Jsw Ispat Special Products Limited vs. Bharat Petroresources Limited
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Cause title — parties, addresses and appearances
filed appeals, aggrieved by the NCLT order.
Cash Call No. 23 was issued by Respondent on 22.02.2019 showing the amount payable by Unresolved Petitioner as NIL as also the Participating Interest as NIL. However, in the Cash Call, Respondent retrospectively and unilaterally revised Cash Call Nos. 19 and 20 to claim amount of Rs.1,54,12,503/- and Rs.69,56,731/- respectively, from the Petitioner. On 22.07.2019, Petitioner paid Rs.2,08,79,405/- to the Respondent as per order of NCLT, Mumbai against the claimed amount of Rs.9,58,88,886/-. Cash Call No. 24 was issued on 02.08.2019 showing amount payable and Participating Interest as NIL, once again.
On 19.08.2019 NCLAT dismissed the appeal holding that by virtue of Section 18(1)(b), RP could admit only pre-ICD claims and he was thus right O.M.P. (COMM) 533/2024 and connected matter
in not collating post-ICD claims of the Respondent in the sum of Rs.9,92,86,982/- and in this backdrop, the order of NCLT was unassailable. Settlement talks between the parties having failed, Respondent invoked arbitration and in a petition filed under Section 11 of 1996 Act, this Court appointed the nominee Arbitrator of the Petitioner on 11.02.2022, whereafter the two nominee Arbitrators appointed the Presiding Arbitrator and Tribunal was constituted. This order was assailed by the Petitioner before the Supreme Court but SLP No. 5092/2022 was dismissed on 11.11.2022. 29. During the arbitral proceedings, Petitioner filed an application under Section 16 of 1996 Act challenging the juri iction of the Tribunal on 12.07.2022 followed by an application on 22.07.2022 under Section 12 challenging the mandate of the Presiding Arbitrator. Section 12 application was dismissed on 07.11.2022, while Section 16 application was directed to be heard at the time of final arguments on the main matter. On 21.08.2024, the Tribunal pronounced the award and dismissed the application under Section 16 of 1996 Act.
The first issue that needs consideration is whether the impugned award is vitiated on the ground that the learned Presiding Arbitrator failed to make the necessary disclosure as required under Section 12(1) of 1996 Act and whether he was de jure ineligible to be appointed as an Arbitrator and in that light the question whether Tribunal was right in dismissing the application filed by the Petitioner under Section 12 of 1996 Act, laying a challenge to the appointment of the Presiding Arbitrator.
Petitioner has predicated its case on Entry 16 of Seventh Schedule, which reads ‘The arbitrator has previous involvement in the case’. Similar O.M.P. (COMM) 533/2024 and connected matter
Entry appears in the Fifth Schedule also and the purpose is to ensure a disclosure, since this kind of information is often within the personal knowledge of the Arbitrator. It is clear as day that when a person is approached in connection with his possible appointment as an Arbitrator, Section 12 mandates that he gives a disclosure in writing in the format specified in the Sixth Schedule, grounds in the Fifth Schedule being a guide in determining whether such circumstances exist. [Ref.: HRD Corporation (supra)]. It is equally settled that language of Section 12(1) is not directory but mandatory and it is not a matter of discretion of the person approached in connection with his appointment as an Arbitrator to make the disclosure. Instead, the onus lies on such person, who is approached for possible appointment to disclose all circumstances that may give rise to doubts as to independence and impartiality and/or render him de jure ineligible for appointment. Clearly, an award rendered by a person, who is ineligible to act as an Arbitrator, cannot be considered as an award in the eyes of law and will be unenforceable.
Petitioner contends that the Presiding Arbitrator had ‘previous involvement in the case’ since he had decided an appeal pertaining to disputes in question as Chairperson of NCLAT while Respondent contends otherwise and argues that the two forums are completely distinct and NCLAT was not concerned with the merits of the claims referred for adjudication before the Arbitral Tribunal. NCLAT was considering whether the RP/IRP had erred in admitting only claims which were pre-ICD and did not deal with either maintainability or merits of the future claims arising post-ICD, which were the subject matter of arbitration. Having given a thoughtful consideration to the issue, I am of the view that there is merit in O.M.P. (COMM) 533/2024 and connected matter
this contention of the Respondent.
