Delhi High Court
Pnb Housing Finance Limited vs Amlendu Bhushan Sinha & Ors. on 17 August, 2017
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 17.08.2017
+ O.M.P.(I) (COMM.) 197/2017
PNB HOUSING FINANCE LIMITED ..... Petitioner
versus
AMLENDU BHUSHAN SINHA & ORS. ..... Respondents
Advocates who appeared in this case:
For the Petitioner : Mr Ajay Uppal
For the Respondents : None.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
17.08.2017
SANJEEV SACHDEVA, J. (ORAL)
1. By this petition, under Section 9 of the Arbitration &
Conciliation Act, 1996 (hereinafter referred to as the Act), the
petitioner seeks a restraint on the respondent from selling,
transferring, encumbering or in any manner alienating or creating any
third party rights in property bearing plot No.297, SF, Sector-55,
Gurgaon, Haryana-1220001.
2. By order dated 19.05.2017, respondents were restrained from
selling, transferring, encumbering or in any manner alienating the
above-referred property.
3. The respondents have been served. Counsel for the respondents
had entered appearance on 05.07.2017 and had sought for time to
approach the petitioners for an amicable resolution.
4. Learned counsel for the petitioner submits that no proposal has
been received.
5. None appears for the respondents despite pass-over.
Respondents are proceeded ex-parte.
6. The petitioner is a Finance Company and is engaged, inter alia,
in the business of rendering financial/credit facilities, in the form of
loans.
7. As per the petitioner, the respondents have approached it for a
loan facility to enable them to purchase the property bearing plot
No.297, SF, Sector-55, Gurgaon, Haryana-122001 for the sum of
Rs.1,01,90,000/-.
8. Vide Agreement dated 10.03.2014, the said loan amount was
disbursed. The loan was secured by creation of an equitable mortgage
by deposit of the title deed of the above-referred property.
9. As per the petitioner, the respondents have defaulted in making
the re-payments and accordingly, the petitioner had re-called the loan
facility granted to the petitioner by notice dated 24.02.2017.
10. Learned counsel for the petitioner submits that the arbitration
clause has already been invoked.
11. None appears for the respondents to defend the petition. There
is no rebuttal to the case of the petitioner. The interim order dated
19.05.2017 is liable to be made absolute.
12. The petition is accordingly allowed.
13. Till the conclusion of the Arbitration Proceedings, the
respondents are restrained from selling, transferring, encumbering or
in any manner alienating or creating any third party rights in property
bearing plot No.297, SF, Sector-55, Gurgaon, Haryana-1220001.
14. The petitioner shall take appropriate steps to ensure compliance
of provisions of Section 9 (2) of the Act.
15. The petition is accordingly disposed of in the above terms.
16. Order Dasti under the signatures of the Court Master.
SANJEEV SACHDEVA, J
AUGUST 17, 2017
'Sn'
