Indian Kanoon - Search engine for Indian Law

Delhi District Court

M/S Nopal It Services Pvt. Ltd vs M/S Icici Bank Ltd on 22 March, 2017

              IN THE COURT OF SH.  SONU AGNIHOTRI, 
            ADDITIONAL DISTRICT JUDGE­02, SOUTH EAST, 
                    SAKET COURTS, NEW DELHI


        MCA No. 12/17

        M/s Nopal IT Services Pvt. Ltd. 
        Having its Registered Office at:
        Flat No. B­222, SK­I, Sector - 93,
        Noida, District Gautam Budh Nagar, 
        Uttar Pradesh - 201304.
                                                                      .......... Appellant 
                       Versus
    1. M/s ICICI Bank Ltd. 
       Represented Through its Branch Manager,
       New Friends Colony Branch, 
       43, Community Centre, 
       New Delhi - 110065.

    2. The Station House Officer (SHO)
       Police Station Jamia Nagar,
       South East District, New Delhi. 
                                                                       .......... Respondents 

        Date of institution                               :       09.03.2017
        Date when judgment reserved                       :       18.03.2017
        Date of Judgment                                  :       22.03.2017


        JUDGMENT

 1.   Vide   this   judgment   I   shall   dispose   of   appeal   filed   by appellant and one application filed on behalf of Mr. Mohd. Azmi for directions. 

 2.   It is pertinent to mention that appellant herein is plaintiff before   Trial   Court   and   Mr.   Mohd.   Azmi   has   been   ordered   to   be impleaded as defendant in the suit pending before Trial Court vide order of Trial Court dated 01.03.2017. 

 3.   Appellant/plaintiff in plaint filed before Trial Court has stated that plaintiff company is duly incorporated under the provisions of Companies Act and is represented through Mr. Ziauddin Khan who is one of the Director of appellant company and is authorized to file the   suit.   It   is   stated   that   appellant   company   was   incorporated   on 03.12.2014 and Mr. Ahmad Fauzan and Mr. Mohd. Azmi were its Directors   at   the   time   of   incorporation   of   appellant   company.   It   is stated that subsequently two Directors namely Mr. Vikas Bansal and Mr.   Saif   Asuaf   joined   appellant   company   as   its   Directors   and Mr. Ahmad Fauzan resigned from directorship of appellant company. 

 4.   It is stated that on 31.10.2016, AR of appellant company purchased shares in appellant company and joined appellant company as one of its Directors and one of the then existing Directors namely Mr.   Mohd.   Azmi   digitally   signed   Form   No.   DIR   -   12   which   was submitted to Ministry of Corporate Affairs for purpose of appointment of AR of appellant company as Director in appellant company.  It is stated that on the same day, Mr. Anil Sharma also purchased shares in appellant company and he was also appointed as Director of appellant company and Form No. DIR - 12 to this effect was submitted with Ministry of Corporate Affairs for effecting the necessary changes. 

 5.   It   is   stated   that   Mr.   Mohd.   Azmi   resigned   from Directorship of appellant company on 05.11.2016, Mr. Vikas Bansal resigned on 20.11.2016 and Mr. Saif Ausaf resigned on 25.11.2016 and   Forms   No.   DIR­12   for   the   said   purpose   were   submitted   with Ministry of Corporate Affairs. 

 6.   It   is   stated   that   on   24.01.2017,   appellant   company changed   its   registered   office   and   Form   No.   INC­22   was   duly submitted   in   this   regard   with   Ministry   of   Corporate   Affairs.     It   is stated   that   the   same   status   of   company   is   continuing   till   today   in website of Ministry of Corporate Affairs. 

