M.M. Kumar, J. - (1.) THIS petition filed under Article 226 of the Constitution prays for quashing notice dated 25.5.2007 (P -5), issued under Section 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for brevity, 'the Act') issued by the respondent bank for recovery of sum of Rs. 9,08,908/ - as on 30.4.2007 with further interest. A further prayer has also been made for quashing of notice dated 18.10.2007 (P -9), issued by the respondent bank in exercise of powers under Section 13(4) of the Act read with Rule 8 of the Security Interest (Enforcement) Rules, 2002. In pursuance to later notice, possession of immovable property measuring 1 -1/2 marlas, bearing No. N.F.18, situated at Qila Mohalla, Jalandhar in the name of Smt. Kamna Dhinga, has been taken over.
(2.) BRIEF facts of the case are that the petitioners were partners of firm M/s Vinay Pharmaceutical and opened a current account bearing No. 22 with over draft facility against three FDRs, amounting to Rs. 95,000/ - with the respondent bank through petitioner No. l. The aforementioned firm was dealing in the trading, sale and purchase of medicines etc. In October, 2000, due to non -renewal of the licence of the firm, the petitioners closed the business and the licence of the firm expired on 31.12.2000 [P -1 (Colly)]. It is claimed that the petitioners approached the respondent bank in order to settle the dues of the firm. The respondent bank already adjusted the amount of FDRs against the overdraft taken by the firm. On 21.8.2002, the respondent -bank initiated arbitration proceedings before the Additional Registrar, Cooperative Society, Jalandhar, for recovery of Rs. 5,68,379.64 on the basis of pronote dated 11.8.2001, for a sum of Rs. 3,77,704.64. In this manner, the respondent -bank added a sum of Rs. 76,349/ - towards interest and cost of Rs. 1,13,676/ -. The petitioners filed their objections before the Arbitrator raising objections regarding maintainability of the arbitration proceedings under Sections 55 and 56 of the Punjab Cooperative Societies Act, 1961 as well as with regard to rate of interest and cost levied by the respondent -bank. It is claimed that the arbitration proceedings were purposely delayed by the respondent -bank by seeking numerous adjournments and even dismissed in default on two occasions firstly on 7.7.2003 and thereafter vide order dated 29.9.2003 (P -4). Then order dated 29.9.2003, was challenged by the respondent -bank before the Registrar, Cooperative Societies, Jalandhar and the same was remanded back to the Additional Registrar, Cooperative Societies, Jalandhar. The arbitration proceedings are stated to be still pending before the Arbitrator. It was during arbitration proceedings that the respondent -bank has issued a notice dated 25.5.2007 (P -5), under Section 13(2) of the Act asking the petitioners to discharge their liability within sixty days otherwise the respondent bank was entitled to exercise all or any of the rights under Section 13(4) of the Act. The petitioner replied to the above notice by stating that no action under Section 13 of the Act could be taken as already the respondent bank has availed the remedy of initiating arbitration proceedings for recovery of the due amount (P -6). The respondent bank vide letter dated 30.7.2007 replied to the petitioners that they can take action under the Act (P -7). Apprehending action under Section 13(4) of the Act, the petitioners approached this Court by filing C.W.P. No. 15377 of 2007, which was dismissed as withdrawn vide order dated 4.10.2007 (P -8). On 18.10.2007, the respondent -bank issued notice under Section 13(4) of the Act (P -9), which is subject matter of challenge in the instant petition alongwith earlier notice dated 25.5.2007 (P -5).
(3.) MR . A.C. Jain, learned Counsel for the petitioners, has argued that the provisions of Section 36 of the Act provide for a complete bar on the secured creditor to make a claim of time barred debt. According to the learned Counsel the provision of Limitation Act, 1963 would apply to find out as to whether the debt is time barred. In that regard learned Counsel has placed reliance on Article 62 of the Limitation Act, 1963, which provides for a period of 12 years to enforce payment of money secured by mortgage. According to the learned Counsel the time runs from the date when the money becomes due and in the present case it has already expired. He has pointed out that commencement of proceedings before the Arbitrator cannot be considered assertion of claim for considering the period of limitation provided by Section 36 of the Act for initiation of action under Section 13(4) of the Act. Learned Counsel has placed reliance on a Division Bench judgment of Orissa High Court in the case of Indumati Pattanaik v. Chief Manager and Authorised Officer Bank of India, IV (2005) B.C. 357 (P&H)(Orissa). He has also submitted that the petitioners are without any remedy and after issuance of notice under Section 13(4) of the Act, possession of their property would be taken over.;