ICICI Bank Limited vs Ushdev Engitech Limited

IA(PLAN)/71/2025: The above IA is listed for pronouncement of the order. The same is pronounced in open court, vide a separate order.

This I.A. is filed by, Mr. Trupalkumar Patel, the Resolution Professional of Ushdev Engitech Limited ('the Applicant') under Section 30 (6) and 31 of the Insolvency and Bankruptcy Code, 2016 ('the Code'), read with regulation 39 (4) of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016, with following prayers:

The Corporate Insolvency Resolution Process (‘CIRP’) of Ushdev Engitech Limited (‘Corporate Debtor’) was initiated by this Tribunal vide its order dated 26.04.2023 under Section 7 of the Code (‘Said Order’) and Mr. Sudip Bhattacharya was appointed as the Interim Resolution Professional (‘IRP’). The Corporate Debtor is involved in the business of generating renewable energy and owns and manages wind power plants to generate electricity.

Subsequent to admission of the petition for CIRP, a Public Announcement inviting claims from creditors was made by the IRP on 30.04.2023 and the same is annexed as Annexure I. The last date of submission of claims was 10.05.2023.

On 16.05.2023, the Hon’ble NCLAT passed an interim order in the Appeal, staying the constitution of the CoC of the Corporate Debtor till next date of hearing. On 13.07.2023, the Hon’ble NCLAT vide order dated 13.07.2023, vacated the stay on the constitution of the CoC and also directed that no final decision regarding any resolution plan may be taken. Pursuant to order dated 13.07.2023, the IRP proceeded with the constitution of the CoC and also filed IA bearing no. 3178 of 2023 before the Authority for placing on record the list of Creditors. The CoC of the Corporate Debtor was constituted with one financial creditor viz. ICICI Bank Limited having 100% voting percentage.

In the 1st CoC meeting dated 21.07.2023, Mr. Trupalkumar Patel was approved to be appointed as the Resolution Professional ('RP'). Thereafter, on 08.08.2023, this authority appointed the Applicant as the Resolution Professional of the Corporate Debtor.

The Resolution Professional appointed the registered valuers, namely, GAA Advisory LLP and Jayesh Mohan Kamat, Jayeshkumar Shah & Karan Mody to determine the fair value and liquidation value of the Corporate Debtor in accordance with Regulation 35 of the CIRP Regulations. As per the Valuation reports, the fair value and the liquidation value of the Corporate Debtor is as follows:

The Applicant had appointed NV Dand as a transaction auditor of the Corporate Debtor to assist the Applicant in identifying transactions under Sections 43/ 45/ 50/ 66 of the Code. Basis review of the report of the Transaction Auditor and records of the Corporate Debtor, the Applicant filed an application bearing IA. No. 2505 of 2024 under Section 45, 46 and 48 of the Code (Avoidance Application) which is currently pending adjudication before this Tribunal.

In accordance with the provisions of the Insolvency and Bankruptcy Code, 2016 (IBC), and relevant regulations, it has been acknowledged and agreed that the Committee of Creditors (CoC) shall have the exclusive right and authority to initiate proceedings for the recovery of any amounts or benefits arising from any transactions that may be classified as preferential, undervalued, fraudulent, or extortionate transactions under Sections 43 to 51 and Section 66 of the IBC, as applicable, prior to the resolution plan's approval or during the Corporate Insolvency Resolution Process (CIRP). Further, COC may continue any legal actions or proceedings necessary to recover the amounts Involved in these transactions, even after the approval of the Resolution Plan. It has also been agreed that any recoveries arising from transactions that are identified as preferential, undervalued, fraudulent, or extortionate (PUFE) transactions, as defined under Sections 43 to 51 and Section 66 of the IBC, shall remain the sole and exclusive right of the Committee of Creditors (CoC).

Pursuant to the resolutions passed at the 2nd meeting dated 22.08.2023 of the COC of the Corporate Debtor, an advertisement in Form G inviting expressions of interest ('EOI') was published on the 26.08.2023 in Business Standard (English Edition), Navshakti - Mumbai (Marathi Edition) and the Hindu - Chennai (Tamil Edition) wherein, the last date for submission of the Expression of Interest by the Prospective Resolution Applicants was 16.09.2023. In response to this advertisement, the Applicant received 45 expressions of interest from strategic and financial investors. The EOIs were examined by the Applicant and accordingly, 44 EOIs were considered eligible. Accordingly, the Applicant issued a list of prospective resolution applicants ('PRAs') on 26.09.2023 which formed part of the final list of prospective resolution applicants.

