Bombay High Court
West Bengal vs Mr. Renudevi Choudhary on 12 June, 2014
Author: S.J. Vazifdar
Bench: S.J. Vazifdar, B.P. Colabawalla
APPL92.14.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL (LODG) NO. 92 OF 2014
IN
NOTICE OF MOTION (LODG) NO. 2150 OF 2013
IN
SUIT NO. 131 OF 2014
Pushpanjali Tie Up Pvt. Ltd., a Company ]
registered under the Companies Act, 1956, ]
having the registered office at 53/10/3, ]
Bon Bheri Bose Road, Howrah 711 101 ]
West Bengal. ] ... Appellant
Versus
1. Mr. Renudevi Choudhary, Age:Unknown]
Occupation: Business, Indian inhabitant ]
having her office at Arunoday, Babubhai ]
Vashi Road, Vile Parle (West), ]
Mumbai - 400 056. ]
2. Mrs. Ekta Choudhary, Age: Unknown ]
Occupation: Business, Indian inhabitant ]
having her office at Arunoday, Babubhai ]
Vashi Rod, Vile Parle (West), ]
Mumbai - 400 056. ]
3. C.D. Equisearch Pvt. Ltd., a company ]
incorporate under the provisions of the ]
Companies Act 1956 and having its ]
Corporate office at Mumbai at Vaswani ]
Mansion, Dinshaw Vacha Road, Backbay ]
Reclamation, Churchgate - 400 020. ]
4. Central Depositories Securities Ltd., ]
SRP 1/45
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A company incorporate under the ]
provisions of the Companies Act and ]
having office at Phiroz Jijhibhoy Tower, ]
16th Floor Dalal Street, Mumbai-400001 ]
5. National Securities Depositories Ltd., ]
A company incorporate under the ]
provisions of the Companies Act and ]
having its office at Trade World 'A' Wing ]
4th & 5th Floor, Kamla Mills Compound ]
Lower Parel, Mumbai - 400 013. ] ... Respondents
Mr. Aspi Chinoy, senior counsel with Mr. Zal Andhyarujina, Mr. A.S.
Daver and Ms. Ankita Singhania i/b Mr. Ashok Dhanuka for the
Appellant.
Mr. Jayesh Gawde i/b M/s. Thakore Jariwalla & Associates for the
Respondent Nos.1 and 2.
Mr. I.M. Chagla, senior counsel with Mr. Arif Bookwala, senior
counsel and Mr. Ajay Khandar i/b Ajay N. Khandar & Co. for the
Respondent No.3
CORAM : S.J. VAZIFDAR, &
B.P. COLABAWALLA, JJ.
THURSDAY, 12TH JUNE, 2014.
JUDGMENT :[Per S.J. Vazifdar, J.]
1. Admit. The appeal is, with the consent of the parties, heard finally.
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2. This is an appeal against the order of the learned single Judge dismissing the appellant's Notice of Motion for interim reliefs.
3. The parties are arrayed as they were in the suit - the appellant is the plaintiff and respondent Nos.1 to 5 are defendant Nos.1 to 5.
Respondent No.2 is the daughter of respondent No.1.
Respondent No.3 is C.D. Equisearch Pvt. Ltd., a stock broker.
Respondent Nos.1 and 2 have their stock trading accounts with respondent No.3.
Respondent No.4 is the Central Depositories Securities Limited. Respondent No.5 is the National Securities Depositories Limited. Respondent Nos.4 and 5 are depositories.
4. The case briefly is this. Under two loan agreements, respondent Nos.1 and 2 advanced a sum of Rs.5 crores to the appellant. In both agreements, the suit shares were pledged by the appellant in favour of respondent Nos.1 and 2 as security for repayment of the loans. By clause 12 of each of the loan agreements the appellant conferred the following right upon respondent Nos.1 and 2 i.e. : "The Lender will keep the rights to utilize the provided securities/shares, which can be SRP 3/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc used as collateral for his own margin purpose." Respondent Nos.1and 2 accordingly, placed the pledged shares with respondent No.3 as margin in respect of their transactions with respondent No.3.
The appellant's case is that despite having repaid the loans to respondent Nos.1 and 2, respondent Nos.1 and 2 have not returned the shares. The appellant further claims that respondent No.3 also has no right, title or interest in respect of the said shares. The appellant, accordingly, contends that respondent Nos.1 and 2 as well as respondent No.3 have wrongly appropriated and retained the said shares. The appellant, therefore, inter-alia, claims a return of the said shares remaining in the possession of respondent Nos.1 to 3 and compensation for the shares sold in excess of the claim of respondent Nos.1 and 2 against the appellant.
(B) The appeal against respondent Nos.1 and 2 is allowed by the appointment of a Court Receiver of the shares in their possession.
(C) We have, however, dismissed the appeal so far as respondent No.3 is concerned on two grounds. Firstly, by clause 12 of the loan SRP 4/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc agreements, the appellant permitted respondent Nos.1 and 2 to use the shares as margin with respondent No.3. Respondent Nos.1 and 2 have not repaid the amounts due by them to respondent No.3. Clause 12 did not limit the authority conferred upon respondent Nos.1 and 2 to place the shares as margin. It is not open, therefore, to extinguish the security created in favour of respondent No.3 by way of margin merely because the appellant has paid its dues to respondent Nos.1 and 2.
Secondly, the pledge was admittedly not created in accordance with the provisions of the Depositories Act, 1996 and in particular, section 12 thereof. We have held that the provisions of section 12 are mandatory and enacted with a view to giving notice of a pledge to third parties. The alleged pledge, therefore, cannot affect the rights of respondent No.3 who is a third party without notice of the pledge, rending the pledge invalid qua the third party.
5. The appellant/plaintiff filed the suit for (i) an order directing respondent Nos.1 and 2 to pay it a sum of Rs.50,30,000/- received by them over and above the amount outstanding under loan agreements dated 8th March, 2013 and 19th March, 2013 being the shares sold in excess of the amount payable by the appellant to respondent Nos.1 SRP 5/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc and 2; (ii) an order directing respondent Nos.1 and 2 to transfer into its DP account, the balance shares lying in the various accounts of respondent Nos.1 and 2 which were handed over as collateral security in pursuance of the said agreements; (iii) an order directing respondent Nos.1 and 2 to return the additional documents of security in respect of the loans granted by respondent Nos.1 and 2 to the appellant under the said agreements and (iv) a permanent order and injunction restraining respondent Nos.1, 2 and 3 from selling, transferring and/or alienating the balance share lying in their various DP accounts including in the pool account of respondent No.3.