A somewhat similar issue arose before the Supreme Court in HRD Corporation (supra), wherein challenge was laid to the appointment of two Arbitrators, who were Members of the Tribunal. Against one, it was alleged that he had been an advisor to one of the parties in an unconnected matter, whereas the other had previously rendered an award between the same parties in an earlier arbitration concerning the same dispute albeit for an earlier period. Entries 15 and 16 of Seventh Schedule were invoked to contend that both the Arbitrators were ineligible. The Supreme Court observed that the grounds in Fifth and Seventh Schedules have been taken from IBA Guidelines, particularly from the Red and Orange Lists thereof. The Red List consists of non-waivable and waivable guidelines, which cover situations, which are ‘more serious’ and ‘serious’, the ‘more serious’ objections being non-waivable. The Orange List, on the other hand, is a list of situations that may give rise to doubts as to Arbitrator’s impartiality or independence, as a consequence of which, Arbitrator has a duty to disclose such situations. A plain reading of Entry 16 shows that to be ineligible, proposed Arbitrator must have previous involvement in the case and the entry refers to ‘involvement’ in an advisory or other capacity in the very dispute but not in the avatar of and Arbitrator. The takeaway from this judgement is that the bare fact that an Arbitrator has rendered an award in a previous arbitration between the same parties, per se will not be a ground of ineligibility, in the absence of something more which makes the person inherently ineligible to be an Arbitrator, in the subsequent arbitration. Relevant paragraphs from the judgment are as follows:- “23. Coming to Justice Doabia's appointment, it has been vehemently O.M.P. (COMM) 533/2024 and connected matter
argued that since Justice Doabia has previously rendered an award between the same parties in an earlier arbitration concerning the same disputes, but for an earlier period, he is hit by Item 16 of the Seventh Schedule, which states that the arbitrator should not have previous involvement “in the case”. From the italicised words, it was sought to be argued that “the case” is an ongoing one, and a previous arbitration award delivered by Justice Doabia between the same parties and arising out of the same agreement would incapacitate his appointment in the present case. We are afraid we are unable to agree with this contention. In this context, it is important to refer to the IBA Guidelines, which are the genesis of the items contained in the Seventh Schedule. Under the waivable Red List of the IBA Guidelines, Para 2.1.2 states: “2.1. 2. The arbitrator had a prior involvement in the dispute.” (emphasis supplied)
On reading the aforesaid guideline and reading the heading which appears with Item 16, namely, “Relationship of the arbitrator to the dispute”, it is obvious that the arbitrator has to have a previous involvement in the very dispute contained in the present arbitration. Admittedly, Justice Doabia has no such involvement. Further, Item 16 must be read along with Items 22 and 24 of the Fifth Schedule. The disqualification contained in Items 22 and 24 is not absolute, as an arbitrator who has, within the past three years, been appointed as arbitrator on two or more occasions by one of the parties or an affiliate, may yet not be disqualified on his showing that he was independent and impartial on the earlier two occasions. Also, if he currently serves or has served within the past three years as arbitrator in another arbitration on a related issue, he may be disqualified under Item 24, which must then be contrasted with Item 16. Item 16 cannot be read as including previous involvements in another arbitration on a related issue involving one of the parties as otherwise Item 24 will be rendered largely ineffective. It must not be forgotten that Item 16 also appears in the Fifth Schedule and has, therefore, to be harmoniously read with Item 24. It has also been argued by the learned counsel appearing on behalf of the respondent that the expression “the arbitrator” in Item 16 cannot possibly mean “the arbitrator” acting as an arbitrator, but must mean that the proposed arbitrator is a person who has had previous involvement in the case in some other avatar. According to us, this is a sound argument as “the arbitrator” refers to the proposed arbitrator. This becomes clear, when contrasted with Items 22 and 24, where the arbitrator must have served “as arbitrator” before he can be disqualified. Obviously, Item 16 refers to previous involvement in an advisory or other capacity in the very dispute, but not as arbitrator. It was also faintly argued that Justice Doabia was ineligible under Items 1 and 15. Appointment as an arbitrator is not a “business relationship” with the respondent under Item 1. Nor is the O.M.P. (COMM) 533/2024 and connected matter
delivery of an award providing an expert “opinion” i.e. advice to a party covered by Item 15. 25. The fact that Justice Doabia has already rendered an award in a previous arbitration between the parties would not, by itself, on the ground of reasonable likelihood of bias, render him ineligible to be an arbitrator in a subsequent arbitration. As has been stated in H. v. L. [H. v. L., (2017) 1 WLR 2280 : 2017 EWHC 137] : (WLR pp. 2288-89, paras 26- 28) “26. If authority were needed it is to be found in Amec Capital Projects Ltd. v. Whitefriars City Estates Ltd. [Amec Capital Projects Ltd. v. Whitefriars City Estates Ltd., (2005) 1 All ER 723 (CA)] An adjudicator had decided a case without juri iction as a result of defects in the procedural mechanism for his appointment. His adjudication was set aside and he was then reappointed to decide the same dispute, between the same parties, and decided it in the same way. At first instance it was held that his second adjudication should be set aside for apparent bias because, amongst other things, he had already decided the same issue. The Court of Appeal reversed the decision. Dyson, L.J. said: (All ER p. 732, paras 20-21) ‘20. In my judgment, the mere fact that the tribunal has previously decided the issue is not of itself sufficient to justify a conclusion of apparent bias. Something more is required. Judges are assumed to be trustworthy and to understand that they should approach every case with an open mind. The same applies to adjudicators, who are almost always professional persons. That is not to say that, if it is asked to redetermine an issue and the evidence and arguments are merely a repeat of what went before, the tribunal will not be likely to reach the same conclusion as before. It would be unrealistic, indeed absurd, to expect the tribunal in such circumstances to ignore its earlier decision and not to be inclined to come to the same conclusion as before, particularly if the previous decision was carefully reasoned. The vice which the law must guard against is that the tribunal may approach the rehearing with a closed mind. If a Judge has considered an issue carefully before reaching a decision on the first occasion, it cannot sensibly be said that he has a closed mind if, the evidence and arguments being the same as before, he does not give as careful a consideration on the second occasion as on the first. He will, however, be expected to give such reconsideration of the matter as is reasonably necessary for him to be satisfied that his first decision was correct. As I have said, it will be a most unusual case where the second hearing is for practical purposes an exact rerun of the first.
