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Judgment
The case is fixed for pronouncement of order.
The order is pronounced in open court vide separate sheet.
[Per: VIRENDRA KUMAR GUPTA, MEMBER (T)]
This application filed under Section 7 of Insolvency & Bankruptcy Code, 2016 (hereinafter referred to as CODE). The amount of default has been claimed at Rs.2,00,88,434/-(Rupees two crores eighty-eight thousand four hundred thirty only).
The facts in brief are that the financial debt of the financial creditors Rs. 2,00,88,434/- including interest that has accrued in favour of the Financial Creditors on account of deposits made by them, which is payable in terms of order dated 06.06.2018 passed by SEBI. The working for computation of amount and days of default has been attached to the amended application marked as Annexure - 4 (page 242-264).
On perusal of the record it is found that despite giving several opportunities, no reply has been filed by the corporate debtor. Even during the final hearing none remained present on behalf of the corporate debtor. Therefore, the matter is heard in absence of the corporate debtor.
We have considered the submissions made by the financial creditors and material placed on record. It is noted that there is a debt which is more than threshold limit prescribed for initiation of insolvency proceedings under Section 7 of IBC, 2016. This debt has not been repaid, thus, the event of default has occurred. The debt is not barred by limitation
The application is otherwise complete and defect free. The Financial Creditors have proposed the name of Mr. Devart Rana, to act as IRP which is mandatory for an application filed under Section 7 of CODE and whose consent is on record. It is also noted that no material exists on record as regard to disciplinary proceedings, if any, being pending against such person. Hence, we admit Corporate Debtor in CIRP and pass following order:
ORDER
Corporate Debtor M/s Sunshine Hi-Tech Infracon Limited is admitted in Corporate Insolvency Resolution Process under Section 7 of Insolvency and Bankruptcy Code, 2016.
We appoint Mr. Devart Rana, Flat No. 4 & 5, Swastik Apartments, 1056, Ward No. 8, Mehrauli, New Delhi 110 030 ([email protected]) having Registration No. IBBI/IPA-002/IP-N00680/2018-2019/12025, as Interim Resolution Professional.
That the Moratorium under Section 14 of the Code shall come to effect from 08.09.2021 till the completion of Corporate Insolvency Resolution Process or until this Bench approves the Resolution Plan under Sub- Section (1) of Section 31 or passes an order for liquidation of Corporate Debtor under Section 33, as the case may be.
That the Bench hereby prohibits the institution of suits or continuation of pending suit or proceedings against the Corporate Debtor including execution of any judgment, decree or order in any Court of law. Tribunal, Arbitration Panel or other Authority(s), transferring, encumbering, alienating or disposing of by the Corporate Debtor any of its assets or any legal right or beneficial interest therein; any action to foreclose, recover or enforce any security interest created by the Corporate Debtor in respect of its property including any action under the SARFAESI Act, 2002 the recovery of any property by an owner or lessor where such property is occupied by or in the possession of the Corporate Debtor.
Further, litigation or any application, if any, is pending before any competent Court of law under the provisions of the SARFAESI Act and RDB Act, prior to pronouncement of this order such proceedings are expected to be dealt with in accordance with law r.w. Section 14 and Section 238 of the Insolvency & Bankruptcy Code, 2016.
That the supply of essential goods or services to Corporate Debtor, if continuing, shall not be terminated or suspended or interrupted during the Moratorium, period. The Corporate Debtor to provide effective assistance to the IRP as and when he takes charge of the Corporate Debtor.
The IRP so appointed shall make Public announcement of Corporate Insolvency Resolution Process (CIRP) be made immediately as specified under Section 13 of the Code and by calling for submissions of claim under Section 15 of the Code.
The IRP shall perform all his functions as contemplated, inter alia, by Sections 17,18,20 & 21 of the Code. It is further made clear that all personnel connected with Corporate Debtor, its Promoter or any other person associated with management of the Corporate Debtor are under legal obligation under Section 19 of the Code extend every assistance and co-operation to the Interim Resolution Professional. Where any personnel of the Corporate Debtor, its Promoter or any other person required to assist or co-operate with IRP, do not assist or Co-operate, IRP is at liberty to make appropriate application to this Adjudicating Authority with a prayer for passing an appropriate order.
The IRP shall be under duty to protect and preserve the value of the property of the 'Corporate Debtor Company' and manage the operations of the Corporate Debtor Company as a going concern as a part of obligation imposed by Section 20 of the Insolvency & Bankruptcy Code, 2016.
We direct the Financial Creditors / Applicants to pay the IRP a sum of Rs. 5,00,000/- (Rupees Five Lakhs only) as advance against fees & expenses till the COC decides about his fees / expenses.
The Registry is directed to communicate a copy of this order to the Petitioner-Financial Creditors, Corporate Debtor and to the Interim Resolution Professional and the concerned Registrar of Companies, after completion of necessary formalities, within three working days and upload the same on website immediately after pronouncement of the order.
The commencement of Corporate Insolvency Resolution Process (CIRP) shall be effective from the date of this order.
CP(IB) No. 35/7/NCLT/AHM/2020 is allowed and stands disposed of.
List the matter on 22.11.2021