Stci Finance Limited vs Lt. Col. (Retd.) H.S. Bedi & Anr.
2021 Latest Caselaw 2233 Del

                          $~33
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      O.M.P. (E) (COMM.) 5/2021 & I.A. 10225/2021
                                 STCI FINANCE LIMITED                           ..... Petitioner
                                               Through:           Mr.Abhinav Mukhi, Adv.

                                                    versus

                                 LT. COL. (RETD.) H.S. BEDI & ANR.   ..... Respondents
                                                 Through: Mr. Amit Vachhar, Adv.

                                 CORAM:
                                 HON'BLE MR. JUSTICE C. HARI SHANKAR

                                             O R D E R (ORAL)

% 18.08.2021 (Video-Conferencing)

1. Mr. Amit Vachhar, learned counsel for the respondent, submits that he has no objection to the grant of the prayers in this petition, which has been preferred under Section 27 of the Arbitration and Conciliation Act, 1996.

2. The petitioner prays that the Branch Manager, HDFC Ltd. Capital Court, Munirka, Outer Ring Road, Olof Palme Marg, New Delhi-110067 may be directed to testify as a witness, on behalf of the petitioner, in the arbitral proceedings presently pending before the learned Arbitral Tribunal consisting of Hon'ble Mr. Justice Badar Durrez Ahmed (Retd.), as the sole arbitrator, titled "STCI Finance Ltd. v. Lt. Col. (Retd.) HS. Bedi & Ors." on 6th September, 2021, being the next date fixed in the arbitral proceedings.

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:20.08.2021 20:29:44

3. It is also prayed that the concerned official from the said bank may be directed to carry, with him the documents enlisted in para xvi of para 5 of this petition, which may be reproduced thus:

"1. The Letter dated 27.09.2013 wherein the Petitioner apprised HDFC Ltd. that the Respondents have requested for grant of Loan Facility offering second charge on the Mortgaged Property.

2. Respondents letter dated 28.09.2013 addressed to HDFC Ltd., CC'ed to the Petitioner herein, apprising them of the availment of the present loan facility to the tune of Rs.15 Crs.

3. The letter dated 30.09.2013 from HDFC Ltd. (in response to Claimant's letter dated 27.09.2013) confirmed and extended the second charge (ceded vide letter dated 03.01.2013 for a loan of 100 Crores) on the Mortgaged Property.

4. The letter dated 17.10.2012 issued by HDFC Ltd. to the Petitioner/Claimant laying down terms and conditions of the second charge.

5. The letter dated 03.01.2013 issued by HDFC Ltd. to the Petitioner/Claimant confirming second and subservient charge over the mortgaged property.

6. The letter dated 01.01.2013 issued by the Respondents to HDFC Ltd. confirming of consenting to cede second charge.

7. Declaration dated 01.01.2013 executed by the Respondents herein."

4. Mr. Vachhar, learned counsel for the respondents, as already noticed, has no objection.

5. Accordingly, the prayer in the petition is granted.

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:20.08.2021 20:29:44

6. The Branch Manager, HDFC Ltd. Capital Court, Munirka, Outer Ring Road, Olof Palme Marg, New Delhi-67 is directed to be present, either himself or through the concerned official conversant with the facts, with the afore-noted documents, to depose before the learned Arbitral Tribunal on 6th September, 2021.

7. This petition stands allowed in the aforesaid terms.

C. HARI SHANKAR, J.

AUGUST 18, 2021 dsn

Signature Not Verified

By:SUNIL SINGH NEGI Signing Date:20.08.2021 20:29:44