BOARD OF CONTROL FOR CRIKET IN INDIA vs. KPH DREAM CRIKET PVT. LTD.

2010:BHC-OS:14727-DB
PNP 1 APPL881-15.12.sxw
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGNAL CIVIL JURISDICTION
APPEAL (LODG.) NO.881 OF 2010
IN
ARBITRATION PETITOIN (LODG.) NO.1303 OF 2010
Board of Control for Cricket in India, a
society registered under the Tamil Nadu 
Societies Registration Act, 1975 having its
registered office at M.A. Chidambaram 
Stadium, 5, Victoria Hostel Road, Chepauk,
Chennai 600 005 and its Head Office at
Cricket Centre, Wankhede Stadium,  D   ‘ ’
Road, Churchgate, Mumbai 400 020. ..Appellant.
(Orig. Respondent)
versus
KPH Dream Cricket Private Limited, a
Company incorporated under the 
Companies Act, 1956 and having its
Registered Office at House No.1532,
Sector 18D, Chandigarh 160 018, and its
office at C1, Wadia International Centre
(Bombay Dyeing), Pandurang Budhkar 
Marg, Worli, Mumbai 400 025. ..Respondent.
(Orig. Petitioner)
.....
Mr.   C.A.   Sundaram,   Senior   Advocate   with   Mr.   T.N.   Subramaniam, 
Senior Advocate, Mr. P.R. Raman, Ms. Akhila Kaushik, Ms. Rohini Musa, 
Mr. Sharan Jagtiani, Ms. S.P. Arthi, Mr. Indranil Deshmukh, Mr. Rahul 
Mascarenhas and Mr. Adarsh Saxena i/b Amarchand Mangaldas and 
S.A. Shroff & Co. for the Appellant.
Mr. D.J. Khambata, Senior Advocate with Mr. Shyam Mehta, Mr. Arif 
Doctor, Mr. S.V. Doijode, Ms. Deeksha Kakar, Mr. R.H. Daulat, Ms. 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 2 APPL881-15.12.sxw
Amodi Borkar, Ms. Priyanka Kothari i/b Doijode Associates for the 
Respondent.
......
CORAM :  DR.D.Y.CHANDRACHUD &
       ANOOP V. MOHTA , JJ.
     15 December 2010.
ORAL JUDGMENT (PER DR.D.Y.CHANDRACHUD, J.)  :
1. This Appeal arises from an order of a learned Single Judge of 
this Court by which a petition under Section 9 of the Arbitration and 
Conciliation Act, 1996 was allowed.   By the order of the learned 
Single Judge the Appellant, the Board of Control for Cricket in India, 
has been injuncted from acting on the basis of a termination of 10 
October 2010 of a franchise agreement entered into between the 
parties on 10 April 2008.  The order of the Learned Single Judge is 
subject to several conditions including amongst them (i) That the 
Respondent   shall   furnish   an   unconditional   bank   guarantee   of   a 
nationalized bank to secure the payment of players  dues initially in ’  
the sum of US $18 million; (ii) The furnishing of an unconditional 
guarantee of a nationalized bank in the amount of US $3.5 million; 
(iii) The filing of unconditional personal undertakings guaranteeing 
the due payment of any amount as may be found on adjudication by 
any court or tribunal, in the event that the termination is upheld; (iv) 
A restraint on the disposal of shares of certain companies.  In order 
to appreciate the challenge to the order of the learned Single Judge 
a reference to the factual background would be in order.
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 3 APPL881-15.12.sxw
2. In 2007 the Board of Control for Cricket in India ( BCCI ) set ‘ ’  
up the Indian Premier League ( IPL ) a domestic twenty overs per ‘ ’  
side cricket format based on the international T­20 model.  Each team 
was to be owned and operated by private persons / corporations / 
entities.   A franchise to operate the team was to be given to a 
franchisee who was the successful bidder for each team.   The IPL 
was to consist of eight teams which would play each other between 
April and May every year. Eight IPL teams were identified from 
different States  and regions in India.
3. On 27 December 2007 an invitation to tender was issued by 
BCCI inviting bids for IPL franchises.   The terms of the tender 
stipulated that a franchise would be granted to operate a team for so 
long as the League would continue.  In consideration each franchisee 
was required to pay to IPL a franchise fee for the first ten years, 
payments being distributed in annual installments.  
4. On 24 January 2008 a letter of eligibility was submitted by Ms. 
Preity Zinta.   The letter disclosed that on winning the bid a new 
company would be formed in which the individuals participating 
would be Preity Zinta, Ness Wadia, Karan Paul and Mohit Burman. 
The terms of tender required each bidder to pay a performance 
deposit of Rs.20 Crores at the time when the bid was submitted.  The 
members of the consortium agreed to pay Rs.20 Crores distributed 
amongst Preity Zinta (Rs.10 Crores), Mohit Burman (Rs.5 Crores) and 
Karan Paul (Rs.5 Crores). On 24 January 2008 the consortium was 
declared as a successful bidder for the Mohali franchise. The first 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 4 APPL881-15.12.sxw
season   of     IPL   was   to   commence   in   April   2008.     A   franchise 
agreement was signed on behalf of the consortium by Ms. Zinta on 4 
April   2008   and   on   behalf   of   BCCI   on   10   April   2008.    