The mere fact that the tribunal has decided the issue before is O.M.P. (COMM) 533/2024 and connected matter
therefore not enough for apparent bias. There needs to be something of substance to lead the fair-minded and informed observer to conclude that there is a real possibility that the tribunal will not bring an open mind and objective judgment to bear.’
Those comments apply with as much force to arbitrators in international reinsurance arbitration as they do to adjudicators in building disputes. Just as an arbitrator or adjudicator can be expected to bring an open mind and objective judgment to bear when redetermining the same question on the same evidence between the same parties, it is all the more so where the evidence is different and heard in a reference between different parties.
The position in Bermuda Form arbitrations is accurately summarised in a leading textbook, Liability Insurance in International Arbitration, 2nd Edn. (2011), at para 14.32 in these terms: ‘14. 32. Commencing a Bermuda Form Arbitration The decision in Locabail (U.K.) Ltd. v. Bayfield Properties Ltd. [Locabail (U.K.) Ltd. v. Bayfield Properties Ltd., 2000 QB 451 : (2000) 2 WLR 870 : (2000) 1 All ER 65 (CA)] and the foregoing discussion, is also relevant in the fairly common situation where a loss, whether from boom or batch, gives rise to a number of arbitrations against different insurers who have subscribed to the same programme. A number of arbitrations may be commenced at around the same time, and the same arbitrator may be appointed at the outset in respect of all these arbitrations. Another possibility is that there are successive arbitrations, for example, because the policyholder wishes to see the outcome of an arbitration on the first layer before embarking on further proceedings. A policyholder, who has been successful before one tribunal, may then be tempted to appoint one of its members (not necessarily its original appointee, but possibly the chairman or even the insurer's original appointee) as arbitrator in a subsequent arbitration. Similarly, if insurer A has been successful in the first arbitration, insurer B may in practice learn of this success and the identity of the arbitrators who have upheld insurer A's arguments. It follows from Locabail [Locabail (U.K.) Ltd. v. Bayfield Properties Ltd., 2000 QB 451 : (2000) 2 WLR 870 : (2000) 1 All ER 65 (CA)] and Amec Capital Projects Ltd. v. Whitefriars City Estates Ltd. [Amec Capital Projects Ltd. v. Whitefriars City Estates Ltd., (2005) 1 All ER 723 (CA)] that an objection to the appointment of a member of a previous panel would not be sustained simply on the basis that the arbitrator had previously decided a particular issue in favour of one or other party. It equally follows that an arbitrator can properly be appointed at the outset in respect of a number of layers O.M.P. (COMM) 533/2024 and connected matter
of coverage, even though he may then decide the dispute under one layer before hearing the case on another layer.’” xxx
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We have not been shown anything to indicate that Justice Doabia would be a person holding a pronounced anti-claimant view as in Locabail [Locabail (U.K.) Ltd. v. Bayfield Properties Ltd., 2000 QB 451 : (2000) 2 WLR 870 : (2000) 1 All ER 65 (CA)] . Therefore, we are satisfied that there is no real possibility that Justice Doabia will not bring an open mind and objective judgment to bear on arguments made by the parties in the fourth arbitration, which may or may not differ from arguments made in the third arbitration.”
In Supreme Court Advocates-on-Record Association and Another v. Union of India (Recusal Matter), (2016) 5 SCC 808, notice was taken of the observation of Grant Hammond, a former Judge of the Court of Appeal of New Zealand in his Book Judicial Recusal that a Judge could only be disqualified for a direct pecuniary interest or consanguinity, affinity, friendship or enmity with a party or because he was or had been a party’s advocate. In the present case, the Presiding Arbitrator had dismissed an appeal filed by the Respondent against the order of NCLT on the ground that the RP was not legally empowered to include and admit future claims of the Respondent, by virtue of Section 18(1)(b) of IBC. It is clear from the order of NCLAT that it did not rule on the question as to whether the future claims could be enforced against the Petitioner. In any event, by deciding this legal issue it cannot be said that the Chairperson was ‘involved’ in the case so as to make him de jure ineligible in light of the judgement in HRD Corporation (supra). Previous involvement as per the Supreme Court must be an involvement in some other avatar such as advisor or consultant to a party to arbitration and merely acting as an adjudicator or a judge is not enough, something more is required. O.M.P. (COMM) 533/2024 and connected matter
Learned Senior counsel for the Petitioner laboured hard to compare the observations in the NCLAT order and the award to bring home the point that the fulcrum of the award is the observation of NCLAT. To my mind, this comparison is misplaced. The Arbitral Tribunal came to an independent finding that under the insolvency regime, it was not open to the IRP to collate claims of creditors post the ICD. Having rendered this conclusion, the Tribunal made an oblique reference to a similar observation in the NCLAT order. Carefully read, I am unable to reach a conclusion that the finding in the arbitral award on this aspect was, in any manner, influenced by the NCLAT order or based on it and moreover, this is a legal finding applying the provisions in IBC, 2016. The judgments relied on by the Petitioner are distinguishable on facts. In those cases, the Supreme Court found as a matter of fact that there were conflicts of interest and the concerned Judges ought to have recused, which is not the case here. The grounds in the appeal before NCLAT were different from the issues in arbitration. While NCLAT was called upon to decide whether IRP was empowered under IBC to include claims of an Operational Creditor arising post ICD, in arbitration the issue was whether the claims were arbitrable as also adjudication on merits.
