Bombay High Court
Jyotindra Manharlal Vakil And Another vs Registrar Of Companies, Maharashtra, ... on 11 October, 1994
Equivalent citations: AIR1995BOM122, (1995)97BOMLR291, [2001]103COMPCAS935(BOM), AIR 1995 BOMBAY 122, (1995) 4 CURCRIR 657, (2001) 103 COMCAS 935, (1995) 2 COMLJ 136, (1995) 3 BOM CR 493
JUDGMENT
1. This is a petition under Section 633(2) of the Companies Act for relieving each of the petitioners from criminal liability.
2. The petitioners are Directors and officers of the Premier Automobiles Limited. Petitioner No. 1 was the President and the Managing Director of the Company and Petitioner No. 2 was the Company Secretary of the Company. The Registrar of the Companies Maharashtra had issued show cause notices dated 27th August, 1992 under the provisions of Section 113 of the Act calling upon the company to show cause as to why prosecution under Section 113(2) should not be initiated against them for the default committed by them under Section 113(1) of the Act. The alleged default was failure to deliver share certificates lodged for transfer within the prescribed period of two months from the date of lodgement.
3. It must be stated that there is no dispute that the default has been committed. What is prayed in the petition is that the petitioners have acted honestly and without negligence and in the facts and circumstances of the case deserve to be excused under the provisions of Section 633 of the Companies Act. It is pleaded that a substantial number of shares for transfer were received from Public Financial Institutions such as Unit Trust of India, New India Assurance Company Ltd. etc. It involved large number of shares which were lodged by the Stock Holding Corporation of India Ltd. It is contended that the Board of Directors of the Company by a resolution delegated the matter of approval of transfer and transmission of shares and debentures to a Committee of Directors. To provide expeditious and efficient service to its shareholders, the Company has retained the share transfer work in house. The day to day operations of the share department are managed by experienced Managers who operate under over all supervision and control of the Company Secretary. It is further asserted that a practice had developed during the past years in respect of delivery of share certificates pertaining to such bulk transfers. The share certificates and transfer documents are usually lodged by Stock Holding Corporation of India Ltd., through their representative or their couriers and are again collected by their representatives or their couriers. This ensurs the safety and security of the share certificates. The volume of share certificate lodged is often so large that postal delivery is not practicable. It is also asserted that so far as the resolution to transfer is concerned it was passed within a prescribed period. However due to the practice established there has been delay in actual delivery as none of the representatives of Stock Holding Corporation of India Ltd., came to collect the transferred shares. The petitioners therefore have contended that though there has been default in delivering the share certificates within the period prescribed, each of them has acted honestly and reasonably and having regard to all the circumstances of the case ought fairly to be excused.
4. Although on the basis of the material on record I find some substance in this plea. I am not inclined to consider the same for the reasons which I propose to state hereafter.
5. In the affidavit in reply filed on behalf of the Registrar of Companies it is asserted that the Registrar of Companies has already filed a complaint in the Court of Additional Chief Metropolitan Magistrate, 3rd Court Esplanade, Bombay being case No. 226 R.C. of 1992. The complaint was filed on Sept. 8, 1992 and on the same date the learned Additional Chief Metropolitan Magistrate was pleased to pass an order directing issue of process to the accused named in the complaint. On 15th Sept. 1992, the learned Magistrate was pleased to issue summons requiring the accused to appear in person or by a pleader on 8-10-1992. The said summons was served on accused No. 1, Company on 21st October, 1992. The receipt of the summons is acknowledged by Mr. L. Krishnamoorthy, Company Secretary.
6. It is asserted on behalf of the Registrar of Companies that since the Court of the learned Additional Chief Metropolitan Magistrate, 3rd Court, Esplanade Bombay is seized of the matter the company petition is not maintainable, for the identical relief can be granted to the petitioners by learned Magistrate under provisions of Section 633(1) of the Companies Act.
7. This submission is countered by Shri Bharucha, the learned counsel appearing in support of the petitioners, by submitting that the complaint filed before the learned Magistrate is on the face of is beyond the period of limitation prescribed therefor under the provisions of Cr.P.C. Shri Bharucha therefore submits that the issuance of process o!' summons itself is not lawful. Shri Bharucha therefore submits that despite those proceedings in the facts and circumstances of the case the present petition is clearly maintainable and ought to be considered by this Court.