By an amendment, the appellant also sought an order directing respondent Nos.1, 2 and 3 to transfer into its account, the balance shares lying in the DP accounts of respondent Nos.1 and 2 as well as in the account of respondent No.3, including the pool account of respondent No.3 which were handed over as collateral security by the appellant to respondent Nos.1 and 2 under the said agreements and an order restraining respondent No.3 from selling / transferring, alienating, adjusting any of the balance of the said shares lying in the DP accounts of respondent Nos.1 and 2 as well as the accounts of SRP 6/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc respondent No.3, including the pool account of respondent No.3.
6(A). A loan agreement dated 8th March, 2013, was entered into between respondent No.1 and the appellant under which respondent No.1 agreed to grant the appellant, a loan of Rs.3 crores on the terms and conditions contained therein. Clauses 1, 2, 3, 4, 5, 7 and 12 of the agreement read as under :
"1. The lender agrees to extend and give a Loan to the borrower a sum of Rs.3,00,00,000/- (Rupees Three Crores) provided value of securities provided with the lender is sufficient to give coverage as provided under clause 2 hereafter.
2. The borrower agrees to keep at all times during the currency of the Loan securities to be approved by the lender of 2.25 times the value of loan including interest accrued thereon. For example, Shares worth Rs.6,75,00,000/- will be kept as a security for availing the Loan of Rs.300.00 lacs.
3. Without prejudice to the provisions hereinabove, Loan facility will be available for a period of 90 days i.e. from March 12, 2013 to June 10, 2013 and the Borrower shall repay the same on due date. The lender may at its absolute discretion agree to renew the facility on a written request received from the borrower.
In the absence of a written consent for renewal, the Borrower shall be bound to repay the entire outstanding amount together with accrued interest thereon on expiry of 90 days from the date of disbursement of the loan. In case maturity falls on a Bank Holiday, the provisions of the Negotiable Instruments Act, 1961, as regards the date of payment shall apply.SRP 7/45 ::: Downloaded on - 22/06/2014 23:29:02 :::
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4. The Loan shall carry interest @ 18.00% (Eighteen percent) per annum to be payable on monthly basis on reducing balance method i.e. on the outstanding amounts.
5. In consideration of the said Loan facility, the original securities mentioned in Schedule 'A' attached to this Agreement are hereby provided by the borrower in favour of the lender as exclusive charge to the lender towards repayment of the principal amount, interest, costs and any other charges etc., due to the lender under the Loan agreement or otherwise. Any change in the securities hereby provided may be effected by execution of as supplementary schedule(s).
Such Supplementary Schedule (s) would be deemed to form part and parcel of this Agreement and would not require execution of a fresh agreement. Such change in the Schedule would, inter alia, include substitution / replacement with fresh securities or additional securities.
... ... ... ...
7. In case of expiry of the due date or in case of any other default, the lender shall have full rights to sell, dispose of or otherwise deal with the said securities on such terms and price that the lender may think fit and apply the net proceeds towards satisfaction of the Loan amount outstanding the Borrower along with interest, charges etc. ... ... ... ...
12. The Lender will keep the rights to utilize the provided securities/shares, which can be used as collateral for his own margin purpose." (emphasis supplied) Schedule A mentioned in clause 5 above referred to 3,15,000 equity shares of Flexituff International Limited as the "Nos.of shares pledged / transferred".SRP 8/45 ::: Downloaded on - 22/06/2014 23:29:02 :::
APPL92.14.doc (B) On 8th March, 2013, the appellant transferred 3,15,000 shares of Flexituff into the demat account of respondent No.1.
(C) Under cover of a letter dated 8th March, 2013, the appellant forwarded to respondent No.1, documents by way of additional security viz. receipt for the loan amount, demand promissory note, post dated cheques for interest and principal, an undertaking letter for the post dated cheques, the original loan agreement, resolutions of the Board and KYC documents.
7(A) On 19th March, 2013, an identical loan agreement was entered into between the appellant and respondent No.2 where-under respondent No.2 agreed to advance a loan of Rs.2 crores on the terms and conditions contained therein. Except the amount of the loan, the terms and conditions were identical to those contained in the loan agreement dated 8th March, 2013. Annexure-A to this agreement referred to 2,10,000 equity shares of Flexituff as the "number of shares pledged / transferred".
(B) On 19th March, 2013, the appellant transferred the said 2,10,000 shares of Flexituff into the demat account of respondent No.2 SRP 9/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc maintained with respondent No.3.
(C) Under cover of a letter dated 19th March, 2013, the appellant forwarded to respondent No.1, as and by way of an additional security, documents similar to those forwarded as additional security in respect of the loan agreement dated 8th March, 2013.
8(A). Respondent Nos.1 and 2 advanced Rs.5 crores against the pledge of 5,25,000 shares of Flexituff. As mentioned earlier, the shares were transferred by the appellant to respondent Nos.1 and 2.
(B). Between the period March to June, 2013, the interest in respect of the said loans was repaid by the said post dated cheques and, in one case, by RTGS transfer.
(C). On 18th June, 2013 and 19th June, 2013, the appellant repaid Rs.2 crore in respect of the first loan agreement.
9(A). On 29th June, 2013, respondent Nos.1 and 2 sold 78000 shares of Flexituff for an aggregate amount of Rs.1.76 crore.
(B)(i). The appellant states that on becoming aware of the sale of the shares during the week ending 29th June, 2013, it had a meeting SRP 10/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc with respondent No.2 and the husband of respondent No.1 at which it objected to the sale and requested respondent Nos.1 and 2 to return the balance shares and the excess amount of about Rs.76 lakhs. The appellant further alleges that respondent Nos.1 and 2 refused to do so and retained the balance shares as collateral security on the basis that the balance loan amount of Rs.2 crore was still outstanding. The appellant alleges that one Akshay Seksaria, an officer of respondent No.3 was present at the meeting. Mr. Chagla, the learned senior counsel appearing on behalf of respondent No.3, however, denies the same and contends that the presence of the said Akshay Seksaria was alleged for the first time only in an affidavit in rejoinder.