5. By   the   agreement   BCCI   granted   to   the   franchisee,   the 
Respondent herein exclusive rights for a period of three seasons to be 
the only team in the League whose home stadium was located in 
‘ the territory .  The territory was defined to mean an area within a ’  
radius of fifty miles of the Mohali stadium.       Clause 3 of the 
agreement stipulated that it would continue for  so  long as  the 
League continues subject to termination, suspension or renewal as 
provided by its terms.  Clause 10.1 contained a provision for sale of 
the franchise and stipulated that the franchisee has no right to assign 
or delegate the performance of any right or obligation under the 
agreement.   However, with the prior written consent of BCCI the 
franchisee was entitled to sell the franchise to any person.  Similarly, 
any person who controlled the franchisee was entitled to effect or 
otherwise cause to occur a change of control of the franchisee.  This 
was subject to the condition, in Clause 10.2 that no such event would 
occur within the first three years and the proposed purchaser or, as 
the case may be, controller would meet BCCI s standards of eligibility. ’
6. Clause 11 of the agreement contains provisions for termination. 
Clause 11.1, entitles either party to terminate the agreement by a 
notice in writing upon a failure to remedy any remediable material 
breach of the contract within a period of thirty days of the receipt of 
the   notice.     Clause   11.2   entitles   either   party   to     terminate   the 
agreement with immediate effect by written notice in the event of an 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 5 APPL881-15.12.sxw
irremediable breach of the agreement by the other party.  Clause 11.3 
confers upon BCCI exclusively the right to terminate the agreement 
with immediate effect in certain stipulated eventualities, these being :
“ (a) there is a Change of Control of the Franchisee (whether 
direct or indirect) and/or a Listing which in each case does not 
occur strictly in accordance with Clause 10;
(b) the Franchisee transfers any material part of its business or 
assets   to   any   other   person   other   than   in   accordance   with 
Clause 10;
(c) the Franchisee, any Franchisee Group Company and/or any 
Owner acts in any way which has a material adverse effect 
upon the reputation or standing of the League, BCCI­IPL, BCCI, 
the Franchisee, the Team (or any other team in the League) 
and/or the game of cricket. ”
7. Clause 11.7 defines the meaning of the expression  Control  for ‘ ’  
the purposes of the agreement as follows :
“ 11.7 For the purposes of this Agreement  Control  means in “ ”  
relation to a person the direct or indirect power of another 
person (whether such other person is the direct or indirect 
parent company of the first mentioned person or otherwise) to 
’
secure that the first mentioned person s affairs are conducted in  
accordance with the wishes of such other person:
(a) by means of the holding of any shares  (or any equivalent 
securities) or the possession of any voting power; or
(b) by virtue of any powers conferred on any person by the 
Articles of Association or any other constitutional documents of 
any company or other entity of any kind; or
(c) by   virtue   of   any   contractual   arrangement
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 6 APPL881-15.12.sxw
and   Controlled   and   Controller     shall   be   construed “ ” “ ”  
accordingly and a  Change of Control  shall occur if (i) a “ ”  
person who Controls another person ceases to do so; or (ii) a 
different person acquires Control of such other person (whether 
before or after or as a consequence of any Listing); or (iii) if 
any person acquires Control of another person in circumstances 
where no person previously Controlled such other person.  For 
the purposes of this Clause 11.7 (and in connection with the use 
in this Agreement of the terms defined in this Clause 11.7) all 
of the members of any consortium, partnership or joint venture 
which has any interest (direct or indirect) in the Franchisee 
shall be deemed to be one person. ”
8. Clause   12   of   the   agreement   provides   that   the   agreement 
constitutes the entire agreement between the parties superseding any 
negotiations or prior agreements and inter alia stipulates that parties 
agree that the sole remedy for any breach of the warranties or 
representations held out in the agreement would be a claim for 
breach of contract.  Parties agreed in Clause 21.2 to a resolution of 
disputes by arbitration and then postulated as follows in Clause 21.6 :
“ 21.6 BCCI­IPL (but not the Franchisee) shall have the right to 
bring  an action  seeking  injunctive or  other  equitable  relief 
before the Courts of Mumbai if it reasonably believes that 
damages may not be an adequate remedy for the breach by the 
Franchisee of this Agreement. ”
9. On 14 April 2010 the then Chairman and Commissioner of IPL 
by an Email addressed to all franchise owners communicated that 
BCCI as a public body must disclose ownership details along with the 
names of all the directors of the franchisees once again.     On 14 
April 2010 the Respondent addressed an Email to the Chief Financial 
Officer   of   IPL.     Thereafter   by   an   Email   of   19   April   2010   the 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 7 APPL881-15.12.sxw
Respondent forwarded a certificate of a company secretary containing 
details   of   the   members   of   the   Respondent   at   the   time   of 
incorporation, and of subsequent changes in membership on 8 May 
2008, 30 June 2008, 16 June 2009 and as of 30 September 2009.  By 
the communication information was furnished inter alia of the shares 
which were transferred from the date of  the incorporation of the 
Respondent.  In pursuance of another letter dated 28 April 2010, the 
Respondent addressed a communication of 8 May 2010 disclosing 
details of the shareholding and the transfers of shares since the 
inception.   After the Respondent had communicated details of its 
shareholding pattern in April and May 2010, the Appellant continued 
to deal with the Respondent as the owner of a franchise, and  on 5 
September 2010 communicated the new  rules that would govern 
Season IV of IPL.  
