M/S. CROSS COUNTRY HOTELS LTD. Vs TOURISM FINANCE CORPN.OF INDIA LTD.&ORS.
Case number: C.A. No.-000049-000049 / 2009
Diary number: 2604 / 2006
Advocates: SIBO SANKAR MISHRA Vs
S. MAHENDRAN
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 49 OF 2009
[Arising out of SLP(C) No. 5541/2006]
M/S. CROSS COUNTRY HOTELS LTD. ... APPELLANT(S)
:VERSUS:
TOUSISM FINANCE COROPRATION OF INDIA LTD. AND ORS.
... RESPONDENT(S)
WITH
CIVIL APPEAL NO. 51 OF 2009
[Arising out of SLP(C) No. 26738/2008]
O R D E R
CIVIL APPEAL NO. 49 /2009 [@ SLP(C) No. 5541/2006]
Leave granted.
Having heard Mr. Altaf Ahmed, learned senior counsel appearing on behalf
of the appellant and Mr. Dushyant Dave, learned senior counsel appearing on behalf of
the respondents, with the consent of the parties, this appeal is disposed of with the
following directions:
1. Respondents herein need not supply the appraisal reports for various projects of the
appellant company.
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2. The respondents herein shall produce for inspection of the learned counsel
for the appellant, within four weeks, all other documents wherefor an application for
production and discovery had been filed before the learned Debt Recovery Tribunal,
New Delhi, being I.A. No. 186/2003.
3. It is directed that all such documents which are available with the
respondents-Corporation shall be supplied to the appellant within two weeks
thereafter.
Keeping in view the fact that the matter is pending for a long time, the Debt
Recovery Tribunal is requested to dispose of the matter as expeditiously as possible.
With the aforementioned direction, the impugned judgment is set aside and
the appeal is disposed of.
CIVIL APPEAL NO. 51/2009 [@ SLP(C) No.26738/2008]
Leave granted.
This appeal is directed against the judgment and order dated 24th October,
2008 passed by a learned Single Judge of the High Court of Judicature of Rajasthan at
Jaipur, in S.B. Civil Writ Petition No. 9609/2008, whereby and whereunder it was
directed:
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“Meanwhile, operation of the office order dated 14.8.2008 (Anx.4) and
19.8.2008 (Anx.5) shall remain stayed. Further, in case the petitioner
submits the notorised undertaking within a period of fifteen days from
today, for payment of Rs. 10 lacs (Rupees ten lacs) per month for a
period of one year, then the possession of the seized property shall be
restored to the petitioner on depositing first installment of Rs. 10 lacs.
The remaining installments shall be paid by the 15th of each month,
failing which the interim order shall stand vacated automatically
without reference to this Court.
List in the month of December, 2008 for further orders.”
In view of the order proposed to be passed by us we need not enter into the
merit of the matter as the order as quoted above was passed ex-parte.
Mr. Dave, learned senior counsel appearing on behalf of the appellant
submits that the possession of the Hotel in question had already been taken over on
22.8.2008.
Mr. Altaf Ahmed, learned senior counsel on the other hand, submits that the
orders impugned before the High Court, being office orders dated 14.8.2008 and dated
19.8.2008, the said orders are ex-facie illegal and without jurisdiction and, furthermore,
as the possession had been obtained by the
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writ petitioner purportedly to be in terms of Securitisation and Reconstruction of
Financial Assets and Enforcement of Security Interest Act, 2002 and in that view of the
matter the High Court cannot be said to have committed any error in passing the
impugned order.
Be that as it may, by reason of the impugned judgment, the High Court has
passed the ex-parte order in mandatory form.
By an order dated 25.11.2008, a Division Bench of this Court while issuing
notice, directed status quo as on that date, to be maintained by all concerned. In that
view of the matter, we are of the opinion that interest of justice would be subserved if
the impugned judgment is set aside and the High Court be requested to hear out the
matter afresh, after giving an opportunity of hearing to both the parties. It is directed
accordingly.
While making the interim order dated 25.11.2008 passed by this Court
absolute, we would request the High Court to hear out the parties and pass appropriate
order as expeditiously as possible, preferably within a period of three weeks from the
date of communication of this order.
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With the aforementioned observation and direction, this appeal is disposed
of.
..........................J (S.B. SINHA)
..........................J (V.S. SIRPURKAR) NEW DELHI, JANUARY 5, 2009.