REPORTABLE  

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.             OF 2019

     (D. NO.27229/2019)

Jaiprakash Associates Ltd & Anr.        … Appellant

Versus

IDBI Bank Ltd. & Anr.       … Respondents

WITH CIVIL APPEAL NO. 6486 of 2019

O R D E R

1. Permission to file the appeal is granted in Diary

No.27229/2019.

2. These appeals emanate from the Corporate Insolvency

Resolution Process (‘CIRP’ for  short)  concerning Jaypee  Infratech

Ltd. (‘JIL’ for short) wherein the National Company Law Appellate

Tribunal, New Delhi (‘NCLAT’ for short) disposed of Company

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Appeal (AT)(INS)  No.536  of 2019  and  Company  Appeal (AT)(INS)

No.708 of 2019 and applications therein by a common judgment

and order dated 30th  July,  2019.   By this judgment, the NCLAT

granted relief as sought for by the IDBI Bank to exclude period from

17th September, 2018 till 4th June, 2019 for the purpose of counting

270 days Corporate Resolution Process period and issued

consequential directions.

3. Shorn  of  unnecessary details, the IDBI  Bank  had filed  an

application being CP No. (I&B) 77/ALD/2017 under Section 7 of the

Insolvency and Bankruptcy Code, 2016 (for short, ‘the I & B Code’)

against JIL before the National Company Law Tribunal, Allahabad

(‘NCLT’ for short), as the JIL had turned NPA (Non­Performing

Asset).   During the pendency of the said application, writ petitions

were filed in this Court by the home buyers concerning the stated

project of JIL, which came to be disposed of on 9 th August, 2018 in

the case of  Chitra Sharma & Ors.  vs.   Union of India & Ors.   1.

This Court issued the following directions :­

“42. We, accordingly, issue the following directions:

1 2018 (9) SCALE 490

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(i) In exercise of the power vested in this Court under Article 142 of the Constitution, we direct that the initial period of 180 days for the conclusion of  the CIRP in respect of  JIL shall  commence from the date of  this order.  If  it  becomes necessary to apply for  a  further  extension of  90 days,  we permit the NCLT to pass appropriate orders in accordance with the provisions of the IBC;

(ii) We direct that a CoC shall be constituted afresh in accordance with the provisions of the Insolvency and Bankruptcy (Amendment) Ordinance, 2018, more particularly the amended definition of the expression “financial creditors”;

(iii) We permit the IRP to invite fresh expressions of interest for the submission of resolution plans by applicants, in addition to the three short­listed bidders whose bids or, as the case may be, revised bids may also be considered;

(iv) JIL/JAL and their promoters shall be ineligible to participate in the CIRP by virtue of the provisions of Section 29A;

(v) RBI is allowed, in terms of its application to this Court to direct the banks to initiate corporate insolvency resolution proceedings against JAL under the IBC;

(vi) The amount of Rs 750 crores which has been deposited in this Court by JAL/JIL shall together with the interest accrued thereon be transferred to the NCLT and continue to remain invested and shall abide by such directions as may be issued by the NCLT.”

4. Consequent thereto, the  matter  proceeded  before the  NCLT

being the adjudicating authority.   The Interim Resolution

Professional (‘IRP’ for short) had issued public notice inviting claims

from all JIL’s stakeholders including the home buyers.   IRP

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submitted his report on formation of Committee of Creditors (‘CoC’

for short) before the adjudicating authority on the following basis :

37.3% in case of Financial Institutions.

62.3% home buyers and

0.4% Fixed Deposit holders

5. One of the home buyers’ Association filed application before

the NCLT seeking clarification as to the manner in which the voting

percentage of the allottees (home buyers) will be reckoned.   That

application  was filed  on  17th  September,  2018  before the  NCLT.

After hearing the concerned authorities, the members of NCLT

expressed difference of opinion on the issue as a result of which

reference  was  made to the  President of the  NCLT, to  place the

matter before the third Member.   Eventually, an order was passed

by the third Member on 24th May, 2019.  The said order dated 24th

May, 2019 had been challenged by Jaypee Green Krescent House

Buyers Welfare Associations before the NCLAT being Company

Appeal (AT)(INS) No.708 of 2019.  