The second and the only other contentious issue arising for consideration in this petition is whether the claims which were not part of the approved Resolution Plan were arbitrable. Both sides canvassed extensive arguments on this issue. The claims raised by the Respondent before the Tribunal were: Outstanding Cash Call under JOA; plugging and abandonment costs; default interest; interest; additional interest; and cost of arbitration. Indisputably, since all the claims related to the period post-ICD, O.M.P. (COMM) 533/2024 and connected matter
they were not collated by the RP. In fact as per the Respondent, the claim relating to abandonment costs arose after the Resolution Plan was approved by NCLT. Before proceeding to determine this question, it would be pertinent to closely look at the law on the subject. In Ghanashyam Mishra (supra), the Supreme Court held that once a Resolution Plan is duly approved by the adjudicating authority under Section 31(1) of IBC, the claims as provided in the Resolution Plan stand frozen and will be binding on the Corporate Debtor and its employees, members, creditors, including the Central Government, State Government or any local body, guarantors and other stakeholders. It was further held that claims, which are not a part of Resolution Plan on the date of its approval, shall also stand extinguished and no person will be entitled to initiate or continue any proceedings in respect to such claims, which are not part of the Resolution Plan. In fact, even in respect of statutory dues owed to the Central or State Government or any local authority, it was held that if these dues were not part of the Resolution Plan, they shall stand extinguished and no proceedings in respect of such dues for the period prior to the date on which the adjudicating authority grants its approval under Section 31 could be continued. Relevant paragraphs from the judgment are as follows:- “61. It could thus be seen that one of the dominant objects of the I&B Code is to see to it that an attempt has to be made to revive the corporate debtor and make it a running concern. For that, a resolution applicant has to prepare a resolution plan on the basis of the information memorandum. The information memorandum, which is required to be prepared in accordance with Section 29 of the I&B Code along with Regulation 36 of the Regulations, is required to contain various details, which have been gathered by RP after receipt of various claims in response to the statutorily mandated public notice. The resolution plan is required to provide for the payment of insolvency resolution process costs, management of the affairs of the corporate debtor after approval of the resolution plan; the implementation and supervision of the resolution plan. O.M.P. (COMM) 533/2024 and connected matter
It is only after the adjudicating authority satisfies itself that the plan as approved by CoC with the requisite voting share of financial creditors meets the requirement as referred to in sub-section (2) of Section 30, grants its approval to it. It is only thereafter that the said plan is binding on the corporate debtor as well as its employees, members, creditors, guarantors and other stakeholders involved in the resolution plan. The moratorium order passed by the adjudicating authority under Section 14 shall cease to operate once the adjudicating authority approves the resolution plan. The scheme of the I&B Code therefore is, to make an attempt, by divesting the erstwhile management of its powers and vesting it in a professional agency to continue the business of the corporate debtor as a going concern until a resolution plan is drawn up. Once the resolution plan is approved, the management is handed over under the plan to the successful applicant so that the corporate debtor is able to pay back its debts and get back on its feet. xxx
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Bare reading of Section 31 of the I&B Code would also make it abundantly clear that once the resolution plan is approved by the adjudicating authority, after it is satisfied, that the resolution plan as approved by CoC meets the requirements as referred to in sub-section (2) of Section 30, it shall be binding on the corporate debtor and its employees, members, creditors, guarantors and other stakeholders. Such a provision is necessitated since one of the dominant purposes of the I&B Code is revival of the corporate debtor and to make it a running concern.
The resolution plan submitted by the successful resolution applicant is required to contain various provisions viz. provision for payment of insolvency resolution process costs, provision for payment of debts of operational creditors, which shall not be less than the amount to be paid to such creditors in the event of liquidation of the corporate debtor under Section 53; or the amount that would have been paid to such creditors, if the amount to be distributed under the resolution plan had been distributed in accordance with the order of priority in sub-section (1) of Section 53, whichever is higher. The resolution plan is also required to provide for the payment of debts of financial creditors, who do not vote in favour of the resolution plan, which also shall not be less than the amount to be paid to such creditors in accordance with sub-section (1) of Section 53 in the event of a liquidation of the corporate debtor. Explanation 1 to clause (b) of sub-section (2) of Section 30 of the I&B Code clarifies for the removal of doubts that a distribution in accordance with the provisions of the said clause shall be fair and equitable to such creditors. The resolution plan is also required to provide for the management of the affairs of the corporate debtor after approval of the resolution plan and also the implementation and supervision of the resolution plan. Clause (e) of sub- section (2) of Section 30 of the I&B Code also casts a duty on RP to O.M.P. (COMM) 533/2024 and connected matter
examine that the resolution plan does not contravene any of the provisions of the law for the time being in force.
Perusal of Section 29 of the I&B Code read with Regulation 36 of the Regulations would reveal that it requires RP to prepare an information memorandum containing various details of the corporate debtor so that the resolution applicant submitting a plan is aware of the assets and liabilities of the corporate debtor, including the details about the creditors and the amounts claimed by them. It is also required to contain the details of guarantees that have been given in relation to the debts of the corporate debtor by other persons. The details with regard to all material litigation and an ongoing investigation or proceeding initiated by the Government and statutory authorities are also required to be contained in the information memorandum. So also the details regarding the number of workers and employees and liabilities of the corporate debtor towards them are required to be contained in the information memorandum.
