DUNCANS INDUSTRIES LTD. Vs A.J. AGROCHEM
Bench: HON'BLE MS. JUSTICE INDIRA BANERJEE, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE M.R. SHAH
Case number: C.A. No.-005120 / 2019
Diary number: 22233 / 2019
Advocates: TARUN GUPTA Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5120 OF 2019
Duncans Industries Ltd. .. Appellant
Versus
A. J. Agrochem .. Respondent
J U D G M E N T
M. R. Shah, J.
1. Feeling aggrieved and dissatisfied with the impugned
judgment and order dated 20.06.2019 passed by the National
Company Law Appellate Tribunal (for short “NCLAT”) by which the
learned Appellate Tribunal has allowed the said appeal preferred by
the respondent herein and has quashed and set aside the order
dated 05.10.2018 passed by the National Company Law Tribunal,
Kolkata (for short “NCLT”), holding that the respondent’s
application under Section 9 of the Insolvency and Bankruptcy
Code, 2016 (for short “IBC”) would be maintainable, the original
respondent has preferred the present appeal.
2
2. The facts of the case in nutshell are as under:
2.1 That the appellant is a Corporate Debtor. It is a company
which owns and manages 14 tea gardens. Out of 14 tea gardens,
the Central Government vide notification dated 28.01.2016, in
exercise of its power under Section 16E of the Tea Act, 1953 has
taken over the control of 7 tea gardens.
2.2 That the respondent is an operational creditor of the
appellant. It used to supply pesticides, insecticides, herbicides
etc. to the appellant. According to the respondentoperational
creditor, a sum of Rs.41,55,500/ was due and payable by the
appellantcorporate debtor to the respondentoperational
creditor. That the respondent initiated the proceedings against
the appellantcorporate debtor before the NCLT under Section 9
of the IBC. Initiation of the proceedings under the IBC by the
respondentoperation creditor was opposed by the appellant
corporate debtor mainly and solely on the ground that, as
provided under Section 16G(1)(c) of the Tea Act, once the
management of tea unit has been taken over by the Central
Government, then the proceedings for winding up or appointment
of receiver cannot be initiated without the consent of the Central
Government. It was the case on behalf of the appellantcorporate
debtor that, in the present case, as the prior approval of the
3
Central Government has not been taken, as required under
Section 16G of the Tea Act, the insolvency proceeding under
Section 9 of the IBC would not be maintainable. That, by an
order dated 05.10.2018, learned NCLT held that in view of the
statutory provisions under Section 16G of the Tea Act and as the
prior consent of the Central Government has not been obtained,
the proceedings under Section 9 of the IBC shall not be
maintainable. In an appeal before the NCLAT by the
respondentoperational creditor, by the impugned judgment and
order, the NCLAT has reversed the order passed by the NCLT,
Kolkata and has held that the respondent’s application under
Section 9 of the IBC would be maintainable even without the
consent of the Central Government in terms of Section 16G of the
Tea Act. Feeling aggrieved and dissatisfied with the impugned
judgment and order dated 20.06.2019 passed by the learned
NCLAT, allowing the respondent’s appeal thereby holding that the
insolvency petition filed under Section 9 of the IBC would be
maintainable, the original respondentcorporate debtor has
preferred the present statutory appeal.
3. Shri Shyam Divan, learned Senior Advocate has appeared
on behalf of the appellantcorporate debtor and Shri Amar Dave,
4
learned Advocate has appeared on behalf of the respondent
operational creditor.
4. Shri Shyam Divan, learned Senior Advocate appearing on
behalf of the appellantcorporate debtor has taken us through
the relevant provisions of the Tea Act, 1953, more particularly
Section 16. He has also taken us through the objects and the
purpose of the Tea Act.
4.1 It is submitted by Shri Shyam Divan, learned Senior
Advocate appearing on behalf of the appellant that the Tea Act is
a special Act for the purpose of providing control by the Union of
India of the Tea Industry. It is submitted that Section 16D(1) of
the Tea Act, 1953 provides for taking over the tea unit and the
tea undertaking inter alia if the Central Government is of the
opinion that the tea unit is being managed in a manner highly
detrimental to the tea industry or to public interest. It is
submitted that Section 16D(4) provides that the Central
Government shall take such steps as may be necessary for the
purpose of efficiently managing the business of the undertaking.
