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Judgment
P. Sathasivam, J.—Since the above two Appeals and connected Miscellaneous Petitions arose from order dated 24-11-2004 in Company
Application No. 1448 of 2000 in Company Petition No. 2 of 1989 of the learned Company Judge, the same are being disposed of by the
following common Judgement.
The matter relates to disposal of movable and immovable properties of M/s. Standard Motor Products of India Limited. By Order dated 4-10-
1996 in Company Petition No. 2 of 1989, Messrs. Standard Motor Products of India Limited was ordered to be wound up and the Official
Liquidator attached to this Court has become the Liquidator of the said company, with a direction to take charge of all the assets and effects of the
company. Pursuant to the above direction, the official liquidator filed necessary applications including permission to call global tenders for sale of
the land, building, plant and machinery and other movables of the Standard Motor Products of India Limited which is in liquidation by fixing the
upset price for the entirety of the property at Rs. 63 Crores after taking into consideration of the valuation made by the approved valuer.
Notification was made calling for tenders and pursuant to the same, tenders were received. The official liquidator placed all the tenders before the
Company Court. By order dated 23-11-2004, the Company Court directed the Registrar (Management) to conduct auction. The Registrar
(Management) submitted his report dated 23-11-2004 wherein he has stated that 10 persons have given written offers and participated in the
auction. The Registrar has also stated that one Thiru T.S.R. Khannaiyann and M/s. Nuziveedu Seeds Limited who actively participated finally had
bid for Rs. 134 crores and Rs. 135 crores respectively. Both of them were directed to be present before the Company Court and their respective
counsel were directed to increase their bid amount. The impugned order further shows that the counsel for M/s. Nuziveedu Seeds Limited has
expressed his inability to contact his client. However, the counsel appearing for Thiru T.S.R. Khannaiyann raised the bid amount to Rs. 140 crores.
The learned single Judge finding that the said amount is exactly double the amount offered in the tender form submitted by the highest bidder and as
well as upset price fixed as per the valuation report, the bid made by Thiru T.S.R. Khannaiyann as the highest bid and confirmed in favour of Thiru
T.S.R. Khannaiyann, Chairman, Hindustan Group of Companies, 67, Avarampalayam Road, K.R. Puram, Coimbatore-6. In the same order, the
learned Judge after recording that the highest bidder Thiru T.S.R. Khannaiyann has submitted Earnest Money Deposit of Rs. 6,30,00,000/-,
directed him to pay the balance amount of Rs. 133.70 crores in the following manner. 10 per cent of the balance amount of Rs. 133.70 crores i.e.,
a sum of Rs. 13.37 crores has to be paid on or before 8th December, 2004 and the balance amount of Rs. 120.33 crores has to be paid in two
equal instalments, the first of the instalment Rs. 60,16,50,000/- has to be paid on or before 7th January, 2005 and the last of the amount Rs.
60,16,50,000/- has to be paid on or before 10th February, 2005. In the same order, the Company Court directed the Official Liquidator to return
all the Demand Drafts submitted towards E.M.D amount in respect of the other tenderers.
Questioning the above order, Nuziveedu Seeds Limited, Hyderabad-third party applicant, filed Original Side Appeal No. 284/2004. While
admitting the appeal on 23-12-2004, a Division Bench of this Court in C.M.P. No. 20147/2004, granted interim stay of all further proceedings
and ordered notice to respondents.
One C. Subramaniam, General Secretary of the Standard Motor Products India Limited Employees'' Union, a Trade Union registered under the
Trade union Act, 1926 filed W.V.M.P. No. 7031/2005 for vacation of the stay granted on 23-12-2004. The very same General Secretary of the
Employees'' Union has filed C.M.P. No. 7032/2005 seeking direction to the official liquidator for disbursement of Rs. 6.3 crores to the workers
equally subject to adjustment of the same towards final payment pending disposal of the Original Side Appeal No.284/2004.
One R. Krishnamoorthi, a third party who also participated before the Company Court, filed C.M.P. No. 7695/2005 for vacation of the very
same stay order.