 7.   It is stated that after its incorporation, appellant company had   opened   current   account   bearing   No.   004605500502   with respondent   no.   1/defendant   no.   1   and   same   account   has   been continuing with respondent no. 1 when present Directors of appellant company had joined appellant company.   It is stated that after changes in   its   constitution,   present   Directors   of   appellant   company   started working in the company and entered into a contract with M/s Supreme Electrocast Pvt. Ltd.   It is stated that on 31.01.2017, when present Directors   of   appellant   company   made   representation   to   respondent no. 1 to take on record the documents with regard to appointment of present Directors of appellant company along with documents of their identity, address and for change of registered office of the company, which documents were accompanied by certified copy of resolution of Board   of   Directors   of   appellant   company   along   with   original certificate issued by CA of appellant company, it was requested by MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 3 of  17 appellant company to respondent no. 1 that authorized signatory for operating the said bank account be also changed in view of changes having taken place in appellant company and resolution having been passed by Board of Directors in this regard.   It is stated that despite receiving aforesaid representation of appellant company, respondent no. 1 did not make necessary changes.  It is stated that it was informed by   officials   of   respondent   no.   1   to   present   Directors   of   appellant company that the said account has been freezed on representation of one of previous Directors of appellant company namely Mr. Mohd. Azmi.   It is stated that with great efforts, the said account was got defreezed on 06.02.2017 after appellant company made representation to respondent no. 1. 

 8.     It is stated that it was further assured to present Directors of   appellant   company   that   rest   of   changes   would   be   made   during course of the day.  

 9.   It is stated that on 07.02.2017, appellant company through present   Directors   made   application   to   respondent   no.   1   for   issuing cheque book and new debit/ATM card for operating the said account but no response was given by officials of respondent no. 1 bank.  It is stated that after repeated representations and persuasions, respondent no. 1 returned application dated 07.02.2017 on 09.02.2017 with the remarks that one previous Director of appellant company had made complaints to ED and EOW.  It is stated that when present Directors of appellant company showed all original documents and briefed that no case is pending against either appellant company or its Directors, MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 4 of  17 respondent no. 1 tried to dilly dally the matter. 

 10.     It is stated that after repeated follow ups, it transpired that previous   Director   of   appellant   company   namely   Mohd.   Azmi   had made  complaint  to respondent  no. 2 and respondent no. 2 directed respondent no. 1 not to incorporate changes in record of respondent no. 1 with regard to change in management of appellant company and not to allow present Directors of appellant company to operate the said bank account.  It is stated that present Directors of appellant company made   various   further   representations   to   various   forums   including respondent no. 1 and 2 but to no avail. 

 11.    It is stated that previous Director of appellant company Mohd.   Azmi   wants   to   extort   illegal   gratifications   and   money   from present Directors of appellant company.   It is stated that because of conduct   of   respondent   no.   1,   appellant   company   is   suffering irreparable   loss.     It   is   stated   that   on   23.02.2017,   respondent   no.   1 bluntly refused to incorporate necessary changes in the bank account. It is stated that on 25.02.2017, aforesaid M/s Supreme Electrocast Pvt. Ltd. has given notice to appellant company that appellant company has   not   been   able   to   comply   with   certain   terms   and   conditions   of contract awarded on 31.01.2017 and hence suit was filed by appellant company. 

 12.  Appellant   in   appeal   filed   has   challenged   the   impugned order dated 01.03.2017 vide which Trial Court refused to pass interim order in favour of appellant company. 

 13.  Following   grounds   of   appeal   have   been   taken   by appellant company :

 13.1.  Trial  Court failed  to appreciate  that appellant company has prima facie case to its credit and shall in all probability will succeed   in   the   main   suit   as   erstwhile   Directors   of   appellant company   have   resigned   from   appellant   company   and   present Directors of appellant company have joined the appellant company in legal manner and has in its possession all the documents in this regard. Hence, impugned order passed by Trial Court is liable to be set aside. 

 13.2.  Trial   Court   has   failed   to   appreciate   that   balance   of convenience   is   also   in   favour   of   present   Directors   of   appellant company as after appellant company smoothly changed its name, respondent   no.   1   was   legally   bound   to   incorporate   necessary changes in record of respondent no. 1 and further allow present Directors to operate bank account of appellant company. Hence, impugned order is liable to be set aside. 

