YAMIN, J. - (1.) THESE two revisions will be disposed of by this single order as they have been filed by both the parties against the impugned order dated 30. 4. 1999 passed by learned Additional District Judge No. 5, Jaipur City, Jaipur in Civil Suit No. 18/99.
(2.) BRIEF facts are that the Bank of Rajasthan is a banking company incorporated and registered under the provisions of the Companies Act, 1956. A resolution was passed on 22. 9. 1995 in the Annual General Meeting of the company for taking requisite steps, measures and actions for bringing in additional capital. It was decided in the said general meeting that the Board of Directors of the company would be competent to take all proceedings and actions for enabling the company to come out with the bonus/rights issue at any time for the purpose of generating additional capital. Consequently, AGM made a reference on 28. 9. 1998 to the Reserve Bank of India seeking its approval for induction of five new Directors in the Board of Directors of the company. The Reserve Bank of India granted approval for induction of five Directors from Tayal Group with certain conditions. Accordingly five Directors from the Tayal Group were included into the Board of Directors. In the meeting held on 8. 12. 1998 it was decided that the right issue would provide for issuance of five new ordinary shares of the face value of Rs. 10/-each at a premium of Rs. 5/-per share to the existing shareholders for every two ordinary shares held by them and further that alongwith each rights share a detachable warrant would be issued entitling the holder thereof to apply for and be allotted one ordinary share of Rs. 10/-within 12 to 18 months at a discount of 25% of the average market price of the share prevailing during the last six months. As required by law, the matter was thereafter referred to the Security and Exchange Board of India who passed an order on 25. 2. 1999 granting its approval to the proposed rights issue with certain observations/modifications which were to be complied with before the commencement of issue. In the right of the conditions imposed by SEBI the company took some decision and the matter was again duly considered by Extraordinary General Meeting of the company held on 5. 1. 1999 wherein it was duly resolved to increase the capital of the company by providing in its memorandum of association that the capital of the company shall be Rs. 15. 0 crores only divided into 15 crores shares of Rs. 10/-each. Thereafter the company took all actions and measures for being able to come out with the said rights issue as per the deadline laid down by the Reserve Bank of India. Shri Manish Agarwal plaintiff, who had been sitting silent during all these proceedings, chose to file a civil suit on 17. 3. 1999 in the court of District Judge, Jaipur City, Jaipur from where it was transferred to Additional District Judge No. 5. Plaintiff Manish Agarwal sought relief in terms of declaration and injunction. He wanted a temporary injunction in respect of the aforesaid rights issue. A notice was given to the Bank of Rajasthan and on 22. 3. 1999 the trial court passed an order of injunction against the rights issue. An appeal was filed by the SEBI in the High Court which was dismissed on 30. 3. 1999 against which a special leave to appeal before Hon'ble Supreme Court is pending. The Bank of Rajasthan moved an application under Order 7 Rule 11 CPC for rejection of the plaint on the ground that the plaint does not disclose the cause of action and that no civil suit was maintainable against the defendants in view of the provisions of Sections 20-A and 23 of the SEBI Act as the two sections bar jurisdiction of a civil court. On 30. 4. 1999 the learned court below held that the suit is not maintainable against the defendant SEBI and consequently the suit against SEBI was dismissed and its name was deleted from the array of defendants but the suit was kept alive against Bank of Rajasthan. It is against this order that the Bank of Rajasthan has preferred this revision and Manish Agarwal has also filed Revision No. 852/99 praying that the order dated 30. 4. 