In the 3rd CoC meeting held on 10.10.2023, the members of CoC in compliance with Regulation 36B of the CIRP Regulations have approved the RFRP and Evaluation Matrix for evaluating the resolution plans, by a vote of 100% voting shares.

The Applicant submits that it has complied with requirements of Regulation 36A (1) of the IBBI (CIRP) Regulations, 2016 and EoI in Form-G, to publish the list of PRAs. The Final list of PRAs which was published on 16.10.2023 is as follows:

As per the timeline set out in the advertisement in Form G, resolution plans were to be submitted by the prospective resolution applicants on or before the 15.11.2023. However, based on requests received from the PRAs on account of pendency of the NCLAT Appeal and operation of the NCLAT Interim Order, the timeline for submission of the resolution plans was extended by the CoC multiple times. In the 10th CoC meeting held on 08.08.2024 (the CoC approval received on email dated 31st July 2024), the last date for submission of the Resolution Plan was extended till 06.08.2024.

On the last date of submission of the resolution plans (i.e. 06.08.2024) the Applicant received 7 (seven) resolution plans from the following PRAs ("Resolution Applicants"):

a. Agrigo Trading Private Limited ("Agrigo Trading");

b. Bommidala Enterprises Private Limited ("BEPL");

c. HR Commercials Private Limited ("HR Commercials") in consortium with Sunrise Industries and Crown Steels;

d. Kundan Care Products Limited ("Kundan Care");

e. Rajeev Akshay Karthikeyan & Associates LLP in consortium with MIR Assets Four Private Limited;

f. Rakesh Ramanlal Shah; and

g. Shanti GD Ispat & Power Private Limited (“Shanti GD Ispat”)

In the 12th CoC meeting held on 19.11.2024, the CoC members discussed with each resolution applicant. Since the financial proposals submitted by the PRAs were not satisfactory, the CoC members instructed the RP to request the PRAs to submit revised financial proposals in a separate file (and not the revised resolution plan) with upward revision. The RP received all the financial proposals by 27.11.2024. In the 13th CoC meeting held on 28.11.2024, the RAs were again requested to provide further upward revision and to submit a revised Resolution Plan by 03.12.2024.

In the 15th CoC meeting dated 09.12.2024 and 19.12.2024, it was deliberated that the resolution plans shall be put for voting with voting window for approval of the resolution plans to be kept open till 29.12.2024. In addition, the CoC agreed on the tie - breaker formula in case 2 resolution plans receive equal but higher than requisite voting in terms of Regulation 39 (3B) of the CIRP Regulations.

Thereafter, all 7 resolution plans received on 03.12.2024 read with their addendum were put for simultaneous voting of the CoC by way of e-voting that commenced at 01:00 pm on 23.12.2024 and ended at 07:00 pm on 30.05.2025. After conclusion of the e-voting, the Resolution Plan submitted by Rakesh Ramanlal Shah (“SRA”) stood approved by 100% voting share. No other resolution plan received the requisite vote of 66% as required under the Code.

Pursuant to approval of the resolution plan, on 29.05.2025, the Applicant issued the letter of intent (LoI) to the Successful Resolution Applicant in accordance with the RFRP, which was accepted by them on 03.06.2025. Thereafter the Successful Resolution Applicant deposited an amount of INR 10,00,00,000 (Rupees Ten Crores) with the Corporate Debtor as required under the RFRP for performance security.

Ms. Seeta Neeraj Shah, one of the suspended Directors of the Corporate Debtor, had filed I.A. 4194 of 2024, which was allowed by this Authority through an order dated 29 April 2025. Subsequently, the sole CoC member, ICICI Bank Ltd., filed an appeal bearing Company Appeal (AT) (Insolvency) No. 731 of 2025, challenging the said order before the Hon'ble NCLAT, New Delhi. The Hon'ble NCLAT, by its order dated 3 September 2025, allowed the appeal and set aside the order dated 29 April 2025 passed by this Authority.

The applicant has submitted that, the SRA furnished an Affidavit dated 15.09.2023 stating on oath that the SRA is not ineligible under Section 29A as attached as Annexure-'C' of the application and the same is found to be in order. The Applicant had also appointed Bagchi & Gupta, Chartered Accountants, to carry out the Section 29A Compliance check and as per the report all the Resolution Applicants were found to be eligible to submit Resolution Plan for the Corporate Debtor, under Section 29A of the Code.

