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Mohd. Mazurullah vs The Prudential Cooperative Bank Ltd
2024 Latest Caselaw 3201 Tel

Citation : 2024 Latest Caselaw 3201 Tel
Judgement Date : 12 August, 2024

Telangana High Court

Mohd. Mazurullah vs The Prudential Cooperative Bank Ltd on 12 August, 2024

     THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

                            AND

      THE HON'BLE SRI JUSTICE J. SREENIVAS RAO


         WRIT APPEAL Nos.889 and 915 of 2024


COMMON JUDGMENT:

(Per the Hon'ble Justice J.Sreenivas Rao)

These intra Court appeals are filed invoking the

provisions of Clause 15 of Letters Patent, aggrieved by the

common order passed by the learned Single Judge in

W.P.Nos.2228 and 2240 of 2020, dated 03.05.2024.

2. Heard Sri Ch.Janardhan Reddy, learned counsel for

the appellant and Sri Anand Kumar Kapoor, learned

counsel appearing on behalf of respondent No.1-bank.

3. Brief Facts of the case:

3.1 Respondents Nos.4 and 5 have availed the loan of

Rs.53,36,000/- in the year 2000 from respondent No.1

bank and they have committed default. Respondent No.1-

bank filed O.P.No.104 of 2011 praying to pass award and

judgment against respondents therein jointly and

severally to pay an amount of Rs.5,09,71,279/- together

with interest and other reliefs and the same was decreed

exparte on 19.08.2013. Pursuant to the said decree,

respondent No.1-bank filed E.P.No.33 of 2013. Thereafter,

the Execution Court ordered notice and after receiving the

notice, appellant filed W.P.No.4329 of 2014 and the same

was dismissed on 18.02.2014. Aggrieved by the said

order, the appellant filed intra court Appeal in W.A.No.224

of 2014 and the same was dismissed as withdrawn on

28.02.2014. Thereafter, the appellant herein filed

application I.A.No.84 of 2014, on 20.03.2014, under Order

IX Rule 13 of Code of Civil Procedure, 1908('CPC' for

brevity) seeking to set aside the exparte decree/award

dated 19.08.2013, along with condone delay application of

45 days and the said application was allowed on

09.11.2016. Subsequently, respondent No.1-bank filed

application I.A.No.83 of 2019 in O.P.No.104 of 2011,

seeking permission to receive the Registered General

Power of Attorney bearing Document No.1004/IV/1993,

dated 16.06.1993 and the same was dismissed on

01.10.2019. Thereafter, respondent No.1-bank filed

another application I.A.No.150 of 2019 in O.P.No.104 of

2011 to receive the very same document and the said

application was also dismissed on 29.11.2019. Aggrieved

by the same, respondent No.1-bank filed W.P.No.2240 of

2024.

3.2. Appellant herein has filed I.A.No.94 of 2019 in

O.P.No.104 of 2011 seeking to reject the evidence affidavit

filed on 08.05.2019 by respondent No.1-bank and the

same was allowed on 29.11.2019. Aggrieved by the said

orders, respondent No.1-bank filed W.P.No.2228 of 2020.

Learned Single Judge clubbed both the writ petitions and

passed the common order without considering contentions

of the appellant in W.P.No.2240 of 2020. Aggrieved by the

same, the appellant preferred these appeals.

4. Contentions of learned counsel for the appellant:

4.1 Learned counsel for the appellant contended that the

application filed by respondent No.1-bank i.e., I.A.No.83 of

2019 seeking to file Registered General Power of Attorney

bearing Document No.1004/IV/1993, dated 16.06.1993

was dismissed on 01.10.2019 and the said order has

become final. Without questioning the said order,

respondent No.1 filed another application I.A.No.150 of

2019 seeking same relief and the same was also dismissed

by the Tribunal.

4.2. He further contended that learned Single Judge

without taking into consideration of the above said fact,

allowed both the writ petitions and passed the impugned

order dated 03.05.2024, which is contrary to law. He

further contended that the judgment Aziz Ahmed Khan

Vs. I.A.Patel 1, relied by the learned Single Judge is also

not applicable to the facts and circumstances of the case.

In view of the same, the common order passed in

W.P.Nos.2228 and 2240 of 2020 is liable to be set aside.

5. Contentions of learned counsel for respondent

No.1- Bank:

5.1. Per contra, learned counsel appearing on behalf of

respondent No.1-bank submits that learned Single Judge

after taking into consideration of the contentions of

respective parties and principle laid down by the High

Court of Andhra Pradesh, at Hyderabad in Aziz Ahmed

Khan (supra), rightly allowed the writ petitions and there

is no illegality or perversity in impugned order passed by

learned Single Judge.

AIR 1974 AP 1(FB)

6. Analysis of the case:

6.1 Having considered the rival submissions made by

respective parties and after perusal of the material

available on record, it reveals that respondent No.1-bank

filed application I.A.No.83 of 2019 to receive the

Registered General Power of Attorney bearing Document

No.1004/IV/1993, dated 16.06.1993 and mark the same

on behalf of respondent No.1-bank and the said

application was dismissed by the Tribunal by its order

dated 01.10.2019, though the Tribunal dismissed the said

application on the ground that learned counsel for

respondent No.5 absented even after giving sufficient time

to produce the Registered GPA. Subsequently, respondent

No.1 bank filed another application I.A.No.150 of 2019

seeking same relief and the same was dismissed by the

Tribunal. Aggrieved by the same, respondent No.1-bank

filed W.P.No.2240 of 2024. Appellant herein has filed

I.A.No.94 of 2019 in O.P.No.104 of 2011 seeking to reject

the evidence affidavit and the same was allowed on

29.11.2019. Aggrieved by the said orders, respondent

No.1-bank filed W.P.No.2228 of 2020. Learned Single

Judge while allowing the writ petitions passed the

common order without considering the contentions of the

appellant in W.P.No.2240 of 2020 as to whether the

application I.A.No.150 of 2019 is maintainable under law

in view of dismissal of the earlier application i.e., I.A.No.83

of 2019 and the same is liable to be set aside and the

matters are required to be remitted.

7. For the foregoing reasons, the impugned common

order dated 03.05.2024, passed by the learned Single

Judge is set aside and the matter is remitted back to

learned Single Judge with a direction to dispose of both

the writ petitions as expeditiously as possible.

8. With the above directions, writ appeals are disposed

of accordingly. No costs.

As a sequel, miscellaneous petitions, pending if any,

shall stand closed.

__________________________________ ALOK ARADHE, CJ

_______________________________ J. SREENIVAS RAO, J

12th August, 2024 PSW

 
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