MACQUARIE BANK LIMITED Vs SHILPI CABLE TECHNOLOGIES LTD
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Case number: C.A. No.-015135 / 2017
Diary number: 29095 / 2017
Advocates: UJJAL BANERJEE Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.15135 OF 2017
MACQUARIE BANK LIMITED …APPELLANT
VERSUS
SHILPI CABLE TECHNOLOGIES LTD. ...RESPONDENT
WITH
CIVIL APPEAL NO.15481 OF 2017
CIVIL APPEAL NO.15447 OF 2017
J U D G M E N T
R.F. Nariman, J.
1. The present appeals raise two important questions which
arise under the Insolvency and Bankruptcy Code, 2016
(hereinafter referred to as the “Code”). The first question is
whether, in relation to an operational debt, the provision
contained in Section 9(3)(c) of the Code is mandatory; and
1
secondly, whether a demand notice of an unpaid operational
debt can be issued by a lawyer on behalf of the operational
creditor.
2. The facts contained in the three appeals are similar. For
the purpose of this judgment, the facts contained in Civil Appeal
No.15481 of 2017 will now be set out. Hamera International
Private Limited executed an agreement with the appellant,
Macquarie Bank Limited, Singapore, on 27.7.2015, by which
the appellant purchased the original supplier’s right, title and
interest in a supply agreement in favour of the respondent. The
respondent entered into an agreement dated 2.12.2015 for
supply of goods worth US$6,321,337.11 in accordance with the
terms and conditions contained in the said sales contract. The
supplier issued two invoices dated 21.12.2015 and 31.12.2015.
Payment terms under the said invoices were 150 days from the
date of bill of ladings dated 17.12.2015/19.12.2015. Since
amounts under the said bills of lading were due for payment,
the appellant sent an email dated 3.5.2016 to the contesting
2
respondent for payment of the outstanding amounts. Several
such emails by way of reminders were sent, and it is alleged
that the contesting respondent stated that it will sort out
pending matters. Ultimately, the appellant issued a statutory
notice under Sections 433 and 434 of the Companies Act,
1956. A reply dated 5.10.2016 denied the fact that there was
any outstanding amount.
3. After the enactment of the Code, the appellant issued a
demand notice under Section 8 of the Code on 14.2.2017 at the
registered office of the contesting respondent, calling upon it to
pay the outstanding amount of US$6,321,337.11. By a reply
dated 22.2.2017, the contesting respondent stated that nothing
was owed by them to the appellant. They further went on to
question the validity of the purchase agreement dated
27.7.2015 in favour of the appellant. On 7.3.2017, the
appellant initiated the insolvency proceedings by filing a petition
under Section 9 of the Code. On 1.6.2017, the NCLT rejected
the petition holding that Section 9(3)(c) of the Code was not
3
complied with, inasmuch as no certificate, as required by the
said provision, accompanied the application filed under Section
9. It, therefore, held that there being non-compliance of the
mandatory provision of Section 9(3)(c) of the Code, the
application would have to be dismissed at the threshold.
However, the NCLT also went into the question as to whether a
dispute has been raised in relation to the operational debt and
found that such dispute was in fact raised by the reply to the
statutory notice sent under Sections 433 and 434 of the
Companies Act, 1956 and that, therefore, under Section 9(5)(ii)
(d), the application would have to be dismissed.
4. By the impugned judgment dated 17.7.2017, the NCLAT
agreed with the NCLT holding that the application would have to
be dismissed for non compliance of the mandatory provision
contained in Section 9(3)(c) of the Code. It further went on to
hold that an advocate/lawyer cannot issue a notice under
Section 8 on behalf of the operational creditor in the following
terms:
4
“In the present case, as the notice has been given by an advocate/lawyer and there is nothing on the record to suggest that the lawyer was authorized by the appellant, and as there is nothing on the record to suggest that the said lawyer/ advocate hold any position with or in relation to the appellant company, we hold that the notice issued by the advocate/ lawyer on behalf of the appellant cannot be treated as notice under Section 8 of the ‘I & B Code’. And for the said reason also the petition under Section 9 at the instance of the appellant against the respondent was not maintainable.”
5. Shri Mukul Rohatgi, learned senior advocate appearing
on behalf of the appellant, referred us to various provisions of
the Code. According to learned senior counsel, on a conjoint
reading of Section 9(3)(c), Rule 6 and Form 5 of the Insolvency
and Bankruptcy (Application to Adjudicating Authority) Rules,
2016 (“Adjudicating Authority Rules”), it is clear that Section
9(3)(c) is not mandatory, but only directory and that, in the said
section, “shall” should be read as “may”. He cited a number of
judgments for the proposition that when serious general
inconvenience is caused to innocent persons or the general
public without really furthering the object of the particular Act,
the said provision should not be read as mandatory, but as
5
directory only. Further, according to learned senior counsel,
Section 9(3)(c) is a procedural section, which is not a condition
precedent to the allowing of an application filed under Section
9(1). This is further clear from the fact that under Section 9(5),
if there is no such certificate, the application does not need to
be rejected. He also stressed the fact that at the end of Form
5, what has to be attached to the application, by way of
Annexure III, is a copy of the relevant accounts from
banks/financial institutions maintaining accounts of the
operational creditor confirming that there is no payment of the
operational debt only “if available”. Also, according to learned
counsel, this is only an additional document, which along with
other documents that are mentioned in Item 8 of Part V, would
go to prove the existence of the operational debt. The word
“confirming” in Section 9(3)(c) would also show that this is only
one more document that can be relied upon by the operational
creditor, apart from other documents, which may well prove the
existence of the operational debt. According to learned senior
counsel, on the second ground as well it is clear, on a perusal 6
of Form 5, that a “person authorised to act on behalf of the
operational creditor” is a person who can sign Form 5 on behalf
of the operational creditor. Also, the expression “position with or
in relation to the operational creditor” shows that a lawyer, who
is authorized by the operational creditor, is certainly within the
said expression. He also referred us to Section 30 of the
Advocates Act, 1961 and judgments on the effect of the
expression “practise” when it applies to lawyers, vis-a-vis
Tribunals such as the NCLT and NCLAT.
6. Shri Arvind Datar, learned senior advocate, supported the
arguments of Shri Rohatgi and went on to add that the
definition of “person” contained in Section 2(23) of the Code
includes a person resident outside India, and when read with
the definition of “operational creditor” in Section 5(20) of the
Code would make it clear that persons, such as the appellant,
are certainly operational creditors within the meaning of the
Code. He stressed the fact that if a copy of the certificate under
Section 9(3)(c) can only be from a “financial institution” as
7
defined under Section 3(14) of the Code, and if a non resident
bank or financial institution, such as the appellant, may not be
included either as a scheduled bank under Section 3(14)(a) or
as such other institution as the Central Government may by
notification specify as a financial institution under Section 3(14)
(d), it is clear that Section 9(3)(c) cannot operate to non suit the
appellant, as it would be impossible to get a certificate from a
financial institution as defined. This being the case, he argued
that the Court should add words into the expression “financial
institution”, as it would otherwise lead to absurdity and that if
Section 9(3)(c) is held to be mandatory, then a certificate from a
foreign bank, who is not a “financial institution” as defined under
the Code, should be read into Section 9(3)(c). Otherwise, the
learned senior counsel supported Shri Rohatgi’s argument that
Section 9(3)(c) is a directory provision which need not
mandatorily be complied with. A further argument was made
that the definition in Section 3(14), though exhaustive, is
subject to context to the contrary and that, therefore, it is clear
that a financial institution would include a bank outside the 8
categories mentioned in Section 3(14) when it comes to an
operational creditor who is a resident outside India.
7. All these arguments were countered by Dr. A.M. Singhvi,
learned senior counsel appearing on behalf of the respondent.
First and foremost, according to learned senior counsel, the
object of the Code is not that persons may use the Code as a
means of recovering debts. The Code is an extremely
draconian piece of legislation and must, therefore, be construed
strictly. If this is kept in mind, it is clear that Section 9(3)(c) is
mandatory and requires to be complied with strictly or else the
application should be dismissed at the threshold. He stated
that in the context of it being recognized by our judgments that
a financial creditor and operational creditor are completely,
differently and separately dealt with in the Code, and that so far
as an operational creditor is concerned, it is important to bear in
mind that a very low threshold is required in order that an
operational creditor’s application be rejected, namely, there
being a pre-existing dispute between the parties. According to
9
learned senior counsel Section 9(3)(c) is a jurisdictional
condition precedent, which is clear from the expression
“initiation” and the expression “shall”, both showing that the
Section is a mandatory condition precedent which has to be
satisfied before the adjudicating authority can proceed further.
According to learned senior counsel, a copy of the certificate
from a financial institution is a very important document which
makes it clear, almost conclusively, that there is an unpaid
operational debt. According to him, the principle contained in
Taylor v. Taylor (1875) 1 Ch. D. 426, has been followed by a
number of judgments and is applicable inasmuch as when a
statute requires a particular thing to be done in a particular
manner, it must be done in that manner or not at all. He also
referred us to various Sections of the Code, the Insolvency and
the Adjudicating Authority Rules, Form 5 in particular, together
with the Viswanathan Committee and report Joint Committee
report of the Parliament. According to the learned senior
counsel, it is clear from the definition of “financial institution”
contained in Section 3(14) that certain foreign banks are 10
included within the expression “scheduled banks” under Section
3(14)(a) and that, under Section 3(14)(d), the Central
Government may, by notification, specify other foreign banks as
financial institutions. It is only where operational creditors have
dealings with banks which fall within Section 3(14), that they
can avail the opportunity of declaring a corporate debtor as
insolvent under Sections 8 and 9 of the Code. Persons who
may be residents outside India and who bank with entities that
are not contained within the definition of Section 3 (14) would,
therefore, be outside the Code.
