Standard Chartered Bank v. Satish Kumar Gupta, R.P. Of Essar Steel Ltd. And Others, National Company Law Appellate Tribunal, Judgment, Law, casemine.com

Precedent	Rule or Principle Cited For	Application by the Court
Arcelormittal India Private Limited v. Satish Kumar Gupta and Ors (2018) SCC OnLine SC 1733	Interpretation of eligibility under Section 29A(e) regarding sale of shares to overcome ineligibility.	The Court held that the sale of shares by AMNLBV was only to circumvent Section 29A(e) and the proviso thereto, implying fraudulent conduct.
Vijay Kumar Jain v. Standard Chartered Bank & Others, Civil Appeal No. 8430 of 2018	Compliance with Supreme Court judgment regarding eligibility and rejection of Resolution Plan.	The Adjudicating Authority rejected an application seeking rejection of AMIPL’s Resolution Plan for non-compliance of this judgment.
Binani Industries Limited vs. Bank of Baroda & Anr. Company Appeal (AT) (Insolvency) No. 82 of 2018	Viability and feasibility of Resolution Plans and treatment of Operational Creditors.	The Tribunal held that ignoring Operational Creditors or providing only liquidation value would adversely affect the economy and creditors’ rights.
Swiss Ribbons Pvt. Ltd. & Anr. vs. Union of India & Ors. 2019 SCC OnLine SC 73	Resolution Professional’s jurisdiction and treatment of claims during CIRP.	The Supreme Court held that the Resolution Professional cannot decide claims but only collate them; claims can be raised post moratorium.

SUDHANSU JYOTI MUKHOPADHAYA, J. In the Corporate Insolvency Resolution Process initiated against Essar Steel India Limited- (Corporate Debtor), the Committee of Creditors approved the Resolution Plan submitted by ArcelorMittal India Pvt. Ltd.- (Successful Resolution Applicant) which was approved by the Adjudicating Authority (National Company Law Tribunal), Ahmedabad Bench, Ahmedabad, with certain modifications by impugned order dated 8th March, 2019.

2. A number of applications were preferred by the Operational Creditors and the Financial Creditors which were disposed of by individual impugned orders or the impugned order dated 8th March, 2019.

3. A group of appeals were heard together. Some of the appeals were heard separately but common impugned order being under challenge and as common question of law is involved, they are disposed of by this common judgment.

4. Mr. Prashant Ruia (Promoter), Appellant in Company Appeal (AT) (Insolvency) No. 257 of 2019, has challenged the order dated 8th March, 2019 on the ground that ArcelorMittal India Pvt. Ltd.- (Successful Resolution Applicant) is ineligible in terms of Section 29A of the Insolvency and Bankruptcy Code, 2016 (hereinafter referred to as I&B Code). Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

5. In rest of the appeals, the different orders have been challenged in part, so far it relates to distribution of assets to different Financial Creditors and the Operational Creditors on the ground of discrimination or the modification of Resolution Plan as suggested by the Adjudicating Authority.

6. For the reasons aforesaid, before deciding the issues whether distribution of amount amongst the Financial Creditors, Operational Creditors and other stakeholders as shown in the impugned order dated 8th March, 2019 is discriminatory or not or whether the modification of plan as suggested by the Adjudicating Authority is proper or not, it is desirable to decide the issue as to whether ArcelorMittal India Pvt. Ltd. is eligible to file Resolution Plan or not as raised by Mr. Prashant Ruia, the promoter of Essar Steel India Limited and one of its shareholders. Company Appeal (AT) (Insol.) No. 257 of 2019 (Prashant Ruia v. State Bank of India & Ors.)

7. The grievance of the Appellant- Mr. Prashant Ruia is that though the Board of Directors were to take part in each meeting of the Committee of Creditors and were to participate but the members of the Board of Directors were often either asked to leave the meeting room and/ or were invited to take part is some of the meeting, and were excluded from participating during discussions and/or deliberations of the Resolution Plan on the ground that such meeting were confidential. Grievance against Resolution Plan

8. Dr. U.K. Chaudhary, learned Senior Counsel for Mr. Prashant Ruia submitted that the Appellants right of subrogation under Section 140 of the Contract Act, 1872 and right to be indemnified under Section 145 of Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 the Contract Act are statutory rights which have been extinguished by the Resolution Applicant in violation of Section 30(2)(e) of the I&B Code.

