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Karnataka High Court

B P L Ltd Bpl Works vs M/S Infrastructure Leasing & Financial ... on 24 April, 2009

Author: Ashok B.Hinchigeri

Bench: Ashok B.Hinchigeri

% §3AL:'-':I{KAD --- 678, t';:§:?_, i>£'££§_T::'-iLA--..__ 

 gm

_ 'M; 3, }?fl3'RAS'i'I%?£3(:TLIRE LEASING fig
' "¥"if¢A51'€ff)iAL smvicsag LIMITED,
: *vtm;s<;?AR'2:«--3'owsRs§ 3RD FLQQR,
 -» _ "?1é; 15,-.. CZEEQTAPH RQAE5
'- '_'~'.I'§i'{«Ev'fix}'x§iPET, CHE1'€NAI-- 50:) 018
 1 ALsQ_R?EmsT3RE13 OFFICE A3'

" -__pLa:::'r N0.(j?.»12,, BLOCK G3

 THE HIGH came? 99 KARNATAKA AT 3am.ALQ;e:fJ%~T@_
QATEQ THEE-3 mg. 24% my mm APRIL, 209$» I  "
BEFORE " A'

THE HC_).N'BLE may msrgcg As3g:iI§:'B;   J_ 

CRIMINAL P3Tm:;>N rmii-46*? 0::  
cm CR§i'v§33'€AL PETETIO1'€ No.145_3,"1ea«;4_and  Q3? 2305

(l&g£,Kg,;4§f,Zl§G36:

BESWEEN;   '
B,p,:,,Lm,gBpLw:;::2é£siS'.   

REP BY ITS CHAERMAIQ AN?)   ..  '
MAPJAGING !3§RE(f?QRA"i:;:A.  ~ V

MR, AJIT G;NAMBI':5é.R " _ ._ _ --
ALSO A C?.{}I1?3?*C)E~?}§TE€.'12)'§+"§?I't?,»E'; ';a2':""' '-
BBL; :;r:>.} :)Yr¢AM1c,VHL§1;;_s'::3g__ " 
No.64, <2-HUR<::4:-- L,;<;*m*.::£?:'zf "
BANGALORE; »- 566 9431, 

 PETITIONER
   '.."'}':a':9"'s:§:§:::{;.r:g RAGHAVAN: SR, ADvo<':.a*:'E FQR
   * %  E23/S.?v§.%'.E{i§€I&CG.,).



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BAMJRA KIJRLA CQMPLE-X,
EANBRA {EAST}, MUMB;'~'&I - 466 051,
BRANCH amrzcs AT m:>;2*r::. HGUSE),

NCLSL KASTURBA ROAD:

BANQALORE W 560 as 1

REP BY" {rs SENIOR MANAGER

MR: GC)I,}'§'HAZsr§ KAATHUR  _

(BY SR1 AMIT DEZSAL sR ;:§§\:QcA*:'E: $}t::i% _
SR1 ASHGK .-B.' PAT1.L;"A}}§!G€;%TE) ' 

THIS C.RL,P ES FILED 11,13' 48L:Z.1CRgP,ti2fBY THE ADVOCATE
mm ma PETITIONS? Pi2AYiE'sE{"2=_ 'i'Eiz5;F *-'§*m;'-saw. i,}{{'}?€'BL}}3 scum'
MAY BE ?LEASED Tc: €§3UASiri THE} PR£}u'3_EEI}..¥NGS AGAINST THE
P.E3*R,:N {:,(:., Nc;¢*251fa:9;05'1--.o:§ "'1'H!Z; ,FIi§"E«---5)? THE  ACMM,
ELORE, AS ma; THE fi"~::.:s.::t;';€»..;?E*rRs-t"  {1ONEERNE3D.

g&§?.,:m;g5_ %. "
Emmi BEN;  " 

1 MR". _a,_11*;*-.<::4» i'*~¥A1'v¥BIAR,»-- 
CE«IAiR'MAi'%"AND. is.-*;Ai~eAG:;*G mREm{>R
3,9,1; L£iVI1'I"E:!3,. DYNAMIC) HQZESE;

-  _N.;;;_6:4 {j:HU_RCH f:"3'f?;.-EEET
' B;a:mA:;;."':i2E._;- 5:39 4:30}.

2  MR3,' A.P~E.=,I.IJ CEEANDRASHEKAR
rszgrs' Ex3<f1';_ITivE DIEECKQR
3&1, LEEJEITEDE QYNAMIC3 Heusga

. :éo.6<:, {3i~{URCi~i STREET
 BANG£iL€)RE -» 560 ml

  j' §4§R[":3R RADMA KUMAR

"SANSAR", «.jAWA§~iAR PIAGAR

  .  _»V_f§Imi§RUVANTHAPURAEvi - 695 3-41

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THIS (2913,? :3 FILED u;:~:e 48:2 {i:R,M: :3? THE ADvc:;€.:.AT:«:
£2-'<23 THE PE'PI'FI<")NI~3R PR£5YIN'G THAT arms H{}N'$LE C§GUR'1"'
MAY BE: PLEASE-D TO QUASH Tm}; PRC}CE:E{)INGS AGA¥.rq${'*5§}1E;
?i3'E'R.§N <:,::":. P€{3.2€a88,'G3 0:; ms FILE are THE  "A{:3%J1'%«i{,
B*z,,c;«RE;_, as FUR THE THESE PEFRS. ARE CONCERN__§fl3'.' --«  ---    _