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6. In the meantime, the IDBI Bank filed an application before the

NCLT for excluding the period of  pendency of the application for

clarification regarding the manner of counting votes of the

concerned financial creditors from the period of 270 days of

Corporate Insolvency Resolution Process (‘CIRP’ for short).  While

the said application was pending,  NCLT by order dated 6th  May,

2019 called upon the authorities,  representatives of the allottees

and others to  file  their reply on the necessity to proceed further

with the CIRP in accordance with law,   for considering the

resolution plan received from the concerned bidder,  subject to the

outcome of the pending application.   The IDBI Bank, feeling

aggrieved by the opinion expressed by the NCLT to proceed further

with the CIRP despite pending clarificatory motions before the

NCLT/NCLAT respectively, including the application to exclude the

period during the clarificatory application from the total period of

270 days of the CIRP, assailed the order passed by the NCLT dated

6th  May, 2019 by way of Company Appeal (AT)(INS) No.536/2019

before the NCLAT.  

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7. The NCLAT, accordingly, thought it appropriate to proceed

with   both the appeals together for consideration and disposed of

the same vide the  impugned  judgment.  The relevant discussion

and the conclusion arrived at by the NCLAT can be discerned from

paragraph 19 onwards of the impugned judgment.  The same read,

thus :­

“19. The only question arises for consideration in these appeals is  whether in the facts  and circumstances  of the case and the interest of the Allottees, which is of primary importance in this ‘Corporate Insolvency Resolution Process’, the ‘Jaypee Infratech Ltd.’ (Corporate Debtor) should be allowed to go for ‘Liquidation’ on the ground that 270 days has expired on 6th  May, 2019 or the period from ‘17th

September, 2018 to 4th June, 2019’ during which the matter remained pending for consideration before the Adjudicating Authority relating to voting share of the Allottees should be excluded for the purpose of counting 270 days in the light of the decision “Quinn Logistics India Pvt.  Ltd.  vs.  Mack Soft Tech Pvt. Ltd. & Ors.” –  ‘Company Appeal  (AT)  (Insolvency) No.185 of 2018’ wherein this Appellate Tribunal observed:

“9. From the decisions aforesaid, it is clear that if an application is filed  by the ‘Resolution  Professional’ or the ‘Committee of Creditors’ or ‘any aggrieved person’   for justified reasons, it is always open to the Adjudicating Authority/Appellate Tribunal to  ‘exclude certain period’  for the purpose of counting the total period of 270 days, if the facts and circumstances justify exclusion, in unforeseen circumstances.

10. For example, for following good grounds and unforeseen circumstances, the  intervening period can be excluded for counting of the total period of 270 days of resolution process:­

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(i)   If the corporate insolvency resolution process is stayed by ‘a court of law or the Adjudicating Authority or the Appellate Tribunal or the Hon’ble Supreme Court.  

(ii)  If no ‘Resolution Professional’ is functioning for one or other reason during the corporate insolvency resolution process, such as removal.

(iii)  The period between  the  date  of  order  of admission/moratorium is passed and the actual date on which the ‘Resolution Professional’ takes  charge for  completing the corporate insolvency resolution process.  

(iv)  On hearing a case, if order is reserved by the Adjudicating Authority or the Appellate Tribunal or the Hon’ble Supreme Court and finally pass order enabling the ‘Resolution Professional’ to complete the corporate insolvency resolution process.  

(v)  If the corporate insolvency resolution process is set aside by the Appellate Tribunal or order of the Appellate Tribunal is reversed by the Hon’ble Supreme Court and corporate insolvency resolution process is restored.

(vi)  Any other circumstances which justifies exclusion of certain period.

However,  after exclusion of the period,  if further period  is allowed the total number of days cannot exceed 270 days which is the maximum time limit prescribed under the Code”.

20. Admittedly, no regulation was framed under the ‘Insolvency and Bankruptcy Code’ as to how the voting share of thousands of Allottees will be counted, all of whom come

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within the meaning of ‘Financial Creditors’ and thereby are members of the ‘Committee of Creditors’. It was in this background the Allottees Association preferred the application before the Adjudicating Authority (National Company Law Tribunal), Allahabad Bench on 17th

September, 2018 to decide such issue. The two Hon’ble Members of NCLT differed on the principle on 13th December, 2018 as noticed above and referred the matter to the Principal Bench for placing the matter before Third Hon’ble Member who has delivered its decision by the order dated 24th  May, 2019. In the meantime, 270 days lapsed, if counted from the date the proceeding was remitted by the Hon’ble Supreme Court, i.e. 6th May, 2019.

