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Tirupati Vancom Private Limited vs James Glendye & Co. Private Limited & Ors
2025 Latest Caselaw 1026 Cal/2

Citation : 2025 Latest Caselaw 1026 Cal/2
Judgement Date : 8 August, 2025

Calcutta High Court

Tirupati Vancom Private Limited vs James Glendye & Co. Private Limited & Ors on 8 August, 2025

                 IN THE HIGH COURT AT CALCUTTA

                             ORIGINAL SIDE

                       COMMERCIAL DIVISION



Present:
The Hon'ble Justice Krishna Rao




                       G.A. (Com) No. 3 of 2025

                                   In

                     C.S. (Com) No. 70 of 2025



                   Tirupati Vancom Private Limited

                                 Versus

             James Glendye & Co. Private Limited & Ors.



           Mr. Krishnaraj Thaker, Sr. Adv.
           Ms. Sreenika Thaker

           Ms. Sreenita Ghosh Dastidar

           Mr. B. Chakraborty

           Ms. Sneha Singhania
           Ms. Rishita Sarkar

           Ms. Shabana Khatun

                                             ...for the plaintiff



           Mr. Zeeshan Haque

           Mr. Paritosh Sinha

           Mr. K.K. Pandey
                                       2


            Ms. Pooja Sett

            Ms. Sonia Nandy
            Ms. Mallika Bothra

                                             ..... for the defendant no.1



            Mr. Ratnanko Banerji, Sr. Adv,
            Mr. Rudrajit Sarkar

            Mr. Debangshu Dinda

            Mr. Jai Kumar Surana
            Mr. Dhruv Surana

            Mr. Abhimonyu Roy

            Ms. Arundhuti Barman Roy

                                              ..... for the defendant nos.2 & 3



Hearing Concluded On : 30.07.2025

Judgment On            : 08.08.2025

Krishna Rao, J.:

1. The defendant nos. 2 and 3 have filed the present application being

G.A. (Com) No. 3 of 2025 praying for revocation of leave under Section

12A of the Commercial Courts Act, 2015 and for dismissal of the suit.

2. Counsel for the defendant nos. 2 and 3 submits that the plaintiff failed

to provide any ground or reason for dispensation of pre-institution

mediation under Section 12A of the Commercial Courts Act, 2015.

3. Mr. Ratnanko Banerji, Learned Senior Advocate submits that by an

order dated 16th May, 2025, this Court has dispensed with the

requirement of compliance of Section 12A of the Commercial Courts

Act, 2015 without assigning any reason. He submits that on 20th May,

2025, this Court has taken up the application being G.A. (Com) No. 1 of

2025 in C.S. (Com) No. 70 of 2025 for hearing and by consent of the

parties, this Court has appointed one Senior Advocate as Mediator to

resolve the disputes and differences raised in the suit between the

parties. He submits that the plaintiff had agreed for mediation and as

such there was no urgency in the suit.

4. Mr. Banerji submits that the plaintiff has filed the instant suit by the

strength of an arbitration proceeding filed by the defendant nos. 2 and

3 and an award was passed in favour of the defendant nos. 2 and 3.

Thereafter applications under Section 34 of the Arbitration and

Conciliation Act, 1996 were filed but the same were dismissed by the

judgment dated 4th September, 2024. He submits that thereafter an

appeal was preferred under Section 37 of the Arbitration and

Conciliation Act, 1996 and the appeal was also dismissed by an order

dated 5th March, 2025. He submits that the plaintiff had the knowledge

with respect to the award dated 29th June, 2023 but the plaintiff has

filed the suit in the year 2025 after the period of two years from the

award and thus there is no urgency.

5. Mr. Banerji in support of his case relied upon the judgment in the case

of Dhanbad Fuels Private Limited vs. Union of India & Anr.

reported in 2025 SCC OnLine SC 1129 and submits that at the time

of grant of dispensation of the provisions of Section 12A of the

Commercial Courts Act, 2015, the Court has to see the cause of action

and the prayer of urgent relief. He submits that in the present case, the

cause of action alleged to have been arose in the year 2023 and the

plaintiff has filed the present suit in the month of May, 2025 and as

such it cannot be said that the suit filed by the plaintiff contemplate

urgent relief.