Qggxs? !§9;;4§5!gQQ§;
BETWEEN:

.1 MR? Mr? {ix NAMBSABE   
CEAERMAN ML) MAN.§it3a¥i'¥(}«'i3§RfE;!fj:?'C}E'€A
:3,m, LIMITED5 Dvgsmaz-gcj;  = 
M54, CHGRCEE STREET   * *
BANGALORE -- 2?-60 003»  .  '

2 MRS, ANJIJ_;;§§é5§éD_{<ASHI3¥{.AR._  ' "" "
NON :?;:.XI:,CtLI'i'I_VE"E;-1.§2B:Cf'Q'R _  " _ _
B,P,L :j:2\;;1*r.,1%:1:;:.., .f;f}YN.AMIC"HQ1_.¥'SE% 

   
BANc:iAmRE ~+,5r;§t::~r2et::--1_ 

3 MR. 8. tawma':«:1;:':§:2a3éA'~%-Q" 
S£§NSA§?_, ;;g;w£s1~a:A.a ?¥'AG£.*;R
'F}-§§!%2ZW:%x'€T}iAPURA1%i- W 695 041

4 MR-;PRASAE " """ "
 . N'e.,;s;:_Vc:R.;i;§3'E:~;T ROAD,
  ;:s;<.m »;:;;2C;:.:':£T.;B:;:;,
BAP§Vi?:A'L€)RE'=:'56O 001

4'  r~1<:;,3"?; VHu2xuD;N ROAD
  :;i.A$<30¥e, BANGALORE -5560 042

' '~5;§32:--*kg JAYABHARATH REBDY
 " §'ERASHAPéTHL ma-3-1135;6,
 ~-BEGUMPEI' man, H'¥flERABAD -- 16

 



Qwawnm T _
Cr1gPmN9=146?/208$ is mg: by M/s. B.7.F'§?;,"' 4j'i;id.z?

(Company fer ssimxt} adrzd C:r1,P.NQ,34€»5,f2Q{)6   

parsons 9:11-:1: are said is: 112296  «  :21' 

resmlzsiblé 1:5} the {'3-ompany {:23 the   

seeking the nziief Qt'  1:,hc°:'  in

€;{:,:~;e¢25149,!20€35' -E"-'.~iz3:.:'iia;'§y,_«"C:"1',§5';};?§;-14554/V2'0€3€> is filed
by the Cempaxxy and C';r},P.'I§?'§; fflfféd by the
perseng $52119 artrt  5:9 ;1:}g:ue-  63f 5-111d

mspansibla t9 the *t2«3Et Vigzflnduct of its business

$6:-iékin the ffiliefif   «ziastzin the receedin :2: in

G.G.N9,268E,§f2QQ3.'Zs§/ §§g;iijf:§i$'::'i1ct:1re Lagging and Fizlancial
St_':'1"Ji{;f3S "  uthéi fiéméfion respondent in all this: ft:-:12'

gégtitioxg; . V :i}f;--:"th€ cast: in brief art: that the jpstitiening is limited flompany incoxpamieé tinder tha

3.' ...

~ --«T'.i'€f;4:*1:_i:1'}$;1137e;s }&::.f:' 1956! They: respcrndant gave shcgzrt-tmm $93113 to the The chaqlxes dt, 3(.}s()7,2QQ2, 1G,()?',2QQ2,§ $33.

m,z:>?;2o<:::2, 1Q.G'?*2(){};2 and 2?¢G€}K:i€§€gE:g',V:.V§Qr 'X?

F7 $3 41,83,:319/- and 44,59,?:4/» zes;;ect;x2::1y:s;e;~;e ;gé;§adk:§;;ék.v:1:a:

1,553,319;-, §l0,CIO,QQO/--, 45,45,455/--, Cgmgangf it,» the Zfispfllldfiflil tewgxds 1:13: iiigéchafge 'csf itéé Hswevar an $11612' pzesezzzatign, t31c§;"w::rt:: ma-1: ""r;g1f:a::;i:f§3i'1"'§332 1:he C,£_3mpa.:2y's bankers. The' 'V511 th&'f'aiiL'1_re ef the:
Cempafigf ta 11<,11":{:>I_:r {ha the statngtery notice, 1112:: C,GgD{a"2§§$8,1'2_QQ§3 3, In the respa:n::1ant xsertczd 'v1.".:1':*:: fa:'bi!::'3.t.iQr; pmceadingss 1:9 recaver its Tha arbitration proceedings in ~ axazarci, by x;;m;e 2:5!' whgisgh the $2. $1,331: :3? Rs=3,:§3,6{};0f.)0/- gngxpees three L» ssixtgr thgxzgsand Qnly) 911: :3!' the tam! e:1t$ta:1¢§:i:;g" §.::1§:;u:1t Qf Es.4,8€;":,$3,'? 10/«-- (mpms fem: stares .: Si.;'€.}.a:§§h$ szighty thms: iihguganzi S£i3V€1E1£ hundred and ten fiflii.
£5 Gujarat High Court ix: the case of !i.(2.Ra.sKapeQr V. Jaferbhai Eahmeéhhai Chhatpar "
1939 VQLQ5 Qemgany Cases s:T1bmissi:3n that the ward 'prQ<:@aadi:1gs'A in , Qf tbs: Qampanies Act is 3 tfiflil °;%.:§1i'L'1¢:VV ';in<::_1:1«;I_.es within its sweep Crimizlal _ £1' Thci: 122$: ' _r311}.3z11i§§§iQ22::':;.3f ' that the plain reading cut any 0fi'v::11a::€:
;a.gain.$i _¥".h.r: Iifliflifléfi Qircctgrs and the emzylagfargs 'Sf .TC';r;:.z::';{:xg3';:""1'3{r. The avrsrmezats madtz in the Cgmplaintsi fall .skV1V§:*:1_'fV reqxiimments Qf Sactign £4 .1 0f Efiflgzxt, gm ir.é1:::r::1y;:a1:'Q§-like :%3c:i§a1s Q1' reprgdzxcfians :31' 'Séégtiazl Esfigi "L?tI.=}', Act, Ea this mgard, he bmught 1:3 my vgzgtizstsfi' xiii Hezifiyié' Su;31'::%.w::<1e C3r;2a_2:'t'$ dfircision in thfi' case :33' §afii..'9?';g'_$:hL;ekhar Singh am! ethezss remsried mm 93%'.
" «I11 §angachafi'3 case (supra), the Ho11'b1a Supreme ~-£_§(3'T:irt 1*:as taker: flat: cgnsidemd xdexv that it is far the :iCC¥,}S€d 3'?
Provided that mzhing mntaingd in this". serstien shall render any person liable ta pzznisfsinerfl' '7' he proves that the c:>}ffenc:e was committed _2z;i!.h:é:.;VtV kncmzledgeg or that he had exer:ti.3<--:'c§' (1,?! prevent the mmgzzission of 3:401: T A' (2) Ncvtwiiizsizmding anyflééhg S section (1,; where any ;c_)fi'en{3gV»_1;z;t:der'ihiis has fifeen committed by G. iii}. E:S_'} §f't?.?{8€3 that the offence: has been c:0mmfiAZgeaf'b__¢_'1)n5ent or cxznnizkarécre ofiv 'czar? is ".g1¢fig1':m;§glem' cm the par: ofi other cgjficer 9f the seaetazy or other :%;'ei$<;i .!'1§?l'- deéiz?ie.;d'V'Io be guilty of that ojj°eno:e are.d proceeded against cmd punish.e:§.. ;1.::x)r¢:iizzg¢'yQ _ " "

' 'Z2;x;oIamiii'e_ {-Vfiorirhe purpases cf1h.i.3 .3ecti9n:.- V" . (éij 'ixa;npcmy;mean$ any mrporate and V Wii1z*;¢'t£ed¢s cit firm or other afiaocziafion of * I, _ ' '--«._¢i1?zé:iVz'm';;:fz/gals; and '%éi:7réc192', in relaiierz :9 £2 firm}, means :1 ' . partner in thefirvm' ..f}IB§13§'§1"€:€§. and mm: on the basis; 1:)!' merely a designatégn Q1' offitttt in a Cyompazrly' Fttrmns, wficy ' 1;(é_fI:

ham aziythirzg 114:: dz) with the matter;
?J.Z£1!'§.€{?E:S'S8.I'ily4 The trcnéiti-33:13 precadént liaid :1<§§:_:r1"§::1 343 of NJ, Act are not satisfied s:_>;f~t'{'1.:=: 'V parsgzgsg In the abse313;::r:"' aégzjizent, tjtaznplaijat wr;n_11z.1 net be antéztainableg 3:: Thercssfore the c<3:nplaint_ as aga¢ik1*:':'¢ I"3:I1<?,;:*:1 ;;ia 71i3.E):}.'té--]" dismi$$t:d and acne-rdi.z1g1y it i:§.di$i:Lji_s_§$éd., . V' 38' I1i__fI:}_::: ::;1{1:--:.-stign NQJ all the:
pettritieners éxcfigatvv' SsI"§}f'£11T.S A.R.Rajar:-1m, a_V21E£° -~ Petitioner N0.:-11,2, 33 in <::rL :31 1465/280% .:3§§.,"*i1nV.¥EE»¥sj~§_2§§¢;stiga Ziefigg- NEW cemigzg to the: secrerzcl meta' faizfiidabifi pairzig raisrxi by Sri .Rag12a1.ra:1, it is net in ; the Csampany £331.11': (Karma High flglzrt) has 'S§ffT§£2ti.§i?n€d the Schflme Qf Azwangemem: vidc: its erdem, Qfiééi Na ordttr as to, casts.