Uttarakhand High Court
Abid Hussain Khan And Ors. vs Shri Jaspal Singh And Ors. on 21 August, 2017
Bench: Rajiv Sharma, Sharad Kumar Sharma
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
Company Appeal No. 01 of 2013
Abid Hussain Khan and others ......Appellants
Versus
Shri Jaspal and others ...... Respondents.
Present:
Mr. Arvind Vashistha, Senior Advocate for the appellants.
Mr. Manmohan Sharma, Advocate for the respondents.
Reserved Judgment
JUDGMENT
Coram: Hon'ble Rajiv Sharma, J.
Hon'ble Sharad Kumar Sharma, J.
Dated: 21st August, 2017 Per Hon'ble Sharad Kumar Sharma, J.
Member of the Company has been defined under Sub- section 27 of Section 2 of the Act, which means a Member in relation to the Company but does not include a bearer of share warrant of the Company issued in pursuance to Section 114 of the Companies Act.
The instant Company Appeal involves a consideration of interplay of Sections 397 and 398 of the Companies Act, 1956 read with Section 399 of the said Act.
As per Chapter 6 of the Companies Act which deals with the prevention of operation and mis-management and the manner in which it would be redressed before the Company Law Board. Initially, the word, powers which were vested with Tribunal has thereafter been substituted by the word Company Law Board in accordance with the Companies (Second Amendment) Act 11 of 2003.
2Section 397 of the Act, deals with the application which could be made to the Company Law Board for relief in case of operation of Company is against Company interest. For initiation of the proceedings under Section 397, it has to be initiated by any a member who complains about the affairs of the Company alleging that it is detrimental to the company or prejudicial to the public interest.
Section 397 is the substantive provision for redressal of the grievances and dealing with application for redressal under Section 397 is provided that under Section 398, yet again, as a right to a member of the Company. Under Sub- section (1) of Section 398, for invoking an application to the Company Law Board, for the relief in cases of Section 397, it stipulates a pre-condition to the following effects :
1. That the affairs of the company is conducted against the interest of the public.
2. The Affairs are prejudicial to the interest of the company itself.
3. Any material change in the interest of the creditors including the debenture holders of class of share holder of the company which has taken place in the management and control of the company.
Sub-section (1) of Section 398 reads as under :-
"(1) Any members of a company who complain -
(a) that the affairs of the company [are being conducted in a manner prejudicial to public interest or] in a manner prejudicial to the interests of the company; or
(b) that a material change not being a change brought about by, or in the interests of, any creditors including debenture holders, or any class of shareholders, of the company) has taken place in the management or control of the 3 company, whether by an alteration in its Board of directors, [or manager], or in the ownership of the company's shares, or if it has no share capital, in its membership, or in any other manner whatsoever, and that by reason of such change, if is likely that the affairs of the company [will be conducted in a manner prejudicial to public interest or]in a manner prejudicial to the interests of the company;
may apply to the[Tribunal] for an order under this section, provided such members have a right so to apply in virtue of section 399.
Meaning thereby, the stipulations of Section 399 is a pre-condition to have a right to apply under Section 397 by virtue of 399.
Section 399 of the Companies Act reads as under :-
"Section 399 - Right to apply under sections 397 and 398:-
(1) The following members of a company shall have the right to apply under section 397 or 398:-
(a) in the case of a company having a share capital, not less than one hundred members of the company or not less than one-tenth of the total number of its members, whichever is less or any members or members holding not less than one-tenth of the issued share capital of the company, provided that the applicant or applicants have paid all calls and other sums due on their shares;
(b) in the case of a company not having a share capital, not less than one-fifth of the total number of its members.
(2) For the purposes of sub-section (1), where any share or shares are held by two or more persons jointly, they shall be counted only as one member.
(3) Where any members of a company are entitled to make an application in virtue of sub-
section (1), any one or more of them having obtained the consent in writing of the rest, may 4 make the application on behalf and for the benefit of all of them.
(4) The Central Government may, if in its opinion circumstances exist which make it just and equitable so to do, authorise any member or members of the company to apply to the1[Tribunal] under section 397 or 398, notwithstanding that the requirements of clause
(a) or clause (b), as the case may be, of sub- section (1) are not fulfilled.