(ii). It is pertinent to note that despite this grievance, the appellant did not adopt any proceedings or take any steps to protect and enforce its rights and interests in respect of the said shares.
10(A)(i). During the week ending 21st September, 2013, a further 40231 shares of Flexituff were sold by respondent Nos.1 and 2 from their DP accounts of an aggregate value of Rs.88,50,000/-.
SRP 11/45 ::: Downloaded on - 22/06/2014 23:29:02 :::APPL92.14.doc (B)(i). The appellant's case is that on 15th and 28th October, 2013, meetings took place between respondent Nos.1 and 2 and itself whereat the appellant objected to the sale and requested respondent Nos.1 and 2 to return the excess shares. Respondent Nos.1 and 2, however, returned only 13600 shares and 27100 shares on 15th October, 2013 and 28th October, 2013, respectively. Once again, the plaintiff contends that at the said meeting the said Akshay Seksaria was present.
(C). The appellant also alleges that at the meeting held on 28th October, 2013, it came to know that till that date, a further about 42000 shares of Flexituff had been sold by respondent Nos.1 and 2 for an aggregate sum of Rs.90,00,000/-.
(D). It is important to note that despite the above grievances for the second time at the meeting held on 15th October 2013 the appellant did not adopt any proceedings or take any steps to protect / enforce its rights and interests in respect of the said shares.
11. The appellant, therefore, contends that by this time respondent Nos.1 and 2 had recovered / received a sum of Rs.354.50 lakhs against SRP 12/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc the outstanding dues of Rs.3 crores and interest thereon.
12. In these circumstances, the appellant filed the above suit on 29th October, 2013, inter alia, for recovery of the balance about 3,52,169 shares of Flexituff pledged / transferred under the loan agreement.
13. Before dealing with the case on merits, we will refer to what transpired in connection with the appellant's application for urgent ad-
interim reliefs. Mr. Chinoy submitted that the conduct of the respondent No.3 was dishonest and aimed at frustrating any ad-interim reliefs. The appellant has in fact filed proceedings alleging contempt of the ad-interim order.
(A) On 29th October, 2013, the appellant made an exparte application at 11:00 a.m., without notice to the respondents, for an injunction restraining them from selling / transferring the said shares.
We are informed that the learned Judge, however, directed the appellant to give even a half-hour notice to the respondents and then SRP 13/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc renew the application. There is considerable dispute as to when exactly the notice was served upon respondent No.3. It is difficult at this stage to express a final opinion in this regard. The appellant's case is that respondent No.3 was sought to be served at 3:00 or 3:15 p.m. whereas respondent No.3 contends that service was sought to be effected on it only at 3:41 p.m. Respondent No.3 has relied upon a recording obtained from a coverage by the CCTV installed by it in its premises. The appellant contends that respondent No.3 refused to accept service keeping the person deputed to serve the notice waiting under the pretext of acknowledging it. According to respondent No.3, the service was effected only at 8:45 a.m. on 30th October, 2013. The appellant contends that it is upon receipt of the said notice that respondent Nos.1 and 2 started selling the shares through respondent No.3 and that the same resulted in the price of the Flexituff shares dropping from Rs.220/- to Rs.171/- per share. On 29th October, 2013, itself 74575 shares were sold for an aggregate consideration of Rs.1.43 crore. By then i.e. on 29th October, 2013 itself, the shares had been transferred from the demat account of respondent Nos.1 and 2 to the margin account of respondent No.3.
SRP 14/45 ::: Downloaded on - 22/06/2014 23:29:02 :::APPL92.14.doc (B) By an order passed on 29th October, 2013, the learned single Judge stood over the matter to 30th October, 2013, at 3:00 p.m. and in the meantime, granted an ad-interim order in terms of prayer clauses
(a) and (b). By this order respondent Nos.1, 2 and 3 were restrained from transferring the balance shares lying in the various DP accounts of respondent Nos.1 and 2 which were handed over to them as collateral security under the said loan agreements and respondent Nos.4 and 5 were restrained from transferring the said balance shares.
The appellant contends that by its several e-mails sent on 29th October, 2013, it forwarded copies of the ad-interim order to respondent No.3 and also provided respondent No.3, a soft-copy of the Notice of Motion and the affidavit in support thereof. An e-mail was also sent to one Jayesh Vora an executive of respondent No.3.
(C) The learned single Judge passed an ad-interim order on 30th October, 2013. The learned Judge permitted the appellant to amend the plaint and the Notice of Motion in terms of the draft amendment tendered in Court and directed the amendments to be carried out by SRP 15/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc 31st March, 2013; recorded the statement on behalf of respondent No.3 that 2,61,528 shares had not been sold till date and that the consideration for the shares sold by respondent No.3 on 29th October, 2013, was yet to be received by it; recorded that respondent Nos.1 and 2 were unable to assist the court in any manner and observed that, prima facie, it appeared that respondent Nos.1 and 2 had played a fraud on the appellant as well as on respondent No.3. He, however, gave the parties an opportunity of filing affidavits. The ad-interim order dated 29th October, 2013, was continued upto 11th November, 2013. The learned Judge ordered that the consideration received thereafter for the sale of any shares by respondent No.3 shall not be adjusted towards the account maintained by respondent No.3 for respondent Nos.1 and 2, but would be retained in a separate account which would be subject to orders passed on the next date of hearing.
The remaining shares were directed not be traded in nor provided as security by respondent Nos.1 and 2 to any third party.
14. It is difficult to express any view regarding these disputes at this stage. Even assuming that the respondent No.3 appropriated the SRP 16/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc shares and sold them hastily, it would make no difference considering the view that we have taken on merits. If the respondents have committed contempt of the orders of the learned single Judge, it is a different matter and that will be decided in an appropriate application.
We were informed that the proceedings have been adopted by the appellant for the alleged breach of the ad-interim orders passed by the learned single Judge. We do not intend expressing any view in respect thereof. The questions of contempt are a different matter altogether and will be decided on their own merits.
