REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL CONTEMPT JURISDICTION

CONTEMPT PETITION (CIVIL) No.  624 OF 2020

IN CIVIL APPEAL NO. 5158 OF 2016

HSBC PI Holdings (Mauritius) Limited        …Petitioner(s)

Versus

Pradeep Shantipershad Jain & Ors.     …Respondent(s)

J U D G M E N T 

M.R. SHAH, J.

1. Present   contempt   petition   has   been   preferred   by   the

petitioner herein, alleging wilful, intentional and deliberate

disobedience of the directions issued by this Court by the

alleged contemnors – respondents herein in not depositing

the shortfall amount so as to maintain a balance of USD 60

million in the Corporation Bank account maintained by

Avitel Post Studioz Limited (hereinafter referred to as the

“Avitel”), a company owned by the alleged contemnors. It is

alleged that the alleged contemnors are in wilful breach of

two orders of this Court dated 19.08.2020 and 06.05.2021. 

2. The facts leading to the present contempt proceedings in a

nutshell are as under: ­

1

2.1A Share Subscription Agreement (SSA) was entered into on

21.04.2011 between HSBC – petitioner herein and Avitel

and others (original appellant(s) before this Court in Civil

Appeal No. 5145/2016). HSBC made an investment in the

equity capital of Avitel India for a consideration of USD 60

million in order to acquire 7.8% of its paid­up capital. That

the said SSA contained an arbitration clause. 

2.2That   thereafter,   both   the   parties   entered   into   a

Shareholders   Agreement   (SHA)   on   06.05.2011,   which

defined   the   relationship   between   the   parties   after   SSA

dated 21.04.2011 had been entered into. The said SHA

also contained an arbitration clause. As disputes arose

between the parties, on 11.05.2012, notices of arbitration

were   issued   by   HSBC   to   the   Singapore   International

Arbitration   Centre   (SIAC)   to   commence   arbitral

proceedings. The SIAC appointed an Emergency Arbitrator.

The Emergency Arbitrator passed two interim awards dated

28.05.2012   and   29.05.2012,   in   the   SSA   and   SHA,

respectively,   in   favour   of   HSBC,   directing   the   alleged

contemnors – Avitel Dubai to refrain from disposing of or

2

dealing with or diminishing the value of their assets up to

USD 50 million, and permitting HSBC to deliver a copy of

the interim awards to financial institutions in India and the

UAE with which any of them hold or may hold  or be

signatory to accounts, together with a request that the

financial institutions freeze such accounts consistent with

the   interim   awards.   On   27.07.2012,   the   Emergency

Arbitrator made an amendment to interim awards granting

further   relief   to   HSBC.   That   thereafter   on   30.07.2012,

HSBC   filed   Arbitration   Petition   No.   1062/2012   under

Section 9 of the Arbitration and Conciliation Act, 1996

(hereinafter referred to as the Act, 1996) in the Bombay

High Court, inter­alia, seeking directions to call upon the

alleged contemnors to deposit a security amount to the

extent of HSBC’s claim in the arbitration proceedings that

had begun under both the SSA and SHA. 

2.3On 03.08.2012, the learned Single Judge of the Bombay

High   Court   passed   an   interim   order   under   Section   9

petition, inter­alia, directing the Corporation Bank to allow

the alleged contemnors to withdraw a sum of INR 1 crore

from their account on or before 09.08.2012, but not to

3

allow   any   further   withdrawals   until   further   orders,   till

which time, the account was to remain frozen. Meanwhile,

the alleged contemnors challenged the jurisdiction of the

three­member Arbitral Tribunal set up under the auspices

of the SIAC. The Arbitral Tribunal on 07.12.2012 passed a

unanimous “final partial award on jurisdiction”, dismissing

the jurisdictional challenge. 

2.4That thereafter in Section 9 petition pending before the

Bombay High Court, the learned Single Judge passed an

order dated 22.01.2014, in which the respondents herein –

alleged contemnors were directed to deposit any shortfall in

their account with the Corporation Bank so as to maintain

a balance of USD 60 million. An appeal against the order of

the learned Single Judge was disposed of by the Division

Bench of the High Court vide judgment and order dated

31.07.2014. The order passed by the learned Single Judge

directing the alleged contemnors to deposit the shortfall in

their account with the Corporation Bank so as to maintain

a balance of USD 60 million was the subject matter of

further appeal before the Division Bench. By judgment and

order dated 31.07.2014, the Division Bench of the High

4

Court   partly   allowed   the   said   appeal   and   modified   the

order passed by the learned Single Judge and directed the

alleged   contemnors   to   deposit   an   additional   amount

equivalent   to  USD   20  million  in  the  Corporation  Bank

account, so that the total deposit in the said account is

maintained at half the said figure of USD 60 million, i.e., at

USD 30 million (instead of USD 60 million as ordered by

the learned Single Judge). 

2.5Feeling   aggrieved   and   dissatisfied   with   order   dated

31.07.2014   passed   by   the   Division   Bench   of   the   High

Court, both Avitel and HSBC preferred appeals before this

Court.   (being Civil Appeal No. 5145/2016 by Avitel and

Civil   Appeal   No.   5158/2016   by   HSBC).   By   a   common

judgment and order dated 19.08.2020, this Court set aside

the order passed by the Division Bench of the High Court,

directing the Avital to deposit USD 60 million and restored

the order dated 22.01.2014 passed by the learned Single

Judge. Thus, by the judgment and order dated 19.08.2020,

the alleged contemnors – respondents herein – Avitel and

others were required to deposit and/or maintain USD 60

million in the Corporation Bank account. It is alleged that

5

not depositing the shortfall amount and/or maintaining

USD   60   million   in   the   Corporation   Bank   account,   the

respondents   herein   have   rendered   themselves   liable   for

suitable punishment under the Contempt of Courts Act.

2.6At   this   stage,   it   is   required   to   be   noted   that   in   the

meanwhile the Arbitral Tribunal in Singapore had passed a

final award dated 27.09.2014, awarding USD 60 million as

damages   in   favour   of   the   HSBC   and   against   the

respondents   herein.   The   same   foreign   award   was

challenged by the respondents herein – alleged contemnors

in Section 34 proceedings before the Bombay High Court.

By a judgment and order dated 28.09.2015, the learned

Single Judge dismissed Section 34 application/proceedings

and an appeal under Section 37 of the Act, 1996 also came

to   be   dismissed   on  05.05.2017.   Meanwhile,   HSBC   had

moved the Bombay High Court to enforce the foreign final

award dated 27.09.2014 in the SSA, of which enforcement

proceedings were reported to be pending.

2.7It appears that thereafter and pursuant to the judgment

and  order  dated  19.08.2020 passed by this  Court,  the

HSBC addressed a legal notice dated 04.09.2020 to the

6

alleged contemnors and Avitel, calling upon them to inter­

alia deposit the shortfall amount in the Corporation Bank

account to maintain a total of USD 60 million. The alleged

contemnors replied to the said notice by their reply dated

09.09.2020 and refused to deposit the shortfall amount on

the ground that they were contemplating remedies under

Article 137 of the Constitution of India. 

2.8That thereafter, the petitioner had filed the present petition

against   the   respondents   herein on  26.09.2020,  alleging

wilful, intentional and deliberate disobedience of August

Judgment.   This   Court   issued   notice   in   the   contempt

petition on 06.11.2020. 