(5) The Central Government may, before authorising any member or members as aforesaid, require such member or members to give security for such amount as the Central Government may deem reasonable, for the payment of any costs which the [Tribunal] dealing with the application may order such member or members to pay to any other person or persons who are parties to the application."
Section 399 lays down that for applying under Section 397 or 398 of the Act, a member of the company shall have to have a right to apply. Sub-section (a) of Section 399 provides "or any member or members holding not less than 1/10th of the issued share capital of the Company".
On a simple reading of sub-section (a) of Section 399, to make a member eligible to apply under Section 397, he is mandatorily supposed to have not less than 1/10 of the issued share capital, meaning thereby, this qualification of holding 1/10th share is a condition precedent before a member applies for redressal of his grievance under Section 397, in other words, as soon as or on the day when he files an application under Section 397, he has to have 1/10th share mandatorily to entitle him to file application under Section 397 read with under Section 398.
In the instant case, admittedly, at the time when the appellant applied under Section 397, he was not having 5 1/10th share of the issued share capital of the Company. Section 399 lays down that the cut-off of 1/10th share can under no set of circumstances be reduced that is why the Legislature has used the word "not less than". Meaning thereby, this 1/10th cut-off is not variable.
However, sub-section (3) of Section 399 on which the appellant's counsel has placed reliance, carves out an exception for filing of an application under Section 397, only after having obtained the consent in writing of the rest may make an application on behalf or for the benefit of all of them. This sentence if read by splitting its intention, it provides that obtained a consent, means, a consent to overcome embargo given under Sub-clause (a) of Section
399. This sentence, there is a comma after the word 'rest'. So the consent proceeds after filing of the application under Section 397 and that is why it has used the word after comma 'make the application'. Meaning thereby, making an application under Section 397 is subsequent to the consent. Admittedly, it is accepted case of the appellant that there was no prior consent contemplated under Sub-section (3) of Section 399 before filing an application under Section 397.
Thus, this Court is of the considered view that any subsequent affidavit obtained by the appellant from other share holders to bring his case within sub-section (3) of Section 399, the affidavit has to be before the filing the application under Section 397 and not thereafter.
There is another aspect of the matter. The learned counsel for the appellant has harped upon the consent of the other co-sharer holders given by affidavit for the proceedings under Section 397. On reading of the affidavit, it does not show that it was a consent extended by the share 6 holders keeping in view the provisions of Section 399 sub- section (3). Even so much so, the affidavit placed reliance by the appellant do not speak that the affidavits were a consent nor it refers to be a consent for the purpose of Section 399.
Thus, on reading of the Sections 397, 398 and 399, it cannot be taken that there existed a consent under Sub- section (3) of Section 399 to make an application under Section 397, maintainable before the Company Law Board.
The learned Counsel for the appellant, while arguing the instant appeal preferred under Section 10F of the Companies Act, has placed reliance on para 39 and 40 of the judgment reported in 2011 (8) SCC 249, Rameshwari Devi and others Vs. Nirmala Devi and others. Para 39 and 40 read as under:
"39. It is a matter of common knowledge that lakhs of flats and houses are kept locked for years, particularly in big cities and metropolitan cities, because owners are not certain that even after expiry of lease or licence period, the house, flat or the apartment would be vacated or not. It takes decades for final determination of the controversy and wrongdoers are never adequately punished. Pragmatic approach of the courts would partly solve the housing problem of this country.
40. The courts have to be extremely careful in granting ad interim ex-parte injunction. If injunction has been granted on the basis of false pleadings or forged documents, then the concerned court must impose costs, grant realistic or actual mesne profits and/or order prosecution. This must be done to discourage the dishonest and unscrupulous litigants from abusing the judicial system. In substance, we have to remove the incentive or profit for the wrongdoer"
The Apex Court, while dealing with the intention of Section 397, was with a intention to curb the frivolous 7 litigations filed by non interested persons and that is why, the embargo of Section 399 has been imposed by the Legislature.
The word 'consent' used under Sub-section (3) of Section 399, lays down that the consent should indicate that the person who has affixed his signature, had applied his mind to the question before them and has given consent for certain actions being taken and purpose for which consent is takne. That means the consent should reflect that at the time when it was obtained the person whose, "consent" was taken was made aware as to what purpose it was to be utilized.
