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Judgment
Bal Raj Tuli, J.—This petition for the winding-up of Messers Suraj Bachat Yojna Private Limited, Amritsar, (hereinafter referred to as ''the Company), has been filed by the Registrar of Companies under clause (e) of section 433 read with section 439 (5) of the Companies Act, 1956, (hereinafter called the Act), on the ground that the financial position of the company was found unsatisfactory on a scrutiny of the balance-sheet of the Company for the period ending March 31, 1969. The Company had been incurring losses since its incorporation. During the years ending March 31 1966, March 31, 1967. March 31 1968 and March 31, 1969, the Company incurred losses of Rs. 24,173.42P., Rs. 19,264.25 Paise, Rs. 8,841.40 P and Rs. 10,602.61 Paise respectively. The total losses of the Company thus accumulated to 62,881.77 Paise on March 31, 1969, as against the paid up capital of Rs. 5,6000/- only. The net tangible assets of the Company on March 31, 1969, were valued at Rs. 1,86,492 70 Paise while the liabilities amounted to Rs. 244,439.47 Paise leaving a deficit of Rs. 57,916.77 P From these figures, which have been taken from the balance sheet for the year ending March 31, 1969, it is concluded that the Company is unable to pay its debts within the meaning of section 433 (e) of the Act and should be wound up. The Registrar of Companies requested the Regional Director, Northern Region, Company Law Board, Kanpur, for the necessary sanction to file this petition u/s 439 (5) of the Act which was granted. Written Statement was filed by the respondent Company in which it has been denied that the Company is unable to pay its debts and various pleas have been taken. To that written statement, replication was filed by the Registrar of Companies and the following issues ware framed for decision.
Whether the sanction accorded by the Regional Director, Department of Company Affairs, Kanpur, u/s 439 (5) of the Companies Act was invalid ?
Whether the Company is unable to meet its debts ?
3 If issue No (1) is not proved and issue No. (2) is proved, is the Company liable to be wound up ?
On behalf of the petitioner, Shri Krishan Kumar, Senior Technical Assistant, office of the Registrar of Companies Punjab, Jullundur appeared as the only witness and reiterated what has been stated above. On behalf of the respondents no evidence has bean adduced. I, therefore, proceed to decide these issues on the material on the record.
Issu No. 1 : The leave to file petition for winding-up was granted by the Regional Director, Company Law Board, Northern Region, Kanpur, by an order dated January 1, 1971. That order was sent to the Registrar of Companies and has been produced in original and has been marked as Exhibit P 17. The signatures of the Regional Director on this order have been proved by the witness. I, therefore, hold that the order granting sanction to the Registrar of Companies to file the winding up petition is in order and issue No 1 is decided against the respondents
Issue No. 2: This is the crucial issue in the case. It has been stressed by the learned counsel for the petitioner that the balance-sheets of the Company exhibit a very sad state of affairs and it is clear beyond doubt that the Company has been incurring losses and is unable to meet its liabilities. It was, however, admitted by the only witness produced by the petitioner that no depositor or subscriber or creditor of the Company had made any complaint to the Registrar of Companies to the effect that his claim had not been paid The Registrar formed the opinion that the Company was unable to pay its debts only on the basis of losses incurred by the Company and the deficiency in the value of its assets over the liabilities. The Regional Director, Company Law Board, Kanpur, issued notice dated May 16, 1970, u/s 439 (6) of the Act to the Company in order to afford it an opportunity of making its representations, if any, against the prayer of the Registrar of Companies for sanction to file a winding up petition on the ground that the Company was unable to pay its debts, a copy of which is Exhibit P.10. In reply to that notice, the Company submitted a detailed explanation on June 13, 1970, in the form of a Chart, Exhibit P. 16 showing that the financial position of the Company was neither had nor was it unable to pay its debts. But curiously enough the Regional Director brushed aside the explanation merely by stating that it was not considered satisfactory. In the explanation tendered by the Company, the position of the chit fund subscriptions received and the liabilities to be paid were explained. In the ultimate analysis, the following position was shown in the explanation:--
income Amount to be received. Lucky winners. Interest. 448530.00 38250.00 94007 40
Total Rs. 58(787.40
Payments Refund. Prizes. 375000.00 75000.00
Total Rs. 450000.00
Total Income at the end of Scheme 50 months. Less Expenses. 580787.40 450000.00
Profit Rs. 130787.40
Calculation in other similar EPS 1. 30x1 2. 10x1 3. 25x1 4. 10x2 5. 10X1 13(787 40 43595.80 108989.50 8719160 43595.80
Gross Profit after 50 months 414160.10
One year Profit 103540.10
Approximate expenses for one year. Net Profit. 25000.00 78540.00
From the order of the Regional Director, it is not clear on what matters the explanation was not considered to be satisfactory. According to this explanation, although there were losses in the first few years, there was scope for making profit when the schemes of chit fund were concluded. This explanation rendered by the Company has not even been referred to by the only witness produced by the Registrar of Companies and, therefore, it is not easy to say that the explanation given by the Company had been properly considered and rebutted by the Registrar of Companies by any facts and figures It is also not clear why the explanation tendered by the respondent-Company was not considered to be correct and satisfactory. The Legislature enacted a safeguard for the Companies not to be harassed by frivolous or doubtful-of-success petitions for its winding-up by the Registrar in section 439(6) of the Act by enjoining on the Central Government not to accord its sanction to the Registrar u/s 439(5) unless an opportunity is afforded to the Company of making representations, if any. The delegate of the Central Government, while according sanction, has a solemn duty to perform of informing himself about the true position of the Company in the light of the explanations made by it. The explanations have to be considered with a judicial mind and outlook and are not to be discarded off-hand unless considered to be flimsy fallacious or frivolous. It is not a mere formality to receive the explanations from the Company and dismiss them as unsatisfactory without getting the doubts cleared. If the position exhibited by the balance-sheet of a Company only is considered to be a sound reason for filing a petition for its winding-up, the provisions made in sub-sections (5) and (6) of section 439 for sanction by the Central Government, lose all meaning and significance Something more is required to be gone into and that is why the provision for an explanation by the Company has been enacted. The spirit of this provision was completely lost sight of by the Regional Director who passed his order granting leave to the Registrar of Companies to file the present petition mechanically and without applying his mind to the explanation tendered by the Company. It should be born in mind that a mechanical sanction leads to incurring expenses by the State, harassment to the Company and a set back to its business which may prove to be quite damaging and costly.
