Central Bank Of India vs Simplex Infrastructures Limited

Per: Balraj Joshi, Member (Technical)

The Court is convened by hybrid mode.

This application has been filed under section 60 (5) read with Rule 11 of the NCLT Rules, 2016 for disposal of CP (IB) No. 186/KB/2021. The application has been filed by Simplex Infrastructures Limited (‘Applicant’) against the Central Bank of India (‘Respondent’).

It has been contended by the applicant that the application is not maintainable and deserves to be rejected as the present case is squarely covered by Vidarbha Industries Power Ltd. Judgement, wherein discretionary power of this Adjudicating Authority has been stressed upon.

The Respondent in the IA (IB) 1297/KB/2022 had filed a Company Petition under section 7 of the Insolvency and Bankruptcy Code, 2016 (‘the Code’) read with Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 through Mr. Dashrath Pandurang Sadayeto, lawful attorney, Central Bank of India, duly authorised vide Power of Attorney dated 12 July, 2014 ^{11.Pages 22 - 33 of C.P (IB) No.186/KB/2021.} for initiation of Corporate Insolvency Resolution Process (“CIRP”) against the Applicant in the IA (IB) 1297/KB/2022 .

The Petition was filed on 15 July, 2021 before this Adjudicating Authority on the ground that the Corporate Debtor has defaulted in the payment of sum of Rs.105,10,20,392/- [Principal – Rs.91,31,06,821.34/- and Interest – Rs.13,79,13,570.66/-] including both realized and unrealized interest calculated till 30 June, 2021.

It is submitted in the Petition, Part – II that the authorised share capital of the Corporate Debtor is Rs. 75,00,00,000/- (Rupees Seventy Five Crore only) with paid up Capital as Rs. 11,42,85,640/- (Rupees Eleven Crore Forty Two Lakh Eighty Five Thousand Six Hundred Forty only).

Submissions by Ld. Sr. Advocate Mr. Joy Saha appearing for the Corporate Debtor i.e., the Applicant in the IA (IB) 1297/KB/2022

Ld. Sr. Advocate Mr. Joy Saha appearing for the Corporate Debtor brought out that the Corporate Debtor is an EPC company and is in the business of putting up the projects for the clients and works as per the contracts entered into with various principals as well as with some other main work contractors. Considering the fact that the company does not have significant assets of its own, its strength is its know-how as well as the skilled manpower by virtue of which it carries on the work with the payments coming in from various contracts. He further stated that the company is undergoing only a transient shortage of funds and can in no manner be termed as an insolvent company

Ld. Sr. Counsel appearing for the Corporate Debtor i.e. Simplex Infrastructures Limited led us through the Paragraphs 81, 84, 88 of the Vidarbha Judgement to support his contention. In this context, paragraph 88 of the judgement is extracted below:-

Further taking recourse to paragraph 90 of the said judgment, the Ld. Sr. Counsel submitted that unlike Section 9 of the IBC, 2016, wherein it is obligatory for the Adjudicating Authority to admit the application mechanically subject to fulfillment of the laid down requirements of debt default and pre-exiting dispute in Section 9 of IBC, 2016, where under Section 9(5) it is clearly stipulated that the Adjudicating Authority shall within Fourteen days the receipt of the application (shall admit the application), whereas there is a discretionary power given to the Adjudicating under section 7 (5) thereof.

Section 7(5) of the IBC underscores this discretion by using the word ‘where the Adjudicating Authority is satisfied’. Citing these two terms extracted from IBC, 2016, he submitted that the Adjudicating Authority’s satisfaction is paramount in deciding whether the Corporate Debtor is to be admitted to CIRP and simply the ticking the check boxes of the debt and default are not good enough for sending the Corporate Debtor to the CIRP, particularly when the balance sheets of the Corporate Debtor shows the networth to be positive.

Submissions by the Ld. Counsel appearing for the Financial Creditor i.e., the Respondent in the IA (IB) 1297/KB/2022

Ld. Counsel appearing for the Respondent Central Bank (in this IA) which is essential a demurrer to the main CP (IB) 186/KB/2021, was directed to file reply vide order dated 04 November, 2022.