9. According to him, the rights under Section 140 and Section 145 of the Indian Contract Act, 1872 are future and contingent rights of the Appellant which arise upon making any payment under the guarantee agreement. The Resolution Plan can deal only with claims against the Corporate Debtor as on the Insolvency Commencement date i.e. 2nd August, 2017. Therefore, ArcelorMittal India Pvt. Ltd. in the Resolution Plan should not have dealt with in any manner with the Appellants right of subrogation and indemnification, much less extinguishing such rights.

10. Learned Senior Counsel for the Appellant further submitted that the Resolution Plan submitted by ArcelorMittal India Pvt. Ltd., as approved, is violative of Section 29A (e) of the I&B Code.

11. According to him, ArcelorMittal India Pvt. Ltd. fraudulently by way of falsehood, suppression and misrepresentation of the facts had not brought to the notice of the Honble Supreme Court that it is ineligible under Section 29A (e). It has misled the Honble Supreme Court, this Appellate Tribunal, the Committee of Creditors and the Resolution Professional of the Corporate Debtor by stating that Mr. Lakshmi Mittal had completely exited from the Indian Businesses of the Mittal Family, more specifically, (i) Gontermann Peipers India Limited [GPIL]; (ii) GPI Textiles Limited and (iii) Balasore Alloys Limited.

12. According to him, Mr. Lakshmi Mittal, Mr. Sanjay Sharma and Mr. Rajan Tandon have made false statements on oath that Mr. Lakshmi Mittal has disassociated himself from all businesses of his brothers, Mr. Pramod Mittal and Mr. Vinod Mittal. A copy of the Affidavit dated 15th May, 2018 executed by Mr. Rajan Tandon at the behest of Mr. Lakshmi Mittal, filed before the Committee of Creditors and another Affidavit dated 17th Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 October, 2018 of Mr. Sanjay Sharma, a Director of ArcelorMittal India Pvt. Ltd., executed at the behest of Mr. Lakshmi Mittal has also been enclosed, which were stated to have been placed before the Committee of Creditors of Essar Steel India Limited, before acceptance of the Resolution Plan.

13. Mr. Harin Rawal, learned Senior Counsel appears on behalf of Intervenor- Essar Steel Asia Holdings Limited- one of the shareholder of Essar Steel India Limited.

14. According to him, ArcelorMittal India Pvt. Ltd. is ineligible in terms of Section 29A (c) read with Section 29A (j) of the I&B Code. It is informed that Mr. L.N. Mittal held 10 shares in Navoday Consultants Ltd.. As per the statutory filings, Mr. L.N. Mittal is classified as a person holding shares as a Promoter and as part of the Promoter Group. Under the provisions of I&B Code, there is no distinction between a Promoter and/ or Promoter Group.

15. Further, according to him, Navoday Consultants Limited is a Promoter of GPI Textiles and Gontermann Piepers. Under the provisions of the I&B Code, a person stands ineligible irrespective of the quantum of association with a particular entity.

16. It was further submitted that neither the provisions of the I&B Code, nor the judgment dated 4th October, 2018 of the Honble Supreme Court prescribe a quantum of shareholding by a person to entail ineligibility under Section 29A. The conduct of Mr. L.N. Mittal to sell the 10 shares in Navoday Consultants Ltd. after the judgment of Honble Supreme Court dated 4th October, 2018 and the Committee of Creditorss letter dated 16th October, 2018, itself highlights and evidences the significance of holding of the 10 shares. Therefore, ineligibility of ArcelorMittal India Pvt. Ltd. cannot be brushed aside. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

17. Learned Senior Counsel for the Intervenor- Essar Steel Asia Holdings Limited also submitted that the directions of the Honble Supreme Court under Article 142 of the Constitution of India cannot be a ground to justify a breach of conditions. The Honble Supreme Court after holding ArcelorMittal India Pvt. Ltd. ineligible because of its association with Uttam Galva and KSS Petron directed ArcelorMittal India Pvt. Ltd. to pay of NPA dues of all related/ connected entities within a period of two weeks. The said directions are not limited to Uttam Galva and KSS Petron only. Therefore, it would be incorrect to assert that pursuant to directions under Article 142, this Appellate Tribunal cannot evaluate the eligibility of ArcelorMittal India Pvt. Ltd., more particularly, in view of the directions of the Honble Supreme Court to pay the dues within the period of two weeks. The directions of the Honble Supreme Court, in fact, require compliance of the provision of Section 29A.

