REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(s).  8470   OF 2022

     (Arising out of Special Leave Petition (C) No(s).30038 of 2019)

VARIMADUGU OBI REDDY             ….APPELLANT(S)

VERSUS

B. SREENIVASULU & ORS.       ….RESPONDENT(S)

J U D G M E N T

Rastogi, J.

1.Leave granted. 

2.The instant appeal has been preferred at the instance of the

auction   purchaser   (appellant   herein)   assailing   the   impugned

judgment and order dated 20

th

 November, 2019 passed by the High

Court for the State of Telangana at Hyderabad setting aside the e­

auction sale held by the respondent Bank (secured creditor) under

1

the provisions of the Securitisation and Reconstruction of Financial

Assets and Enforcement of Security Interest Act, 2002 (hereinafter

being referred to as the “SARFAESI Act, 2002”).

3.The relevant facts in brief to appreciate the controversy are

that   respondent   nos.1­3   have   availed   three   loan   facilities   vide

Mortgage Loan of Rs.10 lakhs, Cash Credit Loan of Rs.8 lakhs and

Car   Loan   of   Rs.8   lakhs   from   the   respondent   Bank   (secured

creditor)   after   executing   necessary   security   documents.

Respondent No.4 herein stood as guarantor and created equitable

mortgage   over   her   immovable   property   as   security   for   due

repayment of the said loan amount. 

4.After   availing   the   above   loan   facilities,   the   respondent

borrowers have committed default in repaying the outstanding loan

amount and have also failed to pay the interest accrued to the loan

accounts from time to time. Finally, the loan accounts have been

classified   as   Non­Performing   Assets   (NPAs)   on   30

th

  September,

2012 and in furtherance, the respondent Bank initiated recovery

proceedings under the provisions of the SARFAESI Act, 2002 and

issued demand notice dated 15

th  

November, 2012 calling upon the

2

respondent   borrowers/guarantor   to   repay   and   discharge   the

outstanding loan amount with interest and costs within 60 days.

After following the procedure as contemplated under the provisions

of the SARFAESI Act, 2002 and Rules made thereunder, on 14

th

February,   2013,   the   respondent   Bank   published   a   possession

notice   in   the   daily   newspapers   under   Section   13(4)   of   the

SARFAESI Act, 2002 and obtained the order from the District

Collector on 23

rd

  June, 2013 to take physical possession of the

scheduled property from the respondent borrowers/ guarantor and

hand over to the respondent Bank (secured creditor).

5. These proceedings came to be challenged by the respondent

borrowers by filing a Securitization Application (SA)  before the

Debts Recovery Tribunal which finally came to be dismissed by the

Tribunal by order dated 12

th

 December, 2014 and it is on record

that   no   appeal   was   preferred   against   the   order   dated   12

th

December, 2014 passed by the Debts Recovery Tribunal and that

became final.

6.After taking possession of the mortgaged property, on 29

th

November, 2014, the respondent Bank (secured creditor) issued a

3

notice   prior   to   e­auction   to   the   respondent   borrowers   after

obtaining   valuation   of   the   subject   property   from   an   approved

valuer in terms of Rules 8(5) and 8(6) of the Security Interest

(Enforcement) Rules, 2002 (hereinafter being referred to as the

“Rules, 2002”) calling upon the borrowers/guarantor to repay the

outstanding   loan   amount   as   demanded.   When   the   respondent

borrowers/guarantor   failed   to   respond,   the   respondent   bank

proceeded   further   and   issued   e­auction   sale   notice   dated

25

th

  February, 2015 fixing the date of auction of the schedule

property on  28

th

  March,  2015 and  the  said notice  was widely

published in Indian Express (English) and Eenadu (Telugu) daily

newspapers dated 26

th

 February, 2015.

7.That the aforesaid e­auction sale notice came to be challenged

by the respondent borrowers before the Debts Recovery Tribunal

and by an interim order dated 26

th

  March, 2015, the Tribunal

directed the respondent Bank (secured creditor) to proceed with the

auction sale of the secured asset scheduled on 28

th

 March, 2015

with a further direction not to issue the sale certificate provided the

respondent borrowers deposits Rs.6 lakhs within 15 days from the

4

date of the said order. It was made clear that in the event of

respondent   borrowers   fail   to   deposit   the   said   amount,   the

respondent Bank will be at liberty to issue the sale certificate in

favour of the highest bidder. It is not disputed that in terms of the

interim order passed by the Tribunal, the respondent borrowers

had to deposit Rs.6 lakhs by 9

th

 April, 2015 but failed to deposit

the said amount and at this stage, the respondent borrowers filed

an application on 9

th

 April, 2015 seeking extension of further 15

days’ time from 10

th

  April, 2015 to deposit the amount of Rs.6

lakhs and the Tribunal by an order dated 17

th

 April, 2015 granted

extension of 15 days’ time to deposit the sum of Rs.6 lakhs with

direction   to   the   respondent   Bank   (secured   creditor)   and   the

respondent borrowers to maintain status­quo.

