VISION MILLENNIUM EXPORTS PVT LTD vs. M/S FRAME IMPEX PVT LTD

2017:BHC-OS:15847-DB
app­131.17­aw­nma­29.17&ors
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO. 131 OF 2017  
IN 
COMPANY PETITION NO. 281 OF 2015  
WITH 
NOTICE OF MOTION LODGING NO.29 OF 2017  
Vision Millennium Exports Pvt. Ltd. ]
incorporate under the Companies Act 1956  ]
having its Registered Office at  ]
J.N.1, 65­85, Sector No.9, Vashi, ]..... Appellant/Applicant
Navi Mumbai, 400 703 ]   (Original Respondent)
Versus
M/s. Stride Multitrade Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
having its registered office at  ]
Office No.33, Shrinaman Plaza ]
Behind Shoppers' Stop  ]..... Respondent 
Kandivali (W), Mumbai 400067 ]      (Original Petitioner)
ALONG WITH
APPEAL NO.135 OF 2017 
IN 
COMPANY PETITION NO.760 OF 2015 
WITH
NOTICE OF MOTION LODGING NO.21 OF 2017
Vision Millennium Exports Pvt. Ltd. ]
incorporate under the Companies Act 1956  ]
having its Registered Office at  ]
J.N.1, 65­85, Sector No.9, Vashi, ]..... Appellant/Applicant
Navi Mumbai, 400 703 ]   (Original Respondent)
Versus
M/s. Addax Trading Pvt. Ltd.  ]
incorporate under the Companies Act 1956 ]
having its registered office at ] 
G­9, Shop No.12, Jesal Park Building  ]
Jesal Park Cooperative Hsg. Soc.  ]
lgc  1 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
Bhayender (E),  ]..... Respondent.
Thane, 401 105 ]      (Original Petitioner)
ALONG WITH 
APPEAL (LODGING) NO.84 OF 2017 
IN 
COMPANY PETITION NO.586 OF 2014 
WITH 
NOTICE OF MOTION LODGING NO.539 OF 2017 
Vision Millennium Exports Pvt. Ltd. ]
a Company incorporated under the  ]
Provisions of Companies Act, 1956 ]
having its Registered Office at J.N. 1, ]
65­B5, Sector No.9, Vashi,  ]..... Appellant/Applicant
Navi Mumbai, 400 703 ]   (Original Respondent)
Versus
M/s. Nova Trading Pvt. Ltd.  a, Company ] 
incorporated under the provisions of the  ]
Companies Act 1956 having its  ]
Registered Office at Office No.36,  ]
Shrinaman Plaza, Shrinaman Plaza ]
Behind Shoppers' Stop Kandivili (W) ]..... Respondent 
Mumbai 400 067 ]     (Original Petitioner)
ALONG WITH 
APPEAL NO.128 OF 2017 
IN 
COMPANY PETITION NO.757 OF 2015 
WITH 
NOTICE OF MOTION LODGING NO.25 OF 2017 
Vision Millennium Exports Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
having its registered office at  ]
J.N. 1, 65­B5, Sector No.9, Vashi ]..... Appellant/Applicant
Navi Mumbai 400703. ]    (Original Respondent)
Versus
M/s. Imperial Mark Trade (India) Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
lgc  2 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
having its registered office at  ]
Office No.36, Shrinaman Plaza ]
Behind Shoppers' Stop  ]..... Respondent 
Kandivali (W), Mumbai 400067 ]    (Original Petitioner)
ALONG WITH 
APPEAL NO.129 OF 2017 
IN 
COMPANY PETITION NO.756 OF 2015 
WITH 
NOTICE OF MOTION LODGING NO.23 OF 2017 
Vision Millennium Exports Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
having its registered office at  ]
J.N. 1, 65­B5, Sector No.9, Vashi ]..... Appellant/Applicant
Navi Mumbai 400703. ]    (Original Respondent)
Versus
M/s. Utility Impex Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
having its registered office at  ]
G­9, Shop No.12, Jesal Park Building ]
Jesal Park Cooperative Hsg. Soc. ]..... Respondent 
Bhayender (E), Thane 401105 ]    (Original Petitioner)
ALONG WITH 
APPEAL NO. 130 OF 2017 
IN 
COMPANY PETITION NO.759 OF 2015 
WITH 
NOTICE OF MOTION LODGING NO. 27 OF 2017  
Vision Millennium Exports Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
having its registered office at  ]
J.N. 1, 65­B5, Sector No.9, Vashi ]..... Appellant/Applicant
Navi Mumbai 400703. ]    (Original Respondent)
Versus
Vishal Victory Oiltech Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
lgc  3 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
having its registered office at  ]
505, Center Point Apartment  ]
28/2 Shakespear Sarani ]..... Respondent 
Kolkata 700017 ]    (Original Petitioner)
ALONG WITH 
APPEAL NO.132 OF 2017  
IN 
COMPANY PETITION NO.566 OF 2014  
WITH 
NOTICE OF MOTION LODGING NO.24 OF 2017  
Vision Millennium Exports Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
having its registered office at  ]
J.N. 1, 65­B5, Sector No.9, Vashi ]..... Appellant/Applicant
Navi Mumbai 400703. ]    (Original Respondent)
Versus
M/s. Frame Impex Pvt. Ltd.  ]
incorporate under the Companies Act 1956 ]
having its registered office at  ]
G­9, Shop No.12,  ]
Jesal Park Building ]
Jesal Park Cooperative Hsg. Soc. ]..... Respondent 
Bhayender (E), Thane 401105 ]    (Original Petitioner)
ALONG WITH 
APPEAL NO.133 OF 2017  
IN 
COMPANY PETITION NO. 16 OF 2014  
WITH 
NOTICE OF MOTION LODGING NO. 30 OF 2017  
Vision Millennium Exports Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
having its registered office at  ]
J.N. 1, 65­B5, Sector No.9, Vashi ]..... Appellant/Applicant
Navi Mumbai 400703. ]    (Original Respondent)
Versus
Arcadia Trading Pvt. Ltd.  ]
lgc  4 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
incorporate under the Companies Act 1956 ]
having its registered office at  ]
Office No.33, Shrinaman Plaza ]
Behind Shoppers' Stop ]..... Respondent 
Kandivali (W), Mumbai 400067 ]    (Original Petitioner)
ALONG WITH 
APPEAL NO. 134 OF 2017  
IN 
COMPANY PETITION NO. 758 OF 2015  
WITH 
NOTICE OF MOTION LODGING NO. 33 OF 2017  
Vision Millennium Exports Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
having its registered office at  ]
J.N. 1, 65­B5, Sector No.9, Vashi ]..... Appellant/Applicant
Navi Mumbai 400703. ]    (Original Respondent)
Versus
Sear Trading Pvt. Ltd. ]
incorporate under the Companies Act 1956 ]
having its registered office at  ]
Office No.7­B­3, Giriraj Building  ]
Ground floor, Iron Market, Carnac Bunder  ]..... Respondent 
Kandivali (W), Mumbai 400009 ]    (Original Petitioner)
Mr.Yusuf Iqbal Yusuf a/w Mr.Neville Majra, Ms. Shaista Pathan, Mrs.Anvee 
Mehta, Mr.Feroj Qureshi i/by Mr. Akhileshwar Sharma for the Appellant.