The consent in writing as used under Sub-section (3) Section 399, it has to be a conscious approval of an action proposed to be taken, meaning thereby, it has to be before filing of an application under Section 397. This implies an application of mind to a particular allegation and the relief prayed. 1989 V.2, Company Law Journal 299 (relevant page
233).
The Allahabad High Court in a judgment reported in AIR 1953 All. 326, Makhan Lal Jain and another Vs The Amrit Banaspati Co. Ltd. and others, has laid down that obtaining of a consent is a condition precedent to the making of the petition, a consent given subsequent to the filing of the petition is invalid.
The consent, on which the appellant has placed reliance, has to be a consent for "filing" of a particular petition. Meaning thereby, the action of consent has to be prior to the filing of the petition. It should also contain a decipher of a particular allegation for a particular relief. As 8 Section 399 (3) do not contemplate blanket consent, it has to be circumscribed for a particular purpose.
The second ground which the appellant has agitated is that he had the consent extended by way of affidavits by the share holders. The affidavits, relied by appellant, do not extend the consent but they only content they are "supporting share holders". If the appellant's case is that they are supporting the share holders, and for the purposes of meeting restrictions of 1/10th share holding, if they place reliance on transfer then, in that view of the matter, the judgment which has been placed reliance by the learned counsel for the appellant as reported in 2005 (1) SCC 172, J.P. Srivastava and Sons Pvt. Ltd. and others Vs. Gwalior Sugar Company Ltd. and others, will not be applicable, the reason being, the appellant placed reliance on para 39 of the said judgment to support his case.
"39. The reasoning in this decision would no longer be apposite having regard to the change in the language in Section 399(3) and the shifting of the requirement from the Act to Regulation 18 of the Company Law Board Regulations 1991 (hereinafter refer to as the 'Regulations'). Regulation 18 also does not itself contain the requirement for filing the consent letters. The requirement has been prescribed in Annexure III, which is referred to in Regulation 18. Serial No.27 of Annexure III contains a list of several documents required to be annexed to petitions relating to the exercise of powers in connection with prevention of oppression or mismanagement under Sections 397, 398, 399(4), 400, 401, 402, 403, 404 and 405. The documents required to be annexed to such petition include "where the petition is prescribed on behalf of members, the 9 letter of consent given by them". Other documents required to be filed include "documents or other evidence in support of the statement made in the petition, as are reasonably open to the petitioner(s)", as also "three spare copies of the petition". These requirements can hardly be said to be mandatory in the sense that non-compliance with any of them would ipso facto result in the dismissal of the petition. Apart from this, Regulation 18 itself is subject to the powers of CLB under Regulations 44 and 48. These read as follows:
44. Saving of inherent power of the Bench:-
Nothing in these rules shall be deemed to limit or otherwise affect the inherent power of the Bench to make such orders as may be necessary for the ends of justice or to prevent abuse of the process of the Bench.
48. Power to dispense with the requirement of the regulations.- Every Bench shall have power for reasons to be recorded in writing, to dispense with the requirements of any of these regulations, subject to such terms and conditions as may be specified."
The ratio laid down in the aforesaid judgment, the Hon'ble Apex Court was ceased with consideration the provision of Section 399 Sub-section (3) of the Act of 1956 read with Section 153-C (3) of the Indian Companies Act 1913. The Hon'ble Apex Court was ceased with the issue as to whether under the Act of 1913, when the consent was contemplated under Section 153-C (3) it provided that the consent had to be in writing and the Apex Court has dealt that in the absence of the word used writing under Section 399 Sub-section (3), no such requirement is there as it does 10 not speak of any such consent in writing nor does it require any such consent in writing. This judgment will not apply, because in the instant case, appellant himself admits that the affidavits were given by the share holders was for extending consent, meaning thereby, he himself relies upon a consent in writing and once he relies the consent in writing, it has to decipher a consent in specific terms. This judgment was based upon on altogether a different preposition.