21.  This is  an extra­ordinary situation when  the  law was silent and there was no guideline, which caused difference of opinion between the two Hon’ble Members and finally decided by the Third Hon’ble Member. In  ‘Quinn Logistics India P. Ltd. vs. Macksoft Tech P. Ltd.’  taking into consideration different situations including extra ordinary situation, this  Appellate  Tribunal  held that  certain  period can be excluded while counting the total period of 270 days. The aforesaid principle has also been followed by the Hon’ble Supreme Court in the case of  ‘Arcelormittal India Private Limited vs. Satish Kumar Gupta &” Ors.’ – (2019) 2 SCC 1 as also in the case of ‘Chitra Sharma’ (Supra).

22. In view of aforesaid extra ordinary situation, we are of the view that the period from 17th September, 2018 i.e. the date of application filed by the Association of the allottees for clarification for the order and till  the final decision i.e. 4 th

June, 2019 i.e. the date the matter was finally decided by the Third Hon’ble Member (Total 260 days), can be excluded for the purpose of counting the 270 days.   However, as the matter is pending since long, we are not inclined to exclude the total period of 260 days and instead in the interest of the Allottees, we exclude 90 days for the purpose of counting the period of 270 days of ‘Corporate Insolvency Resolution Process’, which should be counted from the date of receipt of the copy of this order.

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23. The aforesaid period is excluded to enable the ‘Resolution Professional’/‘Committee of Creditors’ to call for fresh ‘resolution plans’ and to consider them, if so required after negotiations pass appropriate order under sub­section (5) of Section 30 of the I&B Code preferably within a period of 45 days. Rest of the period of 45 days margin is given to remove any difficulty and appropriate order as may be passed by the Adjudicating Authority.  

The voting share of the allottees should be counted in terms of ‘I&B Code’ as existing on the date of voting/’Regulation’ and/or in accordance with majority decision of the Adjudicating Authority.

24. It is made clear that all  the earlier  ‘resolution plan(s)’ including the plan submitted by the ‘NBCC’, cannot be considered, having been rejected by the ‘Committee of Creditors’.  However,  it  will  be open to the ‘NBCC’ to file a fresh improved  ‘resolution plan. It is informed that ‘Adani Infra (I) Ltd.’ also proposed to file ‘resolution plan’ but we are not expressing any opinion with regard to the same. We have given opportunity to all the eligible persons to file ‘expression of interest’/(improved) ‘resolution plan’, individually or jointly  or in  concert  with  any  person,  but those  who  are ineligible in terms of Section 29A, are barred from filing such plan. No liberty is given to ‘Jaiprakash Associates Ltd.’,  in view  of the  aforesaid  observation  and  decision  of  Hon’ble Supreme Court in ‘Chitra Sharma’ (Supra)

25. In view of the aforesaid observations, we are not inclined to  interfere with the  impugned order dated 24th  (sic)  May, 2019. Order of exclusion having already passed by this Appellate Tribunal, C.A. No.115 of 2019 in C.P. No.(IB) 77/ALD/2017 preferred by the ‘Resolution Professional’ and the order  dated 6th  May,  2019 as  impugned  in ‘Company Petition (AT) (Insolvency) No.536 of 2019’ are declared infructuous.

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Both the appeals stand disposed of with aforesaid observations and directions.”

8. This judgment is assailed by Jaiprakash Associates Ltd. (‘JAL’

for short).   JIL is the subsidiary of JAL. Another appeal has been

filed by the Wish Town Home Buyers Welfare Society (one of the

home buyers’ Association). In the appeal filed by the JAL, two

principal questions of law  have  been  urged.   The first is as to

whether the NCLAT had power or authority in law to exclude 90

days from the statutory period of the CIRP, much less for the

reasons stated in the impugned judgment.  The second question is

as to  whether despite rejection  of resolution  plans of Suraksha

Realty and NBCC by the CoC on 5th May, 2019 and 10th June, 2019

respectively, could the NCLAT, after excluding 90 days period from

the total CIRP period, again start the CIRP afresh by allowing the

two bidders to submit their revised resolution plans and/or invite

fresh resolution plan from eligible persons and to call upon the CoC

to reconsider the same, if so required, after negotiations.  The home

buyers’ Association, in its appeal have also questioned the power of

NCLAT to disregard the mandatory provisions of I & B Code and to

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issue directions for inviting fresh resolution plans after expiry of the

statutory period for completion of the CIRP.