Mr. Sharan Jagtiani a/w Mr. Sunny Shah i/by Mr. Hemant Sethi for the 
Respondents.
CORAM : R. M. SAVANT & 
SARANG V KOTWAL, JJ.
th
Reserved on : 13  November 2017
th
Pronounced on :­ 08  December 2017 
JUDGMENT : [PER R M SAVANT, J]
1 All the above Appeals are admitted and with the consent of the 
learned counsel for the parties are heard forthwith.
lgc  5 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
th
2 The above Appeals challenge the order dated 17/18   October 
2016 passed by a learned Single Judge of this Court (A.K.Menon,J.) by which 
order  the Company Petitions filed by  the  Respondents  herein came  to be 
disposed of in terms of the directions issued in the said order which directions 
inter­alia   contained   the   direction   to   deposit   the   amounts   claimed   in   the 
statutory notices issued by each of the Respondents in the above Appeals.  The 
said directions are reproduced herein under for the sake of ready reference :­
“(i) The   respondents   shall   deposit   amount   of 
advances  by them  in each of these  petitions in this 
Court within a period of 12 weeks from today. The 
amounts   to   be   deposited   in   each   of   the   Petition   is 
specified in the Orders passed in those petitions.
(ii)   Accordingly   in   each   of   these   petitions   the 
petitioners will deposit the principal sums claimed in 
the statutory notices. In Company Petition No. 281 of 
2015   the   Respondent   shall   deposit   with   the 
Prothonotary   and   Senior   Master   a   sum   of 
Rs.51,00,00,000/­ on or before 16th January, 2017.
(iii) In the event deposit is made and if a suit is filed by 
the   Petitioner,   the   amounts   so   deposited   will   be 
transferred   to   the   suit   account   to   be   invested   in   a 
Nationalised Bank initially for a period of one year and 
further periods of one year each.
(iv) If the deposit is not so made, the petition shall 
stand admitted, returnable within six weeks from the 
date   of   default   and   be   advertised   in   two   local 
newspapers   i.e.   Free   Press   Journal   (in   English)   and 
Navshakti   (in   Marathi)   and   in   the   Maharashtra 
Government Gazette.
(v)   The   Petitioner   shall   deposit   an   amount   of 
Rs.10,000/­ with the Prothonotary and Senior Master of 
this   Court   towards   publication   charges,   within   two 
weeks from the date of default, with intimation to the 
lgc  6 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
Company Registrar failing which the Petition shall stand 
dismissed for non prosecution.
(vi) All the petitions are disposed of in the above terms.
(vii) There will be no orders as to costs.”
3 Since the above Appeals involve common questions of fact and 
law, they are heard together.
4 By consent of the learned counsel for the parties, Appeal No.131 of 
2017 (Vision Millennium Exports Pvt. Ltd. v/s. M/s. Stride Multitrade Pvt. Ltd.) 
is treated as the lead matter as the facts in the Company Petition No.281 of 
2015 filed by M/s. Stride Multitrade Pvt. Ltd. are referred to in the impugned 
order.  
5 The facts giving rise to the filing of the above Appeals can in a 
nutshell be stated thus :­
The Appellant and the Respondents in each of the Appeals are all 
bodies Corporate engaged in the business inter­alia of high quality edible oils, 
soyabean meal and other agricultural commodities.  The facts in all the above 
Company   Petitions   are   identical,   save   and   except   the   dates   of   the   Sales 
Confirmation Notes, Contracts, quantity of the product, delivery schedule and 
the rates.  
lgc  7 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
The parties would be referred to as per their nomenclature in the 
Trial   Court   i.e.   before   the   learned   Single   Judge,   the   Appellant   would   be 
referred to as the Respondent whereas the Respondent would be referred to as 
the Petitioner.
The case of the Petitioner as appearing in the Company Petition is 
that the Petitioner under the five contracts for purchase of Soyabean Meal had 
paid a sum of Rs.51,00,00,000/­ to the Respondent as advance against the 
total   purchase   price   of   Rs.101,34,00,000/­.   The   said   amount   of 
Rs.51,00,00,000/­ was transferred to the account of the Respondent by RTGS 
on various dates as mentioned in paragraph 9 of the Company Petition.  The 
Petitioner in respect of the said payment has placed reliance on the bankers 
certificate annexed at Exhibit D to the Petition confirming that six remittances 
totalling   to   Rs.51,00,00,000/­   have   been   made   to   the   Respondents.     The 
receipt of the advance in the instant Company Petition of Rs.51,00,00,000/­ as 
also the advances from the  other Petitioners in the other companion Company 
Petitions is not in dispute.  
The details of the Soyabean Meal contracts entered into between 
the Petitioner and the Respondent are tabulated herein under :­
lgc  8 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors

(The contracts entered into between the other Petitioners and the 
Respondent are identical except the contract value, quantity of the product, 
delivery schedule and the rate.)
The amounts paid as advance by the Petitioner in the instant 
Company   Petition   and   the   other   Petitioners   in   the   companion   Company 
Petitions are reproduced herein under :­ 

lgc  9 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors

It   is   the   case   of   the   Petitioner   that   the   Respondent   failed   to   deliver   the 
Soyabean  Meal  within  six months   period  from  the   date   of   the  respective 
contracts and consequent upon such failure, the Petitioner had approached the 
Respondent to refund the advances paid which was not given heed to by the 
Respondent.   The Petitioner persuaded the matter for refund, however, the 
Respondent declined to refund the said sum.  It was the case of the Petitioner 
in   the   Petition   that   the   receipt   of   the   amount   was   not   disputed   by   the 
Respondent, however, the Respondent did not deliver the Soyabean Meal to the 
Petitioners in each of the above Petitions.
It   appears   that   the   Respondent   vide   letter   dated   15/06/2016 
addressed to the Petitioner complained of the fact that the Petitioner had 
placed a Sales Contract dated 17/09/2011 for supply by the Respondent to the 
Petitioner of 5500 Metric Tonnes (MT) of Guar Seeds against an advance of 
90% of the value to be calculated with reference to the price of Guar Seeds 
prevailing  as  on 27/04/2012  being  the  agreed “settlement  date”.    It  was 
further  mentioned  in  the  said  letter  that  the  Petitioner  had made  certain 
advance payments in installments but this fell short of the requisite amount for 
supply of the 5500 MT of Guar Seeds. It was the case of the Respondent that at 
the request of the Petitioner, the Respondent reduced the advance by 30% of 
lgc  10 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
such price and the Petitioner agreed to pay further amounts against which the 
Respondent would supply Guar Seeds.  It was the case of the Respondent that 
the amounts already paid were to be adjusted in the last lot of Guar Seeds to 
be supplied.  It was the case of the Respondent that though the Petitioner did 
not make further payments, the Respondent continued to purchase the Guar 
Seeds on behalf of the Petitioner and contended that it was in a position to 
supply the seeds provided the Petitioner made payments of the amount due.  It 
was the case of the Respondent that it notified the Petitioner that if the balance 
amounts were not paid within a period of 15 days the amounts already paid 
would stand forfeited and the Respondent would claim damages.