It is submitted that any notification under Section 16D is to have
effect for a period not exceeding five years which can only be
extended if the Central Government is of the opinion that it is
expedient to do so in public interest, for such period not
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exceeding one year at a time, and for total period not exceeding
six years. It is submitted that Section 16E refers to the power of
the Central Government to restart the tea undertaking if it is
found necessary in the interest of the general public. It is
submitted that Section 16G specifically deals with a situation
such as in the present application. It is submitted that an
insolvency process is also meant to culminate in liquidation, if
there is no revival. It is submitted that since the Tea Act permits
for the Central Government to take over the management of a tea
estate which is not run properly, the prior permission under
Section 16G is applicable to such an estate, the management of
which has been taken over by the Government.
4.2 It is further submitted by Shri Shyam Divan, learned Senior
Advocate appearing on behalf of the appellant that the “winding
up” process under the Companies Act, 1956 includes the
insolvency proceedings under the IBC. It is submitted that,
therefore, initiation of any proceedings for winding up or
liquidation by way of insolvency proceedings under the IBC shall
be maintainable only after the consent of the Central Government
is obtained, as required under Section 16G of the Tea Act which,
in the present case, is lacking.
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4.3 It is further submitted by Shri Shyam Divan, learned Senior
Advocate appearing on behalf of the appellant that, in the present
case, in the proceedings challenging the Central Government
notification dated 28.01.2016 authorising the Tea Board to take
over the management and to take control of the 7 tea estates of
the appellantcorporate debtor, the High Court of Calcutta
though has not stayed the notification, but only made an interim
arrangement for the management of 7 tea estates and the High
Court has directed/permitted the appellant to run the gardens in
a prudent businesslike manner and to pay both the current and
arrear dues of the workers. It is submitted that the interim
order has been passed for improving the conditions of the
workers as also that of the tea estates.
4.4 It is further submitted by Shri Shyam Divan, learned Senior
Advocate appearing on behalf of the appellant that the provisions
of the Tea Act, 1953 apply to tea units, the management of which
have been taken over for the purpose of stimulating the
production and manufacturing of tea. It is submitted that the
control by the Tea Board of the manufacturing of tea from the tea
units is in public interest. It is also a welfare legislation. The
Tea Act is a Central Act and applies only to companies which are
having tea gardens or tea units. It is submitted that if the
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provisions of the Tea Act are applicable, then on a conjoint
reading of Section 16G, Section 16J and Section 16M of the Tea
Act, an application under Section 7 or Section 9 of the IBC would
not be maintainable and cannot be proceeded with without the
consent of the Central Government.
4.5 It is further submitted by Shri Shyam Divan, learned Senior
Advocate appearing on behalf of the appellant that, in the present
case, by passing the impugned judgment and order, the learned
NCLAT has erroneously relied upon Section 238 of the IBC to
hold that the IBC will have an overriding effect over the Tea Act.
It is submitted that Section 238 of the IBC will be applicable if
there is any conflict between the two legislations. It is
submitted that, in the present case, there is no such conflict
between the Tea Act and the IBC. It is submitted that even the
learned NCLAT in the impugned order recognizes and/or records
that the provisions of the IBC and the Tea Act are not
inconsistent with each other. It is submitted that the IBC
process can be started if the permission is obtained from the
Central Government by a financial creditor or an operational
creditor. It is submitted that the provisions of Section 7 or
Section 9 may not require the consent of the Central Government
to initiate such proceedings, but when the management of the tea
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gardens have been taken over by the Central Government under
the Tea Act, one will have to consider the provisions of the Tea
Act which requires the consent of the Central Government. It is
submitted that, therefore, the process of insolvency resolution
under the IBC has not been stopped, but what it requires is an
additional permission under the Tea Act for the purpose of
initiation of such insolvency proceeding. It is submitted that
this should be logical as the management of the tea gardens is
already under the Central Government under the Tea Act for
public interest and for the interest of workers of the tea gardens.