All these details are required to be contained in the information memorandum so that the resolution applicant is aware as to what are the liabilities that he may have to face and provide for a plan, which apart from satisfying a part of such liabilities would also ensure, that the corporate debtor is revived and made a running establishment. The legislative intent of making the resolution plan binding on all the stakeholders after it gets the seal of approval from the adjudicating authority upon its satisfaction, that the resolution plan approved by CoC meets the requirement as referred to in sub-section (2) of Section 30 is that after the approval of the resolution plan, no surprise claims should be flung on the successful resolution applicant. The dominant purpose is that he should start with fresh slate on the basis of the resolution plan approved.
This aspect has been aptly explained by this Court in Essar Steel (India) Ltd. (CoC) [Essar Steel (India) Ltd. (CoC) v. Satish Kumar Gupta, (2020) 8 SCC 531 : (2021) 2 SCC (Civ) 443] : (SCC p. 616, para 107) “107. For the same reason, the impugned NCLAT judgment in Standard Chartered Bank v. Satish Kumar Gupta [Standard Chartered Bank v. Satish Kumar Gupta, 2019 SCC OnLine NCLAT 388] in holding that claims that may exist apart from those decided on merits by the resolution professional and by the adjudicating authority/Appellate Tribunal can now be decided by an appropriate forum in terms of Section 60(6) of the Code, also militates against the rationale of Section 31 of the Code. A successful resolution applicant cannot suddenly be faced with “undecided” claims after the resolution plan submitted by him has been accepted as this would amount to a hydra head popping up which would throw into uncertainty amounts payable by a prospective resolution applicant O.M.P. (COMM) 533/2024 and connected matter
who would successfully take over the business of the corporate debtor. All claims must be submitted to and decided by the resolution professional so that a prospective resolution applicant knows exactly what has to be paid in order that it may then take over and run the business of the corporate debtor. This the successful resolution applicant does on a fresh slate, as has been pointed out by us hereinabove. For these reasons, NCLAT judgment [Standard Chartered Bank v. Satish Kumar Gupta, 2019 SCC OnLine NCLAT 388] must also be set aside on this count.”
In view of this legal position, we could have very well stopped here and held that the observation made by NCLAT in the appeal filed by EARC to the effect that EARC was entitled to take recourse to such remedies as are available to it in law, is impermissible in law.
As held by this Court in CIT v. Monnet Ispat & Energy Ltd. [CIT v. Monnet Ispat & Energy Ltd., (2018) 18 SCC 786 : (2019) 3 SCC (Civ) 252] , in view of the provisions of Section 238 of the I&B Code, the provisions thereof will have an overriding effect, if there is any inconsistency with any of the provisions of the law for the time being in force or any instrument having effect by virtue of any such law. As such, the observations made by NCLAT to the aforesaid effect, if permitted to remain, would frustrate the very purpose for which the I&B Code is enacted. xxx
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Conclusion
In the result, we answer the questions framed by us as under:
That once a resolution plan is duly approved by the adjudicating authority under sub-section (1) of Section 31, the claims as provided in the resolution plan shall stand frozen and will be binding on the corporate debtor and its employees, members, creditors, including the Central Government, any State Government or any local authority, guarantors and other stakeholders. On the date of approval of resolution plan by the adjudicating authority, all such claims, which are not a part of resolution plan, shall stand extinguished and no person will be entitled to initiate or continue any proceedings in respect to a claim, which is not part of the resolution plan.
The 2019 Amendment to Section 31 of the I&B Code is clarificatory and declaratory in nature and therefore will be effective from the date on which the I&B Code has come into effect.
Consequently all the dues including the statutory dues owed to the Central Government, any State Government or any local authority, if not part of the resolution plan, shall stand extinguished and no proceedings in O.M.P. (COMM) 533/2024 and connected matter
respect of such dues for the period prior to the date on which the adjudicating authority grants its approval under Section 31 could be continued. xxx
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It is thus clear that according to the resolution plan submitted by EARC itself, had it been a successful applicant, then in that event, the claims made by it would have been irrevocably waived and permanently extinguished and written off in full with effect from the effective date. Had the resolution plan of EARC been approved, then all such debts would have stood extinguished without any further act or deed and approval of the said plan by NCLT would have been a sufficient notice required to be given to any person for such matter. Undisputedly, the resolution plan submitted by EARC was on the basis of the information memorandum submitted by RP wherein, it was specifically clarified that the claims of EARC were not admitted by RP. It is thus clear that EARC is trying to blow hot and cold at the same time. According to it, had its resolution plan been approved by CoC and NCLT, then the claims, which are now insisted by EARC would have stood extinguished. However, on its failure to become a successful resolution applicant and approval of other applicant as a successful resolution applicant, its claim would survive. A party cannot be permitted to apply two different yardsticks.
