Bombay High Court
M.P. Ramachandran vs Union Of India And Others on 14 February, 1992
Equivalent citations: 1992(3)BOMCR28, (1992)94BOMLR105, [1993]77COMPCAS54(BOM)
JUDGMENT K. Sukumaran, J.
1. This writ petition seeks to challenge an interlocutory order of injunction passed by the Monopolies and Restrictive Trade Practices Commission (hereinafter referred to as "the Commission") in I.T.A. No. 50 of 1991 in UTPE No. 157 of 1991 dated December 12, 1991, as evidenced by exhibit F.
2. The petitioner is the sole proprietor of Jyothi Laboratories operating from Borivli, Bombay. Another operator in the same field but in the far South-Coimbatore is the third respondent. The two entrepreneurs have come to legal blows over the quality of the blue they manufacture. "Ujala" manufactured by the petitioner sought coverage, among other things, through magnetic media - Doordarshan. That is per se not objectionable. There is, even if in restricted areas, at least a partial survival of the Darwinian theory of survival of the fittest. However, hitting below the belt is indeed immoral. Such was the allegation made by the third respondent against the petitioner before the second respondent-Commission. It is not necessary to go into the contents of the contentions of the parties. That has to be done by the Commission who is in seisin of it.
3. According to the petitioner, the second respondent has no jurisdiction whatsoever, at this stage, to issue an interlocutory order of injunction invoking section 12A of the Act. The petitioner states that the position is so plain, and the situation so tell-tale in view of a chain of decisions rendered by this court concerning and construing the very same statutory provision. Notwithstanding the disinclination of the court to interfere with interlocutory matters, the utter lack of jurisdiction is good enough justification for the petitioner to approach this court even at this stage, contends the petitioner.
4. The material factual details in the background of which the contention has to be evaluated may be conveniently alluded to at this stage.
5. Exhibit B is the copy of the complaint under section 36B(a) of the Act filed by the third respondent on behalf of Southern India Trading Agency, Coimbatore, praying for an order restraining the advertisements of Jyothi Laboratories. It is dated November 22, 1991. The complaint was numbered as U.T.P. Enquiry No. 157 of 1991. The Commission directed issue of notice on the complaint. The notice was made returnable on March 5, 1992.
6. Injunction was sought for by an interlocutory application No. I.A. 50 of 1991, which invoked the jurisdiction of the Commission under section 12A. The Commission directed the issue of notice on that application on November 22, 1991. The direction was carried out by the office by exhibit A notice dated November 25, 1991. Jyothi Laboratories were directed to appear before the Commission on December 10, 1991, to show cause against the grant of the injunction prayed for. On the appointed day, Jyothi Laboratories appeared through its advocate. Doordarshan was unrepresented. A request was made by Jyothi Laboratories for grant of time to file its reply. The request was declined, though counsel was permitted to argue the matter on the basis of the pleadings and materials then available.
7. An order allowing the application in part was ultimately passed on December 12, 1991. The Commission ordered that the advertisement complained against shall not be entertained or shown on T.V. by the Doordarshan until further orders. Both the respondents before the Commission were restrained from showing any similar advertisement on T.V. which may directly or indirectly amount to disparagement of the products contained in a bottle similar to the one annexed to the application.
8. The jurisdictional contention is that the application for injunction could be entertained by the Commission only during the enquiry before it and not prior to the commencement of such an enquiry. An enquiry before the Commission begins only with the issue of a notice of enquiry on the main petition. The petitioner has not yet been served with a notice of enquiry either on December 10, 1991, when the matter was heard, or even on December 12, 1991, when the interlocutory order was passed. Reliance was placed on the decision of this court in Writ Petition No. 3039 of 1991 decided on February 22, 1991 (See Milton Plastics v. Union of India ).
9. We shall presently examine the contention, scrutinize the statutory scheme and consider the decision already rendered.
10. The enactment in question is intended to serve a larger public purpose. That is evident from the substantial provisions of the Act, which empowers the Commission to enquire into any unfair trade practice. Section 12A projects prominently the aspect of public interest. That section enables the Commission to pass an order when it is proved that any undertaking is carrying on, or is about to carry on, any monopolistic or any restrictive or unfair trade practice and such restrictive or unfair trade practice is likely to affect prejudicially the public interest or the interest of any consumer or consumers generally. The predominant idea of protecting public interest or the interest of the consumers generally, cannot be overlooked while construing the manner in which that power is exercised. Procedural provisions are duly handmaids to aid the substantial statutory provision.