4.6 It is further submitted by Shri Shyam Divan, learned Senior
Advocate appearing on behalf of the appellant that both IBC and
the Tea Act are welfare legislations. IBC is a general Act for
corporate resolution process for all corporates, but the Tea Act
protects corporates which have tea gardens. The Tea Act is a
special legislation enacted by the Parliament for protecting the
Tea Industries and Tea Gardens and provides for taking over the
management by the Tea Board or the Central Government or any
person authorized by the Central Government for running the tea
gardens or protection of the workers. It is submitted that,
therefore, its provisions can be harmoniously construed along
with the IBC.
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4.7 Shri Shyam Divan, learned Senior Advocate appearing on
behalf of the appellant has heavily relied upon the decision of this
Court in the case of Macquarie Bank Ltd. v. Shilpi Cable
Technologies Ltd. (2018) 2 SCC 674 as well as the recent
decision of this Court dated 14.08.2019 in the case of K. Kishan
v. M/s. Vijay Nirman Company Pvt. Ltd. (2018) 17 SCC 662, on
nonapplicability of Section 238 of the IBC. Making the above
submissions and relying upon the above decisions of this Court,
it is submitted by Shri Shyam Divan, learned Senior Advocate
appearing on behalf of the appellantcorporate debtor that since
there is no inconsistency between the Tea Act and the IBC, there
is no occasion to apply Section 238 of the IBC to give overriding
effect.
4.8 Making the above submissions and relying upon the above
decisions of this Court, it is prayed to allow the present appeal
and quash and set aside the impugned judgment and order
passed by the learned NCLAT and restore the order passed by the
NCLT, Kolkata by holding that in absence of the consent of the
Central Government as provided under Section 16G of the Tea
Act, the insolvency proceedings initiated by the respondent
operational creditor under Section 9 of the IBC shall not be
maintainable.
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5. The present appeal is vehemently opposed by Shri Amar
Dave, learned Advocate appearing on behalf of the respondent
operational creditor.
5.1 It is vehemently submitted by Shri Amar Dave, learned
Advocate appearing on behalf of the respondentoperational
creditor that the IBC is a complete Code in itself. It is submitted
that the IBC is a consolidating and amending law relating to re
organization and insolvency resolution and for matters connected
therewith or incidental thereto. It is submitted that the Code,
which was promulgated in 2016, has not provided for the pre
requisite of obtaining consent from the Central Government for
initiating corporate insolvency resolution process like the Tea Act,
which is an earlier Act enacted in 1953. It is submitted that,
thus, such a prerequisite of obtaining consent cannot be
imported and/or read into the Code when the selfcontained
Code itself does not provide for it.
5.2 It is further submitted that importing the requirement of
obtaining consent of the Central Government prior to initiating
the corporate insolvency resolution process would be completely
contrary to the overriding nature of the Code, and of the clear
legislative intent of keeping the arms of the Government away
from the resolution process and of not delaying the process of
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resolution. It is further submitted that an examination of Chapter
IIIA of the Tea Act reveals that the object of restarting/revival of
the tea company is a writ large in the scheme of the Tea Act. It is
submitted that the said object of restarting/revival is borne out
from Section 16B(2), Section 16E(1)(b), Section 16I(1) and Section
16K of the Tea Act. It is submitted that restarting/revival of the
company is also the object of the IBC, as is clear from the
Preamble of the IBC and also as observed by this Court in the
case of Swiss Ribbons Pvt. Ltd. v. Union of India [AIR 2019 SC
739 : (2019) 4 SCC 17]. It is submitted that therefore in the
event of any conflict between the two legislations, the provisions
of the IBC would prevail by virtue of Section 238 of the IBC.