8. According to the learned senior counsel, the
consequence of not furnishing a copy of the certificate under
Section 9(3)(c) is that, under Section 9(5)(ii)(a), the application
that is made would be incomplete and, subject to the proviso,
would have to be dismissed on that score. Also, according to
the learned senior counsel, the NCLAT was right in following
the judgment contained in Smart Timing Steel Ltd. v. National
Steel and Agro Industries Ltd decided on 19.5.2017, which,
11
according to the learned senior counsel, has merged in an
order of this Court dismissing an appeal from the said
judgment.
9. According to the learned senior counsel, a lawyer’s notice
cannot be given under Section 8, read with the Adjudicating
Authority Rules and Form 5 therein. Either the operational
creditor himself must send the requisite notice, or a duly
authorized agent on his behalf should do so, and such
authorized agent can only be an “insider”, namely, a person
who is authorized by the operational creditor, being an
employee, director or other person from within who alone can
send the notice under Section 8 and sign the application under
Section 9. Dr. Singhvi also stated that it is clear, from Forms 3
and 5, that only a person authorized to act on behalf of the
operational creditor can send the notice and/or sign the
application. He stressed the word “position” with or in relation
to the operational creditor and stated that this would also
indicate that it is only an insider who can be so authorized by
12
the operational creditor and not a lawyer. According to learned
senior counsel, the provisions contained in certain statutes
such as Section 434(2) of the Companies Act, 1956 and Rule 4
of the Debts Recovery Tribunal (Procedure) Rules, 1993 under
the Recovery of Debts Due to Banks and Financial Institutions
Act, 1993 (“Debts Recovery Rules”) would also make it clear
that where a lawyer can do things on behalf of a party, it is
expressly so mentioned unlike the present case.
10. Having heard learned counsel for the parties, it is
necessary to set out the relevant Sections of the Code and the
Adjudicating Authority Rules.
“3. In this Code, unless the context otherwise requires,— (10) “creditor” means any person to whom a debt is owed and includes a financial creditor, an operational creditor, a secured creditor, an unsecured creditor and a decree-holder;
(14) “financial institution” means— (a) a scheduled bank; (b) financial institution as defined in section 45-I of the Reserve Bank of India Act, 1934; (c) public financial institution as defined in clause (72) of section 2 of the Companies Act, 2013; and
13
(d) such other institution as the Central Government may by notification specify as a financial institution;
(23) “person” includes— (a) an individual; (b) a Hindu Undivided Family; (c) a company; (d) a trust; (e) a partnership; (f) a limited liability partnership; and (g) any other entity established under a statute, and includes a person resident outside India;
(25) “person resident outside India” means a person other than a person resident in India;
xxx xxx xxx
5. In this Part, unless the context otherwise requires,— (20) “operational creditor” means a person to whom an operational debt is owed and includes any person to whom such debt has been legally assigned or transferred;
(21) “operational debt” means a claim in respect of the provision of goods or services including employment or a debt in respect of the repayment of dues arising under any law for the time being in force and payable to the Central Government, any State Government or any local authority;
xxx xxx xxx
8. Insolvency resolution by operational creditor- (1) An operational creditor may, on the occurrence of a default, deliver a demand notice of unpaid
14
operational debtor copy of an invoice demanding payment of the amount involved in the default to the corporate debtor in such form and manner as may be prescribed. (2) The corporate debtor shall, within a period of ten days of the receipt of the demand notice or copy of the invoice mentioned in sub-section (1) bring to the notice of the operational creditor— (a) existence of a dispute, if any, and record of the pendency of the suit or arbitration proceedings filed before the receipt of such notice or invoice in relation to such dispute; (b) the repayment of unpaid operational debt— (i) by sending an attested copy of the record of electronic transfer of the unpaid amount from the bank account of the corporate debtor; or (ii) by sending an attested copy of record that the operational creditor has encashed a cheque issued by the corporate debtor.
Explanation.—For the purposes of this section, a “demand notice” means a notice served by an operational creditor to the corporate debtor demanding repayment of the operational debt in respect of which the default has occurred.
xxx xxx xxx
9. Application for initiation of corporate insolvency resolution process by operational creditor- (1) After the expiry of the period of ten days from the date of delivery of the notice or invoice demanding payment under sub-section (1) of section 8, if the operational creditor does not receive payment from the corporate debtor or notice of the dispute under sub-section (2) of section 8, the operational creditor may file an application before the Adjudicating
15
Authority for initiating a corporate insolvency resolution process. (2) The application under sub-section (1) shall be filed in such form and manner and accompanied with such fee as may be prescribed. (3) The operational creditor shall, along with the application furnish— (a) a copy of the invoice demanding payment or demand notice delivered by the operational creditor to the corporate debtor; (b) an affidavit to the effect that there is no notice given by the corporate debtor relating to a dispute of the unpaid operational debt; (c) a copy of the certificate from the financial institutions maintaining accounts of the operational creditor confirming that there is no payment of an unpaid operational debt by the corporate debtor; and (d) such other information as may be specified. (4) An operational creditor initiating a corporate insolvency resolution process under this section, may propose a resolution professional to act as an interim resolution professional. (5) The Adjudicating Authority shall, within fourteen days of the receipt of the application under sub-section (2), by an order— (i) admit the application and communicate such decision to the operational creditor and the corporate debtor if,— (a) the application made under sub-section (2) is complete; (b) there is no repayment of the unpaid operational debt; (c) the invoice or notice for payment to the corporate debtor has been delivered by the operational creditor;
16
(d) no notice of dispute has been received by the operational creditor or there is no record of dispute in the information utility; and (e) there is no disciplinary proceeding pending against any resolution professional proposed under sub-section (4), if any. (ii) reject the application and communicate such decision to the operational creditor and the corporate debtor, if— (a) the application made under sub-section (2) is incomplete; (b) there has been repayment of the unpaid operational debt; (c) the creditor has not delivered the invoice or notice for payment to the corporate debtor; (d) notice of dispute has been received by the operational creditor or there is a record of dispute in the information utility; or (e) any disciplinary proceeding is pending against any proposed resolution professional: Provided that Adjudicating Authority, shall before rejecting an application under sub-clause (a) of clause (ii) give a notice to the applicant to rectify the defect in his application within seven days of the date of receipt of such notice from the adjudicating Authority. (6) The corporate insolvency resolution process shall commence from the date of admission of the application under sub-section (5) of this section.
xxx xxx xxx
The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016
5. Demand notice by operational creditor.—
17
(1) An operational creditor shall deliver to the corporate debtor, the following documents, namely.- (a) a demand notice in Form 3; or (b) a copy of an invoice attached with a notice in Form 4. (2) The demand notice or the copy of the invoice demanding payment referred to in sub-section (2) of section 8 of the Code, may be delivered to the corporate debtor, (a) at the registered office by hand, registered post or speed post with acknowledgement due; or (b) by electronic mail service to a whole time director or designated partner or key managerial personnel, if any, of the corporate debtor. (3) A copy of demand notice or invoice demanding payment served under this rule by an operational creditor shall also be filed with an information utility, if any.
6. Application by operational creditor.— (1) An operational creditor, shall make an application for initiating the corporate insolvency resolution process against a corporate debtor under section 9 of the Code in Form 5, accompanied with documents and records required therein and as specified in the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016. (2) The applicant under sub-rule (1) shall dispatch forthwith, a copy of the application filed with the Adjudicating Authority, by registered post or speed post to the registered office of the corporate debtor.
FORM 3 (See clause (a) of sub-rule (1) of rule 5)
18
FORM OF DEMAND NOTICE / INVOICE DEMANDING PAYMENT UNDER THE INSOLVENCY AND BANKRUPTCY CODE, 2016 (Under rule 5 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016) [Date]
To, [Name and address of the registered office of the corporate debtor]
From, [Name and address of the registered office of the operational creditor]
Subject: Demand notice/invoice demanding payment in respect of unpaid operational debt due from [corporate debtor] under the Code.
Madam/Sir, 1. This letter is a demand notice/invoice demanding payment of an unpaid operational debt due from [name of corporate debtor].
2. Please find particulars of the unpaid operational debt below:
PARTICULARS OF OPERATIONAL DEBT 1. TOTAL AMOUNT OF DEBT, DETAILS
OF TRANSACTIONS ON ACCOUNT OF WHICH DEBT FELL DUE, AND THE DATE FROM WHICH SUCH DEBT FELL DUE
2. AMOUNT CLAIMED TO BE IN DEFAULT AND THE DATE ON WHICH THE DEFAULT OCCURRED (ATTACH THE WORKINGS FOR COMPUTATION
19
OF DEFAULT IN TABULAR FORM) 3. PARTICULARS OF SECURITY HELD,
IF ANY, THE DATE OF ITS CREATION, ITS ESTIMATED VALUE AS PER THE CREDITOR. ATTACH A COPY OF A CERTIFICATE OF REGISTRATION OF CHARGE ISSUED BY THE REGISTRAR OF COMPANIES (IF THE CORPORATE DEBTOR IS A COMPANY)
4. DETAILS OF RETENTION OF TITLE ARRANGEMENTS (IF ANY) IN RESPECT OF GOODS TO WHICH THE OPERATIONAL DEBT REFERS
5. RECORD OF DEFAULT WITH THE INFORMATION UTILITY (IF ANY)
6. PROVISION OF LAW, CONTRACT OR OTHER DOCUMENT UNDER WHICH DEBT HAS BECOME DUE
7. LIST OF DOCUMENTS ATTACHED TO THIS APPLICATION IN ORDER TO PROVE THE EXISTENCE OF OPERATIONAL DEBT AND THE AMOUNT IN DEFAULT
3. If you dispute the existence or amount of unpaid operational debt (in default) please provide the undersigned, within ten days of the receipt of this letter, of the pendency of the suit or arbitration proceedings in relation to such dispute filed before the receipt of this letter/notice.