9. The limited issue that needs to be examined in these appeals

is about the power of the NCLT or NCLAT, as the case may be, to

exclude any period from the statutory period in exercise of inherent

powers sans any express provision in the I & B Code in that regard.

Further, is it open to allow the bidder whose resolution plan has

already been rejected by the CoC to submit revised plan or to invite

fresh resolution plans to be considered by the CoC after the

statutory period specified for submission of such plans?   Learned

counsel appearing for the concerned parties have invited our

attention to the relevant provisions of the I & B Code to buttress

their respective arguments.   

10. After cogitating over the submissions, it has become clear to

us that the inevitable fall out of accepting the stand taken by the

appellants would be to set aside the impugned judgment and

relegate the parties to a situation where the only option would be to

proceed with the liquidation process concerning JIL under Chapter

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III of Part II of the I & B Code, on the premise that no resolution

plan has been received before the expiry of the Insolvency

Resolution Process under Section 12 of the I & B Code or being a

case of rejection of the resolution plan under Section 31 of the I & B

Code.   However, during the arguments, there has been complete

unanimity  between  all the stakeholders including the  appellants

before this Court that the liquidation of JIL must be eschewed as it

would do more harm to the interests of the stakeholders,   in

particular the large number of home buyers, who aspire to have

their home at the earliest.  

11. Considering the position taken by the stakeholders before this

Court and the pendency of other writ petitions and miscellaneous

applications  filed  by the  home buyers  and also  by  JAL  to issue

directions and pass orders and, if necessary, in exercise of power

under Article 142 of the Constitution of India to salvage the

situation and provide for a wholesome solution which will subserve

the interests of all concerned and in particular of large number of

home buyers who have voting share of 62.3% (as mentioned in the

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report submitted by IRP) being constituent of CoC, it may not be

appropriate nor necessary for us to dilate on the submissions made

across the Bar by the concerned parties and to answer the

questions of law urged by the appellants noted hitherto. Instead, we

may   exercise our plenary powers under Article 142 of the

Constitution of India to effectuate the exposition in Chitra Sharma

(supra) and to do substantial justice to the parties before us.   In

doing so, we may have to adopt the same course as noted in

paragraphs 22 to 24 of the impugned judgment with some

modulation thereto.  

12. We are conscious of the fact that a section of the home buyers

have come up in appeal against the impugned judgment as they

entertain bona fide apprehension that the entire process would get

delayed  further due to  inviting fresh offers  from eligible persons.

However, we must immediately note that we are not in favour of

inviting fresh resolution plans from other eligible persons, as noted

by the NCLAT, for being considered by the CoC afresh.   We shall

elaborate on this a little later.  

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13. We also take note of the suggestion given by the home buyers

Association, appellants before this Court, that the entire process be

kept  outside the I  &  B  Code  dispensation  and to  be  monitored

directly by this Court.   The temptation of accepting the said

submission, however, is fraught  with being in conflict with the

opinion expressed by the three­Judge Bench of this Court in Chitra

Sharma  (surpa). In paragraph 39 of the said decision, the Court

observed, thus :­

“39. …Learned counsel for the IRP submitted that in the CoC which will be reconstituted under the amended IBC, the home buyers would have a substantial voting power so as to be able to effectively protect their  interests. Moreover, this Court should follow the discipline of the IBC which has been enacted by Parliament specifically to streamline the resolution of corporate insolvencies. Matters involving corporate insolvencies require expert determination. The legislature has made specific provisions which are conceived in public interest and to facilitate good corporate governance. The Court should not take upon itself the burden of supervising the intricacies of the resolution process. Accepting the suggestion of Mr. Nariman (and one of  the  two options proposed by Mr. Tripathi)  of the Court appointing a Committee to supervise the resolution process outside the IBC  will involve the  Court in an insuperable burden of evaluating intricate matters of financial expertise on which Parliament has legislated to create specific mechanisms. We are emphatically of the view that it would not be appropriate for the Court to appoint a Committee to oversee  the CIRP and assume the  task of  supervising the

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work of the Committee. We must particularly be careful not to supplant the mechanisms which have been laid down in the IBC by substituting them with a mechanism under judicial directions. Such a course of action would in our view not be consistent with the need to ensure complete justice under Article 142, under the regime of law. Hence, the power under Article 142 should be utilised at the present stage for the limited purpose of recommencing the resolution process afresh  from the stage of  appointment  of IRP by the order dated 9 August 2017 and resultantly renew the period which has been prescribed for the completion of the resolution process...”