In the instant case, after the receipt of the explanation from the Company, the Registrar of Companies and the Regional Director should have applied their judicial minds to its consideration to come to the conclusion whether the picture depicted was true or not and if they had any doubts, they should have got them cleared by making a back reference to the Company or calling an officer of the Company for further explanation. It has been admitted by Krishan Kumar witness that the Company showed a profit of Rs. 4000/- in the balance-sheet for the year ending March 31, 1971. It is thus clear from the various balance sheets that the losses were decreasing every year and ultimately the Company was on the way to make profits. There is substance in the argument of the learned counsel for the respondents that the subscriptions received from the members of the chit fund do not become liabilities till the chit matures. All the chits of the subscribers do not mature at one and the same time but mature at regulated intervals and the Company has been able to meet its liabilities towards its subscribers whenever a chit matured. That is why no creditor of Company has come forward to support this petition and the only witness for the petitioner has admitted that no creditor of the Company has made any complaint to the Registrar''s office from which it can be reasonably inferred that the Company has not been able to meet its liabilities whenever they accrued.
In order to determine whether a Company is unable to pay its debts, the first matter to be considered is whether the Company is able to meet its liabilities as and when they accrue due. Section 434 of the Companies Act enumerates the exigencies in which the Company is deemed to be unable to pay its debts and admittedly none of those exigencies ate found in the present case. It has been admitted by Krishan Kumar witness for the petitioner that no complaint from any creditor of the Company has been received in the office of the Registrar to the effect that the amount due to him had not been paid by the Company ''Debt'' really means an amount which is due and can be claimed in presented by the creditor, so that if the demand is not met, the Company can be said to be unable to pay its debts But if a debt has not yet accrue due no demand can be made and it cannot be said that any debt is due by the Company to any person. If the future liabilities of the Company are to be taken into consideration the future probable and reasonable income should also be taken into account. The mere fact that in the balance-sheet, the liabilities shown are more than the value of the present assets of the Company, does not be able to meet its liability to the conclusion that the Company will not be able to meet its liabilities when they accrue due. Veeraswami, J. in A.C.K. Krishanaswami v. Stressed Concrete Constructions Private limited, 1964 Comp. Cases 6 observed as under:--
It is true that as found in the affidavit of the Registrar the liabilities of the Company far exceed its assets as in 1962. But it does not necessarily follow from it that the Company is unable to pay its debts A Comply may have liabilities more than its assets; but still may have in particular circumstance, the capacity to meet demands from its creditors. No evidence has been placed before me beyond the affidavit of the Registrar that the Company is really unable to pay its debts. The second ground for a winding up order is therefore, not made out.
Reference may also be made to the judgment of Harbans Singh J., (as my Lord the Chief Justice then was), in S. Krishnamurty, Registrar of Companies, Punjab v. Rohtak Hissar Transport Company (P.) Ltd 1966 Comp Cases 9, to the Following effect:--
the mere fact that the Company''s assets are less than its liabilities, is by itself no ground for sending the Company to winding-up The test laid down is that the Company should be commercially solvent which means that the Company should be in a position to meet its liabilities as and when they arise.
As I have said above, the only basis for the conclusion of the Registrar of Companies that the Comply is unable to pay its debts is the position revealed by the balance-sheets filed in his office. No further investigation seems to have been made by the Registrar of Companies to find out the real nature of the business or the probable future income of the Company which it was incumbent on the Registrar to do in view of the explanation submitted by the Comply to the Regional Director in reply to his notice u/s 439(6) of the Act. In any case, it should have been explained by the Registrar of Companies either by appearing in the witness box or through some other witness why the explanation tendered by the Company was not correct and believable. In the absence of such material on the record, I am not satisfied that the Registrar of Companies and the Regional Director, Company Law Board, correctly formed the opinion that the Company was unable to pay its debts and a winding up petition should be filed against it on that ground. The only matter emphasised in the petition and by the learned counsel for the petitioner at the hearing is that the Company suffered losses and its assets are less than its liabilities and, therefore, it could be legitimately inferred that the Company was unable to pay its debts. The two facts emphasised by the petitioner and his counsel are not sufficient to come to the conclusion that the Company is unable to pay its debts. Something more is to be proved, that is, the business of the Company is such that the income to be derived by the Company in future coupled with the present assets would not be sufficient to meet all the liabilities of the Company when they accrue due. No such attempt has been made in the present case. This issue is accordingly decided in favour of the respondents and against the petitioner.
Issue No 3. In view of my decision on issue No. 2, this issue is decided in favour of the Company, that is, that the Company is not liable to be wound up.
In the result, this petition fails and is dismissed with costs.