M/s Shrishrimal Plantation Ltd. vs M/S ARIHANT VARDHMAN BIOTECH
- Court
- Chhattisgarh High Court
1
CGHC010017172025 2026:CGHC:38537-DB
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WA No. 59 of 2025
M/s Shrishrimal Plantation Ltd. Ravi Bhawan, Jai Stambh, Raipur,
Chhattisgarh, Represented Through Its Authorised Representative
Shafiullah Suhail Khan Son Of Late Shri Asadullah Khan Aged About 47
Years, Ravi Bhawan, Jai Stambh, Raipur, Chhattisgarh.
--- Appellant(s)
versus
1. M/s Arihant Vardhman Biotech Through Its Proprietor Rajendra
Kumar Parakh, Aged 67 Years, O/at No. 5, 1st Floor, Durga College
Complex, K.K. Road, Raipur, District Raipur, Chhattisgarh.
2. State Bank Of India, Industrial Finance Branch, Raipur (C.G.)
Through Its Branch Manager, District Raipur Chhattisgarh.
3. Shri Devi Chand Jain, S/o Late Shri Maniklal Jain, R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh.
4. Shri Kamal Chand Jain, S/o Late Shri Maniklal Jain, R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
5. Shri Shailendra Jain, S/o Shri Swaroop Chand Jain, R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
6. Shri Swaroop Chand Jain, S/o Late Shri Maniklal Jain, R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
7. Shri Lookaran Jain, S/o Late Shri Maniklal Jain, R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
Shri Dhiraj Kumar Jain, S/o Shri Lookaran Jain, R/o 21 South
8.
Avenue, Choubey Colony, Raipur, Chhattisgarh
Digitally
signed by
BRIJMOHAN
MORLE
Date:
2026.09.02
10:44:03
+0530
9. Smt. Vimla Devi Jain, W/o Shri Vimal Chand Jain, R/o 21 South
BRIJMOHAN
MORLE
Avenue, Choubey Colony, Raipur, Chhattisgarh
2
10. Shri Devi Chand Jain, S/o Late Shri Maniklal Jain, R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
11. Shri Kamal Chand Jain, S/o Late Shri Maniklal Jain, R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
Shri Shailendra Jain, S/o Shri Swaroop Chand Jain, R/o 21 South
12.
Avenue, Choubey Colony, Raipur, Chhattisgarh
13. M/s Ganesh Twine Mills, Through Any One Partner Shri Swaroop
Chand Jain, Shri Loonkaran Jain, Shri Dhiraj Kumar Jain, Smt.
Vimla Devi, Shri Devi Chand Jain, Shri Kamal Chand Jain Shri
Shailendra Jain
14. The Recovery Officer, Debt. Recovery Tribunal, Shanti Kunj, South
Civil Lines, Jabalpur, Madhya Pradesh.
--- Respondent(s)
WA No. 72 of 2025
M/s Shrishrimal Plantation Ltd Ravi Bhawan, Jai Stambh, Raipur,
Chhattisgarh, Represented Through Its Authorised Representative Shri
Shafiullah Suhail Khan, Son Of Late Shri Asadullah Khan, Aged About 47
Years, Ravi Bhawan, Jai Stambh, Raipur, Chhattisgarh
--- Appellant(s)
versus
1. State Bank of India Industrial Finance Branch, Raipur (C.G.)
Through Its Branch Manager, District Raipur, Chhattisgarh
2. M/s Arihant Vardhman Biotech Through Its Proprietor Rajendra
Kumar Parakh, Aged About 67 Years, O/at No. 5, 1st Floor, Durga
College Complex, K. K. Road, Raipur, District Raipur, Chhattisgarh
Shri Devi Chand Jain S/o Late Shri Maniklal Jain Aged About 21
3.
Years R/o 21 South Avenue, Choubey Colony, Raipur, Chhattisgarh
4. Shri Kamal Chand Jain S/o Late Shri Maniklal Jain R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
5. Shri Sailendra Jain S/o Shri Swaroop Chand Jain R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
6. Shri Swaroop Chand Jain S/o Late Shri Maniklal Jain R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
3
7. Shri Lookaran Jain S/o Late Shri Maniklal Jain R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
8. Shri Dhiraj Kumar Jain W/o Late Shri Maniklal Jain R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
Smt. Vimla Devi Jain W/o Shri Vimal Chand Jain R/o 21 South
9.
Avenue, Choubey Colony, Raipur, Chhattisgarh
10. Shri Devi Chand Jain S/o Late Shri Maniklal Jain R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
11. Shri Kamal Chand Jain S/o Late Shri Maniklal Jain R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
12. Shri Sailendra Jain S/o Shri Swaroop Chand Jain R/o 21 South
Avenue, Choubey Colony, Raipur, Chhattisgarh
13. M/s Ganesh Twine Mills Through Any One Partner Shri Swaroop
Chand Jain, Shri Loon Karan Jain, Shri Dhiraj Kumar Jain, Smt.
Vimla Devi, Shri Devi Chand Jain, Shri Kamal Chand Jain, Shri
Shailendra Jain, R/o 21 South Avenue, Choubey Colony, Raipur,
Chhattisgarh.
