M/S. HANU MOTEL PVT. LTD. Vs U.P. FINANCIAL CORPN. LTD.
Bench: C.K. THAKKER,D.K. JAIN, , ,
Case number: C.A. No.-006280-006281 / 2008
Diary number: 11616 / 2003
Advocates: ANIRUDDHA P. MAYEE Vs
SUNIL KUMAR JAIN
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.6280-6281 OF 2008 ARISING OUT OF
SPECIAL LEAVE PETITION (CIVIL) NO.10554-55 OF 2003 M/S HANU MOTEL PVT.LTD. & ANR. … APPELLANTS
VERSUS
UTTAR PRADESH FINANCIAL CORPORATION LTD. & ANR. … RESPONDENTS
WITH CIVIL APPEAL NO. 6282 OF 2008
ARISING OUT OF SPECIAL LEAVE PETITION (CIVIL) NO.5593 OF 2007 M/S HANU MOTEL PVT.LTD. … APPELLANTS
VERSUS
UTTAR PRADESH FINANCIAL CORPORATION LTD. & ANR. … RESPONDENTS
J U D G M E N T C.K. THAKKER, J. CIVIL APPEAL NOS.6280-6281 OF 2008 @ SPECIAL LEAVE PETITION (CIVIL) NO.10554-55 OF 2003
1. Leave granted.
2. Both these appeals have been
instituted by the appellants who are aggrieved
and dissatisfied with the order passed by the
High Court of Uttranchal at Nainital dated May
06, 2003 in Appeal against Order No. 120 of
2002 and an order dated May 28, 2003 in Civil
Review Application No. 2796 of 2003 in Appeal
against Order NO. 120 of 2002.
3. Facts in brief of the case are that
appellant No. 1 M/s Hanu Motel Pvt. Ltd. is a
company registered under the Companies Act,
1956 (‘Company’ for short) and is engaged in
the business of hotel and hospitality and
having its Head Office at Lucknow. Appellant
No. 2 Avdesh Kumar is a Director of the
appellant No. 1-Company. Respondent No. 1,
Uttar Pradesh Financial Corporation
(‘Corporation’ for short) is a Corporation
constituted under the State Financial
Corporations Act, 1956. Respondent No. 2, Ram
Raj Singh has been joined as contesting
respondent who was the Director of appellant
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No.1–Company, but who had resigned from the
said position subsequently.
4. From the record it appears that there
was an agreement between appellant No.1–
Company and respondent No. 1–Corporation dated
May 10, 1991 whereunder loan was given by the
Corporation to the Company for the purpose of
its business. It was the case of the
Corporation that though substantial amount was
paid by the Corporation, the Company did not
abide by the terms and conditions and the
Corporation was constrained to cancel agreement
on October 31, 1991. The Corporation also
issued demand notice on August 29, 2000. Under
the said notice, a demand was made by the
Corporation from the appellant No. 1–Company to
pay an amount of Rs.185.20 lakhs. The appellant
No.1–Company, therefore, filed a suit being
Civil Suit No. 111 of 2001 in the Court of
Civil Judge (Senior Division), Haridwar on
April 28, 2001. It was a suit for declaration
that the recovery sought by the Corporation was
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barred by time since cause of action had arisen
in 1991 and proceedings were not initiated for
a long time. It was also the case of the
Company that cancellation of loan agreement by
the Corporation was ex parte, unilateral and
hence illegal.
5. It may be stated that the suit was
filed by two plaintiffs. Plaintiff No. 1 was
the Company (appellant No. 1 herein) and
plaintiff No. 2 was Ram Raj Singh (respondent
No. 2 herein) who is a practising Advocate. It
was stated in the plaint that plaintiff No. 1
was a Company and plaintiff No. 2 was a
Director who was authorized to file a suit on
behalf of the Company-plaintiff No.1. On
January 19, 2002 an application was filed by
the plaintiffs under Order XXXIX, Rules 1 and 2
of the Code of Civil Procedure, 1908
(hereinafter referred to as ‘the Code’) for
interim injunction restraining the Corporation
from selling hotel or property of plaintiff No.
1-Company. On February 20, 2002, application
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was allowed and the defendants were restrained
from selling the land and building of the
plaintiffs.
6. Being aggrieved by the order of
injunction passed by the trial Court, the
Corporation preferred an appeal being Appeal
against Order No. 120 of 2002 under Order XLIII
Rule 1 of the Code on May 31, 2002. On June
01, 2002, the High Court after hearing the
parties directed the Company to deposit an
amount of Rs. Fifty lakhs in the Court within
45 days. The matter was ordered to be listed
on July 26, 2002. The company filed
Miscellaneous Application No. 4347 of 2002 on
July 10, 2002 contending that the appeal filed
by the Corporation was barred by limitation.
