REPORTABLE

   IN THE SUPREME COURT OF INDIA

   CIVIL APPELLATE JURISDICTION

  CIVIL APPEAL NO.   9083           OF 2019

(Arising out of SLP (Civil) No.17627 of 2019)

Odisha Forest Development Corporation      …Appellant(s)

Ltd.

Versus

 M/s Anupam Traders & Anr.           ….  Respondent(s)

         WITH

 C.A.NO.     9084   /2019 @ SLP(C)No.18726/2019

 C.A.NO.    9088    /2019 @ SLP(C) No.18575/2019

 C.A.NO.     9089      /2019 @ SLP(C) No.18846/2019

 C.A.NO.    9091        /2019 @ SLP(C) No.18664/2019 

 C.A.NO.  9092         /2019 @ SLP(C) No.18876/2019

 C.A.NO.    9093         /2019 @ SLP(C) No.18916/2019

 C.A.NO.     9094         /2019 @ SLP(C) No.18939/2019

Page 1 of 26

 C.A.NO.  9095         /2019 @ SLP(C) No.18890/2019

C.A.NO.   9096       /2019 @ SLP(C) No.18800/2019

  C.A.NO.      9097    /2019 @ SLP(C) No.18945/2019

  C.A.NO.   9098       /2019 @ SLP(C) No. 24167/2019

  C.A.NO.   9099      /2019 @ SLP(C) No.24166/2019

J U D G M E N T

A.S. Bopanna,J.

       Leave granted.     

2.  The appellants in eleven of these appeals are the

Odisha   Forest   Development   Corporation   Ltd.   (“OFDC

Ltd.” for short) and the State of Odisha is the appellant in

two other appeals.   The appeals filed by the State of

Odisha relate to the same orders in respect of the same

private   respondents   who   were   the   writ   petitioners

regarding   whom   the   Odisha   Forest   Development

Corporation   Ltd.   has   also   filed   the   appeal.     Further,

though   separate   orders   passed   by   the   High   Court   in

Page 2 of 26

different writ petitions relating to various petitioners are

assailed in all these appeals, the issue involved is the

same.     Hence   all   these   appeals   were   clubbed,   heard

together and are accordingly disposed of by this common

judgment.  For the purpose of narration of facts, the case

as in Civil Appeal arising out of SLP(C) No.17627/2019,

titled Odisha Forest Development Corporation Ltd. vs.

M/s Anupam Traders & Anr. is taken note, which reads

as hereunder.

3. The   appellant   OFDC   Ltd.   issued   an   e­tender

notification dated 22.11.2016 inviting offers online from

intending purchasers for advance sale of phal Kendu leaf

(KL)   of   2017   crop   as   per   the   ‘lots’   indicated   in   the

notification.   The private respondent had responded to

the notification and made its offer.  The bid was opened

on   07.12.2016.     The   private   respondent   being   the

successful bidder was required to execute an agreement

and   deposit   the   provisional   security   deposit   of

Rs.5,00,000/­   (Rupees   Five   Lakh).     The   private

respondent   herein   executed   an   agreement   dated

Page 3 of 26

20.01.2017.   In terms of the agreement, on the actual

quantity   of   leaves   collected,   the   additional   security

deposit covering 25% of the purchase price of the lot was

to   be   deposited   before   31.05.2017.     The   private

respondent in the instant case was therefore required to

deposit   the   differential   security   amount   of

Rs.27,14,765/­less,   the   security   amount   of

Rs.5,00,000/­ (Rupees Five Lakh) already paid.

4. In view of the requirement to pay the same before

31.05.2017, the private respondent addressed a letter

dated 02.06.2017 seeking extension of time to pay the

said   security   amount.     The   extension   sought   was

declined by the appellant through the communication

dated   06.06.2017.     Since   the   amount   required   to   be

deposited   was   not   made,   the   appellant   cancelled   the

agreement dated 20.01.2017 by issuing the notice dated

21.08.2017.   Since such cancellation would be at the

‘cost and risk’ of the private respondent, the lot was to be

put to re­tender.  The appellant accordingly proceeded to

Page 4 of 26

issue a fresh e­tender notification on 22.08.2017 for sale

of the same ‘lots’ of the phal Kendu leaves.