The said letter was replied to by the Petitioner by letter dated 
11/07/2013.   The Petitioner denied the contentions of the Respondent and 
denied that there was any contract for supply of Guar Seeds.  According to the 
Petitioner it had never agreed to purchase the Guar Seeds and such a contract 
was never signed by it.  The Petitioner reiterated its case of having agreed to 
the   purchase   of   Soyabean   Meal   for   which   it   had   paid   the   sum   of 
Rs.51,00,00,000/­.  The Petitioner contested the forfeiture of the advances and 
reserved its rights to recover the damages.  
In response the Respondent vide its rejoinder dated 31/07/2013 
denied the contentions of the Petitioner and reiterated the contents of its letter 
lgc  11 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
dated 15/06/2013.  
Finally by a statutory notice dated 07/09/2013, the Petitioner set 
out the factual background called upon the  Respondent  to  pay  a sum  of 
Rs.51,00,00,000/­ along with interest @ 18% p.a. within three weeks.
The Respondent replied to the said statutory notice by its letter 
dated 05/10/2013.  The demand contained in the statutory notice was denied 
and the Respondent's advocate reiterated the claim contained in the letter 
dated   15/06/2013.       The   Respondent   further   contended   that   though   the 
Petitioner had agreed to purchase the Guar Seeds, the Petitioner failed to make 
balance payment and had since come up with a fabricated case seeking supply 
of Soyabean Meal and finally contended that a total sum of Rs.105,62,90,000/­ 
would be payable by the Petitioner on taking delivery of the entire quantity of 
Guar Seeds.  It was further contended that the last date for taking delivery of 
th
the Guar Seeds was 26/07/2012 i.e. the 90  day from the settlement date.  It 
was contended that the Petitioner's failure to make balance payment and take 
delivery has resulted in a loss of Rs.1,04,780/­ per MT to the Respondent. The 
difference   accordingly   was   worked   out   at   Rs.57,62,90,000/­   and   after 
adjusting the amount of Rs.51,00,00,000/­ the balance remaining to be paid by 
the   Petitioner   to   the   Respondent   was   Rs.6,62,90,000/­.     The   Respondent 
accordingly called upon the Petitioner to pay the said amount.
lgc  12 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
6 It is in the background of the said statutory notice/notices that the 
above Company Petition along with the companion Company Petitions came to 
be filed by the Petitioners.  In the said Company Petition the Appellant herein 
i.e. the original Respondent filed the affidavit of one Mr.Manish Bothra – 
Director of the Respondent opposing the above Company Petition inter­alia on 
various grounds.  In the said reply affidavit the defence taken is that there was 
never   any contract for purchase of Soyabean Meal and that the contracts 
entered into were in respect of purchase of Guar Seeds.  It was alleged that the 
e­mails   produced   by   the   Petitioners   were   false   and   fabricated.     It   was 
contended that since the Respondent went on purchasing Guar Seeds and since 
the Petitioner did not make the balance payment on account of which the 
Respondent had suffered financial loss, it was therefore, denied there was any 
debt due to the Petitioner.  A reference was also made in the said affidavit to 
the investigation conducted by the Director General, Competition Commission 
of India (for short “the DG CCI”)   in Case No.76 of 2012 pertaining to the 
sharp rise in the price of Guar Seeds during the period October 2011 and 
March 2012.  In the said reply affidavit it is stated that various observations 
were made by the DG CCI during the course of investigation into the operation 
of Ruchi Group [to which the Petitioner and the other Petitioners belong].  It 
was further stated in the said affidavit that the investigation reveals that the 
funds received by the Respondent Company from the 9 Petitioners were for 
lgc  13 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
purchase of Guar Seeds.  A reference has been made to paragraph 5.12.15 of 
the investigation report.  It was therefore the case of the Respondent that the 
funds received pertain to the supply of Guar Seeds and not for Soyabean Meal 
extract.  The factum of supply of Guar Seeds during the period 2011­2012 and 
its   acceptance   against   the   advance   without   any   objection/reservation   was 
stated.     A   reference   is   made   to   the   four   Petitioners   in   Company   Petition 
Nos.586 of 2014, 756 of 2015, 759 of 2015 and 760 of 2015 against whom it is 
the case of the Respondent that against the advances paid, certain quantities of 
Guar Seeds were supplied and that is how the balance amounts are shown 
against each of the said Petitioners.  The discrepancy between various contracts 
dates supply dates as also the discrepancy in the numbers of the contracts was 
stated so as to highlight the case of the Respondent that there were no such 
contracts for supply of Soyabean Meal.   The Respondent accordingly sought 
dismissal of the above Company Petition as also the companion Company 
Petitions. 
7 An affidavit in  rejoinder was  filed  on behalf  of  the  Petitioner 
wherein the Petitioner reiterated its stand in the Company Petition. 
8 The learned Single Judge as indicated above has by the impugned 
th th
order dated 17 /18  October 2016 has disposed of the Company Petition as 
also   the   companion   Company   Petitions   by   issuing   directions   which   are 
lgc  14 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
contained  in   the   operative   part   amongst   which   as  indicated  above   is   the 
direction for the Respondent to deposit the advances paid by the Petitioner and 
the other Petitioners in the companion Company Petitions to the Respondent in 
this Court within 12 weeks.  A further direction came to be issued that in the 
event the deposit is made and a suit is filed by the Petitioner and other 
Petitioners, the amounts so deposited will be transferred to the suit account to 
be invested in a Nationalized Bank initially for a period of one year and further 
periods of one year each if necessary.  It was clarified that if the deposit is not 
made, the Petition shall stand admitted, returnable within six weeks from the 
date of default and be advertised in two local newspapers i.e. Free Press 
Journal   (in   English)   and   Navshakti   (in   Marathi)   and   in   the   Maharashtra 
Government Gazette.