10. On 10 October 2010 BCCI terminated the franchise agreement. 
The letter of termination contains two grounds on which BCCI had 
come to the conclusion that there was an irremediable breach of 
contract by the Respondent.  Firstly, accordingly to BCCI the records 
of the Registrar of Companies showed that the Respondent was 
incorporated on 10 March 2008 with only two shareholders.   The 
names of Preity Zinta, Ness Wadia and Karan Paul did not figure as 
shareholders.  As on the date of the incorporation of the Respondent 
the entire share capital was held by (i) a company by the name of 
ACEE Enterprises Private Ltd. ( ACEE ) which held 9900 shares and ‘ ’  
(ii) Mohit Burman who held only 100 shares.   Preity Zinta, Ness 
Wadia and Karan Paul were not shareholders.   Secondly, on 8 May 
2008   both   ACEE   Enterprises   Private   Limited   ( ACEE )   and   Mohit ‘ ’  
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 8 APPL881-15.12.sxw
Burman transferred their shares to Dabur Investment Corporation Ltd. 
and Windy Investments Private Ltd.  These transferee companies were 
alleged to have thereby taken control of the franchisee.  Thereupon 
on   30   June   2008   further   changes   in   the   shareholding   of   the 
Respondent were alleged to have taken place.   No notice, it was 
alleged, was furnished of any of these transactions to the Appellant. 
In the first instance ACEE, being a 99% shareholder transferred its 
entire shareholding of 9900 shares to Dabur Investment Corporation 
Ltd. and to Windy Investments Private Ltd.  on 8 May 2008.  This 
according to the Appellant established that there was a change of 
control as defined in the franchise agreement.  The second instance 
of the breach was when a fresh allotment of shares took place on 30 
June 2008 when Dabur Investment and Windy Investments became 
minority shareholders.  
11. The Respondent replied to the termination on 2 November 2010. 
In a petition under Section 9, Arbitration Petition 1340 of 2010, an 
order was passed by consent on 19 November 2010 by which all the 
disputes and differences between the parties were referred to the sole 
arbitration   of   Mr.   Justice   B.N.   Srikrishna,   Former   Judge   of   the 
Supreme Court under Clause 21.2 of the franchise agreement.  The 
Respondent was granted leave to withdraw the petition under Section 
9 with liberty to move an application for interlocutory relief under 
Section 17 before the sole arbitrator.  Parties agreed to co­operate in 
the expeditious hearing of the application under Section 17 before the 
learned arbitrator.  When the application under Section 17 came up 
before the arbitrator, the Appellant had certain reservations about the 
continuance of the arbitrator.  The arbitrator recused himself.  The 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 9 APPL881-15.12.sxw
order of the learned arbitrator dated 1 December 2010 records what 
had transpired in the proceedings :
“
1. At   the   beginning   of   the   proceedings   the   Arbitrator 
disclosed that when he was at the Bar he had appeared in a 
number of matters on behalf of the Wadia Group of Companies.
2. This fact was also disclosed in the Arbitration proceedings 
held in the matter with disputes between BCCI and Jaipur IPL 
Cricket   Pvt.   Ltd.   ( JIPL )   held   at   New   Delhi,   although “ ”  
mistakenly without realising that JIPL had nothing to do with 
the Wadia Group of Companies.   No objection thereto was 
raised by the BCCI on the ground that JIPL had no connection 
with the Wadias.   Today, however, Mr. Raman, after taking 
instructions from the President of the BCCI states that the 
President has some reservations in the matter.
3. In the result, the Arbitrator has decided that he should 
recuse himself from the proceedings in view of the reservation 
expressed by one of the parties, namely the BCCI.
4. The  Arbitrator  also  disclosed  that  he  was  a  nominee 
Arbitrator of BCCI in another Arbitral Proceeding between BCCI 
and Zee Entertainment Enterprises Limited.  Mr. Khambata on 
behalf of KPH Dream Cricket Pvt. Ltd. stated that his client had 
no objection.   ”
12. Thereupon, a fresh petition under Section 9 was moved before 
the learned Single Judge in which the impugned order has been 
passed.  
13. Before we deal with the submissions which have been urged 
before us by counsel, and having regard to the grounds which have 
been set out in the notice of termination, it would be necessary to 
extract from a chart which has been placed before this Court to 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 10 APPL881-15.12.sxw
reflect the shareholding of the Respondent since the inception :
SHAREHOLDING PATTERN OF KPH DREAM CRICKET P. LTD.
PURSUANT TO VARIOUS TRANSFERS AND ALLOTMENTS

      
(Note : Dabur Investment Corporation Ltd. changed to MB Finmart P. 
Ltd.)
Note : There has been no change after this.
14. The order of the Learned Single Judge has been assailed on 
behalf of the Appellant and in the submission of the learned counsel, 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 11 APPL881-15.12.sxw
the Respondent had committed material and irremediable breaches of 
the franchise agreement.  The following submissions were urged by 
the learned counsel ­
i) At the stage of the letter of eligibility the consortium consisted 
of Ms.Preity Zinta, Mr. Mohit Burman, Mr. Karan Paul and Mr. 
