Aqua Electronics & Solutions Private Limited vs Legend Power Private Limited

PER: BENCH

The present application has been filed by Mr. Arunava Sikdar, Resolution Professional (“RP”) of Legend Power Private Limited (“Corporate Debtor”) under the provisions of Section 30(6) read with Section 31 of the Insolvency and Bankruptcy Code, 2016 (“the Code” or “IBC”) read with Regulation 39(4) of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (“CIRP Regulations”) for approval of the Resolution Plan in respect of Legend Power Private Limited (“Corporate Debtor”) submitted by Successful Resolution Applicant (“SRA”) namely Gateway Investment Management Services (DIFC) Limited.

An Application under Section 7 of IBC filed by the Financial Creditor i.e. Aqua Electronics & Solutions Private Limited against the Corporate Debtor i.e., Legend Power Private Limited was admitted by the order of this Adjudicating Authority dated 22.07.2024 and a moratorium was declared and Mr. Bihari Lal Chakravarti was appointed as an Interim Resolution Professional (“IRP”). Subsequent to the constitution of the Committee of Creditors (CoC), he was confirmed as the RP. However, upon request from the sole Financial Creditor and CoC member, he was later replaced by Mr. Arunava Sikdar, who was appointed as RP by this Adjudicating Authority on 13.12.2024.

Thereafter, the Resolution Plan was submitted by the Resolution Applicant namely Gateway Investment Management Services (DIFC) Ltd which was approved by the CoC in its 9^th meeting dated 31.03.2025 under Section 30(4) of the IBC by 100% voting share in respect of the CIRP of the Corporate Debtor after considering its feasibility and viability.

The Corporate Debtor was incorporated on 12.09.2007 having Corporate Identification Number (CIN): U74999DL2007PTC205925.

The Registered office of the Corporate Debtor is situated at 103, Ground Floor, Gali No. 6, Jaitpur, Badarpur, New Delhi – 110044.

The Company was engaged in the business of generating, distributing, selling, and dealing in hydro-power and other non-conventional energy fields. As on the commencement of the Corporate Insolvency Resolution Process, the Company had no ongoing business operations.

In pursuance of CIRP order dated 22.07.2024, the IRP issued Public Announcement on 25.07.2024 in FORM A and the same was published on 25.07.2024 in newspapers namely, Financial Express (English) and Jansatta (Hindi) New Delhi Edition, thereby inviting claims from the creditors of the Corporate Debtor, in terms of Regulation 6(1) of the CIRP Regulations. In terms of Regulations 6(2)(c) of the CIRP Regulations, the last date for submission of claim was specified as 05.08.2024.

The IRP finalized the List of Creditors containing details of all claims received and admitted by the Applicant and filed the report certifying the CoC before this Adjudicating Authority. The Composition of the CoC, which stood as under as on date:

The Resolution Professional submits that a total of 9 (Nine) CoC meetings were held during the CIRP period which are as follows:

Subsequent to the Constitution of Committee of Creditors ('COC') the Applicant convened the 1^st CoC meeting 21.08.2024, through Video Conferencing and during the said meeting, the members of the committee resolved to confirm the IRP i.e. Mr. Bihari Lal Chakravarti as the Resolution Professional of the Corporate Debtor (hereinafter referred as 'erstwhile RP').

On 19.09.2024, the erstwhile RP convened the 2^nd meeting of the CoC wherein, the erstwhile RP put forth the draft eligibility criteria for invitation of Expression of Interest ("EOI") in Form G before the CoC members for its approval.

Following the approval of draft of Form G during the 2^nd meeting of CoC held on 19.09.2024, the erstwhile RP published the same under Regulation 36A(l) of the CIRP Regulations on 20.09.2024 in newspapers namely, Financial Express Delhi NCR Edition (English) and Jansatta Delhi NCR Region, thereby, inviting Expression of Interest ("EOI").

On 19.10.2024 the erstwhile RP convened 3^rd meeting of the CoC wherein, the erstwhile RP apprised the members of the CoC that the erstwhile RP is in receipt of 4 EOI's as on last date of submission of EOI i.e., 05.10.2024.

