UNION BANK OF INDIA Vs SRI LAXMIDHAR NAYAK .
Case number: C.A. No.-001071-001071 / 2009
Diary number: 3926 / 2008
Advocates: O. P. GAGGAR Vs
RUTWIK PANDA
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1071 OF 2009 (Arising out of S.L.P. (C) No.6319 of 2008)
Union Bank of India & Anr. ...Appellant(s)
Versus
Sri Laxmidhar Nayak & Ors. ...Respondent(s)
O R D E R
Delay condoned.
Leave granted.
Heard learned counsel for the parties.
By the impugned order, the High Court has directed the borrower to pay
in instalments by assuming that in terms of One Time Settlement, a sum of
Rs.14,60,000/- was payable by the respondents to the Bank. This assumption was
founded on letter dated 10th February, 2007, written by the Central Assistant Public
Information Officer of the Bank in response to an application made by Smt.
Manjulata Nayak under the Right to Information Act. In that letter, the amount due
was shown as Rs.14,56,623/- as on 30th June, 2006. We have gone through that letter
and find that the same does not contain any indication that the Bank had agreed for
One Time Settlement by accepting a sum of Rs.14,60,000/-. Therefore, the High Court
was not justified in relying upon that letter for compelling the Bank to accept the total
amount of Rs.14,60,000/- by ignoring that as on the date of order the
....2/-
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outstanding dues were more than Rs.14,60,000/-. In this view of the matter, it will be
just and proper to remit the case to the High Court for fresh decision of the writ
petition filed by the respondents.
Accordingly, the appeal is allowed, impugned order is set aside and the
matter is remitted to the High Court to decide the matter afresh keeping in view the
outstanding dues of the Bank on the date of the order, which the High Court may
pass pursuant to this order.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi, February 16, 2009.