4. If you believe that the debt has been repaid before the receipt of this letter, please demonstrate such repayment by sending to us, within ten days of receipt of this letter, the following:
20
(a) an attested copy of the record of electronic transfer of the unpaid amount from the bank account of the corporate debtor; or (b) an attested copy of any record that [name of the operational creditor] has received the payment.
5. The undersigned, hereby, attaches a certificate from an information utility confirming that no record of a dispute raised in relation to the relevant operational debt has been filed by any person at any information utility. (if applicable)
6. The undersigned request you to unconditionally repay the unpaid operational debt (in default) in full within ten days from the receipt of this letter failing which we shall initiate a corporate insolvency resolution process in respect of [name of corporate debtor].
Yours sincerely,
Signature of person authorised to act on behalf of the operational creditor Name in block letters Position with or in relation to the operational creditor Address of person signing
Instructions 1. Please serve a copy of this form on the corporate debtor, ten days in advance of filing an application under section 9 of the Code. 2. Please append a copy of such served notice to the application made by the operational creditor to the Adjudicating Authority.
Form 5 21
(See sub-rule (1) of rule 6)
APPLICATION BY OPERATIONAL CREDITOR TO INITIATE CORPORATE INSOLVENCY
RESOLUTION PROCESS UNDER THE CODE. (Under rule 6 of the Insolvency and Bankruptcy
(Application to Adjudicating Authority) Rules, 2016)
[Date]
To, The National Company Law Tribunal [Address]
From, [Name and address for correspondence of the operational creditor]
In the matter of [name of the corporate debtor]
Subject: Application to initiate corporate insolvency resolution process in respect of [name of the corporate debtor] under the Insolvency and Bankruptcy Code, 2016.
Madam/Sir,
[Name of the operational creditor], hereby submits this application to initiate a corporate insolvency resolution process in the case of [name of corporate debtor]. The details for the purpose of this application are set out below:
Part – I PARTICULARS OF APPLICANT
1. NAME OF OPERATIONAL CREDITOR 2. IDENTIFICATION NUMBER OF
22
OPERATIONAL CREDITOR (IF ANY)
3. ADDRESS FOR CORRESPONDENCE OF THE OPERATIONAL CREDITOR
Part - II PARTICULARS OF CORPORATE DEBTOR
1. NAME OF THE CORPORATE DEBTOR 2. IDENTIFICATION NUMBER OF
CORPORATE DEBTOR 3. DATE OF INCORPORATION OF
CORPORATE DEBTOR 4. NOMINAL SHARE CAPITAL AND THE
PAID-UP SHARE CAPITAL OF THE CORPORATE DEBTOR AND/OR DETAILS OF GUARANTEE CLAUSE AS PER MEMORANDUM OF ASSOCIATION (AS APPLICABLE)
5. ADDRESS OF THE REGISTERED OFFICE OF THE CORPORATE DEBTOR
6. NAME, ADDRESS AND AUTHORITY OF PERSON SUBMITTING APPLICATION ON BEHALF OF OPERATIONAL CREDITOR (ENCLOSE AUTHORISATION)
7. NAME AND ADDRESS OF PERSON RESIDENT IN INDIA AUTHORISED TO ACCEPT THE SERVICE OF PROCESS ON ITS BEHALF (ENCLOSE AUTHORISATION)
Part-III PARTICULARS OF THE PROPOSED INTERIM RESOLUTION PROFESSIONAL [IF PROPOSED]
1. NAME, ADDRESS, EMAIL ADDRESS AND THE REGISTRATION NUMBER OF
23
THE PROPOSED INSOLVENCY PROFESSIONAL
Part-IV PARTICULARS OF OPERATIONAL DEBT
1. TOTAL AMOUNT OF DEBT, DETAILS OF TRANSACTIONS ON ACCOUNT OF WHICH DEBT FELL DUE, AND THE DATE FROM WHICH SUCH DEBT FELL DUE
2. AMOUNT CLAIMED TO BE IN DEFAULT AND THE DATE ON WHICH THE DEFAULT OCCURRED (ATTACH THE WORKINGS FOR COMPUTATION OF AMOUNT AND DATES OF DEFAULT IN TABULAR FORM)
Part-V PARTICULARS OF OPERATIONAL DEBT [DOCUMENTS, RECORDS AND EVIDENCE OF DEFAULT]
1. PARTICULARS OF SECURITY HELD, IF ANY, THE DATE OF ITS CREATION, ITS ESTIMATED VALUE AS PER THE CREDITOR. ATTACH A COPY OF A CERTIFICATE OF REGISTRATION OF CHARGE ISSUED BY THE REGISTRAR OF COMPANIES (IF THE CORPORATE DEBTOR IS A COMPANY)
2. DETAILS OF RESERVATION / RETENTION OF TITLE ARRANGEMENTS (IF ANY) IN RESPECT OF GOODS TO WHICH THE OPERATIONAL DEBT REFERS
3. PARTICULARS OF AN ORDER OF A COURT, TRIBUNAL OR ARBITRAL PANEL ADJUDICATING ON
24
THE DEFAULT, IF ANY (ATTACH A COPY OF THE ORDER)
4. RECORD OF DEFAULT WITH THE INFORMATION UTILITY, IF ANY (ATTACH A COPY OF SUCH RECORD)
5. DETAILS OF SUCCESSION CERTIFICATE, OR PROBATE OF A WILL, OR LETTER OF ADMINISTRATION, OR COURT DECREE (AS MAY BE APPLICABLE), UNDER THE INDIAN SUCCESSION ACT, 1925 (10 OF 1925) (ATTACH A COPY)
6. PROVISION OF LAW, CONTRACT OR OTHER DOCUMENT UNDER WHICH OPERATIONAL DEBT HAS BECOME DUE
7. A STATEMENT OF BANK ACCOUNT WHERE DEPOSITS ARE MADE OR CREDITS RECEIVED NORMALLY BY THE OPERATIONAL CREDITOR IN RESPECT OF THE DEBT OF THE CORPORATE DEBTOR (ATTACH A COPY)
8. LIST OF OTHER DOCUMENTS ATTACHED TO THIS APPLICATION IN ORDER TO PROVE THE EXISTENCE OF OPERATIONAL DEBT AND THE AMOUNT IN DEFAULT
I, [Name of the operational creditor / person authorised to act on behalf of the operational creditor] hereby certify that, to the best of my knowledge, [name of proposed insolvency professional], is fully qualified and permitted to act as an insolvency professional in accordance with the Code and the rules and regulations made thereunder. [WHERE APPLICABLE]
[Name of the operational creditor] has paid the requisite fee for this application through [state means of payment] on [date].
25
Yours sincerely,
Signature of person authorised to act on behalf of the operational creditor Name in block letters Position with or in relation to the operational creditor Address of person signing
Instructions -
Please attach the following to this application:
Annex I Copy of the invoice / demand notice as in Form 3 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 served on the corporate debtor.
Annex II Copies of all documents referred to in this application.
Annex III Copy of the relevant accounts from the banks/financial institutions maintaining accounts of the operational creditor confirming that there is no payment of the relevant unpaid operational debt by the operational debtor, if available.
Annex IV Affidavit in support of the application in accordance with the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
Annex V Written communication by the proposed interim resolution professional as set out in Form 2 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016. [WHERE APPLICABLE]
26
Annex VI Proof that the specified application fee has been paid.
Note: Where workmen/employees are operational creditors, the application may be made either in an individual capacity or in a joint capacity by one of them who is duly authorised for the purpose.”
11. The first thing to be noticed on a conjoint reading of
Sections 8 and 9 of the Code, as explained in Mobilox
Innovations Private Limited v. Kirusa Software Private
Limited, Civil Appeal No. 9405 of 2017 decided on 21.9.2017,
at paragraphs 33 to 36, is that Section 9(1) contains the
conditions precedent for triggering the Code insofar as an
operational creditor is concerned. The requisite elements
necessary to trigger the Code are:
i. occurrence of a default; ii. delivery of a demand notice of an unpaid operational debt or
invoice demanding payment of the amount involved; and iii. the fact that the operational creditor has not received
payment from the corporate debtor within a period of 10
days of receipt of the demand notice or copy of invoice
demanding payment, or received a reply from the corporate
27
debtor which does not indicate the existence of a
pre-existing dispute or repayment of the unpaid operational
debt.
12. It is only when these conditions are met that an
application may then be filed under Section 9(2) of the Code in
the prescribed manner, accompanied with such fee as has
been prescribed. Under Section 9(3), what is clear is that,
along with the application, certain other information is also to be
furnished. Obviously, under Section 9(3)(a), a copy of the
invoice demanding payment or demand notice delivered by the
operational creditor to the corporate debtor is to be furnished.
We may only indicate that under Rules 5 and 6 of the
Adjudicating Authority Rules, read with Forms 3 and 5, it is
clear that, as Annexure I thereto, the application in any case
must have a copy of the invoice/demand notice attached to the
application. That this is a mandatory condition precedent to the
filing of an application is clear from a conjoint reading of
sections 8 and 9(1) of the Code.
28
13. When we come to Section 9(3)(b), it is obvious that an
affidavit to the effect that there is no notice given by the
corporate debtor relating to a dispute of the unpaid operational
debt can only be in a situation where the corporate debtor has
not, within the period of 10 days, sent the requisite notice by
way of reply to the operational creditor. In a case where such
notice has, in fact, been sent in reply by the corporate debtor,
obviously an affidavit to that effect cannot be given.
14. When we come to sub-clause (c) of Section 9(3), it is
equally clear that a copy of the certificate from the financial
institution maintaining accounts of the operational creditor
confirming that there is no payment of an unpaid operational
debt by the corporate debtor is certainly not a condition
precedent to triggering the insolvency process under the Code.