11. The substantive provisions of the enactment deal with the enquiry by the Commission, investigation by the Director-General and the powers exercisable by the Commission. The Commission is enabled to direct an investigation before issue of a process in certain cases. There may be cases in the grey area where the Commission would require much more information available from a natural or independent authority. That is achieved by an investigation undertaken in that behalf. Section 36C empowers the Commission to cause such a preliminary investigation before issuing any process on a complaint. That is, the exercise of such a power is in the discretion of the Commission. What is relevant at that stage is application of mind by the Commission on the materials available in the complaint and its satisfaction about the justifiability of issuing process.
12. The other provisions which may have a bearing in this context are sections 66 and 67. The former enables the Commission to make regulation for the efficient performance of its function under this Act. Enumerated in sub-section (2), take in matters among others, the issue of process and the manner in which they may be served. This is apart from the generality of regulation-making power. A similar provision is made enabling the Central Government to make rules to carry out the purposes of the Act. The form and manner in which notice may be given and the applications made and many such matters are covered by rule-making powers.
13. It is in pursuance of the above powers contained in section 65 that the Commission made the regulations. The subordinate character of the regulation, and the regulations being subserved to the substantive statutory provisions would not, therefore, be missed at all. It is for this reason that we have emphasised the smaller role of the procedural provisions contained in the regulations framed by the Commission.
14. The history of "injunction" need not be recapitulated exhaustively in the present context. Its evolution as an equitable relief is well known. Its efficacy was hailed by justice-seeking litigants when the cobwebs of procedural technicalities came as a curse for common law. A relief of injunction, emanating from a judicial or quasi-judicial Tribunal, has to be viewed from this large perspective. The attempt should be to impress it with greater vigour and vitality, when the injunction is intended to project and protect the public interest.
15. A peep into the practices of the regular courts would be helpful in understanding the procedural provisions applicable to a Tribunal imbued with only the trappings of law. Even in the pristine legal proceedings before regular courts, the presentation of a plaint and the filing of an application for an interlocutory relief (such as the issue of an injunction, the appointment of a receiver, or the appointment of a commission and the like) are familiar exercises. The plaint is numbered, if no objection is discernible in the ministerial scrutiny of the office, or none appeared to the court at that stage. As for courts, even matters with legal flavour undermining the very entertainability of the plaint, such as the absence of a cause of action, or the patent projection of limitation barring the suit itself could be sensed with the expertise at process. The court proceeds with the interlocutory application, if moved in that behalf, when no impediments are visible. Be it noted that, at that stage, the plaint still remains to be served on the defendants. Even the interlocutory application has to be served. Yet an ad interim ex parte order is well within the jurisdiction of the court, if, even at that stage, the court is satisfied that the factual averments and the legal principles justify the grant of such an ad interim relief. No contention can be raised that the court did not have the authority to issue such an ad interim interlocutory relief. Of course, the ad interim order so issued is liable to be varied, modified or rescinded, after the hearing of the parties and the consideration of the contentions with the supporting materials, at a later stage.
16. Modern times have witnessed transfer of many matters which till then were dealt with by court into the sphere of Tribunals, created in that behalf. Proliferation of Tribunals, and the eclipse of areas of jurisdiction of the regular courts, is a reality of the current times. Incredible some time back, but true, as is experienced in modern times. This historical perspective is also necessary to understand the working of such specialised tribunals or commissions.
17. Viewed in the proper perspective of the powers of the Commission, and the manner in which those powers have to be exercised for the benefit of the public, and the natural rule of the regulations which are only intended to aid the efficient transaction of business by the Commission, we are clearly of the view that the seizure of the matter discernible from the orders issued by the Commission and the action taken by the office of the Commission, would establish issuance of a notice of enquiry. In that view of the matter, the Commission would undoubtedly enjoy the power to entertain an interlocutory application and to pass appropriate orders therein.