2.9On 30.04.2021, HSBC filed an Interim Application bearing

No. 59119/2021, inter­alia, seeking to restrain the alleged

contemnors   from   diverting   their   assets   and/or   creating

third party rights during the pendency of the contempt

petition with a view to secure its interests. 

2.10At next hearing on 06.05.2021, the alleged contemnors

volunteered to give an undertaking not to sell or encumber

any of their and Avitel’s assets during the pendency of this

contempt   petition   as   well   as   the   enforcement   petition

7

pending before the Bombay High Court. The same proposal

was rejected by this Court. This Court further directed the

respondents herein ­ alleged contemnors to deposit the

shortfall amount within a period of six weeks (i.e., by June,

2021).                         

2.11That thereafter instead of complying with the directions of

this   Court,   on   15.06.2021   the   respondents   filed   an   IA

seeking   exemption   from   the   payment   of   the   shortfall

amount, inter­alia, on the ground that they are unable to

liquidate their assets and offered the same undertaking,

which was earlier rejected by this Court on 06.05.2021 (IA

No.   68388/2021).   The   said   exemption   application   was

opposed by HSBC vide their reply dated 01.07.2021. This

Court   dismissed   the   exemption   application   vide   order

dated 02.07.2021 and directed the alleged contemnors to

file their counter affidavit to the contempt petition in two

weeks. It is the case on behalf of HSBC that instead of

complying with the judgment and order dated 19.08.2020

and   subsequent   order   dated   06.05.2021,   the   alleged

contemnors have filed another application being I.A. No.

8

82521/2021 (application for directions) raising the same

grounds that were earlier rejected by this Court. 

2.12As the respondents herein – alleged contemnors have failed

to comply with the order passed by the learned Single

Judge and the judgment and order passed by this Court

dated 19.08.2020 and subsequent order dated 06.05.2021

in not depositing the shortfall of approx. USD 42 million

(approx. INR 3,09,07,88,400 as on 18.09.2020), so as to

maintain   a   sum   of   at   least   USD   60   million   (approx.

4,41,54,12,000 as on 18.09.2020) in the Corporation Bank

account, the petitioner herein – HSBC has preferred the

present contempt petition.    

3. Shri   Neeraj   Kishan   Kaul,   learned   Senior   Advocate   has

appeared   on  behalf   of   the   petitioner   –   HSBC   and   Shri

Mukul Rohatgi, learned Senior Advocate has appeared on

behalf of the respondents – alleged contemnors. A counter

is filed on behalf of the respondents – alleged contemnors.

4. Shri   Neeraj   Kishan   Kaul,   learned   Senior   Advocate

appearing   on   behalf   of   the   petitioner   –   HSBC   has

vehemently submitted that there is wilful, intentional and

deliberate   disobedience   of   judgment   and   order   dated

9

19.08.2020 and subsequent order dated 06.05.2021 by the

respondents herein by not depositing the shortfall amount

to   a   sum   of   USD   60   million   in   the   Corporation   Bank

account maintained by the Avitel. It is submitted that the

wilful,   intentional   and   deliberate   disobedience   of   orders

passed   by   this   Court   has   rendered   the   respondents   –

alleged contemnors liable for suitable punishment under

the provisions of the Contempt of Courts Act.

4.1It   is   further   submitted   by   Shri   Kaul,   learned   Senior

Advocate appearing on behalf of the petitioner – HSBC that

in   the   present   case   after   judgment   and   order   dated

19.08.2020   passed   by   this   Court   confirming   the   order

passed by the learned Single Judge, directing the Avital and

others to deposit the shortfall amount so as to maintain a

sum of USD 60 million in the Corporation Bank account

maintained by the Avitel, the respondents and the Avitel

have filed number of proceedings on the same grounds

which were rejected by this Hon’ble Court time and again. It

is   submitted   that   the   respondents   and   the   Avitel   have

continued   to   file   number   of   proceedings   on   the   same

10

grounds which were earlier not accepted by this Hon’ble

Court. 

4.2It is submitted that the respondents – alleged contemnors

have siphoned off USD 60 million invested by the petitioner

in Avitel to related parties. It is submitted that the monies

were siphoned off by the respondents – alleged contemnors

to Avitel Post Studioz FZ­LLC (Avitel Dubai) through Avitel

Holdings Limited (Avitel Mauritius). These amounts were

thereafter   paid   to   Highend,   Digital   Fusion,   etc.   i.e.,   to

companies owned by alleged contemnors. It is submitted

that out of the total amount invested by the petitioner i.e.,

USD 59.2 million have been transferred to Avitel Dubai’s

bank accounts and into the bank accounts, the majority of

which are controlled by the Jain Family. It is submitted that

the same has been upheld by the arbitral tribunal in the

Foreign   Final   Award   and   prima   facie   accepted   by   this

Hon’ble Court in the August Judgment. 

4.3It is submitted that the respondents – alleged contemnors

did not challenge the final arbitral award in Singapore.

However, they filed a petition under Section 34 of the Act,

1996   before   the   Bombay   High   Court,   which   has   been

11

dismissed on 28.09.2015. It is submitted that the Division

Bench of the Bombay High Court has confirmed the order

passed   by   the   learned   Single   Judge   dated   28.09.2015

rejecting Section 34 application. It is submitted that the

Foreign Final Award has not been challenged in Singapore,

the findings made therein are final and binding on the

alleged contemnors. 

4.4It is submitted that despite the petitioner served a legal

notice to the respondents – alleged contemnors and Avitel,

which was after and pursuant to the August Judgment

delivered by this Hon’ble Court, calling upon them to inter­

alia, deposit the shortfall amount in the Corporation Bank

account   to   maintain   a   total   of   USD   60   million,   the

respondents – alleged contemnors have refused to deposit

the shortfall amount at that time on the ground that they

were contemplating the proceedings under Article 137 of

the Constitution of India. It is submitted that therefore and

after this Hon’ble Court issued the notice in the present

contempt petition, this Hon’ble Court passed an order dated

06.05.2021 directing respondents – alleged contemnors to

deposit the shortfall amount within a period of six weeks. It

12

is submitted that instead of depositing the shortfall amount

which expired on 17.06.2021, the respondents – alleged

contemnors filed an IA seeking exemption from the payment

of the shortfall amount which came to be dismissed by this

Hon’ble Court. It is submitted that the offer made by the

respondents   to   file   an   undertaking   that   they   will   not

dispose of their assets in place of making deposit of the

shortfall amount, has not been accepted and/or the said

proposal has been rejected by this Hon’ble Court.

4.5It   is   further   submitted   that   the   case   on   behalf   of   the

respondents – alleged contemnors that they are unable to

arrange and liquidate their assets is nothing but a false

attempt on the part of the respondents not to deposit the

shortfall   amount.   It   is   submitted   that   their   inability   to

liquidate their assets and/or their inability to deposit the

requisite amount is nothing but a lame excuse which as

such is belated. It is submitted that though the August

Judgment   was   pronounced   over   ten   months   ago,   the

respondents   –   alleged   contemnors   did   not   notify   their

inability   to   deposit   the   amount   until   they   made   their

exemption application. 