 13.3.  Trial Court failed to appreciate that irreparable financial and business loss will be caused to appellant company if present Directors   are   not   allowed   to   operate   existing   bank   account   of appellant company. Appellant company is completely handicapped because of not being able to operate the bank account of appellant company. Hence, impugned order is liable to be set aside.   13.4.  Trial Court failed to appreciate that previous directors of appellant   company   have   no   locus   standi   to   appear   in   suit   filed MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 6 of  17 before Trial Court. On 01.03.2017, Trial Court gave undue hearing to previous Director Mr. Mohd. Azmi and passed impugned order on his submissions even though he was not a party to suit filed before Trial Court. Hence, impugned order is liable to be set aside.   13.5.  Though   no   relief   has   been   claimed   against   previous Directors of appellant company, Trial Court erroneously impleaded Mohd. Azmi as defendant in the suit without verifying documents and completely overlooked prima facie case in favour of appellant company   for   grant   of   interim   relief.   Hence,   impugned   order   is liable to be set aside. 

 13.6.  Trial   Court   failed   to   appreciate   that   on   28.02.2017, respondent no. 2 submitted that respondent no. 2 has not seized the said bank account of appellant company. Trial Court further failed to appreciate that submissions of previous Director Mohd. Azmi were   in   air   without   any   documents.   On   the   other   hand,   present Directors of appellant company showed conclusive proofs to the effect that they have been properly inducted as Directors in the appellant company. Hence, impugned order is liable to be set aside.  13.7.  Trial Court failed to appreciate that there is no case/FIR registered against appellant company or its present Directors and there is no injunction/restraint orders against appellant company or its   Directors   from   any   legal   authority.   Previous   Directors   of appellant company are only forum hunting before EOW, PS Sarita Vihar, New Friends Colony and Jamia Nagar so as to grab illegal gratification from present Directors of appellant company. 

 13.8.  Trial Court failed to appreciate that respondent no.

1 was legally bound to incorporate necessary changes in record of respondent   no.   1   and   to   allow   present   Directors   of   appellant company to operate the said bank account. Hence, impugned order is liable to be set aside.  

 13.9.  Trial Court failed to appreciate that respondent no. 1 has withhold changes in record of respondent no. 1 without any logical reason.   Respondent   no.   1   failed   to   incorporate   changes   in   the record despite proof being given in this regard. Even website of Ministry   of   Corporate   Affairs   is   showing   status   of   present Directors   as   Directors   of   appellant   company.   Hence,   impugned order is liable to be set aside. 

 13.10.  Trial Court failed to appreciate that no loss would have been   caused   if   account   of   appellant   company   would   have   been allowed to be operated by its present Directors. Grave prejudice and irreparable loss in terms of money and business will be caused to appellant company if present Directors of appellant company are not allowed to operate bank account of appellant company.  13.11.  It has been prayed to admit appeal, call for TCR and set aside impugned order  dated 01.03.2017. 

 14.   No reply to appeal was filed by any of the parties. 

 15.   Mr. Mohd. Azmi appeared with counsel on 16.03.2017 when   notice   was   issued   to   respondents.   Mr.   Mohd.   Azmi   filed   an urgent application for directions. In the application, impugned order has been supported. It is stated that appellant company deliberately did MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 8 of  17 not make Mr. Mohd. Azmi defendant before Trial Court. It is stated that   on   14.03.2017,   last   date   of   hearing   before   Trial   Court,   when appellant  company was directed to file amended plaint in terms of order   1   rule   10   CPC,   appellant   company   deliberately   did   not   file amended plaint.  It is stated that perusal of impugned order will show that   even   a   prima   facie   case   has   not   been   made   out   in   favour   of appellant company herein.  It is stated that there were several queries of Trial Court which could not be satisfied by appellant company.  It is stated   that   order   of   Trial   Court   has   not   been   complied   with   by appellant company by which it was directed to file amended plaint and serve copy of the same to Mohd. Azmi so that Mohd. Azmi could have filed WS and submitted crucial documents before Trail Court with WS which could have shown as to how appellant company has forged   the   documents   and   fraudulently   taken   over   company   from Mohd. Azmi and other Directors. It is stated that in the appeal also, Mohd. Azmi has not been made a party and that Mohd. Azmi cannot be rendered remedyless.   It is stated that appellant company without complying with impugned order have rushed to obtain interim relief from this Court.  It is stated that only intention of appellant company is   to   somehow   grab   account   or   open   a   new   account   in   name   of appellant   company   which   belongs   to   Mohd.   Azmi   and   the   said account is being used to give salaries to employees every month.  It is stated   that   appellant   company   has   no   proof   of   purchase   of   the company and shareholding still remain with applicant and there is no original paper brought to satisfy the court regarding making out after MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 9 of  17 prima facie case.  It is stated that all the documents have been forged by appellant company and there are call record available with Mohd. Azmi wherein accused has categorically admitted that he has illegally taken over appellant company. 