The gist of the reasoning of the learned Single Judge as can be 
culled out from the impugned  order is that though  there is merit in the 
contention   raised   on   behalf   of   the   Respondent   that   the   circumstances 
mentioned  by  the   Respondent   in   its   affidavit   in   reply   indicating   that   the 
transaction is not a genuine transaction, according to the learned Single Judge 
what has been lost sight of is the fact that the said contracts have originated 
from   the   Respondent.     The   learned   Single   Judge   further   held   that   the 
contention that these are all fabricated and designed to reflect data matching 
the   credit balances  is  farfetched.       The  learned Single  Judge   has  further 
lgc  15 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
observed that the denial of the contracts' authenticity appears to be a feeble 
attempt to avoid liability and the consequences that follow.  The learned Single 
Judge has observed that the signatures of Mr. Bothra – the deponent of the 
affidavit in reply which are on the contracts have not been denied.   Having 
regard to the dispute raised by the Respondent as regards the authenticity of 
the e­mails  the learned Single Judge was of the view that the denial appearing 
is bare and bereft of particulars.  The learned Single Judge has observed that 
though on the one hand the Respondent has alleged that the contracts are 
fabricated and data is created to match the credit balances,  but on the other 
hand denies having sent any e­mail as annexed by the Petitioner.  The learned 
Single Judge has taken into consideration the fact that after the affidavit in 
reply   was   filed   on   behalf   of   the   Respondent,   inspection   of   the   e­mail(s) 
forwarding the said five contracts was taken.  The copies of the said e­mails 
have been annexed at Exhibit­G1 and G2.   The learned Single Judge has 
observed that apart from stating that the contracts are fabricated and that they 
had not sent any mail, there is no attempt on the part of the Respondent to 
dispute the signature or the rubber stamp appearing on the e­mails.   The 
learned Single Judge has observed that the e­mails have originated from one 
Mr. Sujit/Betul Oils Ltd. whose e­mail address has been referred to by the 
learned Single Judge.  However, according to the learned Single Judge the fact 
remains that the deponent has not contended that the Respondent has not 
communicated through M/s. Betul Oils Ltd. (the group to which the Appellant 
lgc  16 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
belongs)   The learned Single Judge has further observed that the signatures on 
the attachments of the e­mails have not been disputed nor has the Respondent 
disputed the fact that the rubber stamp appearing on these attachments.  The 
learned   Single   Judge   has   also   adverted   to   the   fact   that   the   Chartered 
Accountants of the Company were directed to remain present along with the 
Director of the Respondent Company.     Accordingly Mr. D Narsimhan the 
Director of the Respondent Company and Mr. P Bhargava of the Chartered 
Accountants of the Respondent Company appeared before the Court and stated 
that the amounts paid by the Petitioners in the said Company Petitions were 
shown   as   advances   received   in   their   account   as   on   that   date   i.e.   on 
26/02/2015.  The learned Single Judge therefore held that if the amounts paid 
by the Petitioners were appropriated by the Respondent towards the price of 
Guar Seeds ordered by the Petitioners, the amounts would not have been 
shown as advance as on 26/02/2015.   The learned Single Judge has also 
observed that the Respondent has not filed any proceedings against any of the 
Petitioners to recover the loss alleged to have been caused on account of they 
being allegedly induced to purchase large quantities of Guar Seeds at the 
instance of the Petitioners. The learned Single Judge having regard to all the 
aforesaid facts prima facie found that the defence set up by the Respondent 
does not appear to be bonafide.  The learned Single Judge has observed that 
having regard to the fact that the Respondent has received the amount paid 
over by the Petitioners coupled with the fact that the Respondent has not relied 
lgc  17 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
upon any evidence of having purchased any quantities of Guar Seeds pursuant 
to the alleged repeated orders to purchase the Guar Seeds, the defence of the 
Respondent was not a plausible one.  The learned Single Judge therefore as 
indicated above deemed it appropriate to direct the Respondent to deposit in 
this   Court   the   amount   claimed   by   way   of   the   statutory   notices   by   the 
Petitioners in the above Company Petition as also the Petitioners in other 
companion Company Petitions.  As indicated above it is the said order dated 
th th
17 /18   October 2016  which is  taken exception to  by way  of the  above 
Appeals. 
9 Heard the learned counsel for the parties.
10  SUBMISSIONS   ON   BEHALF   OF   THE   APPELLANT/ORIGINAL 
RESPONDENT BY THE LEARNED COUNSEL MR. YUSUF IQBAL 
YUSUF :
A] That the learned Single Judge erred in shifting the burden on the 
Respondent i.e. the Appellant herein when the Petitioner has not 
discharged its burden;
B] That the learned Single Judge erred in directing the Respondent to 
make the deposit as directed by the impugned order when the 
Respondent has a bonafide defence to the Company Petition as 
filed;
lgc  18 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
C] That the learned Single Judge failed to appreciate that though the 
Petitioners claim to have entered into 5 contracts for supply of 
Soyabean Meal, the originals of the said contracts have not been 
produced by the Petitioners and therefore their case ought not to 
have been accepted;
D] That the learned Single Judge erred in proceeding on the basis that 
the signatures of Mr. Bothra and the rubber stamp of Mr. Bothra 
were  not disputed and in the  said process losing sight  of the 
discrepancy in the e­mails on which reliance has been placed by 
the Petitioner.
E] That the learned Single Judge erred in not accepting the case of 
the Respondent that the funds received from the Petitioners were 
for purchase of Guar Seeds which the Respondent was purchasing 
through the broker Edelweiss Trading & Holdings Pvt. Ltd. and the 
Petitioners failed to make payment due to sharp fall in price of 
Guar Seeds between the settlement Date and the delivery Date.
F] That the learned Single Judge has failed to take into consideration 
the report of the Director General of Competition Commission of 
lgc  19 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
India (DG CCI) in Case No.76 of 2012 wherein a finding has been 
recorded  that  the   amounts   advanced  by   the   Petitioners  to   the 
Respondent towards the purchase of Guar Seeds. 
G] That the learned Single Judge failed to take into consideration the 
very pertinent aspect viz that the Respondent had supplied Guar 
Seeds to 4 of the group companies of the Petitioners viz. M/s. 
Vishal Victory Oiltech Pvt. Ltd; M/s. Addax Trading Pvt. Ltd; M/s. 
Utility Impex Pvt. Ltd. and M/s. Nova Trading Pvt. Ltd. which fact 
has been accepted by the said entities in their respective Petitions, 
hence the case of the Respondent was a plausible one.
H] That the learned Single Judge failed to take note of the fact that it 
was the Respondent who was the first to initiate correspondence 
vide its letter dated 15/06/2013 whereas the Petitioner had not 
entered into the correspondence almost for a period of one year 
though  it was the case  of the Petitioner that it  had not been 
supplied the Soyabean Meal under the said 5 contracts;
I] That   the   learned   Single   Judge   failed   to   appreciate   that   the 
Petitioners could not have continued to enter into new contracts 
for   purchase   of   Soyabean   Meal   and   paid   advance   despite 
lgc  20 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
consistent default in earlier contracts for purchase of Soyabean 
Meal.
J] That the learned Single Judge failed to appreciate that since the 
Petitioners have not signed the contracts for purchase of Soyabean 
Meal, it could not be said that the said contracts were completed 
and   therefore   the   reliance   placed   on   the   said   contracts   was 
misfounded. 
K] That even though the Respondent may have neglected to pay the 
debt, it being commercially solvent, a Petition for winding up is not 
maintainable.