8.The fact to be noticed at this stage is that since the dispute

was on­going before the Tribunal and the respondent borrowers

have failed to comply with the interim order of the Tribunal dated

26

th

  March, 2015 to deposit Rs.6 lakhs within 15 days from the

date of passing of the order by 10

th

  April, 2015, the respondent

Bank (secured creditor) proceeded with the auction sale pursuant

5

to the e­auction sale notice dated 25

th

 February, 2015 in terms of

liberty granted by the Tribunal. 

9.The   present   appellant   had   initially   deposited   the   earnest

money   of   Rs.5,54,000/­   on   26

th

  March,   2015   and   after   being

declared the highest bidder with an offer of Rs.64,23,000/, further

deposited a sum of Rs.10,51,750/­ which comes to Rs.16,05,750/

i.e. 25% of the total auction price and the balance 75% of the bid

amount i.e. Rs.48,17,250/­ was deposited by the appellant on 15

th

April,   2015   and   sale   certificate   was   issued   in   favour   of   the

appellant (auction purchaser).  It is to be noticed that the day when

the order came to be passed by the Tribunal on 17

th

 April, 2015

granting   further   extension   of   15   days’   time   to   the   respondent

borrowers   to   deposit   a   sum   of   Rs.6   lakhs,   auction   sale   was

finalised and sale certificate dated 15

th

 April, 2015 was issued in

favour of the appellant (auction purchaser). 

10.Respondent borrowers raised two primary objections before

the   Tribunal   that   there   was   an   error   in   the   description   of

mortgaged property indicated in the e­auction sale notice dated

25

th

  February,   2015   and   to   be   more   specific,   the   scheduled

6

property   bearing   Door   No.12­3­39,   3

rd  

Cross,   Sai   Nagar,

Ananthapuramu was mortgaged as a security for the aforesaid loan

while in the e­auction sale notice, the property was described as

Door No.”12­3­393” instead of “12­3­39”  and  this, according to

the respondent borrowers was the manifest error committed by the

respondent Bank and because of the wrong description of the

property put to auction, that property could not have fetched the

value which it ought to have fetched in the course of business.

11.In   addition,   further   objection   raised   by   the   respondent

borrowers was that in terms of Rule 9(4) of the Rules, 2002, the

auction price was to be deposited by the auction purchaser within

15 days which expired on 10

th  

April, 2015 but it was admittedly

deposited by the auction purchaser (appellant) on 15

th

 April, 2015

which   is   in   clear   breach   of   Rule   9(4)   of   the   Rules   2002,   in

consequence   thereof,   the   e­auction   sale   notice   and   all   further

proceedings initiated pursuant thereto deserve to be declared null

and void.

12.The   contentions   were   repelled   by   the   Tribunal   and   the

Tribunal   dismissed   the   applications   filed   by   the   respondent

7

borrowers.  Although it was an appealable order before the Debts

Recovery   Appellate   Tribunal,   still   the   respondent   borrowers

approached the High Court under Article 226 of the Constitution

and the Division Bench of the High Court reversed the findings

returned by the Tribunal on the premise that there was an error in

the description of the scheduled property in e­auction sale notice

dated 25

th

 February, 2015 and that was considered to be a serious

infirmity in the process and cannot be sanctified and further held

that   since   the   appellant   (auction   purchaser)   failed   to   deposit

balance 75% of the bid amount within the stipulated time of 15

days which ought to have been deposited by him on or before 10

th

April, 2015, that admittedly deposited by him on 15

th

 April, 2015,

is in clear breach of Rule 9(4) of the Rules, 2002 and accordingly,

set aside all the proceedings initiated from the stage of Section

13(2)   of   the   SARFAESI   Act,   2002   till   the   delivery   of   physical

possession of the scheduled property to the auction purchaser

(appellant)   by   the   respondent   Bank   by   an   order   dated   23

rd

November, 2018, which is the subject matter of challenge before

us.

8

13.Learned counsel for the appellant submits that so far as the

description of the scheduled property put to auction is concerned,

from the stage when the initial notice was issued by the respondent

Bank (secured creditor) under Section 13(2) of the SARFAESI Act,

2002, the mortgaged property was described as “Door No.12­3­

393” instead of “Door No.12­3­39”, but it was never the case of the

respondent borrowers either before the Tribunal or before the High

Court that the description in the e­auction sale notice indicating

the boundaries, measurement, ward number, block number, TS

number and extent of land, etc. left any ambiguity or confusion in

the minds of the participants in the e­auction bid and it was also

not the case of the respondent borrowers that there is some other

property in the locality/vicinity with the number as indicated in the

e­auction sale notice i.e. “12­3­393”. Thus, in the given facts and

circumstances, merely because there appears to be a typographical

inadvertent human error in reference to door number of the subject

property   may   not   leave   ambiguity   with   regard   to   mortgaged

property   put   to   auction   and   this   typographical   error   is

9

inconsequential and does not vitiate the e­auction sale proceedings

held on 28

th

 March, 2015. 