The expression “confirming” makes it clear that this is only a
piece of evidence, albeit a very important piece of evidence,
which only “confirms” that there is no payment of an unpaid
operational debt. This becomes clearer when we go to
29
sub-clause (d) of Section 9(3) which requires such other
information as may be specified has also to be furnished along
with the application.
15. When Form 5 under Rule 6 is perused, it becomes clear
that Part V thereof speaks of particulars of the operational debt.
There are 8 entries in Part V dealing with documents, records
and evidence of default. Item 7 of Part V is only one of such
documents and has to be read along with Item 8, which speaks
of other documents in order to prove the existence of an
operational debt and the amount in default. Further, annexure
III in the Form also speaks of copies of relevant accounts kept
by banks/financial institutions maintaining accounts of the
operational creditor, confirming that there is no payment of the
unpaid operational debt, only “if available”. This would show
that such accounts are not a pre-condition to trigger the Code,
and that if such accounts are not available, a certificate based
on such accounts cannot be given, if Section 9 is to be read the
30
Adjudicating Authority Rules and the Forms therein, all of which
set out the statutory conditions necessary to invoke the Code.
16. In State of U.P. v. Babu Ram 1961 2 SCR 679 at
701-702, this Court dealt with the position of rules made under
a statute as follows:
“What then is the effect of the said propositions in their application to the provisions of the Police Act and the rules made thereunder? The Police Act of 1861 continues to be good law under the Constitution. Para 477 of the Police Regulations shows that the rules in Chapter XXXII thereof have been framed under Section 7 of the Police Act. Presumably, they were also made by the Government in exercise of its power under Section 46(2) of the Police Act. Under para 479(a) the Governor's power of punishment with reference to all officers is preserved; that is to say, this provision expressly saves the power of the Governor under Article 310 of the Constitution. “Rules made under a statute must be treated for all purposes of construction or obligation exactly as if they were in the Act and are to be of the same effect as if contained in the Act, and are to be judicially noticed for all purposes of construction or obligation”: see Maxwell “On the Interpretation of Statutes”, 10th edn., pp. 50-51. The statutory rules cannot be described as, or equated with, administrative directions. If so, the Police Act and the rules made thereunder constitute a self-contained code providing for the appointment of police officers and prescribing the procedure for their removal.
31
Equally, in Desh Bandhu Gupta v. Delhi Stock Exchange
(1979) 4 SCC 565 at 572, this Court laid down the principle of
contemporanea expositio as under:
“The principle of contemporanea expositio (interpreting a statute or any other document by reference to the exposition it has received from contemporary authority) can be invoked though the same will not always be decisive of the question of construction (Maxwell 12th ed. p. 268). In Crawford on Statutory Construction (1940 ed.) in para 219 (at pp. 393-395) it has been stated that administrative construction (i.e. contemporaneous construction placed by administrative or executive officers charged with executing a statute) generally should be clearly wrong before it is overturned; such a construction, commonly referred to as practical construction, although not controlling, is nevertheless entitled to considerable weight; it is highly persuasive. In Baleshwar Bagarti v. Bhagirathi Dass [ILR 35 Cal 701 at 713] the principle, which was reiterated in Mathura Mohan Saha v. Ram Kumar Saha [ILR 43 Cal 790 : AIR 1916 Cal 136] has been stated by Mukerjee, J., thus:
“It is a well settled principle of interpretation that courts in construing a statute will give much weight to the interpretation put upon it, at the time of its enactment and since, by those whose duty it has been to construe, execute and apply it. I do not suggest for a moment that such interpretation
32
has by any means a controlling effect upon the Courts; such interpretation may, if occasion arises, have to be disregarded for cogent and persuasive reasons, and in a clear case of error, a court would without hesitation refuse to follow such construction.”
However, Dr. Singhvi referred to the following three judgments
for the proposition that rules cannot override the substantive
provisions of an Act: D.T.U. v. B.B.L. Hajelay (1972) 2 SCC
744 (para 13); ADM (Rev.) Delhi Admn. v. Siri Ram (2000) 5
SCC 451 (para 16); and Ispat Industries Ltd. v.
Commissioner of Customs (2006) 12 SCC 583 (para 21).
The aforesaid judgments only have application when rules are
ultra vires the parent statute. In the present case, the rules
merely flesh out what is already contained in the statute and
must, therefore, be construed along with the statute. Read with
the Code, they form a self-contained code being
contemporanea expositio by the Executive which is charged
with carrying out the provisions of the Code. The true
construction of Section 9(3)(c) is that it is a procedural
33
provision, which is directory in nature, as the Adjudicatory
Authority Rules read with the Code clearly demonstrate.
17. There may be situations of operational creditors who may
have dealings with a financial institution as defined in Section
3(14) of the Code. There may also be situations where an
operational creditor may have as his banker a non-scheduled
bank, for example, in which case, it would be impossible for him
to fulfill the aforesaid condition. A foreign supplier or assignee
of such supplier may have a foreign banker who is not within
Section 3(14) of the Code. The fact that such foreign supplier is
an operational creditor is established from a reading of the
definition of “person” contained in section 3(23), as including
persons resident outside India, together with the definition of
“operational creditor” contained in Section 5(20), which in turn is
defined as “a person to whom an operational debt is owed and
includes any person to whom such debt has been legally
assigned or transferred”. That such person may have a
bank/financial institution with whom it deals and which is not
contained within the definition of Section 3(14) of the Code 34
would show that Section 9(3)(c) in such a case would, if Dr.
Singhvi is right about the sub-section being a condition
precedent, amount to a threshold bar to proceeding further
under the Code. The Code cannot be construed in a
discriminatory fashion so as to include only those operational
creditors who are residents outside India who happen to bank
with financial institutions which may be included under Section
3(14) of the Code. It is no answer to state that such person can
approach the Central Government to include its foreign banker
under Section 3(14) of the Code, for the Central Government
may never do so. Equally, Dr. Singhvi’s other argument that
such persons ought to be left out of the triggering of the Code
against their corporate debtor, despite being operational
creditors as defined, would not sound well with Article 14 of the
Constitution, which applies to all persons including foreigners.
Therefore, as the facts of these cases show, a so called
condition precedent impossible of compliance cannot be put as
a threshold bar to the processing of an application under
Section 9 of the Code. 35
18. However, it was argued that there are various other
categories of creditors who cannot file insolvency petitions,
such as government authorities who have pending tax dues.
Such authorities have ample powers under taxation statutes to
coercively collect outstanding tax arrears. Besides they form a
class, as a whole, who are kept out of the Code, unlike persons
who are resident outside India who, though being operational
creditors, are artificially divided, if we are to accept Dr. Singhvi’s
argument, into two sub-classes, namely, those who bank with
an institution that is recognized by Section 3(14) of the Code
and those who do not. This argument also does not commend
itself to us.
19. It is true that the expression “initiation” contained in the
marginal note to Section 9 does indicate the drift of the
provision, but from such drift, to build an argument that the
expression “initiation” would lead to the conclusion that Section
9(3) contains mandatory conditions precedent before which the
Code can be triggered is a long shot. Equally, the expression
36
“shall” in Section 9(3) does not take us much further when it is
clear that Section 9(3)(c) becomes impossible of compliance in
cases like the present. It would amount to a situation wherein
serious general inconvenience would be caused to innocent
persons, such as the appellant, without very much furthering
the object of the Act, as has been held in the State of Haryana
v. Raghubir Dayal (1995) 1 SCC 133 at paragraph 5 and
obviously, therefore, Section 9(3)(c) would have to be construed
as being directory in nature.
20. Even otherwise, the important condition precedent is an
occurrence of a default, which can be proved, as has been
stated hereinabove, by means of other documentary evidence.
Take for example the case of an earlier letter written by the
corporate debtor to the operational creditor confirming that a
particular operational debt is due and payable. This piece of
evidence would be sufficient to demonstrate that such debt is
due and that default has taken place, as may have been
admitted by the corporate debtor. If Dr. Singhvi’s submissions
37
were to be accepted, despite the availability of such
documentary evidence contained in the Section 9 application as
other information as may be specified, such application filed
under Section 9 would yet have to be rejected because there is
no copy of the requisite certificate under Section 9(3)(c).
Obviously, such an absurd result militates against such a
provision being construed as mandatory.
21. It is unnecessary to further refer to arguments made on
the footing that Section 7 qua financial creditors has a process
which is different from that of operational creditors under
Sections 8 and 9 of the Code. The fact that there is no
requirement of a bank certificate under Section 7 of the Code,
as compared to Section 9, does not take us very much further.
The difference between Sections 7 and 9 has already been
noticed by this Court in Innoventive Industries Ltd. v. ICICI
Bank & Anr., Civil Appeal Nos. 8337-8338 of 2017 decided on
August 31, 2017, as follows:-
“29. The scheme of Section 7 stands in contrast with the scheme under Section 8 where an
38
operational creditor is, on the occurrence of a default, to first deliver a demand notice of the unpaid debt to the operational debtor in the manner provided in Section 8(1) of the Code. Under Section 8(2), the corporate debtor can, within a period of 10 days of receipt of the demand notice or copy of the invoice mentioned in subsection (1), bring to the notice of the operational creditor the existence of a dispute or the record of the pendency of a suit or arbitration proceedings, which is pre-existing – i.e. before such notice or invoice was received by the corporate debtor. The moment there is existence of such a dispute, the operational creditor gets out of the clutches of the Code.
30. On the other hand, as we have seen, in the case of a corporate debtor who commits a default of a financial debt, the adjudicating authority has merely to see the records of the information utility or other evidence produced by the financial creditor to satisfy itself that a default has occurred. It is of no matter that the debt is disputed so long as the debt is “due” i.e. payable unless interdicted by some law or has not yet become due in the sense that it is payable at some future date. It is only when this is proved to the satisfaction of the adjudicating authority that the adjudicating authority may reject an application and not otherwise.”