15. The Notice of Motion was ultimately dismissed by the impugned order dated 5th February, 2014.
16. The clauses of the loan agreements set out earlier support Mr. Chinoy's submission that the loan agreements created a pledge of the shares referred to therein. They expressly state that the shares were kept by the appellant with respondent Nos.1 and 2 as security for availing the loan. That clause 7 permitted respondent Nos.1 and 2 to sell, dispose of or otherwise deal with the said shares on such terms SRP 17/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc and conditions as they thought fit and to apply the net proceeds towards satisfaction of the outstanding amounts under the loan agreements does not make any difference. Clause 7 conferred a right upon respondent Nos.1 and 2 to enforce the securities for repayment of the outstanding amounts under the loan agreements. Clause 7 does not constitute a sale of the shares by the appellant to respondent Nos.1 and 2.
17.Mr. Chinoy submitted that the appellant having repaid the loan is entitled to the return of the shares pledged under the loan agreements. He submitted that respondent No.3 is also bound to return the said shares as it acquired no right in respect thereof.
18. That the said shares were not sold by virtue of the loan agreements does not, however, affect the rights of respondent No.3.
Firstly, respondent No.3 was not a party to the loan agreements. Nor was it aware of the same. Respondent No.3 was not bound by the terms and conditions thereof.
Even assuming respondent No.3 was aware of the loan SRP 18/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc agreements, it would make no difference. It may well make its case stronger. Clause 12 of the loan agreements expressly permitted the lender i.e. respondent Nos.1 and 2 to utilize the said shares as collateral for their own margin purpose. It is obvious that the parties to the loan agreement contemplated respondent Nos.1 and 2 utilizing the said shares towards maintaining the required margin with third parties. There was no question of their utilizing the same as margin with the appellant. The appellant, therefore, expressly permitted respondent Nos.1 and 2 to represent to third parties that the shares could be used as margin. A third party would be entitled to exercise its rights in respect of the shares placed with it as margin by respondent Nos.1 and 2 pursuant to the authority conferred upon respondent Nos.1 and 2 by clause 12. Having permitted respondent Nos.1 and 2 to utilize the shares for margin purpose, it would not be open to the appellant to contend that the third party holding the shares as margin would be bound to return the shares even if the appellant had repaid the entire loan advanced by respondent Nos.1 and 2. By conferring the powers under clause 12, the appellant expressly permitted respondent Nos.1 and 2 to create rights in favour of third SRP 19/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc parties which cannot be affected by the dealings between the appellant and respondent Nos.1 and 2.
19. A view to the contrary would render such arrangements meaningless and devoid of commercial sense. Why would a party accept securities as a margin if the same could be withdrawn or rendered ineffective without the purpose for which they were furnished, being accomplished. It would be not merely an ineffective but a meaningless security. The authority conferred by clause 12 was unconditional. Neither was it restricted in time nor dependent upon the happening of any event including the discharge by the appellant of its dues to respondent Nos.1 and 2. Hence as far as respondent No.3 is concerned, the rights in respect of the shares deposited as margin with it would be dependent only upon the rights between the respondent Nos.1 and 2 on the one hand and respondent No.3 on the other and would not be dependent upon the rights qua those shares between the appellant and respondent Nos.1 and 2.
20. A view to the contrary would also cause enormous injustice to SRP 20/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc third parties irrespective of whether or not such third parties are aware of the transactions between the appellant and respondent Nos.1 and 2. A view to the contrary would, in fact, enable parties such as the appellant and respondent Nos.1 and 2 to deceive third parties. Take a simple illustration. Parties could enter into loan agreements under which the borrower furnishes security to the lender to secure the repayment of amounts allegedly advanced and also permits the lender to use the security as margin. The lender would then, in turn, furnish the said securities as margin to a third party in respect of its transactions with the third party. The borrower could then contend that it has repaid the amounts to the lender and demand the return of securities now lying with the third party as margin even though the lender has defaulted in its transactions with the third party. By this simple devise, the third party would be prejudiced, be exposed to a fraud. We hasten to add that even if the transaction is not fraudulent, the borrower could not, in such circumstances, demand return of the securities as it permitted the third party to alter its position to its detriment by virtue of permitting the lender unconditionally to create rights in respect of the security in favour of a third party. Such a view SRP 21/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc would make no commercial sense whatsoever. In this view of the matter alone, the appellant is not entitled to interim reliefs.
21. The judgment of a Division Bench of the Allahabad High Court in Firm Thakur Das Marakhan Lal v. Madhura Prasad and Ors. AIR 1958 All. 66 does not support the appellant's case. In that case, the plaintiff pawned three ornaments to one Manni Ram who, in turn, sub-
pledged them to defendant No.3. Two of the three ornaments sub-
pledged were redeemed and were again sub-pledged with defendant No.4. The plaintiff made part-payment of the amounts due to the original pawnee - Manni Ram. The balance amount stood extinguished by virtue of the Debt Redemption Act. The plaintiff, therefore, sued to recover possession of the three ornaments which were pledged contending that he was not bound by the sub-pledges made to defendant Nos.3 and 4 and as the original debt had been satisfied he was entitled to get the ornaments from defendant No.4.
Defendant No.3 contended that he was a transferee of the ornaments in good faith and not a sub-pawnee thereof and was, therefore, not bound to return the ornaments. The Division Bench held that there SRP 22/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc was no transfer in the title and that the ornaments had been sub-
pledged to defendant Nos.3 and 4. Paragraph 5 of the judgment, relied upon by Mr. Chinoy, reads as under :
"5. So far as a sub-pledgee is concerned, the law admits of no doubt. Section 179 of the Indian Contract Act makes it clear that if a person with a limited interest in goods pledges them, the pledge is valid to the extent of that interest only. The principle enacted in this section is a well- established principle of common law which has been stated by Judge Story in his book on 'Bailments', Ss. 324-327 in these words :
"The pawnee may by the common law deliver over the pawn to a stranger for safe custody without consideration; or he may sell or assign all his interest in the pawn; or he may convey the same interest conditionally by way of pawn, to another person without in either case destroying or invalidating his security. But if the pawnee should undertake to pledge the property (not being negotiable securities) for a debt beyond his own, or to make a transfer thereof as if he were the actual owner, it is clear that in such case he would be guilty of a breach of trust, and his creditor would acquire no title beyond that held by the pawnee.