18. Learned counsel for the Intervenor submits that ArcelorMittal India Pvt. Ltd.s reply dated 18th October, 2018 is based on an Affidavit dated 17th October, 2018 which is false and an attempt to mislead the Committee of Creditors and this Appellate Tribunal.

19. Relying on the decision of the Honble Supreme Court in Arcelormittal India Private Limited v. Satish Kumar Gupta and Ors. (2018) SCC OnLine SC 1733, it is submitted that the Honble Supreme Court has also held that the reasonable proximate facts prior to the submission of both the Resolution Plans by AMIPL would show that there is no doubt whatsoever that AMNLBVs shares in Uttam Galva were sold only in order to get out of the ineligibility mentioned by Section 29A (e), and consequently the proviso thereto.

20. Therefore, according to him, the Resolution Plan is in violation of the decision of the Honble Supreme Court in ArcelorMittal India Pvt. Ltd.. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

21. Mr. Harish Salve, learned Senior Counsel on behalf of ArcelorMittal India Pvt. Ltd.- (Successful Resolution Applicant) submitted that the issue relating to Navoday Consultants Limited as raised in the application is one of the multiple mala fide attempts to derail the Corporate Insolvency Resolution Process of the Corporate Debtor. He referred the following attempts as made on behalf of the Promoters: a. First attempt: Immediately after the Reserve Bank of India (RBI) referred ESIL for CIRP, ESIL filed a writ petition, being W.P No. 12424/2017 before the Honble High Court of Gujrat, inter alia, seeking quashing of the Press Release dated 13.06.2017 of RBI and directions against the consortium of lenders to implement the alleged debt restructuring plan submitted by ESIL. b. Second attempt: As a part of the design to re-acquire ESIL, the promoters of ESIL submitted a Resolution Plan on 12.02.2018 in the name of Numetal Limited, which was later found ineligible by the Hon'ble Supreme Court under Section 29A of the IBC on account of the looming presence of Mr. Rewant Ruia. The Hon'ble Supreme Court further gave an opportunity to the parties to pay off the NPAs of its related parties and become eligible under Section 29A of the IBC, which the Ruias failed to c. Third attempt: On 17.04.2018 ESAHL, the present Applicant, submitted a purported debt restructuring plan to the Resolution Professional and the Committee of Creditors. The same was however rejected by the Resolution Professional on 08.05.2018, inter alia, on the ground that ESAHL was ineligible to submit any resolution plan for ESIL in view Section 29A of the IBC. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 d. Fourth attempt: On 10.07.2018, ESAHL, the present Applicant, again wrote to the Committee of Creditors for consideration of its purported debt restructuring plan. However, the same was also rejected by the Committee of Creditors on 17.07.2018. Pertinently, neither the decision dated 08.05.2018 nor the decision dated 17.07.20 18 is assailed by ESAHL before the Adjudicating Authority. e. Fifth attempt: In a bid to circumvent the judgment of the Hon'ble Supreme Court and to stall the CIRP of ESIL, ESAHL, on 25.10.2018 (the very same day when AMIPL's Resolution Plan was approved) approached the Committee of Creditors with allegedly another Settlement Plan offering to repay the entire dues of ESIL. Since, the Committee of Creditors, acting under the mandate of the Supreme Court Judgment, had already approved the Resolution Plan filed by AMIPL (after AMIPL had cleared all related party to become eligible), it refused to consider the alleged 'Settlement Plan' of the present Applicant. The decision of the Committee of Creditor was challenged before the Adjudicating Authority inter alia, praying for directions to the Committee of Creditors to accept the purported Settlement Plan and to terminate the CIRP. The Adjudicating Authority dismissed the said application on 29.01.2019 by its detailed order. ESIL shareholders filed an appeal against the said Order on 11.02.2019 before this Appellate Tribunal, however, the said appeal was mischievously and consciously kept pending in the registry of this Appellate Tribunal by not curing the defects for almost two months. The appeal filed against such order before Appellate Tribunal has been withdrawn by ESAHL on 14.03.2019. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 f. Sixth attempt: On 15.10.2018, Numetal wrote a letter to the Resolution Professional of GPI Textiles, inter alia, calling upon him to challenge the eligibility of AMIPL. At the instigation of Numetal, the Resolution Professional of GPI Textiles filed an application on 31.10.2018 before the Adjudicating Authority, Ahmedabad seeking declaration of AMIPL as an ineligible resolution applicant. Pertinently, each of the pleas/grounds (pertaining to GPI Textiles) being raised by the present Applicant, were raised by the Resolution Professional of GPI Textiles also. However, the said application was withdrawn on 07.03.2019. g. Seventh attempt: Prashant Ruia other suspended Board of Directors filed an application before the Adjudicating Authority bearing IA No. 64 of 2019 seeking rejection of the resolution plan of AMIPL for non-compliance of the judgment passed by Hon'ble Supreme Court of India in Vijay Kumar Jain v. Standard Chartered Bank & Others, Civil Appeal No. 8430 of 2018. The said Application was also rejected by the Adjudicating Authority vide its common Judgment dated 08.03.2019. The Company Appeal No. 257 of 2019 filed against such order is pending before this Hon'ble Appellate Authority. h. Eighth attempt: By way of the captioned application, ESAHL has now sought to contend, inter alia, that AMIPL is ineligible under Section 29A of the Code on account of Gontermann Peipers (India) Ltd. and GPI Textiles Ltd. The applicant has chosen not to agitate these issues which are being raised at this belated stage at any of the fora earlier. Clearly, the applicant chose to sit on the fence and to file one application after another with an attempt to somehow stall the resolution process.

