NIRENDRA NATH KAR vs. GOPAL NAVIN BHAI DAVE

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION         CIVIL APPEAL NO(S). 4448 OF 2015 NIRENDRA NATH KAR ….APPELLANT(S) VERSUS GOPAL NAVIN BHAI DAVE & ORS. ….RESPONDENT(S) J U D G M E N T Ajay Rastogi, J. 1. The instant appeal is directed against the judgment and order th passed by the Division Bench of the High Court of Calcutta dated 17 October, 2012 while setting aside the finding returned by the learned th Single Judge dated 8   August, 2012 in sequel affirmed order of the Registrar of Companies  (RoC) striking off the name of the Company th from the register of RoC by an Order dated 27   January, 2006 in exercise   of   power   under   Section   560(5)   of   the   Companies   Act, 1956(hereinafter being referred to as the “Act 1956”). 2. The brief facts of the case are as under:­ Signature Not Verified The initial incorporation of the Company was in the name of Digitally signed by NEETA SAPRA Date: 2022.09.29 19:02:10 IST Reason: Basanti  Cotton   Mills   Private   Limited   with   three   Directors,   namely, (i)Gopal N. Dave, (ii) Nikhil Basant Lal Merchant, (iii) Paresh Basant Lal Merchant and the authorized share capital of the Company was Rs.10,00,000/­  divided into 1,00,000 equity  shares  of Rs.10  each. The name of the Basanti Cotton Mills Private Limited was changed to rd Basanti Cotton Mills(1998) Private Limited on 3   March, 2000.  The last annual return and audited accounts were filed with the Registrar of Companies for the financial year 2002­2003.   The name of the Company in terms of Section 560(5) of the Act, 1956 was struck off by th the Registrar of Companies, West Bengal on 27  January, 2006 at the instance of the respondents(Directors of the Company). 3. It may be relevant to note that the Registrar of Companies in its affidavit   in   opposition   before   the   High   Court   asserted   that   the company was not functioning and not carrying out any business and the last annual return was filed of the year 2002­2003.  The relevant extract is quoted hereunder:­

N.B. 1) In this regard it may kindly be pointed out that though DIN NO. 3 in respect of Nirendranath Kar, Dipali Chowdhury and Babulal Banerjee has   been   filed   online   under   the   Digital   signature   of   Nirendranath   Kar, however no Form 32 has been filed showing the appointment of the said three persons as directors of the company with Registrar of Companies West Bengal   (ROC,   WB).     In   terms   of   the   provisions   of   Section   303   of   the Companies Act, 1956. 2) DIN 3 form could be filed by a person for himself and thereby his name   used   to   become   recorded   as   Director   of   the   Company.     But corresponding filing of Form 32 is necessary to corroborate the DIN 3 filed. 3) In view of the above it can be said that the names of Nirendranath Kar,   Dipali   Chowdhury   and   Babulal   Banerjee   may   not   be   evident   as Directors of the company in absence of any such filing of Form No. 32 as required under Section 303 of the Companies Act, 1956.” [emphasis supplied] 4. After the name was struck off, it was published in the Gazette of th 27  January, 2006.  The bank also issued no dues certificate in favour of Basanti Cotton Mills (1998) Pvt. Ltd. to release charge of the assets of the Company.  Complaint was filed by the appellant claiming to be one of the Directors of the Company in the year 2010 before the High Court under Section 560(6) of the Act 1956.   Learned Single Judge th allowed the application by judgment and order dated 6  October, 2010 after   recording   a   finding   that   the   procedure   as   prescribed   under Section 560 of the Act 1956 was not followed before striking off the name of the Company from the register of the RoC.   5. The order of the learned Single Judge was assailed before the Division Bench of the High Court and that came to be set aside by an nd order dated 22  March, 2011 and the matter was remitted back to the learned Single Judge to determine the issue afresh in accordance with law. th 6. The Company Judge, by judgment and order dated 8   August, 2012, allowed the application and restored the name of the company and that again became the subject matter of challenge in appeal before the High Court which came to be decided by the judgment impugned th dated 17   October,  2012   holding   that  the   appellant has   no  locus standi as he is neither a Company nor a member nor creditor hence he cannot be said to be a person aggrieved to question the order of the Registrar in striking off the name of the Company from the register of RoC as referred to under Section 560(5) of the Act 1956.  