The fact that these differences obtain under the Code would
have no direct bearing on whether Section 9(3)(c) ought to be
construed in the manner indicated by Dr. Singhvi. 39
22. It was also submitted that Sections 65 and 76 of the Code
provide for criminal prosecution against banks issuing false
bank certificates and that a foreign bank issuing such a
certificate may not be amenable to the jurisdiction of the Code.
It is unnecessary to answer this submission in view of the fact
that the necessity for such a certificate has itself been held by
this judgment to be directory in nature.
23. Equally, Dr. Singhvi’s argument that the Code leads to
very drastic action being taken once an application for
insolvency is filed and admitted and that, therefore, all
conditions precedent must be strictly construed is also not in
sync with the recent trend of authorities as has been noticed by
a concurring judgment in Ms. Eera through Dr. Manjula
Krippendorf v. State (Govt. of NCT of Delhi) & Anr, Criminal
Appeal Nos. 1217-1219 of 2017 decided on July 21, 2017. In
this judgment, the correct interpretation of Section 2(1)(d) of the
Protection of Children from Sexual Offences Act, 2012 arose.
After referring to the celebrated Heydon’s case, 76 E.R. 637
40
[1584] and to the judgments in which the golden rule of
interpretation of statutes was set out, the concurring judgment
of R.F. Nariman, J., after an exhaustive survey of the relevant
case law, came to the conclusion that the modern trend of case
law is that creative interpretation is within the Lakshman Rekha
of the Judiciary. Creative interpretation is when the Court looks
at both the literal language as well as the purpose or object of
the statute, in order to better determine what the words used by
the draftsman of the legislation mean. The concurring judgment
then concluded:
“It is thus clear on a reading of English, U.S., Australian and our own Supreme Court judgments that the ‘Lakshman Rekha’ has in fact been extended to move away from the strictly literal rule of interpretation back to the rule of the old English case of Heydon, where the Court must have recourse to the purpose, object, text, and context of a particular provision before arriving at a judicial result. In fact, the wheel has turned full circle. It started out by the rule as stated in 1584 in Heydon’s case, which was then waylaid by the literal interpretation rule laid down by the Privy Council and the House of Lords in the mid 1800s, and has come back to restate the rule somewhat in terms of what was most felicitously put over 400 years ago in Heydon’s case.”
41
In dealing with penal statutes, the Court was confronted with a
body of case law which stated that as penal consequences
ensue, the provisions of such statutes should be strictly
construed. Here again, the modern trend in construing penal
statutes has moved away from a mechanical incantation of
strict construction. Several judgments were referred to and it
was held that a purposive interpretation of such statutes is not
ruled out. Ultimately, it was held that a fair construction of penal
statutes based on purposive as well as literal interpretation is
the correct modern day approach.
24. However, Dr. Singhvi cited Raghunath Rai Bareja v.
Punjab National Bank, (2007) 2 SCC 230 and relied upon
paragraphs 39 to 47 for the proposition that the literal
construction of a statute is the only mode of interpretation when
the statute is clear and unambiguous. Paragraph 43 of the said
judgment was relied upon strongly by the learned counsel,
which states:
“In other words, once we depart from the literal rule, then any number of interpretations can be put to a
42
statutory provision, each judge having a free play to put his own interpretation as he likes. This would be destructive of judicial discipline, and also the basic principle in a democracy that it is not for the Judge to legislate as that is the task of the elected repre- sentatives of the people. Even if the literal interpre- tation results in hardship or inconvenience, it has to be followed (see G.P. Singh's Principles of Statutory Interpretations, 9th Edn., pp. 45-49). Hence depar- ture from the literal rule should only be done in very rare cases, and ordinarily there should be judicial restraint in this connection.”
Regard being had to the modern trend of authorities referred to
in the concurring judgment in Ms. Eera through Dr. Manjula
Krippendorf (supra), we need not be afraid of each Judge
having a free play to put forth his own interpretation as he likes.
Any arbitrary interpretation, as opposed to fair interpretation, of
a statute, keeping the object of the legislature in mind, would be
outside the judicial ken. The task of a Judge, when he looks at
the literal language of the statute as well as the object and
purpose of the statute, is not to interpret the provision as he
likes but is to interpret the provision keeping in mind
Parliament’s language and the object that Parliament had in
mind. With this caveat, it is clear that judges are not
43
knight-errants free to roam around in the interpretative world
doing as each Judge likes. They are bound by the text of the
statute, together with the context in which the statute is
enacted; and both text and context are Parliaments’, and not
what the Judge thinks the statute has been enacted for. Also, it
is clear that for the reasons stated by us above, a fair
construction of Section 9(3)(c), in consonance with the object
sought to be achieved by the Code, would lead to the
conclusion that it cannot be construed as a threshold bar or a
condition precedent as has been contended by Dr. Singhvi.
25. Dr. Singhvi then argued that the application of the
principle in Taylor (supra) should be followed when it comes to
the correct interpretation of Section 9(3)(c) of the Code. The
principle of Taylor (supra), namely that where a statute states
that a particular act is to be done in a particular manner; it must
be done in that manner or not at all, was followed by the Privy
Council in Nazir Ahmad v. King Emperor, 63 IA 372 (1936). In
that case, the Privy Council held that Sections 164 and 364 of
44
the Code of Criminal Procedure, 1898 prescribed the mode in
which confessions are to be recorded by Magistrates, when
made during investigation, and a confession before a
Magistrate not recorded in the manner provided was
inadmissible. In Ukha Kolhe v. State of Maharashtra (1964) 1
SCR 926 at 948-949, a Constitution Bench of this Court held
that the principle contained in Taylor (supra) would not apply
when proof of a specified fact could be obtained by means
other than that statutorily specified. The argument in that case
was that Sections 129A and 129B prescribed the mode of
taking blood in the course of investigation of an offence under
the Bombay Prohibition Act, 1949, and that, therefore,
production or examination of a person before a registered
medical practitioner during the course of such investigation is
the only method by which consumption of an intoxicant may be
proved. After setting out Sections 129A and 129B and the
judgment of the Privy Council in Nazir Ahmad (supra), this
Court held:
45
“The rule in Taylor v. Taylor [(1875) I Ch D 426] on which the Judicial Committee relied has, in our judgment, no application to this case. Section 66(2), as we have already observed, does not prescribe any particular method of proof of concentration of alcohol in the blood of a person charged with consumption or use of an intoxicant. Section 129-A is enacted primarily with the object of providing when the conditions prescribed are fulfilled, that a person shall submit himself to be produced before a registered medical practitioner for examination and for collection of blood. Undoubtedly, Section 129-A(1) confers power upon a Police or a Prohibition Officer in the conditions set out to compel a person suspected by him of having consumed illicit liquor, to be produced for examination and for collection of blood before a registered medical practitioner. But proof of concentration of alcohol may be obtained in the manner described in Section 129-A(1) and (2), or otherwise; that is expressly provided by sub-section (8) of Section 129-A, The power of a Police Officer to secure examination of a person suspected of having consumed an intoxicant in the course of investigation for an offence under the Act is undoubtedly restricted by Section 129-A. But in the present case the Police Officer investigating the offence had not produced the accused before a medical officer; it was in the course of his examination that Dr Kulkarni, before any investigation was commenced, came to suspect that the appellant had consumed liquor, and he directed that specimen of blood of the appellant be collected. This step may have been taken for deciding upon the line of treatment, but certainly not for collecting evidence to be used against the appellant in any possible trial for a charge of an offence of
46
consuming liquor contrary to the provisions of the Act. If unlawful consumption of an intoxicant by a person accused, may be proved otherwise than by a report obtained in the conditions mentioned in Section 129-A(1) and (2), there would be no reason to suppose that other evidence about excessive concentration of alcohol probative of consumption is inadmissible. Admissibility of evidence about concentration of alcohol in blood does not depend upon the exercise of any power of the Police or Prohibition Officer. Considerations which were present in Nazir Ahmad case [(1936) LR 63 IA 372] regarding the inappropriateness of Magistrates being placed in the same position as ordinary citizens and being required to transgress statutory provisions relating to the method of recording confessions also do not arise in the present case.”
26. This judgment applies on all fours to the facts of the
present case inasmuch as, like Section 129A(8) of the
aforesaid Act, proof of the existence of a debt and a default in
relation to such debt can be proved by other documentary
evidence, as is specifically contemplated by Section 9(3)(d) of
the Code. Like Section 66(2) of the aforesaid Act in Ukha
Kolhe (supra), Section 8 of the Code does not prescribe any
particular method of proof of occurrence of default.
Consequently, we are of the opinion that the principle contained
in Taylor (supra) does not apply in the present situation. 47
27. Also, in Madan & Co. v. Wazir Jaivir Chand (1989) 1
SCC 264 at 268-270, the interpretation of Section 11 of the
Jammu and Kashmir Houses and Shops Rent Control Act, 1966
was under consideration of this Court. As stated in paragraph 4
of the judgment, the controversy in that case turned on the
question whether the notice sent by the Respondent by
registered post can be said to have been served and the
Petitioner can be said to have been in receipt of the said notice.
In the words of the judgment:
“4. On the terms of the above sections, the controversy in this case turned on the question whether the notice sent by the respondent by registered post on 26-11-1976 can be said to have been served and the petitioner can be said to have been in receipt of the said notice. If the answer to this question is in the affirmative, as held by all the courts concurrently, there is nothing further to be said. The contention of the appellant tenant however, is that the statute postulates a factual service of the notice on, and the actual receipt of it by, the tenant and that this admittedly not being the position in the present case, no eviction could have been decreed.