13

4.6It is submitted that in reply to the exemption application –

IA No. 68388/2011, it was specifically pointed out by the

petitioner – HSBC that if respondents – alleged contemnors

– Avitel are granted the reliefs prayed for in the application

(exemption from making payment of the shortfall amount)

the   August   judgment,   contempt   petition,   order   dated

06.05.2021 and consequently, the enforcement proceedings

before   the   Bombay   High   Court,   would   be   rendered

infructuous. It is submitted that thereafter, after hearing

learned counsel appearing on behalf of both the parties by

order dated 02.07.2021 this Hon’ble Court had dismissed

the exemption application and directed the respondents to

file their counter affidavit to the contempt petition in two

weeks.   It   is   submitted   that   however,   thereafter   and   in

continuous of its contemptuous conduct the respondents –

alleged contemnors filed yet another IA No. 82521/2021

(application for directions) raising the same grounds that

were rejected by this Hon’ble Court. 

4.7It is submitted that on 16.07.2021, respondents – alleged

contemnors   also   filed   their   counter   affidavit,   inter­alia,

14

stating that they are in the process of collecting offers in

respect of their immovable and movable assets including

their shareholding in Avitel to arrange the shortfall amount

and have filed a review petition (Diary No. 20098/2020)

against the August Judgment which is pending before the

Supreme Court. It is submitted that all grounds raised by

the   respondents   –   alleged   contemnors   in   the   counter

affidavit have already been rejected by this Hon’ble Court in

this contempt petition itself. It is submitted that therefore,

the   respondents   –   alleged   contemnors   are   seeking   to

reagitate the same issue again is abuse of process of the

Court, as held by this Hon’ble Court in the case of KK Modi

Vs. KN Modi and Ors.; (1998) 3 SCC 573. 

4.8It   is   further   submitted   by   Shri   Kaul,   learned   Senior

Advocate appearing on behalf of the petitioner – HSBC that

as such the respondents have accepted that are duty bound

to comply with the directions of this Hon’ble Court and

order dated 06.05.2021. It is submitted that as such the

respondents have not raised the issue of maintainability of

the contempt petition. 

15

4.9It is submitted that while the alleged contemnors in the

counter affidavit state that they have been “in the process of

collecting   offers”   and   “actively   pursuing   sale   of   their

personal assets”, the alleged advertisements put up for sale

of such assets have been published as late as on 8

th

 July,

2021 (i.e. one week before the filing of counter affidavit and

almost   11   months   after   the   August   Judgment   and

subsequent to the order rejecting the exemption application

on 02.07.2021), which is nothing but an attempt to create

an illusion of their attempts for compliance.

4.10It is submitted that the list of assets provided by the alleged

contemnors is untrustworthy and may not be relied upon

on the grounds that: ­

(i)The list of assets submitted by alleged contemnors is

not   verified   /   audited   by   neither   any   Chartered

Accountant nor the income tax returns of the Alleged

Contemnors;

(ii)Does not contain a list of liabilities. Fails to disclose

whether there are existing encumbrances on any of

the assets disclosed;

16

(iii)The assets disclosed by the alleged contemnors only

amount to Rs 16.37 Crore (approx.). If permitted to

dispose assets, then in the best­case scenario only 16

Crores would be deposited;

(iv)The basis for the valuation of fixed assets is not clear

nor   credible.   For   instance,   the   cost   of   depreciable

items such as computers, furniture, etc. has been

maintained at the same price since 2014. Such assets

would   obviously   depreciate   with   time   and   lead   to

decrease in value;

(v)No   independent   valuation   of   Avitel   or   the   Alleged

Contemnors share in Avitel has been provided. The

same is merely an eyewash;

(vi)The value of petitioner’s investment of USD 60 Million

in Avitel was held to be nil in the Final Foreign Award.

Therefore, the net worth of Avitel and what actual

amount would be realizable from the sale of shares of

Avitel remains uncertain;

(vii)Avitel   holding   shares   worth   Rs.   274   Crore   in   a

subsidiary,   Avitel   Mauritius   is   also   completely

unreliable and misleading. The underlying value of

17

Avitel Mauritius arose only from the transfer of USD

60 Million that the Petitioners had invested in Avitel

or in any event is not supported by any credible proof.

No independent valuation report of Avitel Mauritius

has been provided to lend credence to the value of the

company;

(viii)In light of findings of the arbitral tribunal and the

Supreme   Court   in   August   Judgment   that   the

petitioner’s investment of USD 60 Million was diverted

to entities related to the alleged contemnors; the list of

assets owned by the alleged contemnors and Avitel are

even less reliable.

4.11It   is   further   submitted   by   Shri   Kaul,   learned   Senior

Advocate appearing on behalf of the respondents that as

such they have not raised the issue of maintainability of the

contempt   petition   either   in   its   counter   or   the   two

applications filed earlier. It is submitted that therefore, the

belated submissions challenging the maintainability of the

present contempt petition deserves to be dismissed on this

ground alone. It is submitted that even the Supreme Court

18

has jurisdiction under Article 129 of the Constitution of

India to punish any person for contempt of its orders.

4.12It is submitted that the submissions on behalf of the alleged

contemnors that the contempt petition cannot lie as the

petitioner can execute the August judgment passed under

Section   9   of   the   Act,   1996   under   the   Code   of   Civil

procedure,   1908   is   misconceived,   tenuous   and

unsustainable   in   law.   It   is   submitted   that   as   such   in

addition the respondents – alleged contemnors have further

wilfully disobeyed order dated 06.05.2021 passed by this

Hon’ble Court. 

4.13It is submitted that this Hon’ble Court in the case of Firm

Ashok Traders Vs Gurumukh Das Saluja (2004) 3 SCC

155 has held that an application under Section 9 is not a

suit and the order passed under Section 9 would fall within

the expression “interim measure of protection” as opposed

to all time or permanent protection. The purpose of Section

9   is   to   provide   expedited   interim   relief   in   support   of

arbitration and safeguard the subject matter of the dispute

so that irreparable loss would not cause. It is submitted

19

that an execution application is to be filed for a default of

Section 9 Order, then the whole purpose of Section 9 of

Arbitration Act to get expeditious interim protection would

be defeated. It is submitted that Section 9 proceedings are

interim proceedings in nature.

4.14It is further submitted that the purpose behind contempt is

to bring violation of Court Orders to the notice of the Court

and therefore Contempt is a matter between the court and

the person in contempt of court. In contrast, the purpose

behind execution proceedings is to enjoy the fruits of the

decree in his favour. It is submitted that in the present

case, the Hon’ble Court has directed the alleged contemnors

to deposit the shortfall amount in the bank account owned

by Avitel India as an interim relief for subject matter of the

dispute and not make any payment to the petitioner that

would warrant execution proceedings. It is submitted that

the contempt proceedings and execution proceedings are

two separate remedies that can be invoked simultaneously.

Reliance is placed upon the decision of this Court in the

case   of  Delhi   Development   Authority   Vs.   Skipper

Construction CO. (P) Ltd.; (1996) 4 SCC 622  as well as

20

the   decision   of   the   Bombay   High   Court   in   the   case   of

Rajinder   Kumar   Malhotra   Vs.   Paresh   Biharilal   Vyas;

2016 SCC Online Bom 89 . It is submitted that in any

event   the   violation   of   order   dated   06.05.2021   in   this

contempt petition is also in itself contempt of court. 

4.15It is further submitted that it is a settled position of law

that   merely   because   an   order   or   decree   of   a   court   is

executable,   the   same   would   not   take   away   the   court’s

jurisdiction in contempt proceedings. Reliance is placed on

the decision of this Court in the case of Rama Narang Vs.

