Supreme Court - Daily Orders
Hindustan Medical Institution vs Birla Corporation Limited on 4 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.20+51 COURT NO.7 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 35072/2022
(Arising out of impugned final judgment and order dated 26-09-2022
in APOT No. 181/2022 passed by the High Court at Calcutta)
HINDUSTAN MEDICAL INSTITUTION Petitioner(s)
VERSUS
BIRLA CORPORATION LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.198798/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.198794/2022-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS and IA No.198799/2022-
PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.198796/2022-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
WITH
Diary No(s). 35060/2022 (XVI)
(IA No.195640/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.195637/2022-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS and IA No.195641/2022-PERMISSION TO FILE LENGTHY
LIST OF DATES and IA No.195638/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 22799/2022 (XVI)
(FOR ADMISSION and I.R. and IA No.194244/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.194243/2022-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 23145/2022 (XVI)
(IA No.196740/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.196741/2022-PERMISSION TO FILE LENGTHY LIST OF
DATES and IA No.196742/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Diary No(s). 35377/2022 (XVI)
(IA No.201774/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.201776/2022-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS and IA No.201771/2022-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Signature Not Verified
Diary No(s). 35601/2022
Digitally signed by
SWETA BALODI
Date: 2023.01.06
(IA No.205451/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
16:21:36 IST
Reason:
JUDGMENT and IA No.205449/2022-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS and IA No.205450/2022-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
2
Date : 04-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Parties
Mr. K.K. Venugopal, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Arvind Nayar, Sr. Adv.
Mr. Chinmayee Chandra, Adv.
Mr. P. Chidambaram, Sr. Adv.
Mr. A. Sundaram, Sr. Adv.
Mr. Darius Khambata, Sr. Adv.
Mr. K. V. Vishawanathan, Sr. Adv.
Mr. Akash Agarwal, Adv.
Mr. Akshay Joshi, Adv.
Mr. Ashish Choudhary, Adv.
Mr. Anand Kamal, Adv.
Mr. Rohit Amit Sthalekar, AOR
Ms. Rohini Musa, AOR
Mr. Kunal Vajani, Adv.
Mr. Debanjan Mandal, Adv.
Mr. Sanjiv Kumar Trivedi, Adv.
Mr. Soumya Ray Chowdhury, Adv.
Mr. Kunal Mimani, AOR
Ms. Iram Hassan, Adv.
Mr. Sanket Sarawgi, Adv.
Mr. Tushar Hathiramani, Adv.
Mr. Kartikey Bhatt, Adv.
Ms. Mahima Cholera, Adv.
Mr. Shubhang Tandon, Adv.
M/S. Khaitan & Co., AOR
Mr. Ajay Bhargava, Adv.
Mrs. Vanita Bhargava, Adv.
Ms. Trishala Trivedi, Adv.
Ms. Abhipriya, Adv.
Ms. Pallavi Langar, AOR
Ms. Shaunak Mitra, Adv.
Mr. R.K. Mohit Gupta, Adv.
Mr. Deepak Joshi, Adv.
Ms. Deepika Kalia, Adv.
3
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in the month of April, 2023. Learned counsels appearing on caveat on behalf of the respondents accept notice.
Drawing our attention to Clause 24 of the by-laws of the Society and the decision of this Court in “L. Janakirama Iyer & Others v. P. M. Nilakanta Iyer & Others”, AIR 1962 SC 633, learned senior advocate appearing on behalf of the petitioner submits that in view of the Clause 24 of the by-laws, the aforesaid decision supports the case of the petitioner(s).
There will be a stay of operation of the directions given in the impugned judgment directing/holding that the decision of the trustees would be binding if they act in consonance and not in contradiction. Decision by the majority of the trustees will be treated as the decision of the trustees. We clarify that this interim stay order will not affect the resolutions or decisions taken prior to passing of the present interim order. However, if any proceedings relating to, or questioning or challenging the resolutions or decisions taken are pending, the same would continue and the issue would be examined on merits and in accordance with law, without being influenced by the impugned judgment or the present interim order.
We also direct, by way of an interim order, that the observation made in the impugned judgment dealing with the submissions made on behalf of the APL Committee, to the effect, “however, after hearing learned counsel for all the respondents, 4 submission made by Mr. Joy Saha does not commend to us”, will not be treated as binding observations and findings which will operate as res judicata.
(BABITA PANDEY) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)