For the purposes of invoking Section 397 read with Section 398 and to overcome the embargo of Section 399 (a), the appellant has come up with the case that when some of the Directors ceased to be the Directors of the Company, their shares were transferred. It is an admitted case that the said transfer was not registered as required under Sections 108 to 112 of the Companies Act. Provisions of Section 108 to 112, deal with the manner in which the shares would be transferred and registered. If the provision from Section 108 to 112 is not followed, the transfer cannot be treated as to be valid transfer of share in accordance with law.
In the case at hand, the factual controversy was that the present appellant initiated the proceedings invoking Section 397 read with 398 and 402 of the Companies Act by filing an application on 30th July, 2009, alleging thereof that there was mismanagement into the affairs of the Company which was detrimental to the Company itself and, thus, sought an appropriate order for Company Law Board for efficient administration for invoking Section 397 and 398 of the Act. A response was filed on 18th December, 2009 by the Company itself on 18th December, 2009.
A Brief fact is that M/s Himalayan Petrol Products and Allied Works (P) Ltd. is a company incorporated under the 11 Companies Act and it was a partnership firm having as many as ten partners.
After its incorporation on 25th February, 1985, all the ten members were inducted as promoters of the company and there were 4000 equity shares of Rs. 100/- each as subscribed to the paid up capital. Out of the ten members, the appellant and one Mr. Pyare Khan remained Director and remaining resigned as Directors of the Company on 15th October, 1987 and, accordingly, the share holding as against 4000 equity share, Abid Hussain Khan has held 400 shares. The basis of the proceedings under Section 397 by the appellant was that after the cessation the Directorship of other co sharers, the shares of Abdullah Hussain Khan and Smt. Farida Khan and Mrs. Tasleem Khan were transferred in his favour. Thus, he contends that he was holding 1800 shares.
But on perusal of the record, the fact remains that there is no such document on record which could affirm the fact that the shares of Abid Hussain Khan, Smt. Farida Khan and Mrs. Tasleem Khan were ever transferred to the appellant nor any valid transfer was effected upon. It was further case of the appellant that he obtained a consent during hearing on 1st November, 2011. Para 4 of the judgment reads as under :-
"The petitioner averred that thus on the date of filing the application under sections 397 and 398 of the Companies Act, 1956 Abid Hussain Khan held 1800 equity shares and Smt. Farida Khan, Smt. Tasleem Begum and Shri Nanhe Khan held 1500, 400 and 600 equity shares respectively and had consented to the filing of the petition by him. However, during the hearing on 1.11.2011, it was noted that the petitioner 12 did not file any document to show that Smt. Farida Khan, Smt. Tasleem Begum and Shri Nanhe Khan had consented to the filing of the application under Sections 397 and 398 of the Companies Act, 1956. Affidavits of these shareholders were filed on 17.11.2011."
Thus, according to the finding, it shows that the appellant failed the transfer of shares from the aforesaid share holders. Thus, the affidavit of share holders dated 17th December, 2011 was also not in accordance with Sub-section (3) of Section 399.
The Company Law Board without entering into the other issues about the implications and the grounds taken in the application under Section 397 has confined its findings to the competence of the application due to the restriction imposed under Sub-section (1) of Section 397 read with 399 Sub-section (3). The Court held that on perusal of the affidavits submitted by the various share holders, for example, Mrs. Farida Khan, Mrs. Tasleem Begum and Nanhe Khan, it was cyclostyle affidavits without application of mind which runs contrary to the purpose and intention of Section 399. Thus, the Court held that under the given set of circumstances, the consent was missing in all such affidavits because the affidavits stated that they are supporting share holders in the petition. This is not the intention of Sub- section (3) of Section 399.
Hence, accordingly, the Court held that in view of the restriction under Section 397 (a) read with Section 399, the appellant does not constitute to hold total number of 1/10 share of the members of the company on the date of filing of petition and dismiss the same.
13This Court finds that there is no error apparent on the face of record of the judgment as it is exclusively based upon the interpretation and the application of the provision contained under Section 399 and since the appellant did not fulfil the said condition, the application was rightly dismissed holding the same as to be not maintainable.
In the light of above observations, the appeal is dismissed. No order as to costs.
(Sharad Kumar Sharma, J.) (Rajiv Sharma, J.) 21.08.2017 21.08.2017 Shiv