5.3 It is submitted by Shri Dave, learned Advocate appearing on
behalf of the respondentoperational creditor that the present
case is not one where Section 16G of the Tea Act applies at all, as
the management has not been “taken over” by the Central
Government or the Tea Board. It is submitted that the
notification dated 28.01.2016 was issued under Section 16E(1) of
the Tea Act. It is submitted that, according to the subsection (2)
thereof, the provisions of Section 16G shall apply to a notified
order made under Section 16E(1). It is submitted that Section
16G(1) shall be applicable when the management of a tea
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undertaking or tea unit owned by a company has been taken over
by the Tea Board. It is submitted that thus Section 16G(1) of the
Tea Act does not automatically get triggered with the issuance of
a notification under Section 16E(1) of the Tea Act, but becomes
applicable once the management of a tea undertaking or tea unit
owned by a company has been taken over by the Tea Board. It is
submitted that, in the present case, pursuant to the interim
order passed by the Division Bench of the High Court of Calcutta
in which the notification dated 28.01.2016 is challenged by the
corporate debtor, the appellantcorporate debtor continues to be
in management and control of the tea units/gardens. It is
submitted that therefore application of Section 16E(1) is no
longer prevalent and consequently Section 16G of the Tea Act
shall not be applicable at all.
5.4 It is further submitted by Shri Dave, learned Advocate
appearing on behalf of the respondentoperational creditor that
Section 16G(1)(c) of the Tea Act is applicable to a proceeding for
“winding up” and not to proceeding for initiation of “corporate
insolvency resolution process”, as the both are not one and the
same proceedings. It is submitted that winding up of a company
is provided for, and governed by, the Companies Act. It is
submitted that, on the other hand, initiation of corporate
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insolvency resolution process is provided for, and governed by,
the Insolvency and Bankruptcy Code, 2016. It is submitted that
both these processes are distinct from one another and not
synonymous with one another. It is submitted that the power of
the Parliament to make any law relating to winding up can be
traced to Entry nos. 33 and 34 of the Union List of the Seventh
Schedule of the Constitution. It is submitted that, on the other
hand, the power of the Parliament to make any law relating to
insolvency can be traced to Entry no. 9 of the Concurrent List of
the Seventh Schedule of the Constitution. It is submitted that,
thus, winding up and insolvency proceedings are not one and the
same as they have been mentioned under two separate entries in
two separate lists in the Seventh Schedule. It is submitted that,
as such, Section 16G(1)(c) of the Tea Act, which mandates that
no winding up proceeding can lie in any court against a company
which has been taken over by the Tea Board without consent of
the Central Government, does not and cannot be interpreted to
mean that the said section applies to any proceeding for initiation
of corporate insolvency resolution process against a company
which has been taken over by the Tea Board. It is submitted that
the learned NCLAT has rightly held that Section 16G(1)(c) relates
to winding up and, on the other hand, Section 9 of the IBC is not
14
a proceeding for winding up, but for initiation of “corporate
insolvency resolution process” to ensure revival and continuation
of the corporate debtor by protecting the corporate debtor from
its own management and from corporate debt by liquidation. In
support of his above submissions, Shri Dave, learned Advocate
appearing on behalf of the respondentoperational creditor, has
heavily replied upon the decisions of this Court in Innoventive
Industries Ltd. v. ICICI Bank [AIR 2017 SC 4084 at paras 16,
51 and 56 : (2018) 1 SCC 407], Swiss Ribbons Pvt. Ltd. [AIR
2019 SC 739 at paras 10 to 12 : (2019) 4 SCC 17] and a decision
in PCIT v. Monnet Ispat and Energy Ltd. (2018) 18 SCC 786.
Making the above submissions and relying upon the above
decisions of this Court, it is prayed to dismiss the present appeal
and to confirm the impugned judgment and order passed by the
learned NCLAT.
6. The short question which is posed for consideration of this
Court is whether before initiation of the proceedings under
Section 9 of the IBC, a consent of the Central Government as
provided under Section 16G(1)(c) of the Tea Act, 1953 is required
and/or whether in absence of any such consent of the Central
Government the proceedings initiated by the respondent
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operational creditor under Section 9 of the IBC would be
maintainable or not?
7. Sections 16G of the Tea Act reads as under:
“16G. Application of Act 1 of 1956.—(1) Where the management of a tea undertaking or tea unit owned by a company has been taken over by any person or body of persons authorised by the Central Government under this Act, then, notwithstanding anything contained in the said Act or in the memorandum or articles of association of such company,—
(a) it shall not be lawful for the shareholders of such company or any other person to nominate or appoint any person to be a director of the company;
(b) no resolution passed in a meeting of the shareholders of such company shall be given effect to unless approved by the Central Government;
(c) no proceeding for the winding up of such company or for the appointment of receiver in respect thereof shall lie in any court except with the consent of the Central Government.
