AI Structured Summary
Not yet generated for this judgment
Judgment
O R D E R
08.03.2022: Heard Learned Counsel for the Applicant and Respondent. This Contempt Application has been filed by the Applicant seeking initiation of contempt proceedings against the Resolution Professional of the Corporate Debtor for wilful disobedience of the Judgement of this Tribunal passed on 08.03.2021.
Company Appeal (AT) Ins. No. 1186 of 2019 was filed by the Applicant challenging the Order of the Resolution Professional by which Resolution Professional had refused to admit the claim of the Appellant in the Corporate Insolvency Resolution Process initiated against the Corporate Guarantor which was allowed by this Tribunal and Paragraph 8, 9(A) and 9(B) held followings:
“8.For above reasons discussed by us in the matter of “Athena Energy”, we find that the present Appeal is required to be allowed. We do not find that there is bar for the Financial Creditor to proceed against the principal borrower as well as Corporate Guarantor at the same time, either in CIRPs or file claims in both CIRPs.
9(A). For the above reasons, the present Appeal is allowed. Impugned Order is quashed and set aside. We find that the claim submitted by the Appellant was required to be considered by the IRP/RP in the CIRP Proceedings. The matter is remitted back to the Adjudicating Authority and the Adjudicating Authority is requested to pass further Orders with regard to the claim made by the Appellant which was required to be considered by the IRP/RP. The Resolution Plan pending for approval before the Adjudicating Authority may be sent back to CoC for reconsideration in view of the present Orders in Appeal.
(B)It is made clear that the Adjudicating Authority may separately decide the Avoidance Application on its merits in accordance with law which is stated to have been filed. We have not expressed any view on the said controversy.”
Mr. Abhijeet Sinha, Advocate submits that in respect of the Order passed by this Tribunal on 08th March, 2021 acceptance of the claim of the Appellant is lingering and Resolution Professional has not admitted the claim so far. He further submits that actions of the Resolution Professional in pursuing the Application for Avoidance is also an act which indicate that he is not interested in admitting the claim of the Appellant.
We have considered the submissions of the Learned Counsel for the Appellant and perused the record.
This Contempt Application has been filed for wilful disobedience of the Judgment dated 08.03.2021. This Tribunal after taking the view that claim of the Appellant was required to be considered has issued direction in Paragraph 9(A) by remitting the matter back to the Adjudicating Authority and Adjudicating Authority was requested to pass further orders with regard to the claim made by the Appellant which was required to be considered by the IRP/RP. Thus, with regard to the claim, the direction was issued to the Adjudicating Authority to pass appropriate orders and there was no direction by the Court to Resolution Professional to admit the claim or consider the claim. Thus, there was no direction to the RP with regard to the claim of the Appellant. We fail to see that how there is any wilful disobedience of the Judgment dated 08.03.2021 by the Resolution Professional. Present is the case where no wilful disobedience of the Judgment is made out, we see no merit in the Contempt Application. The Contempt Application is dismissed.