Ness Wadia and others.  The Respondent was constituted as the 
vehicle   through   which   the   franchise   agreement   would   be 
implemented.   However, on the date of the execution of the 
franchise agreement, only one of the four members of the 
consortium was a shareholder of the company. At that stage, the 
only shareholders of the Respondent were ACEE which held 
9900 shares and Mohit Burman who held 100 shares;
ii) There was a change in the constitution of the consortium 
subsequently on 8 May 2008 as a result of which ACEE ceased 
to   hold   any   shares   in   the   Respondent   and   three   of   the 
members of the consortium were allotted fresh shares;
iii) On 8 May 2008, 28% of the share capital of the Respondent 
was   alloted   to   another   company   by   the   name   of   Colway 
Investments Ltd. and on 16 January 2009 another 4% was 
alloted to a company called Root Invest Private Ltd.   As a 
result   of   these   allotments  a  change  had  taken   place  from 
absolute control to restrictive control;
iv) The control which is envisaged in Clause 11.7 of the franchise 
agreement means de jure control and not  de facto control;
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 12 APPL881-15.12.sxw
v) The learned Single Judge has erred in coming to the conclusion 
that   a   strong   prima   facie   case   was   made   out     by   the 
Respondent for  the grant  of  interim relief.   The fact  that 
allotments and subsequent transfers have taken place is not 
disputed.   Similarly, the fact there were subsequent transfers 
involving a change in the shareholding pattern has not been 
disputed.  Whether these transfers would involve a change of 
control   was   a   matter   of   evidence.     Whether   a   transfer 
constituted a remediable or irremediable breach is similarly an 
issue which has to be decided in the course of the arbitral 
proceedings on the basis of evidence.  These, it was submitted, 
are matters of trial and the learned Single Judge was not 
justified in granting mandatory relief staying the termination of 
the franchise agreement;
vi) Clause 21.6 of the agreement specifically contemplates that only 
BCCI and not the franchisee shall have the right to institute an 
action for injunctive or equitable relief in a court of law where 
damages may not be an adequate remedy for a breach by the 
franchisee of the agreement.  On the basis of Clause 21.6 it was 
urged before the Court that the right to seek injunctive and 
equitable   relief   is   available   only   to   BCCI   and   not   to   the 
franchisee and the remedy of the franchisee upon a termination 
of the agreement must only sound in a claim of damages 
before  the arbitral tribunal.
15. On behalf of the Respondent it has been submitted that  –
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 13 APPL881-15.12.sxw
i. The conditions pre­requisite to the termination of the contract 
under Clause 11.7 were not made out.   The learned Single 
Judge having found a strong prima facie case for the grant of 
interim   relief,   the   exercise   of   discretion   does   not   fall   for 
interference in appeal;
ii. The contract between the Appellant and the Respondent was 
for the entire duration of IPL.  Clause 11.7 contemplates both a 
direct and indirect form of control.   The contention of the 
Appellant that Clause 11.7 contemplates only de jure control is 
erroneous;
iii. The   successful   bidders   in   the   present   case   constituted   a 
consortium   consisting   of   Preity   Zinta,   Ness   Wadia,   Mohit 
Burman and Karan Paul.  At all material times right from the 
inception these members of the consortium were and continued 
to be under the control of the Respondent;
iv. The existence of control over the Respondent by the members 
of   the   consortium   can   be   established   from   several   indicia 
among them being (i) Resolutions dated 2 February 2008 and 3 
March 2008 passed by ACEE; (ii) The capital contributions in 
the amount of Rs.25 Crores brought in by the members of the 
consortium to the Respondent between January and April 2008; 
(iii) The treatment of an amount of Rs.9.95 Crores as share 
application money in the balance­sheet of the Respondent and 
in   the   ledger   accounts   pertaining   to   the   members   of   the 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 14 APPL881-15.12.sxw
consortium in the books of the Respondent; (iv) The disclosures 
made in the income tax return for the assessment year 2008­09 
of the Respondent; (v) The only directors of the Respondent 
have   at   all   material   times   been   only   members   of   the 
consortium; (vi) Monies have been raised from the bankers for 
the   purposes   of   the   franchise   against   personal   guarantees 
executed by the members of the consortium;
v. Clause   21.6   of   the   franchise   agreement   must   be   construed 
strictly insofar as it excludes a statutory   remedy or right. 
Clause 21.6 speaks of any breach by a franchisee.  If Clause 21.6 
is construed to prohibit a franchisee from bringing an action 
under Section 9 of the Arbitration and Conciliation Act 1996 for 
injunctive or equitable relief in a situation where damages may 
not provide an adequate remedy, such a clause would be hit by 
Section 28 of the Contract Act.  
16. The rival submissions now fall for determination by the Court. 
We preface our analysis with the observation that we decide upon 
the submissions only for the purpose of the Petition under Section 9, 
out of which the appeal arises.
17. The basis and foundation of the notice of termination is that 
while   in   the   bid   that   was   submitted   by   the   members   of   the 
consortium a representation was held out to BCCI, that the four 
members consisting of Preity Zinta, Ness Wadia, Mohit Burman and 
Karan Paul would control the affairs of the franchisee, this was belied 
when the Respondent was initially constituted.  The gravamen of the 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 15 APPL881-15.12.sxw
allegation of BCCI is that when the franchise agreement was entered 
into on 10 April 2008, none of the members of the consortium was a 
shareholder of the Respondent.  Now from the chart which has been 
extracted in the earlier part of this judgment it would be abundantly 
clear that on the date of the franchise agreement the shareholding of 
the Respondent was held between ACEE which held 9900 shares and 
Mohit   Burman   who   held   100%.     Clause   11.7   of   the   franchise 
agreement defines the expression  control    to mean the   ‘ ’ direct  or 
indirect power of another person to secure that the affairs of another 
are conducted in accordance with his wishes.  The exercise of both a 
direct   as   well   as   an   indirect   control   is   therefore   within   the 
contemplation of Clause 11.7.   Clause 11.7 also postulates that this 
control may be exercised by either of three modalities, these being  –  
(i) the holding of any shares or the possession of voting power; (ii) by 
the powers conferred under the Articles of Association of a company 
and (iii) by virtue of any contractual arrangement. Ex facie, Clause 
11.7 is not confined to the exercise of de jure control.  Clause 11.7 
recognizes   that   control   may   be   wielded   by   a   broader   set   of 
commercial   arrangements,   sanctified   by   contract   or   agreement.
