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Tribunals and CommissionsSingle Bench(2023) 12 DRAT CK 0026

Bandu Pandurang Salunke vs Tata Capital Financial Services Ltd. & Ors

Debts Recovery Appellate Tribunal · Decided on 11 December 2023

HON’BLE JUDGES
Ashok Menon, Chairperson
RESULT
Dismissed
CASE NUMBER
M.A. No. 116 Of 2023 And I.A. No. 800 Of 2023 In Appeal on Diary No. 718 Of 2023

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Judgment

8 paragraphs · 356 words

Ashok Menon, Chairperson

1.

The matter is taken up for hearing by way of a praecipe filed on 06.12.2023 by the Appellant seeking urgent relief.

2.

The Appellant was, by order dated 17.05.2023 directed to deposit a sum of ₹25 lakhs as pre-deposit. The Appellant deposited ₹10 lakhs and there was a balance of ₹15 lakhs was to be deposited on or before 07.06.2023. The Appellant did not deposit the amount within time which resulted in the dismissal of the appeal. The Appellant has now applied for restoration of the appeal and also seeks time to pay the third instalment of ₹15 lakhs today. The Ld. Counsel appearing for the Appellant submits that he is ready with a demand draft for ₹15 lakhs to pay towards the third instalment.

3.

The Ld. Counsel appearing for the Respondent vehemently opposes the application stating that the Appellant has awakened from his slumber only on receiving the notice of dispossession scheduled on the 12th  instant. There are no reasons stated for non-payment of the pre-deposit in time. As of date, there is a balance of ₹70,89,000/-dues from the Appellant.

4.

After hearing both sides. I find that the Appellant has not been vigilant enough to pay the pre-deposit within time and has considerably delayed payment of the amount. Under the circumstances, he has to be put certain terms for non-payment of the pre-deposit in time. Apart from the payment of the balance amount of ₹15 lakhs, the Appellant is directed to pay the Respondent a sum of ₹5 lakhs more which shall be adjusted towards the arrears due within the period of three weeks i.e. on or before 26.12.2023, failing which the application shall stand dismissed.

5.

On the payment of the balance amount of ₹15 lakhs, the taking over of possession shall be deferred till the next date of hearing.

6.

The Appellant is also directed to regularise the account and pay the dues to the Respondent preferably before the next date of hearing. The Appeal shall be restored to file on the compliance of the aforementioned conditions.

Post on 27.12.2023 for reporting compliance regarding deposit and payment.