However, when this matter was taken up, he stated that he wanted to distinguish the contentions of the Corporate Debtor on the Vidharbha Industries Power Ltd. judgment only orally as the matter is purely a point of law. Advancing his arguments, further, he sought to distinguished the Paragraph 82 to 88 of the judgement to say that the said judgment very clearly outlines that the Adjudicating Authority ‘may’, for example, admit the application of the Financial Creditor. Notwithstanding any award or decree, if the Award/Decretal amount is incapable of realization. He submitted that the various awards cited by the Corporate Debtor to be pending in his favour are the awards which have been challenged in various courts but have not yet been adjudicated and have yet not travelled to Hon’ble Supreme Court as has been the case of the Vidharbha Industries Power Ltd. Therefore, the fate of these Awards being uncertain, this Adjudicating Authority cannot allow the matter to be even compared with the Vidharbha case.

Three points were made viz.(1) In the cited case, the situation that it sought to be addressed is a temporary default and in the present case the default is continuing for three years; (2)The use of words “Realisable” in the said judgment as against the uncertainty of realization in the present case (3) In Vidarbha the award was already crystallized and the matter has already travelled to the Hon’ble Supreme Court of India and, therefore, the matter was not as uncertain as the present .

We have heard the both Ld. Counsels on both sides at length and perused the application. We are mindful of the fact that the Vidarbha judgment which inter-alia notes as follows:

In light of the above it is essential to see:

It is a true that the Corporate Debtor has secured many Arbitration Awards in his favour, even though the same are challenged under section 34 and 37 of the Arbitration and Reconciliation Act, 1996 (as amended). In Vidarbha’s case also the award for increased tariff was passed by APTEL , which is infact an Appellate authority for the respective regulatory commission which adjudicates the tariff disputes. As such in that case also the first authority to rule over the tariff matters had given an award which was challenged and was upheld/modified by the next appellate authority before travelling to Supreme Court. In the present case also there are some awards passed by the Arbitral Tribunals under the A&C and challenged and upheld by the Appellate court viz. the High court/Commercial court. The following table gives the details of the award as presented by the Corporate Debtor in their pleadings:

It is seen that while the total amount of the Arbitration awards that have gone in the favour of the Corporate Debtor is Rs.554.17 Crores (including interest), while the ones passed the muster of an appellate court is of Rs.3.38 Crores.

However, in the present case, none of the cases has yet reached the Apex court, albeit in some of them the challenges to the awards have been overruled by the High courts in terms of the Arbitration and Conciliation act have been held to be correct.

An exhaustive list has been placed at page 60 and 61 of the application totaling to an amount of Rs.5,54.17 Crores on the strength to trade receivables. The Balance sheets of the Corporate Debtor do not show a negative net worth and as such cannot be termed as insolvent. However, in this in any way cannot be construed to be the acceptance of the fact that the Corporate Debtor be left in lurch for an uncertain period. This uncertainty is undoubtedly, a situation where as the company though not being able to pay its debt cannot be termed as insolvent, as it has a much large amount of claims waiting to be released in his favour.

We also note the fact that the Corporate Debtor is essentially an EPC & a contracting Company and does not have many tangible assets as brought from the balance sheet of the company and the only prominent assets of the company are the works in hand which may lead to a reasonable profit margin and its trained main power and the skill of the people.

The Corporate Debtor has also led us through a list of number of cases which have been settled by the Corporate Debtor in favour of various Operational Creditors, which further supports his contention that it is an inherent part of the business of the corporate debtor that some of his payments would get realized over a protracted period of time due to disagreements on the interpretation of certain clauses of the contract as also due to delay in the finalization of the rates of the extra work which is asked to be done by the clients in terms of contract. The only gap that creates such a condition is that whereas the work is asked to be done in a timebound manner and is delivered too, it takes an excruciatingly large time to approve the rates for such works and the resultant payments are received much later. It was directed that the Corporate Debtor file a supplementary affidavit in amount that has been settled, so as to have an idea about the intrinsic financial strength of the company. A list thereof is annexed to the IA (IB) 1297/KB/2022 and marked as Annexure F at pages 2901 to 2905, where it reflects that the Applicant has already settled the matter with 152 of its creditors.

