Dated: 11.08.2016 (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 Ashok Kumar Jha, S/o Giridhar Jha, Chief Manager of the Applicant Bank, United Bank of India, Bokaro Steel City Industrial Estate Branch, Balidih, Bokaro, i.e. PWI-1. O. A. No.261 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.261 of 2015 United Bank of India, a body corporate constituted under the banking companies (acquisition & transfer of undertaking) act v of 1970, having its Head Office at 11, Hemanta Basu Sarani, Kolkata 700001, in the State of West Bengal and having its Branches at several other place also one of the Branch at Bokaro Steel City Industrial Estate Branch, Balidih, Bokaro, Jharkhand. Applicant Bank Versus 1.M/s OM Infram Structure, Prop. Sri Pradeep Kumar, S/o Sri Rameshwar Singh, Sector 4 A, Qrt. No. 1059, Bokaro Steel City, Bokaro, Dist. Bokaro, Jharkhand 827014. 2.Pradeep Kumar, Prop. Om Ifra Structure, GB-21, 2nd Floor, City Centre, Bokaro Steel City, Bokaro, Dist. Bokaro, Jharkhand 827014. 3.Abhishek Kumar, S/o Anand Mohan Srivastava, Prop. M/s M.U. Anjan & Co. Plot No. 1/D 32A, Bokaro Industrial Area, Balidih, BSC, Dist. Bokaro, Jharkhand 827004. 4.Dhananjay Singh, S/o Rameshwar Singh, Sector 1A, Qrt. No. 1059, Bokaro Steel City, Bokaro, Jharkhand 827004. Defendants Counsel for the Applicant : Sri A.K. Jha. Counsel for the Defendants : None Dated: 11.08.2016. Certificate for Rs.11,90,347.00 (Rupees Eleven Lacs Ninety Thousand Three Hundred and Forty Seven Only). This Original Application coming up on 11.08.2016 for final disposal before the Presiding Officer, Debts Recovery Tribunal for adjudication in the presence of Sri A.K. Jha, 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.11,90,347.00 (Rupees Eleven Lacs Ninety Thousand Three Hundred and Forty Seven Only) and also the costs of Rs.14,000.00p (Rupees Fourteen Thousand Only) as detailed below.
1. Cost of the Original Application Rs.14,000.00p Amount to Application fees paid with the Application.
2. Advocate fees Nil. P.F. Nil-
3. Misc. Charge .Nil..
4. Commissioner/Receiver fees........Nil... Contd....p/2 O. A. No.261 of 2015 It is certified that the above mentioned sum of for Rs.11,90,347.00 (Rupees Eleven Lacs Ninety Thousand Three Hundred and Forty Seven Only) along with pendentelite and future interest @10.00% per annum with monthly rests from 12.05.2015 till the realization of the entire claim besides cost of Rs.14,000.00p, aforesaid is due to the Applicant Bank hereinafter referred to as Certificate holder from Defendants No.1 , 2, 3 & 4 hereinafter referred to as Jointly and Severally. 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 hypothecated and other personal movable/immovable properties of Defendants No.1, 2, 3 & 4. Given under the hand and Seal of the undersigned of this Tribunal on this the 11th day of August, 2016. (B. N. Dash) Presiding Officer Debts Recovery Tribunal, Ranchi Certificate Debtor No.1 M/s OM Infram Structure Certificate Debtor No.2 Pradeep Kumar Certificate Debtor No.3 Abhishek Kumar Certificate Debtor No.4 Dhananjay Singh
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