6. Mr. Banerji submits that there is no ground for urgency made out in

the plaint, thus the leave granted under Section 12A of the Commercial

Courts, Act, 2015 to dispensation with pre-institution mediation is

liable to be revoked and suit filed by the plaintiff is to be dismissed.

7. Per contra, Mr. Krishnaraj Thaker, Learned Senior Advocate

representing the plaintiff submits that in the month of January, 2012,

the defendant no.3 on behalf of the defendant nos. 2, 5 and 7

approached the Director of the plaintiff and represented that the

defendant no.1 was the lessee of the premises no. 6, Jawaharlal Nehru

Road, Kolkata - 700 013. The defendant no. 2 along with the defendant

nos. 4 and 6 whose directors were the defendant nos. 3, 5 and 7 had

entered into a Share Purchase Agreement dated 24th March, 2011 with

the defendant nos. 8 to 19 to acquire all the shares of and in defendant

no.1. The defendant nos. 3, 5 and 7 made over a copy of the Share

Purchase Agreement dated 24th March, 2011 to the plaintiff and relying

on the representations made by the defendant nos. 3, 5 and 7 on behalf

of the defendant nos. 2, 4 and 6, the plaintiff agreed to purchase 18%

of the total issued, subscribed and paid up equity shares of the

defendant no.1 for consideration of Rs. 14.72 crores.

8. Mr. Thaker submits that on 21st June, 2012, a Memorandum of

Understanding was entered between the defendant no. 2 as transferor

and the plaintiff as transferee and the defendant nos. 4 and 6 being the

confirming party. He submits that in between 17th January, 2012 to

30th May, 2012, the plaintiff paid an aggregate amount of Rs.

4,66,88,582.94 to the defendant no. 2.

9. By referring the said Memorandum, Mr. Thaker submits that as per

Clause 9, if in case due to any reason the Share Purchase Agreement is

cancelled or terminated, the transferee shall be entitled to the refund of

the entire money until then paid by the transferee to the transferor

immediately upon the transferor receiving the same from the present

shareholders and/or the Company, as the case may be.

10. Mr. Thaker submits that though the defendant no. 2 has got an award

in the month of June, 2023 but the same was challenged before the

Court by an application under Section 34 of the Arbitration and

Conciliation Act, 1996 but the same was dismissed. The defendant no.

2 had further preferred an appeal under Section 37 of the Arbitration

and Conciliation Act, 1996 and the said appeal was also dismissed on

5th March, 2025, thus it cannot be said that cause of action for filing of

the case arose in the month of June, 2023.

11. Mr. Thaker submits that the defendant no. 2 along with the defendant

nos. 8 and 9 have filed a suit being C.S. (Com) No. 764 of 2024 wherein

the plaintiff has been made as party being defendant no. 4 wherein the

defendant no. 2 have prayed for declaration declaring that the plaintiffs

are discharged of all liabilities to the defendant nos. 3 and 4 in respect

of amounts of Rs. 69,47,250/- and Rs. 6,57,90,250/- together with

interest thereon upon deposit the same with the Registrar, Original

Side of this Court.

12. Mr. Thaker submits that being aggrieved with the order passed in an

appeal under Section 37 of the Arbitration and Conciliation Act, 1996,

Deepak Bhargava & Ors. had preferred an SLP before the Hon'ble

Supreme Court wherein by an order dated 9th May, 2025, the Hon'ble

Supreme Court has passed an order by permitting the first respondent

to withdraw the principal amount of Rs. 19,92,30,500/- from the

Registrar of this Court and it was further directed the Registrar of this

Court that the remaining amount shall be invested by the High Court

in a fixed deposit with any Nationalized bank with auto renewal facility

till disposal of the appeal.

13. Mr. Thaker submits that the defendant no. 1 has received the amount

and as per Clause 9 of the Memorandum of Understanding, the

defendant no. 1 ought to have pay the amount to the plaintiff but has

not paid, accordingly, on 14th May, 2025, the plaintiff has filed the

present suit with the prayer for urgent relief and for dispensation of

Section 12A of the Commercial Courts Act, 2015.