Whatever doubt may be indulged in, in the case of a mere factor, it has been decided in the case of a strict pledge, that if the pledgee transfers the same to his own creditor the latter may hold the pledge until the debt of the original owner is discharged."
If, therefore, Manni Ram sub-pledged to the appellant the ornaments which the plaintiff had pledged to him, Manni Ram having only a limited interest in them the pledge was valid only to the extent of the interest which Manni Ram himself possessed in the ornament. In other words, Manni SRP 23/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc Ram could not give to the appellant rights superior to those of his own. The only right he had in the ornaments was to retain them as security for the satisfaction of the loan which he had himself advanced.
If this right of his came to an end on the satisfaction of his debt, the appellant could not claim a higher right simply because he had advanced a larger amount to Manni Ram on the security of the ornaments. Once, therefore, the debt of Manni Ram was satisfied the plaintiff who was the original pawner became entitled to get back the ornaments without payment of any further amount. The appellant could not fix upon him the liability for the larger amount which he had himself advanced to Manni Ram."
The judgment is of no assistance to the appellant for two reasons.
Firstly, the agreement in that case did not permit the pawnee to create a sub-pledge. The loan agreements in the case before us specifically permitted respondent Nos.1 and 2 to use the said shares as margin. The Division Bench did not hold that even in such cases, the pawnee's creditor is bound to return the goods sub-pledged upon the pawnor paying the pawnee's dues although the pawnee has not paid his i.e. the pawnee's creditors' dues. Where such an authority is conferred it cannot be said that the pawnee's creditor holds the goods pledged only until the debt of the original owner is discharged. Secondly, the provisions of the Depositories Act did not fall for consideration in that matter. Indeed, the Depositories Act was introduced in the year 1996.
SRP 24/45 ::: Downloaded on - 22/06/2014 23:29:02 :::APPL92.14.doc We must clarify that we do not express any opinion regarding the issue decided by the Division Bench of the Allahabad High Court.
It appears that different High Courts have taken different views.
Suffice it to state that even assuming that we agree with the judgment, it is of no assistance to the appellant's case.
22. There is yet another hurdle in the appellant's way. The appellant admittedly did not follow the provisions of the Depositories Act, 1996, and the Regulations made thereunder relating to the creation of a pledge. Before referring to the provisions of the Depositories Act,it is necessary to refer to the following provisions of the Indian Contract Act relied upon by Mr. Chinoy.
"148. "Bailment", "bailor" and "bailee defined.-- A 'bailment' is the delivery of goods by one person to another for some purpose, upon a contract that they shall, when the purpose is accomplished, be returned or otherwise disposed of according to the directions of the person delivering them.
The person delivering the goods is called the 'bailor'. The person to whom they are delivered is called the 'bailee'."
149. Delivery to bailee how made. - The delivery to the bailee may be made by doing anything which has the effect of putting the goods in the possession of the intended bailee or any person authorised to hold them on his behalf.
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172. 'Pledge', 'pawnor' and 'pawnee' defined. -- The bailment of goods as security for payment of a debt or performance of a promise is called 'pledge'. The bailor is in this case called the 'pawnor'. The bailee is called 'pawnee'." ... ... ... ...
176. Pawnee's right where pawnor makes default.--
If the pawnor makes default in payment of the debt, or performance, at the stipulated time, of the promise, in respect of which the goods were pledged, the pawnee may bring a suit against the pawnor upon the debt or promise, and retain the goods pledged as a collateral security; or he may sell the thing pledged, on giving the pawnor reasonable notice of the sale.
If the proceeds of such sale are less than the amount due in respect of the debt or promise, the pawnor is still liable to pay the balance. If the proceeds of the sale are greater than the amount so due, the pawnee shall pay over the surplus to the pawnor.
... ... ... ...
178. Pledge by mercantile agent.- Where a mercantile agent is, with the consent of the owner, in possession of goods or the documents of title to goods, any pledge made by him, when acting in the ordinary course or business of a mercantile agent, shall be as valid as if he were expressly authorised by the owner of the goods to make the same provided that the pawnee acts in good faith and has not at the time of the pledge notice that the pawnor has no authority to pledge.
179. Pledge where pawnor has only a limited interest.- Where a person pledges goods in which he has only a limited interest, the pledge is valid to the extent of that interest."
23. The relevant provisions of the Depositories Act, 1996, are as follows :
"2. Definitions.- (1) In this Act, unless the context otherwise requires, -SRP 26/45 ::: Downloaded on - 22/06/2014 23:29:02 :::
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(a) "beneficial owner" means a person whose name is recorded as such with a depository;
(b) "Board" means the Securities and Exchange Board of India established under Section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992); ... ... ... ...
(e) "depository" means a company formed and registered under the Companies Act, 1956 (1 of 1956) and which has been granted a certificate of registration under sub-section (1- A) of Section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);
(f) "issuer" means any person making an issue of securities;
(g) "participant" means a person registered as such under sub-
section (1-A) of Section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);
... ... ... ...
(i) "record" includes the records maintained in the form of books or stored in a computer or in such other form as may be determined by regulations;
(j) "registered owner" means a depository whose name is entered as such in the register of the issuer;
(k) "regulations" means regulations made by the Board;
(l) "security" means such security as may be specified by the Board;
... ... ... ...
10. Rights of depositories and beneficial owner.- (1) Notwithstanding anything contained in any other law for the time being in force, a depository shall be deemed to be the registered owner for the purposes of effecting transfer of ownership of security on behalf of a beneficial owner.
(2) Save as otherwise provided in sub-section (1), the depository as a registered owner shall not have any voting rights or any other rights in respect of securities held by it.
SRP 27/45 ::: Downloaded on - 22/06/2014 23:29:02 :::APPL92.14.doc (3) The beneficial owner shall be entitled to all the rights and benefits and be subjected to all the liabilities in respect of his securities held by a depository.
... ... ... ...
