Supreme Court - Daily Orders
Kishor K Mehta vs Rekha H Sheth on 21 May, 2014
Author: A. K. Patnaik
Bench: A. K. Patnaik
\200aCont. Petn. ) No. 193 of 2014
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ITEM NO.1B COURT NO.2 SECTION IX
[FOR ORDERS]
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION (C) NO. 193 OF 2014
IN
SLP(C) 3772/2014
KISHOR K MEHTA Petitioner(s)
VERSUS
REKHA H SHETH & ORS Respondent(s)
Date: 21/05/2014 This Petition was called on for pronouncement
of orders today.
For Petitioner(s) Mr. Ajay Bhargava, Adv.
Ms. Vanita Bhargava, Adv.
Mr. Nitin Mishra, Adv.
For M/S. Khaitan & Co., Advs.
For Respondent(s)
For Rr 5 Mr. Ajay Kumar, Adv.
*****
Hon’ble Mr. Justice A.K. Patnaik pronounced the
order of the Court for a Bench comprising of His
Lordship and Hon’ble Mr. Justice Fakkir Mohamed
Ibrahim Kalifulla.
For the reasons recorded in the signed
reportable order, we drop the contempt proceedings
against respondent No.6, recall the order dated 14th
February, 2014 in SLP(C) NO.3772 of 2014 and issue
Cont. Petn. ) No. 193 of 2014
2
notice in the Special Leave Petition to all the
respondents returnable within eight weeks and direct
that interim arrangement made in this order shall
continue till disposal of the Special Leave
Petition.
[KALYANI GUPTA] [RENU DIWAN]
COURT MASTER COURT MASTER
[SIGNED REPORTABLE ORDER IS PLACED ON THE FILE.]
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION [C] NO.193 OF 2014
IN
SPECIAL LEAVE PETITION (C) No. 3772 of 2014
Kishor K. Mehta ... Petitioner
Versus
Rekha H. Sheth & Ors. ... Respondents
ORDER
A. K. PATNAIK, J.
In this Contempt Petition, the petitioner has alleged that the respondents have wilfully violated the order dated 14.02.2014 passed by this Court in Special Leave Petition (C) No.3772 of 2014.
2. The facts very briefly are that on 05.07.1978, Lilavati Kirtilal Mehta Medical Trust (hereinafter referred to as ‘the Trust’) was settled by the late Shri Kirtilal Manilal Mehta. The Trust is governed by the Bombay Public 2 Trust Act, 1950. As per clause 16 of the Trust Deed, the petitioner Kishor Kirtilal Mehta is one of the permanent trustees for the lifetime. Respondent Nos.1 to 10, however, dispute that Kishor Kirtilal Mehta continues to be a life trustee. Various other disputes between the trustees are pending in different courts. While the position stood thus, respondent no.6 issued a notice on 30.01.2014 to convene a meeting of the Board of Trustees on 07.02.2014 at the office premises of respondent no.10. Five persons, namely, Kishor Kiritilal Mehta (petitioner), Rajiv K. Mehta, Rajesh Mehta, Prashant Mehta and Reshma Mehta, filed Civil Application No.329 of 2014 in Writ Petition No.735 of 2014 before the Bombay High Court praying that respondent no.6 be directed to give the notice dated 30.01.2014 of the meeting of the Board of Trustees also to them and they be permitted to participate in the said meeting scheduled on 07.02.2014. A Division Bench of the Bombay High Court in its order dated 04.02.2014, however, took the view that there is no reason to grant any ad-interim relief and that the parties may 3 challenge the proceedings of the meeting by filing appropriate proceedings. This order dated 04.02.2014 of the Division Bench of the Bombay High Court was challenged before this Court in Special Leave Petition (C) No.3772 of 2014 under Article 136 of the Constitution.
3. On 07.02.2014, this Court directed that the Special Leave Petition be listed on Friday, the 14 th February, 2014 and further directed that in the meanwhile, the meeting of the Board of Trustees scheduled to be held on 07.02.2014 will not be held. Thereafter, when the matter was listed on Friday, the 14 th February, 2014, this Court disposed of the Special Leave Petition with the following order:
"These Special Leave Petitions are against the orders passed by the High Court refusing to grant interim relief with regard to the venue of the meeting of Lilavati Kirtilal Mehta Medical Trust as well as to the notice for the convening of the meeting of the Board of Trustees.
After hearing the learned counsel for the parties, we direct that the next meeting of the Board of Trustees will be held at Hotel Taj Lands End, Bandra, and a notice will be 4 given to all the Trustees who were entitled to participate in the meeting indicating therein the agenda to be transacted in the meeting along with the explanatory notes.
The Special Leave Petitions stand disposed of."
