SHAKTI NATH vs. ALPHA TIGER CYPRUS INVESTMENT NO. 3 LTD.

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION MISC. APPLICATION NO. 929 OF 2020  IN  CIVIL APPEAL NO. 1674 OF 2020 Shakti Nath & Ors.      … Appellant/Applicant Vs. Alpha Tiger Cyprus Investment  No.3 Ltd. & Ors.      … Respondents  O R D E R 1. The present  Misc.  Application No.   929  of   2020   was  earlier listed before this Court on 19.05.2020, when the Appellants were permitted to deposit Rs. 26,00,00,000/­ (Rupees Twenty­ Six Crores only) with the Registry of this Court by 21.05.2020.  With   respect   to   the   balance   payment   of   Rs. 3,17,20,477/­ (Rupees Three Crores Seventeen Lacs Twenty Thousand   Four   Hundred   and   Seventy­Seven   only),   an extension of two months’ was granted to deposit the said amount in the Registry of this Court.  Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.06.23 13:59:44 IST Reason: 1 With respect to prayer (iv) of the Application, Notice was issued to the other parties. 2. In   compliance   with   the   Order   dated   19.05.2020,   the Appellants   deposited   Rs.   26,00,00,000   (Rupees   Twenty­Six Crores only) on 20.05.2020 in the Registry of this Court.   The matter has now come up for hearing with respect to prayer 3. (iv) which reads as under: “(iv)   Direct   the   Respondent   Nos.  1   and   2   to   sign   and   execute   an appropriate   share   purchase   agreement   to   effectuate   the acquisition   of   M/s   Good   Living   Infrastructure   Pvt.  Ltd.   of   the shares held by the Respondent Nos. 1 and 2 in the Respondent No. 3.” 4. Mr.   Dhruv   Mehta,   Senior   Advocate   appearing   for   the Appellants submitted that as per the Order dated 18.02.2020 passed by this Court, M/s. Good Living Infrastructure Pvt. Ltd. (“ ”) of the Bhutani Group had agreed to purchase the entire GLI shareholding of the Appellants and Respondent Nos. 1 and 2 in   I.T.   Infrastructure   Park   Pvt.   Ltd.   ­   Respondent   No.   3 Company for a total sale consideration of Rs. 99,44,55,000 (Rupees Ninety­Nine Crores Forty­Four Lacs only).  The relevant extract from the  said Order is set out herein below for ready reference:  “ 4… 2 (iii) M/s. Good Living Infrastructure of the Bhutani Group agreed and undertook to pay Rs.99,44,55,000/­ for the purchase of the entire   shareholding  of   Respondent   No.  3  ­   I.T.  Infrastructure Park Pvt. Ltd. from the Appellants and Respondents No. 1 and 2. 5. GLI     Order   dated   16.12.2019   was   directed   to   file   an vide Affidavit   of   Undertaking   that   it   would   be   bound   by   the commitments made before this Court. The Undertaking was filed by GLI on 10.02.2020, the contents of which are recorded in the Order dated 18.02.2020 as : ­  7. M/s Good Living Infrastructure Pvt. Ltd. (“GLI”) has also filed an Affidavit of Undertaking dated 10.02.2020 stating that : .             “ 1 I   am   the   CEO/Additional   Director   of   M/s   Good   Living Infrastructure Pvt. Ltd. (“GLI”) and have been duly authorized by GLI vide Resolution of Board of Directors dated 20.12.2019 to give the present undertaking on its behalf. 2. That   GLI   undertakes   to   pay   a   sum   of   Rs.99,44,55,000/­ towards the purchase of entire shareholding of IT infrastructure Park Pvt. Ltd. (Respondent No. 3) from the Petitioners and Alpha Tiger   Cyprus   Investment   No.2   Ltd.   and   Alpha   Tiger   Cyprus Investment No.3 Ltd. in order to acquire the sub lease of the property bearing Plot No. 001B situated at Sector 140A in Noida, District Gautam Budh Nagar, Uttar Pradesh.  3. That out of total sum of Rs.99,44,55000/­. GLI undertakes to pay   the   dues   payable   to   NOIDA,   amounting   to Rs.42,64,75,477/­, directly to NOIDA. In this regard, GLI seeks liberty   from   this   Hon’ble   Court   to   approach   NOIDA   for reschedulement of payment of the above mentioned sum. GLI undertakes to make the appropriate representation/ application to   NOIDA   for   such   reschedulement   within   one   week   of   the receipt of the order passed by this Hon’ble Court granting the liberty sought herein. 3 4. That GLI undertakes to deposit the balance purchase price after deducting the NOIDA dues therefrom with the Hon’ble Court i.e. an amount of Rs.56,79,79,523/­, in the following manner:

5. It is prayed that the balance amount of  Rs.46,79,79,523/­ be distributed   to   Alpha   Tiger   Cyprus   Investment   No.2   Ltd.   and Alpha Tiger Cyprus Investment No.3 Ltd by this Hon’ble Court after the transfer of the entire shareholding of Respondent No.3 to GLI.  6. I say that the above mentioned undertaking is voluntary and unconditional.” In   para   9   of   the   Order   dated   18.02.2020,   it   was recorded   that   GLI   was   bound   by   the   unconditional Undertaking   submitted  on  Affidavit.   Para  9  of  the   Order reads as under:  “9.   M/s.   Good   Living   Infrastructure   Pvt.   Ltd.   is   bound   by   the unconditional   undertaking   submitted   on   Affidavit   before   this Court. Any default by M/s Good Living Infrastructure Pvt. Ltd. would be treated as a breach of the undertaking submitted to this Court” 4 6. Mr.   Dhruv   Mehta,   Senior   Advocate   appearing   for   the Appellants submitted that it was imperative that the Share Purchase Agreement (“SPA”) be executed by Respondent Nos. 1 and 2, to enable GLI to raise funds for the transaction, and comply with its obligations under the Order dated 18.02.2020. 7. It was further submitted that after the Order dated 18.02.2020 was passed, there were various emails exchanged between the parties for the execution of the SPA. The emails have been annexed to the present Application. The Counsel referred to an email dated 19.02.2020 addressed by DGM, Legal of the Logix Group to Mr. George Jacob of Alpha Real Capital, enclosing the draft SPA for approval.   In   response,   Mr.   George   Jacob     his   email   dated vide 20.02.2020 stated that he had forwarded the draft SPA to their lawyers for review and comments. Mr. George Jacob requested Appellant No. 1 to share the final draft of the SPA after further modalities   of   the   sale,   both   operational   and   legal   were discussed   with   the   lawyers   of   GLI.   Further   emails   were exchanged between the parties on 27.02.2020 and 28.02.2020, which reveal that the parties were in the process of executing the SPA expeditiously.  5 8. The Appellants submit that two months later, Respondent Nos. 1 and 2 resiled from their commitment to execute the SPA, and vide  email dated 17.04.2020, stated that as on date, they were holding : (a) 1,00,000 Class A Shares; (b) 10,00,000 Class C Shares; and (c) 10,00,000 Compulsorily Convertible Preference Shares of Respondent No. 3 Company. It was further stated that  the   Original   Share   Certificates,   Share   Transfer   Forms, and Resignation of existing Directors would be handed over after the deposit of Rs 56,79,79,623 in the Registry of this Court.  8.1 Mr. Nakul Dewan, Senior Advocate represented GLI, and placed reliance   on   the   averments   made   in   the   Affidavit   dated 02.06.2020.   It   was   submitted   that   since   GLI   was   investing almost Rs. 100 crores in the transaction, they would require legal documentation for the same. The execution of the SPA was necessary to enable them to raise funds with a commercial bank   or   NBFC.   The   draft   of   the   SPA   had   already   been forwarded to Respondent Nos.1 and 2 in February, 2020.  GLI fairly stated in its Affidavit that it is not insisting on the immediate   transfer   of   shares   in   the   Respondent   No.   3 Company, but was merely requesting for the execution of the 6 SPA. The SPA is in the nature of an agreement to transfer shares at a future date.   8.2 GLI further submitted that they were entitled to obtain certain minimal warranties from both the Appellants and Respondent Nos. 1 and 2, viz. (i) warranty with respect to the absolute title of 50% shareholding in Respondent No. 3 Company of each of the parties; (ii) warranty stipulating that there were no existing encumbrances, or third party rights created on the said shares; (iii)   warranty   with   respect   to   the   absolute   authority   of   the executants   of   the   SPA   (on   behalf   of   the   Appellants   and Respondent   Nos.   1   and   2)   by   a   resolution   of   the   Board   of Directors of their respective companies.  