12. Pledge or hypothecation of securities held in a depository.- (1) Subject to such regulations and bye-laws, as may be made in this behalf, a beneficial owner may with the previous approval of the depository create a pledge or hypothecation in respect of a security owned by him through a depository.
(2) Every beneficial owner shall give intimation of such pledge or hypothecation to the depository and such depository shall thereupon make entries in its records accordingly.
(3) Any entry in the records of a depository under sub- section (2) shall be evidence of a pledge or hypothecation.
... ... ... ...
25. Power of Board to make regulations.-
... ... ... ...
(2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for -
(a) ... ... ... ...
(d) the manner of creating a pledge or hypothecation in respect of security owned by a beneficial owner under sub-section (1) of section 12;
... ... ... ...
28. Application of other laws not barred.- The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force relating to the holding and transfer of securities."
24. In exercise of powers conferred by section 25 of the Depositories Act, SEBI made The Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996. Regulation 38(1)(e) requires the depository to maintain, inter alia, records of all SRP 28/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc approvals, notices, entries and cancellation of pledge or hypothecation, as the case may be. Regulation 38(1) reads as under :
"38.(1) Every depository shall maintain the following records and documents, namely.-
(a) ... ... ... ...
(e) records of approval, notice, entry and cancellation of pledge or hypothecation, as the case may be;
... ... ... ..."
Regulation 58 reads as under :
"58. Manner of creating pledge or hypothecation.-- (1) If a beneficial owner intends to create a pledge on a security owned by him, he shall make an application to the depository through the participant who has his account in respect of such securities.
(2) The participant after satisfaction that the securities are available for pledge shall make a note in its records of the notice of pledge and forward the application to the depository.
(3) The depository after confirmation from the pledgee that the securities are available for pledge with the pledgor shall within fifteen days of the receipt of the application create and record the pledge and send an intimation of the same to the participants of the pledgor and the pledgee.
(4) On receipt of the intimation under sub-regulation (3) the participants of both the pledgor and the pledgee shall inform the pledgor and the pledgee respectively of the entry of creation of the pledge.
(5) If the depository does not create the pledge, it shall send along with the reasons an intimation to the participants of the pledgor and the pledgee."SRP 29/45 ::: Downloaded on - 22/06/2014 23:29:02 :::
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25. The learned single Judge followed the judgment of another learned single Judge (S.A. Bobde, J. as His Lordship then was) in the case of Jry Investments Private Limited v. Deccan Leafine Services Ltd. & Anr. (2004) 121 Comp. Cases 12 (Bom.). There is no dispute that the judgment supports the respondents case. Mr. Chinoy, however, submitted that the judgment ought to be over-ruled, inter alia, on the ground that it does not take into consideration the provisions of section 28 of the Depositories Act.
In that case, the plaintiff sought a declaration that certain shares lying to the credit of the demat account of some of the defendants maintained with the other defendants belonged to it and for an order directing the defendants concerned to transfer the same to the plaintiffs demat account. In the alternative, a money decree was prayed for. The plaintiffs case was that it had parted with the said shares in order to secure repayment of a loan proposed to be taken from defendant No.1. Defendant No.1, however, did not give the loan but transferred the shares to other defendants. It was contended on behalf of the plaintiffs that under the loan agreements the plaintiffs had transferred the shares with the intention of creating a security and SRP 30/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc that it did not intend and, in fact, did not transfer the title in the shares to defendant No.1. Therefore, defendant No.1 did not have any authority to transfer the shares in favour of the other defendants. The shares were transferred merely as a security and in order to create a pledge for the money that was to be borrowed by the plaintiff as a loan from the defendants. Since defendant No.1 did not give the loan, the consideration for the security had failed. Since no title in the shares vested in defendant No.1, defendant No.1 could not have transferred the shares. The plaintiff, therefore, continued to be the owner of the shares and was entitled to an injunction and the appointment of a Court Receiver in respect of the shares. After construing the provisions of the agreement entered into between the plaintiff and defendant No.1, the learned Judge came to the conclusion that there was no pledge and that the intention was to transfer the shares in favour of defendant No.1 in consideration of the amount that was to be advanced by defendant No.1 at the request of the plaintiff. The learned Judge held that, in any event, that is what had been done. The learned Judge held that merely because the consideration had failed, it cannot be said that the transfer of shares in favour of defendant No.1 SRP 31/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc was not a transfer.
It was also contended on behalf of one of the defendants that no case of a pledge of shares had been made out in view of the provisions of the Depositories Act, 1996. It was contended that the procedure prescribed for pledging shares by the Depositories Act had not been complied with. The learned Judge upon construing the provisions of the Depositories Act held :
"15. It must be remembered that the shares in question are demated shares, i.e. shares in the dematerialised form. In other words, the shares are not in the physical form of share certificates bearing a certificate number but are shares which are stored with or deposited as shares of the company in the dematerialised form without individual identity. They are in a fungible form. It is, therefore, clear that such shares cannot be pledged in accordance with the provisions of the Indian Contract Act, 1872, which requires delivery of the goods pledged. ... ... ... ...
16. It would, however, be impossible to hold that such goods in a dematerialised form are capable of delivery that is by handing over de facto possession. Since such goods are invisible and intangible it would be impossible and in any case difficult to fix the fact of time and place of delivery. Even if it is possible according to some protocol, it does not seem to have been recognised by the law yet. Dematerialised shares cannot be delivered physically nor can physical possession of such dematerialised shares be handed over.
17. In fact, it appears that the provisions have been enacted in the Depositories Act, 1996, for the purpose of recording accurately the transfers and pledges of shares including those in a dematerialised form.SRP 32/45 ::: Downloaded on - 22/06/2014 23:29:02 :::
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18. The transaction in such shares are directly governed by the Depositories Act, 1996, which contemplates the existence of a depository, i.e., a company which acts as the depository of such shares. The shares are held by the depository in the name of the beneficial owner of the shares. The depository is entitled to act as a registered owner for the purpose of effecting transfer of ownership of security on behalf of a beneficial owner vide Section 10 of the Depositories Act, 1996. ... ... ...
19. It is important to note that Section 10 begins with a non-obstante clause and therefore ownership and transfer of shares governed by the Act must be in accordance with the provisions of the Depositories Act ... ... ...