i. According to him, this Application is nothing but another Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 malafide attempt to sabotage the entire resolution process. The Applicant herein did not take any ground raised in the present application, in its application filed before the Adjudicating Authority. Having failed to get any relief from the Adjudicating Authority and after withdrawing the appeals filed before this Appellate Authority, the Applicant has now come with unclean hands to sabotage the entire resolution process. As stated above, the applicant has made numerous attempts to stall this process somehow or the other, which has also resulted in the wastage of precious judicial time.

22. It is further submitted that the Applicant has no locus standi as the Settlement Plan submitted by the Applicant stands disallowed by the Adjudicating Authority and the appeal against the order stands withdrawn, the Applicant cant have any grievance and / or locus standi to re-agitate this issue. Evidently, the Applicant is misleading this Appellate Tribunal by stating that this Appellate Tribunal granted a leave to raise all contentions in the pending appeals. However, to the contrary, no such leave was granted to the Applicant herein. Therefore, this application is clearly not maintainable.

23. Mr. Harish Salve, learned Senior Counsel highlighted the following facts and made following submissions: Response on merits: a. The allegation that Mr. L.N. Mittal is a promoter of Navoday Consultants Ltd. (NCL) is frivolous It is a matter of record that there has been a complete disassociation between the businesses of Mr. L.N. Mittal and the businesses of his brothers for more than 20 years. The contents of the Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 affidavits of Mr. Rajan Tandon and Mr. Sanjay Sharma are reiterated in their entirety. The ESAHL now seeks to rely on 10 shares held by Mr. L.N. Mittal in NCL. The Application conveniently omits to mention that as per the shareholding pattern filed as part of the application itself, Mr. L.N. Mittal is alleged to have held 10 shares out of a total issued and outstanding share capital of 17,18,888 shares (i.e., 0.00058% of the total paid up capital). It is submitted and reiterated that Mr. L.N. Mittal does not hold any shares in the said companies and, in any case, a mere holding of 0.00058% of total paid up capital of NCL, cannot invite any ineligibility under Section 29A IBC. The entire surmise of the Application is ill-conceived. Without prejudice to what has been stated above, it is pertinent to note that NCL holds only 0.91% of shareholding in Gontermann Peipers (and 11.61% in GPI Textiles). The Applicant has tried to allege since NCL is named as a promoter of GPI Textiles & Gontermann Peipers, Mr. L.N. Mittal can be called as promoter of GPI Textiles and Gontermann Peipers. This argument is not only fallacious but is an attempt to mislead this Appellate Tribunal. Even if the averments made in the present application are taken at its face value, Mr. L.N. Mittal cannot be called a promoter of GPI Textiles and Gontermann Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Peipers merely because according to the Applicant he is a promoter of NCL. It is reiterated that neither Mr. L.N. Mittal holds any shares in GPI Textiles or Gontermann Peipers nor is a promoter of these companies. b. The allegation that there is