5. At that stage the private respondent aggrieved by

extension of time not being granted, filed the writ petition

in W.P.(C) No.11498/2017, the same was withdrawn and

a writ petition bearing W.P.(C) No.18718/2017 was filed

wherein   the   order   dated   21.08.2017   passed   by   the

appellant cancelling the agreement dated 20.01.2017 as

also the subsequent Auction Notice dated 22.08.2017,

were assailed.   In the said writ petition, interim order

against   the   subsequent   auction   through   notice   dated

22.08.2017 was sought.  While considering the same, the

High Court while allowing the appellant to proceed with

the   subsequent   tender   process,   had   stayed   the

finalization of the sale subject to the private respondent

herein depositing an amount of Rs.20,00,000/­ (Rupees

Twenty Lakhs only) within one week with the appellant

herein.     The   said   order   was   passed   on   08.09.2017

wherein it was further directed that the said amount

would be kept in a separate deposit by the appellant.

Page 5 of 26

The   application   filed   by   the   appellant   herein   seeking

vacation of the interim order was considered and at that

stage since the vacation of the stay was not opposed by

the   private   respondent   herein,   it   was   vacated   on

28.03.2018   due   to   which   the   subsequent   sale   was

completed on 24.04.2018.  The private respondent herein

thereafter sought leave to withdraw the writ petition in

W.P.(C) No.18718/2017 thereby giving up the challenge

to the cancellation of the auction process wherein the

private respondent had taken part and also the challenge

to the subsequent auction which had been conducted by

the appellant.  The High Court while disposing of the writ

petition as withdrawn, despite objection put forth by the

appellant herein directed refund of the deposit which was

made pursuant to its interim order dated 08.09.2017.

The appellant herein is, therefore, aggrieved by the order

dated 30.04.2019 only to the extent whereby the High

Court has directed refund of the amount available with

the appellant.  

Page 6 of 26

6. The facts in the connected appeals is to the same

effect except the variation in the ‘lot’ number, quantity of

Kendu leaves which was purchased by each of the private

respondents therein and the number of the writ petition

filed before the High Court.  The names of the different

tenderers in the individual writ petitions that were filed

and the quantum of amount ordered to be deposited by

the   High   Court   will   be   detailed   in   later   part   of   this

judgment.   However, in all the cases the writ petitions

have   been   withdrawn   and   the   refund   of   the   deposit

ordered is directed to be refunded.  In that view, the basic

contention   which   is   common,   on   consideration   would

answer all the appeals herein.

 7.    In that backdrop we have heard Mr. S.K. Padhi,

learned senior advocate for the appellants – OFDC Ltd,

Ms. Anindita Pujari, learned advocate for the appellant

State   of   Odisha   and   Mr.   Aditya   Kumar   Choudhary,

learned advocate for the private respondents in all the

appeals   and   perused   the   materials   on   record   in   the

appeals.

Page 7 of 26

8. As noticed, though the private respondents herein

had filed the writ petition at the stage when the earlier

agreement entered into pursuant to the tender process in

their   favour   had   been   cancelled   and   a   subsequent

auction was notified, keeping in view the fact that all the

private respondents herein had chosen to withdraw the

writ petitions, which was permitted by the High Court

through the order dated 30.4.2019, the consideration of

that aspect is not required to be made. The only question

for consideration herein is with regard to the correctness

or otherwise of direction issued by the High court to the

appellant   herein   to   refund   the   amount   which   was   a

deposit   made   by   the   private   respondents   with   the

appellant   pursuant   to   the   interim   order   dated

08.09.2017. 