... ... ... ...
21. It is, therefore, clear that the Act and the regulations contain a whole and self-contained procedure for the creation of pledges as contemplated by regulation 58. In any case, since it is not possible to physically deliver demated shares and therefore pledge them in accordance with the Indian Contract Act, 1872, it must be held that a pledge of such shares can only be validly created in accordance with the provisions of the Depositories Act, 1996.
22. In the present case, it is an admitted fact by the plaintiffs that the plaintiffs did not make any application to the depository for the creation of a pledge as contemplated by regulation 58. In any case, there is no dispute about the fact that after the plaintiffs transferred the shares in favour of defendant No.1 under the loan agreement, the shares were held with the depository, i.e. National Securities Depository Ltd. and defendant No.1 was shown as the beneficial owner of the shares with the depository participant, i.e., defendant No.22. It is the depository participant who holds the account of various beneficial owners for the purpose of transfer of share transactions of the clients with the depository."SRP 33/45 ::: Downloaded on - 22/06/2014 23:29:02 :::
APPL92.14.doc For the purpose of this judgment, we refrain from expressing any opinion regarding the finding of the leaned single Judge in paragraph 16 that it is impossible to hold that the goods in dematerialized form are capable of delivery that is by handing over de-facto possession. We will presume that it is possible to do so. We are, however, entirely in agreement with the learned Judge that the transfer of shares governed by the Depositories Act must be in accordance with the provisions of that Act and that the pledge of the shares can only be validly created in accordance with the provisions of that Act.
We would however, like to add to the reasons furnished by the learned Judge.
26. A party is entitled to assume and proceed on the basis that a pledge, if any, would be created in the manner prescribed by the Depositories Act, 1996, and the Regulations made thereunder. In other words, if the shares have not been pledged in the manner prescribed by the Depositories Act and the regulations thereunder, a party would be entitled to and justified in presuming that there is no SRP 34/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc pledge and that the person dealing with the shares does so on his own behalf as the owner of the said shares or, in any event, for and on behalf of the owner of the shares with his knowledge and consent.
This must be so in view of the new regime introduced by the Depositories Act on account of dematerialisation of shares. The intention of the Legislature was obviously to provide a mode of putting the parties concerned to express notice of a pledge. Only a party with express notice of a pledge created by the beneficial owner following the manner prescribed for the creation of a pledge deals with the securities at his own risk and subject to rights of the pledger.
27. The intention of the Legislature was obviously to ensure that third parties have notice of a pledge. The value of notice of a pledge of securities is too obvious to warrant any discussion. It safeguards innocent third parties who would otherwise have no means of being aware of a pledge especially of dematerialized shares. The provisions of the Depositories Act and in particular section 12 thereof and the Regulations in particular Regulation 58 are salutary as they introduce transparency and certainty in the securities market. There is no other SRP 35/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc discernible reason for the Legislature having introduced these provisions. If a pledge could be created in any manner, there was no reason for the Legislature to have provided for a particular manner alone for creating a pledge of shares in a dematerialized form.
28. For a pledge to be valid, it is mandatory that the pawnor creates it in the manner prescribed by the Depositories Act and the Regulations. This is clear from the words in section (2) of Section 12 : "Every beneficial owner shall give intimation of such pledge.....".
29. Mr. Chinoy submitted that the judgment in Jry Investments Pvt.
Ltd.'s case does not take into consideration section 28 of the Depositories Act which makes the provisions of the Act in addition to and not in derogation of any other law for the time being in force relating to the holding and transfer of securities. The provisions of the Indian Contract Act, therefore, according to him, are not excluded by the provisions of the Depositories Act.
30. We will presume for the purpose of this appeal that the ambit of the words "holding and transfer of securities" includes the creation / SRP 36/45 ::: Downloaded on - 22/06/2014 23:29:02 ::: APPL92.14.doc transfer by way of a pledge. It would make no difference. The Indian Contract Act does not prescribe the manner in which a pledge is to be created. It does not stipulate that a pledge can be created only in a particular manner. The Depositories Act, however, prescribes the manner in which a pledge must be created. Even assuming that the beneficial owner is entitled to create a pledge in a manner otherwise than as required by the Depositories Act, he must, however, in any event, also create the pledge in the manner prescribed by the Depositories Act. If he fails to do so, he deprives a third party of the benefit of notice of a pledge rendering the pledge invalid qua third parties. Such a provision is not in derogation of the provisions of the Indian Contract Act but in addition thereto.
31. Mr. Chinoy submitted that the sale and appropriation of the shares by the respondents was contrary to section 176 of the Contract Act as no notice of sale was given to the appellant. The sales, he submitted, are, therefore, void.
32. Section 176 of the Contract Act deals with the right of a pawnee SRP 37/45 ::: Downloaded on - 22/06/2014 23:29:03 ::: APPL92.14.doc upon the default in the payment of the debt or performance of the promise. Thus, even assuming that section 176 of the Contract Act applies to pledges created under the Depositories Act, 1996, and that respondent Nos.1 and 2 failed to exercise their rights as pawnees in accordance with the provisions of section 176 of the Contract Act, it would make no difference as far as respondent No.3 is concerned for two reasons. Firstly, the appellant failed to create the pledge in accordance with the provisions of the Depositories Act. Such a party cannot take advantage of it's own wrong. If it is permitted to do so, it would enable the parties to defraud and even otherwise prejudice the interests of genuine, innocent third parties. Secondly, in view of respondent Nos.1 and 2 having deposited the shares with respondent No.3 as margin in accordance with clause 12 of the loan agreement, the question of their giving notice for any sale of the shares by respondent No.3 does not arise. Respondent No.3 was not bound to give any notice to the appellant of its proposed sale of the shares kept with it as margin by respondent Nos.1 and 2.
33. There is nothing to indicate that creation of margin by the use SRP 38/45 ::: Downloaded on - 22/06/2014 23:29:03 ::: APPL92.14.doc of the said securities by respondent Nos.1 and 2 with respondent No.3 was fraudulent. Respondent No.3 has given an explanation which is difficult to reject at this stage. It is this.