The crux of the Vidarbha judgement lies in the deduction that the purpose of any legislation should not be lost sight of in the process of implementation of the law itself so to say that the means should not become the ends. In the instant case the purpose of this legislation as enshrined in the preamble is as below:

It is clear that one of the precepts of the legislation is to promote entrepreneurship and availability of credit. These two components of the benefits of intiation of CIRP against the Corporate Debtor have been examined in the ensuing text.

Further the BLRC in its 2015 report in clause 3.2 has defined the insolvency of two types:

In the present case , it is a financial failure while the business model is sound in keeping with the general industry practice. Having said that it is not likely that any new management would be in a position to do something better which the current management is not able to do.

As the BLRC report observes:

Considering the number of cases filed against this corporate debtor by a number of operational creditors, with whom he is going on settling the claims on a transient basis (as soon as some payments are received into the enterprise, it is paid to the creditors, mostly operational creditors and small time financial creditors ), there is a strong possibility that such a conflict as brought out in the BLRC report shall remain and as such there is a grave danger that the insolvency may not get resolved. Such a situation has been experienced in the EMC case, where after failure of the SRA to deposit the amount of money in the CIRP account, the entire process was reset in a bid to resolve the insolvency. However EMC also being an EPC company , like the corporate debtor, does not have sizeable physical assets and as such in the second round of the rebooted CIRP, there do not appear to be any takers.

Be that as it may, the key to resolution in such cases would be a faster recovery of the dues of the corporate debtor, which are stuck in various arbitration cases, apart from carrying on with the existing contracts. Now it is highly unlikely that the prospective Resolution applicant would be in any better position to liquidate the awards given in favor of the corporate debtor, considering the gaps in the documentation and ground situation which is quite pronounced in such cases. Furthermore the working ethos of the EPC companies is going to remain the same, what with deficient contracts and poor implementation thereof by both the parties to these contracts.

According to a report by the Indian Ministry of Law and Justice, the construction sector has consistently been the top contributor to the number of arbitration cases filed in India between 2016-2020. The construction industry has also accounted for the highest value of disputes referred to arbitration in India. As per a report by the International Chamber of Commerce (ICC), construction disputes in India were worth over USD 8 billion in 2019. Delay in project completion is the most common reason for arbitration cases in the construction industry in India, followed by disputes related to payment, quality, and design issues.

As such these issues are certainly going to stay and dog the working of any new contender. Thus, even though we would have followed the law in its letter, the spirit may be eluding us.

Since there are insignificant tangible assets with the corporate debtor, the financial assets of the Corporate Debtor which would be available to the new incumbent is again in the shape of the arbitration awards only. It is thus not certain that by what innovative thinking by the new incumbent, these awards can be decided in an early timespan. Till that time the value has to remain locked and the money that is stuck is not going to be released into the credit market any time soon than the prevailing trend of resolution of such arbitration cases.

A snapshot of general statistics on Indian arbitration scenario released by an International firm viz. Statista is reproduced below:

In light of the above, it is seen that the Corporate debtor is undergoing a transient insolvency due to a financial failure and it is a matter of time that it is able to liquidate these awards and payoff the creditors in good time which is in any case not going to be short, even if the management of the enterprise is changed, the business model of the Corporate Debtor being prudent.

Furthermore since the business model of the Corporate Debtor is not a faltered one- it works as a construction company on EPC and other form of contracts - the larger issue of the quality of the tender documents, the competition in the sector, the delay in the execution of the works due to various hinderances – both attributable to the owner and attributable to the Corporate Debtor and also various permutations thereof – remains unchanged even after the change of management through the resolution process.

As such we are not satisfied in terms of Section 7 (5)(a) that this application needs to be admitted for if that was done it might create a larger harm to the Corporate Debtor. Hence, IA (IB) 1297/KB/2022 is allowed, resultantly, CP (IB) No.186/KB/2021 stands dismissed in above terms, along with all associated IAs.

Urgent copies of this order be issued by the registry following due process.