VINAY KUMAR MITTAL Vs DEWAN HOUSING FINANCE CORPORATION LTD
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-000654-000660 / 2020
Diary number: 41346 / 2019
Advocates: ASHISH VIRMANI Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No.654 -660 of 2020 (Arising out of SLP (C) No.30372-30378 of 2019)
Vinay Kumar Mittal & Ors. .... Appellant(s)
Versus
Dewan Housing Finance Corporation Ltd. & Ors. …. Respondent (s)
J U D G M E N T
L. NAGESWARA RAO, J.
1. The above appeals are filed against the interim
orders passed by the High Court of Judicature at Bombay
on 10.10.2019, 17.10.2019 and 13.11.2019. The order
dated 08.11.2019 passed by the Debts Recovery Tribunal-I,
Mumbai following the order of the High Court dated
17.10.2019 is also in challenge in the above appeals. For
the sake of convenience, the facts in Commercial Suit
No.1034 of 2019, filed by Reliance Nippon Life Asset
Management Ltd. are referred to in this judgment.
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Reliance Nippon Life Asset Management Ltd. (hereinafter
referred to as, ‘Respondent No.4’) filed Commercial Suit
No.1034 of 2019 for recovery of a sum of
Rs.479,31,29,113/- along with interest at the rate of 18 per
cent. In a nutshell, the case of Respondent No.4 is that it
subscribed to Non-Convertible Debentures (NCDs) of
Dewan Housing Finance Corporation Limited (DHFL,
hereinafter referred to as, ‘Respondent No.1’) to the tune
of Rs.63,41,72,000/, that were issued through a public
offer. In 2017-2018, Respondent No.4 further subscribed
to NCDs of Respondent No.1, aggregating to Rs.365 crores,
issued on a private placement basis. Respondent No.4
became entitled to early redemption of private placement
NCDs in March, 2019 due to the down grading in ratings of
the NCDs issued by Respondent No.1. Respondent No.1
failed to pay the entire amount towards the early
redemption.
2. By an order dated 30.09.2019, the High Court of
Judicature at Bombay restrained Respondent No.1 from
making further payments disbursements to any unsecured
creditors and secured creditors except in cases where
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payments are to be made on a pro-rata basis to all secured
creditors out of its current and future receivables in
preference to the payments owed to Respondent No.4.
3. By an order dated 10.10.2019, the High Court
directed the continuance of the order passed on
30.09.2019 till the disposal of the motion. Similar orders
were passed in the interim applications filed in the other
commercial suits by orders dated 17.10.2019, 08.11.2019
and 13.11.2019. It was clarified by the High Court on
13.11.2019 that Respondent No.1 shall not be prevented
from making any payments overdue or payable under the
assignment agreements in favour of any or all such banks
or assignees of loans.
4. The Appellants are depositors who invested in fixed
deposits with the Respondent No.1-DHFL. Having been
aggrieved by the interim orders passed by the High Court
and the Debts Recovery Tribunal-I, Mumbai restraining
Respondent No.1 from making any payments towards their
fixed deposits, the Appellants challenged the orders of the
High Court with the leave of this Court.
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5. By placing reliance on Section 36 and 36 (A) of the
National Housing Bank Act, 1987 and Section 45 (q) (a) of
the Reserve Bank of India Act, 1934, Mr. Jayant Bhushan,
learned Senior Counsel appearing for the Appellants
submitted that the repayments of the deposits of the
Appellants should be given preference over the contractual
claims of the debenture holders. Notice was issued by
this Court on 13.12.2019. On that day, Mr. K. V.
Vishwanathan, learned Senior Counsel appearing for the
Reserve Bank of India submitted that the Reserve Bank of
India has filed an application under Section 227 and 239
(2) (zk) of the Insolvency and Bankruptcy Code, 2016
(hereinafter referred to as, IBC) read with Rule 5 and 6 of
the Insolvency and Bankruptcy (Insolvency and Liquidation
Proceedings of Financial Service Providers and Application
to Adjudicatory Authority), Rules, 2019 (hereinafter
referred to as the ‘FSP Rules’) before the National
Company Law Tribunal (hereinafter referred to as, NCLT),
Mumbai to initiate the Corporate Insolvency Resolution
Process (CIRP) against Respondent No.1. Mr. Vishwanathan
also informed this Court that an order was passed by the
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NCLT on 03.12.2019, imposing moratorium under Section
14 of the IBC prohibiting the institution of any suit or
continuation of proceedings or execution of any decree
against the Financial Service provider i.e. DHFL and
transferring, alienating or disposing of any asset of DHFL
and any action to foreclose, recover or enforce any
security interest created by DHFL in respect of its property
with effect from the date of filing the application i.e.
29.11.2019 till the completion of the Corporate Insolvency
Resolution Process.
