Punjab-Haryana High Court

Surender And Ors vs Iifl Home Finance Ltd on 6 May, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                     Neutral Citation No:=2024:PHHC:062327-DB




                                                      2024:PHHC:062327-DB
223           IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                           CWP-21730-2022 (O&M)
                                           Date of Decision: May 06, 2024

SURENDER AND ORS.                                                   ..... Petitioners

                           Versus

IIFL HOME FINANCE LTD.                                             ..... Respondents

CORAM:- HON'BLE MRS. JUSTICE LISA GILL
        HON'BLE MS. JUSTICE AMARJOT BHATTI

Present:      None for the petitioners.

              Mr. Vineet Sehgal, Advocate for the respondent (through VC).
                          ****
LISA GILL, J.

1. Prayer in this writ petition is for directing respondents to regularize

petitioners' account in terms of circular dated 01.07.2015 and circular dated

17.03.2016 issued by Reserve Bank of India in respect to 'Framework for

Revival and Rehabilitation of Micro, Small and Medium Enterprises'. Prayer is

also for setting aside notice dated 25.07.2022 under Section 13(4) of

Securitization and Reconstruction of Financial Assets and Enforcement of

Security Interest Act, 2002 (for short - 'SARFAESI Act') and sale notice dated

20.08.2022.

2. Availing of credit facility by petitioners from respondent -

Financial Institution is a matter of record as is financial indiscipline for reasons

as may be. Plea raised is that re-structuring of loan account was illegally denied

by respondent - financial institution and proceedings under SARFAESI Act have

been initiated in derogation of applicable provisions of law.

3. Written statement on behalf of respondent has been filed raising

preliminary objection qua entertainability of this writ petition itself. Reliance has

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Neutral Citation No:=2024:PHHC:062327-DB

CWP-21730-2022 (O&M) -2-

been placed on judgment of Hon'ble the Supreme Court in Phoenix ARC

Private Limited versus Vishwa Bharti Vidya Mandir and others, 2022 (1)

RCR (Civil) 888. Learned counsel for respondent points out that petitioner did

not deposit the amount in terms of interim order dated 21.09.2022 passed in this

writ petition, which was a conditional order, therefore, secured asset/property in

question was successfully auctioned (sale certificate being issued in favour of

successful purchaser on 05.12.2022 itself). It had been directed vide order dated

21.09.2022 that no coercive action would be taken against petitioners subject to

petitioners depositing a sum of Rs.2,56,500/- within two weeks. Said amount had

not been deposited.

4. None had appeared on behalf of petitioners on the last occasion

when this writ petition was taken up for hearing. Today again, there is no

representation on behalf of petitioners. It appears that petitioners are not

interested in pursuing the matter any longer.

5. Present petition is, accordingly, dismissed in default and for non

prosecution.

6. Needless to say, petitioners are at liberty to avail remedies available

to them in accordance with law in respect to any grievance(s) which they may

have to proceedings under SARFAESI Act initiated against them.





                                                          (LISA GILL)
                                                            JUDGE




                                                     (AMARJOT BHATTI)
May 06, 2024                                            JUDGE
rts
      Whether speaking/reasoned: Yes/No            Whether reportable: Yes/No



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