Prasahant Airan And Others vs Shriram Housing Finance Ltd. And Anr
2024 Latest Caselaw 9616 P&H

Punjab-Haryana High Court

Prasahant Airan And Others vs Shriram Housing Finance Ltd. And Anr on 3 May, 2024

Author: Lisa Gill

Bench: Lisa Gill

                              Neutral Citation No:=2024:PHHC:061415-DB




                                                 2024:PHHC:061415-DB

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

206                                       CWP-1796-2023
                                          Date of Decision: 03.05.2024

PRASAHANT AIRAN AND OTHERS
                                                       ... Petitioners
                            VERSUS

SHRIRAM HOUSING FINANCE LTD. AND ANR.

                                                       ....Respondents

CORAM:        HON'BLE MRS. JUSTICE LISA GILL
              HON'BLE MRS. JUSTICE RITU TAGORE

Present:      Mr. Rajesh Lamba, Advocate
              for the petitioners.

              Ms. Usha Singh, Advocate
              for respondent No.1 (through Video Conferencing).

          Mr. Deepak Grewal, DAG, Haryana.
                     *****
LISA GILL, J.(Oral)

1. Prayer in this writ petition is for quashing order dated

29.11.2012 (Annexure P-4) passed by respondent No.2-District Magistrate,

Faridabad under Section 14 of Securitization and Reconstruction of

Financial Assets and Enforcement of Security Interest Act (SARFAESI

Act), 2002.

2. Perusal of the file reveals that notice of motion was issued in

this petition on 31.01.2023. Undertaking of the petitioners that a sum of

Rs.10 lakhs will be deposited within the respondent-Finance Company

within a period of 10 days was recorded.

3. Learned counsel for respondent No.1 submits that though this

writ petition is not even entertainable in view of judgments of Hon'ble the

Supreme Court in Union Bank of India v. Satyawati Tandon and others,

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Neutral Citation No:=2024:PHHC:061415-DB

CWP-1796-2023 :2: 2024:PHHC:061415-DB

2010(8) SCC 110 and M/s South Indian Bank Ltd. and others v. Naveen

Mathew Philip and another, 2023(2) RCR (Civil) 771 and Phoenix ARC

Private Limited Vs. Vishwa Bharati Vidya Mandir and others, 2022 (5)

SCC 345, as of now petitioners are depositing installments as falling due

regularly, however, a sum of Rs.1,85,756/- is still pending. Learned counsel

for the petitioners denies any pending amount.

4. It is further brought to our notice that petitioners had

approached respondent No.1 for a settlement and the matter is being

considered by the respondent. It is agreed that petitioners would yet again

approach the respondent with a further concrete proposal within next four

working days. Learned counsel for respondent No.1 on instructions from

Mr. Sanjeev Sharma, Authorized Representative of Shriram Housing

Finance Ltd. submits that the matter would be considered and decided

within next two weeks.

5. Keeping in view the consensus which has been arrived at

between the parties, there is no requirement for further orders. Writ petition

is accordingly disposed of as infructuous without expression of any

opinion on the merits of the matter. In case of any grievance petitioners

may have in respect to proceeding under SARFAESI Act, in case of

settlement not coming through, they are at liberty to avail statutory

remedies as may be available to them in accordance with law.

(LISA GILL) JUDGE

(RITU TAGORE) JUDGE 03.05.2024 Rimpal Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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