The Applicant submits that the Resolution Plan proposes to discharge the liability of all the stakeholders by offering the Total Resolution Plan amount of INR 94,63,61,542/- ("Total Resolution Plan Amount").

Mr. Rakesh Shah is a Chairman & Managing Director for GSEC Limited. With his 30 years of experience, he applied innovative techniques in business operations to advance and expand GSEC Limited. The GSEC Limited, formerly known as the Gujarat State Export Corporation Limited, was established in 1965 as a state Government Company. In 2004, the company was acquired under the disinvestment proposal from the Government of Gujarat, resulting in a comprehensive restructuring of the company's entity and operations. Led by its promoter, Shri Rakesh Shah, the company has undergone significant transformation since then.

Over the years GSEC Limited has emerged as a leading and preferred Air cargo Service provider. GSEC Limited has it's headquartered at Ahmedabad with branches at Indore, Raipur and Vishakhapatnam. GSEC Limited is primarily involved in handling cargo operations both for International cargo (Ahmedabad and Visakhapatnam) and Domestic cargo (Raipur and Indore).

Recently, GSEC Limited through its subsidiary company has acquired a distressed steel unit, Steel Konnect India Private Limited under the scheme of compromise and arrangement. The company was engaged in production of mega, heavy and various industrial structures, plant located in Plot No 86,90,91 Sardar Patel Ring Road, Hathijan, Ahmedabad-382245.

The SRA has also submitted an Affidavit dated 08.09.2025, along with a Holding Statement/Net Worth Certificate, certifying that the net worth of Mr. Rakesh Ramnalal Shah as of 31.03.2025 is Rs. 536,93,01,668/- (Rupees Five Hundred Thirty-Six Crores Ninety-Three Lakhs One Thousand Six Hundred Sixty-Eight Only).

The SRA in its Resolution Plan provides that, in terms of Section 30(2) (a) of the IBC, the CIRP Costs are to be paid in full and in priority to any other creditor of the Corporate Debtor. The Outstanding CIRP Costs shall firstly, be paid from the internal accruals and / or current assets/ receivables of the Corporate Debtor during the CIRP Period and to the extent that the internal accruals are not adequate, the balance amounts of the Outstanding CIRP Costs shall be paid at actuals by the Resolution Applicant/SPV/Nominees from the Upfront cash. The Upfront Cash shall be utilized for the payment of the Outstanding CIRP Costs in priority to the payment of other Debts of the Corporate Debtor.

In accordance with Regulation 38(1-A) of the IBBI Rules, 2016, the statement showing the treatment given to the stakeholders as given below:

The Resolution Plan therefore proposes to discharge the liability of all the stakeholders by offering the Total Resolution Plan amount of INR 94,63,61,542/- Plus CIRP Cost at actual (“Total Resolution Plan Amount”) as detailed herein for the insolvency resolution of the Corporate Debtor as a going concern pursuant to the provisions of the IBC.

The Upfront Cash and any subsequent working capital/capex infusion shall be brought in by the Resolution Applicant/SPV/Nominees and shall be contributed to the Corporate Debtor as a mix of equity capital of Rs. 5,00,00,000/- and balance amount as Quasi Equity in form of unsecured loans by the Resolution Applicant/SPV/Nominees/ its Affiliates and/or as otherwise provided in the Resolution Plan, in its sole discretion. The Resolution Applicant shall be entitled to raise monies from banks and/or financial institutions as it may deem fit from time to time to meet the requirement of funds for the payments to stakeholders or for raising working capital or meet the capex requirements of the Corporate Debtor, as set out in the Resolution Plan.

On the Trigger Date, the Resolution Applicant and/or SPV and/or its Nominees proposes to contribute an amount of Rs. 94,63,61,542/- (Rupees Ninety Four Crores Sixty Three Lacs Sixty One Thousand Five hundred Forty Two Rupees Plus CIRP Cost) as Upfront Cash, which will be utilised in the following order of priority set out below.

The Upfront Cash shall be infused by the Resolution Applicant as Equity Share Capital or loans or other instruments as the Resolution Applicant/SPV/its nominees may deem fit.