The Respondent  in its petition under Section 9 specifically set up 
the plea in paragraph 4.10 that Mohit Burman who was a member of 
the consortium had identified ACEE which was a family investment 
company as a company which would initially hold a majority of the 
shares of the Respondent.  The assurance of Mohit Burman to the 
members of the consortium was that he had full control over ACEE 
which would act in accordance with the decisions of the members of 
the consortium which in fact it did.  The second statement of the 
Respondent in its pleadings under Section 9 is that Mohit Burman 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 16 APPL881-15.12.sxw
was always in control and continues to be in control of ACEE, Windy 
Investments   and   MB   Finmart   Pvt.   Ltd.   (earlier   known   as   Dabur 
Investment Corporation Ltd.)  At this stage what necessitates emphasis 
is that the control which is postulated by Clause 11.7 is not merely a 
direct or de jure control but a control that may be indirect as well. 
Clause 11.7 expressly recognizes that control may be exercised in 
terms of the holding of shares, the exercise of voting powers, through 
the Articles of Association or for that matter even by a contractual 
arrangement.  
18. There are, in our view, prima facie at this stage atleast seven 
circumstances   which   weigh   in   support   of   the   conclusion   of   the 
learned Single Judge that the members of the consortium right from 
the inception exercised control over the affairs and management of 
the Respondent.  As we have noted earlier, on 10 March 2008 the 
entire share capital of the Respondent was held by ACEE and by 
Mohit Burman.   The first circumstance is that on 2 February 2008 
ACEE had passed a resolution in the following terms :
“ RESOLVED THAT pursuant to the provisions of Section 292  
and subject to all other applicable provisions of the Companies 
Act, 1956 the consent of the Board be and is hereby accorded to 
authorize   Mr.   Mohit   Burman,   Director   of   the   Company, 
individually   to   invest   the   fund   of   the   Company   in   any 
Franchisee in Northern India for bidding to BCCI.
RESOLVED FURTHER THAT the consent of the Board be and is 
hereby   accorded  to   incorporate   a   new   Company   /   Special 
Purpose Vehicle on request of other promoters to commence the 
above   venture  and   Mr.   Mohit   Burman   be   and   is   hereby 
authorized to defray expenses thereon and pay any fees.
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 17 APPL881-15.12.sxw
RESOLVED FURTHER THAT the Board hereby takes note that 
the promoters of the new Company / Special Purpose Vehicle 
shall be Ms. Preity Zinta, Mr. Ness Wadia, Mr. Karan Paul, Mr. 
Mohit Burman and others as per the ratio to be mutually 
agreed between the promoters.   (emphasis supplied) ”
19. The resolution expressly recognizes   (i) the consent of the –  
Board of directors for Mohit Burman individually to invest the funds 
of the company in any franchisee in Northern India for bidding to 
BCCI; (ii) the consent of the board for the incorporation of a new 
company on the request of the other promoters and (iii) that the 
promoters of a new company would be the four members of the 
consortium namely Preity Zinta, Ness Wadia, Karan Paul and Mohit 
‘ ’
Burman.  The  other promoters  mentioned in the second paragraph  
are  the  promoters  referred  to  by   name  in  the  third  paragraph.
On 3 March 2008 a second resolution was passed at a meeting of the 
Board of ACEE to the following effect :
“ RESOLVED THAT the Board hereby takes note that the bid  
applied by the company alongwith other promoters to purchase 
Mohali   Franchise   (amounting   USD   76   million   and   One   US 
Dollar) has been accepted by BCCI.
RESOLVED THAT the consent of the Board be and is hereby 
accorded to incorporate a new Company in the name of K.P.H. 
Dream Cricket Pvt. Ltd. on request of the other promoters to 
commence   the   above   venture,   initially   with   following 
shareholders and Directors :
NAME OF THE SHAREHOLDERS:
1. ACEE Enterprises
2. Mr. Mohit Burman
NAME OF THE DIRECTORS:
1. Mohit Burman
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 18 APPL881-15.12.sxw
2.  Ness Wadia ”
20. This resolution specifically took notice of the bid submitted for 
the Mohali franchise which was accepted by BCCI.  More significantly 
it extended the consent of the Board to incorporate the Respondent 
on the request of the other promoters and  initially  with certain 
shareholders and directors.   Significantly, the first directors of the 
Respondent were Mohit Burman and Ness Wadia who were members 
of the consortium which had submitted   the bid to BCCI for the 
Mohali franchise.  Thus, the first important circumstance is the fact 
that ACEE was at all material times since the inception cognizant of 
and had consented to the arrangement whereby Mohit Burman would 
join in the constitution of the Respondent; that the promoters of the 
Respondent would be the members of the consortium and initially 
two   members   of   the   consortium   would   be   directors   of   the 
Respondent.    
21. The   second   circumstance   is   that   a   little   prior   to   the 
incorporation of the Respondent, Form 1A was filed with the Registrar 
of Companies on 18 February 2008 disclosing the names of the 
promoters.   Form 1A expressly stated that the promoters of the 
Respondent were Mohit Burman, Ness Wadia, Karan Paul and Preity 
Zinta, besides ACEE.  However, on behalf of the Appellant reliance 
was sought to be placed on Form 1 filed with the Registrar of 
Companies on 6 March 2008.   All that Form 1 contained was a 
disclosure that there were two subscribers to the Respondent viz. 
ACEE and Mohit Burman.  Now there is no factual dispute about the 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 19 APPL881-15.12.sxw
position that on the date of the constitution of the Respondent these 
indeed were the two initial shareholders.   Therefore Form 1 really 
does not advance the case of the  Appellant.  