Respondent Nos.1 and 2 have been the clients of respondent No.3 since April / May, 2012. A KYC form had been executed and exchanged in April / May 2012 by Respondent Nos.1 and 2.
Respondent Nos.1 and 2 have carried out several transactions even a year and half before the suit was filed. The transactions were in the cash / derivative segment and included future and option transactions.
Respondent Nos.1 and 2 provided margin for availing the exposure limits from respondent No.3. The margin was initially provided in cash. Subsequently, the same was replaced with shares of certain companies. The shares of those companies had been removed by the National Stock Exchange (NSE) from the approved list of shares to be accepted towards margin. The same were, therefore, replaced with the shares of Flexituff International Limited (hereinafter referred to as "Flexituff") and Mandhana Limited. Respondent No.1 and 2 had also undertaken transactions in the shares of Flexituff through respondent No.3 during the period 25th June, 2013 to 17th September, 2013.
SRP 39/45 ::: Downloaded on - 22/06/2014 23:29:03 :::APPL92.14.doc NSE had, by a circular dated 25th October, 2013, removed the shares of Flextiuff from the approved list of securities with effect from 1st November, 2013. Respondent No.3 had, therefore, called upon respondent Nos.1 and 2 to replace the Flexituff shares with other approved shares. Respondent Nos.1 and 2 agreed to replace the Flexituff shares or to sell the same in a phased manner before 31st October, 2013. They, however, failed to do so till 27th October, 2013.
On 28th October, 2013 and 29th October, 2013, respondent No.1 sold meagre quantities of Flexituff shares in the market. Respondent No.3, contends that it therefore, had no option but to protect itself by exercising its rights by selling 42695 shares in the account of respondent No.1. Respondent No.3 was forced to sell the Flexituff shares for had respondent No.3 not done so, with effect from 1st November, 2013, there would have been a huge margin shortfall and possible huge naked debit cash of eventual squaring up of the open position in the accounts of respondent Nos.1 and 2 forcing respondent No.3 to pay NSE itself. Respondent No.3 would also have been liable to pay penalties to the NSE for short margin as per SEBI guidelines.
Respondent No.3 was, therefore, entitled to sell the margin shares SRP 40/45 ::: Downloaded on - 22/06/2014 23:29:03 ::: APPL92.14.doc pledged with it.
34. The appellant is not entitled to interim orders even on the facts of this case. We mentioned earlier that the appellant itself stated that on 29th June,2013 respondent Nos.1 and 2 sold 78,000 shares of Flexituff for an aggregate amount of Rs.1.76 crores, which was objected to by the appellant at the meeting held on 29th June,2013.
The appellant further stated that at the meeting it had requested respondent Nos.1 and 2 to return the balance shares but that respondent Nos.1 and 2 failed to do so. Despite the same, the appellant did not adopt any proceedings or take any steps to protect or enforce its rights and interests in respect of the said shares. Thereafter in September, 2013 a further 40231 shares of Flexituff was sold by respondent Nos.1 and 2. The appellant stated that the meetings were held on 15th October, 2013 and 28th October, 2013 with respondent Nos.1 and 2 whereat it once again objected to the sale and requested respondent Nos.1 and 2 to return the excess shares. The suit was filed on 29th October, 2013. Thus even after the meeting of 15th October, 2013, the appellant waited for another fortnight before adopting the SRP 41/45 ::: Downloaded on - 22/06/2014 23:29:03 ::: APPL92.14.doc proceedings. In matters such as these especially in the facts and circumstances of this case, where the rights of third parties are involved and can be affected by any delay, the proceedings ought to have been adopted immediately. As noted earlier, on 28th and 29th October, 2013 the transfer of the balance shares have already taken place.
35. If injunctions are granted in such cases, it would adversely affect the functioning and sentiment of the securities market. It would derail the entire system of maintaining the margin by utilizing securities. It would require the persons to deposit cash or some other equivalent security. This is on account of the uncertainty that would be created regarding the value of the securities deposited / furnished as margin.
36. Thus, as far as respondent No.3 is concerned, the appeal ought to be dismissed. However, prima facie, the dues of respondent Nos.1 and 2 appear to have been paid. They are not entitled, therefore, to enforce the pledge with respect to the said shares still in their SRP 42/45 ::: Downloaded on - 22/06/2014 23:29:03 ::: APPL92.14.doc possession. In fact, the learned Judge in paragraph 20 has expressly held that as between the appellant and respondent Nos.1 and 2, the latter are bound to re-transfer the shares to the appellant. We are, at the interlocutory stage, in agreement with the learned Judge. It must follow then that the appeal against respondent Nos.1 and 2 must succeed.
37. In the circumstances, the appeal is disposed of by the following order :
(i) The appeal against respondent No.3 is
dismissed.
(ii) The appeal against respondent Nos.1 and 2
is disposed of by appointing the Court Receiver of this Court as Receiver of the said shares or any accretions thereto in the possession of respondent Nos.1 and 2.
Liberty to the parties to apply to the trial court in the event of there being a fluctuation or a SRP 43/45 ::: Downloaded on - 22/06/2014 23:29:03 ::: APPL92.14.doc likelihood of a fluctuation in the price of the said shares.
Till the Court Receiver takes possession of the shares, respondent Nos.1 and 2 are restrained from disposing of, alienating, encumbering and/or creating any third party rights and/or interest in any manner whatsoever in the said shares or any accretions thereto.
Mr. Daver, the learned counsel appearing on behalf of the appellant seeks a stay of this order, insofar as it concerns respondent No.3, for a period of eight weeks. He states that the value of the shares is twice the amount of the third respondent's claim against respondent Nos.1 and 2. Mr. Chagla, on instructions, states that the value is about one and a half times the third respondent's claim against respondent Nos.1 and 2. In view thereof, the interim order shall continue upto and including 10th August, SRP 44/45 ::: Downloaded on - 22/06/2014 23:29:03 ::: APPL92.14.doc 2014. Liberty, however, to the respondent No.3 in the meantime to apply to have this order modified in the event of there being a fluctuation or a likelihood of a fluctuation adverse to the interests of respondent No.3.
There shall, however, be no order as to costs.
B.P. COLABAWALLA, J. S.J. VAZIFDAR, J.
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