11  SUBMISSIONS ON BEHALF OF THE RESPONDENT/ORIGINAL 
PETITIONERS   BY   THE   LEARNED   COUNSEL   MR.   SHARAN 
JAGTIANI :
i] That  the  Petitioners  produced  the  Soyabean  Meal contracts  as 
signed   by   the   Respondent   with   the   rubber   stamp   of   the 
Respondent appearing on the same.   The Petitioners have also 
produced evidence of payment of Rs.51,00,00,000/­ as advance to 
the Respondent.   That being done so, the onus therefore shifted 
upon the Respondent to show that the defence raised is in good 
lgc  21 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
faith and is one of substance and it is likely to succeed;
ii] That though the defence of the Respondent was that the amount 
was advanced for purchase of Guar Seeds which fact was denied 
by the Petitioner, the Respondent has failed to produce the most 
basic document i.e. the Guar Seeds Contracts along with any of its 
pleadings before the learned Single Judge.
iii] That the Respondent also failed to produce the alleged Guar Seeds 
contract even in the Review Petition No.(L) 1 of 2017 filed in 
Company   Petition   No.586   of   2014   or   along   with   the   instant 
Appeal.   The said Guar Seeds contracts have been sought to be 
produced for the first time by way of additional evidence by filing 
Notice of Motion (L) No.1548 of 2017 in the instant Appeal;
iv] That the Respondent has failed to produce nor has made any 
reference   in   any   of   the   pleadings   of   any   e­
mail/letter/correspondence through  which  the Respondent  sent 
the alleged Guar Seeds contracts to the Petitioners or vice versa.
v] That the Respondent has not produced even a single document 
showing the purchase of Guar Seeds on behalf of the Respondent 
lgc  22 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
through the broker Edelweiss Trading & Holdings Pvt. Ltd.
vi] That   the   Respondent   has   accepted   the   said   Soyabean   Meal 
contracts   by   conduct   inasmuch   as   the   Petitioners   have   made 
payment   of   50%   of   the   contracted   amount   as   advance   and 
therefore the contract can be said to be  concluded by conduct.
vii] That no proof of any loss suffered by the Respondent has been 
produced;
viii] That the Director of the Respondent Mr. D Narsimhan and the 
representative from the Chartered Accountants of the Respondent 
Mr. P Bhargava have admitted before this Court that the amounts 
paid by  the   Petitioner  are  shown  as  advances  received in   the 
account of the Respondent;
ix] That the case of the Respondent that the Petitioner failed to make 
balance payment on account of sharp fall in price of Guar Seeds 
cannot be accepted in the teeth of the fact that the Petitioners 
would   not   have   made   payment   of   Rs.6,00,00,000/­   on 
26/07/2011 i.e. the day prior to the delivery date. 
lgc  23 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
x] That   the   reliance   placed   on   the   findings   contained   in   the 
preliminary report of the DG CCI is misplaced.
xi] That having regard to the nature of the inquiry by the DG CCI, the 
same is a preliminary fact finding inquiry and not in itself a quasi­
judicial order.  At that stage there is no opportunity given to the 
concerned parties to make submission, but only statements are 
recorded and materials considered.   Hence the said preliminary 
fact finding statements in that report have no evidentiary value 
and is not determinative of the issues that arise inter se parties 
before a Court.
xii] That as regards evidentiary value of the said report, reliance is 
placed on the judgment of the Apex Court reported in  (2008) 12 
SCC   73   in   the   matter   of   Raymond   Woollen   Mills   Ltd.   v/s. 
Director   General   (Investigation   and   Registration)   &   Anr.   to 
contend that the said report does not have any evidentiary value.
xiii] That the report of DG CCI is solely based on the bank statement of 
the parties.  The DG CCI did not have the benefit of material facts 
necessary to determine the inter se disputes between the parties as 
also the admissions made by the Director Mr. D Narsimhan and the 
lgc  24 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
representative of the Chartered Accountants Mr. P Bhargava before 
this Court that the amounts paid by the Petitioners are shown as 
advances received in the account of the Respondent which has 
been recorded in the orders dated 23/02/2015 and 27/02/2015.
xiv] That the e­mail dated 14/02/2012 has been wrongly construed by 
the Respondent, as  Mr. Rajkumar Goyal of the  Petitioners  has 
clearly stated that the advances given below for Soyabean Meal 
can be adjusted through some other product i.e. guar seeds which 
Betul seems to be holding.  Hence on a bare reading of the e­mail 
it talks about a proposal to the Respondent i.e. the Appellant 
herein that the advances can be adjusted with Guar Seeds.
xv] That the supply of the Guar Seeds to the sister concerns of the 
Petitioners is of no avail.  The said supply has to be considered in 
the context of the fact that as per the alleged Guar Seeds contracts 
between the Respondent and M/s. Vishal Victory Oiltech Pvt. Ltd; 
M/s. Addax Trading Pvt. Ltd; M/s. Utility Impex Pvt. Ltd. and M/s. 
Nova Trading Pvt. Ltd. are dated 14/01/2012 whilst the Guar 
Seeds are alleged to be supplied even prior to the contract date i.e. 
on 28/11/2011 and it is only in case of the alleged Guar Seeds 
contract between the Respondent and M/s. Nova Trading Pvt. Ltd. 
lgc  25 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
that the contract date is prior to the delivery date.
xvi] That the reliance placed on  the order of  the Hon'ble Madhya 
Pradesh High Court is misplaced as the contract in issue before the 
Hon'ble Madhya Pradesh High Court was different.   In the said 
case Betul Oils Ltd who was the Respondent therein had produced 
a contract for purchase of Guar Seeds bearing a signature of M/s. 
Nova Trading Pvt. Ltd.  whereas the present Respondent has failed 
to produce any such contract. 
xvii] That though it is the case of the Respondent that the Soyabean 
Meal contracts were received by Respondent from the Petitioners 
by e­mails, there is not a whisper as to how the Respondent sent 
the alleged Guar Seeds contract to the Petitioners or vice versa.
xviii] No correspondence was entered into by the Petitioner with the 
Respondent   in   view   of   the   fact   that   the   talks   between   the 
Petitioners   and   the   Respondent   were   in   person   and   that   the 
Respondent kept on giving false assurances to the Petitioners.
xix] Assuming that the case of the Respondent of the contract being for 
purchase of Guar Seeds is believed to be true, the delivery date 
lgc  26 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
mentioned therein being 27/07/2012, the Respondent also did not 
address any correspondence for almost a year before addressing 
the said letter dated 15/06/2013.
xx] That   it   is   well   settled  that   the   commercial   solvency   does   not 
constitute a stand alone ground to avoid winding up.  In the event 
the   company   refused   to   pay   on   no   genuine   and   substantial 
grounds, there is a presumption that the company is unable to pay 
its debts and thus the company ought to be wound up.  Reliance is 
placed on the judgment of the Apex Court reported in  (1971) 3 
SCC 632  in the matter of  M/s. Madhusudan Gordhandas & Co. 
v/s. Madhu Woollen Industries Pvt. Ltd.   and,   (2010) 10 SCC 
553   in the matter of   IBA Health (I) Pvt. Ltd. v/s. Infor­Drive 
Systems SDN, BHD , 
xxi] The view taken by the learned Single Judge is a possible view in 
the   facts   and   circumstances   of   the   case   and   therefore   the 
impugned order need not be interefered with by this Court in its 
Appellate   jurisdiction.   Reliance   is   sought   to   be   placed   on   the 
judgment of the Apex Court reported in  1990 (Supp) SCC 727  in 
the matter of  Wander Ltd. and another v/s. Antox India P. Ltd.  
lgc  27 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
xxii] Having regard to all the aforesaid facts, the order passed by the 
learned Single Judge of this Court need not be interfered with as 
the   Respondent   i.e.   the   Appellant   herein   has   not   raised   any 
substantial or genuine ground to avoid payment or defences raised 
by the Respondent i.e. the Appellant herein are not bonafide.