T.S.R. Khannaiyann, 6th respondent in O.S.A. No. 284/2004 filed C.M.P. No. 9475/2005 seeking clarification of the order dated 28-4-2005
passed in C.M.P. No. 20147/2004. The said R. Krishnamurthy has also filed C.M.P. No. 9501/2005 seeking direction to cancel the auction in
favour of T.S.R. Khannaiyann, Chairman, Hindustan Group of Companies, Coimbatore. He also filed C.M.P. No. 9502/2005 praying to confirm
the auction in his favour permitting him to pay the amount as per the schedule of time to be granted by this Court. Pending disposal of O.S.A. No.
284/2004, the learned Company Judge, after finding that by over-sight Company Application No. 2610/97 was kept pending without orders,
referred the same to be considered while taking up O.S.A. No. 284/2004. One Major Inder M. Paul filed Company Application No. 856/2005 in
Company Petition No. 2 of 1989 praying direction to the Official Liquidator to assess the value of the machinery of the applicant. On the orders of
the Hon''ble Chief Justice, the said application was also posted before this Court for passing orders along with the main appeal.
When O.S.A. No. 284/2004 was pending before the Division Bench of this Court, R. Krishnamurthy, third party, who also participated in the
auction before the Company Court, aggrieved by the very same order of the learned Company Judge dated 24-11-2004, made in Company
Application No. 1448/2000 in Company Petition No. 2 of 1989, after obtaining leave, preferred O.S.A. No. 126/2005. He also filed C.M.P. No.
9777/2005 for dispensation of the production of the copy of the order dated 24-11-2004 made in Company Application No. 1448/2000 and
C.M.P. No. 9778/2005 praying to stay all further proceedings of the tender-cum-auction held on 20-11-2004 in Company Application No.
1448/2000 in Company Petition No. 2/1989 in respect of land, plant and machinery and properties of the Standard Motor Products of India
Limited pending disposal of the said Original Side Appeal. Considering the common issue raised, this Court entertained the said appeal and posted
it along with O.S.A. No. 284/2004. By consent of all the parties, the main appeals and all the miscellaneous petitions were taken up for disposal.
Heard Mr. K. Doraisami, learned senior counsel for the appellant in O.S.A. No. 284/2005; Mr. B. Rajendran, learned counsel for the appellant
in O.S.A. No. 126/2005 and 8th respondent in O.S.A. No. 284/2004; Mrs. K. Latha Parimalavaradha, Assistant Official Liquidator for first
respondent in both the appeals; Mr. Srinivasan, learned counsel for 2nd respondent in both the appeals; Mr. P. Maghana Nair, learned counsel for
3rd respondent in both appeals; Mr. M.T. Arunan, learned Addl. Central Government Standing counsel for 5th respondent in both appeals; Mr.
R. Krishnamurthy, learned Senior counsel for 6th respondent in O.S.A. No. 284/2004; Mr. N.G.R. Prasad, learned counsel for 7th respondent in
O.S.A. No. 284/2004; Mr. A.L. Somayaji, learned senior counsel for applicant in Company Application No. 2610/97; and Mr. R. Umashankar,
learned counsel for applicant in Company Application No. 856/2005.
The points for consideration in all these matters are:
i) Whether the learned Company Judge is right in confirming the highest offer of Rs. 140 crores made by Thiru T.S.R. Khannaiyann, 6th
respondent in O.S.A. No. 284/2005;
ii) Whether the Company Judge, before accepting the highest offer of Thiru T.S.R. Khannaiyann (6th respondent in O.S.A. No. 284/2005) has
given adequate opportunity to all the other bidders? and
iii) What are the directions to be issued to the official liquidator in respect of the claims of workers, lessees, creditors, etc.?
There is no dispute regarding the order of the Company Court in bringing the properties of the Standard Motor Products of India Limited, the
company in liquidation, for auction as well as the fixation of upset price. It is seen from the order of the learned Judge that pursuant to the direction
and advertisement made in the leading Dailies, 10 Tenders were received and that the official liquidator placed all the 10 Tenders before the Court.