purported business connection between Mr. L.N. Mittal and his brothers is untrue: The fact that Mr. L.N. Mittal has recently provided funds to clear the dues of Mr. Pramod Mittal does not in any way contradict or otherwise run counter to the disassociation of businesses. That such funds have been paid on account of familial ties to assist the brothers in avoiding criminal prosecution does not mean that they are doing business together. The Appellant is repeatedly attempting to draw business linkages between Mr. L.N. Mittal and his brothers when none have existed for more than 20 years. An alleged shareholding of 0.00058% of Navodaya or Mr. L.N. Mittal assisting in paying his brothers' dues in order that they avoid criminal prosecution will not establish any business connections between them or make them connecting persons in respect of AMIPL's bid for ESIL. c. Mr. L. N. Mittal was at the best a part of the promoter group of NCL (and, not a promoter) Even if the averment stated in the application are taken Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 on their face value, Mr. L.N. Mittal is not a promoter of NCL but is a part of the promoter group at best since the definition of "promoter group" includes, inter alia, an immediate relative of a promoter (i.e., any spouse of that person, or any parent, brother, sister or child of the person or of the spouse)". Clearly, the disqualification under Section 29A(c) of the IBC does not extend to members of the promoter group.

24. On hearing the parties and going through the records, we find that no ground is made out to entertain the appeal preferred by Appellant- Mr. Prashant Ruia or by the Intervenor- Essar Steel Asia Holdings Limited- shareholder of the Corporate Debtor.

25. The Honble Supreme Court in Arcelormittal India Private Limited (Supra) noticed that the Promoter (Mr. Prashant Ruia) is in concert with Numetal Limited. The Honble Supreme Court in its judgment has clearly rejected the objections made by Numetal Limited with respect to NPAs of Gonterman Piepers, being an issue raised at a belated stage. Also, the issue with regard to GPI Textiles formed part of the submissions before the Honble Supreme Court. This Application has now been made by the Applicant herein to re-agitate the very same issue which stands decided by the Honble Supreme Court. Any attempt to reopen those issues would effectively amount to review or reconsideration of the order of the Honble Supreme Court. The relevant extract of the judgment of the Honble Supreme Court wherein aforesaid facts were noticed is reproduced below for ease of reference:

18 Shri Rohatgi further argued that Shri Pramod Mittal, brother of Shri L. N. Mittal, is a connected person, which would trigger Section 29A(j). Shri Pramod Mittal is a promoter and director of one GontermannPiepers (India) Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Limited, which has also been declared an NPA, rendering Shri L. N. Mittal ineligible under Section 29A (j). Equally, Shri

L. N. Mittal, Shri Pramod Mittal and other members of the Mittal family are promoters of one Ispat Profiles India Limited. This company was ordered to be wound up by the BIFR, appeals from which have been dismissed by the AAIFR. Consequently, Shri L. N. Mittal, as a related party of Shri Pramod Mittal, would render AMIPL ineligible under sub-clause (c) read with sub-clause (j) of Section 29A of the Code.

