Prabir Chakraborty Vs State of West Bengal and Others

Calcutta High Court 2 Dec 2010 Writ Petition No. 9327 (W) of 2010 (2010) 12 CAL CK 0037
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 9327 (W) of 2010

Hon'ble Bench

Jayanta Kumar Biswas, J

Advocates

Hiranmay Bhattacharya and Mrinal Kanti Ghosh, for the Appellant;

Final Decision

Dismissed

Acts Referred
  • Constitution of India, 1950 - Article 226
  • Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 13(3A), 13(4)

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

Jayanta Kumar Biswas, J.@mdashThe petitioner in this Art. 226 petition is questioning a notice dated November 28, 2008 (at p. 28) issued by the authorised officer of LIC Housing Finance Ltd. under S. 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

2. Counsel submits that the petitioner''s representation dated March 19, 2010 (at p. 31) has not been considered.

3. The petitioner was to pay the demanded amount within sixty days from the date of the S. 13(2) notice. It means that if he wanted to submit any representation, then he was required to submit it within sixty days from the date of the notice. But while the notice is dated November 28, 2008, his representation through lawyer is dated March 19, 2010.

4. I do not find any reason to accept the argument that since on the basis of the demand notice dated November 28, 2008 the authorised officer of the secured creditor did not take any measure under S. 13(4) till March 19, 2010, the petitioner was entitled to create the officer''s obligation under S. 13(3A) by making a representation even after expiration of sixty days from the date of the S. 13(2) notice.

5. The petitioner''s failure to respond within sixty days from the date of the notice entitled the secured creditor to exercise all or any of the rights under S. 13(4). It is another matter whether the secured creditor decided to waive its any right under S. 13(4). But its silence, if any, could not keep the petitioner''s right to submit a representation under S. 13(3A) alive until measure was taken under S. 13(4).

6. For these reasons, I dismiss the petition. No costs.

From The Blog
Punjab & Haryana High Court Jails Husband for Remarrying During Pendency of First Wife’s Divorce Appeal
Dec
06
2025

Court News

Punjab & Haryana High Court Jails Husband for Remarrying During Pendency of First Wife’s Divorce Appeal
Read More
Indian Law Firms Hire Specialists to Tackle Complex Deals, M&A, and Cyber Laws Amid Defence Booms
Dec
06
2025

Court News

Indian Law Firms Hire Specialists to Tackle Complex Deals, M&A, and Cyber Laws Amid Defence Booms
Read More