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Judgment
[Ms. Manorama Kumari, Member (J)]
The Applicant, the Resolution Professional (hereinafter referred as "RP") of the Corporate Debtor filed the instant IA No. 544 of 2019 in the aforesaid Company Petition (IB) No. 537 of 2018 for liquidation of the Corporate Debtor under section 33(1) (a) of the Insolvency and Bankruptcy Code, 2016 (hereinafter referred as "IB Code") and for the appointment of the Liquidator.
The facts of the case are stated herein:
CP(IB)No. 537 of 2018 filed by Operational Creditor, Shivom Packaging Pvt. Ltd. against the Corporate Debtor Gupta Dyeing and Printing Mills Pvt. Ltd. under Section 9 of the IB Code, seeking initiation of Corporate Insolvency Resolution Process (hereinafter referred as "CIRP") which was admitted by this Adjudicating Authority vide its Order dated 06.02.2019 and appointed the Applicant, Shri Gordhanbhai Ratnabhai Godhani as Interim Resolution Professional (hereinafter referred as "IRP") of the Corporate Debtor.
It is stated that Committee of Creditors (hereinafter referred as “CoC”) in its Second Meeting held on 25.04.2019 decided for the continuation of the IRP as RP.
It is stated by the applicant that RP has made all his endeavours and due diligence to invite Resolution Plans applying the provisions as provided in the IB Code and its regulations but no viable Resolution Plans are received. Further, the CoC is not in favour for extension of further 90 days’ time beyond 180 days, since the Corporate Debtor is not operational and hence, there is no possibility of getting any prospective Resolution Plan as such RP moved this application before the Adjudicating Authority for passing an order under section 33(1) of the IB Code for liquidation of the Corporate Debtor.
Heard the applicant and also seen the records, it is found that no viable and feasible Resolution Plan has been received so far and Corporate Debtor is also not operational. Therefore, the CoC has decided to recommend for liquidation of the Corporate Debtor vide its 7th meeting dated 02.08.2019. It is also to be noted that this Adjudicating Authority has no jurisdiction to interfere in the commercial wisdom of the CoC as observed in K. Sasidhar’s case and subsequently also reiterated by Hon’ble Supreme Court of India in its judgement passed in Civil Appeal No.8766-67 of 2019- Committee of Creditors of Essar Steel India Limited through Authorised Signatory vs. Satish Kumar Gupta &Ors observed as follows:
“The commercial wisdom of the Committee of Creditors cannot be interfered into by the Adjudicating Authority. The Hon’ble Supreme Court affirmed K. Sashidhar’s judgement that neither the Adjudicating Authority nor the Appellate Authority has been endowed with the jurisdiction to reverse the commercial wisdom of the CoC.
The Hon’ble Supreme Court took the view that the commercial wisdom has been exercised by the CoC after taking into count all the factors leading to maximisation of asset value of the Corporate Debtor, but the ultimate discretion of what to pay and how to pay each class or subclass of creditors lies with the CoC.”
Under the facts and circumstances as narrated above, we pass the following orders:
The moratorium declared under Section 14 of the IB Code shall cease to have effect from the date of the order of liquidation.
The Liquidator is further directed to issue public announcement stating that the Corporate Debtor is in liquidation.
The Liquidator is required to send certified copy of this order to the authority with which the Corporate Debtor is registered.
Subject to Section 52 of the IB Code, no suit or other legal proceedings shall be instituted by/or against the Corporate Debtor. However, a suit and other legal proceedings may be instituted by the Liquidator, on behalf of the Corporate Debtor, with the prior approval of this Authority.
This Authority makes it clear that para (d) hereinabove shall not apply to legal proceedings in relation to such transactions as notified by the Central Government in consultation with any financial sector regulator.
The Order shall be deemed to be a notice of discharge to the officers, employees and workmen of the Corporate Debtor, except when the business of the Corporate Debtor is continued during the liquidation process by the Liquidator.
All the powers of the Board of Directors, Key Managerial Personnel and the Partners of the Corporate Debtor, as the case may be, shall cease to have effect and shall be vested with the Company Liquidator. In addition to this, the Company Liquidator shall exercise the powers and duties as enumerated in Sections 35 to 50, 52 to 54 of the IB Code, 2016, read with Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016.
The personnel of the Corporate Debtor shall extend all assistance and co-operation to the Liquidator as may be required by him in managing the affairs of the Corporate Debtor.
The Company Liquidator shall be entitled to charge such fee for the conduct of the liquidation proceedings in such a proportion to the value of the liquidation estate assets as may be specified by the Board.
The Registry is directed to communicate this order with immediate effect to the concerned Registrar of Companies, registered office of the Corporate Debtor and Company Liquidator for information and compliance
Hence, the IA 544 of 2019 in CP(IB) 537 of 2018 so filed by the RP under Section 33 of the IB Code, 2016 is allowed and the Adjudicating Authority passes an order for initiation of liquidation of the Corporate Debtor viz., M/s Gupta Dyeing and Printing Mills Pvt. Ltd. Mr. Manish Kumar Bhagat shall act as the Liquidator for the purpose of liquidation of the Corporate Debtor.
Accordingly, the instant IA is allowed and stands disposed of with the above observations.