CONSIDERATION  :­
12 Having   heard   the   learned   counsel   for   the   parties,   we   have 
considered the rival contentions.  The question which arises for consideration 
is whether the order passed by the learned Single Judge of this Court directing 
the Respondent i.e. the Appellant herein to make deposit of the amounts 
contained   in   the   statutory   notice   and   in   the   event   a   suit   is   filed   by   the 
Petitioners i.e. the Respondents herein the said amount to be transferred to the 
account of the said suit, is required to be interfered with.  The cause for issuing 
the said direction as can be seen from the impugned order is that the defence 
raised by the Respondent was not found to be genuine, bonafide and plausible 
one   by   the   learned   Single   Judge   and   therefore   the   learned   Single   Judge 
deemed it appropriate to put the Respondent to terms.   It is required to be 
noted that the only defence taken by the Respondent in the reply to the 
statutory notice and in the affidavit in reply to the above Company Petitions is 
the defence that there were never any contracts for purchase of Soyabean Meal 
lgc  28 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
but the contracts were for purchase of Guar Seeds.  Though the said defence 
was taken by the Respondent, significantly the Respondent has not produced 
the alleged Guar Seeds contracts before the learned Single Judge or in the 
Review Petition filed against the order passed in the Company Petition being 
No.586 of 2014 filed by the Petitioner M/s. Nova Trading Pvt. Ltd. or even in 
the instant Appeal and an attempt has now been made to bring on record the 
said Guar Seeds contracts by way of an application filed under Order XLI Rule 
27 of the Code of Civil Procedure being Notice of Motion (L) No.1548 of 2017 
which is filed in the instant Appeal.  Hence the defence which was sought to be 
taken by the Respondent admittedly has not been buttressed by producing any 
cogent material in that regard. 
In   so   far   as   the   Petitioners   i.e.   the   Respondents   herein   are 
concerned, they have produced e­mails which according to them have been 
received from the Respondent comprising 5 contracts for purchase of Soyabean 
Meal.   The Petitioner has also produced the bank statements evidencing the 
payment of advances of Rs.51,00,00,000/­ to the Respondent by RTGS.  Hence 
the   Petitioner   has   discharged   the   burden   which   was   initially   lying   on   it. 
However, on the burden shifting to the Respondent, the Respondent has not 
discharged the said burden by producing material which was the fulcrum of its 
defence.
lgc  29 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
13 The Appellant herein i.e. the original Respondent has filed an 
Application to produce additional evidence being Notice of Motion (L) No.1548 
of 2017.   The additional evidence which is sought to be produced inter­alia 
contain the alleged Guar Seeds contracts.  Hence it is for the first time at the 
Appellate stage that the Guar Seeds contracts are sought to be produced.  By 
an order passed today the said Notice of Motion (L) No.1548 of 2017 has been 
dismissed for the reasons stated in the said order.
14 In so far  as the 5  Soyabean Meal contracts  which have  been 
received by e­mail by the Petitioner is concerned, each contract bears the 
signature and rubber stamp of the Respondent. Each contract identifies the 
quantity,   rate,   payment   terms,   delivery   date.     The   Petitioner   has   given 
inspection of the e­mails to the Respondent.  In so far as the said contracts are 
concerned, in the affidavit in reply though the authenticity of the e­mail is 
sought to be disputed the denial is bare and bereft of particulars.  The same 
can be seen by the averments made in paragraph 20 which are reproduced 
herein under :­
“The   Respondent   states   that   the   alleged   contracts 
annexed by the Petitioners are also fabricated.   The 
date are created to match the existing position of credit 
balance   with   the   Respondent   Company.     The 
Respondent denies having sent any mail as annexed by 
the Petitioner.   The following error is patent in the 
contracts.”
Hence a reading of the said paragraph indicates that though the Respondent 
lgc  30 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
has alleged that the contracts are fabricated and the dates are created to mach 
the existing position of credit balance, on the other hand the Respondent has 
denied of having sent any e­mail as annexed by the Petitioner to the Company 
Petition. Significantly the Respondent has not disputed the signatures on the 
contracts nor has disputed the authenticity of the rubber stamp affixed over the 
signature in the Sales Confirmation Note.  
15 In so far as the alleged Guar Seeds contracts are concerned, the 
Respondent has not mentioned in any pleadings as to how the said Guar Seeds 
contracts   were   sent   to   the   Petitioners.   There   is   no   reference   to   any   e­
mail/letter/correspondence by which the said Guar Seeds contracts were sent 
to the Petitioners.  
16 Another aspect which dents the case of the Respondent in so far as 
the said defence is concerned is that its Director Mr. D Narsimhan and the 
representative of the Chartered Accountants of the Respondent Mr. P Bhargava 
have admitted before this Court that the amounts paid by the Petitioners are 
shown as advance received in the account of the Respondent which fact has 
been recorded in the order dated 23/02/2015 and 27/02/2015 passed in one 
of the connected Company Petition being No.16 of 2014.   The case of the 
Respondent that the Petitioners failed to make payment on account of sharp 
fall in price of Guar Seeds between the settlement date and the delivery date 
lgc  31 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
also appears to be unacceptable in view of the fact that the Petitioners made 
payment of Rs.6,00,00,000/­ on 26/07/2011 a day prior to the delivery date.  
17 In so far as e­mail dated 15/02/2012 addressed by Mr. Rajkumar 
Goyal to the Respondent is concerned, it is required to be noted that the said e­
mail is dated 14/02/2012 whereas the alleged Guar Seeds contracts are also 
dated prior in point of time.  A reading of the said e­mail indicates that the said 
e­mail is in the nature of the proposal to the Respondent that the advances can 
be adjusted against the Gaur Seeds. The alleged Guar Seeds contracts are all 
prior in point of time to the e­mail.  Hence there would be no question of Mr. 
Rajkumar Goyal making a proposal for purchase of Guar Seeds to be adjusted 
with the advances provided by the Petitioner.  The said e­mail therefore does 
not  in   any   manner   support   the   case   of   the   Respondent   that   the   amount 
advanced by the Petitioner was towards the purchase of Guar Seeds. The 
factum of supply of Guar Seeds to 5 entities which are sister concerns of the 
Petitioner also does not further case of the Respondent in so far as contracts 
being for purchase Guar Seeds and not for purchase of Soyabean Meal is 
concerned.  The contracts relating to Guar Seeds, according to the Respondent 
are dated 14/01/2012 whilst the Guar Seeds are alleged to have been supplied 
even prior to the contract date i.e. 28/11/2011.   It is only in respect of the 
alleged Guar Seeds contract between the Respondent and M/s. Nova Trading 
Pvt. Ltd. (one of the Respondents in the companion Appeals) that the contract 
lgc  32 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
date is prior to the delivery date.   Hence the aforesaid fact also does not 
support the case of the Respondent that the contracts were in respect of 
purchase of Guar Seeds and not for purchase of Soyabean Meal.