14.So far as the non­compliance of Rule 9(4) of the Rules, 2002 is

concerned, learned counsel for the appellant submits that during

pendency of e­auction proceedings initiated pursuant to e­auction

sale notice dated 25

th

  February, 2015, the sale of the scheduled

property was to be held on 28

th  

March, 2015 and the said notice

was published in Indian Express (English) and Eenadu (Telugu)

daily newspapers dated 26

th

 February, 2015 and this process was

initiated after giving full opportunity and notice to the respondent

borrowers   in   compliance   of   Rule   8(6)   of   Rules,   2002   and   the

appellant was held to be the highest bidder and auction bid was

much higher than the reserve price indicated in the e­auction sale

notice which was Rs.64,23,000/­ and he has complied with all the

conditions of e­auction sale notice.

15.Learned counsel submits that the appellant was ready and

willing to deposit the balance of 75% of auction bid before 11

th

April, 2015 but because of the intervention made by the Tribunal

that created confusion in the mind of the appellant and for the

10

aforesaid reason, delay of four days was caused in depositing the

balance 75% of the bid amount which was deposited on 15

th

 April,

2015 and the time under Rule 9(4) of Rules, 2002 is not that

sacrosanct. This fact has not been noticed by the High Court and

in the given circumstances, the finding recorded by the High Court

in the impugned judgment, is not sustainable in law and deserves

to be set aside.

16.Learned   counsel   further   submits   that   the   conduct   of   the

respondent borrowers is equally to be looked into for the reason

that when the e­auction sale notice came to be published by the

respondent   Bank,   simultaneously,   application   was   filed   by   the

respondent borrowers before the Tribunal on 23

rd

 March, 2015 and

interim order was passed by the Tribunal on 26

th  

March, 2015 to

see the bonafides of the respondent borrowers, they were directed

to deposit Rs.6 lakhs within 15 days from the date of order but

admittedly, the respondent borrowers have failed to deposit with

the respondent Bank and sought further time to deposit, on which

order came to be passed on 17

th

  April, 2015 and they are only

interested   to   nullify   the   e­auction   proceedings   initiated   by   the

11

respondent Bank either by taking legal recourse or by any other

mechanism, which is possible under the law and after failed to

deposit the amount as directed by the Tribunal at least, they are

not entitled to seek any indulgence from the High Court in the writ

jurisdiction   filed   at   their   instance   under   Article   226   of   the

Constitution.

17.Per   contra,   learned   counsel   for   the   respondents,   while

supporting the finding returned by the High Court submits that

once the appellant has failed to deposit the balance 75% of the bid

amount by 11

th

 April, 2015, which was the deadline in terms of e­

auction   sale   notice   published   by   the   respondent   Bank   and

admittedly 75% of the bid amount was deposited by the appellant

on 15

th

 April, 2015 which is in violation of Rule 9(4) of Rules, 2002

and that itself is sufficient to nullify the e­auction sale initiated by

the respondent Bank and in support of his submission, placed

reliance on the judgement of this Court in General Manager, Sri

Siddeshwara Cooperative Bank Limited and Another vs. Ikbal

12

and Others

1

.   Para 14 of the judgment is relevant for the purpose

and is extracted below:­

“14. A reading of sub­rule (1) of Rule 9 makes it manifest that the

provision is mandatory. The plain language of Rule 9(1) suggests

this. Similarly, Rule 9(3) which provides that the purchaser shall

pay a deposit of 25% of the amount of the sale price on the sale of

immovable   property   also   indicates   that   the   said   provision   is

mandatory   in   nature.   As   regards   balance   amount   of   purchase

price, sub­rule (4) provides that the said amount shall be paid by

the purchaser on or before the fifteenth day of confirmation of sale

of immovable property or such extended period as may be agreed

upon in writing between the parties. The period of fifteen days in

Rule 9(4) is not that sacrosanct and it is extendable if there is a

written agreement between the parties for such extension. What is

the   meaning   of   the  expression   “written   agreement   between   the

parties”   in   Rule   9(4)?   The   2002   Rules   do   not   prescribe   any

particular   form   for   such   agreement   except   that   it   must   be   in

writing. The use of the term “written agreement” means a mutual

understanding or an arrangement about relative rights and duties

by   the   parties.   For   the   purposes   of   Rule   9(4),   the   expression

“written agreement” means nothing more than a manifestation of

mutual assent in writing. The word “parties” for the purposes of

Rule 9(4) we think must mean the secured creditor, borrower and

auction­purchaser.”

18.Learned counsel for the respondent borrowers further submits

that   description   of   the   scheduled   property   has   also   created   a

confusion in the minds of the participants in the e­auction sale

notice and in support thereof, submits that when the property was

mortgaged   and   security   interest   was   created,   the   value   of   the

property   assessed   was   much   higher   in   value   than   what   being

indicated   as   the   reserve   price   by   the   respondent   bank   in   the

1(2013) 10 SCC 83

13

e­auction sale notice pursuant to which the auction proceedings

were initiated and because of the wrong description of the property

put to auction, certainly inference can be drawn that property could

not have fetched the value it ought to have fetched and that is the

reason the High Court has interfered with and set aside the notice

under   Section   13(2)   of   the   SARFAESI   Act,   2002   and   all   other

consequential proceedings initiated by the respondent Bank, and

therefore, needs no further interference of this Court.