18. We may now evaluate the conjoint effect of section 36B and regulation 50. The section enables the Commission to enquire into any unfair trade practice under different situations and receiving a complaint is only one of them. A reference can be made to it by the Government or an application may be made by the Director-General. The Commission can initiate action even upon its own knowledge or information. Thus, when the Commission takes action of its own knowledge or information, the necessary application of mind is already established. In the other instances, such application of mind has to be evidenced by the presentation of the material papers before the Commission. Mere presentation is not enough; there must be expression of opinion by the Commission about the existence of sufficient grounds to issue a process. Once a decision is visible and a directive issued, other procedural steps are of ministerial character.
19. The Division Bench in Milton Plastics' case followed an earlier decision dated November 18, 1987, in Writ Petition No. 3516 of 1987, Eagle Flasks Pvt. Ltd. v. Union of India. That decision had taken the view that the issuance of a notice of enquiry is a condition precedent to the exercise of powers under section 12A and that an order of injunction passed before issuing a notice of enquiry was without jurisdiction. It is unnecessary in this case to consider whether the view is unduly rigorous or the observations unnecessarily wide.
20. In the present case, the order clearly makes out that the Commission had applied its mind both in relation to the application under section 36B as also the interlocutory application and that it had passed the order on November 22, 1991. There is no dispute that the copy of the communication, exhibit A, had been received by the writ petitioner, as is evidenced from exhibit D dated November 29, 1991, a submission addressed by the petitioner to the Commission. The only complaint therein is that Jyothi Laboratories had not been served with the copy of the application under section 36B. The Division Bench decision does not rule that the enquiry will commence only after the service of the notice of enquiry. The term "issue", in that context, cannot be equated with actual service. It is true that there are many situations where the term "issue" would envisage not merely a passing of the order and keeping it in the drawer, but actual communication, and even service on the affected parties. That principle is not attracted in the present case. What is material is a decision of the Commission about the prima facie satisfaction of the existence of grounds for entertainment of the complaint. It will be totally inconsistent with the larger objective and general purpose of the scheme and the role of the Commission to insist, at that stage, on an actual service of the notice on the respondents therein. Such an approach can virtually stultify the Commission from passing any interim order, however deserving and pressing it may be. Such an absurd or anomalous result cannot be attributed to a legislation like the present one projecting and providing public interest.
21. The submission of Jyothi Laboratories contained in exhibit D did not question the jurisdiction of the Commission to proceed in the matter. It only states : "kindly also let us know if a notice inquiry has been issued in the matter, as we have not as yet received the same". The order complained of in Milton Plastics' case was an ex parte order and one where there was a clear indication that the issue of notice of enquiry was still a matter for further and future action. That is evident from the sentence in paragraph 5 of the judgment reading : "In fact, in the order itself, it has been stated that a notice of enquiry will be issued to the respondents ..." That obviously is not the situation in the present case. Jyothi Laboratories had been already served with the application under section 12A. Their counsel was heard, though no doubt only on the basis of the pleadings and the materials available at that time. The situation is, therefore, far different from the one in Milton Plastics' case .
22. Once it is assumed that the Commission had acted with jurisdiction, this court should not ordinarily entertain a writ petition under article 226 of the Constitution of India against such an ad interim order. It will certainly be open to the writ petitioner to present its version before the Commission and offer support and buttresses on which it designs its defence. The Commission will certainly look into the entirely of materials uninhibited by the ad interim order. That is the plain duty of any court to Tribunal which is obliged by the pressing exigency of the situation to pass an ad interim order. It is a matter of general experience that when further light is flashed by fresh facts and additional materials, an earlier ad interim order is done away with or hibernated. We do not see any reason to doubt that the Commission would deviate from that well trodden path.
23. We, however, notice that the petitioner does deserve relief in relation to one observation of the Commission. In the concluding portion of its order, the Commission observed : "Parties are at liberty to move the Commission in case any further directions are required and warranted on the facts already brought on the record". The ad interim order was passed at a time when it was felt to be imminently necessary by the Commission. The request of Jyothi Laboratories for presenting its defence and producing its materials had been declined on December 10, 1991, when the Commission proceeded to hear the matter. There is no justification for denying an effective opportunity to the petitioner to put forward its defence and produce supportive materials before the further hearing is made in this connection. To the extent this opportunity is declined, we quash the direction, which makes the writ petitioner lie in a procrustean bed. That direction has to be deleted. It is clarified that the writ petitioner will be permitted to have effective opportunity to present its case in the manner indicated above.
24. Subject to the above observations, the writ petition is dismissed.