18 Now coming to the report of the DG CCI on which much reliance 
was sought to be placed on behalf of the Respondent in support of its case that 
the contracts were in respect of supply of Guar Seeds and not for Soyabean 
Meal.  The said report has been submitted by the DG CCI after undertaking an 
inquiry under Section 26 of the Competition Act 2002.  The statutory scheme 
comprising the said Act indicates that the investigation carried out by the DG 
CCI is a preliminary fact finding inquiry and is not by way of quasi­judicial 
proceeding.  In the said fact finding inquiry there is no opportunity given to the 
concerned parties to make submissions but only statements are recorded and 
material considered.  In so far as the instant report of the DG CCI is concerned, 
reading of paragraphs 5.12.10, 5.12.11 and 5.12.14 indicate that the DG CCI's 
finding is solely based on the bank statements of the parties.  The DG CCI did 
not have the benefit of the material facts which are necessary to determine the 
inter se disputes between the parties.  In so far as the instant case is concerned, 
the DG CCI did not have access to the Soyabean Meal contracts bearing the 
signature and rubber stamp of the Respondent i.e. the Appellant herein, the e­
mail through which the Respondent forwarded the Soyabean Meal contracts to 
the Petitioners, admissions of Mr. D Narsimhan the Director of the Respondent 
lgc  33 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
and, Mr. P Bhargava the representative of the Chartered Accountants of the 
Respondent wherein they have stated that the amount paid by the Petitioner 
was shown as advance in the account of the Respondent.  The DG CCI cannot 
be said to be conducting any inquiry as regards the inter se disputes between 
the Petitioner and the Respondent but was only conducting the inquiry into 
whether there was any monopolistic activities being carried out in the sale of 
Guar Seeds.
19 In our view, though the learned Single Judge has not expressed 
any opinion one way or the other as regards the efficacy of any of the findings 
recorded by the DG CCI, no evidentiary value could be attached to the said 
report of the DG CCI.  Reliance placed on the judgment of  Raymond Woollen 
Mills Ltd.'s  case (supra) seems to be apposite.  In the said case the Apex Court 
was concerned with the investigation report under the provisions of Section 11 
of the Monopolies Restrictive Trade Practices Act, 1969 which provisions can 
be said to be almost paramateria to Section 26 of the present Competition Act, 
2002.   The Apex Court held that any reference to the contents of the said 
report which have not been put in evidence and subjected to cross examination 
cannot be looked into. Paragraph 36 of the said report is material and is 
reproduced herein under :­
36.   The   learned   senior   counsel   for   the   respondents 
referred   to   the   "preliminary   investigation   report" 
submitted   by   the   Director   General   (I&R).   The 
preliminary investigation report cannot be taken into 
lgc  34 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
consideration as it is not produced in evidence. It is only 
a report submitted in terms of Section 11 of the MRTP 
Act for initiating the enquiry. Only those facts contained 
therein, which are proved on record by evidence, can be 
looked   into.   The   preliminary   investigation   report,   as 
such, is not evidence on record. As such, any reference 
to the contents thereof, which have not been put in 
evidence and subjected to cross examination, cannot be 
looked into. This is without prejudice to the contention 
that   there   is   nothing   stated   in   the   preliminary 
investigation report, which in any way establishes that 
any competition was affected within the meaning of 
Section   2(o)   of   the   Act   and   that   competition   was 
affected to any "material degree" in the relevant trade 
or   industry,   as   contemplated   under   Clause   (h)   of 
Section 38(1) of the Act. 
In our view, therefore the findings of the DG CCI as contained in its report do 
not further the case of the Respondent i.e. the Appellant herein.
20 In so far as the discrepancies in the Soyabean Meal contracts 
alleged by the Respondent are concerned, it is required to be noted that the 
Soyabean   Meal   contracts   bear   the   signature   and   rubber   stamp   of   the 
Respondent.   As   indicated   above   the   Respondent   has   not   denied   the 
authenticity of the signature and its rubber stamp on the Soyabean Meal 
contracts.     Since   the   Soyabean   Meal   contracts   have   originated   from   the 
Respondent, the discrepancies if any cannot lie at the door of the Petitioner 
and it is for the Respondent therefore to explain such discrepancies.  Hence the 
case of the Respondent that the Soyabean Meal contracts are fabricated and 
that the Respondent did not send any e­mail does not seem to be bonafide and 
lgc  35 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
is devoid of merits as rightly held by the learned Single Judge.   In our view, 
merely because the Petitioner did not enter into correspondence though breach 
was committed by the Respondent would not dent the case of the Petitioner in 
so far as their claim based on Soyabean Meal contracts is concerned.  Since the 
parties had a running business relationship, it may be possible that the parties 
were trying to work out and in the said process time might have elapsed.  In 
the said context it is required to be noted that even in respect of the Guar Seed 
contracts the delivery date as per the said contracts was 27/07/2012.   The 
Respondent did  not address any  correspondence  for almost  a year before 
addressing the letter dated 15/06/2013.  Hence the aforesaid fact suggests that 
the   parties   being   in   continuous   business   relationship   did   not   desire   to 
precipitate the matter and were trying to resolve the same.  
21 The contention as urged on behalf of the Respondent that the e­
mails  do not contain the signature made on behalf of the  Petitioner and 
therefore the said fact impinges upon whether there were any contracts for 
purchase of Soyabean Meal.  In our view, the said contention misses the point 
that the said contract was acted upon inasmuch as the Petitioner had made 
payment of the advance which constituted 50% of the contracted amount i.e. 
the sum of Rs.51,00,00,000/­ and hence in terms of Section 8 of the Contract 
Act the same constitutes an acceptance. 
lgc  36 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
22 In so far as the order passed by the Madhya Pradesh High Court is 
concerned, it seems that the parties and the contracts in issue before the 
Madhya Pradesh High Court were different. In the said case it appears that the 
Respondent therein Betul Oils Ltd had produced the contract for purchase of 
Guar Seeds bearing the signature of M/s. Nova Trading Pvt. Ltd.; whereas in 
the instant case the Respondent has failed to produce any such Guar Seeds 
contracts.     Further   before   the   Madhya   Pradesh   High   Court   there   was   no 
admissions as are in the present case by the Director Mr. D Narsimhan and the 
representative of the Chartered Accountants Mr. P Bhargava.  In so far as the 
said  order  passed  by  the   Madhya   Pradesh   High   Court   is   concerned,   it   is 
required to be noted that the Review Petition being No.1 of 2017 filed in 
Company Petition No.586 of 2014 came to be filed by the Respondent on the 
said very ground i.e. placing reliance on the order passed by the Madhya 
Pradesh High Court dismissing the Company Petition.  The said Review Petition 
came   to   be   dismissed   by   the   learned   Single   Judge   by   the   order   dated 
24/02/2017.  In our view, therefore, the order passed by the Madhya Pradesh 
High Court does not in any manner aid the Respondent to deny that it owes 
any debt to the Petitioner in the Company Petition.
23 In so far as the contention that urged on behalf of the Respondent 
that the Respondent is commercial solvent and therefore the order of the 
nature passed by the learned Single Judge was not required to be passed. In 
lgc  37 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
the said context, reference could be made to the judgment of the Apex Court in 
M/s. Madhusudan Gordhandas & Co. 's case (supra) and  IBA Health (I) Pvt. 