(2) Subject to the provisions contained in sub section (1), and to the other provisions contained in this Act, and subject to such other exceptions, restrictions and limitations, if any, as the Central Government may, by notification in the Official Gazette specify in this behalf, the Companies Act, 1956, shall continue to apply to such company in the same manner as it applied thereto before the issue of the notified order.”
7.1 In the present case, it is true that by notification dated
28.01.2016 issued under Section 16E of the Tea Act, the Central
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Government authorised the Tea Board to take over the
management or the control of the seven tea estates mentioned in
the said notification. However, the appellant challenged the said
notification before the High Court of Calcutta and the learned
Single Judge of the High Court dismissed the said petition.
However, in an appeal, the Division Bench of the High Court of
Calcutta vide the interim order dated 20.09.2016 has permitted
the appellantcorporate debtor to continue with the management
of the said tea estates. Therefore, in effect, the appellant herein
has been continued to be in management and control of the tea
estates, despite the notification under Section 16E dated
28.01.2016. At this stage, it is required to be noted that
notification under Section 16E of the Tea Act was issued by the
Central Government and the Central Government authorised the
Tea Board to take steps to take over the management and control
of the seven tea estates, having satisfied that the said seven tea
gardens were being managed by the appellant in a manner highly
detrimental to the tea industry and public interest. Despite the
same, very surprisingly, by an interim arrangement, the Division
Bench of the High Court of Calcutta has handed over the
management and control of the seven tea gardens to the
appellant, because of whose mismanagement, it has deteriorated
17
the condition of the tea gardens run by the appellant. Be that as
it may, the fact remains that, pursuant to the interim
arrangement/order passed by the Division Bench of the High
Court dated 29.09.2016, the appellantcorporate debtor is
continued to be in management and control of the seven tea
gardens and they are running the tea gardens. Therefore, in the
facts and circumstances of the case, and more particularly when,
despite the notification under Section 16E of the Tea Act, the
appellantcorporate debtor is continued to be in management and
control of the tea gardens/units and are running the tea gardens
as if the notification dated under Section 16E has not been
issued, Section 16G of the Tea Act, more particularly Section
16G(1)(c), shall not be applicable at all. On a fair reading of
Section 16G of the Tea Act, we are of the opinion that Section
16G of the Tea Act shall be applicable only in a case where the
actual management of a tea undertaking or tea unit owned by a
company has been taken over by any person or body of persons
authorised by the Central Government under the Tea Act.
Therefore, taking over the actual management and control by the
Central Government or by any person or body of persons
authorised by the Central Government is sine qua non before
Section 16G of the Tea Act is made applicable. Therefore, in the
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facts and circumstances of the case, Section 16G(1)(c) shall not
be applicable at all, as the appellantcorporate debtor is
continued to be in management and control of the tea
units/gardens.
7.2 Now, so far as the main issue, namely, whether before
initiation of the proceedings under Section 9 of the IBC, a prior
consent of the Central Government as provided under Section
16G(1)(c) of the Tea Act is required or not and/or in absence of
any such consent of the Central Government, the proceedings
under Section 9 of the IBC shall be maintainable or not, is
concerned, at the outset, it is required to be noted that the IBC is
a complete Code in itself. In a recent decision of this Court in the
case of Swiss Ribbons Pvt. Ltd. (supra), this Court had an
occasion to consider the Statement of Objects and Reasons of the
IBC and also the Preamble of the IBC, which when noted by this
Court in its earlier decision in Innoventive Industries Ltd.
(supra), in paragraphs 25 and 26 in the case of Swiss Ribbons
Pvt. Ltd. (supra), this Court has referred to the Statement of
Objects and Reasons of the IBC and the Preamble of the IBC.