After due discussion and deliberations, the CoC in its commercial wisdom decided that in order to maximize the value of the assets of the Corporate Debtor, it would be in the interest of the stakeholders to republish the Form-G and seek more prospective resolution applicants for the resolution of the Corporate Debtor. The Applicant took the note of the same and republished the Form G under Regulation 36A (1) of the CIRP Regulations on 22.10.2024 in newspapers namely, Financial Express Delhi NCR Edition (English) and Jansatta Delhi NCR Region, thereby, inviting Expression of Interest ("EOI") on 22.10.2024. 5.7 On 26.11.2024, the erstwhile RP convened 4th meeting of the CoC wherein, the erstwhile RP apprised the members of the CoC that the erstwhile RP is in receipt of 4 new EOI's as on last date of submission of EOI i.e., 06.11.2024. It is important to note that 4 EOI's were received in the first publication of the Form G on 20.09.2024. The list of Prospective Resolution Applicant ('PRA's') from whom the EOI's have received by the Applicant is as under:

However, out of 8 EOI received, Final List of PRAs consists of only 7 names as Mr. Amrit Kumar Agrawal could not be considered due to non-submission of documents.

The erstwhile RP further apprised the CoC that he has received an email from the Financial Creditor (CoC member) for replacement of Mr. Bihari Lal Chakravarti and appoint Mr. Arunava Sikdar having IBBI Registration No. IBBI/IPA-001/IPP00022/ 2016-2017/I0047 in terms of the provisions of Regulation 27 of CIRP Regulations, 2016 in the CIRP of Legend Power Private Limited. It is submitted that the resolution of replacement of RP was unanimously passed by the CoC and Mr. Arunava Sikdar was appointed as the Resolution Professional (‘RP’) which was confirmed by this Hon’ble Tribunal vide its order dated 13.12.2024.

On 27.12.2024, the Applicant/ RP convened the 5th CoC meeting wherein the Applicant/RP apprised that CoC members regarding receipt of the revised claim from the sole Financial Creditor amounting to Rs. 1,25,54,00,000/- vide email dated 26.12.2024. Further, the Applicant apprised the member of CoC that the said claim is admitted in full after verification of the claim from the books of accounts of the Corporate Debtor. The Resolution Professional had filed application bearing IA No. 594/2025 under Regulation 13 and 17 of IBBI Regulations intimating the acceptance of the revised claim. 5.10 The Applicant/ RP apprised the member of CoC regarding the request from one of the PRA's i.e. M/s Dickey Asset Management Private Limited for extension of the last date of submission of the Resolution Plan by four weeks. It is submitted that Applicant/RP also apprised the member of COC to provide the updated information memorandum with the PRAs, after the detailed decisions the member of CoC decided to extend the time for submission of the Resolution Plan by 2 weeks. 5.11 Since the date of submission of Resolution plan was extended by 14 days i.e. 20.01.2025 and the 180 days of the CIRP period is going to end on 18.01.2025, and the submission of the Resolution Plan by the PRA's is still awaited. Further on receipt of Resolution Plans in the instant matter, the Resolution Professional/Applicant shall be Evaluating the revised Resolution Plans and check the Compliance of each Resolution Plan in accordance with the provisions of the Code & the underlying Regulations as well as the Compliance in accordance with the Request for Resolution Plan (RFRP) issued to the PRAs and shall be seeking clarifications from the PRAs as and when required.