Ramesh Narang and Anr.; (2006) 11 SCC 114 . 

4.16It is submitted that in order to constitute, the order of the

court   must   be   of   such   a   nature   which   is   capable   of

execution by the person charged in normal circumstances. 

4.17It is submitted that as observed and held by the Delhi High

Court in the case of M/s Terra Manufacturing & Sales Vs.

M/s Alagendiraa Apparels 2011 SCC Online Del 4458, once

an order passed under Section 9 of the Arbitration Act is

wilfully violated, the person is liable for contempt. 

21

4.18It   is   submitted   that   the   power   of   Court   to   punish   for

contempt is wide and the recognized. A party in breach of

any order of court whether interlocutory or final is subject

to being proceeded against in contempt. It is submitted that

as observed and held by this Hon’ble Court in the case of

Welset Engineers & Anr. Vs. Vikas Auto Industries &

Ors.; (2015) 10 SCC 609   and in the case of  SEBI Vs.

Sahara India Real Estate Corp. Ltd. & Ors.; (2014) 5 SCC

429, non­compliance with the orders passed by the Hon’ble

Supreme Court shakes the foundation of judicial system

and undermines rule of law. 

4.19Now so far as the submissions on behalf of the respondents

– alleged contemnors that as the August Judgment did not

provide a timeline for depositing the shortfall amount and

therefore, the alleged contemnors – respondents cannot be

held to be in contempt of the orders of this Hon’ble Court, it

is submitted that the same is incorrect in facts and in law.

It  is  submitted  that   the  August  Judgment  required  the

alleged   contemnors   and   Avitel   to   deposit   the   shortfall

amount in Corporation Bank account as an interim relief

22

and in the manner suggested by the learned Single Judge

passed by the High Court i.e., within four weeks. Reliance is

placed   upon   the   decision   of   this   Court   in   the   case   of

Kunhayammed Vs. State of Kerala; (2000) 6 SCC 359 . It

is   submitted   that   therefore,   when   this   Hon’ble   Court

confirmed the order passed by the learned Single Judge, the

respondents – alleged contemnors were required to deposit

the   shortfall   amount   in   their   owned   Corporation   Bank

account   at   least   within   a   period   of   four   weeks   from

19.08.2020. It is submitted that as such the respondents

have been given many opportunities and ample time to

comply with the August Judgment. They continue to be in

contempt of order dated 06.05.2021 for deposit in these

contempt proceedings, where an additional six weeks were

provided to them for deposit. It is submitted that inordinate

delay   in   complying   with   the   orders   of   the   Court,   non­

obedience by a passive and dormant conduct has been held

to be a contempt of court by this Hon’ble Court in the case

of Maninderjit Singh Bitta Vs. Union of India; (2012) 1

SCC 273. 

23

4.20It is submitted that compliance of an order/judgment was

never contingent on the non­availability of “liquid funds” of

the alleged contemnors. It is submitted that an order for

depositing the money cannot be made contingent upon the

funds   available   to  the   alleged   contemnors.   They  cannot

contend that they will comply with the August Judgment

only when their assets are allowed to be sold. 

4.21It is submitted that non­availability of liquid funds/assets

is yet another deliberate tactic of the alleged contemnors

that is intended to deceive not only the petitioner but also

this Hon’ble Court. Given the findings by this Hon’ble Court

and the SIAC that the alleged contemnors are guilty of

siphoning off funds to their families, the assets of their

families are not disclosed. The list of assets indicates that

even if the alleged contemnors are allowed to sell their

assets; the same would not fetch any substantial amount to

match USD 60 Million, as under:

(i)The total value of the assets of the alleged contemnors

is approximately Rs. 16 crores;

(ii)Alleged contemnors have submitted that Avitel has

assets worth approx. Rs. 365 crores;

24

(iii)Out of Rs. 365 crores, Rs. 84 crores approximately are

the monies lying in the Corporation Bank account Rs.

247 crores, is the value of investment of Avitel in the

form of shares in Avitel Mauritius. 

(iv)The   submissions   of   alleged   contemnors   that   Avitel

holds shares worth Rs. 274 Crore in a subsidiary

called Avitel Mauritius is also completely unreliable

and   misleading.   The   underlying   value   of   Avitel

Mauritius arose only from the transfer of USD 60

Million that the petitioners had invested in Avitel or in

any event is not supported by any credible proof. The

valuation   of   Avitel   Mauritius   is   unreliable   and   no

independent valuation report of Avitel Mauritius has

been provided to lend credence to the value of the

company. 

(v)The   Foreign   Final   Award   held   that   the   value   of

investment made by petitioner in Avitel was nil.

It is submitted that in light of the same it is uncertain

what is the actual value of Avitel and what actual amount

would be realizable from the sale of shares of Avitel. No

independent valuation of Avitel or the alleged contemnors’

25

share in Avitel has been provided. The same is merely an

eyewash.

4.22It is further submitted that mere pendency of a review

petition   cannot   be   a   ground   for   non­compliance   of

judgment/ order of this Hon’ble Court. It is submitted that

the respondents ­ alleged contemnors and Avitel have a

history   of   non­compliance   of   the   orders   of   judicial

authorities including the orders of the Arbitral Tribunal. It

is submitted that the review petition has been filed only to

delay the compliance of the August Judgment/order. It is

submitted that although the review petition was filed in

month of September 2020, which has been into in defects

at  the  Registry due  to  want  of procedural  compliances.

Such one­year delay in curing the defects is a deliberate

attempt   to   await   (i)   the   retirement   of   the   Judge   who

rendered the August Judgment, and (ii) rely on the mere

filing of the review petition to argue against depositing of

the amounts. It is submitted that as this Hon’ble Court has

held that such tactics in delaying the filing of the review

petition must be disapproved. Reliance is placed on the

decision of this Court in the case of Vedanta Ltd. (formerly

26

known as M/s. Sesa Sterlite Ltd) Vs. Goa Foundation

and Ors.; 2021 SCC Online SC 476 .

4.23It is submitted that the judgments of this Hon’ble Court

relied   upon   on   behalf   of   the   respondents   –   alleged

contemnors shall not be applicable to the facts of the case

on hand as the present case is of compliance of the order

passed in Section 9 application of the Act, 1996 and the

subsequent specific directions issued by this Hon’ble Court

in the contempt proceedings in order dated 06.05.2021. 

4.24Making the above submissions, it is vehemently submitted

by Shri Kaul, learned Senior Advocate appearing on behalf

of the petitioner – HSBC that the respondents – alleged

contemnors have shown highest form of wilful disobedience

and   contemptuous   action   and   therefore,   they   may   be

punished under the Contempt of Courts Act and they may

be sentenced to civil imprisonment at least unless and until

they have purged the contempt by full compliance of the

August Judgment. It is submitted that the petitioner has

suffered irreparable loss due to the fraudulent conduct of

Avitel and alleged contemnors and in light of the same; the

petitioner’s petition for enforcement of Foreign Award before

27

the Bombay High Court may be expedited by this Hon’ble

Court; it is submitted that the respondents have sought to

employ dilatory tactics at every stage and therefore, any

further   delay   will   continue   to   cause   prejudice   to   the

petitioner.   It   is   submitted   that   such   delay   would   also

discourage  foreign  investors  like  the   petitioner  who  has

been waiting to enjoy fruits of the Foreign Final Award

passed in its favour since 2014 and seeks to safeguard the

subject matter of its dispute as directed in the  August

Judgment under Section 9 of the Act, 1996.