22. The third circumstance to which a reference must be made is 
that in January 2008 Preity Zinta, Mohit Burman and Karan Paul 
brought in an amount of Rs.20 Crores   towards payment of the 
performance deposit which was required to be effected  in favour of 
BCCI.  Between 9 March 2008 and 8 April 2008 Ness Wadia brought 
in an additional amount of Rs.5 Crores as capital contribution.  In the 
ledger accounts of the Respondent, an amount of Rs.9.95 Crores was 
treated as share application money contributed by the four members 
of the consortium.   The balance­sheet of the Respondent similarly 
reflected an amount of Rs.9.95 Crores as having been paid towards 
share application money.  The Respondent in its income tax return 
for assessment year 2008­09 filed in October 2009 also disclosed the 
share application money of Rs.9.95 Crores.  Obviously, these sums of 
money   were   brought   in   by   each   of   the   four   members   of   the 
consortium on the basis and foundation that they would be allotted 
shares, something that, as we would note shortly hereafter did in fact 
take place.  The fourth important circumstance to which a reference 
must be made is that the only directors of the Respondent from the 
inception were members of the consortium. Initially as we have 
noted, the directors of the Respondent were Mohit Burman and Ness 
Wadia.  On 28 March 2008 Preity Zinta was inducted as an additional 
director.  The fifth circumstance is that monies were raised from the 
bankers   of   the   Respondent     against   the   furnishing   of   personal 
guarantees by the members of the consortium.   Sixthly, on 8 May 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 20 APPL881-15.12.sxw
2008 a fresh allotment of shares took place.  At that allotment Preity 
Zinta and Ness Wadia were allotted each 23.958% of the share capital 
of the Respondent.  Karan Paul was allotted 4.166 %.  Altogether the 
three promoters came to hold 52.08% of the share capital.  ACEE and 
Mohit   Burman   in   turn   transferred   their   shareholding   in   the 
Respondent to two companies viz. Dabur Investment Corporation Ltd. 
(MB Finmart P. ltd.) and Windy Investments Private Ltd.   Now the 
contention of the Respondent is that all these three companies are in 
fact family investment companies of Mohit Burman.  As regards ACEE 
it has been stated that Mohit Burman held 12.5 % of the shares, his 
mother held 25% shares, his brother held 12.5% while a cousin held 
50%.   What is significant is that on 8 May 2008 ACEE issued a fresh 
allotment of shares to Preity Zinta, Ness Wadia, Karan Paul, the effect 
of   which   was   that   together   they   would   constitute   a   majority 
comprising of 52.08%. ACEE thereafter retained a stake only through 
Windy Investments Private Ltd, a wholly owned subsidiary.  ACEE had 
in other words given up 99.9% of its shareholding in the Respondent 
for a shareholding of 12.5% through its subsidiary, Windy Investments. 
This could have been only on the hypothesis that this was done at 
the behest and bidding of Mohit Burman who was one of the 
members of the consortium controlling ACEE.
23. The entire basis of the letter of termination is erroneous and 
flawed.   The termination of the agreement states that when the 
Respondent was formed on 10 March 2008, none of the members of 
the consortium figured as shareholders.    The letter then states that 
in   the  first  instance   on   8   May   2008   ACEE   and   Mohit   Burman 
transferred their shares to Dabur Investment and Windy Investments 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 21 APPL881-15.12.sxw
as a result of which the transferee companies had taken control over 
the franchisee.  This totally ignores the factual position that while on 
8 May 2008 a transfer had taken place of the shareholding of ACEE 
and Mohit Burman in the Respondent, this was accompanied by the 
allotment of fresh share capital   to Preity Zinta, Ness Wadia and 
Karan Paul, all of  them being  members of  the consortium  who 
together came to hold over 52% of the share capital.  Secondly, the 
termination then proceeds on the basis that on 30 June 2008 further 
changes took place as a result of which the 100% control over the 
franchisee exercised by Dabur Investment and Windy Investments 
came down to only 23%.  Ex facie, this part of the notice is equally 
fallacious. Neither   Dabur   nor Windy had at any point of time 
exercised   100%   control,   or   for   that   matter   control   over   the 
Respondent within the meaning of Clause 11.7.   Moreover, as the 
chart which has been extracted in the earlier part of the judgment 
shows, on 30 June 2008 there was a further issue of shares in the 
same proportion of the existing shareholding of the Respondent.  In 
these circumstances, it is to our mind abundantly clear that the 
Appellant purported to terminate the contract on a basis which was 
factually incorrect.  At this stage, it would be relevant to note that 
during the course of the hearing, the Learned Single Judge, in order 
to test the bonafides of the members of the consortium and of their 
case   that   ACEE,   Windy   Investments   and   Dabur   Investment   were 
companies controlled by Mohit Burman, had enquired as to  whether 
Windy Investments and Dabur Investment would transfer the entire 
shares held by them aggregating to about 24% in the Respondent in 
the   name   of   Mohit  Burman.     The  learned   Judge  recorded   that 
counsel appearing on behalf of the Respondent on taking instructions 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 22 APPL881-15.12.sxw
immediately agreed.  
24. For these reasons, we are of the view that the learned Single 
Judge was entirely justified in coming to the conclusion that at all 
material times right from the inception, control over the affairs and 
management of the Respondent continued to rest in the members of 
the consortium.  We may also note that Article 31 of the Articles of 
Association of the Respondent postulates that the Directors shall be 
entitled to exercise all such powers and to do all such acts and 
things  as  the   company  is  authorized   to  exercise  and  do.     The 
judgment of the Supreme Court in   Life Insurance Corporation of 
1
India v. Escorts Ltd.   is an authority for the proposition that  there “  
are   many   powers   exercisable   by   the   Directors   with   which   the 
members in general meeting cannot interfere.  The most they can do 
is to dismiss the Directorate and appoint others in their place, or 
alter the articles so as to restrict the powers of the Directors for the 
future.   This principle of law has been established also by the Court ”  
of Appeal in England in   John Shaw and Sons (Salford), Ltd. v. 