Ltd.'s  case (supra) .
In  Madhusudan Gordhandas & Co.'s  case (supra), the Apex Court 
held that mere ability to pay but choosing not to pay cannot be a defence in a 
Petition for winding up.   Paragraph 21 of the said report is material and is 
reproduced herein under :­
“21 Where the debt is undisputed the court will not 
act upon a defence that the company has the ability to 
pay the debt but the company chooses not to pay that 
particular   debt  (See   Re.   A   Company   94   S.J.   369). 
Where however there is no doubt that the company 
owes the creditor a debt entitling him to a winding up 
order but the exact amount of the debt is disputed the 
court will make a winding up order without requiring 
the   creditor   to   quantity   the   debt   precisely   (See   Re. 
Tweeds Garages Ltd. 1962 Ch.406. (3) The principles 
on which the court acts are first that the defence of the 
company   is   in   good   faith   and   one   of   substance, 
secondly, the defence is likely to succeed in point of law 
and thirdly the company adduces prima facie proof of 
the facts on which the defence depends.”
In  IBA Health (I) Pvt. Ltd's  case (supra) the Apex Court has held 
that solvency of a company might not constitute a stand alone ground for 
setting aside a notice under Section 434(1)(a), meaning thereby, if a debt is 
undisputedly owing, then it has to be paid.  Paragraph 24 of the said report is 
material and reproduced herein under :­
“24 Appellant company raised a contention that it is 
lgc  38 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
commercially   solvent   and,   in   such   a   situation,   the 
question   may   arise   that   the   factum   of   commercial 
solvency,   as   such,   would   be   sufficient   to   reject   the 
petition for winding up, unless substantial grounds for 
its   rejection   are   made   out.   A   determination   of 
examination   of   the   company's   insolvency   may   be   a 
useful aid in deciding whether the refusal to pay is a 
result of the bona fide dispute as to liability or whether 
it   reflects   an   inability   to   pay,   in   such   a   situation, 
solvency is relevant not as a separate ground. If there is 
no dispute as to the company's liability, the solvency of 
the company might not constitute a stand alone ground 
for   setting   aside   a   notice   under   Section   434(1)(a), 
meaning thereby, if a debt is undisputedly owing, then it 
has to be paid.  If the company refuses to pay on no 
genuine and substantial grounds, it should not be able 
to   avoid   the   statutory   demand.   The   law   should   be 
allowed to proceed and if demand is not met and an 
application for liquidation is filed under Section 439 in 
reliance of  the presumption under Section  434(1)(a) 
that the company is unable to pay it debts, the law 
should take its own course and the company of course 
will have an opportunity on the liquidation application 
to rebut that presumption.
Apart from the aforesaid legal position, it is sought to be pointed out on behalf 
of the Petitioners that the net worth of the Respondent as per its last balance 
sheet is much lesser than outstanding debts of the Petitioners.   It is further 
sought to be pointed out that the amount lying in the bank account of the 
Respondent is also not sufficient to pay off the outstanding debts.  
24 Now lastly coming to the issue as to whether this Court should 
interfere with the impugned order passed by the learned Single Judge.  In the 
said context it is necessary to make a reference to the judgment of the Apex 
lgc  39 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
Court in   Wonder Ltd's   case. (supra).   Paragraph 14 of the said report is 
material and is reproduced herein under :­
“14 The   appeals   before   the   Division   Bench   were 
against the exercise of discretion by the Single Judge. 
In such appeals, the Appellate Court will not interfere 
with   the   exercise   of   discretion   of   the   court   of   first 
instance and substitute its own discretion except where 
the discretion has been shown to have been exercised 
arbitrarily, or capriciously or perversely or where the 
court   had   ignored   the   settled   principles   of   law 
regulating grant or refusal of interlocutory injunctions. 
An appeal against exercise of discretion is said to be an 
appeal on principle. Appellate Court will not reassess 
the material and seek to reach a conclusion different 
from the one reached by the court below if the one 
reached by the court was reasonably possible on the 
material. The appellate court would normally not be 
justified in interfering with the exercise of discretion 
under   appeal   solely   on   the   ground   that   if   it   had 
considered the matter at the trial stage it would have 
come to a contrary conclusion. If the discretion has 
been exercised by the Trial Court reasonably and in a 
judicial manner the fact that the appellate court would 
have taken a different view may not justify interference 
with   the   trial   court's   exercise   of   discretion.   After 
referring   to   these   principles   Gajendragadkar,   J.   in 
Printers (Mysore) Private Ltd. v. Pothan Joseph (1960) 3 
SCR 713 : AIR 1960 SC 1156 : (SCR 721)
...... These principles are well established, but as has 
been observed by Viscount Simon in Charles Osention 
& Co. v. Johnston [1942 AC 130]
…. the law as to the reversal by a court of appeal of 
an order made by a judge below in the exercise of his 
discretion is well established, and any difficulty that 
arises is due only to  the application of well settled 
principles in an individual case. 
The appellate judgment does not seem to defer to this 
principle. “
lgc  40 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
Hence going by the test laid down by the Apex Court in  Wander Ltd.'s  case 
(supra), the view taken by the learned Single Judge being a possible view 
taken in the facts and circumstances of the instant case, the same does not 
merit any interference in the Appellate Jurisdiction.
25 In our view, the Respondent i.e. the Appellant herein has not 
raised any substantial  or  genuine  grounds  to   avoid the   payment   and  the 
defences raised on behalf of the Respondent are therefore not bonafide.  In our 
view, the learned Single Judge has in the facts and circumstances rightly issued 
the directions which are contained in the operative part of the impugned order.
26 For the reasons afore­stated the above Appeal No.131 of 2017 as 
also the companion Appeals being Nos.135 of 2017, 128 of 2017, 129 of 2017, 
130 of 2017, 132 of 2017, 133 of 2017, 134 of 2017 and Appeal (Lodging) 
No.84 of 2017 to stand dismissed.  In view of the dismissal of the Appeals, the 
Notices of Motion for stay do not survive and to accordingly stand disposed of.
[SARANG V KOTWAL, J] [R.M.SAVANT, J]
After pronouncement of judgment :­
th
    08    December 2017    
At   the   time   of   pronouncement   of   the   judgment,   the   learned 
counsel appearing on behalf of the Appellant herein seeks continuation of the 
lgc  41 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::

app­131.17­aw­nma­29.17&ors
ad­interim order dated 17/04/2017 which is in operation till date in the above 
Appeal and the companion Appeals for some time so as to enable the Appellant 
to approach the Apex Court.  
The said request is opposed to by the learned counsel appearing 
on behalf of the Respondent/Respondents herein.
In   the   facts   of   the   present   case,   the   said   ad­interim   order   is 
continued for a period of six weeks from date i.e. till 19/01/2018.
[SARANG V KOTWAL, J] [R.M.SAVANT, J]
lgc  42 of 42
::: Uploaded on - 08/12/2017 ::: Downloaded on - 26/06/2024 07:29:41 :::