MANJURANI ENTERPRISERS Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) The five applicants as detailed in para-3 of the application are seeking their impleadment on behalf of Saroj Kumar Das, Proprietor of the petitioner concern, stated to have died on 5/4/2018 leaving behind no other legal heirs except the five applicants.

(2.) In view of the above, the I.A. is allowed subject to just exceptions, and the five applicants detailed in para 3 of the application and the schedule are brought on record through Saroj Kumar Das, Proprietor of M/s. Manjurani Enterprisers, since deceased through L.Rs. for the purpose of pursuing the present LIS.

(3.) At the time of hearing, it is conceded that the prayer made in the present writ petition is for setting aside the Demand Notice dtd. 6/8/2012 issued under Sec. 13(2) of the SARFAESI Act, 2002 by the Bank, although an ancillary prayer is made for directing the Insurance Company to release the due amounts on account of the insured hypothecated goods having been lost in fire.