19.Learned counsel for the respondent Bank (secured creditor)

has raised an objection that order of the Tribunal was appealable

order before the Debts Recovery Appellate Tribunal under Section

18   of   the   SARFAESI   Act,   2002   and   the   petition   filed   by   the

respondent borrowers directly before the High Court against the

order of the Tribunal was not maintainable and for the delay in

depositing the balance 75% of the bid amount, respondent Bank

has tendered a reasonable justification and also filed a counter

affidavit before this Court wherein, it has specifically stated that

though the auction purchaser was ready to pay the balance of 75%

of the bid amount on time, it is the respondent Bank who requested

14

the auction purchaser to wait for some time because the respondent

borrowers were negotiating with the Bank at that point of time in

light of the interim order dated 26

th

  March, 2015 passed by the

Tribunal and that was the reason for which the delay of four days

was caused in depositing the balance 75% of the bid amount, which

ought to have been paid by 11

th

 April, 2015 but actually deposited

by 15

th

 April, 2015.

20.Learned counsel for the respondent Bank further submits that

the auction proceedings were initiated under Section 13(2) of the

SARFAESI Act, 2002 in reference to the scheduled property and

although there was a factual inadvertent error indicated in the door

number in the notice issued under Sections 13(2) and 13(4) of the

SARFAESI Act, 2002 mentioned as “Plot No.65” with the schedule of

property   with   boundaries,   ward   number,   block   number,   T.S.

number,   etc.,   there   is   no   door   number   existing   in   the

locality/vicinity as “Door No.12­3­393”, but no prejudice has been

caused   to   the   respondent   borrowers   that   vitiate   the   auction

proceedings   and   further   submits   that   after   depositing   75%   of

auction bid amount on 15

th

 April, 2015, sale certificate was issued

15

and   possession   was   later   transferred   to   the   auction   purchaser

(appellant   herein).   In   the   given   facts   and   circumstances,

interference made by the High court was not valid and deserves to

be interfered by this Court. 

21.To complete the facts, learned counsel for the respondent Bank

further submits that on 15

th

 April, 2015 after receiving the complete

bid amount of Rs.64,23,000/­ the value of property under e­auction

and after adjustments of the outstanding loan accounts and other

ancillary   charges,   the   surplus   amount   remain   payable   to   the

borrowers of Rs.16,30,000/­ which was offered to the respondent

borrowers and since they failed to accept the balance amount, it

was accordingly kept in FDR and at present, the aforesaid amount

is lying in FDR and with accumulation of interest, the said amount

has   come   to   approximately   Rs.18.80   lakhs,   which   is   due   and

payable to the respondent borrowers and it can be transferred to

the borrowers/guarantor in compliance of the order of this Court. 

22.We have heard the learned counsel for the parties and with

their assistance perused the material available on record.

16

23.The indisputed facts which manifest from the record are that

the   respondent   borrowers   availed   three   loan   facilities   from   the

respondent Bank (secured creditor) to the tune of Rs.26 lakhs after

executing necessary security documents.  Respondent no.4 stood as

guarantor   and   created   equitable   mortgage   over   her   immovable

property as security for due payment of the said loan amounts.

The property is a residential building of 266 sq. yards of land.   The

description of the property mortgaged can be identified from the

notice issued in the first instance under Section 13(2) of the Act as

follows:­

Borrowers   Names   &

Addresses (1)

Properties   under

Mortgage (2)

Guarantors

Name   &

Addresses (3)

Outstanding

amount due

1)Sri   Bandi   Srinivasulu,

S/o Late B. Narasimhulu

2)  Smt.   Bandi   Swarna

Latha, W/o B. Srinivasulu,

D.No.12­3­393,   3

rd

  Cross,

Sai Nagar, Anantapur

A/C. Nos.31758622533;

32344540051;

31684374998

Property   situated   in

the   RD   and   SRD   of

Anantapur and within

the   Anantapur

Municipal   Limits.

Ward   No.4,   Block

No.18,   T.S.

No.2005,Paiki Ac. 0.05

Cents,   Plot   No.65.

Present Door No.12­3­

393,   Assessment

No.1001035935

Measurements:  East

West: 33 Ft and North

South:66   Ft.;

Boundaries: East: Plot

of   Pushpavathamma;

West:  House   of

Yaganti;   North:   Road;

Smt.   Bandi

Jaya

Lakshmamma ,

W/o   Late   B.

Narasimhulu,

D.No.12­3­393,

3

rd

  Cross,   Sai

Nagar,

Anantapur.

24,87,616.00   as

on 08.11.2012  +

future interest &

expenses.

17

South:  Plot   of

Pushpavathamma.

Place: Anantapur

Date: 05­12­2012

                                              Sd/­ Authorised Officer,

                        State Bank of India, Gandhi Bazar

Branch

24.On account of default, the loan amounts of the respondent

borrowers were classified as Non­Performing Assets (NPAs) and the

bank issued a demand notice dated 15

th

  November, 2012 under

Section 13(2) of the Act which later came to be published in Hindu

(English) and Eenadu (Telugu) daily newspapers on 5

th

 December,

2012 and later possession notice dated 14

th

 February, 2013 came

to be published in Hindu (English) and Eenadu (Telugu) daily

newspapers on 20

th

 February, 2013 and after initiating proceedings

under Section 14 of the Act, the respondent Bank took possession

of the scheduled property under the orders of the District Collector

from the respondent borrowers on 23

rd

 June, 2013.  