The Resolution Applicant proposes a provision of Rs. 10,00,000/- to address any additional claims from Operational Creditors (Workmen), Payment will be made within 30 days from the date of approval of the plan by the NCLT. Any ESIC or PF-related claims will be paid at actuals, irrespective of the provisioned amount. If the total amount payable is less than the provision, the remaining balance will be distributed to preference shareholders within 30 days under Para 3.6 below from the respective upfront payment any and all liabilities and all amounts due and/ or payable by the Corporate Debtor up to Insolvency Commencement date (including direct and indirect Tax dues, water dues and electricity dues) whether admitted or not, due or contingent, asserted or unasserted, assessed or unassessed, determined or undetermined, crystallized or un-crystallized, known or unknown, secured or unsecured, disputed or undisputed, present or future, claimed or not, in relation to the Statutory Dues, Creditors and Other Operational Creditors of the Corporate Debtor (including water authorities, electricity authorities and Tax authorities), shall stand settled, extinguished and written off as of the Effective Date.

Resolution Applicant proposes to make NIL payment (in cash) towards full and final settlement/ discharge of any liability of the Corporate Debtor towards the Existing Equity shareholders. Further Resolution Applicant proposes a payment of Rs. 0.25 per share (upfront) to the preference equity shareholders of the corporate debtor. With a total of 6,46,27,452 preference shares, the total payment will amount to Rs. 1,61,56,863/-. Upon payment, the entire shareholding of the Existing (Equity/preference) Shareholders shall be cancelled and extinguished as per the terms and conditions of this Resolution Plan. No shareholder whether equity or preference shareholders will be required to be intimated separately whether holding share in physical or demat form and all their rights as shareholder shall stand extinguished as on the NCLT Approval Date by virtue of the NCLT Approval Order. Upon the cancellation of the old shareholding, the new equity shareholding of the corporate debtor (CD) will be restructured in compliance with the requirements specified under the Power Purchase Agreement (PPA) carried by the CD with the respective parties. Accordingly, the equity shares will be allotted to the SRA, its representatives, nominees and other parties. The same is to be done to ensure seamless continuity of the existing business including the subsisting PPAs/ The shares will be allotted to ensure due compliance of the PPA, regulatory requirements and other laws.

Post the extinguishment of the existing equity, the RA or its nominees or related concern (subject to compliance with applicable law including Section 29A of the Code and approval of the financial creditors) shall be infuse fresh capital required under to finance this Resolution Plan either by way of issuance of new equity shares of face value INR 10/- each of face value or loans either directly or indirectly on such terms and conditions as the RA may deem fit.

The entire preference shares shall stand completely extinguished and proposed Consideration against the same is Rs. 1,61,56,863/- only.

The Resolution Applicant has deposited a refundable earnest money deposit of Rs. 5,00,000/- (Rupees Five lacs Rupees only) at the time of submission expression of interest and Rs.3,00,00,000/- (Rupees Three Crore only) while submitting the resolution Plan.

Furthermore, the Resolution Applicant has proposed to provide a Performance Bank Guarantee of Rs. 10,00,00,000 (Rupees Ten Crores only) as per the terms of the RFRP, either in the form of a Bank Guarantee or a demand draft in favor of the Corporate Debtor within three (3) business days from the issuance of the Letter of Intent (LoI). Accordingly, the Applicant issued the LoI to the Successful Resolution Applicant on 29.05.2025, which was accepted on 03.06.2025. Subsequently, the Successful Resolution Applicant deposited an amount of INR 10,00,00,000 (Rupees Ten Crores) with the Corporate Debtor on 03.06.2025. A copy of the Corporate Debtor's bank statement showing deposit of the amount of INR 10,00,00,000/- is annexed as Annexure Z. Therefore, the terms with respect to the deposit of Bank Guarantee has been complied with by the Resolution Applicant.

A Monitoring Committee would be formed on the approval of resolution plan by this Tribunal to oversee day-to-day affairs and management of the Corporate Debtor and implementation of the Resolution Plan till the completion date.

The composition of Monitoring Committee is described as follows:

Therefore, the Monitoring Committee would comprise of one member appointed by the SRA, and the majority of the members are nominated by the CoC.

Management and Control of the Business of Corporate Debtor from effective date until the closing date

On and from the Effective Date and until the Closing Date (defined below), a committee ("Monitoring Committee") comprising of (a) 1 (one) designated representative of the Financial Creditors, (b) 1 (one) designated representative of the Resolution Applicant ("RA Representative") and (c) the erstwhile Resolution Professional (or any other Insolvency Professional as may be jointly appointed by the Financial Creditors and RA) ("Monitoring Professional"), shall be constituted immediately on Effective Date. The chairman of the Monitoring Committee will be the erstwhile Resolution Professional/ Insolvency Professional.

