Peerless
General Finance & Investment Co. Ltd Vs. Poddar Projects Ltd. & Anr [2007] Insc
128 (13 February 2007)
Tarun Chatterjee & Altamas Kabir
ALTAMAS KABIR, J.
Certain shares of the appellant-company were being held by Poddar Udyog
Limited. Under a scheme of arrangement sanctioned by the Calcutta High Court on
19th August, 1997, a part of the business division of Poddar Udyog Limited was
transferred to the respondent No.1 herein. On 3rd September, 1999, the respondent No.1, Poddar Projects Limited, sold the shares to the respondent No.2, Vijaya
Finance Corporation Limited. The said respondent lodged the shares with the
appellant-company herein for registration on 12th November, 2001. The appellant-company refused to register the said shares on 9th January, 2002 and intimated the advocate for the respondent No.2 of its said decision.
On 16th May, 2002, the shares were again lodged for registration on behalf
of the respondent No.1-Poddar Projects Limited, but once again the
appellant-company refused to register the same.
Such refusal led to the filing of an application by the respondents herein
under Section 111 A of the Companies Act, 1956 on 28th October, 2002. The Company Law Board allowed the application filed by the respondent
No.1 herein by directing the appellant-company to register the original shares
in favour of the respondent No.1, but declined to grant any relief to the
respondent No.2. The respondent No.2 accepted the order and did not prefer any
appeal. The appellant-company being dissatisfied with the decision of the
Company Law Board filed an appeal before the Calcutta High Court under Section
10F of the Companies Act,1956. Before the Calcutta High Court, it was submitted
on behalf of the appellant-company that since no transfer deed was delivered in
terms of Section 108 (1A) of the Companies Act,
the lodgment for registration was itself defective and could not, therefore, be
acted upon. It was further submitted that till such time as the shares were not
registered in favour of the respondent No.1-company, the same could not be
registered in the name of the subsequent transferee, namely, the respondent
No.2 herein. Certain other objections were also taken regarding cancellation of
stamps and the fact that the transferee was not a desirable person.
The Calcutta High Court negated the submissions made on behalf of the
appellant-company and affirmed those of the Company Law Board. It is against
the said order of the Calcutta High Court that the instant appeal has been
filed.
Although, in the appeal a question was raised as to whether for registration
of transfer of shares effected under a scheme of arrangement or compromise or
amalgamation sanctioned by a competent court under Sections 391 and 394 of the Companies Act,
it is necessary to execute a further instrument of transfer as contemplated by
Section 108 of the said Act, at the time of the hearing of the appeal, it was
submitted on behalf of the appellant-company that the said question had been
rendered academic. It was submitted that during the pendency of the appeal, the
appellant-company had complied with the direction of the Calcutta High Court
and had registered the original shares in the name of the respondent
No.1-compnay. Since the respondent No.2 had not preferred any appeal against
the order of the Company Law Board, the same became final as far as the
respondent No.2 is concerned. Although, on behalf of respondent No.2, it was
submitted that the decision of the Company Law Board, as applicable to the
respondent No.1, would also operate in its favour, such a submission is not
acceptable since the respondent No.2 stands on a different footing. Till such
time as the shares were not registered in the name of the respondent No.1, the
application of the respondent No.2 for subsequent registration of the same
shares in its name could not be considered. Accordingly, the direction given by
the Company Law Board in respect of the respondent No.1 could not apply to the
respondent No.2 and that is why the said respondent No.2 did not prefer any
separate appeal against the order of the Company Law Board.
As pointed out by Mr. Ashok Desai, learned senior counsel, appearing on
behalf of the appellant-company, the questions raised in the appeal have been
rendered academic having regard to the fact that the appellant-company has
since registered the shares in question in the name of the respondent
No.1-company.
The appeal is, therefore, disposed of as having become infructuous and the
questions raised therein are left open for decision in an appropriate case.
There will be no order as to costs.
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