Hall And Anderson Ltd And Anr vs National Textile Corporation Ltd ...
2013 Latest Caselaw 1831 Del

       *       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Date of Decision: 23.04.2013
+      W.P.(C) 2416/2013
       HALL AND ANDERSON LTD AND ANR                     ..... Petitioners

                             Through   Mr Prateek Jalan, Mr. Darpan Wadhwa, Ms
                                       Malvika Trivedi, Ms Sonia Dubey, Mr
                                       Nikhil Singhvi and Mr S. Chakraborty,
                                       Advs.

                    versus

       NATIONAL TEXTILE CORPORATION LTD AND ANR

                                                           ..... Respondents

                             Through   Mr Kaushibh and Mr Sanjoy Ghose, Advs.


CORAM:
HON'BLE MR. JUSTICE V.K.JAIN

                             JUDGMENT

V.K.JAIN, J. (ORAL)

Sh. Madhusudan Mill in Mumbai, an undertaking of petitioners' Company

came to be nationalized in the year 1995 and vested in respondent No.1/National

Textile Corporation Ltd. under the provisions of the Textile undertakings

(Nationalization) Act, 1995. The provisions of the aforesaid Act were challenged

by the petitioner No.1. The disputes between the parties in this regard were

amicably settled in terms of a settlement recorded before the Hon'ble Supreme

Court on 27.02.2009 in SLP (Civil) No.18726/20006 (Hall & Anderson Ltd. v.

Registrar, Board for Industrial & Financial Reconstruction & Ors.) and TP (Civil)

No.71/2007 (Hall & Anderson Ltd. vs. Union of India & Ors.). The terms of the

settlement reads as under:-

"1. The concerned registering authority is directed to register the Deed of Conveyance in terms hereof upon the petitioner making payment of requisite stamp on the amount of consideration mentioned herein.

2. In the event the respondents No.2 and 3 intending to sell and/or otherwise dealing with their 65% of land, then and in that event the petitioner shall have first right of refusal subject to the petitioner being ready and willing to match the terms on which the said land is proposed to be sold and/or dealt with by the said respondents.

3. If necessary, the petitioner, in order to cause the documents of title relating to Mumbai Property being made over to respondents, the petitioner shall discharge the liability of the Central Bank of India by making payment to M/s. Astral Developers, their assignees, in respect of Mumbai property only. So far as the mortgage in respect of premises No.31, Chowringhee Road, Kolkata is concerned, the same may continue to remain with the said M/s. Astral Developers, Mumbai.

4. This settlement has been arrived at in view of the peculiar facts and circumstances of the case with an objective to avoid long protracted litigation and cannot be cited as a precedent in any other similar proceeding."

2. The case of the petitioner is that respondent No.1 NTC has entered into a

joint venture with several other land owners whose land also came to be vested in it

under the above referred Act. The petitioner also made a representation to

respondent No.1 on 08.05.2009, seeking to enter into similar arrangement with

respect to the land which was earlier owned by Sh. Madhusudan Mill in Mumbai.

The grievance of the petitioner is that the proposal submitted by it has not been

considered by the respondent. The only prayer made in this petition is for a

direction to the respondent to consider the representations of the petitioner dated

08.05.2009 and 28.02.2013 in terms of the settlement between the parties which

was recorded by the Hon'ble Supreme Court in its order dated 27.02.2009.

3. The learned counsel appearing for the respondents states that at present, they

have no proposal with the respondents for dealing with the land which was earlier

owned by Sh. Madhusudan Mill in Mumbai either by way of sale or in any other

manner.

4. This not the case of the petitioner that any proposal for sale of the land in

question or otherwise dealing with it is under consideration of respondent no.1.

Since the right to first refusal granted to the petitioner under the settlement

recorded on 27.02.2009 would arise only in the event of the respondent seeking to

sell or otherwise deal with the aforesaid land, it has no legal right for consideration

of the representation made by it to the respondents, seeking to enter into joint

venture agreements in respect of the aforesaid land.

5. The writ petition, at this stage, discloses no cause of action.

The writ petition is, accordingly, dismissed.

                                                                         V.K. JAIN, J

APRIL        23, 2013
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