The High Court directed the Corporation to file
reply.
7. On August 02, 2002, according to the
appellants, Board of Directors of Company
passed a resolution to remove respondent No. 2
– Ram Raj Singh as Director of the Company. By
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the same resolution, it authorized appellant
No. 2 Avdesh Kumar to prosecute the suit and
other proceedings.
8. Immediately thereafter on August 05,
2002, respondent No. 2 Ram Raj Singh instituted
Miscellaneous Application No. 4839 of 2002 in
Appeal against Order No. 120 of 2002 in the
High Court of Uttranchal to delete his name
from the array of parties in the appeal
alleging therein that he was not aware of any
suit being filed through him and he had not
signed the plaint. It was alleged by him that
fraud was committed by showing him as plaintiff
No. 2 and filing suit for and on behalf of the
Company. It was a case of impersonation. He,
therefore, prayed for deletion of his name and
to take appropriate proceedings for
unpardonable fraud committed by the persons
responsible.
9. On August 09, 2002, an impleadment
application was made by appellant No. 2 Avdesh
Kumar to be joined as plaintiff in the suit.
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Likewise, on December 11, 2002, he made a
similar application for impleadment in Appeal
against Order No. 120 of 2002 being Director of
the Company as also guarantor for payment of
loan. The application was allowed on December
14, 2002 by the High Court and he was ordered
to be impleaded.
10. The High Court then heard the Appeal
against Order and by the impugned order dated
May 06, 2003 disposed of the appeal after
hearing the learned counsel for the Corporation
and the learned counsel for Ram Raj Singh. It
observed that according to Ram Raj Singh, he
had not signed the plaint and yet he was shown
as plaintiff No.2. Thus, the suit was filed by
resorting to impersonation. The Court,
therefore, held that since Ram Raj Singh did
not sign the plaint, he could not be said to be
plaintiff No. 2. As such the plaint could not
be said to be signed by an Authorized Officer
and suit by plaintiff No. 1-Company also did
not survive and was liable to be dismissed. The
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High Court held that the appeal was liable to
be dismissed. Even the suit had become
infructuous. According to the High Court, no
such suit could have been instituted.
11. The High Court also observed that
fraud had been played to abuse the process of
law. Central Bureau of Investigation (CBI) was,
therefore, ordered to register a case against
the Company and its Directors and to
investigate the matter as to who had played
fraud and to prosecute the persons as found
guilty in investigation.
12. It was the case of the Company that no
hearing was afforded either to the Company or
to Avdesh Kumar who was already impleaded in
the appeal. The order of the High Court was in
violation of principles of natural justice and
fair play. Review application was, therefore,
filed by the appellants herein. The High Court,
however, dismissed the Review Application by
the second impugned order dated May 28, 2003
inter alia observing that when the Court held
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that no suit could have been instituted by the
Company-plaintiff No. 1 in view of the case of
the plaintiff No. 2 Ram Raj Singh that he had
not signed the plaint and was never plaintiff
No. 2. There was thus no suit in the eye of law
and the appeal also did not survive. According
to the Court, therefore, no order of
impleadment of Avdesh Kumar could have been
passed on December 14, 2002. Hence, that order
was also set aside by the High Court dismissing
review petition.
13. Both the above orders of the High
Court of Uttaranchal have been challenged by
the appellant in the present appeals.
14. Notice was issued pursuant to which
the parties appeared. Affidavits and further
affidavits were also filed.
15. We have heard the learned counsel for
the parties.
16. The learned counsel for the appellants
strenuously contended that the orders passed by
the High Court are totally illegal, unlawful
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and violative of basic principles of natural
justice. It was submitted that order dated May
06, 2003 was passed without hearing the
affected parties, i.e. appellant No. 1-Company
and appellant No. 2 Avdesh Kumar whose
impleadment application was allowed as early as
in December, 2002. Though the impugned order
was passed after about five months of
impleadment of appellant No.2, no hearing was
afforded to any of the appellants. It was also
submitted that the High Court was wholly wrong
in recalling the order of impleadment of Avdesh
Kumar passed in December, 2002. It was
submitted that when the Appeal against Order
was heard and decided on May 06, 2003, Avdesh
Kumar was very much a party-respondent and yet
the High Court did not think it fit to give an
opportunity of hearing to him and decided the
appeal which had caused serious prejudice to
the appellants. It was strenuously urged that
certain observations were made by the High
Court only on the basis of ipse dixit
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allegations of Ram Raj Singh that fraud was
committed against him and he had not signed the
plaint. The counsel submitted that CBI has
investigated the matter and has submitted the
report wherein it was expressly observed that
Ram Raj Singh had signed the plaint and had
filed a suit. It was, therefore, submitted
that the orders passed by the High Court
deserve to be set aside by remitting the matter
for fresh disposal in accordance with law.