5. Shri Soli J. Sorabjee, learned counsel appearing for the tenant submitted that the safeguards in Sections 11 and 12 of the Act are intended for the benefit and protection of the tenant and that,
48
therefore, where the Act provides for the service of the notice, by post, this requirement has to be strictly complied with. He referred to the decisions in Hare Krishna Das v. Hahnemann Publishing Co. Ltd.[(1965-66) 70 Cal WN 262] and Surajmull Ghanshyamdas v. Samadarshan Sur [AIR 1969 Cal 109 : ILR (1969) 1 Cal 379] to contend that such postal service can neither be presumed nor considered to be good service where the letter is returned to the sender due to the non-availability of the addressee. He urges that, in the absence of any enabling provision such as the one provided for in Section 106 of the Transfer of Property Act, service by some other mode, such as affixture, cannot be treated as sufficient compliance with the statute. In this context, he referred to the frequently applied rule in Taylor v. Taylor [(1875) 1 Ch D 426] that where a power is given to do a certain thing in a certain way, the thing must be done in that way or not at all and that other methods of performance are necessarily forbidden. He urged that even if service by affixture can be considered to be permissible, there are stringent prerequisites for service by affixture, such as those outlined in Order V Rules 17 to 19, of the Code of Civil Procedure (CPC) and that these prerequisites were not fulfilled in the present case. He pointed out that even under the CPC, service by such affixture can be recognised as valid only if sincere and vigilant attempts to serve the notice on the addressee personally are unsuccessful. In the present case, it is submitted, the evidence shows that the postman made no serious efforts to ascertain the whereabouts of the addressee even though the evidence showed that a servant of the petitioner firm was known to the postman and was present in the neighbourhood. He, therefore, submitted that the High Court should
49
have dismissed the suit for eviction filed by the landlord on the ground that the requirements of Sections 11 and 12 of the Act were not satisfied.”
The Court turned down the contention based on Taylor (supra)
in the following terms:
“We are of opinion that the conclusion arrived at by the courts below is correct and should be upheld. It is true that the proviso to clause (i) of Section 11(1) and the proviso to Section 12(3) are intended for the protection of the tenant. Nevertheless it will be easy to see that too strict and literal a compliance of their language would be impractical and unworkable.”
xxx xxx xxx “In this situation, we have to choose the more reasonable, effective, equitable and practical interpretation and that would be to read the word “served” as “sent by post”, correctly and properly addressed to the tenant, and the word “receipt” as the tender of the letter by the postal peon at the address mentioned in the letter. No other interpretation, we think, will fit the situation as it is simply not possible for a landlord to ensure that a registered letter sent by him gets served on, or is received by, the tenant.”
This judgment is also supportive of the proposition that when
the principle in Taylor (supra) leads to impractical, unworkable
and inequitable results, it cannot be applied out of context in
situations which are predominantly procedural in nature.
50
28. The decision in Smart Timing (supra) by the NCLAT,
which was relied upon by the impugned judgment, was then
pressed into service by Dr Singhvi stating that an appeal from
this judgment has been dismissed by this Court and that,
therefore, following the principle in Kunhayammed v. State of
Kerala (2000) 6 SCC 359, the NCLAT’s judgment has merged
with the Supreme Court’s order dated August 18, 2017, which
reads as follows:
“Heard the learned counsel appearing for the appellant. We do not find any reason to interfere with the order dated 19.05.2017 passed by the National Company Law Appellate Tribunal, New Delhi. In view of this, we find no merit in the appeal.
Accordingly, the appeal is dismissed.”
Whether or not there is a merger, it is clear that the order dated
August 18, 2017 is not “law declared” within the meaning of
Article 141 of the Constitution and is of no precedential value.
Suffice it to state that the said order was also a threshold
dismissal by the Supreme Court, having heard only the learned
counsel appearing for the appellant.
51
29. Dr. Singhvi then relied upon the Viswanathan Report
dated November 2015, in particular Box 5.2, which reads as
follows:
Box 5.2 – Trigger for IRP
1. The IRP can be triggered by either the debtor or the creditors by submitting documentation specified in the Code to the adjudicating authority. 2. For the debtor to trigger the IRP, she must be able to submit all the documentation that is defined in the Code, and may be specified by the Regulator above this. 3. The Code differentiates two categories of creditors: financial creditors where the liability to the debtor arises from a solely financial transaction, and operational creditors where the liability to the debtor arises in the form of future payments in exchange for goods or services already delivered. In cases where a creditor has both a solely financial transaction as well as an operational transaction with the entity, the creditor will be considered a financial creditor to the extent of the financial debt and an operational creditor to the extent of the operational debt is more than half the full liability it has with the debtor. 4. The Code will require different documentation for a debtor, a financial creditor, and an operational creditor to trigger the IRP. These are listed Box 5.3 under what the Adjudicator will accept as requirements to trigger the IRP.
52
30. Item 2 in Box 5.2 does show that for the corporate debtor
to trigger the IRP, it must be able to submit all the
documentation that is defined in the Code and that different
documentation is required insofar as financial creditors and
operational creditors are concerned, as is evident from Item 4 in
Box 5.2. The sentence which is after Box 5.2 is significant. It
reads, “therefore, the Code requires that the creditor can only
trigger the IRP on clear evidence of default.” Nowhere does the
report state that such “clear evidence” can only be in the shape
of the certificate, referred to in Section 9(3)(c), as a condition
precedent to triggering the Code. In fact, in Item 2(c) in Box
5.3, the Committee, by way of drafting instructions for how the
IRP can be triggered, states:
“If an operational creditor has applied, the application contains: i. Record of an undisputed bill against the entity, and where applicable, information of such undisputed as filed at a registered information utility.”
53
31. When it comes to the Joint Committee report dated April
2016, the draft Section contained therein, namely the definition
of financial institution contained in Section 3(14) of the Code,
has added into it a sub-clause (c) which is a public financial
institution as defined in Section 2(72) of the Companies Act,
2013. Apart from this, the draft statute that was placed before
the Joint Committee contains Section 9(3)(c) exactly as it is in
the present Code. This report again does not throw much light
on the point at issue before us.
32. Shri Mukul Rohatgi strongly relied upon a recent
judgment delivered by this Court in Surendra Trading
Company v. Juggilal Kamlapat Jute Mills Company Limited
and Others, Civil Appeal No. 8400 of 2017 decided on
September 19, 2017. In this case, the question of law framed
by the NCLAT for its decision was whether the time limit
prescribed for admitting or rejecting a petition for initiation of the
insolvency resolution process is mandatory. The precise
question was whether, under the proviso to Section 9(5), the
54
rectification of defects in an application within 7 days of the date
of receipt of notice from the adjudicating authority was a hard
and fast time limit which could never be altered. The NCLAT
had held that the 7 day period was sacrosanct and could not be
extended, whereas, insofar as the adjudicating authority is
concerned, the decision to either admit or reject the application
within the period of 14 days was held to be directory. This
Court, in disagreeing with the NCLAT on the 7 day period being
mandatory, held:
“We are not able to decipher any valid reason given while coming to the conclusion that the period mentioned in proviso is mandatory. The order of the NCLAT, thereafter, proceeds to take note of the provisions of Section 12 of the Code and points out the time limit for completion of insolvency resolution process is 180 days, which period can be extended by another 90 days. However, that can hardly provide any justification to construe the provisions of proviso to sub-section (5) of Section 9 in the manner in which it is done. It is to be borne in mind that limit of 180 days mentioned in Section 12 also starts from the date of admission of the application. Period prior thereto which is consumed, after the filing of the application under Section 9 (or for that matter under Section 7 or Section 10), whether by the Registry of the adjudicating authority in scrutinising the application or by the applicant in removing the defects or by the adjudicating
55
authority in admitting the application is not to be taken into account. In fact, till the objections are removed it is not to be treated as application validly filed inasmuch as only after the application is complete in every respect it is required to be entertained. In this scenario, making the period of seven days contained in the proviso as mandatory does not commend to us. No purpose is going to be served by treating this period as mandatory. In a given case there may be weighty, valid and justifiable reasons for not able to remove the defects within seven days. Notwithstanding the same, the effect would be to reject the application.
The court further went on to hold:
“Further, we are of the view that the judgments cited by the NCLAT and the principle contained therein applied while deciding that period of fourteen days within which the adjudicating authority has to pass the order is not mandatory but directory in nature would equally apply while interpreting proviso to sub-section (5) of Section 7, Section 9 or sub-section (4) of Section 10 as well. After all, the applicant does not gain anything by not removing the objections inasmuch as till the objections are removed, such an application would not be entertained. Therefore, it is in the interest of the applicant to remove the defects as early as possible.
Thus, we hold that the aforesaid provision of removing the defects within seven days is directory and not mandatory in nature. However, we would like to enter a caveat.
We are also conscious of the fact that sometimes applicants or their counsel may show laxity by not
56
removing the objections within the time given and make take it for granted that they would be given unlimited time for such a purpose. There may also be cases where such applications are frivolous in nature which would be filed for some oblique motives and the applicants may want those applications to remain pending and, therefore, would not remove the defects. In order to take care of such cases, a balanced approach is needed. Thus, while interpreting the provisions to be directory in nature, at the same time, it can be laid down that if the objections are not removed within seven days, the applicant while refilling the application after removing the objections, file an application in writing showing sufficient case as to why the applicant could not remove the objections within seven days. When such an application comes up for admission/order before the adjudicating authority, it would be for the adjudicating authority to decide as to whether sufficient cause is shown in not removing the defects beyond the period of seven days. Once the adjudicating authority is satisfied that such a case is shown, only then it would entertain the application on merits, otherwise it will have right to dismiss the application.”