1999 passed by lower court be quashed and set aside to the extent of allowing the application under Order 7 Rule 11 CPC even qua SEBI. I have heard both the revisions on merits. The first and foremost question in these revisions is whether the suit was maintainable against SEBI ? Learned counsel Shri Kasliwal submitted that the suit was not barred even against SEBI but Shri Kuhad drew my attention to various provisions of the SEBI Act which bar the suit against SEBI. His contention is that it was SEBI who authorised Bank of Rajasthan and also issued guidelines therefore, the suit was barred not only against SEBI but against the Bank of Rajasthan and as such the trial court should have rejected the plaint in toto under Order 7 Rule 11 CPC. He drew my attention to Section 20-A of the SEBI Act which bars the jurisdiction. Section 11 of the said Act which prescribes the functions of the Board. Section 11-A which empowers the Board to specify regulations and Section 11-B of the said Act which empowers the Board to issue directions. In nut shell, his contention is that since the SEBI authorised under its powers to the Bank of Rajasthan to issue shares, the suit was barred against both, SEBI and the Bank of Rajasthan and hence the plaint should have been rejected against both of them. He has tried to explain why the jurisdiction of the civil courts has been barred. To this, learned counsel Shri Kasliwal replied that firstly the suit was not barred against SEBI. Even It the same was barred, there was no bar against the Bank of Rajasthan and as such the trial court rightly Issued injunction against Bank of Rajasthan while rejected the plaint against SEBI. The order granting injunction was affirmed by this Court in S. B. Civil Misc. Appeal No. 446199, decided on 30. 3. 1999 by brother Hon'ble Shiv Kumar Sharma, J. and ft is stated at the bar that the same Is under challenge before Hon'ble the Supreme Court. It has been contended that the point about jurisdiction will be raised before Hon'ble the Supreme Court In S. L. P. Be that as it may be, the present position is "the order granting temporary injunction has been affirmed by this Court in CM] Misc. Appeal No. 446/99. After hearing both the parties and after going through the various provisions of the SEBI Act. 1 am of a very dear-view that the suit against SEBI was barred.
(3.) SO far as the Bank of Rajasthan is concerned, the temporary Injunction was issued by trial court against Bank of Rajasthan and the order granting Injunction has been affirmed by this Court In Civil Misc. Appeal No. 446199, decided on 30. 3. 1999. After being unsuccessful, petitioner Bank of Rajasthan moved application under Order 7 Rule 11 CPC before the court below and on its rejection filed this revision. Contentions of learned counsel Shri Kasliwal are that the application under Order 7, Rule 11 CPC could be filed only by SEBI and not by Bank of Rajasthan and that the objection about non-maintainability of the suit could be raised only by way of written statement and that such an application was not maintainable because of pendency of injunction proceedings. So far as merits of this application under Order 7 Rule 11 CPC are concerned, it has been contended by Shri Kasliwal that Section 20-A of the SEBI Act is attracted only if a suit was directed against the order passed by SEBI and the document dated 25. 2. 1999 is not an order but merely a letter issued by SEBI. But it is found from the record that a decision was taken under statutory powers by SEBI which has been communicated by letter dated 25. 2. 1999. SEBI is a statutory authority and exercises powers under Section 11, 11-A and 11-B of the SEBI Act as well as guidelines framed thereunder. According to Shri Kuhad it amounts to an order in view of Supreme Court Judgment in G. C. Ghanshamdas & Ors. vs. Collector of Madras (1), being formal expression of decision made by competent authority. Shri Kuhad submitted that the plaintiff has not prayed to set aside this order and as such till it is set aside, it remains in force as an order and when the Bank of Rajasthan had decided to float the right issue it could not be done and the suit was barred even against Bank of Rajasthan. I do not agree with this contention because the Reserve Bank of India has not issued any directions under Section 35-A of the Banking Regulations Act, 1949 nor Reserve Bank of India is a party in the suit. The suit may be barred against the SEBI but is not barred against Bank of Rajasthan and as such the trial court was not obliged to reject the plaint in toto. Contention of learned counsel Shri Kasliwal that the Bank of Rajasthan was not competent to raise objection with regard to maintainability of suit against SEBI has no force because as per provisions of Order 7 Rule 11 CPC any party to the suit can raise objection about maintainability of the suit because Order 7 Rule 11 CPC states that the plaint shall be rejected in the following cases: (a) where it does not disclose a cause of action; (b) where the relief claimed is undervalued, and the plaintiff, on being required by the Court to correct the valuation within a time to be fixed by the Court, fails to do so; (c) where the relief claimed is properly valued but the plaint is written upon paper insufficiently stamped, and the plaintiff, on being required by the Court to supply the requisite stamp-paper within a time to be fixed by the Court, fails to do so; and. (d) where the suit appears from the statement in the plaint to be barred by any law. ;