9. Respondent   Nos.   1   and   2   filed   an   Affidavit   stating   their objections to the present Application. Mr. Sanjeev Puri, Senior Advocate appeared on behalf of the Respondent Nos. 1 and 2, and submitted that the prayer for executing the SPA would amount to a modification of the terms of the Final Order dated 18.02.2020 passed by this Court. It would also be contrary to Clause 11.23 of the ICC Arbitral Award, which had observed that Respondent Nos. 1 and 2 return the shares held by them, upon payment of all sums awarded. It was submitted that they 7 were willing to undertake to return the shares of Respondent No. 3 Company to the Appellants after the entire payment was made in terms of the Order dated 18.02.2020.  Alternatively,   Respondent   Nos.   1   and   2   were   willing   to undertake to deposit the shares in this Court, which may be released to the Appellants/GLI in terms of the Order dated 18.02.2020.  The Counsel for Respondent Nos. 1 and 2 expressly stated before   this   Court   that   there   is   no  encumbrance   created   by Respondent Nos. 1 and 2 on their shareholding. With respect to the land and Title Deeds of the property, the same were in the possession and control of the Appellants, and his clients could not be held liable for any act of the Appellants.   The Counsel for Respondent Nos. 1 and 2 made an oral prayer that the amounts lying deposited in the Registry of the Court, be released in favour of his clients. 10. Having heard the learned Counsel for the parties, we are of the view that prayer (iv) of the present Application for execution of the  SPA is  justified. We  note  that GLI has  deposited an 8 amount of Rs. 10,00,00,000 (Rupees Ten Crores only) as down payment, pursuant to the Order dated 18.02.2020.  This   Court   vide   Order   dated   24.04.2020   directed   the Registry to invest the amount in an interest­bearing deposit for 6 months on auto renewal basis.  11. We are of the view that the execution of the SPA would not prejudice the rights and interest of the Respondent Nos. 1 and 2 in any manner. The emails exchanged between the parties after the Order dated 18.2.2020, reveal that Respondent Nos. 1 and 2 were earlier agreeable to execute the SPA. However, there was a subsequent change of mind.  GLI is entitled to the execution of the SPA, as the legal documentation   reflecting   the   agreement   under   which   the acquisition of shares would take place.  12. Accordingly, we hereby order and direct that : ­  (a) To effectuate the directions given in para 4(iii) of the   Order   dated   18.02.2020,   it   is   necessary   that   the Appellants and Respondent Nos. 1 and 2 execute the SPA with GLI within a period of 3 weeks from the date of this Order.  9 (b) We direct the Appellants and Respondent Nos. 1 and 2 to provide the necessary warranties, including the warranty   that   the   parties   have   not   created   any encumbrance   or   third­party   rights   whatsoever   on   the land on which the Respondent No. 3 Company was to set up the IT Infrastructure Park.  A warranty must also be furnished by both the Appellants and Respondent Nos. 1 and 2 with respect to their respective shareholdings in Respondent No. 3 Company.  (c) The Appellants and Respondent Nos. 1 and 2 are also required to place a certified copy of the Board Resolution of their respective Companies, stating that the authorized signatories have been empowered to execute the SPA.    (d) We further direct that the amount of Rs. 26,00,00,000 (Rupees   Twenty­Six   Crores   only)   deposited   by   the Appellants   on   19.05.2020,   be   released   to   Respondent Nos.   1   and   2   through   their   Power   of   Attorney holders/authorized representatives.  10 (e) We further direct the Registry of this Court to Retain the amount of Rs. 10,00,00,000 (Rupees Ten Crores only) deposited by GLI till further orders. The present Miscellaneous Application is accordingly disposed of in the aforesaid terms.      ..….…….....................J.     (UDAY UMESH LALIT)    …..….........................J.    (INDU MALHOTRA) New Delhi; June 23 , 2020. 11