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Judgment
Per Shri Bhaskara Pantula Mohan, Member (Judicial)
ORDER
The Corporate Insolvency Resolution Process (CIRP) was initiated against the Corporate Debtor namely V. B. Power Pvt. Ltd. by the Adjudicating Authority vide its order dated 05.02.2019 on a Petition filed by the Operational Creditor under Section 9 of the Code, wherein Mr. Fanendra H. Munot, was appointed as Interim Resolution Professional (IRP). Thereafter on 15.03.2019 in the 1st Committee of Creditors (CoC) meeting Mr. Fanendra H. Munot, was resolved to be appointed as Resolution Professional (RP) and the same was approved by this Bench.
The RP submits that the public announcement was made on 15.02.2019, one in “Financial Express” in English and “Maharashtra Times” in Marathi, fixing 28.02.2019 as the last date for submitting the claims. Subsequently, the RP constituted the CoC. The State Bank of India is the sole financial creditor.
The RP submits that since there were no assets owned by the Corporate Debtor, therefore, valuers were not appointed. The RP further submitted that in the 2nd meeting of CoC held on 06.05.2019 an advertisement was issued, inviting Expression of Interest in Form G appeared in “Times of India” (English) and “Pudhari” (Marathi) in Nashik edition on 13.05.2019, fixing 28.05.2019 as last date for submission of Expression of Interest by the Prospective Resolution Applicants.
The Resolution Professional submits that in the 5th CoC meeting held on 13.08.2019, the CoC having 100% voting rights passed a resolution for liquidating the company in view of the fact that no Resolution Plan was received. Accordingly, the Resolution Professional filed this application for liquidation of the Company as provided u/s. 33 of the Insolvency & Bankruptcy Code, 2016 (Code).
The Applicant/ Resolution Professional Mr. Fanendra H. Munot, has agreed to act as liquidator to carry on the process of liquidation and given his consent to act as Liquidator.
On hearing the submissions of the Applicant and on reading the Application and the documents enclosed therein, the RP has complied with the procedure laid down under, the Code read with Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 (Regulations), for the valuation report filed by the valuer has not been disputed by the CoC, on verification of the papers/ documents placed before this Bench, we are of the considered view that this is a fit case to pass liquidation order under sub-section 1 of section 33 of the Code as no resolution plan has been approved by the Adjudicating Authority and accordingly, this Bench orders;
a. that the Corporate Debtor to be liquidated in the manner as laid down in the Chapter by issuing Public Notice stating that the Corporate Debtor is in liquidation with a direction to the Liquidator to send this order to the ROC under which this Company has been registered.
b. that the Mr. Fanendra H. Munot, Registration No. IBBI/IPA-001/IP-P00515/2017-18/10916, herein is hereby appointed as Liquidator as provided under Section 34(1) of the Code.
c. all the powers of the Board of Directors, key managerial persons, the partners of the Corporate Debtor hereafter ceased to exist. All these powers henceforth vest with the Liquidator.
d. that the personnel of the Corporate Debtor are directed to extend all co-operation to the Liquidator as required by him in managing the liquidation process of the Corporate Debtor.
e. that the liquidator will charge fees for conduct of the liquidation proceedings in proportion to the value of the liquidation estate assets as specified by the IBBI and the same shall be paid to the Liquidator from the proceeds of the liquidation estate under Section 53 of the Code.
f. that on having liquidation process initiated, subject to section 52 of the Code, no suit or other legal proceeding shall be instituted by or against the Corporate Debtor save and except the liberty to the liquidator to institute suit or other legal proceeding on behalf of the corporate debtor with prior approval of this Adjudicating Authority.
g. This liquidation order shall be deemed to be a notice of discharge to the officers, employees and workmen of the Corporate Debtor except to the extent of the business of the Corporate Debtor continued during the liquidation process by the Liquidator.
Consequently, as stated supra, Resolution Professional is appointed as the Liquidator as provided under section 34(1) of the Code. All 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 liquidator;
Accordingly, this Misc. Application is hereby allowed directing the Liquidator appointed in this case to initiate liquidation process as envisaged under Chapter-III of theCode by following the liquidation process given in the Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016.