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Judgment
ORDER
Per: Shri Deep Chandra Joshi, Judicial Member
The Applicant, namely Mr. Amar Baldva, has filed an Application bearing CP No.(IB)-32/94(1)/JPR/2022, which is under consideration before this Authority under Section 94 r/w Sections 96, 97, 99 and 100 of the Insolvency and Bankruptcy Code 2016 (the ‘IBC’ / ‘Code’) r/w Rule 6 of the Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019 (‘Rules’), seeking initiation of Interim Resolution Process (‘IRP’) against the Applicant/ Debtor who is the Personal Guarantor of the Corporate Debtor, namely M/s Baldva Textiles Private Limited for an amount of Rs. 16,73,10,124/- (Rupees Sixteen Crores Seventy-Three Lakhs Ten Thousand One Hundred and Twenty-Four Only) in relation to the credit facility extended by the Punjab National Bank (‘Bank’). The Applicant had filed the instant Company Petition.
On presentation of the application by the Applicant, this Authority vide Order dated 30.05.2022 had appointed Mr. Vishnu Upadhyay, bearing Registration No. IBBI/IPA-003/IP-N000153/2018-19/11843 as the Resolution Professional, to file a report under Section 99 of IBC, 2016 which has been filed by him through IA(IBC)No.279/JPR/2022.
The Present Application bearing IA(IBC)No.279/JPR/2022 has been filed by the Resolution Professional (‘RP’) under Section 99(1) read with Section 99(7) of the IBC recommending the admission of the application filed by the Creditor under Section 94 of the Code seeking commencement of Insolvency Resolution Process against the Debtor/Personal Guarantor, namely, Mr. Amar Baldva. The grounds for admission of the application in the Report are as follows: -
a. The Personal Guarantor has committed default in repayment of his debts; therefore, first requirement as set out under Section 94(1) is satisfied.
b. That the Application is submitted in respect of debts which are not excluded debts; hence requirement set out under Section 94(3) is complied with.
c. That the Application has been duly filed in the prescribed “Form A” Along with requisite fee of Rs. 2000/- and satisfies the requirement under Section 94(6) of the Code r/w Rule 6(1) of the Rules.
d. The Debtor does not fall under the prohibiting criteria mentioned under Section 94(1) of the Code and is not:
▪ an undischarged bankrupt;
▪ undergoing a fresh start process;
▪ undergoing an insolvency resolution process; or ▪ undergoing a bankruptcy process.
e. There is no Application under Chapter III of the Code which has been admitted in respect of the Applicant/ Debtor during the period of twelve months preceding the date of submissions of the said Application under Section 94 of the Code.
f. That the Debtor is not eligible for a fresh start process as provided under Chapter II of the IBC.
In addition to aforementioned dues to the Bank, the Applicant has also defaulted in making payment of dues to following:
a. Anjana Kogta (Unsecured Loan) – Rs. 20,00,000/-
b. Hanuman Kumar (Unsecured Loan) – Rs. 5,00,000/-
c. Kamla Devi Kogta (Unsecured Loan)- Rs. 17,00,000/-
d. Manju Porwal (Unsecured Loan)- Rs. 5,50,000/-
The compliance of the relevant sections of the Code is as follows:
| Sr. No. | Requirements under Relevant provisions of Section 99 of the Code | Compliance by RP |
|---|---|---|
| i. | Section 99 (1): The RP shall examine the application referred u/s 94 or 95 within 10 days of appointment and submit a report to Adjudicating Authority for approval/rejection of the application | YES The RP submitted that the present report is prepared in compliance with the requirements of Section 99(1) of the Code |
| ii. | Section 99 (2): Where the application has been filed under Section 95, the resolution professional may require the debtor to prove repayment of the debt claimed as unpaid by the creditor by furnishing – a) evidence of electronic transfer of the unpaid amount from the bank account of the debtor; b) evidence of encashment of a cheque issued by the debtor; or a signed acknowledgment by the creditor accepting receipt of dues. | Not Applicable |
| iii. | Section 99(3): Where the debt for which an application has been filed by a creditor is registered with the information utility, the debtor shall not be entitled to dispute the validity of such debt. | Not Applicable |
| iv. | Section 99(4): For the purposes of examining an application, the resolution professional may seek such further information or explanation in connection with the application as may be required from the debtor or the creditor or any other person who, in the opinion of the resolution professional, may provide such information. | YES Since the application is filed by the Creditor, no further information or explanation in connection with the application is sought from the Applicant/ Debtor. |
| v. | Section 99(5): The person from whom information or explanation is sought under sub-section (4) shall furnish such information or explanation within seven days of receipt of the request. | Not Applicable |
| vi. | Section 99(6): The resolution professional shall examine the application and ascertain that -(a) the application satisfies the requirements set out in Section 94 or 95; (b) the applicant has provided information and given explanation sought by the resolution professional under sub-section (4). | YESRP submitted that the present application satisfies the requirements of provisions of Section 94 as has been provided in detail hereinabove in this report. |
| vii. | Section 99(7): After examination of the application under sub-section (6), he may recommend acceptance or rejection of the application in his report. | YESRP submitted that the present application satisfies the requirements of provisions of Section 94 as is required to be examined under Section 99(6) of the Code. The RP submitted that based on his examination the present application deserves to be admitted under Section 100 of the Code and this Hon'ble Authority may pass appropriate orders in this regard. |
