GAURAV HARGOVINDBHAI DAVE Vs ASSET RECONSTRUCTION COMPANY (INDIA) LTD.
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN, HON'BLE MR. JUSTICE R. SUBHASH REDDY, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Case number: C.A. No.-004952 / 2019
Diary number: 17706 / 2019
Advocates: GAURAV GOEL Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4952 OF 2019
GAURAV HARGOVINDBHAI DAVE Appellant(s)
VERSUS
ASSET RECONSTRUCTION COMPANY (INDIA)LTD.& ANR.Respondent(s)
J U D G M E N T
R.F. Nariman, J.
1) In the present case, the Respondent No.2 was declared
NPA on 21.07.2011. At that point of time, the State Bank
of India filed two O.As in the Debt Recovery Tribunal in
2012 in order to recover a total debt of 50 Crores of
rupees. In the meanwhile, by an assignment dated
28.03.2014, the State Bank of India assigned the aforesaid
debt to Respondent No.1. The Debt Recovery Tribunal
proceedings reached judgment on 10.06.2016, the Tribunal
holding that the O.As filed before it were not maintainable
for the reasons given therein.
2) As against the aforesaid judgment, Special Civil
Application Nos. 10621-10622 were filed before the Gujarat
High Court which resulted in the High Court remanding the
aforesaid matter. From this order, a Special Leave
Petition was dismissed on 25.03.2017.
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3) An independent proceeding was then begun by
Respondent No.1 on 03.10.2017 being in the form of a
Section 7 application filed under the Insolvency and
Bankruptcy Code in order to recover the original debt
together with interest which now amounted to about 124
Crores of rupees. In the Form-I that has statutorily to be
annexed to the Section 7 application in Column II which was
the date on which default occurred, the date of the NPA
i.e. 21.07.2011 was filled up. The NCLT applied Article 62
of the Limitation Act which reads as follows:-
Description of suit
Period of limitation
Time from which period begins to run
To enforce payment of money secured by a mortgage or otherwise charged upon immovable property
Twelve years When the money sued for becomes due
Applying the aforesaid Article, the NCLT reached the
conclusion that since the limitation period was 12 years
from the date on which the money suit has become due, the
aforesaid claim was filed within limitation and hence
admitted the Section 7 application. The NCLAT vide the
impugned judgment held, following its earlier judgments,
that the time of limitation would begin running for the
purposes of limitation only on and from 01.12.2016 which is
the date on which the Insolvency and Bankruptcy Code was
brought into force. Consequently, it dismissed the appeal.
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4) Mr. Aditya Parolia, learned counsel appearing on
behalf of the appellant has argued that Article 137 being a
residuary article would apply on the facts of this case,
and as right to sue accrued only on and from 21.07.2011,
three years having elapsed since then in 2014, the Section
7 application filed in 2017 is clearly out of time. He has
also referred to our judgment in B.K. Educational Services
Private Limited vs. Parag Gupta and Associates, 2018 SCC
OnLine SC 1921 in order to buttress his argument that it is
Article 137 of the Limitation Act which will apply to the
facts of this case.
5) Mr. Debal Banerjee, learned Senior Counsel, appearing
on behalf of the respondents, countered this by stressing,
in particular, para 7 of the B.K. Educational Services
Private Limited (supra) and reiterated the finding of the
NCLT that it would be Article 62 of the Limitation Act that
would be attracted to the facts of this case. He further
argued that, being a commercial Code, a commercial
interpretation has to be given so as to make the Code
workable.
6) Having heard the learned counsel for both sides, what
is apparent is that Article 62 is out of the way on the
ground that it would only apply to suits. The present case
being “an application” which is filed under Section 7,
would fall only within the residuary article 137. As
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rightly pointed out by learned counsel appearing on behalf
of the appellant, time, therefore, begins to run on
21.07.2011, as a result of which the application filed
under Section 7 would clearly be time-barred. So far as
Mr. Banerjee’s reliance on para 7 of B.K. Educational
Services Private Limited (supra), suffice it to say that
the Report of the Insolvency Law Committee itself stated
that the intent of the Code could not have been to give a
new lease of life to debts which are already time-barred.
7) This being the case, we fail to see how this para
could possibly help the case of the respondents. Further,
it is not for us to interpret, commercially or otherwise,
articles of the Limitation Act when it is clear that a
particular article gets attracted. It is well settled that
there is no equity about limitation - judgments have
stated that often time periods provided by the Limitation
Act can be arbitrary in nature.
8) This being the case, the appeal is allowed and the
judgments of the NCLT and NCLAT are set aside.
.......................... J. (ROHINTON FALI NARIMAN)
.......................... J. (R. SUBHASH REDDY)
.......................... J. (SURYA KANT)
New Delhi; September 18, 2019.