25.At this stage, the proceedings initiated by the respondent bank

came to be assailed by the respondent borrowers before the Debts

Recovery Tribunal of Andhra Pradesh at Hyderabad under Section

17(1) of the Act.  It may be relevant to note that in the description

of the property under Sections 13(2) and 13(4) of the Act, door

18

number indicated was “12­3­393” in place of “12­3­39” and this

question   about   the   alleged   error   in   the   door   number   of   the

mortgaged property was available to the borrowers in the first

round of litigation before the Tribunal, if at all, it has any material

bearing in reference to the proceedings initiated by the respondent

Bank   (secured   creditor),   but   the   proceedings   initiated   at   the

instance of the respondent borrowers before the Tribunal came to

be dismissed by a judgment dated 12

th

  December, 2014 and no

further   appeal   was   preferred   and   accordingly   it   has   attained

finality.  

26.The e­auction notice came to be published by the respondent

Bank   on   25

th

  February,   2015   fixing   the   date   of   auction   as

28

th

  March,   2015   with   a   reserve   price   of   Rs.55,33,000/­   and

e­auction notice was widely published in Indian Express (English)

and Eenadu (Telugu) daily newspapers dated 26

th

 February, 2015.  

27.That e­auction notice came to the challenged by the respondent

borrowers in the fresh proceedings instituted before the Tribunal

on 23

rd

 March, 2015.   Pursuant thereto, interim order came to be

passed by the Tribunal on 26

th

 March, 2015 with a direction that

19

the sale certificate shall not be issued in favour of the highest

bidder   provided   the   borrower   deposit   a   sum   of   Rs.6   lakhs.

Relevant extract of the order of the Tribunal is quoted below:­

  “The   Respondent   Bank   is   hereby   permitted   to   proceed   with   the

auction sale of the schedule property on 28.03.2015 in pursuance of

the Auction Notice dt. 25.02.2015 and however the Respondent Bank

is hereby directed not to issue the sale certificate in favour of the

highest   bidder   in   the   auction   subject   to   the   condition   that   the

Applicant   shall   deposit   a   sum   of   Rs.6.00   lakhs   directly   with   the

Respondent Bank within 15 days from today. It is made clear that in

the event the Applicant fails to deposit the amount, as stated supra,

the Respondent Bank shall be at liberty to issue the sale certificate in

favour of the highest bidder in the auction and such sale shall be

subject to the result of the above SA.”

28.In terms of the aforesaid order, respondent borrowers were to

deposit the sum of Rs.6 lakhs on or before 9

th

  April, 2015, but

admittedly, the borrowers failed to deposit the aforesaid amount

and on the said date i.e. 9

th

 April, 2015 I.A. No.1687 of 2015 came

to filed before the Tribunal seeking extension of time period by

another 15 days to deposit the sum of Rs.6 lakhs and extension of

15 days’ time was granted by the Tribunal to deposit the sum of

Rs.6 lakhs to the borrowers by an order dated 17

th

  April, 2015.

The   extract   of   the   order   dated   17

th

  April,   2015   is   reproduced

hereinbelow:

20

“The Applicant is hereby directed to deposit the said sum of Rs.6.00

lakhs into the ‘interest bearing no­lien account’ with the Respondent

Bank within 15 days from 10.04.2015, as sought by the Applicant,

and accordingly, the Respondent Bank and the Auction Purchaser

are hereby directed to maintain status­quo. Accordingly, the present

IA is disposed of.”

29.  It may be relevant to note that in the interregnum period,

since the respondent Bank (secured creditor) was permitted to

proceed with the auction proceedings, appellant deposited initially

the   earnest   money   of   Rs.5,54,000/­   for   participating   in   the

proposed  e­auction sale on 26

th

 March, 2015 and after the auction

purchaser was declared as the highest bidder with the offer of

Rs.64,23,000/­,   further   sum   of   Rs.10,51,750/­   totalling

Rs.16,05,750/­   was   deposited   (25%   of   Rs.64,23,000/­)   on

28

th

 March, 2015.

30.In terms of Rule 9(4) of the Rules, 2002, the balance 75% of the

bid   amount   being   Rs.48,17,250/­   was   to   be   deposited   by   the

appellant auction purchaser on or before 11

th

 April, 2015, but prior

thereto, an application was filed by the respondent borrowers on

9

th

  April, 2015 seeking extension of time and as the matter was

sub­judice before the Tribunal, the balance 75% of the bid amount

could not have been deposited on 11

th

  April, 2015, but it was

21

deposited   by   the   appellant   on   15

th

  April,   2015   and   the   sale

certificate was issued in favour of auction purchasers and as there

was factual error in the door number of the subject property, which

was indicated as “12­3­393” instead of “12­3­39”, rectification deed

dated 21

st

 April, 2015 was executed with the correct description of

the scheduled property.   