Paragraphs 25 and 26 are as under:
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25. The Statement of Objects and Reasons for the Code have been referred to in Innoventive Industries [Innoventive Industries Ltd. v. ICICI Bank, (2018) 1 SCC 407 : (2018) 1 SCC (Civ) 356] which states: (SCC pp. 42122, para 12)
“12. … The Statement of Objects and Reasons of the Code reads as under:
‘Statement of Objects and Reasons.— There is no single law in India that deals with insolvency and bankruptcy. Provisions relating to insolvency and bankruptcy for companies can be found in the Sick Industrial Companies (Special Provisions) Act, 1985, the Recovery of Debts Due to Banks and Financial Institutions Act, 1993, the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 and the Companies Act, 2013. These statutes provide for creation of multiple fora such as Board of Industrial and Financial Reconstruction (BIFR), Debts Recovery Tribunal (DRT) and National Company Law Tribunal (NCLT) and their respective Appellate Tribunals. Liquidation of companies is handled by the High Courts. Individual bankruptcy and insolvency is dealt with under the Presidency Towns Insolvency Act, 1909, and the Provincial Insolvency Act, 1920 and is dealt with by the courts. The existing framework for insolvency and bankruptcy is inadequate, ineffective and results in undue delays in resolution, therefore, the proposed legislation.
2.The objective of the Insolvency and Bankruptcy Code, 2015 is to consolidate and amend the laws relating to reorganisation and insolvency resolution of corporate persons, partnership firms and individuals in a time bound manner for maximisation of value of
20
assets of such persons, to promote entrepreneurship, availability of credit and balance the interests of all the stakeholders including alteration in the priority of payment of government dues and to establish an Insolvency and Bankruptcy Fund, and matters connected therewith or incidental thereto. An effective legal framework for timely resolution of insolvency and bankruptcy would support development of credit markets and encourage entrepreneurship. It would also improve Ease of Doing Business, and facilitate more investments leading to higher economic growth and development.
3. The Code seeks to provide for designating NCLT and DRT as the adjudicating authorities for corporate persons and firms and individuals, respectively, for resolution of insolvency, liquidation and bankruptcy. The Code separates commercial aspects of insolvency and bankruptcy proceedings from judicial aspects. The Code also seeks to provide for establishment of the Insolvency and Bankruptcy Board of India (Board) for regulation of insolvency professionals, insolvency professional agencies and information utilities. Till the Board is established, the Central Government shall exercise all powers of the Board or designate any financial sector regulator to exercise the powers and functions of the Board. Insolvency professionals will assist in completion of insolvency resolution, liquidation and bankruptcy proceedings envisaged in the Code. Information Utilities would collect, collate, authenticate and disseminate financial information to facilitate such proceedings. The Code also proposes to establish a fund to be called the Insolvency and Bankruptcy Fund of India for the purposes specified in the Code.
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4. The Code seeks to provide for amendments in the Indian Partnership Act, 1932, the Central Excise Act, 1944, Customs Act, 1962, the Income Tax Act, 1961, the Recovery of Debts Due to Banks and Financial Institutions Act, 1993, the Finance Act, 1994, the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, the Sick Industrial Companies (Special Provisions) Repeal Act, 2003, the Payment and Settlement Systems Act, 2007, the Limited Liability Partnership Act, 2008, and the Companies Act, 2013.
5. The Code seeks to achieve the above objectives.’”
26. The Preamble of the Code states as follows:
“An Act to consolidate and amend the laws relating to reorganisation and insolvency resolution of corporate persons, partnership firms and individuals in a timebound manner for maximisation of value of assets of such persons, to promote entrepreneurship, availability of credit and balance the interests of all the stakeholders including alteration in the order of priority of payment of government dues and to establish an Insolvency and Bankruptcy Board of India, and for matters connected therewith or incidental thereto.”