 16.  It has been prayed to reject the appeal and direct appellant company to comply with impugned order so that Mohd. Azmi may file WS   in   order   to   show   Trial   Court   fraudulent   conduct   of   appellant Ziauddin Khan and Anil Kumar Sharma. It is further prayed to allow Mohd. Azmi in the alternate to file documents before this Court before deciding the appeal because present matter cannot be decided on basis of   any   undertaking   or   any   interim   directions   which   would   be irreparable to Mohd. Azami because inquiry is still pending before police and appellant company who is accused therein has to join the inquiry. 

 17.  No   reply   to   the   aforesaid   application   was   filed   by appellant company. 

 18.  I have heard arguments addressed by respective counsels and Insp. Suhaib Ahmad  and perused the record. 

 19.   Both   appeal   and   application   filed   by   Mohd.   Azmi   are being taken up together being interlinked.

 20.        Facts as mentioned by appellant in suit filed before trial court have been mentioned above so they need not to be repeated. Appellant in its application filed before Trial Court under Order 39 Rule   1   and  2   CPC   prayed   for   directing  respondent   No.1   herein  to allow present Directors of appellant company to operate bank account MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 10 of  17 No. 004605500502 till disposal of suit filed. 

 21.   It is well settled that Mandatory injunctions in the form of interim   relief     may   not     generally     be   granted   unless   various parameters are met. Counsel for appellant company cited judgment in case titled as  "Dorab Cawasji Warden   Vs   Coomi Sorab Warden and others 1990(2) SCC 117"  to put forth settled principles of law in which  Interlocutory Mandatory Injunction may  be granted.  Hon'ble Apex Court in this case held as below:

"   The   relief   of   interlocutory   mandatory   injunctions   are   thus granted generally to preserve or restore the status quo of the last   non­contested   status   which   preceded   the   pending controversy   until   the   final   hearing   when   full   relief   may   be granted or to compel the undoing of those acts that have been illegally done or the restoration of that which was wrongfully taken   from   the   party   complaining.   But   since   the   granting   of such an injunction to a party who fails or would fail to establish his right at the trial may cause great injustice or irreparable harm to the party against whom it was granted or alternatively not granting of it to a party who succeeds or would succeed may equally cause great cause great injustice or irreparable harm, courts have evolved certain guidelines. Generally stated these guidelines are: 

(1) The plaintiff has a strong case for trial. That is, it shall be of a higher standard than a prima facie case that is normally required for a prohibitory injunction . 

(2) It is necessary to prevent irreparable or serious injury which normally cannot be compensated in terms of money. (3) The balance of convenience is in favour of the one seeking such relief."

 22.   Trial Court at the time of passing impugned order dated 01.03.2017   appears   to   have   been   swayed   by   submissions   made   on behalf   of   Mohd.   Azmi   and   did   not   consider   for   verification   of documents filed on behalf of appellant company or to ask for some more   documents   from   appellant   company   in   order   to   satisfy   itself primafaice   regarding   veracity   of   claim   being   made   on   behalf   of appellant company.