112. Shri Rohatgi also argued before us that Shri Pramod Mittal, brother of Shri Laxmi Mittal, also held shares in two other companies which were declared to be NPAs more than one year prior to the date of commencement of the corporate insolvency resolution process of ESIL. We have been informed by Shri Salve that Shri Pramod Mittal parted company with Shri L. N. Mittal as far back as 1994 and cannot therefore be regarded as a person acting in concert with Shri L.N. Mittal. Since this aspect of the case has not been argued before the authorities below, though raised in an L.A. by Numetal before the Appellate Authority, we will not countenance such an argument for the first time before this Court. (Emphasis supplied)

26. An issue which has been settled by the Honble Supreme Court i.e., eligibility of ArcelorMittal India Pvt. Ltd. as a Resolution Applicant for Essar Steel India Limited, cannot be re-agitated again and again. Any such attempt is clearly barred by the principles of res judicata. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Therefore, the Application preferred by the Appellant- Mr. Prashant Ruia and Intervenor- Essar Steel Asia Holdings Limited deserves to be rejected.

27. The issue of eligibility of ArcelorMittal India Pvt. Ltd. has been adjudicated upon after considering all the arguments by the Honble Supreme Court and could not be re-opened before the Appellate Authority at a stage where the Resolution Plan approval is being considered by this Appellate Authority on grounds other than Section 29A ineligibility.

28. The present appeal is also barred by delay and laches as the facts stated above, were within the knowledge of Promoters and Shareholders of Essar Steel Asia Holdings Limited, since the application filed the Resolution Professional of GPI Textiles was admittedly filed on the basis of the letter dated 15th October, 2018 issued by Numetal Limited. Further, the present Applicant was a party to the proceedings before the Adjudicating Authority when the application was filed by the Resolution Professional of GPI Textiles and subsequently withdrawn. Hence, the said application suffers from an ex-facie inordinate delay of 6-7 months from the judgment of the Honble Supreme Court. Therefore, the present application which is clearly barred by delays and laches has been filed to sabotage the Resolution Process.

29. Apart from the aforesaid facts, we find that the Resolution Plan was considered by the Adjudicating Authority in view of the decision and directions of the Honble Supreme Court under Article 142 of the Constitution of India in Arcelormittal India Private Limited (Supra). Hence, at this stage, we are not inclined to re-open the question of eligibility or ineligibility of ArcelorMittal India Pvt. Ltd., which stands closed in view of the decision and directions of the Honble Supreme Court. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

30. So far as the Appellant- Mr. Prashant Ruias right of subrogration under Section 140 of the Contract Act and right to be indemnified under Section 145 of the said Act is concerned, the question of exercising such right does not arise in the present case.

31. The Appellant- Mr. Prashant Ruia has executed a Deed of Guarantee between the lenders and the Corporate Debtor. Such guarantee is with regard to clearance of debt. Once the debt payable by the Corporate Debtor stands cleared in view of the approval of the plan by making payment in favour of the lenders (Financial Creditors), the effect of Deed of Guarantee comes to an end as the debt stands paid. The guarantee having become ineffective in view of payment of debt by way of resolution to the original lenders (Financial Creditors), the question of right of subrogation of the Appellants right under Section 140 of the Contract Act and the right to be indemnified under Section 145 of the Contract Act does not arise.

32. We find no merit in this appeal preferred by Appellant- Mr. Prashant Ruia or submissions made on behalf of Intervenor- Essar Steel Asia Holdings Limited. It is accordingly dismissed. No costs. OTHER APPEALS

33. The question arises for consideration in most of the appeals are:

(i) Whether the distribution as shown in the Resolution Plan is discriminatory or not?

(ii) Whether the Financial Creditors can be classified on the ground of a Secured Financial Creditor having charge on project assets of the Corproate Debtor and Secured Financial Creditor having no charge on the project asset of the Corporate Debtor or on the ground Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 that the Financial Creditor is an Unsecured Financial Creditor?

(iii) Whether the Operational Creditors can be validly classified on the ground of (a) employees of the Corporate Debtor or (b) those who have supplied goods and rendered services to the Corporate Debtor and (c) the debt payable under the existing law (statutory dues) to the Central Government or the State Government or the Local Authorities?

(iv) Whether the power of distribution of amount to the lenders, i.e. Financial Creditors, Operational Creditors and other stakeholders is to be made by the Resolution Applicant or the Committee of Creditors?

