, is within
the knowledge of the said borrower running its business. Unless such
knowledge of incipient stress on the financial condition of MSME is
brought to the notice of the Bank it is next to impossible, in our opinion,
to be identified on its own by the Banks or NBFCs. The persons in
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charge of the MSMEs are most likely to sense or understand the
beginning of the stress on their financial capacity, simply because they
are at the helm of the things so far as a particular MSME is concerned. It
is perhaps for the same reason that the legislature has provided for
Clause 1(3), whereunder an application for initiation of the proceedings
under the framework is contemplated by an affidavit of an authorized
person. This affidavit of the authorized person has to be of the person in
charge of the MSME because he/she has to state on oath about facts
necessitating an action to initiate the restructuring process. Therefore,
on a conjoint reading of Clause 1(1) and Clause 1(3) of the said
Notification, leads to an indisputable interpretation that the said
Notification can be pressed into service only and only after the MSME
[such as the Petitioners] approaches the Banks/NBFCs with an
appropriate application supported by an affidavit of the authorized
person placing on record the bundle of facts which lead to the
conclusion of incipient stress and only after that, the Banks or NBFCs
are required to categorize them as SMA-0, SMA-1 and SMA-2.
15. Similar conclusion, albeit on a different set of reasons, is
already reached by a co-ordinate Bench of this Court in the case of
Alexis Business Solutions Pvt. Ltd. Vs. The Board of
Directors. (Writ Petition (L) No. 34253 OF 2022 order dated
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2nd December, 2022). We are in agreement with the view taken in the
said Judgment. The relevant portion of this decision reads thus:-
"15. The Notification of 2015 deals with the
framework of reviewing MSME. Clause-1 thereof has
two components. Before the account turns into NPA,
the bank or the creditors are required to identify three
special categories, i.e. whether the principal or interest
payment is overdue for 30 days, 31 to 60 days, and
overdue between 61 to 90 days. The second part of this
clause is that any micro or small enterprise may
voluntarily initiate a proceeding when it apprehends its
inability to pay the debt. A Committee, subject to
regulations prescribed by the Reserve Bank of India for
the banks, is constituted. Under Clause 4, any eligible
MSME, a bank, or a creditor can apply to this
Committee. Upon application, the Committee can
explore the possibility of resolving stress rectification etc.
16. Under the Notification dated 29 May 2015, it
was open to the Petitioners to voluntarily initiate
proceedings when it is apprehended that it cannot pay
the loan. There are no pleadings, nor is it argued that the
Petitioners made any effort to apply under the
Notification for the benefits thereof. Even today, it is not
stated that the Petitioners intend to take benefits of the
Notification of 2015. It was orally argued that there is
no Committee, and in the past, no such relief was
granted to anyone by the Committee. There are no
pleadings to this effect, and general sweeping statements
are made in oral arguments. For a legal challenge based
on the Notification of 2015 having an overriding effect
or binding on Respondents, the Petitioners must
demonstrate, and the Court must be satisfied that the
Petitioners are interested in getting benefits under the
Notification of 2015. The Petitioners also have an
independent right to avail of the benefits under the
Notification, which they are not inclined to take.
Therefore, we agree with the Respondents' submissions
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that the argument based on the Notification dated 29
May 2015 is only an attempt to get the petition
admitted to keep the proceedings pending."
(Emphasis Supplied)
16. The Kerala High Court, in the matter of N. P. Abdul
Nazer Vs. Union Bank of India & Anr. (Order dated 22 nd
August 2023 in O.P.(Crl) No. 288 of 2023) has considered the
same arguments advanced by the same advocate (Mr. Nedumpara). In
this case also the same said Notification was under consideration and
just like the present matters, the actions of Banks/ NBFCs under
SARFAESI Act 2002 were sought to be resisted on the basis of non
compliance with the said Notification. The learned single Judge of the
Kerala High Court, after considering the said Notification, has held that
failure of the banks to abide by the terms of the framework provided
under the said Notification cannot be considered fatal. It is further held
that the said framework does not have a mandatory character. The
relevant portion of this decision reads thus:
"17. Obviously, the procedure stipulated in the
notification applies only before declaring an account as
an NPA and not after. The date of registration as an
MSME assumes significance in this context. Concededly,
there is no retrospective validation for the registration,
and petitioner has not produced any other certificate of
registration other than Ext.P7. As registration of
M/s.Panakkad Agencies as an MSME was only on
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02.04.2023 i.e. after the filing of the original petition
itself, the benefit, if any, under the Framework can be
claimed, if at all eligible, only thereafter and not before.