9. The learned senior advocate for the appellant while

contending   that   the   High   court   was   not   justified   in

ordering the refund has taken us through the tender

notification   dated   22.11.2016,   as   also   the   purchase

agreement dated 20.1.2017. In that light, it is pointed out

Page 8 of 26

that apart from the Earnest Money Deposit (“EMD” for

short) to enable a tenderer to participate in the tender

process,   the   successful   purchaser   was   required   to

initially   pay   the   provisional   security   deposit   of

Rs.5,00,000/­ (Rupees Five Lakhs only) and after final

collection of the leaves the differential amount to the

extent of 25% of the purchase price was to be paid within

31.05.2017. It is contended that if the said amount was

not paid, the security amount already paid was to be

forfeited and if any further recoveries are to be made, the

appellant had the liberty to do so. 

10.In that light, it is contended that in the instant

facts only the initial deposit of Rs.5,00,000/­ (Rupees

Five Lakhs only) was made, apart from the EMD. The

default was committed relating to payment of 25% of the

additional security amount which was to be made within

the time frame. Since, the extension of time as requested

was  rejected   and  the   amount   was   not   deposited,  the

appellant   was   left   with   no   other   alternative   but   to

terminate the agreement and forfeit the security deposit.

Page 9 of 26

It is the contention of the learned senior advocate that

though   the   High   Court   has   not   specifically   indicated

deposit to be made as the additional security deposit, the

extent of deposit ordered in each of the cases makes it

clear that it is relatable to the extent of the additional

security amount which was to be deposited. In that light,

he contends that when the writ petition was not pressed,

the termination of the agreement would remain valid and

in such circumstance since the clause contained in the

agreement   permits   the   forfeiture   of   the   preliminary

security deposit, the direction to refund the same was not

justified.   On the other hand, the High Court ought to

have allowed retention of the said amount and the liberty

to recover additional amount, if any, should have been

left open. Hence, he contends that the direction issued by

the High Court to refund the amount is not justified. 

11.The   learned   advocate   for   the   respondent   would

also refer to the very same clauses as contained in the

agreement.   He   contends   that   the   private   respondents

herein were before the High Court seeking to exercise

Page 10 of 26

their right by assailing the order of termination so as to

complete the transaction. With reference to the objection

statement, the learned advocate would contend that there

were circumstances which indicated that the price offered

by the private respondent was at higher rate when the

panchayat had fixed a lower price for the Kendu leaf. It is

his contention that, in any event, the forfeiture can only

be to the extent of the amount that had already been

deposited,   namely,   the   EMD   and   the   initial   deposit

regarding which the private respondents have not made a

grievance. On referring to the tender conditions as also

the clauses contained in the agreement, he contends that

as per Clause 9 (iv) even if the additional security is not

deposited or if any loss is suffered, the provision made

therein is to recover the amount by way of initiating legal

proceedings   or   through   the   Orissa   Public   Demand

Recovery Act  which option has  been left open to the

appellant by the High Court and as such the appellant

cannot make out any grievance. It is his contention that

the   very   fact  that   the   High Court   while  granting   the

interim order, though had directed deposit of the amount

Page 11 of 26

had further directed the appellant to keep it in a separate

fixed deposit, will indicate that the said amount had no

reference whatsoever to the additional security deposit

but it was only to establish the bonafide of the private

respondent who was the writ petitioner. Hence, in that

circumstance when the High Court has directed refund

the order does not call for interference.

12.In the light of the above, what is required to be

noticed   at   the   outset   is   the   provision  relating   to  the

security   deposit   contained   in   Clause   9   of   the   tender

notification on which reliance was placed by both sides,

which reads as hereunder:

“Security Deposit

(i)The   successful   purchaser   shall   have   to   pay

provisional   Security   Deposit   @   Rs.5.00   lakhs

(Rupees Five Lakh) per lot(s) within 21 [Twenty­

one]   days   of   issue   of   ratification   order.     If   the

provisional   security   deposit   is   not   paid   at

Corporate Office within 21 days from the date of

issue of ratification order, the sale of the lot(s) will

be   cancelled   and   the   EMD/part   S.D.   will   be

forfeited   to   OFDC.     However   in   exceptional

circumstances,   the   period   of   21   days   may   be

extended for a further period of 7 (seven) days by

the Director (C)/Managing Director of OFDC Ltd.

by depositing of non­refundable fees of Rs.2000/­

(Rupees two thousand only) by the purchaser.

