ECL FINANCE LTD Vs HARIKISHAN SHANKARJI GUDIPATI
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-018834-018834 / 2017
Diary number: 12078 / 2017
Advocates: VIKAS MEHTA Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 18834 OF 2017 (Arising out of SLP (Civil) No. 12596 OF 2017)
ECL FINANCE LTD .. APPELLANT (S)
VERSUS HARIKISHAN SHANKARJI GUDIPATI & ORS. .. RESPONDENT (S)
J U D G M E N T
KURIAN, J.,
1. Leave granted.
2. The appellant is before this Court aggrieved by an order
dated 14th February, 2017 passed by the Division Bench
of the High Court of Bombay in Appeal (LDG.) No.2 of
2017. The said appeal was filed against the order dated
22nd December, 2016 in Contempt Petition No. 17 of
2016 in Suit No. 802 of 2014.
3. The appellant filed a Contempt Petition alleging that the
respondents herein had not honoured the consent
decree drawn on 14th August, 2015, and hence they are
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liable to be punished for contempt. It appears that the
appellant had also initiated execution proceedings,
since in the decree, it is stated that in case the terms of
the consent are violated, the suit would stand decreed
in terms of the prayer made in the plaint. Be that as it
may, we find from the order dated 22nd December, 2016
of the learned Single Judge that the learned Single
Judge has admitted the contempt petition and has
issued notice to the respondents. It is, at that stage
that the respondents filed an intra-Court appeal under
Section 19 of the Contempt of Courts Act, 1971
(hereinafter referred to as “the Act”). The Court
admitted the appeal, despite the objections regarding
the maintainability, leaving the question of the
maintainability of the appeal to be considered at the
time of final hearing.
4. It appears from the impugned order passed by the
Division Bench that, during the pendency of the appeal
before the Division Bench, a direction was issued to
deposit an amount of Re. 1,00,00,000/- which has
subsequently been withdrawn by the appellant as per
Order dated 21st July, 2017 passed by this Court.
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5. Learned counsel for the respondents has referred to two
decisions of this Court in R.N. Dey and Others v.
Bhagyabati Pramanik and Others 1 and Tamilnad
Mercantile Bank Shareholders Welfare
Association (2) v. S.C. Sekar and Others 2 and made
a persuasive submission regarding the maintainability
of the appeal. We are afraid that the decisions relied
upon by the respondents do not further their case, in
the given facts and circumstances. R.N. Dey (supra)
was a case where the High Court declined to accept the
unconditional apology tendered by the contemnor. It
was in that context that this Court held that the
contemnor could file an appeal since he was otherwise
entitled to be discharged in case the unconditional
apology had been accepted. In other words, this Court
was of the view that the decision to reject the
unconditional apology and proceed further was an order
or decision to proceed to punish the contemnor. Hence,
it was held that such a decision or order was
appealable. That is not the situation in the present
case. And in any case, at paragraph 13, the Court made
1 (2000)4 SCC 400 2 (2009)2 SCC 784
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it clear that “In the present proceedings the question
whether appeal under Section 19 is maintainable or not
is not required to be decided finally as, in our view,
facts of this case are grossly inadequate and the
contempt proceedings were not required to be initiated
at all.” In Tamilnad Mercantile Bank (supra), this
Court referred to Midnapore Peoples' Coop. Bank
Ltd. and Others v. Chunilal Nanda and Others 3 and
took the view that though an appeal under Section 19
of the Act, may not be maintainable against certain
orders, still the aggrieved person can file an intra-court
appeal if in the impugned order an issue has been
decided or a direction has been issued, relating to the
merits of the disputes between the parties, in exercise
of its contempt jurisdiction. No doubt, in paragraph-39,
this Court has held that an appeal would be
maintainable even against a notice to show cause. But
it has to be seen that such a notice is in a case where
the court, preceding the notice, had decided some
disputes raised before it. Hence this Court guardedly
put a caveat as follows: “Thus, in a given situation, an
appeal would be maintainable even against a notice to 3 (2006) 5 SCC 399
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show cause”. In other words, notice referred in
paragraph-39 is a notice apparently after taking
decision on contempt and proceeding further. For the
sake of completion of the discussion, we have extracted
paragraph-39 also:-
“39. We may repeat that it may be a different matter if the court while passing an order decided some disputes raised before it by the contemnor asking it to drop the proceedings on one ground or the other. Thus, in a given situation, an appeal would be maintainable even against a notice to show cause. Here even such a notice has not been issued and thus the question of satisfying the court by showing cause that the respondent contemnors had not committed any contempt did not arise. Allegations had not been made against the Chairman of the meeting. The contempt proceedings had been initiated only against the Managing Director of the Bank.”