2
Peter Shaw and John Shaw   and  Automatic Self­Cleansing Filter 
3
Syndicate Company Ltd. V. Cuninghame .  The only directors of the 
Respondent since the inception are members of the consortium and 
them alone.
25. On behalf of the Appellant it has been urged that Clause 21.6 
of the franchise agreement interposes a bar upon the remedy of a 
franchisee to seek injunctive or equitable relief.  Counsel appearing 
1 AIR 1986 SC 1370.
2 (1935) 2 King’s Bench Division 113
3 (1906) 2 Chancery Division 34.
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 23 APPL881-15.12.sxw
on behalf of the Appellant submitted that the import of Clause 21.6 is 
that it is only BCCI which is entitled to bring an action before a 
Court for injunctive or equitable relief and that the remedy of a 
franchisee   can   only   be   to   claim   damages   upon   termination.    
26. Now at the outset, it must be noted that Clause 21.6 postulates 
that BCCI shall have the right to bring an action before the Courts of 
Mumbai for injunctive or equitable relief, if it reasonably believes that 
damages may not be an adequate remedy for a breach by the 
franchisee of the agreement. The words  but not the franchisee  are “ ”  
pressed in aid of the submission that the right of the franchisee to 
move   a   court   for   injunctive   or   equitable   relief   is   excluded.
Under Clause 21.2 parties have agreed that if any dispute arises under 
the   agreement   which   cannot   be   amicably   resolved,   parties   shall 
submit their dispute to arbitration.  However, by Clause 21.6 BCCI is 
empowered to bring an action before a Court in Mumbai in order to 
seek injunctive or equitable relief. Now the belief of BCCI, if it were 
to bring an action  claiming injunctive or other equitable relief, that 
damages   would   not   be   an   adequate   remedy   is   by   no   means 
conclusive, in the event, that an action is brought before a Court. It is 
for the Court to determine in the first place as to whether damages 
would or would not constitute an adequate remedy.     Clause 21.6 
essentially deals with a situation where there is a breach of the 
agreement   by   the   franchisee.     Now   what   the   argument   of   the 
Appellant   essentially   requires   the   Court   to   accept,   is   that   the 
franchisee is barred by Clause 21.6 from bringing an action under 
Section 9 of the Arbitration and Conciliation Act 1996 to claim 
injunctive relief in respect of an unlawful termination of the contract 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 24 APPL881-15.12.sxw
even   in   a   circumstance   where   damages   would   not   provide   an 
adequate remedy.  Whether the damages would or would not provide 
an adequate remedy is a separate issue altogether.  However, in our 
view, it would be wholly destructive of the underlying principles of 
Section 28 of the Contract Act to allow a party to assert that the 
effect of a contractual term  is to prohibit access to the Court in a 
petition under Section 9 of the Arbitration and Conciliation Act 1996 
for obtaining suitable injunctive relief even if, damages were not to 
provide an adequate recompense.  The Court would not readily adopt 
such a construction of Clause 21.6 and indeed if it were to do so, 
there would be serious questions in regard to validity of Clause 21.6. 
A construction must therefore be placed on Clause 21.6 which makes 
business sense.  After all, the franchise agreement reflects a business 
understanding between parties to a commercial document.  When the 
Court construes a commercial document, the effort must be to give 
business efficacy to a commercial understanding between the parties. 
We decline to read Clause 21.6 as enabling BCCI to successfully set 
up the defence that the remedy of injunctive relief under Section 9 is 
barred even if the franchisee is able to establish that damages would 
not provide an adequate remedy.  Significantly when parties agreed 
to a consent order in Arbitration Petition 1340 of 2010, they left it 
open to the Respondent to file an application before the   sole 
arbitrator for interim relief under Section 17. 
27. That leaves the Court with the question as to whether, in the 
facts of this case the grant of interlocutory relief was warranted.  The 
effect  of  the order  of the learned Single Judge is to stay  the 
termination by BCCI of the franchise agreement.  We are of the view 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 25 APPL881-15.12.sxw
for the reasons indicated earlier that the learned Single Judge was 
justified in coming to the conclusion that a strong prima facie case 
was made out by the Respondent for the grant of interlocutory relief. 
The Respondent in the course of its arbitration petition has set out 
several circumstances as to why, the franchise agreement needs to be 
specifically enforced.  These circumstances are : 
i. There exists no standard for ascertaining the actual damage 
that may be caused by the non performance of the franchise 
agreement and compensation in money would not afford an 
adequate relief;
ii. The franchise agreement is a perpetual agreement, co­terminus 
with the life of the IPL and not one which in its nature is 
determinable; 
iii. The subject matter of the franchise agreement is of special 
value and interest to the Respondent and the rights acquired by 
the Respondent are not readily available in the market; 
iv. The Respondent had spent a large amount of effort, time and 
money in developing and creating the business and the brand 
of Kings XI Punjab;
v. As a result of the letter of termination the Respondent would 
be precluded from participating in the auction for cricketers 
which is scheduled to take place in January 2011.  Players are 
normally signed up for two year contracts with the option of a 
one year extension;
vi. The Respondent would also not be able to trade players with 
other franchisees at mutually agreed prices;
vii.The Respondent is a representative franchisee for the States of 
Punjab,  Haryana,  Himachal  Pradesh  and  Jammu   &  Kashmir 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 26 APPL881-15.12.sxw
which   provides   a   platform   for   cricketers   of   the   region   to 
develop their skills;
viii.The Respondent has built up a large number of sponsors who 
have chosen to become part of the brand, Kings XI Punjab.  In 
the   year   2010   itself   14   sponsors   had   signed   up   with   the 
Respondent, some of  them having signed a contract which 
extends for a period upto three years;
ix. The Respondent has been promoting cricket in far off places, in 
remote areas of Himachal Pradesh and is currently in the 
process of setting up a cricket academy in conjunction with the 
Cricket Associations of Punjab and Himachal Pradesh.  