31.That since the respondent borrowers failed to deposit a sum of

Rs.6 lakhs in the extended period granted by an order dated 17

th

April, 2015, the Tribunal by its order dated 1

st

 May, 2015 granted

further time to the respondent borrowers till 10

th

  May, 2015 to

deposit the amount of Rs.6 lakhs, but by that time the auction

proceedings were finalised and the sale certificate dated 15

th

 April,

2015 was duly registered and the physical possession of scheduled

property was handed over to the appellant on 23

rd

 November, 2018.

The Tribunal, after taking into consideration the so­called alleged

description of mortgaged property in reference to which there was

great emphasis that Door No.“12­3­393” was mentioned instead of

“12­3­39” and so also the breach of Rule 9(4) of the Rules, 2002,

22

the Debts Recovery Tribunal dismissed the application by an order

dated 1

st

 August, 2019.   

32.The   order   of   the   Tribunal   dated   1

st

  August,   2019   was   an

appealable order under Section 18 of the SARFAESI Act, 2002 and

in the ordinary course of business, the borrowers/person aggrieved

was supposed to avail the statutory remedy of appeal which the

law provides under Section 18 of the SARFAESI Act, 2002 in the

absence of efficacious alternative remedy being availed, there was

no reasonable justification tendered by the respondent borrowers

in approaching the High Court and filing writ application assailing

order of the Tribunal dated 1

st

 August, 2019 under its jurisdiction

under   Article   226   of   the   Constitution   without   exhausting   the

statutory right of appeal available at its command.  

33.This Court in the judgment in  United Bank of India vs.

Satyawati Tondon & Others

2

, was concerned with the argument

of alternative remedy provided under the SARFAESI Act, 2002 and

dealing with the argument of alternative remedy, this Court had

observed that where an effective remedy is available to an aggrieved

2(2010) 8 SCC 110

23

person, the High Court ordinarily must insist that before availing

the remedy under Article 226 of the Constitution, the alternative

remedy available under the relevant statute must be exhausted.

Paras 43, 44 and 45 of the said judgment are relevant for the

purpose and are extracted below: 

“43. Unfortunately, the High Court overlooked the settled law that

the High Court will ordinarily not entertain a petition under Article

226 of the Constitution if an effective remedy is available to the

aggrieved person and that this rule applies with greater rigour in

matters involving recovery of taxes, cess, fees, other types of public

money and the dues of banks and other financial institutions. In

our view, while dealing with the petitions involving challenge to the

action taken for recovery of the public dues, etc. the High Court

must keep in mind that the legislations enacted by Parliament and

State   Legislatures   for   recovery   of   such   dues   are   a   code   unto

themselves   inasmuch   as   they   not   only   contain   comprehensive

procedure for recovery of the dues but also envisage constitution of

quasi­judicial bodies for redressal of the grievance of any aggrieved

person. Therefore, in all such cases, the High Court must insist

that before availing remedy under Article 226 of the Constitution, a

person must exhaust the remedies available under the relevant

statute.

44. While expressing the aforesaid view, we are conscious that the

powers conferred upon the High Court under Article 226 of the

Constitution   to   issue   to   any   person   or   authority,   including   in

appropriate   cases,   any   Government,   directions,   orders   or   writs

including the five prerogative writs for the enforcement of any of

the rights conferred by Part III or for any other purpose are very

wide and there is no express limitation on exercise of that power

but, at the same time, we cannot be oblivious of the rules of self­

imposed restraint evolved by this Court, which every High Court is

bound to keep in view while exercising power under Article 226 of

the Constitution.

45. It is true that the rule of exhaustion of alternative remedy is a

rule of discretion and not one of compulsion, but it is difficult to

fathom any reason why the High Court should entertain a petition

filed under Article 226 of the Constitution and pass interim order

24

ignoring the fact that the petitioner can avail effective alternative

remedy   by   filing   application,   appeal,   revision,   etc.   and   the

particular legislation contains a detailed mechanism for redressal

of his grievance.”

34.     In the instant case, although the respondent borrowers

initially   approached   the   Debts   Recovery   Tribunal   by   filing   an

application under Section 17 of the SARFAESI Act, 2002, but the

order of the Tribunal indeed was appealable under Section 18 of

the Act subject to the compliance of condition of pre­deposit and

without   exhausting   the   statutory   remedy   of   appeal,   the

respondent borrowers approached the High Court by filing the writ

application under Article 226 of the Constitution. We deprecate

such practice of entertaining the writ application by the High

Court   in   exercise   of   jurisdiction   under   Article   226   of   the

Constitution without exhausting the alternative statutory remedy

available under the law.   This circuitous route appears to have

been adopted to avoid the condition of pre­deposit contemplated

under 2

nd

 proviso to Section 18 of the Act 2002. 

35.The High Court under the impugned judgment has non­suited

the present appellant (auction purchaser) on the premise that

there is an error in the description of the door number of the

25

property and instead of “12­3­39”, it was indicated as “12­3­393”,

although there was no error in the description of the property

rather the dimensions with measurement and boundaries were

properly indicated of the mortgaged property and on the premise

that Rule 9(4) of the Rules has not been followed by the appellants

by depositing 75% of the bid amount which ought to have been

deposited by 11

th

  April, 2015, instead it was deposited on 15

th

April, 2015.