| viii. | Section 99(8): Where the resolution professional finds that the debtor is eligible for a fresh start under Chapter II, the resolution professional shall submit a report recommending that the application by the debtor under Section 94 be treated as an application under Section 81 by the Adjudicating Authority. | Not Applicable The RP submitted that the provisions of Section 99(8) of the Code does not apply to the present case on hand. Application is filed by the debtor under Section 94 of the code. |
| ix. | Section 99(9): The resolution professional shall record the reasons for recommending the acceptance or rejection of the application in the report under sub-section (7). | YESRP submitted that the present report is being presented under Section 99(7) of the Code to this Hon'ble NCLT with a recommendation of accepting the present application as the Personal Guarantor/debtor has not repaid the debt due to the Creditors. |
| x. | Section 99(10): The resolution professional shall give a copy of the report under sub-section (7) to the debtor or the creditor, as the case may be. | YESRP submitted that he has complied with the requirement of filing a copy of this report prepared under Section 99(7) of the Code to the Creditor. Copy of the said email dated 15.06.2022 serving copy of the Report on the creditor is attached herewith at Pages No. 10. |
From the report there does not appear any request of the Resolution Professional for issuance of the instructions for the purpose of conducting negotiations between the debtor and creditors for arriving at a repayment plan. Therefore, based on the reasons recorded in the report submitted by the Resolution Professional, the application i.e., IA(IBC)No.279/JPR/2022 filed under the provisions of Section 94 of IBC is hereby admitted under Section 100 of the IBC. The Applicant is directed to deposit Rs. 2,00,000/-(Rupees Two Lakh Only) to the bank account of the Resolution Professional within one week, this fee shall be subject to the rules and regulations made under the provisions of the Code.
Resultantly, Insolvency Resolution Process is initiated against Respondent/Personal Guarantor and moratorium is declared, which begins with the date of admission of the application and shall cease to have effect at the end of the period of 180 days, as provided under Section 101 of IBC. During the moratorium period inter-alia the following provisions shall be in effect;
a. Any pending legal action or proceeding in respect of any debt shall be deemed to have been stayed; and
b. The creditors of the debtor shall not initiate any legal action or proceedings in respect of any debt; and
c. The debtor shall not transfer, alienate, encumber, or dispose of any of his assets or his legal rights or beneficial interest therein;
d. The provisions of this Section shall not apply to such transactions as may be notified by the Central Government in consultation with any financial sector regulator.
The Resolution Professional viz., Mr. Vishnu Upadhyay, who has been appointed under Section 97 vide order dated 30.05.2022, is directed to cause a public notice to be published on behalf of the Adjudicating Authority within 7 days of uploading of this order on the website of NCLT, inviting claims from all Creditors, who shall register their claims as provided under Section 103 within 21 days of such issuance. The notice shall contain the necessary information as provided under Section 102(2) of IBC. The publication of notice shall be made in newspapers, one in English and other in Vernacular which have wide circulation in the state where the debtor resides. The Resolution Professional shall furnish two spare copies of the notice to the Registry. One shall be place by the Registry on our website and the other shall be affixed in the premises of this Authority.
The Resolution Professional in exercise of the powers conferred under Section 104 shall prepare a list of creditors within 30 days from the date of the notice. The debtor shall prepare a repayment plan in consultation with the Resolution Professional as provided under Section 105 which shall include the provisions for payment of fee to the Resolution Professional. The Resolution Professional shall submit the repayment plan along with his report on the plan to this Authority within a period of 21 days from the last date of submission of claims as provided under Section 106.
In case the resolution professional recommends that a meeting of the creditors is not required to be summoned, he shall record the reasons thereof. If the resolution professional is of the opinion that the meeting of the creditors should be summoned, he shall specify the details as provided under Section 106(3). The date of meeting should not be less than 14 days or more than 28 days from the date of submission of the report under sub-section (1) of Section 106, for which at least 14 days’ notice to the creditors (as per the list prepared) shall be issued by all relevant/feasible modes. Such notice must contain the details as provided under the provisions of Section 107.
The meeting of the creditors shall be conducted in accordance with sections 108, 109, 110 & 111. The Resolution Professional shall prepare a report of the meeting of the creditors on repayment plan with all details as provided under Section 112 and submit the same to this Authority, copies of which shall be provided to the debtor and the creditors. It is made clear that the resolution professional shall perform his functions and duties in compliance with the Code of Conduct provided under Section 208 of the IBC, 2016.
In terms of the above, CP No. (IB)-32/94(1)/JPR/2022 filed under Section 94 of the IBC, is admitted and the Insolvency Resolution Process stands initiated against the said Debtor/Personal Guarantor i.e. Mr. Amar Baldva. Accordingly, IA No. 279/JPR/2022 stands disposed of.