Furthermore, on receipt of Resolution Plans and scrutinizing the compliance of the same in terms of the Code, the same will be required to be put up for voting before the members of CoC for approval. 5.13 The Applicant filed an application bearing IA No. 593/2025 before this Adjudicating Authority in terms of Section 12(2) of IBC to seek an extension for the period of 90 days beyond the 180 days (i.e., 18.01.2025) in the Resolution Process of the Corporate Debtor. It is further submitted that this Adjudicating Authority vide order dated 31.01.2025 in the aforementioned application was pleased to extend the CIRP of the Corporate Debtor for period of 90 days beyond 180 days. 5.14 On 03.02.2025, the Applicant/ RP convened the 6th COC meeting wherein the Applicant/RP apprised that CoC members that the RP has received request from 2 PRAs to extend the last date for submission of Resolution Plan. After discussion at length the CoC agreed to extend the last date of submission of plan by 15 days and accordingly the last date of submission of Resolution Plan by 18.02.2025. 5.15 On 21.02.2025, the Applicant/RP convened the 7th CoC meeting wherein the Applicant/RP apprised that CoC members that till 18.02.2025 the RP has received four Resolution Plans from the 4 PRAs. The RP opened the 4 Resolution Plans and also apprised the CoC that one of the PRA had not submitted the Earnest Money Deposit (EMD) to which the CoC was of the opinion that as the same is contrary to the conditions of RFRP, the Resolution Plan of one of the PRAs i.e. Real Value Infotech Private Limited cannot be considered. Therefore, upon direction of the CoC, the RP proposed to put the other 3 Resolution Plans before CoC after checking the proper compliance as per the provisions of law. 5.16 On 22.03.2025, the Applicant/RP convened the 8th CoC meeting wherein the Applicant/RP apprised the CoC member about the due diligence conducted on three Resolution Plans to check their compliances with the provisions of the Insolvency and Bankruptcy Code, 2016 (IBC), the CIRP Regulations and the terms stipulated in the Request for Resolution Plan (RFRP) document. The sole member of the CoC was given a summary of financial proposals of all three plans along with plans.

The summary of valuation reports was also shared with the CoC member. However, CoC member sought time to thoroughly examine and assess the said Resolution Plans. Further, he requested the Resolution Professional to invite the PRAs to the next CoC meeting for discussion on their plan and requested to inform the PRAs to revise and improve their financial proposal to maximize value. Along-with the same, CoC suggested to communicate PRAs to incorporate details regarding infusion of working capital and capex for future business and also the source of funds to provide greater clarity.

The Applicant convened the 9th CoC meeting on 31.03.2025, wherein the member of CoC discussed upon the 3 Resolution Plans submitted by Mrs. Sonal Yogeshbhai Shah, Gateway Investment Management Services (DIFC) Ltd and Dickey Alternate Investment Trust (Dickey Mudra Fund) respectively. Two PRAs, namely Gateway Investment Management Services (DIFC) Ltd and Dickey Alternate Investment Trust (Dickey Mudra Fund) presented their respective plans before CoC. After discussion, Gateway Investment Management Services (DIFC) Ltd agreed to submit their revised plan with in next 48 hours and submitted their plan dated 31.03.2025 to the RP. The Applicant apprised the aforementioned Resolution Plans is in accordance with the provisions of the IBC.

Accordingly, all three Resolution Plans, after detailed discussion and deliberations, were put to vote and the COC approved the Resolution Plan submitted by Gateway Investment Management Services (DIFC) Ltd (SRA) with the majority vote of 100% on 31.03.2025.

The CoC considered the Resolution Plan, keeping in view the Valuation Reports submitted by the Registered Valuers as appointed by the RP (subsequently ratified by the CoC) providing the Fair and Liquidation value of the assets of the Corporate Debtor. Valuations of the Corporate Debtor were considered. The CoC member approved the Resolution Plan after considering the fact that the Plan value is lower than the Liquidation Value considering revival of the Corporate Debtor.

Pursuant to the Regulation 27 of IBBI (Insolvency Resolution Process for Corporate Person) Regulations 2016, the Applicant appointed two registered valuers, namely Sh. Shivanand Chaudhary and Sh. Ankit Gupta to determine the fair value and liquidation value of the Securities and Financial Assets of the corporate debtor in accordance with the provisions of Regulations 35 of IBBI (Insolvency Resolution Process for Corporate Person) Regulations 2016 performing the valuation of all the classes of assets of the Corporate Debtor. 6.2 They submitted their report to the Resolution Professional but the two estimates of value of assets-Securities and other Financial Assets were significantly different. Accordingly, Resolution Professional appointed a third registered valuer, Mr. Bhavin R Patel to value the assets-Securities and other Financial Assets of the Corporate Debtor. The summary of value computed by two registered valuers-Bhavin R Patel and Ankit Gupta the valuers in the valuation reports is as follows:

As per the Form-H, the Fair Value of the Corporate Debtor is Rs. 6,96,09,000/- and the Liquidation Value of the Corporate Debtor is Rs. 5,57,05,500/-

As per the Information Memorandum (“IM”) shared by the Resolution Professional (“RP”) has received only one claim amounting to Rs. 125,54,00,000 which was filed by the Aqua Electronics & Solutions Pvt. Ltd. who is categorised as Unsecured Financial Creditor by the Resolution Professional. The Resolution Professional has admitted entire claim amount of Rs. 125,54,00,000 (Rupees One Hundred Twenty Five Crore Fifty Four Lakh Only).

