Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CONMT.PET.(CIVIL)NO.17/2009
IN
CIVIL APPEAL Nos. 1268 & 7428 OF 2008
JERMYN CAPITAL LLC
... Petitioner(s)
Versus
SECURITIES & EXCHANGE BOARD OF INDIA&ORS
... Respondent(s)
O R D E R
This contempt petition has been filed alleging willful and
deliberate disobedience and non-compliance of the order passed by this Court
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on 5 December, 2008, while disposing of Civil Appeal No. 1268 of 2008 and
C.A.(D)No.5526 of 2008. By the said order, we had disposed of the the said two
appeals on the basis of an earlier order passed by the Securities Appellate
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Tribunal in a Misc. Application in Appeal No.21 of 2006 dated 8 May, 2006,
by which the Tribunal had permitted
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the petitioner to sell its share and securities, which were being held by the
Committee, through recognised stock exchanges in accordance with law and
through the registered stock brokers and to credit the sale proceeds in the bank
account maintained by the appellant with the ICICI Bank.
It appears that pursuant to the said order some of the shares were
sold by the appellant and the amounts which were received on account of such
sale were deposited in the account of the appellant in the ICICI Bank.
Certain other shares which had remained unsold were the subject matter of the
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two appeals which were disposed of by us earlier. By the said order of 5
December, 2008, following the order passed by the Securities Appellate
Tribunal, we had given leave to the petitioner to sell off the remaining shares as
was indicated in Annexure D to the affidavit, in the manner indicated in the
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order passed by the Appellate Tribunal on 8 May, 2006. We had also directed
that the sale proceeds were to be deposited in the ICICI Bank and that the
same should be invested in short-term fixed deposits
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along with the amounts which have already been received and which have been
deposited with the Bank and that the said fixed deposits were to be kept
renewed till a final decision was taken by the Securities and Exchange Board
of India (SEBI). We had remitted the matter to the SEBI with a request to
dispose of the same expeditiously, preferably within a period of six months
from the date of the communication of the order. Pursuant to the said order,
an attempt was made by the petitioner to sell the remaining shares, but were
prevented from doing so on account of the objection of the Reserve Bank of
India that even if the shares were sold, the sale proceeds could not be
deposited in an interest-bearing account of the investor.
The objection taken on behalf of the SEBI was that since the
registration of the petitioner had expired, after sale of the shares, the petitioner
could not be allowed to deposit the sale proceeds in the account held by it in
ICICI Bank.
As far as the ICICI Bank is concerned,
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the objection taken was that the amount which had already been deposited
with the Bank had been frozen on account of the expiry of the registration,
and, as such, the same could not be frozen and no withdrawal could be
permitted and furthermore, since the registration had expired no on-line
transactions could be undertaken.
The stand taken by the CBI is that the account of the petitioner could
not be operated for the purpose of withdrawal of any amounts from the
account. There was no embargo, however, for depositing the amounts in the
account, except for the objection taken by the RBI that it could not be
deposited in an interest bearing account.
It is in this background that when we took up the application for
contempt that certain suggestions were made regarding the manner in which
the securities which were yet to be sold could be disposed of having regard to
the instability of the market conditions so that the petitioner could be insulated
against loss on account of the fluctuating market.
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Since in our order we had directed that the amounts already
deposited in the account would also be included in the amounts to be obtained
after sale of the shares and be invested in fixed deposits, which appears to be
contrary to the Rules and Regulations of the Reserve Bank of India, we direct
that the appellant shall be entitled to sell the shares which are being held by
I.C.I.C.I.(Securities) as Custodian and the sale proceeds will be deposited with
SEBI. The amounts which are already lying in the frozen account of the
petitioner with ICICI Bank, will also be released and made over in favour of
SEBI. The amounts so received by SEBI shall thereafter be invested by SEBI
in short-term fixed deposits in a public sector bank which are to be kept
renewed till the final decision of the matter pending before SEBI, as was
directed by our earlier order of December 05, 2008. It is also made clear that
the disbursement of the amounts, so invested, together with accrued interest,
will be subject to the final decision of SEBI.
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Since the registration of the petitioner has expired preventing any
further on-line transactions, ICICI Bank will be entitled to process and record
the transactions manually and all parties shall act on the basis of such manual
recording.
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The period for completing the investigation is extended till 31 August, 2009.
As far the contempt petition is concerned, having regard to the facts indicated
hereinabove, we are not inclined to proceed any further with the contempt
proceedings, which are, accordingly, dropped.
The application for modification, being I.A.No.1 of 2009, filed by
the Reserve Bank of India, is also disposed of by this order.
...................J.
(ALTAMAS KABIR)
...................J.
(CYRIAC JOSEPH)
New Delhi,
May 14, 2009.