Shri Bhushan, learned counsel appearing on behalf of EARC, strongly relying on the judgment of NCLAT dated 14-8-2018 passed in Export Import Bank of India v. JEKPL (P) Ltd. Resolution Professional [Export Import Bank of India v. JEKPL (P) Ltd. Resolution Professional, 2018 SCC OnLine NCLAT 465] , submits that NCLAT itself in the said case had held that invocation of corporate guarantee has no nexus with filing of the claim pursuant to public announcement made under Section 13(1)(b) read with Section 15(1)(c) of the I&B Code and also for collating the claim under Section 18(1)(b) or for updating claim under Section 25(2)(e). He submits that civil appeal challenging the said judgment and order has been dismissed by this Court vide order dated 23-1-2019. 125. He submits that NCLAT itself in the said Export Import Bank of India case [Export Import Bank of India v. JEKPL (P) Ltd. Resolution Professional, 2018 SCC OnLine NCLAT 465] had directed EXIM Bank and Axis Bank to be treated as “financial creditors” and had further directed them to be given representation on CoC. He submits that, however, in the present case, NCLAT has taken a contrary view. He
therefore submits that in the alternative this Court should direct RP/CoC to treat EARC as a “financial creditor” and give it representation on CoC and take a decision in accordance with law.
We find that the said case, on facts, would not be applicable to the case at hand. No doubt that the appeal filed against the judgment and O.M.P. (COMM) 533/2024 and connected matter
order of NCLAT dated 14-8-2018 [Export Import Bank of India v. JEKPL (P) Ltd. Resolution Professional, 2018 SCC OnLine NCLAT 465] has been dismissed by this Court on 23-1-2019 [Atyant Capital (India) Fund I v. JEKPL (P) Ltd. Resolution Professional, 2019 SCC OnLine SC 2005] . However, it is a settled law that dismissal of a special leave petition/appeal does not amount to affirmation of the view taken in the judgment impugned in the special leave petition/appeal. It will also be relevant to refer to the order passed by this Court dated 23-1-2019 [Atyant Capital (India) Fund I v. JEKPL (P) Ltd. Resolution Professional, 2019 SCC OnLine SC 2005] while dismissing the appeal, which reads thus : (Atyant Capital India Fund I case [Atyant Capital (India) Fund I v. JEKPL (P) Ltd. Resolution Professional, 2019 SCC OnLine SC 2005] , SCC OnLine SC paras 3-5) “Civil Appeal No. 10134 of 2018
We have heard the learned counsel for the parties and perused the relevant material on record.
The civil appeal is dismissed.
It will be open for the appellant to urge all points as may be available to it in law before the appropriate forum, if so advised.” It will thus be clearly seen that this Court in Atyant Capital India Fund I case [Atyant Capital (India) Fund I v. JEKPL (P) Ltd. Resolution Professional, 2019 SCC OnLine SC 2005] while dismissing the appeal has reserved the liberty to the appellant to urge all points as may be available to it in law before the appropriate forum.
It is to be noted that in the appeal before NCLAT, EXIM Bank as well as Axis Bank had taken steps immediately after the claim of the said Banks on the basis of corporate guarantee came to be rejected by RP/CoC. After rejection of the claim, the said Banks had filed an application under Section 60(5) before NCLT. On NCLT rejecting the said claim, those Banks had approached NCLAT in appeals which were allowed and the order, as stated hereinabove, was passed.
In the present case the claim of EARC was rejected on 22-1-2018. Instead of challenging the said rejection, EARC participated in the proceedings and was one of the resolution applicants. Not only that, in the first round, it was a successful bidder being ranked H1 bidder. However, since in the negotiations it failed to satisfy CoC, fresh bids were invited from the resolution applicants, which had submitted their EoI. In the 12th meeting of CoC held on 25-4-2018, the resolution plan of GMSPL was approved by 89.23% of the voting shares. Only thereafter EARC filed two applications; one challenging the approval of resolution plan of GMSPL by CoC and another challenging rejection of its claims by RP/CoC. O.M.P. (COMM) 533/2024 and connected matter
It could thus be clearly seen that EARC was taking chances. After rejection of its claim, it did not choose to challenge the same by an application under Section 60(5) but waited till the decision of CoC. During this period, it was actually pursuing its resolution plan. Only after its resolution plan was not approved and the resolution plan of GMSPL was approved, it filed the aforesaid two applications. Apart from that, as already observed hereinabove, in the resolution plan of EARC itself, it has provided for extinguishment of all claims not forming part of resolution plan.
Even otherwise, if for the sake of argument, it is held that EARC was entitled to be treated as a “financial creditor” and entitled for a participation in CoC, still its share was about 9% and as such, the resolution plan of GMSPL would have been passed by a majority of 80%, which is much above the statutory requirement.
We are therefore of the considered view that the observation made by NCLAT giving liberty to EARC to take recourse to such proceedings as available in law for raising its claims is totally unsustainable.
Insofar as the observation made with regard to claim of the Jharkhand Government is concerned, it is to be noted that the State of Jharkhand has not even appealed against the order passed by NCLT. Insofar as the claims of labour and workmen are concerned, RP has specifically stated before NCLAT, that whatever claims were received from the workmen were duly considered in the resolution plan. Despite that, observing that a liberty is available to the workmen to raise their claims before a civil court or Labour Court, in our view, is totally in conflict with the provisions of the I&B Code. The same would equally apply to the observation made in the appeal of Mr Deepak Singh claiming to be “operational creditor”.