17. The learned counsel for respondent No.
2 Ram Raj Singh stated that the High Court had
passed the order and there is no infirmity
therein.
18. The learned counsel for the
Corporation submitted that substantial amount
is due and payable by the Company and in the
fight between two groups, the Corporation is
deprived of its legitimate dues.
19. Having heard the learned counsel for
the parties, in our opinion, the orders passed
by the High Court cannot be sustained. It is
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clear that the suit was filed by two plaintiffs
as early as in April, 2001. Plaintiff No. 1
was the Company and plaintiff No. 2 - Ram Raj
Singh was shown to be a Director. An
application under Order XXXIX of the Code was
filed wherein interim relief was granted.
Appeal against Order was filed by the
Corporation and only in August, 2002, a
Miscellaneous Application was filed by Ram Raj
Singh to delete his name alleging that he had
not singed the plaint and he was fraudulently
described and shown as plaintiff No. 2 in the
suit. It is unfortunate that the High Court
decided the matter without hearing the present
appellants, i.e. appellant No. 1-Company and
appellant No. 2–Avdesh Kumar whose impleadment
application was allowed on December 14, 2002 by
the High Court and the High Court was,
therefore, aware that he was very much on
record. The learned counsel for the appellants
is also right in contending that the High Court
virtually decided the matter on the basis of
1
one sided version of Ram Raj Singh who had
alleged that fraud was committed against him.
This is clear from what is stated by the High
Court.
20. The High Court while disposing of the
appeal inter alia observed; “The plaintiff No.2 in the suit is practicing advocate of the Lucknow Courts and is present in the Court. He made statement at Bar that he did not file any suit. The suit was filed by resorting to impersonation. He did not make signatures on the plaint and the affidavit. The plaintiff No.1 has not been arrayed through any of its Directors. The plaintiff No.2 has also not been mentioned in the array of parties to be the Director of the Company. In view of the statement made by Sri Ram Raj that he ha snot filed the suit in question and he is not prosecuting the suit, the suit is liable to be dismissed on behalf of plaintiff No.2 and the suit also cannot proceed on behalf of plaintiff No.1, as the Company ha snot been arrayed as party through any Director. Therefore, the suit is liable to be dismissed. Consequently the impugned order has merged in the order of dismissal of suit, which has rendered the appeal as infructuous. The appeal is dismissed accordingly as having become infructuous”.
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21. Granting liberty to Ram Raj Singh to
take legal recourse against those persons who
had played fraud upon him, the Court proceeded
to state;
“However, Shri Ram Raj, advocate is at liberty to take legal recourse against those persons who have played fraud upon him. Sri Ram Raj, advocate and learned counsel for the appellant have submitted that a fraud has been played to abuse the process of law, therefore, this Court may order the CBI to register a case against company and its Directors and investigate as to who has played fraud. Having regard to the seriousness of the fraud played, we direct the S.P., CBI to investigate the matter personally and prosecute the person who is found guilty in investigation. Record of the Civil Suit No.111 of 2001 shall be kept in sealed cover and shall be handed over during the course of investigation to S.P., CBI”.
22. The counsel submitted that had an
opportunity been afforded to the appellants,
they could have shown that it was not correct
that Ram Raj Singh had not signed the plaint or
fraud had been committed by the Company or any
officer of the Company. According to the
learned counsel, on the contrary, CBI made the
1
inquiry and submitted the report wherein it was
specifically observed that Ram Raj Singh was
not right when he asserted that he had not
singed the plaint and that fraud was committed.
According to CBI, it was Ram Raj Singh who had
filed the suit, was shown as plaintiff No. 2
and it was his signature in the proceedings.
23. In our opinion, the learned counsel
for the appellants is also right in contending
that when present appellant No. 2 Avdesh Kumar
was impleaded in December, 2002 as party and
was very much on record in Appeal against
Order, opportunity ought to have been afforded
to him as to whether the Appeal from Order had
become infructuous and whether the suit would
not survive. To us, it appears that the High
Court followed an easy path unknown to law when
it rejected Review Petition on May 28, 2003 by
recalling the order passed on December 11, 2002
virtually rectifying the order passed on May 6,
2003. In our considered opinion, the High Court
ought to have extended an opportunity of
1
hearing before passing order dated May 6, 2003
as also dated May 28, 2003 to appellant No.1-
Company as well as to appellant No.2-Avdesh
Kumar.