(ii)After final collection of leaves, the purchaser has to

pay the differential amount up to the extent of 25%

of Purchase price of the lot towards final Security

deposit within 31.5.2017, failing which it will be

Page 12 of 26

considered as violation of purchaser’s agreement

and   the   provisional   security   deposit   will   be

forfeited.

(iii)The Security Deposit can be adjusted either wholly

or in part, as the case may be, by the Director

(C)/Managing   Director,   OFDC   Ltd.   towards   any

amount recoverable from the purchaser, including

the purchase price under provisions of the Acts,

Rules   &   Notification   of   Govt.,   Purchaser’s

agreement   and   the   terms   and   conditions   of   the

sale notice and all such deductions shall have to

be made good by the purchaser by depositing an

equal amount within 15 days of issue of the notice

to that effect.

(iv)If   the   dues   to   be   recovered   from   the   purchaser

exceed the amount of security deposit, the amount

in   excess   shall   unless   made   good   to   the

Corporation within 15 days from the date of issue

of the notice to that effect, be recoverable by way of

initiating   legal   proceedings   or   through   Orissa

Public Demand Recovery Act 1962 (Orissa Act­I of

1963).” 

13.Similarly, the agreement entered into between the

parties,   apart   from   containing   a   similar   clause   for

security deposit as at Clause No.11, also contains Clause

13 relating to the termination of the agreement. The said

clause reads as under: ­

         “13. Termination of Purchaser’s Agreement

(i)If the purchaser fails to pay the first instalment

before the due date of 2

nd

  instalment or 2

nd

  instalment

before due date of the 3

rd

 instalment or third instalment

within 15 days after its due date or any other amount

due   or   to   comply   with   any   of   the   provisions   of   the

agreement, the Director (C)/Managing Director of OFDC

Ltd. may at his discretion and without prejudice to any

other right  and remedies that may be available to him,

terminate this agreement after giving 15 days notice and

Page 13 of 26

an opportunity of hearing to the purchaser and blacklist

the purchaser for a period up to 3 years.

(ii)The order of termination of the agreement shall be

delivered   in   person   to   the   purchaser   or   sent   by

Registered/Speed Post.  The termination shall be effective

from the date of order terminating the agreement.

(iii)On termination of the agreement the Corporation

shall be entitled to:

a.Forfeit   the   provisional   as   well   as   final   security

deposit in full.

b.Forfeit the undelivered stocks of Kenduleaves in

storage in favour of the Corporation for which payment

has been made.

c.Cancel the customer registration with OFDC along

with forfeiture of registration fees.

d.(i)   Sell the Kenduleaves in the godown for which

amount due has not been   paid and  undelivered

stock of Kenduleaves in storage which has been

forfeited   in   favour   of   the   Corporation   under

condition   13   (iii)   (b)   and   recover   the   loss.     The

same shall also be recoverable by encashment of

the   Bank   guarantee,   if   any   such   guarantee   has

been furnished by the purchaser under clause­7,

as also from sale of such leaves which has been

forfeited   in   favour   of   the   Corporation   under

condition 13(iii)(b).  Provided if the lot is not resold

in the first sale after issue of order of termination

of   agreement,   loss   will   be   recovered   from   the

purchaser   treating   the   value   of   the   lot   as   zero.

However, if the lot is sold in subsequent sale, the

amount of sale price recovered as such shall be

adjustable against balance amount of loss or be

refunded   to   the   purchaser   as   the   case   may   be.

However   no   interest   will   be   payable   to   the

purchaser   on   such   amount.     In   the   event   of

cancellation of purchaser’s agreement the loss to

be recovered from 1

st

  purchaser will be computed

as follows: ­

Total   expected   receipts   including   all   taxes   in

concerned   sale   (+)   expenditure   on   storage,

supervision   etc.   up   to   disposal   (­)   receipts

including taxes from subsequent sale.

(ii)  Recover any amount of loss still remaining due

through Legal proceedings.