In Committee of Creditors of Essar Steel India Limited through Authorised Signatory v. Satish Kumar Gupta and Others, (2020) 8 SCC 531, the Supreme Court observed that the impugned judgment of the NCLT, wherein it was held that claims that may exist apart from those decided on merits by the RP and the adjudicating authority/Appellate Tribunal can be decided by an appropriate forum under Section 60(6) of IBC, militates against the rationale of Section 31 IBC. A successful Resolution Applicant cannot suddenly be faced with ‘undecided’ claims after the Resolution Plan O.M.P. (COMM) 533/2024 and connected matter
submitted by him has been accepted as this would amount to hydra heads popping up, which would throw into ‘uncertainty’ amounts payable by a prospective Resolution Applicant, who successfully takes over the business of the Corporate Debtor. It was observed that all claims must be submitted to and decided by the Resolution Professional so that a prospective Resolution Applicant knows exactly what has to be paid in order that it may then take over and run the business on a ‘fresh slate’.
This view was reiterated by the Supreme Court in Ruchi Soya Industries Limited and Others v. Union of India and Others, (2022) 6 SCC 343; Ajay Kumar Radheyshyam Goenka v. Tourism Finance Corporation of India Limited, (2023) 10 SCC 545; and RPS Infrastructure Limited v. Mukul Kumar and Another, (2023) 10 SCC 718. In a recent decision in Electrosteel (supra), the Supreme Court has reaffirmed that once the Resolution Plan is approved, it binds all stakeholders and all claims, which do not form part of the approved Plan, will stand extinguished. Relevant passages from the judgment are as follows:- “30. An important question arose for consideration in Ghanashyam Mishra [Ghanashyam Mishra and Sons P. Ltd. v. Edelweiss Asset Reconstruction Co. Ltd., (2021) 227 Comp Cas 251 (SC); (2021) 91 GSTR 28 (SC); (2021) 9 SCC 657; (2021) 4 SCC (Civ) 638; 2021 SCC OnLine SC 313.] . Again a three-judge Bench of this court examined a question as to whether any creditor including the Central Government, State Government or any local authority is bound by the resolution plan once it is approved by the Adjudicating Authority under sub-section (1) of section 31 of the Insolvency and Bankruptcy Code ? A corollary to the above question was the issue as to whether after approval of the resolution plan by the Adjudicating Authority, a creditor including the Central Government, State Government or any local authority is entitled to initiate any proceeding for recovery of any of the dues from the corporate debtor which are not a part of the resolution plan approved by the Adjudicating Authority. In that case, the Bench concluded by holding that once a resolution plan is duly approved by the Adjudicating Authority under sub- section (1) of section 31, the claims as provided in the resolution plan O.M.P. (COMM) 533/2024 and connected matter
shall stand frozen and will be binding on the corporate debtor and its employees, members, creditors, including the Central Government, any State Government or any local authority, guarantors and other stakeholders. On the date of approval of the resolution plan by the Adjudicating Authority, all such claims which are not a part of the resolution plan shall stand extinguished and no person will be entitled to initiate or continue any proceeding in respect to a claim which is not part of the resolution plan. The Bench declared that all dues including statutory dues owed to the Central Government, any State Government or any local authority if not part of the resolution plan shall stand extinguished and no proceeding in respect of such dues for the period prior to the date on which the Adjudicating Authority grants its approval under section 31 could be continued. Paragraph 102 of the aforesaid decision reads thus “In the result, we answer the questions framed by us as under: (i) That once a resolution plan is duly approved by the Adjudicating Authority under sub-section (1) of section 31, the claims as provided in the resolution plan shall stand frozen and will be binding on the corporate debtor and its employees, members, creditors, including the Central Government, any State Government or any local authority, guarantors and other stakeholders. On the date of approval of resolution plan by the Adjudicating Authority, all such claims, which are not a part of the resolution plan, shall stand extinguished and no person will be entitled to initiate or continue any proceedings in respect to a claim, which is not part of the resolution plan… (iii) Consequently all the dues including the statutory dues owed to the Central Government, any State Government or any local authority, if not part of the resolution plan, shall stand extinguished and no proceedings in respect of such dues for the period prior to the date on which the Adjudicating Authority grants its approval under section 31 could be continued.”