5. Present contempt proceedings are vehemently opposed by

Shri Mukul Rohatgi, learned Senior Advocate appearing on

behalf of the contesting respondents – alleged contemnors. 

5.1It is submitted that the present proceedings have been

initiated by the petitioner – HSBC alleging non­compliance

of order dated 22.01.2014 passed by the learned Single

Judge in Arbitration Petition No. 1062/2012 by which the

respondents are directed to deposit USD 60 million. It is

submitted  that  the   order  passed  by  the  learned  Single

Judge   has   been   confirmed   by   this   Hon’ble   Court   by

judgment and order dated 19.08.2020 in Civil Appeal No.

28

5158/2016.   It   is   submitted   that   as   such   a   review

application being R.P. Diary No. 20098/2020 has been

filed   by   Avitel   India   requesting   to   recall/review   the

aforesaid   judgment   and   order   dated   19.08.2020.   It   is

submitted that the said review application is pending for

consideration by this Hon’ble Court. 

5.2It is submitted that in just about 37 days of the August

Judgment, the present contempt petition has been filed by

the  HSBC before this  Hon’ble Court on 26.09.2020 on

expiry   of   three   weeks’   time   granted   by   HSBC.     It   is

submitted on 30.04.2021, HSBC filed I.A. No. 59119/2021

for interim reliefs before this Hon’ble Court to direct the

respondents   herein   to   restrain   them   from   selling,

alienating,   encumbering,   creating   third   party   rights,

transferring   or   diverting   their   movable   and   immovable

assets   during   the   pendency   of   the   present   contempt

petition.   It   is   submitted   that   the   same   application   is

pending adjudication before this Hon’ble Court. 

5.3It is submitted that the respondents have also filed one I.A.

No. 82521/2021 seeking the permission of this Hon’ble

Court to sell and/or encumber their assets and also the

29

assets of the company, to arrange the requisite shortfall

amount to deposit the same in the bank account of the

company   maintained   with   the   Corporation   Bank.   It   is

submitted that therefore the petitioner herein is taking

contradictory   stands   in   as   much   as   on   one   hand   the

petitioner is seeking appointment of receiver on the assets

of the respondents before the Bombay High Court and

filing   an   application   to   restrict   the   respondents   from

disposing of its assets, but on the other hand the petitioner

is using contempt jurisdiction to seek enforcement of the

judgment of the learned Single Judge of the Bombay High

Court   for   deposit   of   the   shortfall   amount   in   the

Corporation Bank account. It is submitted that at present

the respondent has not taken any measures to dispose of

any assets and the respondent is currently only assessing

the value of the assets owned in the name of the company

and its directors and will only sell/encumber their assets

with due permission of this Hon’ble Court, to comply with

the   direction   to   deposit   the   shortfall   amount   in   the

Corporation Bank account. It is submitted that therefore

30

while considering the present contempt proceedings the

aforesaid aspects may be taken into consideration.     

5.4Shri Rohatgi, learned Senior Advocate appearing on behalf

of   the   respondents   –   alleged   contemnors   has   further

submitted   that   the   present   contempt   petition   is   not

maintainable before this Hon’ble Court on the grounds,

inter­alia,   (i)   by   way   of   the   present   proceedings   in

contempt, the petitioner is seeking to execute the order of

the learned Single Judge dated 22.01.2014 in Arbitration

Petition   No.   1062/2012,   which   is   executable   before

appropriate   court/forum;   (ii)   the   contempt   proceedings

cannot substitute the execution/enforcement proceedings

(already being availed by the petitioner) and as such the

present contempt proceedings are misconceived in law and

facts.   In   support   of   above   submissions,   Shri   Rohatgi,

learned Senior Advocate has relied upon the decisions of

this Court in the cases of Food Corpn. of India Vs. Sukh

Deo Prasad; (2009) 5 SCC 665 (para 31)  and  R.N. Dey

Vs. Bhagyabati Pramanik; (2000) 4 SCC 400 (para 7)  as

31

well as in the case of Court Liquidator Employees’ Assn.

Vs. P.G. Mankad; (2002) 10 SCC 477.    

5.5It is submitted that in the present case also, this Hon’ble

Court by the August Judgment has allowed the appeal of

the petitioner herein and upheld the order of the learned

Single Judge therefore, as such, the appropriate remedy for

the petitioner herein is to approach the High Court of

Bombay for execution if warranted and not this Hon’ble

Court. 

5.6It is submitted that so far as the decision of this Court in

the   case   of  Kunhayammed   (supra)   to   elaborate   the

principle   of   merger   particularly   with   respect   to   the

maintainability   of   the   present   contempt   petition,   relied

upon by the petitioner is concerned, the said decision shall

not be applicable to the facts of the case on hand. It is

submitted that the principle of merger as discussed and

contemplated in the said decision was on a different footing

and the same is evident from the conclusions set out in

paragraph 44 of the said judgment. 

32

5.7It is further submitted by Shri Rohatgi, learned Senior

Advocate   appearing   on   behalf   of   the   respondents   that

respondents   herein   never   had   and   do   not   have   any

intention whatsoever to disobey the order passed by this

Hon’ble   Court.   It   is   submitted   that   despite   absolute

willingness and best efforts, the respondents are helpless

in complying with the directions of this Hon’ble Court for

such reasons which are absolutely beyond their control

and   for   want   of   adequate   funds   at   this   stage.   It   is

submitted that there is no intent whatsoever to bring the

authority   and   administration   of   law   into   disrespect   or

disregard or to interfere with or to undermine the authority

of this Hon’ble Court or to cause any prejudice to the

petitioner. 

5.8It is submitted that the respondents do not have immediate

liquid   funds   to   deposit   the   shortfall.   Utmost   and

expeditious   sincere   efforts   are   being   taken   by   the

respondents   herein   to   collect   offers   in   respect   of   their

immovable   and   movable   assets   including   their

shareholdings in the company to arrange for the requisite

funds. 

33

5.9It   is   submitted   that   the   respondents   herein   have   also

disclosed all the assets in the name of the company and

the alleged contemnors herein before this Hon’ble Court

and   have   also   submitted   to   court   auction   of   the   said

assets, if directed by this Hon’ble Court. It is submitted

that an application being I.A. No. 82521/2021 praying for

directions to sell and/or encumber their assets and also

the   assets   of   the   company,   to   arrange   the   requisite

shortfall amount to deposit the same in the bank account

of the company maintained with the Corporation Bank is

also pending before this Hon’ble Court. 

5.10It is submitted that the respondents have genuine inability

and do not have the wherewithal to deposit the shortfall

amount   in   the   Corporation   Bank   despite   their   best

intentions,   unless   they   are   permitted   to   sell/encumber

their assets to generate further funds for depositing the

shortfall amount in the Corporation Bank account. 

5.11It is further submitted that contempt proceedings can only

be attracted when the lapse on the part of the parties is

deliberate and with the intention to defy the authority of

34

the Court and there has to be wilful disobedience on the

part of the party. 

5.12It is submitted that as held by this Hon’ble Court in catena

of decisions mere non­compliance cannot be a ground to

punish a person/judgment­debtor under the provisions of

the Contempt of Courts Act. 