34. Before deciding the issues, it is necessary to notice the relevant facts of the rest of appeals as detailed hereunder. The grievance of the following Operational Creditors are as follows:

(i) In the Resolution Plan, 0% (zero percent) of their debt has been proposed to be paid, whereas the Financial Creditors have been proposed to be paid 92.5% of their dues. and;

(ii) Claim of some of the Operational Creditors have been notionally assessed at Re. 1/- (average) by the Resolution Professional without any basis. Subsequently, in spite of direction of the Adjudicating Authority, the Resolution Professional has not reflected their claims. Company Appeal (AT) (Insol.) No. 449 of 2019 (MSTC Limited) (Operational Creditor)

35. The grievance of the Appellant- MSTC Limited is that it supplied materials worth Rs. 29 Crores which is lying with the Company under Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 bailment/pledge, but not been reflected and added in the Corporate Insolvency Resolution Process Costs. Company Appeal (AT) (Insol.) No. 338 of 2019 (Global Transnational Trading FZE) (Operational Creditor)

36. According to Appellant- Global Transnational Trading FZE, it supplied goods to the Corporate Debtor amounting to Rs. 18,19,73,638/- and the Resolution Professional accepted claim to the extent of Rs. 17,09,83,857/- but amount receivable by it has been notionally admitted at Re. 1/- only by the Resolution Professional. Company Appeal (AT) (Insol.) No. 361 of 2019 (State Tax Officer (3)) (Operational Creditor)

37. According to the Appellant, the State Tax Department filed claim of Rs. 544 Crores approx., but its claim has been notionally admitted at Re.1/- only by the Resolution Professional. Company Appeal (AT) (Insol.) No. 374 of 2019 (Indian Oil Corporation Ltd.) (Operational Creditor)

38. According to the Appellant- Indian Oil Corporation Ltd., it had submitted a claim of Rs. 3762,58,74,503/- to the Resolution Professional, who has admitted notional amount of Re. 1/- Only. Company Appeal (AT) (Insol.) No. 376 of 2019 (Bharat Petroleum Corporation Limited) (Operational Creditor)

39. According to the Appellant- Bharat Petroleum Corporation Limited, it had submitted a claim of Rs. 503,83,46,437/- to the Resolution Professional who had only admitted notional amount of Re. 1/- Only. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Company Appeal (AT) (Insol.) No. 349 of 2019 (Dakshin Gujarat Vij. Co. Ltd.)

40. The grievance of the Appellant- Dakshin Gujarat Vij. Co. Ltd. is that the Resolution Professional has not included the claim of the Appellant, though it raised bill of Rs. 5822.85 Crores towards the electricity charges.

41. In Interlocutory Applications filed by Dakshin Gujarat Vij. Co. Ltd.; State Tax Officer; Gujarat Enery Transmission Corporation Ltd.; Bharat Petroleum Corporation Limited; Indian Oil Corporation Ltd.; MSTC Limited; Gail (India) Limited and Global Transnational Trading FZE before the Adjudicating Authority, the Adjudicating Authority passed following directions: That these I.As. can partially succeed only to the extent of such direction may be issued to the Resolution Professional to register their respective claims and to update the claims in the list of creditors, because we have already held in our separate order passed in I.As Nos. 54 & 55 of 2018. However, the apportionment of these claims cannot be made as a matter of right, but only their interest, if any, can be taken care of while dealing with I.A. No. 431 of 2018 in succeeding paragraphs for consideration and approval of the Resolution Plan.

42. The grievance of Dakshin Gujarat Vij. Co. Ltd.; State Tax Officer; Bharat Petroleum Corporation Limited; Indian Oil Corporation Ltd.; MSTC Limited; Gail (India) Limited; Global Transnational Trading FZE; Oil and Natural Gas Corporation Ltd. and Indian Oil Corporation Ltd. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 etc., is that inspite of direction of the Adjudicating Authority, the Resolution Professional has not allowed their total claim.