It is further seen that by order dated 23-11-2004, the Company Court directed the Registrar (Management) to conduct auction. The report dated
23-11-2004 of the Registrar (Management) shows that 10 persons were given written offers and participated in the auction. Out of the same,
T.R.S. Khannaiyann and Messrs. Nuziveedu Seeds Limited, Hyderabad alone actively participated in the auction by making their bid for Rs. 134
crores and Rs. 135 crores respectively. It is the grievance of the appellant in O.S.A. No. 284/2004, namely, Nuziveedu Seeds Limited that in spite
of their counsel''s expression that they could not contact them (appellant) for increasing their offer of Rs. 135 crores to a further sum. It is true that
the learned Judge, considering the volume of properties and the amount involved, ought to have granted a reasonable time to them (appellant in
O.S.A. No. 284/2004). It is also the grievance of R. Krishnamurthy, appellant in O.S.A. No. 126/2005 that in the auction held in Court, the
Registrar (Management) had fixed increasing amount for each bid would be Rs. one crore throughout, which is very high, excessive and the same
was not contemplated in the tender conditions; hence, according to him, the entire auction is invalid. It is also his grievance that the auction was
confirmed on 20-11-2004 without giving opportunity for other auctioners/participants to bid in the auction and they were not informed about the
raising of the bid amount on the next day, hence, according to him, the confirmation of sale made in the auction in the absence of other bidders is
legally not sustainable. A perusal of the order of the Company Court would go to show that only two bidders, namely, Thiru T.S.R. Khannaiyann
and M/s. Nuziveedu Seeds Limited alone actively participated in the auction before the Registrar (Management) and that there is no information
whether all other participants were duly informed to offer their willingness or otherwise with reference to the increase of the bid beyond Rs. 135
crores. As observed earlier, considering the nature and extent of the property, namely, 57.84 acres and machinery, etc., it is desirable to afford
adequate opportunity to all the intending bidders in order to secure a good price for the properties. Accordingly, we feel that the grievance
expressed by the appellant in both the appeals is reasonable and acceptable.
Another important factor to be mentioned here is, that though the highest bidder-T.S.R. Khannaiyann was directed to pay the balance amount
of Rs. 133.70 crores (excluding the EMD of Rs. 6,30,00,000/-made by him by way of 7 Demand Drafts) in 3 instalments, admittedly, the first
instalment of 10 per cent of the balance amount, namely, Rs. 13.37 crore had not been paid before 8-12-2004, as stipulated by the Company
Court. No doubt, it is his grievance that because of the pendency of O.S.A. No. 284/2004 and the stay by this Court, he was not in a position to
deposit the first instalment. However, the record would show that this Court entertained the appeal and granted stay of the order of the Company
Court only on 23-12-2004, i.e., 23 days after the cut-off date for payment of first instalment. In this regard, it is relevant to refer the report of the
Assistant Official Liquidator dated 28th June, 2005. In para 4 it is stated that official liquidator has received a letter from T.S.R. Khannaiyann
dated 7-12-2004 on 8-12-2004 along with a cheque dated 8-12-2004 drawn on Canara Bank for Rs. 13,37,00,000/- towards first instalment of
the sale consideration as per the directions f this Court. It further shows that when the official liquidator deposited the said cheque on 9-12-2004 in
Punjab National Bank, Chennai-2, the same was returned with a memo dated 11-12-2004 stating that ""payment stopped by drawer"". It is also
stated that because of the said action, the official liquidator was directed to remit a sum of Rs. 2,67,400/- towards ""cheque returned charges"".
Paragraph 5 of his report shows that the official liquidator issued a notice u/s 138 of Negotiable Instrument Act, 1881 on 3-3-2005 by registered
post with acknowledgment due to T.S.R. Khannaiyann, directing him to remit to him the sum of Rs. 2,67,400/- within 7 days of that date towards
cheque returned charges"" levied by the Punjab National Bank, Chennai-2 on account of dishonour of his cheque to the official liquidator, failing
which, necessary action will be initiated. For the said notice, the official liquidator received a reply from the counsel of T.S.R. Khannaiyann stating
that because of the stay of the auction of the sale by the Division Bench of this Court, he had instructed his bank to stop the payment, apart from
writing a letter requesting official liquidator not to present the cheque. However, subsequently, a fresh cheque for Rs. 2,67,400/- was handed over
to the official liquidator on 10-5-2005 towards cheque returned charges. In para 7 of his report, it is stated that when the said cheque was
deposited by the official liquidator, the same was returned by Canara Bank, Pondicherry (drawer''s bank) on the ground of ""funds insufficient"". In
para 8, the official liquidator has stated that even though the Division Bench of this Court by order dated 28-4-2005, has directed the highest
bidder-T.S.R. Khannaiyann to pay a sum of Rs. 60 crores within 30 days, he has not remitted the said amount before him till date. No doubt, as
far as the failure to comply with the said direction, learned senior counsel for the 6th respondent-T.S.R. Khannaiyann has stated that because of
the pendency of the appeal as well as the stay by this Court, his financing bank was reluctant to pay the said amount. Whatever may be, the
subsequent direction by this Court dated 28-4-2005 has not been complied with by the highest bidder namely T.S.R. Khannaiyann.