--- Respondent(s)
WA No. 170 of 2025
M/s Arihant Vardhman Biotech Through Its Proprietor Rajendra Kumar
Parakh, Aged About 67 Years, O/at A-2, Mahaveer Goushala Commercial
Complex, K.K. Road, Raipur (Chhattisgarh) (Through In Impugned
Judgment Mentioned Earlier Address Of No. 5, 1st Floor, Durga College
Complex, K.K. Road, Raipur (C.G.)
--- Appellant(s)
versus
1. State Bank of India Industrial Finance Branch, Raipur (C.G.)
Through Its Branch Manager
2. M/s Shrishrimal Plantation Ltd. Ravi Bhawan, Jai Stambh, Raipur,
Chhattisgarh, Represented Through Its Director, Shri Shailendra
Jain, Son Of Shri Swaroop Chand Jain, Aged About 54 Years, R/o
21, South Avenue, Choubey Colony, Raipur, Chhattisgarh
4
3. Shri Devi Chand Jain S/o Late Shri Maniklal Jain R/o 21 South,
Avenue, Choubey Colony, Raipur (C.G.)
4. Shri Kamal Chand Jain S/o Late Shri Maniklal Jain R/o 21 South,
Avenue, Choubey Colony, Raipur (C.G.)
Shri Shailendra Jain S/o Shri Swaroop Chand Jain R/o 21 South,
5.
Avenue, Choubey Colony, Raipur (C.G.)
6. Shri Swaroop Chand Jain S/o Late Shri Maniklal Jain R/o 21 South,
Avenue, Choubey Colony, Raipur (C.G.)
7. Shri Loonkaran Jain S/o Late Shri Maniklal Jain R/o 21 South,
Avenue, Choubey Colony, Raipur (C.G.)
8. Shri Dhiraj Kumar Jain S/o Shri Loonkaran Jain R/o 21 South,
Avenue, Choubey Colony, Raipur (C.G.)
9. Smt. Vimla Devi Jain W/o Shri Vimal Chand Jain R/o 21 South,
Avenue, Choubey Colony, Raipur (C.G.)
10. Shri Devi Chand Jain S/o Late Shri Maniklal Jain R/o 21 South,
Avenue, Choubey Colony, Raipur (C.G.)
11. Shri Kamal Chand Jain S/o Late Shri Maniklal Jain R/o 21 South,
Avenue, Choubey Colony, Raipur (C.G.)
Shri Shailendra Jain S/o Shri Swaroop Chand Jain R/o 21 South,
12.
Avenue, Choubey Colony, Raipur (C.G.)
13. M/s Ganesh Twine Mills Through Any One Partner Shri Swaroop
Chand Jain Shri Loon Karan Jain, Shri Dhiraj Kumar Jain, Smt.
Vimla Devi, Shri Devi Chand Jain, Shri Kamal Chand Jain, Shri
Shailendra Jain
14. The Recovery Officer Debt Recovery Tribunal Shanti Kunj, South
Civil Lines, Jabalpur, Madhya Pradesh
--- Respondent(s)
(Cause-title taken from Case Information System)
For Appellant : None in WA Nos. 59 of 2025 & 72 of
2025, Mr. Ashish Surana, Advocate
through VC in WA No. 170 of 2025 and
respondent No. 1 and 2 in WA Nos. 59 of
2025 & 72 of 2025.
For SBI : Mr. P.R. Patankar, Advocate.
5
Hon'ble Shri Ramesh Sinha, Chief Justice
Hon'ble Shri Ravindra Kumar Agrawal , Judge
Judgment on Board
Per Ramesh Sinha , Chief Justice
.09.2026 01
1. None appears on behalf of the appellant in W.A. Nos. 59 of 2025
and 72 of 2025.
2. Heard Mr. Ashish Surana, learned counsel appearing for the
appellant in W.A. No. 170 of 2025, respondent No. 1 in W.A. No. 59 of
2025 and respondent No. 2 in W.A. No. 72 of 2025, through video
conferencing. Also heard Mr. P.R. Patankar, learned counsel appearing
for State Bank of India (SBI) in all the writ appeals.
3. Mr. Surana submits that I.A. No. 4 of 2026 has been filed seeking
withdrawal of W.A. No. 170 of 2025. It is submitted that during the
pendency of the appeal, the appellant and respondent No. 2 have
amicably resolved their dispute and, in view of the settlement arrived at
between them, the appellant does not wish to prosecute the appeal any
further.
4. In view of the aforesaid submission, I.A. No. 4 of 2026 is allowed .
Consequently, W.A. No. 170 of 2025 is dismissed as withdrawn .
5. Insofar as W.A. Nos. 59 of 2025 and 72 of 2025 are concerned,
though Mr. Manee Ram Yadav, learned counsel appearing for the
6
appellant in both the appeals, is not present, he has filed I.A. No. 3 of
2026 seeking appropriate directions. In the said applications, it has
been stated that the appellant and respondent No. 1 in both the
appeals have amicably settled their dispute and, pursuant thereto, have
entered into a settlement deed dated 05.08.2026.
6. Having regard to the settlement arrived at between the parties
and the prayer made in I.A. No. 3 of 2026, the said applications
deserve to be allowed. Accordingly, I.A. No. 3 of 2026 are allowed .
7. Consequently, W.A. Nos. 59 of 2025 and 72 of 2025 are
disposed of in terms of the settlement deed dated 05.08.2026 entered
into between the parties.
8. The settlement deed dated 05.08.2026 shall form part of the
record.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
Brijmohan