The brief contours of the Resolution Plan submitted by Gateway Investment Management Services (DIFC) Ltd as approved by the CoC with majority vote of 100% voting share is detailed hereunder:

Financial Summary of the Resolution Plan is as follows:

Gateway Investment Management Services (DIFC) Ltd., a company incorporated and registered under the laws of the Dubai International Financial Centre (DIFC), holds legal status as a DIFC company and is duly regulated by the Dubai Financial Services Authority (DFSA) under Reference Number F001118. Established in 2009, with its licensed operations commencing from 11th August 2009, the company is headquartered at Unit L21-01, Level 21, ICD Brookfield Place, DIFC, PO Box 506822, Dubai, UAE.

In accordance with Regulation 38(2)(a) of CIRP Regulations, the term of this Resolution Plan shall commence from the effective date and end on the date on which the RA shall meet all obligations on its part as per the terms envisaged under this Resolution Plan. 9.2 The term of this Resolution Plan is 90 days (“Term”) from the NCLT Approval Date. The Resolution Plan shall be implemented in the following manner, as per the timelines stated below or as per applicable laws:

The Monitoring Committee shall supervise the implementation of the Resolution Plan and shall be required and entitled to do all such acts, deeds, matters and things as may be necessary, desirable, or expedient to implement and give effect to this Resolution Plan in accordance with its terms, and shall act under the supervision of NCLT. Upon payment of proposed Resolution amounts to the financial creditors of the Corporate Debtor and handing over the possession of assets of Corporate Debtor to Resolution Applicant, as contemplated in this resolution plan, the Monitoring Committee shall issue a Completion Certificate to the Resolution Applicant, and this certificate shall be final in terms of discharge of duties of Resolution Applicant in relation to implementation of the Resolution Plan. Further, upon issuance of the Completion Certificate, the Monitoring Committee shall stand dissolved. The Financial Creditor shall continue to have charge over assets of the Corporate Debtor till the payment of the Resolution Amount as specified in the Plan.

The Resolution Plan also provides details of the Implementation Schedule under Regulation 38(2)(a) of CIRP Regulations, management and control under Regulation 38(2)(b) of CIRP Regulations and under Section 30(2)(c) of IBC, and supervision under Regulation 38(2)(c) of CIRP Regulations and under Section 30(2)(d) of IBC under the Resolution Plan. The same is already set out at Page No. 245 Clause No. 6.14 of the Resolution Plan of the present Application. 10.2 Upon payment which are proposed to be paid within 90 days of NCLT Approval Date, the entire Issued, Subscribed and Paid-up Equity Share Capital of the CD shall be cancelled/ extinguished/ written down to zero and no amount shall be paid to any of the existing shareholders and the CD/RA shall be exempt from following the applicable provisions of Companies Act 2013 and IBC 2016 to the extent permissible in law in respect of such cancellation of the share capital of the CD, except to submit the Approved Resolution Plan to RoC/MCA The Resolution Applicant / or its Nominees shall subscribe to fresh equity of Corporate Debtor against the amount contributed towards the Resolution Plan as may be considered prudent by the Resolution Applicant In this regard, any amendment to the constitutional documents of the Company being MoA and AoA shall be deemed to be brought on record as per the applicable law and shall be deemed to complied through the Approval of this Resolution Plan by NCLT.

In accordance with the provisions of Regulations 38 of IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016, a Resolution Plan submitted by the Successful Resolution Applicant shall provide a manner in which the proceeding with respect to avoidance transaction, if any under chapter III of code or fraudulent and wrongful trading transactions, if any under chapter IV of the Code, will be pursued after the approval of resolution plan and the manner in which the proceeding shall not be disturbed.