18. The benefit, if at all any, that flows from the
Framework provided under the notification of 2015
cannot, therefore, be applicable or claimed by the firm or
by the petitioner since the account was declared as an
NPA as early as 27-12-2019.
19. Apart from the above, on a reading of clause 1 of the
Framework issued under the MSME Act, it can be seen
that it is only an optional framework available to the
bank and the borrower. The said framework in the
notification cannot prevail over the statutory provisions
of the SARFAESI Act in the matter of recovery of loans.
As per Section 24 of the MSME Act, only the provisions
of Sections 15 to 23 are given precedence over other
laws. Section 9 or the notifications issued thereunder
cannot prevail over the statutory provisions of the
SARFAESI Act. In the decision in Kotak Mahindra
Bank Limited v. Girnar Corrugators Private Limited and
Others [(2023) 3 SCC 210], it has been held that the
SARFAESI Act will prevail over the MSME Act.
20. Even if a harmonious construction is to be adopted,
as argued finally by the learned counsel, failure to abide
by the terms of the notification of 2015 cannot render
the declaration of the account as NPA void or bad in
law. The words in the notification do not provide for a
mandatory procedural requirement. No consequence is
provided for non-compliance with the Framework. The
notification only gives an opportunity for the Bank to
identify incipient stress accounts and provide means to
MSME's also to apply before its inability to pay debts or
the accumulated losses of the enterprise equals to half or
more of its entire net worth. The Framework does not,
under any circumstances whatsoever, give it a mandatory
character. The nature of the Framework is all the more
glaring since even the enterprises have been given an
opportunity to voluntarily initiate the procedure under
the Framework by applying for it. Hence the failure of
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the Banks to abide by the terms of the Framework
cannot be condemned as fatal. The terms of the
Framework do not convey a meaning that it was
intended to transform that procedure into a dominant
desideratum.
(Emphasis Supplied)
17. In the aforesaid legal and factual position, since we have
found that the Banks/NBFCs are not obliged to adopt the restructuring
process on its own without there being any application by the
Petitioners/MSMEs, it is not necessary to deal with the arguments of the
Respondent Banks /NBFCs about the effects of the subsequent
Notifications and Circulars. For the same reason it is not necessary to
consider the judgments relied upon by them about interpretation of
interplay between the SARFAESI Act, 2002/, RDB Act, 1993/, IBC, 2016
and the MSME Act, 2006.
18. In that view of the matter, the limited argument of the
Petitioners under consideration, fails. There is no merit in these
petitions and the same are dismissed.
19. We however grant leave to the Petitioners to agitate the
other issues in their petitions, which may vary on facts, on a case-to-
case basis by adopting alternate remedies, as available under law. We
clarify that we have not expressed any opinion on the other issues
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arising in the facts of each case. Contentions of both the sides on merits
of such other issues, are expressly kept open, to be decided on a case-to-
case basis.
20. We note that in some petitions, the Petitioners have
pleaded ignorance about the beneficial provisions of the said
Notification and based on such ignorance, it is pleaded that certain
representation or application for restructuring is made recently, after
action under SARFAESI Act, 2002, has reached various stages. We
clarify that if any such applications of the petitioners are pending with
the Respondent Banks or Financial Institutions or NBFCs, the
concerned Respondent Banks or Financial Institutions or NBFCs are at
liberty to decide those applications and inform the concerned MSME
about this decision as expeditiously as possible.
21. In view of the disposal of the above Writ Petitions, nothing
survives in any Interim Applications filed therein and the same are
disposed of accordingly. If any stay was granted in any of the Interim
Applications, the same are vacated forthwith.
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22. This order will be digitally signed by the Private
Secretary/Personal Assistant of this Court. All concerned will act on
production by fax or email of a digitally signed copy of this order.
[ M.M. SATHAYE, J.] [ B. P. COLABAWALLA, J.]
23. At this stage, Mr. Nedumpara, the learned Counsel
appearing on behalf of the Petitioners requested that any stay granted in
any of the Interim Applications be continued for a period of 2 weeks
from today.
24. Since according to Mr. Nedumpara, the issues involved in
the above Writ Petitions are important issues and he would like to test
the same before the Hon'ble Supreme Court, we direct that any Interim
Orders passed in any Interim Applications in the above Writ Petitions
shall continue for a period of two weeks from today after which they
shall be automatically vacated, unless extended by the Hon'ble Supreme
Court.
[ M.M. SATHAYE, J.] [ B. P. COLABAWALLA, J.]
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