The Resolution Applicant shall be allowed to operate all the bank accounts of the Corporate Debtor, after the Closing Date and appointing its Directors. The Applicant herein shall also be allowed to appoint a CEO to manage the operations with adequate delegated powers to ensure that the business activities can be carried out without revert to the Monitoring Committee on a day-to-day basis. The powers to be delegated shall be approved in the first meeting of the Monitoring Committee. Costs of the Monitoring Committee, once approved by the Resolution Applicant, shall be paid by the Resolution Applicant, including towards any litigation, only after the Resolution Plan is approved and the Resolution Applicant is declared as the Successful Applicant.

The Monitoring Committee shall manage and control the Corporate Debtor for the interim period between the Effective Date and the Closing Date. No business will be conducted, except day-to-day operations and as may be required in ordinary course of business, during the interim period between the Effective Date and the Closing Date and no liability or obligation will be incurred or agreed to be incurred on behalf of the Corporate Debtor other than in the ordinary course of business and none of the rights, assets or properties of the Corporate Debtor will be transferred or disposed of or encumbered in any manner whatsoever other than in the ordinary course of business. Further, all the decisions pertaining to the Corporate Debtor, having financial impact, will be taken by the Monitoring Committee. Any decisions impacting the monetary benefit in this Plan shall be taken by majority vote of all 3 members of the Monitoring Committee.

It is further proposed that from the Closing Date, with the Resolution Applicant acquiring control over the Corporate Debtor, a new Board will be constituted with adequate representation from the members of the Resolution Applicant and independent directors in compliance with Applicable Law. The Board shall be constituted in compliance with applicable law including Section 29A of the IBC. The Resolution Plan shall be implemented by the team of the Resolution Applicant under the supervision Monitoring Committee.

Pursuant to Regulation 39(4) of Said IBBI (CIRP) Regulations, 2016, the Resolution Professional has prepared a Compliance Certificate dated 11.06.2025 in Form H which is annexed to the Application.

Compliance under mandatory requirements under IBBI (Insolvency Resolution Process of Corporate Debtor) Regulations, 2016

On perusal of Form-H, it is seen that the Resolution Plan is in compliance with the mandatory compliances as stipulated under Section 30(2) of the Code. The Resolution Plan also meets the requirements of Regulations 37, 38, 38(1A) and 39(4) of the IBBI Regulations, 2016. The SRA furnished an Affidavit dated 15.09.2023 stating on oath that the SRA is not ineligible under Section 29-A as attached as Annexure-'C' of the application.

The RP has filed I.A. 2505 of 2024 under Section 45, 46 & 48 of the Code against the suspended Directors of the Corporate Debtor and Ushdev Wind Park Ltd. (related party of the Corporate Debtor) inter alia seeking refund of INR 1 Crore along with interest @ 12.70% p.a. from 29 December 2022 till the date of repayment. The said Application is listed for hearing on 13 November 2025 before this Adjudicating Authority. Further, as per clause 8.2(n) of the Resolution Plan, the COC may continue any legal actions or proceedings necessary to recover the amounts involved in these transactions, even after the approval of the Resolution Plan and any recoveries arising from these transactions shall remain the sole and exclusive right of the Committee of Creditors (CoC).

In K Sashidhar v. Indian Overseas Bank & Others (2019) 12 SCC 150, the Hon’ble Apex Court held that if the CoC had approved the Resolution Plan by requisite percent of voting share, then as per section 30(6) of the Code, it is imperative for the Resolution Professional to submit the same to the Adjudicating Authority (NCLT). On receipt of such a proposal, the Adjudicating Authority is required to satisfy itself that the Resolution Plan, as approved by CoC, meets the requirements specified in Section 30(2). The Hon’ble Apex Court further observed that the role of the NCLT is ‘no more and no less’. The Hon’ble Apex Court further held that the discretion of the Adjudicating Authority is circumscribed by Section 31 and is limited to scrutiny of the Resolution Plan “as approved” by the requisite percent of voting share of financial creditors. Even in that enquiry, the grounds on which the Adjudicating Authority can reject the Resolution Plan is in reference to matters specified in Section 30(2) when the Resolution Plan does not conform to the stated requirements.