The Resolution Plan at Clause no. 6.12 on Page No. 245 of the Application provides that in the event, any application filed by the Resolution Professional under Section 43 to 51 or 66 of the IBC, continues even after NCLT Approval Date, the Corporate Debtor/Resolution Applicants shall move application to substitute Resolution Professional in the application and pursue the application to its logical conclusion. Any recovery made as outcome of these applications shall be distributed to Financial Creditors of the Corporate Debtor in proportion to their admitted claims after deducting expenses of litigation (if any). However, no such application has been filed.

The Resolution Applicant has prayed for the reliefs as enumerated under the Resolution Plan approved by the CoC. As per the plan, the Corporate Debtor shall be allowed to carry forward and set off the accumulated business losses, unabsorbed depreciation, accumulated capital losses etc. as per Section 79 of the Income tax Act, 1961. 12.2 The Resolution Plan also provides details of Reliefs and Concessions prayed for as set out in Chapter 9- Legal Immunities and Chapter 10- Reliefs and Concessions of the Resolution Plan at Page No. 256-266 of the present Application.

On the date of filing the present application for the approval of resolution plan, the following interlocutory application was pending before this Adjudicating Authority: -

However, this Adjudicating Authority vide Order dated 16.05.2025 disposed of the said IA-594/2025. Therefore, there are no pending applications in (CP) IB-138(ND)/2024.

The Resolution Applicant categorically state that the Resolution Plan has worked out the Feasibility and Viability of Plan based on liabilities as provided in List of Creditors as provided at Page No 240 of the present Application. 14.2 The Resolution Plan proposed by the Resolution Applicant is fully compliant with the Insolvency and Bankruptcy Code, 2016 (IBC), and its regulations, detailing payments to stakeholders in the Financial Proposal Chapter. It introduces an experienced and technically skilled team for managing the company's affairs, aimed at reviving and turning around the Corporate Debtor (CD) in the best interest of all stakeholders. The plan also lays out a comprehensive implementation strategy, focusing on feasibility, viability, and ongoing management to ensure a sustainable recovery.

We have heard the submissions made by the Counsel for the Applicant/Resolution Professional and have perused the records.

The Resolution Plan was submitted by the Successful Resolution Applicant (“SRA”) namely Gateway Investment Management Services (DIFC) Limited which was approved by the CoC in its 9th meeting dated 31.03.2025 under Section 30(4) of the IBC by 100% voting share.

The Resolution Professional and the CoC members have taken guidance from the judgment passed by the Hon’ble Supreme Court in the case of Arcellor Mittal India Pvt Ltd v. Satish Kumar Gupta, Civil Appeal No.9582 of 2018, wherein it has been held that the only reasonable construction of the Code is the balance to be maintained between timely completion of the Corporate Insolvency Resolution Process and the Corporate Debtor otherwise being put into liquidation and if there is a resolution applicant who can continue to run the Corporate Debtor as a going concern, every effort must be made to try and see that this is made possible.

In facts and circumstances of the case the Applicant has examined the resolution plan and have certified the resolution plan as being compliant of IBC, 2016, thereafter, the Applicant has filed the present application under 30(6) & 31 of the Code read with Regulation 39 of the CIRP Regulations, 2016, for approval of resolution plan by this Adjudicating Authority.

We find that the Resolution Plan meets the requirement of being a viable and feasible and for revival of the Corporate Debtor. By and large, there are provisions for making the Plan effective after approval by this Bench.

This Adjudicating Authority further relied on the Hon'ble Supreme Court's decision in the matter of Vallal RCK vs. M/s. Siva Industries and Holdings Limited and Others, Civil Appeal Nos. 1811-1812 of 2022 whereby the Hon'ble Apex Court has answered the question as to whether 'the adjudicating authority (NCLT) or the appellate authority (NCLAT) can sit in an appeal over the commercial wisdom of the Committee of Creditors ("CoC") or not'. We rely upon the following paragraphs:

The Hon’ble Supreme Court in the case of Kalyani Transco v. M/s. Bhushan Power and Steel Ltd. & Ors., Civil Appeal No.1808 of 2020 held that: -

In light of the above-quoted judgements, it is clear that the “Commercial wisdom of CoC” is given paramount status. This Adjudicating Authority is not endowed with the powers of jurisdiction or authority to analyse or evaluate the commercial decision of the CoC. However, it is to be seen that the commercial wisdom of the CoC is not merely rhetorical or discretionary but must be a well-considered decision aligned with the statutory objectives of the IBC. Such commercial wisdom is valid only if exercised in compliance with mandatory requirements under the Code and the associated regulations. The CoC, while approving a resolution plan, must ensure compliance with essential provisions such as the timelines under Section 12; the eligibility of the resolution applicant under Section 29A; the requirements under Section 30(2) of the IBC; etc. If a resolution plan fails to meet these mandatory criteria but is nonetheless approved by the CoC, such approval cannot be said to be a valid exercise of commercial wisdom.