The revival of CIRP in relation to JIL is on account of this decision

in  Chitra Sharma  and would, therefore, be binding on all

concerned.  It is between the same parties.

14. We are conscious of the fact that adopting the course

indicated in the impugned judgment  as  our  direction,  may  also

have the effect of modifying the directions given in paragraph 42(i)

in  Chitra  Sharma  (supra) reproduced above, namely, that the

initial period of 180 days for the conclusion of the CIRP in respect of

JIL shall  commence  from the  date  of the order, i.e.,  9th  August,

2018 and the further extension could be only for 90 days. However,

it is one thing to accept the stand of the stakeholders to provide

mechanism outside the I & B Code than to say that the mechanism

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provided by I & B Code be modulated in some respect whilst

ensuring that such modulation does  not  do  any  violence to the

legislative intent and at the same time, subserve the cause of justice

and provide a window to find out a viable solution to all the

stakeholders.  

 15. We are also conscious of the fact that the recent amendment

to the I & B Code has come into effect, thereby amending Section 12

to freeze or peg the maximum period of CIRP to 330 days from the

insolvency commencement date which in this case must be taken

as 9th  August, 2018 in light of the direction given in  Chitra

Sharma (supra).   It is, however, noticed from several amendments

made to the I & B Code from time to time that the Legislature has

also  continually  worked  upon  introducing  changes to the I  &  B

Code so as to address the problems faced in implementation of the

new  legislation  introduced as recently  as  in  2016.  The case on

hand is a classic example of how the entire process has got

embroiled in litigation initially before this Court and now before the

NCLT and NCLAT respectively, because of confusion or lack of

clarity  in respect of foundational processes to be followed by the

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CoC. That becomes evident from the time consumed by IRP or the

adjudicating and appellate   authority to remove the doubts on

matter such as how the vote share of CoC be computed on account

of inclusion of allottees/home buyers as financial creditors.   The

home buyers have also expressed some doubt about their status as

secured  creditors.  All these issues  are  being ironed out  by the

adjudicating authority.  It is also a matter of record that NCLT was

functioning only on two days of the week and when it took decision

on the application for clarification, there was difference of opinion

between the members which was then required to be resolved by

the President of the NCLT.   It is not a case where one party was

trying to march over the other by resorting to unnecessary or

avoidable litigation.   The fact remains that the application for

clarification made by the home buyers on 17th September 2018 at

the earliest opportunity after commencement of the resolution

process pursuant to the order dated 9th  August, 2018 passed by

this Court in  Chitra Sharma  (supra), remained pending for quite

some time.  That delay is attributable to the law’s delay. Neither the

home buyers nor the other financial creditors can be blamed for the

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pendency of the proceedings before the NCLT and later on before

the NCLAT.   The NCLT realizing the uncertainty  in resolving the

said issue, wanted to proceed with the resolution plan subject to

the outcome of the pending IA as is manifest from its order dated 6 th

May, 2019. Even that became subject matter of  challenge in the

appeal filed by the IDBI before the NCLAT which was finally

disposed of vide the impugned judgment.   

16. Suffice it to note that an extraordinary situation had arisen

because of the constant experimentation which went about at

different level due to lack of clarity on  matters   crucial to the

decision making process of CoC. Besides that, in view of the recent

legislative changes, the scope of resolution plan stands expanded

which may now include provision  for restructuring the corporate

debtor including  by  way of  merger,  amalgamation and demerger

and more so the power bestowed on the CoC to consider not only

the feasibility and viability of the resolution plan but also the

manner of distribution proposed, which may take into account the

order of priority amongst the creditors.   Additionally, the recently

inserted Section 12A enables the adjudicating authority to allow the

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withdrawal of an application filed under Section 7 or Section 9 or

Section  10,   on  an  application  made  by the  applicant  with the

approval of 90% voting share of the CoC.  Similarly, sub­clause (7)

of Regulation 36B inserted with effect from 4th July, 2018, dealing

with the request for resolution  plans unambiguously postulates

that the Resolution Professional may, with the approval of the

Committee,  reissue request  for  resolution plans,  if the resolution

plans received in response to earlier request are not satisfactory,

subject to the condition that the request is made to all prospective

resolution applicants in the final list.   In the present case, finally

only two bidders had participated and submitted their resolution

plan which was placed before the  CoC and stated  to  have  been

rejected.  However, applying the  principle  underlying  Regulation

36B(7), we deem it appropriate to permit the IRP to reissue request

for resolution plans to the two bidders (Suraksha Realty and NBCC)

and/or to call upon them to submit revised resolution plan(s),

which can be then placed before the CoC for its due consideration.