24. As to the report of CBI and prima
facie case found against Ram Raj Singh in the
investigation undertaken, it would not be
appropriate to state anything one way or the
other. Since we are of the view that both the
orders passed by the High Court are liable to
be set aside only on the ground of non-
observance of natural justice, the matter
should be remanded to the High Court for fresh
disposal in accordance with law. Observations
made by this Court may adversely affect one or
the other party and it is not appropriate to
express any such opinion. We are, however,
convinced that both the orders dated May 06,
2003 and May 28, 2003 passed by the High Court
are liable to be set aside.
25. In the result, both the appeals are
allowed. Orders dated May 06, 2003 and May 28,
1
2003 are hereby set aside. The matters are
remanded to the High Court for fresh decision
in accordance with law after giving opportunity
of hearing to all the parties.
26. Before parting with the matter, we may
clarify that we may not be understood to have
expressed any opinion on the merits of the
matter, one way or the other. As and when the
matter will be placed before the High Court, it
will be decided on its own merits without being
influenced by any observations made by it in
the impugned orders or by us in this judgment.
27. Ordered accordingly. On the facts and
in the circumstances of the case, there shall
be no order as to costs.
CIVIL APPEAL NO. 6282 OF 2008 @ SPECIAL LEAVE PETITION (CIVIL) NO.5593 OF 2007
28. Leave granted.
29. The present appeal is an offshoot of
appeals arising out of Special Leave Petition
(Civil) Nos. 10554-55 of 2002 titled M/s Hanu
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Motels Pvt. Ltd. v. U.P. Financial Corporation
Ltd. & Anr.
30. So far as the facts of the case are
concerned, we have stated them in detail in the
above appeals and it is not necessary to
reiterate them here. It may, however, be stated
that in the light of the directions issued by
the High Court in the order dated May 06, 2003
in Appeal against Order No. 120 of 2002 that
the Central Bureau of Investigation (CBI)
should take appropriate steps against the
persons who had played serious fraud by
investigating the matter and by prosecuting the
persons found guilty in investigation that CBI
made the inquiry and submitted the report.
31. In the report, CBI collected
documentary and oral evidence which established
that Ram Raj Singh had filed Declaratory Suit
No. 111 of 2001 in the Court of Civil Judge
(Senior Division), Haridwar. He signed the
plaint, vakalatnama and affidavit in the suit.
Oral and documentary evidence collected by CBI
1
also revealed and the investigation established
that Ram Raj Singh was a Director of M/s Hanu
Motels Pvt. Ltd.
32. In the light of the findings of CBI,
the Registrar General of the High Court filed a
Complaint No. 297 of 2005 against Ram Raj Singh
that he intentionally and deliberately made a
false statement before the High Court to the
effect that he did not file any suit in the
Court of Civil Judge (Senior Division),
Haridwar, he did not put signatures on plaint
and affidavit and was not prosecuting a suit
nor he had been a Director of M/s Hanu Motel
Pvt. Ltd. and the suit was filed by resorting
to impersonation. According to Registrar
General by doing so, Ram Raj Singh had
committed an offence punishable under Section
193, Indian Penal Code, 1860. He, therefore,
prayed that accused Ram Raj Singh be summoned
and tried in accordance with law.
33. Accused Ram Raj Singh in view of the
complaint filed by Registrar General of the
1
High Court made an Application for Direction
No. 11659 of 2006 in Appeal against Order No.
120 of 2002 praying therein that no cognizance
should be taken of the investigation by
Inspector, CBI and for quashing of proceedings.
34. The High Court by the impugned order
dated December 22, 2006 quashed the proceedings
inter alia observing that proceedings initiated
by the Registrar General were without
jurisdiction and not maintainable. They were,
therefore, liable to be quashed. Accordingly,
the proceedings were quashed by the High Court
by granting liberty to pass fresh order in
accordance with law.
35. Since we have allowed the appeals
filed by the appellants in the connected
matters and set aside the order passed by the
High Court by remitting the matter to the High
Court for fresh disposal in accordance with law
after affording opportunity of hearing to all
the parties, in our opinion, this order also is
liable to be set aside. Since the High Court
2
will consider the entire material on record
including report of CBI, it is obvious that the
High Court will pass appropriate order in the
light of materials placed before the Court.
36. For the foregoing reasons, the appeal
deserves to be allowed and is accordingly
allowed. The order dated December 22, 2006
passed by the High Court in Application for
Direction No. 11659 of 2006 in Appeal against
Order No. 120 of 2002 is set aside and the
matter is remitted to the High Court for fresh
decision in accordance with law after affording
opportunity of hearing to all the parties.
37. Ordered accordingly. On the facts and
in the circumstances of the case, there shall
be no order as to costs.
……………………………………………………J. (C.K. THAKKER)
………………………………………………J. (D.K. JAIN)
NEW DELHI,
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October 24, 2008.
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