The Resolution Plan was submitted by the Successful Resolution Applicant namely Gateway Investment Management Services (DIFC) Limited which was approved by the CoC in its 9th convened meeting dated 31.03.2025 under section 30(4) of the IBC by 100% voting share.

On perusal of the documents on record, we are satisfied that the Resolution Plan is in accordance with Sections 25(2)(h), 29A, 30(2), 30(4) and 31(1) of the IBC and also complies with Regulations 35A, 36B(4A), 37, 38(1), 38(1A), 38(1B), 38(2), 38(3), 39(1), 39(2) and 39(4) of the IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016.

The Applicant/Resolution Professional has filed an affidavit dated 15.04.2025 in compliance with Regulation 31A of the IBBI (CIRP) Regulations, 2016 (amended on 20.09.2022) and for the purpose of submitting the payment of the prescribed fee to IBBI. However, since the time the realisable value under the resolution plan is less than the liquidation value, the condition precedent under Regulation 31A (1) for payment of the regulatory fee is not fulfilled, and accordingly, no regulatory fee is payable to the IBBI in the present matter. is less than the Compliance Certificate in the prescribed Form, i.e., Form-H as per the amended Resolution Plan in compliance with Regulation 39(4) of the CIRP Regulations. The Applicant/Resolution Professional has also filed a declaration dated 15.04.2025 along with Form- H with respect to the compliances of provisions under the Code and Regulation. The relevant part of the Declaration is reproduced below: -

The Applicant/ RP submits that the Successful Resolution Applicant is not disqualified under Section 29A of the Code to submit the Resolution Plan, as required by Regulation 39(1)(a) of the CIRP Regulations. An Affidavit under Section 29A of the Code, 2016 has been submitted by the Successful Resolution Applicant and the due diligence Report has been prepared by the Applicant/Resolution Professional.

Pursuant to approval of the Resolution Plan by the CoC, the Applicant issued a Letter of Intent dated 04.04.2025 to the Resolution Applicant and the Resolution Applicant was requested to convey their unconditional acceptance. The Resolution Applicant submitted a Performance Security in the form of Performance Bank Security dated 15.04.2025 for a total sum of Rs. 17,50,000/-.

The applicant has prayed for number of waivers, reliefs and concessions in the Resolution Plan as mentioned in Chapter VII, Page 51-57 of the Resolution Plan. As to the relief and concessions sought in the resolution plan, by taking into consideration the decision of the Hon'ble Supreme Court in the matter of Embassy Property Development Private Limited v. State of Karnataka & Ors. in Civil Appeal No. 9170 of 2019, we direct the Successful Resolution Applicant to file necessary application before the necessary forum/ authority in order to avail the necessary relief and concessions, in accordance with respective laws. The relevant part of the judgement is reproduced herein below:

In the light of the decision of the Hon’ble Supreme Court in the Embassy Property Development Private Limited (Supra), as to the relief and concessions sought in the Resolution Plan, it is clarified that this Adjudicating Authority is not inclined towards granting any such relief prayed for except for what is provided in the Code itself. However, the Successful Resolution Applicant may approach and file the necessary application before the necessary forum/authority in order to avail the necessary relief and concessions, in accordance with respective laws. 15.16 In case of non-compliance of this order or withdrawal of the Resolution Plan within the stipulated time, in addition to other consequences which follow under law, the CoC shall forfeit the EMD already paid by the SRA as well as the PBG. 15.17 This Adjudicating Authority vide Order dated 25.04.2025 directed the applicant to file the checklist and also issue notice to the Directors of the Corporate Debtor, Mr. Ratan Chand Gaund as well as Mr. Krishna Nand Chaurasiya by all modes and file proof and affidavit of service within one week. 15.18 The Applicant in compliance with the Order dated 25.04.2025 filed the Checklist and filed Amended Memo of Parties and also served the Directors and filed the Affidavit of Service. 15.19 On 16.05.2025, Mr. Palas Singhai, Ld. Counsel appeared on behalf of Mr. Ratan Chand Gaund as well as Mr. Krishna Nand Chaurasiya, the Directors submits that he does not wish to file any objection and has no objection to the Resolution Plan. 15.20 In view of the above, we are of the considered view that the present application has been filed with bonafide means, in the interest of justice and to advance the objectives of the Code.

