R.M.S. Khandeparkar, J.@mdashAdmit. The learned advocate for the respondents waives service. By consent, heard forthwith.
The appellants challenge the order dated April 25, 2005, passed in Miscellaneous Petition No. 64 of 2000. The contention of the appellants is two- fold. Firstly, that in view of Section 22 of the Sick Industrial Companies (Special Provisions) Act, 1985 (for short, "the SICA"), the proceedings against the appellants could not have been invoked by the respondents and secondly, that the respondents could not have sought to enforce the guarantee unless the assets which are mortgaged in their favour had been realised. Reliance is sought to be placed in the decision of the apex court in the matter of
2. Appellant No. 2 is the guarantor for appellant No. 1 for repayment of loan by the latter to the respondents. On account of default in repayment of loan, in November 2000, the respondents took out proceedings under Sections 31(1)(aa) and 32 of the State Financial Corporations Act, 1951, (hereinafter called as "the said Act"). During the pendency of those proceedings, the BIFR by its order dated May 23, 2002, declared appellant No. 1 as a sick industrial company in Reference Case No. 131 of 1999. Consequent to the said declaration, objection was sought to be raised before the learned single judge in the proceedings under the said Act that in view of Section 22 of the SICA the personal guarantee cannot be invoked against appellant No. 2, and secondly, that the guarantee cannot be enforced unless the assets which are mortgaged are realised. Both the contentions were rejected by the impugned order. Hence the appeal.
3. The first point for consideration which arises relates to bar u/s 22 to the proceedings u/s 37(1)(aa) of the said Act. In this regard, the Division Bench of this Court in Dewal Singhal''s case [2001] 106 Comp Cas 587 had clearly ruled, after taking into consideration the earlier decisions of this Court as well as of the apex court, that only "suit" against the guarantor of a loan granted to the industrial company which has been declared as sick under the SICA is barred u/s 22 of the SICA and no other proceedings. In fact, with the said decision, the law is well-settled on this aspect and we do not find any decision, either of this Court or the apex court, contrary to the law laid down in that regard in Dewal Singhal''s case [2001] 106 Comp Cas 587. The decisions sought to be relied upon by the learned advocate for the appellants nowhere assists the appellants in the matter in hand. The decision in
4. As far as the decision in
5. The second point for consideration relates to the contention that the guarantee cannot be enforced unless the creditor first proceeds against the mortgaged property. As regards the liability of the guarantor being coextensive with the principal is also well-settled and the creditor need not necessarily exercise his right as the mortgagee prior to proceeding against the guarantor to recover the dues is also well-settled by a catena of decisions of the apex court (vide :
6. As regards the decision in
7. There is absolutely no substance in the appeal. In fact, the main contention of the appellants relates to non-maintainability of the proceedings in view of Section 22. As already seen above, the law on this point is well-settled and considering the same, while the arguments were being heard, on three occasions the learned advocate appearing for the appellants was asked as to whether the appellants would like to withdraw the appeal. On all the three occasions, the learned advocate chose to insist to argue and invite judgment in the matter. Insistence for judgment on the point which is already well-settled by the decision of the apex court is nothing but waste of time of the court. The learned advocate was not able to point out any point as such, nor could distinguish the above referred decisions with reference to the facts of the case in hand. In the circumstances, we are constrained to dismiss this appeal with costs of Rs. 5,000. Order accordingly.