In Ruchi Soya Industries Ltd., a two-judge Bench of this court referred to the decision in Ghanashyam Mishra and thereafter declared that on the date on which the resolution plan was approved by the National Company Law Tribunal, all claims stood frozen and no claim, which is not a part of the resolution plan, would survive. xxx
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In a recent decision, a two-judge Bench of this court decided a contempt application in JSW Steel Ltd. v. Pratishtha Thakur Haritwal. Contention of the petitioner was that the respondents had wilfully disobeyed the judgment of this court in Ghanashyam Mishra by issuing O.M.P. (COMM) 533/2024 and connected matter
demand notices pertaining to the period covered by the corporate insolvency resolution process. In the above context, the Bench reiterated what was held in Ghanashyam Mishra which has been followed in subsequent decisions and thereafter declared that all claims which are not part of the resolution plan shall stand extinguished. No person will be entitled to initiate or continue any proceeding in respect to a claim which is not part of the resolution plan. Though the Bench did not take any action for contempt in view of the unconditional apology made by the respondents nonetheless the Bench reiterated the proposition laid down in Ghanashyam Mishra clarifying that even if any stakeholder is not a party to the proceedings before the National Company Law Tribunal and if such stakeholder does not raise its claim before the interim resolution professional/resolution professional, the resolution plan as approved by the National Company Law Tribunal would still be binding on him. xxx
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In so far the second and third issues are concerned, it is by now well settled that once a resolution plan is duly approved by the Adjudicating Authority under sub-section (1) of section 31, all claims which are not part of the resolution plan shall stand extinguished and no person will be entitled to initiate or continue any proceeding in respect to a claim which is not part of the resolution plan. In fact, this court in Committee of Creditors of Essar Steel India Ltd. [Committee of Creditors of Essar Steel India Ltd. v. Satish Kumar Gupta, (2020) 219 Comp Cas 97 (SC); (2020) 8 SCC 531; 2019 SCC OnLine SC 1478.] had categorically declared that a successful resolution applicant cannot be faced with undecided claims after the resolution plan is accepted. Otherwise, this would amount to a hydra head popping up which would throw into uncertainty the amount payable by the resolution applicant. In so far the resolution plan is concerned, the resolution professional, the committee of creditors and the Adjudicating Authority noted about the claim lodged by the respondent in the arbitration proceeding. However, the respondent was not included in the top 30 operational creditors whose claims were settled at nil. This can only mean that the three authorities conducting the corporate insolvency resolution process did not deem it appropriate to include the respondent in the top 30 operational creditors. If the claims of the top 30 operational creditors were settled at nil, it goes without saying that the claim of the respondent could not be placed higher than the said top 30 operational creditors. Moreover, the resolution plan itself provides that all claims covered by any suit, cause of action, arbitration, etc., shall be settled at nil. Therefore, it is crystal clear that in so far claim of the respondent is concerned, the same would be treated as nil at par with the claims of the top 30 operational creditors.
Lifting of the moratorium does not mean that the claim of the respondent would stand revived notwithstanding approval of the O.M.P. (COMM) 533/2024 and connected matter
resolution plan by the Adjudicating Authority. The moratorium is intended to ensure that no further demands are raised or adjudicated upon during the corporate insolvency resolution process so that the process can be proceeded with and concluded without further complications. The view taken by the High Court cannot be accepted in the light of the clear cut provisions of the Insolvency and Bankruptcy Code as well as the law laid down by this court. In view of the resolution plan, as approved, the claim of the respondent stood extinguished. Therefore, the Facilitation Council did not have the juri iction to arbitrate on the said claim. Since the award was passed without juri iction, the same could be assailed in a proceeding under section 47 of the Code of Civil Procedure. The view taken by the High Court that because the appellant did not challenge the award under section 34 of the 1996 Act, therefore, it was precluded from objecting to execution of the award at the stage of section 47 of the Code of Civil Procedure is wholly unsustainable.
Consequently, the view taken by the High Court that notwithstanding approval of the resolution plan by the National Company Law Tribunal, the Facilitation Council did not lose juri iction to proceed and pronounce the arbitral award, is erroneous and contrary to the law laid down by this court.
In that view of the matter, we have no hesitation to hold that upon approval of the resolution plan by the National Company Law Tribunal, the claim of the respondent being outside the purview of the resolution plan stood extinguished. Therefore, the award dated July 6, 2018 is incapable of being executed. Consequently, the order dated March 3, 2023 passed by the Presiding Officer, Commercial Court/District Judge-1, Bokaro in Commercial Execution Case No. 21 of 2022 (Execution Case No. 77 of 2018) is hereby set aside. Execution proceedings in Commercial Execution Case No. 21 of 2022 (Execution Case No. 77 of 2018) pending in the Court of Presiding Officer, Commercial Court/District Judge-1, Bokaro, are hereby quashed. Resultantly, impugned order of the High Court dated July 17, 2023 is also set aside.”
It is thus clear from a conspectus of the aforementioned judgments that all such claims, which are not a part of the Resolution Plan on the date of approval, shall stand extinguished and no person will be entitled to initiate or continue any proceedings in respect of claims, which are not part of the Resolution Plan and so much so this would apply to the statutory dues owed to Central/State Governments, local bodies etc. In the instant case, the O.M.P. (COMM) 533/2024 and connected matter
claims which were referred to arbitration were not part of the approved Resolution Plan and stood extinguished and were thus not arbitrable.
In Electrosteel (supra), the Supreme Court was examining the validity of the arbitral award in respect of claims of the Creditor, which were outside the approved Resolution Plan. After a detailed and extensive
discussion on the provisions of IBC and referring to all the earlier judgements of the Supreme Court on this aspect, it was held that the Facilitation Council under the MSME Act, did not have the juri iction to arbitrate on the claims which stood extinguished on approval of the Resolution Plan and therefore, the arbitral award was without juri iction. Pertinently, in this case it was mentioned in the Resolution Plan that any and all claims or demands, admitted or not, due or contingent, asserted or unasserted, known or unknown, present or future etc., would be written off in full and deemed to be permanently extinguished by virtue of order of NCLT approving the Resolution Plan with a special emphasis that the Consortium or Company, will not be held responsible or liable, at any point of time, directly or indirectly.
For all the aforesaid reasons, the impugned arbitral award dated 21.08.2024 is quashed and set aside and this petition is allowed and disposed of.
All pending applications stand disposed of. OMP (ENF.) (COMM.) 28/2025 & EX.APPL.(OS) 206/2025, 557/2025 and 565/2025
List on 26.11.2025 for consideration.
JYOTI SINGH, J SEPTEMBER 11 , 2025/S.Sharma/Shivam
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.