The IA (PLAN)-24/2025 which is for approval of the Resolution Plan is allowed and the Resolution Plan of Rs.1,75,00,000/- (Rupees One Crore Seventy Five Lakhs Only) is approved. The Resolution Plan shall form part of this Order. “Effective Date” means the date on which this Resolution Plan is approved by this Adjudicating Authority under Section 31 of the Code.

The Resolution Plan is binding on the Corporate Debtor, its employees, members, creditors, including the Central Government, any State Government or any local authority to whom a debt in respect of the payment of dues arising under any law for the time being in force is due, guarantors and other stakeholders involved in the Resolution Plan, so that the revival of the Corporate Debtor Company shall come into force with immediate effect.

The Moratorium imposed under section 14 of the Code shall cease to have effect from the date of this order.

Further from the effective date and until the transfer date, a 3-member Monitoring Committee or Managing Committee is to be constituted comprising of Resolution Professional (Chairman of the Monitoring Committee), one representative from RA and one representative from largest Financial Creditor. The Monitoring Committee shall supervise the implementation of the Resolution Plan and shall be required and entitled to do all such acts, deeds, matters and things as may be necessary, desirable, or expedient to implement and give effect to this Resolution Plan in accordance with its terms, and shall act under the supervision of NCLT. The Monitoring Committee shall be vested with the powers of the Board of Directors as prescribed under the Companies Act, 2013 till the control and management of the Corporate Debtor is handed over to the RA on or before Transfer Date. The Monitoring Committee shall endeavour to take all decisions by simple majority.

The RP shall submit the records collected during the commencement of the proceedings to the Insolvency and Bankruptcy Board of India (“IBBI”) for their record. Liberty is hereby granted for moving appropriate application(s), if required in connection with the implementation of this Resolution Plan. 16.6 A copy of this Order shall be filed by the Resolution Professional with the Registrar of Companies, (RoC), NCT of Delhi & Haryana. The Memorandum of Association (MoA) and Articles of Association (AoA) shall accordingly be amended and filed with the RoC, for information and record. 16.7 The Resolution Applicant, for effective implementation of the Plan, shall obtain all necessary approvals, under any law for the time being in force, within such period as may be prescribed. 16.8 The Resolution Professional shall stand discharged from his duties with effect from the date of this Order, save and except those duties that are enjoined upon him for implementation of the approved Resolution Plan. Further, the Resolution Professional shall supervise the implementation of the Resolution Plan and file the status of its implementation before this Authority from time to time, preferably every quarter. 16.9 Further, in terms of the Judgment of the Hon’ble Supreme Court in the matter of Ghanshyam Mishra and Sons Private Limited Vs. Edelweiss Asset Reconstruction Company Limited Civil Appeal No. 8129 of 2019, wherein the Hon’ble Supreme Court held that on the date of the approval of the Resolution Plan by the Adjudicating Authority, all such claims which are not a part of the Resolution Plan, shall stand extinguished and no person will be entitled to initiate or continue any proceedings in respect to a claims which are not a part of the Resolution Plan. 16.10 The Resolution Professional is further directed to hand overall records, premises/factories/documents available with it to the Successful Resolution Applicant to finalise the further line of action required for starting the operation. The Successful Resolution Applicant shall have access to all the records and premises through the Resolution Professional to finalise the further course of action required for starting operations of the Corporate Debtor.

The Registry is hereby directed to send copies of the order forthwith to the IBBI, all the parties and their Ld. Counsel for information and for taking necessary steps.

Certified copy of this order may be issued, if applied for, upon compliance of all requisite formalities.

File be consigned to the record.

No order as to costs.