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Judgment
The present writ petition has been filed with a prayer for quashing notice dated 20.07.2018 [Annexure P-3] (wrongly mentioned in the prayer clause
as “Annexure P-1†dated 30.09.2016). Further, a prayer has been made for direction to the respondent-bank to stay the auction proceedings and
to permit the petitioner to sell the mortgaged property.
Oriental Bank of Commerce, MSME Cluster, Rohtak has been arrayed as respondent in the writ petition.
The petitioner is a builder/contractor and availed cash credit facility from the respondent-bank. The limit was enhanced to Rs.55 lakhs on
30.09.2016. In order to secure the enhanced cash credit limit, a shop measuring 70 sq. yards was mortgaged.
The petitioner defaulted in repayment of cash credit facility. The respondent-bank issued notice dated 06.04.2018 under Section 13(2) of the
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'the Act'). As per notice, there was
an outstanding amount of Rs.57,01,788/-. The account of the petitioner was declared as Non-Performing Asset (NPA) on 31.03.2018. The petitioner
neither filed any objection under Section 13(3A) of the Act nor made any payment. A notice dated 20.07.2018 was issued under Section 13(4) of the
Act. The petitioner served a legal notice on the respondent-bank stating that he has a proposed buyer of the property and the property may be
released to the petitioner and he would deposit the sale proceeds after selling the property.
Learned counsel for the petitioner contended that the respondent-bank is going to auction the mortgaged property very soon at a very low rate.
Further, the petitioner is ready to clear the defaulted amount.
The contentions of learned counsel for the petitioner are liable to be rejected. The petition filed lacks bona fide. The account was declared as NPA
in March 2018. The petitioner never filed any objections to the notice issued under Section 13(2) of the Act. Apart from serving a legal notice stating
that he has a proposed buyer for the property, the petitioner has not even approached the respondent-bank with any proposal to settle the account.
The grievance of the petitioner that the property is being auctioned at a very low rate is not well founded. Notice of auction has not been placed on
record to show the reserve price fixed for the property. Even otherwise, if there is a willing buyer of the property he is always at the liberty to tender
his bid in the auction.
The petitioner has made bald statement regarding clearing the defaulted amount. The same is not supported by any concrete step for repayment of
defaulted cash credit facility.
No case is made out for interference in exercise of the writ jurisdiction by this Court under Article 226 of the Constitution of India.
The writ petition is hereby dismissed.