 23.   It is admitted that till date arguments were addressed i.e. on   18.03.2017,  there   was   no  FIR   qua  appellant   company   or   its   so called present Directors. Original PAN card of appellant company was produced on behalf of appellant company during course of arguments (Photocopy taken on record). Original resignation letters on behalf of so called earlier Directors of appellant company were also produced by   appellant   company   during   course   of   arguments   (Photocopies retained on record) including resignation letter of Mohd. Azmi dated 05.11.2016.  During course of arguments this court had an opportunity to   compare   admitted   signatures   of   Mohd.   Azmi   (on   a   document produced  on  behalf  of   Mohd.  Azmi  which  was  returned)  vis   a  vis purported   signatures   of   Mohd.   Azmi   on   resignation   letter   dated 05.11.2016 which on an examination from naked eye appeared to be similar (It was merely a prima facie opinion and more elaborate view MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 12 of  17 regarding the same can be obtained by respondent No.2 from FSL). Inspector  Suhaib Ahmed from PS Jamia Nagar filed inquiry report with regard to documents of incorporation of appellant company with various Form No. DIR­12 showing cessation of Mr. Mohd. Azmi as Director   of   appellant   company   and   otherwise   list   of   Directors   of appellant company at present showing names of earlier Directors and date of their cessation as Directors in appellant company. All these documents have been got verified by Inspector Suhaib Ahmed from office of concerned Registrar. As per these documents, Mohd. Azmi ceased to be Director of appellant company on 29.11.2016 alongwith two   other   Directors   namely   Saif   Ausaf   and   Vikas   Bansal   and   at present   Ziauddin   Khan   and   Anil   Kumar   Sharma   are   directors   of appellant company. Inspector Suhaib Ahmed could not verify other documents as it was to take time to verify other documents. Inspector Suhaib Ahmed did not submit during course of arguments that account in question of appellant company has been seized or attached in view of complaint given by Mohd. Azmi. All that he submitted was that it will take atleast 15­20 days for him to complete inquiry.   

 24.   Mere fact that Mohd. Azmi has given complaint to EOW which complaint now stands transferred to PS Jamia Nagar does not give presumption to guilt of so called present Directors of appellant company   that   too   in   the   circumstances   when   other   two   so   called earlier   Directors   namely   Saif   Ausaf     and   Vikas   Bansal   have   not appeared before this Court or before any other forum (as nothing of this sort has been brought to notice of this court) and made complaint MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 13 of  17 regarding   forgery   of   their   signatures   on   resignation   letters   (Copies filed on record on behalf  of appellant company). It was argued on behalf of Mohd. Azmi that shares of appellant company still stand in names of so called earlier Directors and in these circumstances forgery of  documents  on behalf  of  so called  present Directors of  appellant company is to be presumed does not prima facie hold water as Form DIR­12 regarding cessation of Mohd. Azmi as Director of appellant company has been purportedly digitally signed by Mohd. Azmi and submitted to Registrar ( which document has been verified from office of concerned Registrar by Inspector Suhaib Ahmed) though veracity of Digital signatures of Mohd. Azmi upon it has been disputed by Mohd. Azmi but the same fact is still to be investigated by respondent No.2 and at this stage, its forgery can not be presumed. Counsel for Mohd. Azmi argued that CA engaged by so called present Directors of appellant company who has given certificate in the present matter has tainted background and one FIR in the year 1999 has already been lodged against him. He submitted that Mohd. Azmi apprehends that forgery of documents in the present matter may have been done by him.   Counsel   for   appellant   company   to   this   argued   that   solitary instance of registration of FIR if any against the concerned CA shall not make him guilty forever and that too after gap of more than 17 years. At this stage, I find force in submissions made by counsel for appellant company in this regard. 