5.13It is submitted that in the present case, as such, the order

of the learned Single Judge has not yet become a decree

and   enforcement   of   the   arbitral   award   is   still   pending

before the High Court. It is submitted that even if it is

assumed that the order of the learned Single Judge has

become a decree, Section 51 read with Order XXI Rule 40

of CPC lays down the guidelines for the execution of the

same. 

5.14It   is   submitted   that   in   the   case   of  Rama   Narang   Vs.

Ramesh Narang and Ors.; (2021) SCC Online SC 29,  this

Hon’ble Court has observed and held that for bringing an

action for civil contempt, the petitioner has to satisfy the

court that there has been a wilful disobedience of any

judgment, decree, direction, order, writ or other process of

the   Court.     Shri   Rohatgi,   learned   Senior   Advocate

35

appearing on behalf of the respondents has also relied

upon the following decisions of this Court in the cases

Ram   Kishan   Vs.   Tarun   Bajaj;   (2014)   16   SCC   204;

Kanwar Singh Saini Vs. High Court of Delhi; (2012) 4

SCC   307  and  Kapildeo   Prasad   Sah   Vs.   State   of   Bihar;

(1999) 7 SCC 569, in support of his above submissions and

in support of his request and prayer not to entertain the

present contempt petition and relegate the petitioner to

avail   any  other  remedy   which  may  be  available   to  the

petitioner to execute order dated 22.01.2014 passed by the

learned   Single   Judge,   which   has   been   affirmed   and

confirmed by this Hon’ble Court vide judgment and order

dated 19.08.2020 in Civil Appeal No. 5158/2016.  

6. Heard. In the present contempt proceedings, the petitioner

has   alleged   that   the   respondents   herein   –   alleged

contemnors   have   committed   the   contempt   of   court   for

wilful   disobedience   of   two   orders   passed   by   this   Court

dated 19.08.2020 passed in Civil Appeal No. 5158/2016

and   subsequent   order   dated   06.05.2021   passed   in   the

present proceedings. At this stage, it is required to be noted

36

that in the present case the learned Single Judge passed an

order as far as back on 22.01.2014 in a petition under

Section 9 of the Act, 1996, directing the respondents herein

– alleged contemnors to deposit the shortfall amount in

their account with the Corporation Bank so as to maintain

a balance of USD 60 million. The order passed by the

learned Single Judge came to be modified by the Division

Bench of the High Court and the alleged contemnors were

directed to deposit an additional amount equivalent to USD

20 million in the Corporation Bank account, so that the

total deposit in the said account is maintained at half the

said   figure   of   USD   60   million,   i.e.,   at   USD   30   million

(instead of USD 60 million as ordered by the learned Single

Judge). By detailed judgment and order dated 19.08.2020,

this Court in Civil Appeal No. 5158/2016 has restored the

order   passed   by   the   learned   Single   Judge   dated

22.01.2014.   Thus,   the   respondents   herein   –   alleged

contemnors are directed to deposit the shortfall in their

account with the Corporation Bank so as to maintain a

balance of USD 60 million. The said order has not been

complied with till date and the respondents have failed to

37

maintain a balance of USD 60 million in their bank account

with the Corporation Bank. At this stage, it is required to

be noted that in the meanwhile the Arbitral Tribunal in

Singapore had also passed a Final Award dated 27.09.2014

awarding   USD   60  million   as   damages  in   favour  of   the

HSBC – petitioner herein and against the respondents. The

applications under Section 34 and 37 of the Act, 1996

against   the   Award   passed   by   the   Arbitral   Tribunal   in

Singapore   had   been   dismissed   and   the   execution

proceedings moved by the HSBC in the Bombay High Court

to   enforce   Foreign   Final   Award   dated   27.09.2014   are

reported to be pending. By a notice dated 04.09.2020, the

petitioner   had   served   a   legal   notice   upon   the   alleged

contemnors – respondents and Avitel calling upon them to,

inter­alia, deposit the shortfall amount in the Corporation

Bank account to maintain a balance of USD 60 million.

Despite the above, the respondents have failed to deposit

and/or to maintain a balance of USD 60 million in their

Corporation   Bank   account.   That   thereafter,   the   present

contempt   proceedings   have   been   initiated/filed   on

25.09.2020   alleging   wilful,   intentional   and   deliberate

38

disobedience of judgment and order passed by this Court

dated 19.08.2020. This Court had issued a notice in the

present   contempt   proceedings   on   06.11.2020.   That

thereafter by a further order dated 06.05.2021 this Court

had   directed   the   respondents   to   deposit   the   shortfall

amount within a period of six weeks in the Corporation

Bank account as per prayer (b) of the present application.

The prayer (b) which has been granted by this Court vide

order dated 06.05.2021 is as under: ­     

“b) direct the Alleged Contemnors to forthwith deposit

the   shortfall   of   appx.   USD   42   million   (appx.   INR

3,09,07,88,400 as on 18.09.2020), so as to maintain a

sum balance of at least USD 60 million (appx. INR

4,41,54,12,000 as on 18.09.2020) in the Corporation

Bank account to ensure obedience of the judgment

dated 19.08.2020 in Civil Appeal No. 5158 of 2016

passed by this Hon'ble Court;”   

6.1Thus, not only there is a final judgment and order dated

19.08.2020   passed   by   this   Court   in   Civil   Appeal   No.

5158/2016   restoring   the   order   passed   by   the   learned

Single Judge passed in an application under Section 9 of

the Act, 1996 directing the respondents herein to maintain

a balance of USD 60 million in their Corporation Bank

account, there is further directions in terms of the prayer

para   (b)   (reproduced   hereinabove)   vide   order   dated

39

06.05.2021. The subsequent direction dated 06.05.2021

has also not been complied with by the respondents. It is

to   be   noted   that   after   the   direction/order   dated

06.05.2021,   instead   of   complying   with   the   directions

contained in order dated 06.05.2021, the respondents filed

an   I.A.   seeking   exemption   from   payment   of   shortfall

amount   being   I.A.   No.   68388/2021.   While   seeking

exemption, it was the case on behalf of the respondents in

I.A. No. 68388/2021 that despite their absolute willingness

and best efforts, they are helpless in complying with the

directions issued by this Court for such reasons which are

absolutely beyond their control and for want of adequate

funds at this stage. In paragraph 5 to 16, it was stated as

under: ­ 

“5. At the outset, the Applicants most humbly state

and submit that they have the utmost respect of this

Hon'ble   Court   and   are   duty   bound   to   comply   with

every   order   passed   by   this   Hon'ble   Court.   The

applicants   herein   never   had   and   do   not   have   any

intention whatsoever to disobey the order passed by

this Hon'ble Court. Despite their absolute willingness

and   best   efforts,   the   applicants   are   helpless   in

complying with the directions of this Hon'ble Court for

such   reasons   which   are   absolutely   beyond   their

control and for want of adequate funds at this stage.

There is no intent whatsoever to bring the authority

and administration of law into disrespect or disregard

or to interfere with or to undermine the authority of

40

this Hon'ble Court or to cause any prejudice to the

petitioner.

6. The   Applicants   tender   an   unqualified   and

unconditional apology to this Hon'ble Court for being

unable to implement and comply with the directions

passed   by   this   Hon'ble   Court   vide   its   order   dated

06.05.2021 in the instant contempt petition.