14. Mr. Thaker submits that the plaintiff in the plaint had categorically

pleaded the urgency stating the fact that by a letter dated 12 May,

2025, the defendant no. 1 has forwarded the order dated 9th May, 2025,

passed by the Hon'ble Supreme Court wherein the Hon'ble Supreme

Court has permitted the defendant no. 2 to withdraw an amount of Rs.

19,92,30,500/- from the amount deposited before this Court. He

further submitted that the defendant no. 1 has also instituted a suit

being C.S. (Com) No. 764 of 2024) and in the said suit, mediation

between the parties, have failed and no purpose would be served for

institution of mediation process. Mr. Thaker in support of his

submission has also relied upon the judgment in the case of

Dhandbad Fuels Private Limited (supra) and the judgment in the

case of Gavrill Private Limited vs. Maira Fabricators Private

Limited reported in 2023 SCC OnLine Cal 2443 and submits that the

expression "contemplated" to express the intention that an interim

relief may be required at the time of filing of the suit or may be required

any time the defendant expresses an intention to do some act to defeat

the decree to be passed.

15. Mr. Thaker further relied upon an unreported judgment passed by this

Court in the case of Mahesh Thakur vs. Om Prakash Bhartia & Ors.

in C.S. (Com) No. 568 of 2024 dated 8th April, 2025 wherein this

Court held that the plaintiff has elaborately explained the cause of

action to file the present suit and thus it cannot be said that the plaint

does not discloses cause of action.

16. The issue involved in the present application whether the leave granted

to the plaintiff by dispensing with the requirement of provisions of

Section 12A of the Commercial Courts, Act, 2015, is liable to be

revoked or not?

17. The plaintiff has filed the suit praying for the following reliefs:

"a) Declaration that the Award dated 29th June, 2023 made in the arbitral reference between the defendants is not binding on and does not affect the right, title and interest of the plaintiff in respect of 18% shares of and in the Defendant no.1;

b) Decree for Rs. 26,92,84,668/- (Rupees Twenty-

Six Crores Ninety-Two lakhs Eighty-four thousand Six hundred and Sixty-eight only) as stated in paragraph 32 above against the defendants and each of them jointly and severally;.

c) Decree for Rs. 25,05,00,000/- (Rupees Twenty- Five Crore and Five lakhs only) as stated in paragraph 34 above against the defendants and each of them jointly and severally;

d) Alternatively, enquiry into damages and decree for such sum as may be found upon enquiry.

e) Perpetual the injunction restraining defendants from withdrawing any amount deposited with the Registrar Original Side of this Hon'ble Court pursuant to the orders made in AP no. 664 of 2024 without making payment of the plaintiff's claims as stated in paragraph 32 and 34 above;

f) The amount deposited with the Registrar Original Side of this Hon'ble Court pursuant to orders made in AP no. 664 of 2024 be made over to the plaintiff in pro tanto satisfaction of its claims;

g) Pendente lite interest and interest on judgment at 12% pa till realization

h) Receiver;

i) Injunction;

j) Attachment;

k) Cost;

l) Further or other reliefs."

18. By an order dated 16th May, 2025, this Court passed the following

order granting dispensation to the requirement of compliance of Section

12A of the Commercial Courts, Act, 2015.

"The Court: In view of the urgency pleaded on behalf of the plaintiff, the plaint is presented and admitted subject to scrutiny by the Department. Leave under Order II Rule 2 of the Code and Clause 12 of the Letters Patent, 1865 is granted. The requirement of compliance under Section 12A of the Commercial Courts Act, 2015 is also dispensed with."

19. The defendants have instituted an arbitral proceeding in which the

plaintiff was not the party and Award was passed on 29th June, 2023.

As per Memorandum of Understanding, 18% of the total shares of the

defendant no.1 was to be assigned to the plaintiff for which the plaintiff

had duly paid the full amount to the defendant no.1. The defendants

have failed and refused to transfer 18% shares of the defendant no.1 to

the plaintiff, the plaintiff is entitled to get an amount of Rs.

11,24,78,832.94 being the aggregate amount paid by the plaintiff as

consideration for acquiring such shares.

20. The defendant no.1 claims that it has already deposited a sum of Rs.

26,34,82,664.36 before this Court pursuant to orders passed by this

Court and thereby discharged its liability to repay the plaintiff. The

defendant no.2 is taking steps to withdraw the said amount and has

instituted an Execution Case No. 424 of 2024 for realization of the said

amount.