6. In Midnapore Peoples' Coop. Bank Ltd. and
Others v. Chunilal Nanda and Others 4 after an
extensive discussion on various case laws, this Court
has summarised the legal position as follows:
“11. The position emerging from these decisions, in regard to appeals against orders in contempt proceedings may be summarised thus:
I. An appeal under Section 19 is maintainable only against an
4 (2006) 5 SCC 399
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order or decision of the High Court passed in exercise of its jurisdiction to punish for contempt, that is, an order imposing punishment for contempt.
II. Neither an order declining to initiate proceedings for contempt, nor an order initiating proceedings for contempt nor an order dropping the proceedings for contempt nor an order acquitting or exonerating the contemnor, is appealable under Section 19 of the CC Act. In special circumstances, they may be open to challenge under Article 136 of the Constitution.
III. In a proceeding for contempt, the High Court can decide whether any contempt of court has been committed, and if so, what should be the punishment and matters incidental thereto. In such a proceeding, it is not appropriate to adjudicate or de- cide any issue relating to the merits of the dispute between the parties.
IV. Any direction issued or decision made by the High Court on the merits of a dispute between the parties, will not be in the exer- cise of “jurisdiction to punish for contempt” and, therefore, not appealable under Section 19 of the CC Act. The only exception is where such direction or decision is incidental to or inextricably connected with the order punishing for contempt, in which
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event the appeal under Section 19 of the Act, can also encom- pass the incidental or inextricably connected directions.
V. If the High Court, for whatsoever reason, decides an issue or makes any direction, relating to the merits of the dispute be- tween the parties, in a contempt proceedings, the aggrieved person is not without remedy. Such an order is open to challenge in an intra-court appeal (if the order was of a learned Single Judge and there is a provision for an intra-court ap- peal), or by seeking special leave to appeal under Article 136 of the Constitution of India (in other cases).
The first point is answered accordingly.”
7. Learned counsel for the respondents submits that
before issuing notice, the learned Single Judge had
considered the merits of the case and had already
made his mind to punish the respondents and,
therefore, an appeal would lie, in view of the decisions
referred to above. We are afraid the contention made
by learned counsel for the respondents cannot be
appreciated. The observations made by the learned
Single Judge in the Order dated 22nd December, 2016,
while issuing notice in the contempt petition, is only for
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the prima facie satisfaction as to whether the contempt
petition needs to be considered on merits. Only after
such a preliminary stage, notice can be issued. Now, it
is open to the respondents to file their reply and after
considering the defence, the learned Single Judge will
have to take a call as to whether it is a case to be
proceeded against for punishing the respondents. In
case such a decision is taken by the High Court, it is, at
that stage, that the respondents get a right to file an
appeal before the Division Bench in terms of Section
19(1)(a) of the Act. Such a stage having not arisen, the
impugned order passed by the Division Bench is only to
be set aside. Ordered accordingly.
8. Having said so, since it is brought to our notice that the
appellant has also initiated the proceedings for
execution of the decree and since the said matter is
also before us, we request the learned Single Judge who
has exercised the contempt jurisdiction, to consolidate
the execution petition and the contempt proceedings
and take a decision as to what exactly would be the
amount payable by the respondents in terms of the
decree. We also make it clear that nothing said by us or
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by the learned Single Judge or the Division Bench shall
stand in the way of the parties settling their disputes.
9. With these observations, the appeal is disposed of.
.……........................J.
(KURIAN JOSEPH)
……........................J.
(R. BANUMATHI)
NEW DELHI NOVEMBER 16, 2017