In view of the law laid down by Hon’ble Supreme Court, the commercial wisdom of the COC is to be given paramount importance for approval / rejection of the resolution plan. As the Resolution Plan meets the requirements of the Code and the IBBI (CIRP) Regulations, 2016 the same needs to be approved. Accordingly, the Resolution Plan is approved with the following directions:

The Resolution Plan submitted by Rakesh Ramanlal Shah is hereby approved. It shall become effective from this date and shall form part of this order. It shall be binding on the Said 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.

No person will be entitled to initiate or continue any proceedings in respect to a claim prior to CIRP which a part of the Resolution Plan is not.

The Monitoring Committee shall supervise the implementation of the Resolution Plan and shall review operational performance of the Said corporate debtor.

The Resolution Professional is further directed to handover all records, premises / documents to the Resolution Applicant to finalise further line of action required for starting of the operation as contemplated under the Resolution Plan. The Resolution Applicant shall have access to all the records premises / documents through Resolution Professional to finalise further line of action required for starting of the operations.

As per the Resolution Plan, extinguishment of existing shares of the said corporate debtor, allotment of shares to the Resolution Applicant and to New Investor and reduction of share capital do not require the consent of shareholders as required under the Companies Act or any other authority for implementation of the Resolution Plan.

The aspect of reliefs and concessions are dealt herein under:

a. In respect of reliefs and concessions, the SRA has filed an Affidavit dated 08.09.2025, stating that the resolution plan is unconditional and grant of any relief(s) and / or concession(s) are not conditions precedent for effective implementation of the Plan. The reliefs and concession sought for under the plan may be granted in accordance with the law i.e. as per the provisions of the Code, as well as, the judgment of the Hon'ble Supreme Court of India including in the case of Ghanshyam Mishra & Sons (P) Ltd. vs. Edelweiss Asset Reconstruction Co. Limited reported in (2021) 9 SCC 657.

b. Approval of the Resolution Plan shall not be a ground for termination of any existing consents, approvals, licenses, concessions, authorizations, permits or the like that has been granted to the Said corporate debtor or for which the Said corporate debtor has made an application for renewal, grant permissions, sanctions, consents, approvals, allowances, exemptions etc.

c. Any exemption as sought for in relation to the payment of registration charges, stamp duty, taxes and fees arising out of the implementation of the Resolution Plan is not granted but the Resolution Applicant is at liberty to approach Competent Authorities for the exemptions if permitted under the law.

d. For past non-compliances of the Said corporate debtor under applicable laws the Resolution Applicant shall not be liable for any liabilities and offences committed prior to the commencement of CIRP and as stipulated under Section 32A of IBC, 2016.

e. It is hereby clarified that in terms of the Judgement of Hon'ble Supreme Court in the matter of Ghanshyam Mishra and Sons Private Limited Vs. Edelweiss Asset Reconstruction Company Limited, on the date of approval of the Resolution Plan by the Adjudicating Authority, all such claims which are not a part of Resolution Plan, shall stand extinguished and no person will be entitled to initiate or continue any proceedings in respect of a claim which is not a part of the Resolution Plan.

f. With regard to other concessions and reliefs, most of them are subsumed in the reliefs granted above. The relief which is not expressly granted above, shall not be construed as granted. The exemptions if any sought in violation of any law in force, it is hereby clarified that such exemptions shall be construed as not granted. It is further clarified that the reliefs and concessions sought which are beyond the scope of provisions of Section 31(1) and Section 32A of the Code cannot be granted and are as such deemed to have not been granted.

g. It is also clarified that, if this Resolution Plan stipulates or provides for any benefit flowing through any other law, then the same may be deemed as not allowed/approved and would be open to action by the concerned authority in accordance with law.

Any amount out of the action taken against other persons for Preferential/ Fraudulent Transactions u/s. 45, 46 & 48 of the IBC, 2016 as found in the Audit Report and also Unauthorized Transaction post CIRP order, shall be appropriated towards the unsatisfied claims of Unsecured Financial Creditors.

The Memorandum of Association (MoA) and Articles of Association (AoA) shall accordingly be amended and filed with the concerned Registrar of Companies (RoC), for information and record. 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.

The moratorium under Section 14 of the Code shall cease to have effect from this date.

The Applicant shall forward all records relating to the conduct of the CIRP and the Resolution Plan to the IBBI along with copy of this Order for information.

The Applicant shall forthwith send a certified copy of this Order to the CoC and the Resolution Applicant, respectively for necessary compliance.

Accordingly, the Resolution Plan submitted by Rakesh Ramanlal Shah is hereby approved, and I.A. No. 71 of 2025 is allowed and is disposed of.