REGENT COMPUTRONICS PVT. LTD.

Ssa Constructions Appellant

V/S

Andra Bank Respondents

Referred Judgements :-

BARBER MARAN V. RAMANA GOUNDAN [REFERRED TO]
IBN HASAN V. BRIJBHUKAN SARAN [REFERRED TO]
KRISHNA CHARAN BARMAN V. SANANT KUMAR DAS [REFERRED TO]
COOPER V. NATIONAL PROVINCIAL BANK LTD. [REFERRED TO]
BEHAN V. OBELON PROPRIETARY LTD. [REFERRED TO]
CHAND VS. JAGDISH PERSHAD KISHAN CHAND [REFERRED TO]
BANK OF BIHAR LIMITED VS. DAMODAR PRASAD [REFERRED TO]
STATE BANK OF SAURASHTRA VS. GHITRANJAN RANGNATH RAJA [REFERRED TO]
STATE BANK OF INDIA VS. INDEXPORT REGISTERED [REFERRED TO]
INDIAN BANK VS. SATYAM FIBRES INDIA PRIVATE LIMITED [REFERRED TO]
BUDHIA SWAIN VS. GOPINATH DEB [REFERRED TO]
HARIHAR NATH VS. STATE BANK OF INDIA [REFERRED TO]
HUKUMCHAND INSURANCE CO LTD VS. BANK OF BARODA [REFERRED TO]
UNITED BANK OF INDIA VS. MODERN STORES INDIA LTD [REFERRED TO]
STATE BANK OF INDIA VS. G J HERMAN [REFERRED TO]
CHAND MALL BABU VS. BAN BEHARI BOSE [REFERRED TO]
CHOKALINGA CHETTIAR VS. DANDAYUTHAPANI CHETTIAR [REFERRED TO]
MOOLCHAND VS. PALWAR CHETTY [REFERRED TO]
DALJIT SINGH VS. HARKISHAN LAL SAH AND BROTHERS [REFERRED TO]

JUDGEMENT

(1.) Petitioner No. 1, a partnership firm called M/s. SSA Constructions (the mortgagor-borrower), and Petitioner No. 2, its managing director and alleged surety, obtained various loan facilities from Respondent No. 1, the mortgagee creditor bank. They have filed this writ petition, challenging the dismissal of I.A. No. 674/2014 in O.A. No. 963/2011 by the Debt Recovery Tribunal (DRT), Bangalore, in an order dtd. 22/5/2015. In their application, the petitioners requested that the properties of Respondent Nos. 2 and 3 be included for issuing a recovery certificate under Sec. 19 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (RDDBFI Act).

(2.) Respondent No. 1 had approved credit facilities for the petitioners and M/s. SSA Constructions (Defendant No. 3 in O.A. 963/2011, not listed here). The properties of the petitioners, co-borrowers, and guarantors were offered as security for the repayment of these loans.

(3.) On 8/3/2007, the term loan limit was reduced from Rs.200.00 lakhs to Rs.60.00 lakhs, and the properties of Respondent Nos. 2 and 3, which the petitioners now want to include, were released.

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SSA CONSTRUCTIONS Vs. ANDRA BANK

Referred Judgements :-

JUDGEMENT

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