SURENDRA M KHANDHAR Vs. ARUNKUMAR NARAYAN BHOPALE

JUDGEMENT

(1.) The Apex Court while upholding the order of this Bench in Deposit Insurance and Credit Guar Corporation Vs. Rajendra Madhukar Deval & Ors. in Revision Petition No.4758 of 2012 decided on 17.4.2013 dismissed the Special Leave to Appeal Civil Nos.26380-82 of 2013 decided on 16.8.2013. The Apex Court passed the following order:-

(2.) This order shall decide the above-said four revision petitions which have been filed by Shri Surendra M. Khandhar, the Director simpliciter of Suman Resorts (India) Ltd., Mumbai. Counsel for the respondents has also filed information from the RTI, which is reproduced as follows:- <JUDIMG>7629644-2</JUDIMG>

(3.) The allegation of the petitioner is that he is a Director simpliciter. He was under the threat of being arrested. The complainants took coercive steps. He pleaded that he was merely a Director and find no favour with the authorities. Consequently, he deposited the major portion of the decretal amount in all the four cases.