7. The applicants submit that on 06.05.2011, the

petitioner HSBC PI Holdings (Mauritius) Limited was

allotted by the Company, total 614,327 Compulsorily

Convertible Preference Shares on payment of nominal

amount  of Rs. 10 per  share (total nominal amount

paid= Rs. 61,43,270/­) and Premium amount of Rs.

4355.75 per share (total premium amount paid= Rs.

267,58,52,   260/­)   and   1   Equity   Share   of   nominal

amount of Rs. I 0 per share (total nominal amount

paid = Rs. I 0/­) and Premium amount of Rs. 4460/­

per share (total premium amount paid = Rs. 4460/­),

as evident from the Return of allotment filed in Form 2

under Section 75(1) of the Companies Act, 1956. A

copy of the said Form 2 filed by the Company showing

the details of the shares issued and the amounts paid

towards the same, is hereto annexed and marked as

Annexure   A­2.   (Page   No.   13   to   19).   Thus,   a   total

amount of Rs. 268,20,00,000/­ (Rupees Two Hundred

Sixty Eight Crores Twenty Lakhs ­ equivalent to USD

60 Million) was invested in shares of the Company by

the petitioner HSBC.

8. The applicants herein submit that presently an

aggregate   amount   of   Rs.   84,10,65,140/­   (Rupees

Eighty­Four Crores Ten Lacs Sixty Five Thousand One

Hundred Forty) is lying in the Corporation Bank. It is

humbly   submitted   that   the   present   application   has

been filed before this Hon'ble Court so as to seek for

an exemption from depositing the shortfall amount in

the bank account because neither the Applicants nor

the company, despite their best efforts could jointly or

severally   arrange   the   necessary   balance   funds   to

comply   with  the   order   dated   06.05.2021   passed   by

this Hon'ble Court.

9. The   Applicants   are   annexing   herewith   a

complete list of assets of the Company and each of the

applicants herein, from 31

st

 March 2014 till date.

41

10.In the present scenario, the applicants despite

best   efforts   and   intent,   are   unable   to   liquidate   the

aforesaid assets belonging to them and the Company,

to arrange the entire shortfall amount directed by this

Hon'ble Court, for depositing in the Corporation Bank

account. It is not a case where the applicants have the

money   but   are   not   willing   to   comply   with   the

directions showing any affront to the orders of this

Hon'ble Court. The applicants have genuine inability

and   do   not   have   the   wherewithal   to   deposit   the

shortfall amount in the Corporation Bank despite their

best   intentions   and   efforts.   The   Applicants   most

humbly state and submit that they have the utmost

respect of this Hon'ble Court. The Applicants herein

tender an unqualified apology to this Hon'ble Court for

their genuine inability to comply with the directions of

this Hon'ble Court vide order dated 06.05.2021 in the

instant Contempt Petition for lack of adequate liquid

funds.

11.The applicants however are willing to undertake

to this Hon'ble Court that they would not create any

encumbrance and would preserve all the above assets

belonging   to   them   or   the   Company   for   the   future

benefit of the petitioner subject to the final outcome of

the   enforcement   of   award   proceedings/Section   48

proceedings pending before the Hon'ble Bombay High

Court, wherein the pleadings are also complete. The

applicants would also give such further undertaking to

this Hon'ble Court as may deem just and expedient.

12.The   applicants   say   that   so   far   as   the   office

premises   of   the   Company   at   Mumbai,   and   the

residential   premises   where   the   applicants   reside   in

Mumbai or Panchgani are concerned, it is submitted

that Mrs. Sudha Pradeep Jain wife of Applicant no.1 is

registered owner of office premises Unit No. A­7 & A­8,

Vimal Udyog Bhavan, Taikalwadi Road, Mumbai since

08­07­1999   and   19­07­2001   respectively,   and

registered  owner  of residential  premises  at  Pleasant

Palace,   Narayan   Dabholkar   Road,   Malabar   Hill,

Mumbai ­ 400 006 since 07­01­2011, and seven units

of residential properties situated at Silver valley CHS,

Panchgani (six units since 31.03.2011 and one more

unit since 09.07.2012). Mrs. Shivani Siddhartha Jain

wife   of   Applicant   No.   2   Siddhartha   Jain,   and   Mrs

Priyanka Hrishi Jain wife of Applicant No. 3 Hrishi

Jain are registered owners of office premises at Unit

42

No. A­9 & A­6 respectively, in Vimal Udyog Bhavan,

Taikalwadi Road, Mumbai since 03­09­2012 & 30­08­

2012.   Mr.   Rishab   Jain   son   of   Applicant   No.1   and

brother of Applicant No.2 & 3 is registered owner of

office   premises   at   Unit   No.   A­11   in   Vimal   Udyog

Bhavan, Taikalwadi Road, Mumbai since 30­08­2012.

The office premises at Juhu, Mumbai was a rented

premises   and   was   vacated   in   year   February   2015.

None of the premises mentioned in this paragraph are

owned by the applicants. These facts are also being

disclosed   for   providing   complete   information   to  this

Hon'ble Court.

13.That, the Applicants inability to comply with the

Order dated 06.05.2021 is genuine, unintentional and

not lacking in bona fide. 

14.In   the   above   circumstances   the   applicants

humbly beg to be pardoned for the same and seek for

an   exemption   from   complying   with   the   directions

contained   in   the   Order   dated   06.05.2021   of   this

Hon'ble Court. 

15.That, the Applicants hold this Hon'ble Court in

greatest respect and esteem. 

16.The applicants in the above circumstances pray

to this Hon'ble Court to graciously be pleased to accept

their humble unqualified and unconditional apology,

and exonerate them from the purview of the contempt

proceedings,   discharge   of   show   cause   notice   of

contempt proceedings. The applicants are also praying

for an exemption from complying with the order dated

06.05.2021   of   this   Hon'ble   Court   to   deposit   the

shortfall   amount   in   the   Corporation   Bank,   and

suitably modifying the said Order dated 06.05.2021,

while   accepting   such   undertaking   of   the   applicants

which   may   deem   just,   expedient   and   to   the

satisfaction of this Hon'ble Court.”

The aforesaid application for exemption from depositing

the shortfall amount pursuant to order dated 06.05.2021

has   been   specifically   rejected   by   this   Court   vide   order

dated   02.07.2021.   Despite   the   above,   till   date,   the

43

respondents have failed to deposit the shortfall amount

pursuant   to   order   dated   06.05.2021.   Therefore,   while

considering   the   present   contempt   proceedings,   the

aforesaid factual scenario and the conduct on the part of

the respondents are required to be considered.     

7. The   present   contempt   proceedings   are   opposed   by   the

respondents – alleged contemnors on the grounds, inter­

alia, that (i) the order passed by the learned Single Judge

dated 22.01.2014, which has been confirmed by this Court

vide   order   dated   19.08.2020   in   Civil   Appeal   No.

5158/2016,   is   an   order   executable   and   therefore,   the

present contempt proceedings may not be entertained; (ii)

that there is no wilful disobedience on the part of the

respondents – alleged contemnors in not depositing the

shortfall   amount   in   their   Corporation   Bank   account   to

maintain a balance of USD 60 million as they have no

sufficient funds and therefore, non­compliance is beyond

their control and therefore, their inability to comply with

the order despite their best efforts does not warrant any

punishment under the Contempt of Courts Act. 

