MAYUNK INDUSTRIES A Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) This court by a detailed and exhaustive order passed in Writ Petition No. 6184/2012 (M/s Mayunk Industries Vs. Union Bank of India and others) dated 03-01-2019 dismissed the writ petition preferred by Union of India and others.

(2.) In the considered opinion of this court once the account was rightly classified as "NPA," the Bank was justified in conducting auction and recovering the dues, no further clarification application/review is maintainable.

(3.) The Apex Court in the case of Haridas Das Vs. Usha Rani Bank (Smt) and Ors., reported in (2006) 4 SCC 78 in paragraph 13 and 20 has held as under :-