Ravi Raj Gupta & Ors. vs Hans Raj Gupta & Co. (P) Ltd. & Ors.
2009 Latest Caselaw 570 Del

                  * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                   Date of Reserve: 5.2.2009
                                                           Date of Order: 17th February, 2009

CS(OS) No. 1944/2003
%                                                                                         17.2.2009

        Ravi Raj Gupta & Ors.                                                             ... Plaintiffs
                          Through: Mr. G.K. Mishra, Advocate

                 Versus


        Hans Raj Gupta & Co. (P) Ltd. & Ors.            ... Defendants
                   Through: Mr. Vikas Dhawan and Mr. Abhimanyu Mahajan,
                   Advocates for D-3


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment? Yes.

2. To be referred to the reporter or not?                                                         Yes.

3. Whether judgment should be reported in Digest?                                                  Yes.

JUDGMENT

The plaintiff has filed this suit seeking a declaration that the Board

resolution dated 12.1.2002 passed by the Board of Directors of defendant No.1

Company was null and void. Plaintiff also sought permanent injunction that

defendants be restrained from acting on above resolution of the Board of

Directors and Court should restrain defendant no.5 from taking any steps

pursuant to directions issued by other defendants in accordance to the Board's

resolution. Prayer is also made that defendants be restrained from

dispossessing the plaintiffs from the premises.

2. On the very day of presentation of this suit on 12.11.2003 the Court

had asked the plaintiffs to address the arguments on the maintainability of the

suit however, the matter remained pending for considering the maintainability of

the suit for such a long time.

3. Brief facts relevant for the purpose of deciding this issue are that

the defendant no.1 company was a tenant in property no. 3 Amrita Shergill

Marg, New Delhi. This property was leased by defendant no.5 M/s H.G.Gupta &

Sons (HUF) to defendant No. 1 Company for residence of its officers. The

company by a resolution in the meeting of Board of Directors held on 27.2.1974

allotted this property to late Lala Hansraj Gupta in his capacity as CEO/Chairman

of the company. Late Lala Hansraj Gupta was father of plaintiff no. 2 and

defendants no. 2-4 and grandfather of plaintiff no. 1. Late Lala Hansraj Gupta

passed away on 3.7.1985. At the time of death of Lala Hansraj Gupta his widow

Smt. Angira Devi was living in the premises and plaintiffs no. 1 & 2 were living

with her. These three persons continued to occupy the property leased out to the

company without any formal allotment from the company. However, plaintiff no.

1 at one point of time was Chief Executive Officer of the defendant no.1

company. For this reason, no objection seemed to have raised by Board of

Directors against plaintiff no. 1 and his father occupying the property. The Board

of Directors of defendant no.1 in their meeting held on 9.10.2000 removed

plaintiff no. 1 from the post of Chief Executive Officer of defendant no.1

Company. Plaintiff did not vacate the property even thereafter. Defendant No. 1

Company filed a criminal complaint under the Companies Act before the Court of

Additional Chief Metropolitan Magistrate in this respect regarding unauthorized

occupation of the company property. Thereafter, a resolution was passed by the

company on 12.1.2002 surrendering this property to the HUF i.e. defendant no.5.

4. The plaintiffs have filed this suit challenging the validity of this

board resolution on the ground that the resolution was in contravention of Section

299 of the Companies Act, since the Directors, who passed the resolution had

not disclosed their interests. It is submitted that defendants no. 2-4 being

Directors of defendant No. 1 Company had also interest in the property, in

question, being co-parceners of the HUF (defendant no. 5) and since they did

not disclose their interests under Section 299 of the Companies Act, the

resolution was bad in the eyes of law. The other ground taken is that defendant

No. 1 Company had taken this property on lease from defendant no.5 HUF vide

its special resolution passed in an extraordinary General Meeting of shareholders

held on 27.1.1974 for use and occupation of company officers, the plaintiffs have

been residing in the premises during lifetime of late Lala Hansraj Gupta, who was

occupying the premises as Chairman/ChiefEO and after death of Lala Hansraj

Gupta plaintiffs have been in continuous, uninterrupted and peaceful enjoyment

of the premises till date. The defendant no. 1 company has been holding

leasehold rights for more than 25 years and there was no reason for defendant

No. 1 Company, surrendering the leasehold rights by passing the impugned

resolution. The defendants were acting to further their own interest and misuse

their capacity as Directors to cause grievance to the plaintiffs.