Thus, by the aforesaid order, this Court directed that the next meeting of the Board of Trustees will be held at Hotel Taj Lands End, Bandra, and a notice will be given to all the Trustees who are entitled to participate in the meeting indicating therein the agenda to be transacted in the meeting along with the explanatory notes and with the said order, disposed of the Special Leave Petition.
4. The petitioner has alleged in this Contempt Petition that despite the aforesaid order passed on 14.02.2014, no notice was addressed to the petitioner by respondent no.6 about the meeting of the Board of Trustees scheduled to be held on 25.02.2014 at Hotel Taj Lands End, Bandra, and this was done intentionally. The petitioner has, therefore, prayed that Contemnors be punished for contempt for wilful violation of the order dated 14.02.2014 of this Court. In the written submissions, the learned counsel for the 5 petitioner has cited the decision in Pritam Pal v. High Court of Madhya Pradesh, Jabalpur, through Registrar [AIR 1992 SC 904] in which this Court has held that the power of this Court to punish for contempt under Article 129 of the Constitution is not trammelled by any legislation, including Contempt of Courts Act, 1971 and its inherent power is elastic and not subject to any limit. He has also cited decisions of this Court on the scope of the power of this Court under Article 142 of the Constitution to pass any order to do complete justice.
5. On 14.03.2014, we issued notice of the contempt petition only to respondent no.6 and the respondent no.6 has filed his reply in which he has stated that he did not give notice of the meeting of the Board of Trustees of the Trust to the petitioner or respondent nos.12 to 19 or any of them as none of them were trustees of the Trust and were not entitled to participate in the meeting. Learned counsel for respondent no.6 submitted that in view of the facts stated in the reply filed by respondent no.6, it will be 6 clear that respondent no.6 was under a bona fide impression that the petitioner and respondent nos.12 to 19 were no longer trustees and were not entitled to participate in the meeting of the Board of Trustees.
6. After considering the submissions of the learned counsel for the parties, we find that Special Leave Petition (C) No.3772 of 2014 was taken up by us for the first time on 07.02.2014 and disposed of finally by us on 14.02.2014 without considering the cases of the respective parties as to who were and who were not trustees of the Trust entitled to participate in the meeting of the Trust. As a matter of fact, when we passed the order dated 14.02.2014, we were under the impression that there was no dispute as such with regard to the trustees who were entitled to participate in the meeting of the Trust and the dispute was confined to the venue of the meeting of the Trust and to the notice not being served on all the trustees. We also found from the order dated 14.02.2014 that the said order was passed in the presence of learned counsel for respondent nos.1, 5 and 6 and they never 7 pointed out to the Court that the petitioner and respondent nos.12 to 19 were no longer trustees of the Trust. If the case of respondent nos.1, 5 and 6 was that the petitioner and respondent nos.12 to 19 were not entitled to participate as trustees of the Board of Trustees, they should have prayed before the Court for some time to file a reply and place their case in the reply.
7. Considering the reply of the respondent no.6, we cannot hold the respondent no.6 guilty of willful disobedience of the order dated 14.02.2014, but at the same time to do complete justice between the parties, we have to recall the order dated 14.02.2014 disposing of the Special Leave Petition (C) No. 3772 of 2014 and issue notice to the respondents to file a reply in the Special Leave Petition and pass an interim order which will remain in force till disposal of the Special Leave Petition.
8. We have heard learned counsel for the parties on the interim order that should be passed and we direct that an interim Board of Trustees comprising the two 8 undisputed permanent or lifetime trustees, namely, Smt. Charu K. Mehta and Smt. Rekha H. Sheth, and Mr. Justice J.N. Patel, former Judge of the Bombay High Court and former Chief Justice of the Calcutta High Court as its Chairman will function till this Court decides the Special Leave Petition. Mr. Justice J.N. Patel will be entitled to a fee of Rs.1,00,000 /- (Rupees one lac) per meeting of the Board of the Trustees from the funds of the Lilavati Hospital and he will have the power to convene a meeting of the Board of Trustees as and when a meeting of the Board of Trustees is required to be held for transacting any business including passing of budgets. The management of the Lilavati Hospital and the staff of the Trust will cooperate with and assist Mr. Justice J.N. Patel in the work of the trust in all respects.
9. In the result, we drop the contempt proceedings against respondent no.6, recall the order dated 14.02.2014 in S.L.P. (C) No.3772 of 2014 and issue notice in the Special Leave Petition to all the respondents returnable within eight weeks and direct 9 that interim arrangement made in this order shall continue till disposal of the Special Leave Petition.
.................................................J. (A. K. Patnaik) ..................................................J. (Fakkir Mohamed Ibrahim Kalifulla) New Delhi, May 21, 2014