The extract of the finding recorded by the Division Bench of the High Court, after perusal of the admitted facts on records of the Company, maintained by the Registrar is as under:­ “In a case of the like nature when there was dispute with regard to the status of the petitioner it would be safe for the Court to rely upon   the   admitted   records   being   the   records   maintained   by   the Registrar. From the records produced by ROC appearing at pages 39 to 77 of the paper book (Volume­II), we would find, as on the date of the striking   off   not   a   single   document   would   show   the   nexus   of   the respondent no. 1 with the company.  He came in picture in October 2008 through filing of DIN.   Documents filed after 2008 would also show, he was Director since 1998 as claimed by him.  Such dispute would have to be resolved in an appropriate forum.   Section 560 would not give power to the Court to adjudicate as to such dispute. The court would be relying upon the admitted records that would clearly show, respondent no. 1 did not feature in the records.   His belated plea would also keep him at bay.  His prayer for restoration would wait for a decision in his favour on his status by a competent civil court or any other appropriate forum.  The learned Judge should not   have   restored   the   name   of   the   company   at   the   instance   of someone whose identity is yet to be established.” 7. It is brought to our notice that as per the last balance sheet filed for the year 2002­2003, the paid up share capital of the Company in question was Rs.7,000/­ and if that is being taken at the face value which is supported by documentary evidence on record, as per the scheme of Section 3 of the Act 1956, the Company is deemed to be a defunct company. 8. Learned counsel for the appellant has taken us to the additional documents which he has filed in support of his submission, although it is informed that such documents were not available before the High Court when the proceedings were initiated/instituted by the appellant. That apart, the document produced by the appellant including the DIN forms obtained in September/October 2008, much after name of the Company was struck off in the year 2006 and even Form 32 which has now   been   placed   on   record   by   the   appellant   has   been   seriously disputed by the respondents. 9. Learned counsel for the respondents, on the other hand, has brought to our notice the affidavit that was filed before the High Court in the first instance of which a reference has been made by this Court indicating   that   the   present   appellant   was   nowhere   recorded   as Director of the Company at any given point of time. 10. In addition to it,  learned  counsel for  the respondents  further submits that for all practical purposes, the name of the Company was th struck off way back on 27   January, 2006 and the paid up share capital as per last balance sheet of 2003 is reduced to Rs.7000/­ in terms of Section 3 of the Act 1956, such companies are deemed to be defunct companies and sixteen years have  rolled after the  date of striking off the name of the Company in the year 2006, there is hardly any justification to restore the name of the Company at this stage, particularly, when there are no operations of the said Company all throughout. 11. The   Division   Bench   of   the   High   Court   under   the   impugned judgment has proceeded on the basis of the facts referred to in the affidavit   in   opposition   filed   by   the   RoC   while   recording   a   finding regarding   the   locus   of   the   appellant   in   assailing   the   order   of   the Registrar striking of the name of the Company under Section 560(5) of the Act, 2003 and, at this stage, it is difficult to place reliance on the documents placed by the appellant to claim himself to be one of the Directors of the Company. 12. Taking into consideration the material available on record and the finding of fact which has been recorded by the Division Bench of the High Court under the judgment impugned, we find no reason to interfere. 13. Consequently,   the   appeal   fails   and   accordingly   dismissed.   No costs. 14. Pending application(s), if any, shall stand disposed of.     ………………………….J.     (AJAY RASTOGI)     …..……………………..J.     (B.V. NAGARATHNA) NEW DELHI; SEPTEMBER 29, 2022.