Page 14 of 26

(iii)   Retain   the   full   amount,   if   on   such   resale,

higher amount is received than is due in respect of

the lot and the purchaser shall have not right or

claim there to.

e.  Recover   all   cost   and   expenses   incurred   for

recovering loss.

f.Recover all penalties imposed and compensation

assessed not yet paid.”

In   addition   to   the   same,   it   is   noticed   that   in   the

communication dated 02.08.2017 (Annexure P/8) while

issuing   the   notice   calling   upon   to   pay   the   additional

security deposit, the appellant has indicated that if the

same is not paid the provisional security deposit will be

forfeited and the ‘lot’ will be sold in the ensuing sale.

That apart, in the order dated 21.08.2017 whereby the

agreement   was   terminated,   it   was   intimated   that   the

provisional   security   is   forfeited   and   that   the   stock

contained in ‘lot’ No. 42 would be resold at the ‘cost and

risk’ of the private respondent herein.

14. In the above background, a perusal of the interim

order dated 08.09.2017 passed in writ petition would

indicate that the High Court on considering the facts and

circumstances of the case has directed that the private

Page 15 of 26

respondents herein deposit the amount as indicated in

the order, which is shown against their respective names

here below in tabular format for easy reference: ­ 

S.No.SLP (C)

No.

Name of the 

Firm

Amt. deposited  

as per Interim 

Orders (In Rs.)

1.17627 ANUPAM

TRADERS

20,00,000

2.18726 NABILA 

ENTERPRISE

15,00,000

3.18575 RAFIK 

FURNITURE

MART

50,00,000

4.18846 SAIYED 

SULTAN

20,00,000

5.18664 VIJAY 

ENTERPRISE

20,00,000

6.18876 JAI BABA 

BHOLANATH 

ENTERPRISE

10,00,000

7.18916 T. PRASAD 

RAO

50,00,000

8.18939 ANANYA

ENTERPRISE

35,00,000

9.18890 YASEEN 

KHAN

35,00,000

10.18800 KARIM 

KHAN

5,00,000

11.18945 SHEIKH 

ZAKIR

15,00,000

Page 16 of 26

The High Court does not specifically indicate that the

amount is relatable to the additional security that was

required to be deposited by the writ petitioners.

15. In a circumstance of the present nature, when it is

noticed that the termination of the agreement itself was

for non­deposit of the additional security amount to the

extent of 25% of the value, the deposit ordered by the

High Court cannot be classified as additional deposit in

terms of the contract, at that stage. If ultimately the writ

petition   was   taken   to   its   logical   conclusion   and   the

private respondents had succeeded in such proceedings,

only in such event the said amount could have been

considered   as   a   belated   payment   towards   additional

security deposit and in any event, the consideration in

that   regard   would  be   in  terms   of   the   directions   that

would have been issued by the High Court. Though that

be the position and presently since the writ petition was

withdrawn unconditionally, the question is as to whether

the respondents were entitled to refund of the amount as

a matter of right when all future action for disposal of the

Page 17 of 26

subject Kendu leaves was at the ……. ‘cost and risk’ of

the   private   respondents   as   per   Clause   13   of   the

agreement which is extracted supra.  Hence even if the

said amount is not considered as the additional security

amount in its true spirit as per the agreement and the

right of forfeiture at this stage is not accepted in its

technical sense in favour of the appellant, the right of the

appellant to recover the loss suffered in terms of the

agreement cannot be ignored.

16.In   the   above   backdrop,   before   we   proceed   any

further,   the   intent   of   such   conditional   interim   orders

passed by the Courts will have to be gathered.  In order

to aid the same it will be apposite to take note of the

observations contained in the decision of this Court in

the case of M/s. Atma Ram Properties (P) Ltd. vs. M/s.