7.3 After noticing and considering the Statement of Objects and
Reasons for the IBC and the Preamble to the Code, thereafter this
Court has observed and held in paragraphs 27 and 28 as under:
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“27. As is discernible, the Preamble gives an insight into what is sought to be achieved by the Code. The Code is first and foremost, a Code for reorganisation and insolvency resolution of corporate debtors. Unless such reorganisation is effected in a timebound manner, the value of the assets of such persons will deplete. Therefore, maximisation of value of the assets of such persons so that they are efficiently run as going concerns is another very important objective of the Code. This, in turn, will promote entrepreneurship as the persons in management of the corporate debtor are removed and replaced by entrepreneurs. When, therefore, a resolution plan takes off and the corporate debtor is brought back into the economic mainstream, it is able to repay its debts, which, in turn, enhances the viability of credit in the hands of banks and financial institutions. Above all, ultimately, the interests of all stakeholders are looked after as the corporate debtor itself becomes a beneficiary of the resolution scheme —workers are paid, the creditors in the long run will be repaid in full, and shareholders/investors are able to maximise their investment. Timely resolution of a corporate debtor who is in the red, by an effective legal framework, would go a long way to support the development of credit markets. Since more investment can be made with funds that have come back into the economy, business then eases up, which leads, overall, to higher economic growth and development of the Indian economy. What is interesting to note is that the Preamble does not, in any manner, refer to liquidation, which is only availed of as a last resort if there is either no resolution plan or the resolution plans submitted are not up to the mark. Even in liquidation, the liquidator can sell the business of the corporate debtor as a going concern. (See ArcelorMittal [ArcelorMittal (India) (P) Ltd. v. Satish Kumar Gupta, (2019) 2 SCC 1] at para 83, fn 3).
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28. It can thus be seen that the primary focus of the legislation is to ensure revival and continuation of the corporate debtor by protecting the corporate debtor from its own management and from a corporate death by liquidation. The Code is thus a beneficial legislation which puts the corporate debtor back on its feet, not being a mere recovery legislation for creditors. The interests of the corporate debtor have, therefore, been bifurcated and separated from that of its promoters/those who are in management. Thus, the resolution process is not adversarial to the corporate debtor but, in fact, protective of its interests. The moratorium imposed by Section 14 is in the interest of the corporate debtor itself, thereby preserving the assets of the corporate debtor during the resolution process. The timelines within which the resolution process is to take place again protects the corporate debtor's assets from further dilution, and also protects all its creditors and workers by seeing that the resolution process goes through as fast as possible so that another management can, through its entrepreneurial skills, resuscitate the corporate debtor to achieve all these ends.
7.4 Section 16G(1)(c) refers to the proceeding for winding up of
such company or for the appointment of receiver in respect
thereof. Therefore, as such, the proceedings under Section 9 of
the IBC shall not be limited and/or restricted to winding up
and/or appointment of receiver only. The winding
up/liquidation of the company shall be the last resort and only
on an eventuality when the corporate insolvency resolution
process fails. As observed by this Court in Swiss Ribbons Pvt.
Ltd. (supra), referred to hereinabove, the primary focus of the
24
legislation while enacting the IBC is to ensure revival and
continuation of the corporate debtor by protecting the corporate
debtor from its own management and from a corporate debt by
liquidation and such corporate insolvency resolution process is to
be completed in a timebound manner. Therefore, the entire
“corporate insolvency resolution process” as such cannot be
equated with “winding up proceedings”. Therefore, considering
Section 238 of the IBC, which is a subsequent Act to the Tea Act,
1953, shall be applicable and the provisions of the IBC shall have
an overriding effect over the Tea Act, 1953. Any other view
would frustrate the object and purpose of the IBC. If the
submission on behalf of the appellant that before initiation of
proceedings under Section 9 of the IBC, the consent of the
Central Government as provided under Section 16G(1)(c) of the
Tea Act is to be obtained, in that case, the main object and
purpose of the IBC, namely, to complete the “corporate
insolvency resolution process” in a timebound manner, shall be
frustrated. The sum and substance of the above discussion
would be that the provisions of the IBC would have an overriding
effect over the Tea Act, 1953 and that no prior consent of the
Central Government before initiation of the proceedings under
Section 7 or Section 9 of the IBC would be required and even
25
without such consent of the Central Government, the insolvency
proceedings under Section 7 or Section 9 of the IBC initiated by
the operational creditor shall be maintainable.
8. In view of the above and for the reasons stated above, the
present appeal fails and the same deserves to be dismissed and is
accordingly dismissed. The impugned judgment and order dated
20.06.2019 passed by the learned NCLAT holding that insolvency
petition under Section 9 of the Insolvency and Bankruptcy Code,
2016 initiated by the respondentoperation creditor shall be
maintainable, is hereby confirmed. No costs.
..................................J. (ARUN MISHRA)
...................................J. (M. R. SHAH)
New Delhi ...................................J. October 04, 2019 (B. R. GAVAI)