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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 5610-5611 OF 2011 INDIAN BANK                                Appellant(s)

                               VERSUS M/S NIPPON ENTERPRISES SOUTH & ORS.       Respondent(s)

J U D G M E N T

KURIAN, J.

1. The short issue to be decided in these appeals is whether the appellant, who has been successful in the SARFAESI proceedings against the owner of the secured assets,  automatically  can  have  the  same  say  as against the tenant in the premises.   2. That  issue  has  been  considered  in  the  various Judgments  of  this  Court  and  the  latest  one  is  in "Vishal N. Kalsaria Vs. Bank of India & Ors." in Crl. Appeal No. 52 of 2016 decided on 20.01.2016, reported in (2016) 1 SCALE 172 and at paragraph 30, this Court has observed as under :-

"It is a settled position of law that once

tenancy  is  created,  a  tenant  can  be

evicted  only  after  following  the  due

process of law, as prescribed under the

provisions of the Rent Control Act.  A

tenant  cannot be  arbitrarily evicted  by

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using the provisions of the SARFAESI Act

as that would amount to stultifying the

statutory  rights of  protection given  to

the tenant......."    

3. In  view  of  the  above,  these  appeals  are dismissed.   However,  we  make  it  clear  that  the dismissal of these appeals shall not stand in the way of the appellant-Bank taking recourse to any remedy under any law for evicting the first respondent.

No costs.    .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; February 17, 2016.