 25.   Counsel for Mohd. Azmi submitted that his application be allowed   and   Mohd.   Azmi   be   allowed   to   submit   documents   to   this MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 14 of  17 court in terms of prayer made in the application filed by Mohd. Azmi is not tenable firstly as  position that Mohd. Azmi was earlier Director of appellant company has not been disputed on behalf of appellant company during course of arguments and secondly whether alleged documents are forged or not is still under inquiry being got conducted by   respondent   No.2   and   as   such   it   will   be   of   no   use   taking   the complaints   allegedly   made   by   Mohd.   Azmi   to   various   forums   on record as their veracity is yet to be ascertained. Regarding other prayer made by Mohd. Azmi in the application regarding non compliance by appellant company of direction of Trial Court in the impugned order with regard to addition of Mohd. Azmi as defendant in the matter, I am of the view that it is for Trial Court to enforce its order in this regard as it deems fit and in the circumstances when Mohd. Azmi is not   a   party   to   appeal   filed   before   this   court,   this   prayer   of   his application   can   not   be   granted.   Hence,   application   filed   by   Mohd. Azmi is dismissed.

 26.   Now in view of my discussion made in various preceding paras, I am of the view that appellant company has been able to show on basis of documents filed and verified till date and compared as observed   that   it   has   strong   prima   facie   case   in   its   favour.   During course   of   arguments,   it   was   submitted   before   court   that   appellant company has got contract worth Rs. 13 Crores from Supreme Electro Cast   Pvt.   Ltd.   and   as   per   necessary   terms   of   contract,   appellant company is to deposit amount of Rs. 10 Lacs in account of appellant company and though this loss can be compensated in terms of money MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 15 of  17 but  loss caused because of loss of  this contract on account of non fulfillment of necessary condition of deposit of amount of Rs. 10 Lacs into account of appellant company will cause irreparable loss which can   not   be   compensated   in   terms   of   money   on   account   of   loss   of reputation   and   goodwill   of   appellant   company   appears   to   be reasonable and it can be said that loss on account of loss of reputation and goodwill of appellant company can not be compensated in terms of money. Balance of convenience can also be said to be in favour of appellant company as documents as on date are existing in favour of so called present Directors of appellant company.

 27.           In view of my above done discussion, I am of the view that present   case   is   a   fit   case   of   grant   of   interlocutory   Mandatory Injunction   till   inquiry   into   complaint   given   by   Mohd.   Azmi   is completed   by   respondent   No.2.   Order   dated   01.03.2017   passed   by Trial Court is not in accordance with law so far as it concerns refusal of grant of interim relief to appellant company is concerned. So it is set   aside   to   that   extent.   Trial   court   is   directed   to   decide   interim application of appellant company as soon as practically feasible. Till interim application of appellant company is decided by trial court on basis of  inter alia result of inquiry into complaint given by Mohd. Azmi to be conducted by respondent No.2, I am of the opinion that respondent No.1 should be directed to allow appellant company with so called present Directors to operate account No. 004605500502 and it is accordingly directed. It is however, directed that present judgment has been passed on basis of prima facie view taken by this court and MCA No. 12/17  M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.  Page 16 of  17 nothing said herein shall effect decision of interim application or main suit before Trial Court on merits. In order to protect rights of Mohd. Azmi and other so called earlier directors of appellant company, it is also directed that in case documents produced by appellant company later on turn out to be forged, appellant company through its present so   called   Directors   shall   compensate   so   called   earlier   Directors   of appellant   company   to   the   tune   of   loss   caused   to   them   including interest  prevalent  for   commercial  transactions.  Respondent  no.  2  is directed to conclude inquiry into complaint given by Mr. Mohd. Azmi expeditiously. Appeal filed by appellant company stands disposed of as allowed to the extent mentioned in this judgment.    Appeal file be consigned to record room. 

TCR   be   sent   back   to   Trial   Court   along   with   copy   of   this judgment. 

Announced in the open Court                        (Sonu Agnihotri)
on 22nd March, 2017               Addl. District Judge ­02 (South­East)
                                                 Saket Courts, New Delhi




MCA No. 12/17 
M/s Nopal IT Services Pvt. Ltd. Vs. M/s ICICI Bank Ltd. & Anr.                  Page 17 of  17