Full Judgment Text
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PETITIONER:
NANI GOPAL PAUL
Vs.
RESPONDENT:
T. PRASAD SINGH & ORS.
DATE OF JUDGMENT06/03/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
CITATION:
1995 AIR 1971 1995 SCC (3) 579
JT 1995 (3) 387 1995 SCALE (2)544
ACT:
HEADNOTE:
JUDGMENT:
ORDER
1. Leave granted,
2. In Suit No. 2 of 1966 filed by Unite Bank of India
against Hanuman Foundrie Ltd. for foreclosure and sale of
hypothicated property, pursuant to a preliminary decree, the
court receiver sold the hypothica at which the appellant
became highest bidder for Rs.60 lakhs and he paid a sum of
Rs.5 lakhs. The sale was confirmed in his favour on August
29, 1990. Thereafter respondents No.1 and 2 were sought to
be impleaded to the suit but denied by the single Judge. On
appeal, while impleading them, the Division Bench directed
the single Judge to hear the respondents before they are
ejected from the property in question by order dated 2.3.92
which is the subject-matter of this appeal.
3. While disposing of the appeal, the Division Bench has
pointed out that the sale was vitiated due to the manner in
which the single Judge dealing with Company Law matters,
passed the orders in his Chamber by observing thus:
"It would be sufficient for this court, if we
make our observations to deprecate the way His
Lordship took up the matter on various dates
subsequent to the passing of the decree and
sought to pass various orders relating to sale
of the property in favour of the intending
purchaser Nani Gopal Paul and others at a
price of Rs.60 lakhs, when there were other
offers on the field of a higher denomination
and magnitude. Judicial property prevents us
from making further comments in respect of the
manner His Lordship directed Mr. Gour
Roychoudhury, the Receiver to make the choice
relating to the intending purchaser with full
rights to make a contract with the intending
purchaser in the manner it was so done. If
there were other offers on the field, the
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court would have been vigilant enough to
scrutinies such offers whatever they were
worth and there ought to have been a due
application of mind in this particular
perspective.
Sadly enough that was not so done in the
present case."
4. We are of the view that we can take suo motu judicial
notice of the illegality pointed out by the Division Bench,
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committed by the single Judge of the High Court in. bringing
the properties to sale. Accordingly, we are of the view
that the circumstances are sufficient to vitiate the
validity of the sale conducted by the court Receiver as
approved by the learned single Judge. Confirmation of sale
was illegal. Though, as contended by Sri. Ganesh that
normally an application under Order 21 Rule 89 or 90 or
under s.48 CPC need to be filed within limitation to have
the sale conducted by the court set aside and that procedure
need to be insisted upon, we are of the view that this court
or appellate court would not remain a mute or helpless
spectator to obvious and manifest illegality committed in
conducting court sales. We are informed and it is not dis-
puted that the appellant had deposited only Rs.5 lakhs and
balance amount was assured to be deposited only after
delivery of possession. That also would be illegal.
5.Accordingly, the sale and confirmation thereof on 29.8.90
are set aside. The appeal is remanded to the High Court and
the appropriate single Judge would proceed to conduct the
sale in accordance with law by open auction after due publi-
cation of the sale so that all the intending bidders would
have opportunity to participate in the sale. Thereafter, it
would take action according to law. Since it is a suit for
foreclosure and the preliminary decree has become final, it
is not open to any party to widen the scope of the suit or
sale made pursuant to the preliminary decree. If any party
has got any other right or remedy, the same has to be worked
out elsewhere, according to law and not in this suit. We
are not expressing any opinion with regard to the rights, if
any, of respondent Nos. 1 and 2 in the property.
6.The appeal is allowed with no orders as to costs.
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