Madras High Court
Mahasemam Trust A Public Trust vs Rohit Karanth Sawhney on 14 June, 2021
Cont. P(MD)No.442 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 14.06.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Cont. P(MD)No.442 of 2021
in
W.P(MD)No.8037 of 2020
Mahasemam Trust A Public Trust,
Rep. by its Trustee,
Dr.Prabu Vairavan Prakasam,
Having its registered office at
519, 16th Street, Karpaga Nagar,
K.Pudur, Madurai-625 007. ... Petitioner
Vs.
1.Rohit Karanth Sawhney,
S/o.Vinod Prakash Sawhney
Managing Director & Chief Executive Officer,
India Rating & Research Pvt. Ltd.,
Having Office at Wokhardt Towers,
4th Floor, West Wing,
Bhandra East,
Mumbai-400 051.
2.Rohan Shukla,
Assistant Manager,
Division of Policy & Inspection (Credit Rating
Agencies/Debenture Trustees)
Market Intermediaries Regulation &
Supervision Dept. (MIRSD)
Securities and Exchange Board of India,
1/6
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Cont. P(MD)No.442 of 2021
SEBI Bhavan, Plot No.C4-A, 'G' Block,
Bandra-Kurla Complex, Bandra (East)
Mumbai-400 051. ... Respondent
Prayer: Contempt Petition filed under Section 11 of the Contempt of
Courts Act, 1971 to initiate suo motu contempt proceedings against the
contemnors 1 and 2 and punish them for willfully and deliberately
misleading the Court in passing the orders in W.P.(MD)No.8037 of 2020,
dated 12.10.2020.
For Petitioner : Mr.K.Subramanian
Senior Counsel
For Respondents : Mr.Aravind P.Datar
Senior Counsel
for Mr.V.M.Sivakumar
Standing Counsel for SEBI
ORDER
Heard the learned Senior Counsel on either side.
2.The petitioner herein filed W.P.(MD)No.8037 of 2020
challenging the downgrading of their rating by India Rating and
Research Private Limited. By order dated 12.10.2020, the writ petition
was dismissed as not maintainable. However, it was made clear that the
https://www.mhc.tn.gov.in/judis/
Cont. P(MD)No.442 of 2021
writ petitioner was at liberty to avail the in-house remedy available to
them or move Securities and Exchange Board of India (SEBI) directly
by filing a complaint against the Rating Agency. It was further observed
that whatever remedy that the petitioner may avail, the same shall be
attended to with utmost expedition. Questioning this order, the petitioner
herein moved the Hon'ble Supreme Court by filing S.L.P. No.15116 of
2020. Vide order dated 18.12.2020, the Hon'ble Apex Court dismissed
the SLP and made it clear that the petitioner may seek his remedy as
observed by the High Court in Paragraph No.18 of the Judgment.
3.Thereupon, the petitioner filed a complaint against the Rating
Agency before SEBI. SEBI took the stand that the complaint is not
maintainable before them and that, the petitioner will have to move the
Reserve Bank of India, as according to the petitioner, the circulars
issued by the Reserve Bank of India have been violated. Not satisfied
with the stand taken by SEBI, the present contempt petition came to be
filed before me.
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Cont. P(MD)No.442 of 2021
4.Vide order dated 29.04.2021, I rejected the stand of SEBI that
they do not have jurisdiction in the matter. I directed them to pass an
order on merits. I made it clear that the issue of maintainability shall not
be reopened. The contempt petition has been posted 'for compliance'
today. The official who had disposed of the complaint vide order dated
04.06.2021, is present before this Court through video conference mode.
5.The learned Senior Counsel appearing for SEBI informed the
Court that the order passed by this Court has been complied with.
6.The learned Senior Counsel appearing for the petitioner faulted
the conduct of the authority who passed the order dated 04.06.2021. He
submitted that even though this Court in its earlier order had specifically
foreclosed the issue of maintainability, the official had chosen to once
again seek clarification from the Reserve Bank of India. The learned
Senior Counsel placed reliance on the decision of the Hon'ble Apex
Court reported in (2017) 5 SCC 517 (National Securities Depository
Limited Vs. Securities and Exchange Board of India) for the
proposition that the proceedings are quasi judicial in character and that,
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Cont. P(MD)No.442 of 2021
therefore, the authority will have to independently decide the issue and
could not have been dictated by any other authority or agency or
institution. He pointedly contended that SEBI has not at all gone into the
merits of the complaint.
7.I am not satisfied with the said submission. As rightly pointed
out by the learned Senior Counsel appearing for SEBI, the order dated
04.06.2021 has been passed only on the merits of the matter. Even
though the official need not have referred to the Reserve Bank of India,
still a careful reading of the order indicates that they have not been
dictated to by the Reserve Bank of India. The order has been passed
after an independent application of mind. If the petitioner is aggrieved
by the same, it is open to the petitioner to avail the remedies open to
them under law. I consciously refrain from entering into the merits of the
matter. By passing the order dated 04.06.2021, I am satisfied that the
direction issued by this Court has been complied with in letter and spirit.
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Cont. P(MD)No.442 of 2021
G.R.SWAMINATHAN, J.
rmi
8. The contempt petition stands closed.
14.06.2021
Index: Yes/No
Internet: Yes/No
rmi
NOTE: In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may be
utilized for official purposes, but, ensuring that the copy
of the order that is presented is the correct copy, shall be
the responsibility of the advocate/litigant concerned..
Cont. P(MD)No.442 of 2021
in
W.P(MD)No.8037 of 2020
14.06.2021
https://www.mhc.tn.gov.in/judis/
