M/S BEE GEE CORPORATION PVT. LTD Vs PUNJAB FINANCIAL CORPORATION
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-009651-009651 / 2018
Diary number: 34087 / 2014
Advocates: P. N. PURI Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9651 OF 2018 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 30323 OF 2014)
M/S BEE GEE CORPORATION PVT. LTD ...APPELLANT(S) VERSUS
PUNJAB FINANCIAL CORPORATION & ANR. ...RESPONDENT(S)
J U D G M E N T
R. BANUMATHI,J.
1. Leave granted.
2. This appeal has been preferred against the order dated
24.02.2014 in EFA No. 536 of 1988 passed by the High court of
Punjab and Haryana whereby the High Court confirmed the order of
the Executing Court affirming the auction sale in favour of the
first respondent-corporation.
3. The appellant-herein obtained loan from the first
respondent-Corporation in 1966 and has not adhered to the terms
and conditions of the loan in repayment and was declared as a
defaulter. For the subsisting amount of loan, decree was passed.
In execution of the decree, the appellant’s property was sold on
16.12.1983 by the Court following the order of Executing Court in
the Execution Petition.
4. We have heard Mr. A.K. Chopra, learned senior counsel
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appearing for the appellant as well as Mr. T.S. Doabia, learned
senior counsel appearing for respondent no. 1.
5. The appellant-herein challenges the Court auction sale held
on 16.12.1983 which has been upheld by both the Executing Court as
well as by the High Court. The contention of the appellant is that
the Court auction sale is vitiated primarily on :-(i) on account
of non-compliance of mandatory provisions of Order 21 Rule 85 CPC
and (ii) that the same is further vitiated on account of non-
publication of sale notification well in advance prior to the date
of sale (16.12.1983).
6. Insofar as the first contention of non-compliance of Order
21 Rule 85 CPC is concerned, even at the outset, it is to be
pointed out that the first respondent-corporation is not only an
auction purchaser but also a decree holder. As per Order 21 Rule
72 CPC, the decree holder cannot bid to buy the property put to
auction except by express permission of the Court. As per order
21 Rule 72(2) CPC, the amount of decree may be taken as payment to
set off against one another. In this case, our attention has been
drawn to the order of the Executing Court dated 03.12.1983 by
which the Executing Court has granted permission to the first
respondent-corporation under Order 21 Rule 72 CPC to participate
in the bid. Thus the first respondent-financial corporation bid in
the auction by virtue of the permission granted by the Court. In
view of the provision to set off under Order 21 Rule 72(2) there
was no requirement of depositing the sale proceeds of Rs. 12 lakhs
or any part thereof in the Court.
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7. Learned senior counsel appearing for the appellant
contended that Order 21 Rule 85 CPC has not been properly complied
with and the High Court failed to consider the objections so
raised by the appellant. It was further submitted that adjustments
not having been made and repayment of excess amount not done would
nullify the entire sale and this has not been considered by the
High Court. In support of his submission, learned senior counsel
has placed reliance on judgments of this Court in the case of
Manilal Mohanlal Shah & Ors. vs. Sardar Sayed Ahmed Sayed Mahmad &
Anr. reported in AIR 1954 SC 349; Balram Son of Bhasa Ram Vs.
Ilam Singh & Ors. reported in 1996 (5) SCC 705 and Trinath
Harichandan & Ors. Vs. Chairman Paradeep Port Trust and Ors.
reported in 1998 (3) SCC 113 and Shilpa Shares and Securities and
Ors. Vs. The National Cooperative Bank Ltd. and Ors. reported in
2007 (12) SCC 165.
8. Order 21 Rule 85 mandates the deposit of the bid amount.
As per proviso to Order 21 Rule 85 CPC an amount of bid, in which
the decree holder is a purchaser, can be set-off. Since first
respondent-corporation is not only the auction purchaser but also
a decree holder as well, there is no question of deposit of the
auction amount. Since there was no prospective buyer to offer bid
on the occasion of the previous auction sale, the first
respondent-corporation filed application on 03.12.1983 seeking
permission under Order 21 Rule 72 CPC and also exemption from
depositing 25% of the bid amount at the time of auction and
remaining 75% later under Order 21 Rules 84 and 85 CPC
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respectively. This application was allowed by the Executing Court
on the same date i.e. 03.12.1983 and the same was not challenged.
Both the Executing Court as well as the High Court have
concurrently held that mandatory provisions of Order 21 Rule 85
CPC has been duly complied with. As pointed out earlier, the
first respondent-corporation is not only an auction purchaser but
also a decree holder entitled to the provisions of set off under
Order 21 Rule 85 proviso, as noted above.
9. Insofar as the contention of the appellant that there was
no prior publication done on 15.12.1983, learned senior counsel
appearing for the first respondent-corporation has drawn our
attention to the findings of the courts below that there was
notification of warrant of sale dated 19.11.1983. Learned senior
counsel appearing for the first respondent has submitted that from
the evidence of K.R. Bhalla (DW-1) it is clearly brought on record
that wide publication was given regarding the sale by publication
in ‘Daily Tribune’ as well as other papers. That apart warrant of
sale dated 19.11.1983 was affixed at the spot. Thus there was
wide publication about the sale well prior to the date of auction.
Though publication was done in the newspaper on 15.12.1983, since
warrant of sale was affixed well in advance, we do not find any
violation either in the proclamation of sale or in the
advertisement of sale. Both the Courts below concurrently recorded
that the provisions of Order 21 Rule 85 CPC and other mandatory
provisions were duly complied with and we are not inclined to
interfere with the concurrent findings of the Courts below.
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10. The appeal is, accordingly, dismissed.
….......................J. [R. BANUMATHI]
…......................J. [INDIRA BANERJEE]
NEW DELHI 18TH SEPTEMBER, 2018