This judgment also lends support to the argument for the
appellant in that it is well settled that procedure is the handmaid
of justice and a procedural provision cannot be stretched and
considered as mandatory, when it causes serious general
inconvenience. As has been held in Mahanth Ram Das v.
Ganga Das (1961) 3 SCR 763 at 767-768, we have traveled far
57
from the days of the laws of the Medes and the Persians
wherein, once a decree was promulgated, it was cast in stone
and could not be varied or extended later:
“Such procedural orders, though peremptory (conditional decrees apart) are, in essence, in terrorem, so that dilatory litigants might put themselves in order and avoid delay. They do not, however, completely estop a court from taking note of events and circumstances which happen within the time fixed. For example, it cannot be said that, if the appellant had started with the full money ordered to be paid and came well in time but was set upon and robbed by thieves the day previous, he could not ask for extension of time, or that the Court was powerless to extend it. Such orders are not like the law of the Medes and the Persians. Cases are known in which Courts have moulded their practice to meet a situation such as this and to have restored a suit or proceeding, even though a final order had been passed.”
33. Insofar as the second point is concerned, the first thing
that is to be noticed is that Section 8 of the Code speaks of an
operational creditor delivering a demand notice. It is clear that
had the legislature wished to restrict such demand notice being
sent by the operational creditor himself, the expression used
would perhaps have been “issued” and not “delivered”. Delivery,
therefore, would postulate that such notice could be made by
58
an authorized agent. In fact, in Forms 3 and 5 extracted
hereinabove, it is clear that this is the understanding of the
draftsman of the Adjudicatory Authority Rules, because the
signature of the person “authorized to act” on behalf of the
operational creditor must be appended to both the demand
notice as well as the application under Section 9 of the Code.
The position further becomes clear that both forms require such
authorized agent to state his position with or in relation to the
operational creditor. A position with the operational creditor
would perhaps be a position in the company or firm of the
operational creditor, but the expression “in relation to” is
significant. It is a very wide expression, as has been held in
Renusagar Power Co. Ltd. v. General Electric Co., (1984) 4
SCC 679 at 704 and State of Karnataka v. Azad Coach
Builders (P) Ltd. (2010) 9 SCC 524 at 535, which specifically
includes a position which is outside or indirectly related to the
operational creditor. It is clear, therefore, that both the
expression “authorized to act” and “position in relation to the
operational creditor” go to show that an authorized agent or a 59
lawyer acting on behalf of his client is included within the
aforesaid expression.
34. Quite apart from the above, Section 30 of the Advocates
Act states as follows:
“Right of advocates to practise.—Subject to provisions of this Act, every advocate whose name is entered in the State roll shall be entitled as of right to practise throughout the territories to which this Act extends,— (i) in all courts including the Supreme Court; (ii) before any tribunal or person legally authorised to take evidence; and (iii) before any other authority or person before whom such advocate is by or under any law for the time being in force entitled to practise.”
That the expression “practise” is an expression of extremely
wide import, and would include all preparatory steps leading to
the filing of an application before a Tribunal. This is clear from
a Constitution Bench judgment of this Court in Harish Uppal
(Ex-Capt.) v. Union of India, (2003) 2 SCC 45 at 72, which
states:
“The right of the advocate to practise envelopes a lot of acts to be performed by him in discharge of his professional duties. Apart from appearing in the courts he can be consulted by his clients, he can give his legal opinion whenever sought for, he can
60
draft instruments, pleadings, affidavits or any other documents, he can participate in any conference involving legal discussions, he can work in any office or firm as a legal officer, he can appear for clients before an arbitrator or arbitrators etc.”
35. The doctrine of harmonious construction of a statute
extends also to a harmonious construction of all statutes made
by Parliament. In Harshad S. Mehta v. State of Maharashtra
(2001) 8 SCC 257 at 280-81, the Special Court (Trial of
Offences Relating to Transactions in Securities) Act, 1992 was
held, insofar as the criminal jurisdiction of the Special Court
was concerned, to be harmoniously construed with the Code of
Criminal Procedure,1973 in the following terms:
“48. To our mind, the Special Court has all the powers of a Court of Session and/or Magistrate, as the case may be, after the prosecution is instituted or transferred before that Court. The width of the power of the Special Court will be same whether trying such cases as are instituted before it or transferred to it. The use of different words in Sections 6 and 7 of the Act as already noticed earlier also shows that the words in Section 7 that the prosecution for any offence shall be instituted only in the Special Court deserve a liberal and wider construction. They confer on the Special Court all powers of the Magistrate including the one at the stage of investigation or inquiry. Here, the institution of the prosecution means taking any steps in
61
respect thereof before the Special Court. The scheme of the Act nowhere contemplates that it was intended that steps at pre-cognizance stage shall be taken before a court other than a Special Court. We may note an illustration given by Mr Salve referring to Section 157 of the Code. Learned counsel submitted that the report under that section is required to be sent to a Magistrate empowered to take cognizance of offence. In relation to offence under the Act, the Magistrate has no power to take cognizance. That power is exclusively with the Special Court and thus report under Section 157 of the Code will have to be sent to the Special Court though the section requires it to be sent to the Magistrate. It is clear that for the expression “Magistrate” in Section 157, so far as the Act is concerned, it is required to be read as “Special Court” and likewise in respect of other provisions of the Code. If the expression “Special Court” is read for the expression “Magistrate”, everything will fall in line. This harmonious construction of the provisions of the Act and the Code makes the Act work. That is what is required by principles of statutory interpretation. Section 9(1) of the Act provides that the Special Court shall in the trial of such cases follow the procedure prescribed by the Code for the trial of warrant cases before the Magistrate. The expression “trial” is not defined in the Act or the Code. For the purpose of the Act, it has a wider connotation and also includes in it the pre-trial stage as well. Section 9(2) makes the Special Court, a Court of Session by a fiction by providing that the Special Court shall be deemed to be a Court of Session and shall have all the powers of a Court of Session. In case, the Special Court is held not to have the dual capacity and powers both of the Magistrate and the Court of Session, depending
62
upon the stage of the case, there will be a complete hiatus. It is also to be kept in view that the Special Court under the Act comprises of a High Court Judge and it is a court of exclusive jurisdiction in respect of any offence as provided in Section 3(2) which will include offences under the Indian Penal Code, the Prevention of Corruption Act and other penal laws. It is only in the event of inconsistency that the provisions of the Act would prevail as provided in Section 13 thereof. Any other interpretation will make the provision of the Act unworkable which could not be the intention of the legislature. Section 9(2) does not exclude Sections 306 to 308 of the Code from the purview of the Act. This section rather provides that the provisions of the Code shall apply to the proceedings before the Special Court. The inconsistency seems to be only imaginary. There is nothing in the Act to show that Sections 306 to 308 were intended to be excluded from the purview of the Act.”
Similarly, in CTO v. Binani Cements Ltd. (2014) 8 SCC 319 at
332, the rule of construction of two Parliamentary statutes being
harmoniously construed was laid down as follows:
“35. Generally, the principle has found vast application in cases of there being two statutes: general or specific with the latter treating the common subject-matter more specifically or minutely than the former. Corpus Juris Secundum, 82 C.J.S. Statutes § 482 states that when construing a general and a specific statute pertaining to the same topic, it is necessary to consider the statutes as consistent with one another and such statutes therefore should be harmonised,
63
if possible, with the objective of giving effect to a consistent legislative policy. On the other hand, where a general statute and a specific statute relating to the same subject-matter cannot be reconciled, the special or specific statute ordinarily will control. The provision more specifically directed to the matter at issue prevails as an exception to or qualification of the provision which is more general in nature, provided that the specific or special statute clearly includes the matter in controversy (Edmond v. United States [137 L Ed 2d 917 : 520 US 651 (1997)] , Warden v. Marrero [41 L Ed 2d 383 : 417 US 653 (1974)] ).”
More recently, in Binoy Viswam v. Union of India (2017) 7
SCC 59 at 132, this Court construed the Income Tax Act, 1961
and the Aadhaar (Targeted Delivery of Financial and Other
Subsidies, Benefits and Services) Act, 2016 harmoniously in
the following manner:
“98. In view of the above, we are not impressed by the contention of the petitioners that the two enactments are contradictory with each other. A harmonious reading of the two enactments would clearly suggest that whereas enrolment of Aadhaar is voluntary when it comes to taking benefits of various welfare schemes even if it is presumed that requirement of Section 7 of the Aadhaar Act that it is necessary to provide Aadhaar number to avail the benefits of schemes and services, it is up to a person to avail those benefits or not. On the other hand, purpose behind enacting Section 139-AA of the Act is to check a menace of black money as well
64
as money laundering and also to widen the income tax net so as to cover those persons who are evading the payment of tax.”
36. The non-obstante clause contained in Section 238 of the
Code will not override the Advocates Act as there is no
inconsistency between Section 9, read with the Adjudicating
Authority Rules and Forms referred to hereinabove, and the
Advocates Act. In Balchand Jain v. State of M.P. (1976) 4
SCC 572 at 585-86, the anticipatory bail provision contained in
Section 438 of the Code of Criminal Procedure was held not to
be wiped out by the non-obstante clause contained in Rule 184
of the Defence and Internal Security of India Rules, 1971. Fazal
Ali, J. concurring with the main judgment, held:
“16. Having regard to the principles enunciated above, we feel that there does not appear to be any direct conflict between the provisions of Rule 184 of the Rules and Section 438 of the Code. However, we hold that the conditions required by Rule 184 of the Rules must be impliedly imported in Section 438 of the Code so as to form the main guidelines which have to be followed while the court exercises its power under Section 438 of the Code in offences contemplated by Rule 184 of the Rules. Such an interpretation would meet the ends of justice, avoid all possible anomalies and would at the same time ensure and protect the liberty of the subject which
65
appears to be the real intention of the legislature in enshrining Section 438 as a new provision for the first time in the Code. We think that there is no real inconsistency between Section 438 of the Code and Rule 184 of the Rules and, therefore, the non obstante clause cannot be interpreted in a manner so as to repeal or override the provisions of Section 438 of the Code in respect of cases where Rule 184 of the Rules applies.”
