M/S Konjengbam Mani Singh vs The Axis Bank Limited Represented By Its ...
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Manipur High Court

M/S Konjengbam Mani Singh vs The Axis Bank Limited Represented By Its ... on 8 April, 2026

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

Lucy Digitally
     signed by
                                                                          Item Nos. 11-12
                         IN THE HIGH COURT OF MANIPUR
Guru Lucy
     Gurumayum                     AT IMPHAL
mayu Date:
     2026.04.08
     15:11:33
m    +05'30'                   WP(C) No. 267 of 2026
                                         With
                               MC(WP(C)) No. 291 of 2026

             1. M/S      Konjengbam        Mani    Singh,    Proprietor        Mr.
                  Konjengbam        Mani      singh     (Now        deceased),
                  represented by its Guarantor Konjengbam Roshan
                  Singh, aged about 55 years old, S/o (L). K. Ibobi
                  Singh, resident of Khagempalli Pankha, P.O Imphal
                  P.S. Singjamei, Imphal West District, Manipur -
                  795001.
                                                          ...Petitioner/s
                                     Vrs.


              1. The Axis Bank Limited represented by its Chief
                  Manager/Authorized Officer, main office at Thangal
                  Bazar, Imphal, P.O & P.S. Imphal, Imphal West,
                  Manipur 795001.
              2. The Authorised Officer, Axis Bank, having its
                  registered    office   at   "Trishul"     3rd    Floor     Opp.
                  Samartheswar Temple Near Law Garden, Ellisbridge,
                  Ahmedabad - 38006.
              3. The Authorised Officer, Axis Bank, having its office
                  at AC Market Building 3rd Floor 1 Shakespeare Sarani,
                  Kolkata, West Bengal, India-70071.
              4. The Chief Manager/Authorised Officer, Axis Bank,
                  Loan    center,   Office    at   LB     Plaza,    1st     Floor,
                  Bhangagarh, GS Road, Guwahati-781005 Pin -
                  781005.
                                                                                  Page 1
       5. The Collector Manager/Recovery Officer, Axis Bank,
        Loan   center,      Office    at    LB    Plaza,   1st   Floor,
        Bhangagarh, GS Road, Guwahati-781005 Pin -
        781005.
      6. The Cluster Head/ Circle Head, Axis Bank, main office
        at Thangal Bazar, Imphal, P.O & P.S. Imphal, Imphal
        West, Manipur 795001
                                                  ...Respondent/s

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

For the petitioner : Mr. M. Hemchandra, Sr. Advocate

For the respondents:

       Date of order          : 08.04.2026.

                              (O R D E R)

[1]          Mr. M. Hemchandra, learned Sr. counsel assisted by

Mr. Juno Rahaman, learned counsel appeared for the petitioner.

[2] After arguing at length, the learned Sr. counsel

submitted that he has received instructions to withdraw the

present writ petition with the liberty to file a Statutory Appeal as

provided under section 18 of the Scrutinization and

Reconstruction of Financial Asset and Enforcement of Securities

Interest Act, 2002 (SRFAES Act) and the rule made thereunder.

[3] The learned Sr. counsel, however, submitted that as

the Appellate Tribunal as mentioned in section 18 of the SRFAES

Act is situated at Kolkata and as the petitioner has certain Page 2 difficulty to arrange the financial requirement and logistical

support in filing the said statutory appeal, the petitioner will not

be in a position to present the said statutory appeal before the

Appellate Tribunal within prescribed period of limitation.

[4] The learned Sr. counsel accordingly, made a prayer

before this Court to allow the petitioner to file statutory appeal

before the Appellate Tribunal within a period of 20(twenty) days

from today with an application for condoning the delay, if any, in

filing the said appeal and to pass an order restraining the

respondents from taking any coercive action against the petitioner

till filing of the said statutory appeal within the aforesaid

stipulated period of 20(twenty) days.

[5] Taking into consideration the submission made by the

learned Sr. counsel appearing for the petitioner, the present writ

petition is hereby disposed as being withdrawn with liberty as

sought for.

[6] It is made clear that no coercive action should be

taken against the present petitioner till filing of the said statutory

appeal within aforesaid period of 20(twenty) days from today.

[7] Connected application also stands disposed of.

JUDGE

Lucy

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