BALWINDER SINGH Vs. RAJENDRA SINGH CHAHAL AND ORS.

JUDGEMENT

(1.) Aggrieved by dismissal of application under Section 446 of the Companies Act, 1956 filed in Title Suit No. 90 of 2004 seeking transfer of the Title Suit to Calcutta High Court, the present writ petition has been filed.

(2.) The brief facts of the case are that, an agreement of sale dated 20.02.1996 was executed by M/s. Protective Saving & Finance Limited through its Managing Director namely, Manindra Nath Mukherjee in favour of Balwinder Singh. Another registered deed of sale dated 04.05.1998 was executed by M/s. Protective Saving & Finance Limited through its Director namely, Sunil Kumar Saha in favour of Rajendra Singh Chahal. The petitioner namely, Balwinder Singh filed Title Suit No. 60 of 2000 against M/s. Protective Saving & Finance Limited and others seeking specific performance of agreement of sale dated 20.02.1996. The said suit was decreed on 13.08.2002 directing M/s. Protective Saving & Finance Limited and others to execute sale deed in respect of property comprised in agreement of sale dated 20.02.1996. In the meantime Company application Nos. 1-46 of 1997, 1-18 of 1998 and 1and 2 of 1999 were filed before the Company Law Board, Eastern Region Bench at Calcutta. The Reserve Bank of India also passed an order restraining M/s. Protective Saving and Finance Limited from accepting deposits from any person. On 13.10.2003, notice was issued by the Official Liquidator to Sunil Kumar Saha, the director of the company. Thereafter, Title Suit No. 90 of 2004 was filed by the Rajendra Singh Chahal-respondent No. 1 against the petitioner and M/s. Protective Saving & Finance Limited has also been made proforma defendant No. 2 in the suit. The case of plaintiff-respondent No. 1 is that the decree obtained by the petitioner in Title Suit No. 60 of 2000 is fraudulent, void, illegal and inoperative. It is stated that in company petition No. 442 of 2002 the Official Liquidator was appointed on 21.07.2003 by the Calcutta High Court. Since the company has gone in liquidation and the matter is sub-judice before the Calcutta High Court, the petitioner filed application dated 06.01.2014 seeking stay of other proceeding in Title Suit No. 90 of 2004 with a further prayer to transfer Title Suit No. 90 of 2004 to the Calcutta High Court. Application dated 06.01.2014 filed by the petitioner seeking transfer of Title Suit No. 90 of 2004 has been dismissed by the trial Court vide order dated 20.05.2014.

(3.) Heard the learned counsel for the parties.