HAMMAD AHMED Vs ABDUL MAJEED
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: MA-000883-000884 / 2019
Diary number: 15924 / 2019
Advocates: JAIKRITI S. JADEJA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NOS. 883-884 OF 2019 IN
CIVIL APPEAL NOS. 3382-3383 OF 2019
HAMMAD AHMED ......APPELLANT
Versus
ABDUL MAJEED AND ORS. …...RESPONDENTS
W I T H
CONTEMPT PETITION (CIVIL) NOS. 589-590 OF 2019 IN
CIVIL APPEAL NOS. 3382-3383 OF 2019
O R D E R
HEMANT GUPTA, J .
MISCELLANEOUS APPLICATION NOS. 883-884 OF 2019
The present applications are filed by the appellant-plaintif
claiming the following reliefs:
A) An order restraining the respondent Nos. 1 and 2 from interfering with the working and management of Hamdard Laboratories (India) and its allied institutions in any manner whatsoever;
B) An order directing to respondent No. 1 to forthwith counter-sign all payment advices prepared by the Finance Department of Hamdard Laboratories India;
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C) An order permitting to applicant/appellant to release all payments under the payment advices prepared by the Finance Department of Hamdard Laboratories India in the event of the respondent No. 1 neglecting/refusing to counter-sign and returning the payment advices within a day from the date of receipt of the payment advices from the Finance Department of Hamdard Laboratories India.
2. The appellant has sought the above directions, inter alia, on the
ground that respondent Nos. 1 and 2 are creating impediment in the
working and management of Hamdard Laboratories (India) (for short
‘Hamdard’). It is alleged that this Court in its judgment dated April 3,
2019 has upheld the appointment of appellant as Chief Mutawalli but
still respondent No. 1 wrongfully and illegally continues to assert that
both the respondent Nos. 1 and 2 are in joint management along with
the appellant. The genesis of such claim is the direction of this Court in
para 59 of the judgment dated April 3, 2019, which reads as under:
“59. Thus, in view of above the appeals are allowed. The order passed by learned Division Bench on 27.11.2018 is set aside and that of the order of learned Single Bench on 25.10.2017 is restored. The parties will additionally continue with the arrangements arrived at in respect of the management of the Hamdard in terms of the resolution dated 28.04.2015.”
3. The appellant filed I.A. No. 5860 of 2017 before the Delhi High
Court in Civil Suit (OS) No. 211 of 2017 claiming the following reliefs:
A) To release the salaries and other dues of all the Mutawallis of Hamdard (including Defendant No. 4) from September, 2016 till date.
B) Direct all the banks as stated in para no. 2 of the application, to allow the plaintif to operate accounts maintained by Hamdard as sole signatory in his capacity as Chief Mutawalli.
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D) An order directing the defendants No. 1 and 2 to handover the password of the domain name www.hamdard.com, www.hamdard.in and www.hamdardindia.com and its e-mail server password to the plaintif.
D) Direct defendants No. 1 and 2 to disclose and handover the ERP (Enterprise Resource Planning) Admin Control Password.
4. However, the learned Single Bench in its order dated October 25,
2017 passed the following order in the said I.A.:
“47. In view of observations above, the defendants No. 1 and 2 are directed to handover the password of the domain name www.hamdard.com, www.hamdard.in and www.hamdardindia.com and its e-mail server password to the plaintif. They shall also disclose and handover the ERP (Enterprise Resource Planning) Admin Control Password.”
5. Thus, the prayer of the appellant for direction to allow the plaintif
to operate bank accounts maintained by Hamdard as sole signatory in
its capacity as Chief Mutawalli was not granted.
6. The resolution dated April 28, 2015, as mentioned in the final
order of this Court, was passed soon after Wakif Mutawalli died on March
19, 2015. The resolution dated April 28, 2015 was passed in the
meeting of Board of Trustees while considering a proposal to operate
two bank accounts of Hamdard in the Corporation Bank, Asaf Ali Road
Branch, Delhi. By such resolution, one member of each of the two
groups could sign in combination for operation of the bank accounts in
the Corporation Bank. One of the conditions in the resolution is that the
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resolution can be rescinded if a notice in writing is given to the Bank by
any of the trustees of the Trust.