36.   We find substance in the submissions made by the learned

counsel for the appellant for the reason that so far as the error in

the description of door number of the property is concerned, which

admittedly indicated throughout as “12­3­393” instead of “12­3­

39”, but the fact is that the description of the mortgaged property

from the commencement of the proceedings under Section 13(2) of

the SARFAESI Act, 2002, due to human error instead of “12­3­39”,

door number was indicated as “12­3­393”, but admittedly the fact

is that there is no such property available in the locality/vicinity

with Door no.”12­3­393” and as full description of the mortgaged

property   was   mentioned/indicated,   although   there   was   a

26

typographical   error,   but   the   respondent   borrowers   failed   to

demonstrate   any   prejudice   being   caused   on   account   of   the

inadvertent error being caused in description of the mortgaged

property. At the same time, the borrower failed to demonstrate

that because of a typographical inadvertent error in door number,

as indicated above, the property could not have fetched the value

as   it   ought   to   have   fetched   and   that   apart,   there   was   no

documentary evidence placed on record to substantiate the kind of

prejudice, if any, being caused.

37.It is true that the secured creditor is under an obligation to

undertake the exercise and cross­check the description of the

mortgaged   property   at   the   stage   when   the   initial   proceedings

under Section 13(2) are initiated or in the later consequential

proceedings, but at the same time, mere typographical error due

to   inadvertence   which   has   not   caused   any   prejudice   to   the

borrowers, that in itself could not be considered to be the ground

to annul the process held by the secured creditor which, in our

view, is in due compliance with the requirement as contemplated

under the provisions of Rules, 2002 and this was extensively

27

considered by the Tribunal and that apart, it is not the case of the

respondents   that   participants   in  e­auction  sale   are   misguided

because of the error in description of the property put to auction

and   when   there   is   no   ambiguity   with   regard   to   the   detailed

description   of   the   mortgaged   property   put   to   auction,   mere

mentioning of the door number “12­3­393” instead of “12­3­39” is

inconsequential and does not vitiate the auction proceedings held

on 28

th

 March, 2015.

38.So far as the second objection raised by the respondent, which

prevailed upon before the High Court regarding the breach of Rule

9(4) of Rules, 2002 is concerned, it will be apposite to note Rules

9(4) and 9(5) of the Rules 2002 (pre­amended) which reads as

under:

“9.   Time   of   sale,   issues   of   sale   certificate   and   delivery   of

possession, etc.­

…….

(4) The balance amount of purchase price payable shall be paid by

the purchaser to the authorised officer on or before the fifteenth day

of confirmation of sale of the immovable property or such extended

period as may be agreed upon in writing between the parties.

(5) In default of payment within the period mentioned in sub­rule

(4), the deposit shall be forfeited and the property shall be resold

and the defaulting purchaser shall forfeit all claim to the property or

to any part of the sum for which it may be subsequently sold.

……..”.

28

39.   It will be relevant to note that amendment was made in Rule

9(4) and Rule 9(5) of the Rules, 2002 of which reference has been

made by GSR No.1046(E) dated 3

rd

 November, 2016 effective from

4

th

 November, 2016 and it reads as under:

“9.   Time   of   sale,   issue   of   sale   certificate   and   delivery   of

possession, etc.­

…….

(4) The balance amount of purchase price payable shall be paid by

the purchaser to the authorised officer on or before the fifteenth

day  of confirmation of sale of the immovable property  or such

extended period [as may be agreed upon in writing between the

purchaser and the secured creditor, in any case not exceeding

three months]. 

(5) In default of payment within the period mentioned in sub­rule

(4), the deposit shall be forfeited [to the secured creditor] and the

property shall be resold and the defaulting purchaser shall forfeit

all claim to the property or to any part of the sum for which it may

be subsequently sold.

……..”.

40.It clearly manifests that the pre­amended Rule 9(4) refers to

the period of 15 days for confirmation of sale or such extended

period, but the outer limit has not been defined and that appears

to be not as sacrosanct and the period can be extended, as agreed

upon in writing between the parties. In sequel thereto, if the time

stands extended, the auction purchaser would not be considered

29

to be a defaulter as referred to under Rule 9(5) of the Rules and if

the amended provisions are being taken note of, of which reference

has been made, effective from 4

th

 November, 2016, however, may

not be relevant as the auction in the instant case was held in

March 2015, but the fact remains that by an amendment, the

legislature with its consciousness has clarified that the agreement

has   to   be   between   the   purchaser   and   the   secured   creditor

exceeding 15 days but in any case may not exceed three months

although who are the parties to the agreement are not clear in the

pre­amended Rule 9(4) of the Rules.   