Similarly, in R.S. Raghunath v. State of Karnataka (1992) 1
SCC 335 at 348, the non-obstante clause contained in Rule
3(2) of the Karnataka Civil Services (General Recruitment)
Rules, 1977 was held not to override the Karnataka General
Service (Motor Vehicles Branch) (Recruitment) Rules, 1976. It
was held:
“As already noted, there should be a clear inconsistency between the two enactments before giving an overriding effect to the non-obstante clause but when the scope of the provisions of an earlier enactment is clear the same cannot be cut down by resort to non-obstante clause. In the instant case we have noticed that even the General Rules of which Rule 3(2) forms a part provide for promotion by selection. As a matter of fact Rules 1(3)(a) and 3(1) and 4 also provide for the enforceability of the Special Rules. The very Rule 3 of the General Rules which provides for recruitment also provides for promotion by selection and further lays down that the methods of recruitment shall be
66
as specified in the Special Rules, if any. In this background if we examine the General Rules it becomes clear that the object of these Rules only is to provide broadly for recruitment to services of all the departments and they are framed generally to cover situations that are not covered by the Special Rules of any particular department. In such a situation both the Rules including Rules 1(3)(a), 3(1) and 4 of General Rules should be read together. If so read it becomes plain that there is no inconsistency and that amendment by inserting Rule 3(2) is only an amendment to the General Rules and it cannot be interpreted as to supersede the Special Rules. The amendment also must be read as being subject to Rules 1(3)(a), 3(1) and 4(2) of the General Rules themselves. The amendment cannot be read as abrogating all other Special Rules in respect of all departments. In a given case where there are no Special Rules then naturally the General Rules would be applicable. Just because there is a non-obstante clause, in Rule 3(2) it cannot be interpreted that the said amendment to the General Rules though later in point of time would abrogate the special rule the scope of which is very clear and which co-exists particularly when no patent conflict or inconsistency can be spelt out. As already noted Rules 1(3)(a), 3(1) and 4 of the General Rules themselves provide for promotion by selection and for enforceability of the Special Rules in that regard. Therefore there is no patent conflict or inconsistency at all between the General and the Special Rules.”
In Central Bank of India v. State of Kerala (2009) 4 SCC 94
at 141-42, the non-obstante clauses contained in Section 34(1)
67
of Recovery of Debts Due to Banks and Financial Institutions
Act, 1993 and Section 35 of the Securitisation and
Reconstruction of Financial Assets and Enforcement of Security
Interest Act, 2002 were held not to override specific provisions
contained in the Bombay Sales Tax Act, 1959 and the Kerala
Sales Tax Act 1963 dealing with a declaration of a first charge in
the following terms:
“130. Undisputedly, the two enactments do not contain provision similar to the Workmen's Compensation Act, etc. In the absence of any specific provision to that effect, it is not possible to read any conflict or inconsistency or overlapping between the provisions of the DRT Act and the Securitisation Act on the one hand and Section 38-C of the Bombay Act and Section 26-B of the Kerala Act on the other and the non obstante clauses contained in Section 34(1) of the DRT Act and Section 35 of the Securitisation Act cannot be invoked for declaring that the first charge created under the State legislation will not operate qua or affect the proceedings initiated by banks, financial institutions and other secured creditors for recovery of their dues or enforcement of security interest, as the case may be.
131. The Court could have given effect to the non obstante clauses contained in Section 34(1) of the DRT Act and Section 35 of the Securitisation Act vis-à-vis Section 38-C of the Bombay Act and Section 26-B of the Kerala Act and similar other
68
State legislations only if there was a specific provision in the two enactments creating first charge in favour of the banks, financial institutions and other secured creditors but as Parliament has not made any such provision in either of the enactments, the first charge created by the State legislations on the property of the dealer or any other person, liable to pay sales tax, etc., cannot be destroyed by implication or inference, notwithstanding the fact that banks, etc. fall in the category of secured creditors.”
Since there is no clear disharmony between the two
Parliamentary statutes in the present case which cannot be
resolved by harmonious interpretation, it is clear that both
statutes must be read together. Also, we must not forget that
Section 30 of the Advocates Act deals with the fundamental
right under Article 19(1)(g) of the Constitution to practice one’s
profession. Therefore, a conjoint reading of Section 30 of the
Advocates Act and Sections 8 and 9 of the Code together with
the Adjudicatory Authority Rules and Forms thereunder would
yield the result that a notice sent on behalf of an operational
creditor by a lawyer would be in order.
69
37. However, Dr. Singhvi referred to Rule 4 of the Debts
Recovery Rules and Section 434(2) of the Companies Act,
1956, which state as follows:
“4. Procedure for filing applications.-
(1) The application under section 19 or section 31A, or under section 30(1) of the Act may be presented as nearly as possible in Form-I, Form-II and Form-III respectively annexed to these rules by the applicant in person or by his agent or by a duly authorised legal practitioner to the Registrar of the Bench within whose jurisdiction his case falls or shall be sent by registered post addressed to the Registrar.
(2) An application sent by post under sub-rule (1) shall be deemed to have been presented to the Registrar the day on which it was received in the office of the Registrar.
(3) The application under sub-rule (1) shall be presented in two sets, in a paper book along with an empty file size envelope bearing full address of the defendant and where the number of defendants is more than one, then sufficient number of extra paper-books together with empty file size envelopes bearing full address of each of the defendant shall be furnished by the applicant.
xxx xxx xxx
434. COMPANY WHEN DEEMED UNABLE TO PAY ITS DEBTS-
(2) The demand referred to in clause (a) of sub-section (1) shall be deemed to have been duly given under the hand of the creditor if it is signed by
70
any agent or legal adviser duly authorised on his behalf, or in the case of a firm, if it is signed by any such agent or legal adviser or by any member of the firm.”
The argument then made was that when Parliament wishes to
include a lawyer for the purposes of litigation or to a
pre-litigation stage, it expressly so provides, and this not being
so in the Code, it must be inferred that lawyers are excluded
when it comes to issuing notices under Section 8 of the Code.
We are afraid that this argument must be rejected, not only in
view of what has been held by us on a reading of the Code and
on the harmonious construction of Section 30 of the Advocates
Act read with the Code, but also on the basis of a judgment of
this Court in Byram Pestonji Gariwala v. Union Bank of
India, (1992) 1 SCC 31 at 47-48. In this judgment, what fell for
consideration was Order XXIII Rule 3 of the Code of Civil
Procedure, 1908 after its amendment in 1976. It was argued in
that case that a compromise in a suit had, under Order XXIII
Rule 3, to be in writing and “signed by the parties”. It was,
therefore, argued that a compromise effected by counsel on
71
behalf of his client would not be effective in law, unless the
party himself signed the compromise. This was turned down
stating that Courts in India have consistently recognized the
traditional role of lawyers and the extent and nature of the
implied authority to act on behalf of their clients, which included
compromising matters on behalf of their clients. The Court held
there is no reason to assume that the legislature intended to
curtail such implied authority of counsel. It then went on to
hold:
“38. Considering the traditionally recognised role of counsel in the common law system, and the evil sought to be remedied by Parliament by the C.P.C. (Amendment) Act, 1976, namely, attainment of certainty and expeditious disposal of cases by reducing the terms of compromise to writing signed by the parties, and allowing the compromise decree to comprehend even matters falling outside the subject matter of the suit, but relating to the parties, the legislature cannot, in the absence of express words to such effect, be presumed to have disallowed the parties to enter into a compromise by counsel in their cause or by their duly authorised agents. Any such presumption would be inconsistent with the legislative object of attaining quick reduction of arrears in court by elimination of uncertainties and enlargement of the scope of compromise.
72
39. To insist upon the party himself personally signing the agreement or compromise would often cause undue delay, loss and inconvenience, especially in the case of non-resident persons. It has always been universally understood that a party can always act by his duly authorised representative. If a power-of-attorney holder can enter into an agreement or compromise on behalf of his principal, so can counsel, possessed of the requisite authorisation by vakalatnama, act on behalf of his client. Not to recognise such capacity is not only to cause much inconvenience and loss to the parties personally, but also to delay the progress of proceedings in court. If the legislature had intended to make such a fundamental change, even at the risk of delay, inconvenience and needless expenditure, it would have expressly so stated.
40. Accordingly, we are of the view that the words ‘in writing and signed by the parties’, inserted by the C.P.C. (Amendment) Act, 1976, must necessarily mean, to borrow the language of Order III Rule 1 CPC:
“any appearance, application or act in or to any court, required or authorized by law to be made or done by a party in such court, may except where otherwise expressly provided by any law for the time being in force, be made or done by the party in person, or by his recognized agent, or by a pleader, appearing, applying or acting as the case may be, on his behalf:
Provided that any such appearance shall, if the court so directs, be made by the party in person.”
73
38. Just as has been held in Gariwala (supra), the
expression “an operational creditor may on the occurrence of a
default deliver a demand notice…..” under Section 8 of the
Code must be read as including an operational creditor’s
authorized agent and lawyer, as has been fleshed out in Forms
3 and 5 appended to the Adjudicatory Authority Rules.
39. For all these reasons, we are of the view that the NCLAT
judgment has to be set aside on both counts. Inasmuch as the
two threshold bars to the applications filed under Section 9
have now been removed by us, the NCLAT will proceed further
with these matters under the Code on a remand of these
matters to it. The appeals are allowed in the aforesaid terms.
…………………………..J. (R.F. Nariman)
…………………………..J. (Navin Sinha)
New Delhi; December 15, 2017.
74