17. In the  present case,  as  aforementioned, there is  unanimity

amongst all the parties appearing before this Court including the

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resolution applicant that liquidation of JIL must be eschewed and

instead an attempt be made to salvage the situation by finding out

some viable arrangement which would subserve the interests of all

concerned.

18. In view of the legislative changes referred to above, we are of

the considered opinion that  we  need to and  must exercise our

plenary powers to make an attempt to revive the corporate debtor

(AIL), lest it is exposed to liquidation process under Chapter III of

Part II of the I & B Code.   We are inclined to do so because the

project has been implemented in part and out of over 20,000 home

buyers, a substantial number of them have been put in possession

and the remaining work is  in progress and  in some cases at an

advanced stage of completion.  In this backdrop, it would be in the

interest of all concerned to accept a viable plan reflecting the recent

legislative changes.  

19. Indeed, the third proviso to Section 12(3) predicates time limit

for completion of  Insolvency Resolution Process, which has come

into effect from 16th August, 2019.The same reads thus :

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“Provided also that where the insolvency resolution process of a corporate debtor is pending and has not been completed within the  period referred to in the  second proviso, such resolution process shall be completed within a period of ninety days from the date of commencement of the Insolvency and Bankruptcy Code (Amendment) Act, 2019.”  

Taking an overall view of the matter, we deem it just,   proper and

expedient to issue directions under Article 142 of the Constitution

of India to all concerned to reckon 90 days extended period from the

date of this order instead  of the  date of commencement of the

Insolvency and Bankruptcy Code (Amendment) Act, 2019. That

means,  in terms of this order, the CIRP concerning JIL shall  be

completed within a period of 90 days from today.

20. We do not deem it necessary to dilate on  the arguments of the

respective counsel for the nature of order that we intend to pass,

including  about the  locus standi  of JAL  which, in our opinion,

already stands answered against JAL by virtue of Section 29A of the

Act as expounded in Chitra Sharma (supra).

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21. Accordingly, we pass the following order to do substantial and

complete justice to the parties and in the interest of all the

stakeholders of JIL:

i) We direct the IRP to complete the CIRP within 90 days

from today.  In the first 45 days, it will be open to the IRP

to invite revised resolution plan only from Suraksha

Realty and NBCC respectively, who were the final bidders

and had submitted resolution plan on the earlier

occasion and place the revised plan(s) before the CoC, if

so required, after negotiations and submit report to the

adjudicating authority  NCLT within such time.   In  the

second phase of 45 days commencing from 21st

December,  2019,  margin is  provided for removing  any

difficulty and to pass appropriate orders thereon by the

Adjudicating Authority.   

ii) The pendency of any other application before the NCLT or

NCLAT, as the case may be, including any interim

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direction given therein shall be no impediment for the IRP

to receive and process the revised resolution plan from

the above­named two bidders and take  it to  its logical

end as per the provisions of the I & B Code within the

extended timeline prescribed in terms of this order.

iii) We direct that the IRP shall not entertain any expression

of interest (improved) resolution plan individually or

jointly or  in concert with any other person, much less

ineligible in terms of Section 29A of the I & B Code.

iv)  These directions are issued in exceptional situation in the

facts of the present case and shall not be treated as a

precedent.

v)  This order may not be construed as having answered the

questions of law raised in both the appeals, including as

recognition of the power of the NCLT / NCLAT to issue

direction or order not consistent with the statutory

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timelines and stipulations specified in the I & B Code and

Regulations framed thereunder.  

22. Both the appeals are disposed of in terms of this order with no

order as to costs.  Along with the appeals, applications filed therein

also stand disposed of.

.……………………………,J. [A.M. Khanwilkar]

.……………………………,J. [Dinesh Maheshwari]

New Delhi; November 6, 2019.