28. We are of the view that sufficient grounds were made out on 
behalf of  the Respondent for establishing that damages would not 
provide an adequate remedy and that an interim order staying the 
termination   was   warranted.     Such   an   order   falls   within   the 
contemplation and purview of Section 9.  The Arbitrator has power 
to grant specific performance.  The Arbitrator, if appointed again, will 
decide   finally   all   the   issues   after   taking   note   of   material   and 
submissions. During  this period, the Court is empowered to pass a 
protective  order   in  order   to  preserve   the   subject   matter   of   the 
Arbitration and to safeguard the rights in adjudication before the 
arbitral tribunal from being frustrated.  In view of the nature of the 
transaction, the conduct of the parties, to avoid irreparable loss, 
injury and harm to goodwill and reputation, and in the interests of 
justice as a strong prima facie case is made out, we are inclined to 
maintain the order passed by the learned Single Judge.  We are also 
of the view that the balance of convenience lies in favour of the 
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 27 APPL881-15.12.sxw
Respondent.  It was just and convenient to pass an order to protect 
and preserve the subject matter of the dispute, to avoid further 
complications in the matter, particularly when the action of an abrupt 
termination of the contract which had a life coextensive with the 
duration of IPL is unjust, unfair and illegal. Damages will hence not 
provide adequate or sufficient recompense.   Therefore, clause 21.6 
does not affect the power and jurisdiction of the Court under Section 
9 to pass such an order, at the interim stage, till the award of the 
arbitral tribunal.  However, this is subject to the conditions set out in 
the order of the learned Single Judge.
4
29. In   Hindustan Petroleum Corpn. Ltd. Sriman Narayan , t he 
Supreme Court reiterated the principles which were laid down in 
5
Dorab Cawasji Warden v. Coomi Sorab Warden  for the grant of 
interlocutory mandatory injunctions.  The circumstances which have 
been enunciated in the judgment of the Supreme Court include that 
(i) The plaintiff must establish a strong case for trial, a higher 
standard than a prima facie case normally required for a prohibitory 
injunction; (ii) The Plaintiff must establish that it is necessary to 
prevent   irreparable   or   serious   injury   which   normally   cannot   be 
compensated in terms of money; (iii) The balance of convenience 
must be in favour of one seeking such relief.   We are more than 
satisfied that the learned Single Judge is justified in coming to the 
conclusion that these principles are duly fulfilled.
30. The judgment of the Supreme Court in  Lachoo Mal v. Radhye 
4 (2002) 5 SCC 760.
5 (1990) 2 SCC 117.
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 28 APPL881-15.12.sxw
6
Shyam    deals with the question as to whether a landlord could 
waive the exemption benefit available for constructions made after 
the stipulated date in the U.P Control of Rent and Eviction Act.  The 
Supreme Court laid down that the general principle is that every 
individual has a right to waive an advantage of a rule made solely 
for the benefit of the individual unless it can be shown that an 
agreement in such circumstances is contrary to public policy.   The 
judgment of the Supreme Court would really not advance the case of 
the Appellant.
31. The   learned   Single   Judge   while   granting   an   interlocutory 
injunction,   carefully weighed the equities and has made the final 
relief subject to stringent conditions.   These conditions include the 
requirement that the Respondent furnish a bank guarantee of US $ 
18 million to secure the payment of players  dues and another bank ’  
guarantee in the amount of US $ 3.5 million, both of nationalized 
banks.  In addition, the learned Single Judge has recorded a personal 
undertaking to guarantee the payment of any amounts that may be 
found due and payable by any court, tribunal or by any other 
authority.  Having regard to the settled principles enunciated by the 
7
Supreme Court in  Wander Ltd. v. Antox India P. Ltd. , no case has 
been made out for interference.  Before concluding, we must advert 
to the judgment of the Supreme Court in   Board of Control for 
8
Cricket in India v. Netaji Cricket Club .  While it is true that BCCI 
is not State within the meaning of Article 12 of the Constitution, the 
Supreme Court has held that nonetheless the Board is bound to 
6 AIR 1971 SC 2213.
7 1990 (Supp) SCC 727.
8 (2005) 4 SCC 741.
::: Downloaded on - 26/06/2024 07:31:53 :::

PNP 29 APPL881-15.12.sxw
follow the doctrines of fairness and good faith in all its activities 
having regard to the enormity of the power exercised by it.  For the 
reasons which we have indicated, we have come to the conclusion 
that the termination of the contract was anything but fair.   The 
termination was wholly arbitrary, and was founded on an erroneous 
factual   basis.   It   therefore   deserved   the   treatment   which   it   has 
received in the Court of the learned Single Judge.  We therefore do 
not find any reason to interfere.  The Appeal shall accordingly stand 
dismissed.
There shall be no order as to costs.
(Dr. D.Y. Chandrachud, J.)
   (Anoop V. Mohta, J.)
::: Downloaded on - 26/06/2024 07:31:53 :::