21. The Learned Sole Arbitrator has passed the following Award dated 29th

June, 2023, against the defendant no.1:

"It is not in dispute that the transaction between the parties is a commercial transaction. The claimant has been deprived of the use of the aforesaid money and the aforesaid amount which the Claimant paid was lying at the disposal of the Respondents for its business. Considering all these facts, the Tribunal grants interest at the rate of 9% per annum which has to be paid by the Respondents to the Claimants on the aforesaid amount of Rs.19,92,30,500/- from the month of December, 2019, till the date of the Award at a rate of 9% per annum, which comes to about Rs.26,34,82,336.25/- in total (i.e. Rs.19,92,30,500/- as principal and Rs.6,42,51,836.25/- by way of interest). Such amount has to be paid to the Claimant by the Respondents within a periods of 6 weeks from date. Failing which the Respondents will have to pay the aforesaid amount of Rs. 26,34,82,336.25/- , namely the principal and the interest along with an interest at the rate of 11% on the total amount from the date of default till the date of actual payment."

22. The Award was challenged by way of an application under Section 34 of

the Arbitration and Conciliation Act, 1996 and after dismissal of the

said application, an appeal under Section 37 of the said Act was also

preferred but the same was also dismissed. In the meantime the

defendant no.1 has deposited an amount of Rs. 26,34,82,664.36 before

this Court. The parties have preferred an SLP before the Hon'ble

Supreme Court and by an order dated 9th May, 2025, the Hon'ble

Supreme Court allowed the defendant no.2 to withdraw the principal

amount i.e. Rs.19,92,30 500/- from the Registrar of this Court. The

defendant no.1 by a letter dated 12th May, 2025, informed the plaintiff

about the order dated 9th May, 2025.

23. In the case of Dhanbad Fuels (supra), the Hon'ble Supreme Court held

that the test for "urgent interim relief" is if on an examination of the

nature and the subject-matter of the suit and the cause of action, the

prayer of urgent interim relief by the plaintiff could be said to be

contemplable when the matter is seen from the standpoint of the

plaintiff.

24. In the present case, the plaintiff has made out a specific case for

dispensation of provisions of Section 12A of the Commercial Courts Act,

2015, on the pretext that the plaintiff was not the party to the

arbitration proceedings initiated by the defendant nos.1 and 2 wherein

an award was passed on 29th June, 2023. Subsequently, the parties to

the arbitration have filed an application under Section 34 of the

Arbitration and Conciliation Act, 1996, challenging the Arbitration

Award. After the dismissal of the application under Section 34, an

appeal was filed under Section 37 of the said Act. The defendant no.1

has also instituted a suit being C.S. (Com) No. 764 of 2024 for

discharge of his liability to pay any amount to the plaintiff as the

defendant no.1 has deposited the amount with the Registrar of this

Court. Subsequently, only on 12th May, 2025, the plaintiff came to

know that from the communication of the defendant no.1 that as per

the order passed by the Hon'ble Supreme Court dated 9th May, 2025,

the defendant no. 2 has withdrawn an amount of Rs.19,92,30,500/-.

25. This Court finds that as per Clause 9 of the Memorandum of

Understanding dated 21st June, 2012, in case the Share Purchase

Agreement is cancelled or terminated, the transferee shall be entitled to

the refund of entire money until then paid by the transferee to the

transferor immediately upon the transferor receiving the same from the

present shareholders and/or the company, as the case may be.

The defendant no.1 failed and refused to transfer 18% share in the

defendant no.1 to the plaintiff though the plaintiff has paid an amount

of Rs.11,24,78,832.94. As per the award, the defendant no.1 had

received amount and has deposited in this Court and the defendant

no.1 has also filed a suit for declaration.

26. On receipt of the communication dated 12th May, 2025 from the

defendant no.1, the plaintiff immediately filed the present suit. This

Court considered the urgency, cause of action and the prayers made in

the plaint and did not find any reasons to revoke the leave granted for

dispensation of the requirement of provisions of Section 12A of the

Commercial Courts, Act, 2015.

27. G.A. (Com) No. 3 of 2025 is dismissed.

(Krishna Rao, J.)

 
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