Karnataka High Court
Sri N Pratap Simha vs Sri R Satyaji Raja (Major) on 4 November, 2010
Author: J.S.Khehar
Bench: J.S.Khehar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 4TH DAY OF NOVEMBER 2010
PRESENT
THE HONBLE MR.J.S.KHEHAR, CHIEF JUSTIEE.
THE HONBLE MRJUSTICE A.S. BOPANNA'. 0-
000 No. 40/2006 {Civil} " = Isa . '
Between :
1. Sri N Pratap Simha
Aged About 28 Yrs.
Assistant Secretary, _
BPL Group of Companic's" -A _
Karmikara Sangi:.a:'{Regd.}~. " '
CITU Office, No.1,
1st Fioor CorporationfBui1d.ing'Q',v V' " 'A
Dr TCM_.R-syan Road. ..B'1arev"5s0'053.
. A Complainant
(By S1"'i"1T S"A32.a1*1tf1afarn-,' Adv. ,}
1. Sri RSa.tyaji Raga {Major}
Director and'V--Author'ised Signatory of
_ { M/AS. B.S.~ Refrigerators Ltd.,
~ A 'No .1 --A, Sada1"'an':ianga1a Industrial Area,
2 , Kadugodi, Whitefild Road,
A' ' Ba:;ga.'1m;e '.580 066.
Sri. Eajiendran {Maj or}
" Manager and Authorised Signatory of
IVE./_S. B.S. Refrigerators Ltd.,
A " ._ No 1--A, Sadaramangala Industrial Area
A . T.-Kadugodi, VVhi.tefie1d Road
Bangalore 560 066.
Sri R Raghavendran (Major)
Vice--President and Authorized Signatory of
M/S. B.S. Refrigerators Ltd.,
No 1-A, Sadaramangal
Industrial Area, Kadugocii,
Whitefield Road,
Bangalore 560 066.
Sri Anju Chandrashekar (M.:i3¢5'r)'r< «
M/S. B.S. Refrigerators Ltd,
Director and Authorised Sigf.!,at0'ry..
No 1--A, Sadaramangaia To dustri-'ll :\1'_"'EL:: ll '
Kadugodi, Whitefield Roa'd,°*. it
Bangalore 560 066
Sri K Ramesh {Major}- V g
Manager HRM And Authorised-"Sig:1a_to1'y of
M/ S. B.S. Refrigerators I
No 1--A, S'adar}ama.nga1'a I1é;d11strial.§Area,
Kadugodi; uVVhitelie_lci&_ Roazi V
Bangalore:5_5O 056 Al '
Sifi R.Ha1*111m£{nthaiaLh { Major)
s/To I\=ir.Rai11'anr1a,,4"»___V"* i
Additional ' Dire'otor;.. '~
M/ s B,_S;Refri.gerators limited,
No. 1 14," «rm Mam; Vijayanagar,
Barigalore ¥'~5,6_Q_QV4O.
~ ._Sri _I-'.~S;Ramakrishan (Major)
Si;'o"iate Mr;~Shankaranarayana iyer,
'- A '-Additionafi Director,
/s. B_."S-.Refrigerators limited,
it:-.1"; Fremier Green Apartments,
10,/_}=, MSREL Road, Mathikere,
A " its-Banlgalore ~ 560054.
8 Sri V.H.Ramakrishna [Major]
UTI Nominee Director of
B.S.Refrigerators limited.
Flat No.-402, Biock No.C--2,
White House, 15th Cross,
891 Main, R.T.Nagar,
Bangalore -- 560032.
As per the order dated 22.0:2.2OGZ7i_
The corrlflaint is permitted to a:'¥1'ie:id'f1V1€
Cause titie. Hence, I am amending
The cause title in co~part'i.e.s R6;R'7
9. Sri Sanjay Guptha,
Senior Vice President, , _
Asset Reconstruction Co. 3{Ind'i'aJ':i 1td--. _[ARCiL)
171" floor, Express Tower} 1 ' _
Nariman Point, , " .
Mumbaie -i1;;'T9_0o2=1. :
[Amendedias per ofdorg"
dated,_1"0t,O61;z2_O_1D}' ' i
_ -- Accused
[By Sri Mr. Naganand;':}€r.t Adv___for '
Sri S N Murth3{AsMsts vfOi"~.A1
Sri K. Prakash for A8} ._ A " V
is fi1ed"'t'1'/is 11&12 of the contempt of
court. 'act praying, _ to initiate contempt proceeding
agaii1_st'__ then,' 'vres_pondent for disobeying order
dtd.26~.9}2VOO5; f'TAnnexure and order
v_'dtid.22.I1,200.5.""'fAnnexure--F' " of this Hon'b1e Court in
<:jw.1r~,Ne.35o§39_{2oo4.
V' ..Th'1s._C{:VC Coming on for further consideration this
*ci1~i1Eg1%": JUSTICE passed the following :
ORDER
Uafiamfivmwfia 'petitiorif ' ~ _ ORDER J.S.KI-IEHAR, C.J. (Oral):
Though, the interim direction issued on 26.9.2005 required M/s release payment, within a period".of workmen, under the provisio'11,s of the Industrial Disputes Alépvayrnent was never released. granted to M/ payment was extended, to be reieased to the at the hands of M/s B.S.Re1V'xrigierato'rs'. "prompted the workers union to approach.' thisV.'Coi:rtv by filing the instant contempt the course of hearing, we came to be 'vV.»infor'meti«,;_ that in the first instance, proceedings were A finititated in connection with M/s.B.S.Refrigerators Ltd, before the Board for Industrial and Financial Reconstruction in the year 2003. With the initiation of I'?
the aforesaid proceedings no recovery could have been made by the workers from M/s.B.S.Refrigerators.
3. Subsequently, the entire responsibility of M/s.B.S.Refrigerators Ltd., came to be Vesteol Assets Reconstruction Co.(lnclia) Ltd., referred to as 'ARCILL respondentfffN'o.9_ f«._For*7thle".
instant reason also M/s.B_.S.Refrigeratorsj§,td.,"
not comply with the directions. issued
4. After culmination ofthee-Ilproceedingsf before the BIFR and came to be initiateVd._.yV .~lCourt, eventually, M/s.BlvjS.F3.efri§erat.or'Was Wound--up by this Court, by an order .dateei'il._l'8l.:G8.2010 (in Company Petition No:_»'1_~l85:/:02). "is...__t.herefore apparent, that there was 'l1:a'rd1y-@111iioecasion for M/s.B.S.Refrigerators Ltd., to release lffailiount to the workmen under the lichyprovisioris of Sec.25--N of the Industrial Disputes Act, e if "1941.
5. It is now apparent, that recovery of any dues at the hands of the workers can only be made from the official liquidator with whom the assets of M/s.Refrigerators are in now Vested. Thus viewed. we find no justification is continuing the proceedings initiated by the workers' union under the proxzjsilons"--Vof Contempt of Courts Act, 1971. Accordingly,":ruie:"ts'st1e'ct to the respondents is dischargecVin" A Chie%itrI1:.sti%etet t Sk/_:_