Federal Motors Pvt. Ltd. (2005) 1 SCC 705 which is as

hereunder,

“The power to grant stay is discretionary and flows from

the jurisdiction conferred on an appellate Court which is

equitable in nature. To secure an order of stay merely by

preferring an appeal is not the statutory right conferred on

the appellant. So also, an appellate Court is not ordained

to grant an order of stay merely because an appeal has

been preferred and an application for an order of stay has

Page 18 of 26

been made. Therefore, an applicant for order of stay must

do equity for seeking equity. Depending on the facts and

circumstances of a given case an appellate Court, while

passing  an  order of stay,  may  put  the parties  on such

terms the enforcement whereof would satisfy the demand

for justice of the party found successful at the end of the

appeal. In South Eastern Coalfields Ltd. Vs. State of M.P.

& Ors., (2003) 8 SCC 648, this Court while dealing with

interim orders granted in favour of any party to litigation

for   the   purpose   of   extending   protection   to   it,   effective

during   the   pendency   of   the   proceedings,   has   held   that

such   interim   orders,   passed   at   an   interim   stage,   stand

reversed in the event of the final decision going against the

party successful in securing interim orders in its favour;

and the successful party at the end would be justified in

demanding compensation and being placed in the same

situation in which it would have been if the interim order

would   not   have   been   passed   against   it.   The   successful

party can demand (a) the delivery to it of benefit earned by

the  opposite   party   under   the  interim   order   of  the  High

Court, or (b) compensation for what it has lost, and to

grant such relief is the inherent jurisdiction of the Court.

In our opinion, while granting an order of stay under Order

41   Rule   5   of   the   CPC,   the   appellate   court   does   have

jurisdiction to put the party seeking stay order on such

terms   as   would   reasonably   compensate   the   party

successful   at   the   end   of   the   appeal   in   so   far   as   those

proceedings are concerned.”

Though the said observation was made in the context of

interim order being considered under Order 41 Rule 5

CPC, it would be more appropriate in a writ proceedings

in as much as, not only the interim prayer but the very

writ   petition   will   be   entertained   in   the   discretionary

jurisdiction unlike the statutory appeal under Section

96 read with Order 41 of CPC.  In such circumstance,

though it is not necessary that a condition is to be

imposed in every case for grant of interim order, if the

Page 19 of 26

Court in a given case imposes the condition, the same is

to be treated as being with a purpose and not as an

empty formality. 

17.In that regard, it is to be noticed that in the instant

case in a circumstance where the private respondent had

filed the writ petition, even though the High court had

permitted   the   process   of   re­tender   to   progress,   the

finalization   thereof   had   been   stayed.   If   that   be   the

position, the appellant herein was not in a position to

immediately bring the Kendu leaves for re­auction by

receiving the amount from the subsequent purchaser and

the same is likely to have dissuaded purchasers to offer

the best price due to uncertainty looming large.  Whether

all these and any other factor has caused the loss to the

appellant and the public exchequer is a matter to be

determined based on materials and evidence but the fact

remains that such resultant delay was at the instance of

the private respondent.  As noticed from the terms of the

agreement,   any   loss   caused   was   permissible   to   be

recovered   from   the   respondent   after   adjusting   the

Page 20 of 26

security deposit available. Therefore, even if the amount

of deposit made pursuant to the order passed by the High

Court is not considered as an additional security deposit,

the right of the appellant to proceed in accordance with

law to assess the damage suffered and to recover the

same from the private respondents, would still remain

intact.     As   such  the   deposit   ordered   will   have   to  be

considered as a conditional deposit to protect the interest

of the appellant as well. 

18.In such event, the issue for consideration is as to

whether in view of the clause contained in 9(iv) of the

tender   notification   the   appellant   should   be   driven   to

initiate   the   legal   proceedings   or   for   public   demand

recovery after refunding the amount which is deposited,

as contended by the learned Advocate for the private

respondents despite taking note of the intent of such

deposit. It is no doubt true, dehors the writ proceedings

initiated by the private respondents and in the absence of

such   deposit,   option   in   any   event   was   open   to   the

appellant   to   make   the   recovery   through   such

Page 21 of 26

proceedings.     It   is   noticed   that   apart   from   the   right

available   to   recover   the   amount   by   forfeiting   the

additional security deposit, the appellant had also clearly

indicated that the subsequent sale would be made at the

‘……cost   and   risk’   of   the   private   respondents   herein

which would mean that the difference of the cost between

the first and second auction and the resultant loss to the

appellant if attributable to the private respondents, is

recoverable from the private respondents. However, it is

no doubt true that such recovery is to be made after

quantifying the same by following due process of law. 