41.This Court, while examining the pre­amended Scheme of Rule

9(4)   in   judgment   in  General   Manager,   Sri   Siddeshwara

Cooperative   Bank   Limited  (supra)   was   of   the   view   that   the

period which is referred to in Rule 9(4) is not that sacrosanct and

may be extended if there is a written agreement between the

parties and since parties to the written agreement is not defined in

Rule 9(4), this Court was of the view that it covers into its fold the

secured creditor, the auction purchaser and the borrower, but

later the legislature taking into consideration the judgment of this

30

Court   made   its   intention   clear   by   making   an   appropriate

amendment in Rule 9(4) of the Rules, 2002 which came into effect

by   a   notification   dated   3

rd

  November,   2016   effective   from   4

th

November, 2016.   

42.In the instant case, although there was no written consent by

all the three partners, namely, secured creditors, borrowers and

auction purchaser, as being referred to by this Court in General

Manager, Sri Siddeshwara Cooperative Bank Limited  (supra),

but this fact cannot be ruled out that in the instant case, the

peculiar   situation   has   come   forward   when   the   respondent

borrowers in the first instance approached the Tribunal assailing

the   e­auction   notice   issued   by   the   respondent   Bank   (secured

creditor)   and   were   able   to   secure   an   interim   order   from   the

Tribunal   dated   26

th

  March,   2015   permitting   the   auction

proceedings to continue, subject to the condition that the borrower

shall deposit Rs.6 lakhs directly with the respondent Bank within

15 days from the date of order, which admittedly expired on 9

th

April, 2015 and the respondent borrowers failed to deposit the

aforesaid amount.

31

43. On the last date when the period was to expire on 9

th

 April,

2015, I.A. No.1687 of 2015 was filed seeking extension of time

period by 15 days for depositing the sum of Rs.6 lakhs and as

there was no stay in withholding the e­auction proceedings, the

appellant deposited not only the earnest money but 25% of the bid

amount in the first instance on 28

th

 March, 2015, the balance 75%

of the bid amount was deposited on 15

th

  April, 2015 and the

interregnum period was in incomplete phase of flux as to what will

be the fate of the auction purchaser pending proceedings before

the   Tribunal,   more   so   when   the   application   was   filed   by   the

respondent borrowers on 9

th

 April, 2015 seeking extension of time

and that being the situation, 75% of the bid amount was deposited

on   15

th

  April,   2015   and   sale   certificate   was   issued   and   still

thereafter when the Tribunal granted extension of 15 days’ of time

to the respondent borrowers by an order dated 17

th

 April, 2015 to

deposit the sum of Rs.6 lakhs, the respondent borrowers failed to

deposit the aforesaid amount and as it reveals from the record, a

further time was granted to the respondent borrowers to deposit a

sum of Rs.6 lakhs by an order dated 1

st

  May, 2015 and much

32

before that, the auction proceedings were finalised and even the

rectification deed came to be executed on 21

st

 April, 2015.   

44.In the given facts and circumstances, the four days’ delay

which was caused in terms of the original auction notice, in no

manner, would frustrate or annul the auction proceedings and the

Debts Recovery Tribunal has rightly held that because in such

state   of   flux,   particularly   when   the   bank/secured   creditor

requested the auction purchaser to wait for some time because the

borrowers are negotiating with the bank in the light of interim

order dated 26

th

 March, 2015 of the Tribunal, delay in depositing

75% of the bid amount by four days in no manner would frustrate

the rights of the parties inter se, more so, when the conduct of the

borrowers in getting extension orders on two different occasions

and still not depositing Rs.6 lakhs in terms of the order of the

Tribunal would clearly reflect that the intention of the borrowers

was only to frustrate the auction sale by one reason or the other,

which they could not succeed.  

45.In our considered view, the finding returned by the Tribunal

was well reasoned and duly supported with the material on record

33

and the interference made by the High Court under the impugned

judgment while recording a finding that it was in breach of Rule

9(4) of the Rules, 2002 is not legally sustainable  in law and

deserves to be set aside. 

46.Before we finally conclude, it is brought to our notice that after

sale of property under e­auction, the respondent Bank received a

total sum of Rs.64,23,000/­ and after due adjustment of the three

NPA accounts of the respondent borrowers with other ancillary

charges,   a   balance   sum   of   Rs.16,30,000/­   is   lying   with   the

respondent bank and the said amount has been deposited by the

bank in FDRs and with accumulation of interest, the said amount

has come to approx. Rs.18,80,000/­. We make it clear that the

original sum of Rs.16,30,000/­ with interest yielded over the said

amount   upto   date   shall   be   transferred   to   the   account   of   the

borrower/guarantors,   as   the   case   may   be,   with   their   written

consent as to in whose account the money is to be transferred.

The   bank   shall   transfer   the   money   in   the   account   of

borrower/guarantor within eight weeks.

34

47.Consequently,   the   appeal   deserves   to   succeed   and   is

accordingly allowed. The judgment impugned of the High Court

dated 20

th

 November, 2019 is hereby quashed and set aside with

the aforesaid observations. 

48. There shall be no order as to costs.

49.Pending application(s), if any, shall stand disposed of.

…………………………….J.

(AJAY RASTOGI)

…………………………….J.

(C.T. RAVIKUMAR)

NEW DELHI;

NOVEMBER 16, 2022.

35