8. In support of his contention Shri Bharucha places strong reliance on the judgment of a single Judge of the Calcutta High Court reported in (1993) 54 Com Cm 104 : (1981 Tax LR 2497), Hindustan Wire and Metal Products. He also places reliance on the judgment by the learned single Judge of the Delhi High Court reported in (1991) 71, Com Cas 509; S.P. Punj v. Registrar of Companies and (1991) 71 Com Cas 669 K.K. Mehra v. Registrar of Companies. In the case of Hindustan Wire and Metal Products, the learned Judge has observed that in the particular case before him the petition under Section 473 of the Cr.P.C. was filed on 12th June, 1980. The matter was adjourned without any order till Nov. 4, 1980. In between the petition under Section 633 was filed on 28th June, 1980 and adinterim order of injunction was obtained against the respondent from commencing or instituting any criminal proceedings for the action under Section 495 of the Companies Act on 2nd July, 1980. It was an admitted position before the learned Judge that application under Section 473 of the Cr.P.C. for condoning the delay in filing the complaint was filed on 1st June, 1980 and the delay was condoned by order dated 4th Nov. 1980, and the cognisance of the offence was taken by the Chief Metropolitan Magistrate. On these facts the learned Judge observed that the whole question turns round the facts whether the offence was taken cognisance of before the application was made and an ad-interim order of injunction was issued. The learned Judge observed that the said petition was filed in violation of the injunction order and cognizance of the offence was taken by the Magistrate during the period when the injunction was in force and operative against the respondents. Therefore, the said proceeding is bad and nullity; according to the well known principle that anything done in violation of injunction is of no effect and non est. It is on those peculiar facts that the learned Judge held that the Company petition under Section 633(2) was maintainable. The other two judgment also similarly take identical view and support the submissions of Shri Bharucha. In the matter of S.P. Punj, after referring to Sections 467, 468, 469 and 473 of the Cr.P.C. and after referring to the Judgement of the Calcutta High Court in Hindustan Wire and Metal Products, the learned Judge held that Section 468 of the Cr.P.C. lays down that except as otherwise provided elsewhere in the Code no Court shall take cognizance of the offence in the category specified in sub-section 2, after the expiry of the period of limitation. The learned Judge further held that in the facts and circumstances of the case before him unless bar of limitation was lifted by condonation of delay by an order of the Magistrate made under Section 473 of the Cr.P.C. it cannot be said that the cognisance of the offence has been taken on mere filing of the complaint against the accused.
9. With great respect to learned Judges I find myself unable to subscribe to the reasoning and the ratio of these judgments. The plain wording of Section 633 does not admit of any two interpretations. Section 633(1) provides that if in any proceeding for negligence, default, breach of duty, misfeasance or breach of trust against an officer of the company, it appears to the Court hearing the case that he is or may be liable in respect of the negligence, default, breach of duty, misfeasance or breach of trust, but that he has acted honestly and reasonably and that having regard to all the circumstances of the case, including those connected with his appointment, he ought fairly to be excused, the court may relieve him, either wholly or partly from his liability on such terms of as it may think fit. This provision to my mind clearly invests the Court; including the court of learned Metropolitan Magistrate, with power to excuse the accused in any proceedings before it provided the requirements of this sub-section are satisfied.
10-11. Provisions of sub-section 2 provides that where any such officer has reason to apprehend that any proceeding will or might be brought against him in respect of any negligence, default, breach of duty, misfeasance or breach of trust, he may apply to the High Court for such relief and High Court on such application shall have the same power to relieve him as it would have had if it had been a Court before which a proceeding against that officer for negligence, default, breach of duty, misfeasance or breach of trust, had been brought under sub-section (1).
12. Reading the section there is hardly any doubt that the power of the High Court to entertain the petition is only to be exercised when there is mere apprehension that any proceeding will or might be brought against the officer. The moment in fact any proceedings are initiated before the learned Magistrate, it will be the learned Magistrate alone who would be competent to grant the relief under Section 633(1) of the Companies Act,
13. I do not find any force in the submission of Shri Bharucha that in as much as there is a delay in filing the complaint; no lawful cognisance could have been taken of the complaint. Firstly it must be appreciated that Section 633 does not talk of 'taking cognisance' as such. It refers to any proceedings in respect of any negligence, default, breach of duty, misfeasance or breach of trust etc. In the light of these words and in the light of provisions of Sections 467, 468, 469 of the Cr.P.C. I find it clear enough that once the complaint is filed even an application for condonation of delay would be a proceeding in respect of the offence of default etc. In the facts and circumstances before me it is an admitted position that not only much prior to the presentation of the present petition the Registrar of Companies had lodged a complaint before the Chief Metropolitan Magistrate but in fact the process was issued prior to the presentation of the present petition. Under the circumstances I am of a clear view that the petition cannot be entertained. It is also to be noticed that the petitioners would not suffer any prejudice a! all in as much as under the provisions of Section 633(I); they still have an opportunity to seek the same relief before the learned Metropolitan Magistrate.
14. In this behalf it may be mentioned that the decision of the learned single Judge of the Delhi High Court in the matter of Shri Krishna Prasad reported in (1978) 48 Com Cas 397 : (1978 Tax LR 1896) supports this view. It is laid down in the aforesaid decision that if the apprehended proceeding has already commenced then the officer concerned has no other course open but to apply to the relevant court under Section 633(1). Similar is the ease in the matter of S.S. Sahani v. Registrar of Companies reported in (1990) 69 Com Cas 556 decided by a single Judge of Punjab and Haryana High Court.
15. For the aforesaid reasons I am not inclined to entertain this company petition No. 470 of 1992 and the same accordingly stands dismissed. There shall be no orders as to costs. On the application of Shri Rharucha, the learned counsel for the petitioners, ad interim orders are continued for a period of 4 weeks from today.
16. In view of the order passed in Company petition No. 470 of 1992, Company application No. 470/92 stands disposed of.
Petition dismissed.