44

8. Now so far as the first contention resisting the present

contempt proceedings, namely, the order passed by the

learned   Single   Judge   by   the   High   Court   by   which   the

respondents were directed to maintain a balance of USD 60

million in their Corporation Bank account is executable is

concerned, at the outset, it is required to be noted that in

the   present   proceedings   it   is   not   the   case   of   non­

compliance of the order passed by the learned Single Judge

confirmed by this Court alone. There is a further specific

direction issued by this Court vide order dated 06.05.2021.

Therefore, there is a non­compliance of direction issued by

this   Court   dated  06.05.2021   by  which  the  respondents

were   directed   to   deposit   the   shortfall   amount   so   as   to

maintain a balance of USD 60 million. That thereafter, a

further   application   for   exemption   from   depositing   the

shortfall amount pursuant to order dated 06.05.2021 has

also been dismissed by this Court. Therefore, thereafter it

shall not be open for the respondents to submit that as

order dated 22.01.2014 passed by the learned Single Judge

is executable, the present contempt proceedings may not be

entertained.

45

8.1At this stage, a few decisions of this Court on contempt

proceedings under the Contempt of Courts Act are required

to be referred to. In the case of Rama Narang (supra) after

referring   to   and   taking   into   consideration   the   earlier

decisions of this Court in the cases of  R.N. Dey  (supra),

Rita Markandey Vs. Surjit Singh Arora; (1996) 6 SCC 14

and Bank of Baroda Vs. Sadruddin Hasan Daya; (2004) 1

SCC 360, it is specifically observed and held by this Court

that the petitioner can execute the decree can have no

bearing on the contempt committed by the respondents. In

the said decision, this Court also considered in detail (in

para 31) the decision of this Court in the case of R.N. Dey

(supra), which has been relied upon by the learned Senior

Advocate appearing on behalf of the respondents in the

present case. The para 24 of the decision is as under: ­

“24. All decrees and orders are executable under the

Code of Civil Procedure. Consent decrees or orders are

of   course   also   executable.   But   merely   because   an

order or decree is executable, would not take away the

court's jurisdiction to deal with a matter under the Act

provided the court is satisfied that the violation of the

order   or   decree   is   such,   that   if   proved,   it   would

warrant punishment under Section 13 of the Act on

the ground that the contempt substantially interferes

or tends substantially to interfere with the due course

46

of   justice.   The   decisions   relied   upon   by   the

respondents   themselves   hold   so   as   we   shall

subsequently see.”  

8.2Apart from the fact that the facts in the case of R.N. Dey

(supra) is distinguishable in as much as in the present

case, there is further specific directions issued by this

Court   vide   order   dated   06.05.2021   even   in   the   said

decision also it is observed and held by this Court that

discretion   given   to   the   court   is   to   be   exercised   for

maintenance of the court’s dignity and majesty of law. It is

further observed that the contempt is between a contemnor

and the court and that an aggrieved party has no right to

insist that the court should not exercise such jurisdiction. 

8.3In the case of  Welset Engineers and Anr.  (supra), it is

observed and held by this Court that a party in breach of

any order of court whether interlocutory or final is subject

to being proceeded against in contempt. Orders are meant

to be obeyed and a person, acting in breach of the order

does so at that person’s peril. 

8.4In the case of SEBI (supra), it is observed and held by this

Court that non­compliance with the orders passed by this

Court shakes the very foundation of our judicial system and

47

undermines the rule of law, which we are bound to honour

and   protect.   This   is   essential   to   maintain   faith   and

confidence of the people of this country in the judiciary. It is

further observed that there is a need of iron hand to enforce

rule of law, punish contemnors and maintain faith and

confidence of the people in judiciary.    

9.  Applying the law laid down by this Court in the aforesaid

decisions   to   the   facts   of   the   case   on   hand   and   the

subsequent specific directions issued by this Court in its

order   dated   06.05.2021,   the   objection   on   behalf   of   the

respondents that as the order passed by the learned Single

Judge of the High Court is executable and therefore, the

present contempt proceedings may not be entertained is

overruled. 

10.Now so far as the submissions on behalf of the respondents

that   there   is   no   wilful   disobedience   as   they   have   no

sufficient funds to deposit the shortfall amount and despite

their best efforts, they are unable to get the requisite funds

to comply with the order passed by this Court is concerned,

at   the   outset   it   is   required   to   be   noted   that   all   these

submissions   were   made   earlier   in  I.A.   No.   68388/2021

48

seeking exemption from deposit of shortfall pursuant to

order   dated   06.05.2021   and   the   same   have   not   been

accepted by this Court   and vide order dated 02.07.2021

their   application   for   exemption   has   been   dismissed.

Thereafter,  it  shall  not   be  open for  the  respondents  to

repeat and make the same submissions again and again.

The respondents cannot be permitted to make the same

submissions which have not been accepted and/or rejected

by this Court earlier. Repetitive submissions which have

not been accepted earlier by court that itself is a wilful

disobedience and tantamount to contempt and it shows the

conduct on the part of the contemnors.             

11.Sufficient opportunities have been given to the respondents

to deposit the shortfall amount so as to maintain a sum of

USD 60 million in their Corporation Bank account. The

first order passed by the learned Single Judge in their

application under Section 9 of the Act, 1996 is passed in

the year 2014 and even the same has been restored by this

Court   vide   judgment   and   order   dated   19.08.2020   and

thereafter, further directions have been issued specifically

directing the respondents to deposit the shortfall vide order

49

dated   06.05.2021   and   thereafter   their   application   for

exemption from depositing the shortfall amount has been

dismissed   by   this   Court.   Despite   the   above,   the

respondents have failed to deposit the shortfall amount and

therefore, they have rendered themselves liable for suitable

punishment   under   the   provisions   of   the   Contempt   of

Courts Act for wilful disobedience of not only the judgment

and order passed by this Court dated 19.08.2020 in Civil

Appeal No. 5158/2016 but also for wilful disobedience and

non­compliance   of   order   passed   by   this   Court   dated

06.05.2021   in   the   present   application.   The   defence   on

behalf of the respondents lack bona fides. To maintain the

rule of law and majesty of justice and so as to see that the

faith   and   confidence   of   the   people   in   judiciary   is

maintained,   this   is   a   fit   case   to   entertain   the   present

contempt   proceedings   and   to   punish   the   respondents

under the provisions of the Contempt of Courts Act. 

12.In view of the above and for the reasons stated above, we

hold   the   respondents   guilty   for   deliberate   and   wilful

disobedience   of   judgment   and   order   dated   19.08.2020

50

passed by this Court in Civil Appeal No. 5158/2016 as well

as order dated 06.05.2021 passed by this Court in the

present   petition.   The   respondents   have   rendered

themselves   liable   for   suitable   punishment   under   the

provisions   of   the   Contempt   of   Courts   Act   for   such

deliberate and wilful disobedience. However, before we pass

any further order of punishment/conviction, we still give an

additional opportunity to the respondents to comply with

order dated 06.05.2021 passed in the present petition as

well as judgment and order dated 19.08.2020 passed by

this Court in Civil Appeal No. 5158/2016 to deposit the

shortfall amount so as to maintain a balance of USD 60

million in their Corporation Bank account within a period

of four weeks from today. 

The   aforesaid   would   have   a   direct   bearing   on   the

punishment to be imposed. 

Put up the matter before this Bench on 12.08.2022 for

further order on punishment.

………………………………….J.

51

[M.R. SHAH]

NEW DELHI; ………………………………….J.

JULY 11, 2022         [ANIRUDDHA BOSE]

52