- (1.)This appeal is by Punjab State Industrial Development Corporation (hereinafter referred to as "psidc") against the judgment of the Punjab and haryana High Court. The industrial undertaking called Northland Sugar complex Ltd. (hereinafter called the Company) had taken loan from PSIDC and having failed to pay the instalment dues, the assets of the said Company were taken over by PSIDC in exercise of power under Section 29 of the State financial Corporations Act, 1951 (for short "the Act"). The said assets of the company were purchased by the present respondent in a public auction for a sum of Rs 45,00,00,00/- and a deed of agreement was executed between the respondent and PSIDC. The respondent having failed to discharge its obligation of payment of the consideration money as per the instalments indicated in the agreement, PSIDC took action under Section 29 of the Act which order was assailed before the High Court by the present respondent. The High Court having set aside the said order, PSIDC is in appeal.
(2.)In course of the hearing of this appeal, a letter addressed by the respondent to the Managing Director of PSIDC dated 13-8-2002 was produced before us whereunder the respondent has proposed to pay a sum of rs 15.50 crores as settlement of the final dues of the Corporation on certain terms and conditions mentioned therein. Mr Mahabir Singh appearing for the appellant Corporation, on the other hand, submitted that there has been unusual delay on the part of the respondent in payment of the instalments due and the amount recoverable from the respondent up to 10-12-2002 would work out to Rs 21,37,79,862.
(3.)Without entering into the contentious issues about the calculations made with regard to the dues of PS1dc from the respondent, bearing in mind that the financial institutions and the banks very often come forward with the policy of one-time settlement, we think the amount of Rs 15.50 crores offered by the respondent will be an adequate consideration towards the value of the assets which the respondent had purchased from PSIDC in final settlement of all claims and dues of PSIDC. We, therefore, dispose of this appeal on the following terms: (a) The respondent shall pay a sum of Rs 50 lakhs within two weeks from today either by cash or by bank draft to PSIDC. (b) The respondent shall pay a further sum of Rs 7.50 crores to psidc on or before 31-10-2003 and the balance sum of Rs 7.50 crores on or before 31-7-2004. (c) Failure on the part of the respondent on any of the aforesaid terms regarding payment would entail forfeiture of its right on the premises and it would be open for PSIDC to take over the property back in exercise of power under Section 29 of the Act. (d) PSIDC shall execute the necessary deed of title within four weeks from today in favour of M/s Guru Teg Bahadur Sugars Ltd. (for short "gtbsl") which Company is stated to be a subsidiary company of M/s chadha Papers Ltd. , the present respondent and it is stated by Mr Rakesh dwivedi appearing for M/s Chadha Papers Ltd. that the execution of deed in favour of GTBSL which is a subsidiary company of M/s Chadha papers Ltd. would be in the interest of all concerned and M/s Chadha papers Ltd. cannot claim anything from PSIDC on that score, in the event of any defect being found in the execution of the deed.