19.Presently, though the learned senior advocate for

the appellant had furnished a chart showing the original

price as against the resale price, thereby projecting the

net loss suffered by the appellant, the correctness of the

same   cannot   be   adjudicated   in   a   proceeding   of   the

present   nature   arising   out   of   a   writ   proceeding.   The

matter   being   contractual   and   also   requiring   factual

determination,   the   same   can   only   be   done   in   an

appropriate proceeding. Therefore, though at this stage

Page 22 of 26

the said amount of deposit as ordered by the High Court

cannot be considered as additional security deposit nor

the actual determination of the loss suffered, when in a

circumstance the action of the appellant to re­tender was

caused to be deferred, through a proceedings initiated at

the instance of the private respondent, the condition to

deposit the amount should have been considered by the

High Court in the background of its intent to protect the

interest   of   appellant.   In  that   circumstance,   when   the

contention of loss being caused was put forth the amount

ought   to   have   been   allowed   to   be   retained   till   the

procedure   as   contemplated   in   law   is   followed   and   a

decision is taken though not directly as forfeiture.

20.As noticed above, the appellant in any event would

have the right to determine the loss suffered and recover

the same in accordance with law as the process to re­

tender,   was   at   the   ‘…...cost   and   risk’   of   the   private

respondent as stated in the notice of termination.  In that

circumstance, when it is prima­facie indicated that due

to   the   delay   caused   at   the   instance   of   the   private

Page 23 of 26

respondents the value of the Kendu leaves had reduced,

thereby causing loss, in view of legal proceedings initiated

by the private respondents, the Court will have to bear in

mind the maxim actus curiae neminem gravabit, namely,

no party should suffer due to the act of Court. In such

event, since the interim order was at the instance of the

respondent   the   appellant   should   in   our   opinion   be

permitted to retain the amount and complete the process

by providing opportunity to the private respondents. 

21.In the above circumstance, the direction to refund

the amount unconditionally is not found justified and is

accordingly   set   aside.   The   appellant   shall   issue

appropriate   notice(s)   to   the   private   respondents

indicating   details   about   the   manner   in   which   they

computed the loss after conducting the second auction at

the ‘cost and risk’ of the private respondent. On receiving

response to the same, a detailed consideration be made

and   a   speaking   order   be   passed   in   that   regard.   The

respondents are at liberty to challenge the speaking order

to be passed by the appellant and the process being

Page 24 of 26

pursuant to a contractual matter the private respondent

if aggrieved are entitled to avail their legal remedy before

the appropriate forum, in accordance with law and the

entitlement of the amount will be decided therein.  As per

the speaking order passed by the appellant, if it is found

that the loss suffered is within the amount available in

deposit, appropriate adjustment should be made and the

balance if any, be refunded.  On the other hand, if the

loss caused is found to be more than the amount in

deposit, the amount available shall be adjusted and the

appellant would have the liberty of initiating action for

the   recovery   of   the   additional   amount,   if   any,   in

accordance with law. Such procedure shall be completed

within the outer limit of two months from the date on

which a copy of this order is available. Until such time,

the amount available in fixed deposit as ordered by the

High Court shall be retained in the same position and

shall not be appropriated for the benefit of the appellant.

The adjustment of the amount by the appellant if made

after   passing   the   speaking   order,   the   same   shall   be

without prejudice to the contention of both parties and

Page 25 of 26

the   same   shall   be   subject   to   the   outcome   of   the

proceedings in the matters where the respondents may

challenge the speaking order in accordance with law.

22.Accordingly, all the appeals are allowed in part

with no order as to costs.  Pending applications, if any,

shall stand disposed of.

………………………..J.

(R. BANUMATHI)

                                                   .……………………….J.

                                              (A.S. BOPANNA)

   ………………………….J.

                                              (HRISHIKESH ROY)

New Delhi,

November 28, 2019

Page 26 of 26