It is also relevant to mention here, that during the course of hearing, learned senior counsel appearing for the appellant in O.S.A. No.
284/2004-Nuziveedu Seeds Limited, Hyderabad by showing two pay order/banker''s cheque for Rs. 72 crores and Rs. 68 crores (total Rs. 140
crores) would contend that even now the appellant is ready to purchase these properties for Rs. 140 crores. Likewise, the appellant in O.S.A. No.
126/2005 has also stated that he is willing to bid the same for Rs. 141 crores - vide para 9 of his affidavit dated 13-6-2005 filed in C.M.P. No.
9502/2005.
The above discussion makes it clear that all the tenderers/bidders were not given adequate opportunity before the Company Court to increase
their offer. Only the two persons, namely, M/s Nuziveedu Seeds Limited, Hyderabad and Thiru T.S.R. Khannaiyann alone had the opportunity of
participating in the proceedings that was held in the chamber of Registrar (Management) as well as before the Company Court on 23-11-2004. As
rightly stated, had all the tenderers/bidders known the fact that they can also improve their offer, they would have offered more than the present
offers made by the appellant in both the appeals as well as the 6th respondent-T.S.R. Khannaiyann. We have already observed that the successful
bidder has not fulfilled the conditions stipulated by the Company Court. Considering the extent of the land, being 57.84 which includes standing
trees, buildings, plant and machinery, etc., and the grievance expressed by the parties before us, we are of the view that by calling fresh tenders, by
way of fresh publication in leading Newspapers, there are possibilities of getting higher price for the properties. In that event, the creditors and the
workers of the company in liquidation will be getting more benefit. Accordingly, we set aside the order of the Company Judge dated 24-11-2004,
made in Application No. 1448 of 2000 in Company Petition No. 2 of 1989 and direct the official liquidator to call for fresh tenders by causing
fresh publication in leading Newspapers, as directed earlier by the Company Court. After getting fresh offers, the official liquidator is directed to
place the same before the Company Court for further orders. The Company Court is free to provide further opportunity to all the intending
tenderers to increase their bid and pass appropriate orders thereafter for confirmation of the sale in favour of the successful bidder. The earlier
direction regarding publication and conduct of sale shall be followed by the official liquidator.
In view of the above order, the official liquidator is permitted to return the E.M.D. paid by the 6th respondent-T.S.R. Kannaiyann, after
adjusting the amount of Rs. 2,67,400/- payable to the Bank towards ""cheque returned charges
We further direct that on confirmation by the Company Court, the official liquidator will disburse the amount among the eligible workers, by
treating their claim as a first claim, and settle their claim on priority basis, before settling the other creditors. The other creditors will make their
applications and orders will be passed upon them subject to their eligibility.
In so far as the applicant in Company Application No. 856/2005 is concerned, in view of the report of the Assistant official liquidator dated
13-6-2005, after realisation of the sale proceeds, and on the orders of the Company Court, the value of the said assets as per the valuation report
will be paid to them. In the same way, the claim of the lessee in Company Application No. 2610/1997 will be settled by the Company Court. The
Original Side Appeals are allowed with the above directions. Company Application Nos. 856/2005 and 2610/1997 are ordered accordingly. Stay
petitions and Vacate stay petitions, namely, C.M.P. Nos. 20147/2004, 7032/2005, 9777/2005, 9778/2005, and V.C.M.P. No. 7031/2005 and
7695/2005 are closed. C.M.P. Nos. 9501/2005, 9502/2005 and 9475/2005 are also closed.