7. The argument of the appellant is that Abdul Majeed has revoked
the resolution which is made out from the electronic mail sent on
December 12, 2018. Therefore, the arrangement in respect of banking
operations arrived at between the two groups is no longer available. It
is contended that Chief Mutawalli-the appellant has the right to operate
bank accounts in terms of Wakf Deed of 1948 as amended by 1973
Deed. Therefore, the respondents be restrained from interfering in the
working of Hamdard.
8. On the other hand, Mr. Rohatgi, learned senior counsel for the
respondents, submitted that revocation of the resolution was in the
context of payment of Rs. 40 crores made in four days after the
judgment of Division Bench of the High Court on November 27, 2018. It
is contended that exclusive right to operate bank accounts was claimed
by the plaintif but not granted by the learned Single Bench and that this
Court has restored the order of the learned Single Bench of the High
Court while allowing the appeals filed by the appellant. It is contended
that the appellant has not challenged the order passed by the learned
Single Bench in an appeal in respect of non-grant of relief (B) in I.A. No.
5860 of 2017. Therefore, the restoration of the order of learned Single
Bench by this Court will not mean that the appellant has right to operate
bank accounts exclusively. The additional direction in para 59 was to
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safeguard the interest of both the groups so that one group is not
excluded in the afairs of Hamdard.
9. We have heard the learned counsel for the parties and find that
there is an inadvertent mistake in the judgment dated April 3, 2019
when the Court said that the parties will additionally continue with the
arrangements arrived at in respect of the management of the Hamdard
in terms of resolution dated April 28, 2015. The resolution was in
respect of two bank accounts of Hamdard in the Corporation Bank only.
The resolution is in no way in respect of management of Hamdard and
even remotely has no connection with the management of the
Hamdard. Therefore, the word ‘management’ is inadvertent mistake of
this Court which is required to be substituted by the word ‘banking
operations’.
10. The learned Single Bench has not granted relief to the appellant to
operate bank accounts as claimed by him. This Court, vide judgment
dated April 3, 2019, has not granted the relief which was not granted by
the learned Single Bench but it was ordered additionally to continue with
the arrangements voluntarily arrived at in respect of two bank accounts
of Hamdard on April 28, 2015.
11. The apprehension of the appellant that respondent Nos. 1 and 2
may not cooperate in approving the payment may not be unfounded
but we hope that the good sense will prevail on the two groups to
maintain the reputation and monumental work done by Hakim Hafiz
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Abdul Majeed who started the business of Hamdard in the year 1906.
It is not in the interest of either of the two groups to damage the
goodwill of Hamdard only because the two groups are not on the
same page. We do hope that the two groups will rise above their egos
and resolve their disputes amicably so that the establishment of
Hamdard by Hakim Hafiz Abdul Majid continues to prosper and to
charity as resolved by the Late Hakim Abdul Majid for the benefit of
the people of India. With this hope, we dispose of Miscellaneous
Application Nos. 883-884 of 2019 by substituting the word
‘management’ in para 59 of the judgment dated April 3, 2019 with the
word ‘banking operations’.
CONTEMPT PETITION (CIVIL) NOS. 589-590 OF 2019 IN CIVIL APPEAL NOS. 3382-3383 OF 2019
12. In view of the order passed in Miscellaneous Application Nos.
883-884 of 2019, no orders are called for in the present contempt
petitions. Hence, the contempt petitions are dismissed.
I.A. NO. 90248 OF 2019
13. The applicant has sought a direction as to who will represent
Hamdard and depose on its behalf in various criminal proceedings
pending in diferent Courts against the appellant Hammad Ahmed.
14. In the application, it is pointed out that S. Rajagopalan was the
authorised representative of Hamdard in case No. 525309 of 2016 and
also in Complaint Case No. 5480/1/2010, both pending before
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Metropolitan Magistrate, Kamla Market, New Delhi. It is also pointed
out that one Javed Akhter, Sr. Manager (Legal) of Hamdard was the
authorised representative of Hamdard in three cases under Section
138 of the Negotiable Instruments Act, 1881 and also in FIR No. 89 of
2014.
15. The grievance of the applicant is that the appellant has appointed
his son Sajid Ahmed as authorised representative of Hamdard.
Therefore, the son of the appellant will be prosecuting his father which
will not lead to fair trial.
16. It shall be open to the applicant to seek appropriate relief in the
Civil Suit pending as the present claim is beyond the scope of the
appeals filed and decided by this Court. The I.A. is disposed of.
………...…………..........................J. (Uday Umesh Lalit)
………….….................................J. (Hemant Gupta)
New Delhi, JULY 09, 2019.
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