Syndicate Bank M/S JEET ENTERPRISES ; BANDANA DEVI; SHANKAR MAHTO

Dated: 03.03.2016. (B. N. Dash) Presiding Officer Dictated and corrected by me. (B. N. Dash) Presiding Officer List of Annexures. As per the application of the Bank. List of Witnesses: Sri Satyajeet Kumar, Branch Manager of the Applicant Bank, Syndicate Bank, Jamshedpur Branch, Jamshedpur PW1.

9 O. A. No.236 of 2015 FORM NO. 31 IN THE DEBTS RECOVERY TRIBUNAL, RANCHI CERTIFICATE UNDER SUB-SECTION 22 OF SECTION 19 OF THE RECOVERY OF DEBTS DUE TO BANKS AND FINANCIAL INSTITUTIONS ACT, 1993. O. A. Case No.236 of 2015 Syndicate Bank, a body corporate constituted under the Banking Companies (Acquisition & Transfer of Undertakings) Act, 1970 having its head office at Manipal, District:- Udupi:- 576101(Karnataka) and it has branches throughout India and one of such branches named as Jamshedpur, District:- West Singhbhum:- 831001. Applicant Bank Versus

1. M/s Jeet Enterprises, through its proprietor Jeetendra Singh, S/o Shankar Singh at Baliguma Bagan Area, P.O. MGM College, Dimna Road, Mango, Jamshedpur:- 831012 (West Singhbhum).

2. Smt. Bandana Devi, W/o Jeetendra Singh, at Baliguma Bagan Area, P.O. MGM College, Dimna Road, Mango, Jamshedpur:- 831012 (West Singhbhum).

3. Shankar Mahto, S/o Late Dena Nath Mahto, R/o Baliguma Bagan Area, P.O. MGM College, Dimna Road, Mango, Jamshedpur:- 831012 (West Singhbhum). Defendants In presence of the Counsels:- Counsel for the Applicant : Sri Vijay Shankar Prasad & Sri Vivek Kumar. Counsel for the Defendants : None Dated: 03.03.2016. Certificate for Rs.21,50,150.78 (Rupees Twenty One Lacs Fifty Thousand One Hundred Fifty and Seventy Eight Only). This Original Application coming up on 03.03.2016 for final disposal before the Presiding Officer, Debts Recovery Tribunal for adjudication in the presence of Sri Vijay Shankar Prasad & Sri Vivek Kumar, Advocate for the Applicant Bank and in the presence of None-, Advocate for the Defendants. It is ordered that the Defendants are to pay to the Applicant Bank jointly and severally the sum of for Rs.21,50,150.78 (Rupees Twenty One Lacs Fifty Thousand One Hundred Fifty and Seventy Eight Only) and also the costs of Rs.84,000.00p (Rupees Eighty Four Thousand Only) as detailed below.

1. Cost of the Original Application Rs.84,000.00p Amount to Application fees paid with the Application.

2. Advocate fees Nil. P.F. Nil-

3. Misc. Charge .Nil..

4. Commissioner/Receiver fees........Nil... It is certified that the above mentioned sum of for Rs.21,50,150.78 (Rupees Twenty One Lacs Fifty Thousand One Hundred Fifty and Seventy Eight Only) along with pendentelite and future interest @10.00% per annum with monthly rests from 26.03.2015 till the realization of the entire claim besides cost of Rs.84,000.00p, aforesaid is due to the Applicant Bank hereinafter referred to as Certificate holder from Defendants No.1 to 3 hereinafter referred to as the Certificate Debtor No.1 M/s Jeet Enterprises Certificate Debtor No.2 Smt. Bandana Devi Certificate Debtor No.3 Shankar Mahto Jointly and Severally. Contd.p/2.

10 O. A. No.236 of 2015 The Ld. Recovery Officer shall realize the amount as per this certificate in the manner and mode prescribed under Section 25 to 28 of the Recovery of Debts Due to Bank and Financial Institutions Act, 1993 from the above named Certificate Debtors by sale of mortgaged assets of Defendant No.2 as indicated in the Original Application and judgment of the Tribunal. In case the sale proceeds do not satisfy the certificate dues in full, the balance be recovered from other personal assets/properties of Defendants No.1 to 3. Given under the hand and Seal of the undersigned of this Tribunal on this the 03rd day of March, 2016. ( B. N. Dash ) Presiding Officer Debts Recovery Tribunal, Ranchi