6. The Reserve Bank of India appointed Mr.R.
Subramaniakumar as the Administrator of Respondent
No.1 under Section 45 (1) (e)(i) of the Reserve Bank of
India Act, 1934 on 20.11.2019. On 29.11.2019, the RBI
filed a petition to initiate the corporate insolvency
resolution process against Respondent No.1 under Rule 5
of the FSP Rules. The NCLT confirmed the name of Mr. R.
Subramaniakumar, Administrator and directed him to
perform all the functions of Resolution Professional and to
complete the insolvency resolution process.
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7. To complete the narration of the facts, it is relevant to
refer to an order dated 03.12.2019 passed by the High
Court on being informed that the Reserve Bank of India
had filed an application for initiation of corporate
insolvency resolution process. The High Court took note
of the fact that the moratorium shall operate from the date
of the filing of the application i.e. 29.11.2019. The High
Court granted liberty to the parties before the Court to
approach the NCLT for redressal of their grievances.
8. On 03.12.2019, the NCLT directed that a moratorium
as defined under Section 14 of the IBC shall commence
with effect from the date of the application i.e. 29.11.2019.
On commencement of the moratorium, the institution of
any suit or continuation of any proceedings or execution of
any decree against the Financial Service Provider i.e. the
Respondent No.1 herein shall be prohibited. The transfer
alienation or disposal of any asset of the FSP were
forbidden. Any action to foreclose, recover or enforce any
security credit by the FSP in respect of a property was also
debarred. However, the supply of essential goods or
services to the FSP was permitted to be continued in an
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un-interrupted manner and not to be terminated or
suspended by the supplier during the moratorium.
9. The Administrator was permitted to cause a public
announcement intimating the initiation of corporate
insolvency resolution process and calling for admission of
claims as prescribed in Section 15 of the IBC. The NCLT
referred to the Appellants in its order dated 03.12.2019
and directed the Administrator to update the list of
depositors along with the outstanding amounts payable to
each one along with their address and communication
information so that in future their interests can be taken
care of, along with other stake-holders.
10. Consequently, the Administrator made a public
announcement under Regulation 6 of the Insolvency and
Bankruptcy Board of India (Insolvency Resolution Process
for Corporate Persons) Regulations, 2016. On 04.12.2019,
public depositors were included as a class of creditors
under Section 21 (6A) (b) of the IBC. Three names of
insolvency professionals were proposed by the
Administrator and the public depositors were required to
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select one of three persons to act as their authorized
representative.
11. The first meeting of the Committee of Creditors was
held on 30.12.2019, during which it was decided that
Respondent No.1-Corporate Debtor can commence
disbursement of loans to the tune of Rs.500 crores per
month. It was also resolved in the said meeting of the
Committee of Creditors that the interests of the depositors
shall be taken into account, in accordance with the
provisions of the IBC.
12. The Appellants filed an Interlocutory Application
seeking a direction to restrain Respondent No.1 from
commencing its lending operations till the matured
deposits of the depositors are duly paid.
13. Mr. Jayant Bhushan, learned Senior Counsel
appearing for the Appellants expressed his apprehension
that the interim orders dated 10.10.2019 as modified by
the order dated 13.11.2019 might come in the way of
consideration of the claims that are made by the
depositors before the Committee of Creditors and the
Administrator. After hearing the learned counsel for the
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Administrator and the RBI on this point, we are of the
opinion that the claims that are made by the depositors
shall be considered by the Committee of Creditors and the
Administrator without being influenced by the orders
passed by the High Court on 10.10.2019 as modified by
order dated 13.11.2019, as well as the order passed by the
Debts Recovery Tribunal-I, Mumbai on 08.11.2019.
14. Mr. Bhushan further submitted that the decision taken
by the Committee of Creditors on 30.12.2019 by which the
Administrator was permitted to carry on the lending
operations of the first Respondent without paying the
depositors is arbitrary and illegal.
15. After considering the submissions made by Mr. Jayant
Bhushan, learned Senior Counsel for the Appellants, Mr.
Ramji Srinivasan, learned Senior Counsel for the
Administrator and Mr. K. V. Vishwanathan, learned Senior
Counsel for the RBI and in view of the order that we
propose to pass, we deem it not necessary to examine the
merit of the contentions made by the learned Senior
Counsel. The depositors are being represented by the
Authorized Representative before the Committee of
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Creditors. We leave it open to the Appellants to raise all
points and contentions before the Committee of Creditors,
the Administrator and if necessary, the NCLT. In view of
the above, we are not inclined to interfere with the
decision of the Committee of Creditors taken on
30.12.2019. We are informed that there are nearly one
lakh depositors who have invested their life time earnings
with Respondent No.1. Some of the deposits have
matured and some of the depositors are critically ill. We
have no doubt that the concerns of the depositors and
their rights shall be considered in accordance with law.
16. The appeals are, accordingly disposed of.
................................J. [L. NAGESWARA RAO]
.................................J. [DEEPAK GUPTA]
New Delhi, January 31, 2020.
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