5. Plaintiff no. 1 is a Director of the defendant no.1 company.

Defendant No. 1 Company is a family company in which all Directors are related

to each other; they are all also members of HUF and all the Directors know each

others' interests. The question of non-disclosure of interest of by any of the

Directors therefore does not arise. The term 'disclosure' as used in Section 299

of the Companies Act means - to make others aware of something, which they

are not aware. Since the relationship between the plaintiffs and the defendants

is such that they were all aware that the property was HUF property and the co-

parceners had interest in the property, there was no question of making others

aware of this interest and the plea taken by the plaintiffs is a baseless plea.

Even otherwise, plaintiff no. 1 is a Director of the Company; he himself had

ratified this resolution at the subsequent meeting of the Board of Directors as a

Director. He has no right to challenge the resolution of the company of

surrendering the tenancy before a Civil Court. Even if, he was living in the

premises with the permission of the Company or without the permission of the

company, he has no locus standi to challenge the resolution of the company on

the ground of violation of Section 299 of the Companies Act since he and other

Directors were aware of the interests of all the Directors. Similarly, plaintiff no. 2,

who is only a shareholder of defendant no.1 company has no right to challenge

the resolution passed by Board of Directors of Company. A shareholder has a

right only to the dividend and of participation in the Annual General Meetings and

to vote there. A shareholder has no 'say' in the management unless and until he

becomes part of the management.

6. The Counsel for the plaintiff has relied upon Avanthi Explosives P.

Ltd. v. Principal Subordinate Judge Tirupathi & Anr. 1987(Vol.-62) Company

Cases 301 wherein Andhra Pradesh High Court had held that the obligation of a

Director to disclose his interest in a contract entered into or to be entered into is

an obligation similar to that of a Trustee and Directors are in the position of

Trustees according to common law and they have a fiduciary relation towards the

shareholders. Trustees become disqualified if they have any interest adverse to

that of the beneficiaries and that they have to account for any secret profit made

by them. The Director of a company could therefore maintain a suit before the

Civil Court challenging the validity of resolution passed by its Board of Directors

to the effect that he has been disqualified from company as a Director as he has

not disclosed his interest as required under Section 283 & 299 of the Companies

Act. I consider this case is of no help to the plaintiff. As already observed, all the

Directors including plaintiff no. 1 are closely related to each other and their status

of a co-parcener in HUF property was well known to all concerned.

7. The plaintiffs in this case are motivated by their self-interests. The

plaintiffs want to continue in possession of company's property without any right.

A property leased out to the company, can be allotted by the company to any of

the officials. The plaintiffs have no prerogative to live in a company's property

without the permission of the company. It is not the case of the plaintiffs that

they have any exclusive or special right to live in the property. They have

approached the Court with an ulterior motive of retaining the property illegally.

The excuse of Board's resolution having been void has been just taken as a

façade. Plaintiff no. 1 has already been proceeded against by defendant no.1

company under appropriate provisions of Company law for illegally remaining in

possession of the property. In fact it is he, who is interested in retaining the

property to the exclusion of other co-parceners and has raised a baseless plea of

a Board of Directors resolution being void.

8. Board of Directors of defendant no.1 Company knew each others'

interests and therefore there was no violation of Section 299 of the Companies

Act. In A. Sivasailam v. Registrar of Companies, 1995, Company Law Cases,

Volume 83, Page 141, the Company Law Board has considered this issue of

disclosure of interest and had observed that 'disclosure of interest' has to be in

the meeting of Board and the object of the provision in the section is not that a

Director should not have any personal interest in a contract or arrangement but

only stipulates that the same should be disclosed and if the Directors already

know the interest of each other the question of further disclosure does not arise.

9. I consider that the suit filed by the plaintiffs is not maintainable

being a frivolous suit and the plaintiffs have been dragging this frivolous suit for

all these years. The suit is liable to be dismissed with heavy costs and is hereby

dismissed with costs of Rs.50,000/- to be paid to the defendants equally.

February 17, 2009                                          SHIV NARAYAN DHINGRA, J.
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