43. The aforesaid part of order and direction given by the Adjudicating Authority having not been challenged by any person. Pursuant to our observation, the Resolution Professional has provided the claim of the aforesaid Operational Creditors and detailed below:-

I.A. No. Name of Creditor Amount of claim (Rs.) as per I.A. as per pages 34-41 of NCLT Order 28/2018 Dakshin Gujarat Vij Co. Ltd. 313,23,33,224 446/2018 Dakshin Gujarat Vij Co. Ltd. 5882,28,00,000 467/2018 Dakshin Gujarat Vij Co. Ltd. 606,49,00,000 468/2018 State Tax Officer 544,00,00,000 443/2018 Gujarat Energy Transmission Corporation Ltd. 896,52,00,000 325/2018 Bharat Petroleum Corporation Limited 443,05,33,379 53/2018 Bharat Petroleum Corporation Limited 503,83,46,437 469/2018 Indian Oil Corporation Ltd. 3762,58,74,503 52/2019 MSTC Limited 813,30,00,000 438/2018 GAIL India Limited 2,47,26,000 470/2018 Global Transnational Trading FZE NA The order passed by the Adjudicating Authority in respect of claim of aforesaid Operational Creditors, we hold that the total amount aforesaid is to be added towards claim of the Operational Creditors. Company Appeal (AT) (Insol.) Nos. 304-305 of 2019 (Subham Cargo Movers)

44. According to the counsel for the Appellant, the Resolution Professional admitted the claim of the Appellant to the extent of Rs. 9,44,85,287/- (97.62%), but NIL amount (0%) has been proposed to be paid in the Resolution Plan. Company Appeal (AT) (Insol.) Nos. 332-333 of 2019 (Sakar Industries Pvt. Ltd.)

45. The grievance of the Appellant is that the Resolution Professional had admitted the claim of the Appellant to the extent of Rs. 24,85,25,394/- (88.9%), but NIL amount (0%) has been proposed to be paid in the Resolution Plan. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Company Appeal (AT) (Insol.) Nos. 302-303 of 2019 (Ideal Movers Private Limited)

46. The grievance of the Appellant is that though the Resolution Professional admitted the claim of it to the extent of Rs. 178,50,51,792/- (more than 95%), but NIL amount (0%) has been proposed to be paid to the Appellant in the Resolution Plan. Company Appeal (AT) (Insol.) Nos. 291 & 293 of 2019 (Arkay Logistics Limited)

47. According to this Appellant, the admitted outstanding claim of it is Rs. 226 Crores approx., but NIL amount (0%) has been proposed to be paid in the Resolution Plan. Further grievance is that the Operational Creditors whose claim are less than Rs. 1 Crore, they have been paid 100% of their dues, but NIL amount has been proposed to be paid to the Appellant. Company Appeal (AT) (Insol.) No. 300 of 2019 (Arfin India Limited)

48. According to this Appellant, the Resolution Professional admitted the claim to the extent of Rs. 25,50,53,397/- (91.2%), but the Resolution Plan proposed NIL amount (0%) in favour of the Appellant. Company Appeal (AT) (Insol.) No. 337 of 2019 (Mahendra Aluminium Company Limited)

49. According to the Appellant, the Resolution Professional admitted the claim of it to the extent of Rs. 10,46,73,224/- (85.2%), but in the Resolution Plan only NIL amount (0%) has been shown to be paid in its favour. Company Appeal (AT) (Insol.) No. 279 of 2019 (Vinayak Road Carriers)

50. According to the Appellant, the Resolution Professional admitted the claim of the Appellant to the extent of Rs. 15,49,94,471/- (more than Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 98.91%). However, NIL amount (0%) has been proposed to be paid in favour of this Appellant. Company Appeal (AT) (Insol.) No. 345 of 2019 (Gujarat Energy Transmission Corporation Limited)

51. The grievance of the Appellant (Gujarat Energy Transmission Corporation Ltd.) is that its claim has been adjudicated at Rs. 896.52 Crores, but NIL amount (0%) is proposed to be paid in the Resolution Plan. Company Appeal (AT) (Insol.) No. 290 & 292 of 2019 (Essar Bulk Terminal Limited)

52. The grievance of the Appellant is that though its claim of Rs. 703 Crores approx. is admitted, but NIL amount (0%) is proposed to be paid against its admitted claim. Company Appeal (AT) (Insol.) No. 242 of 2019 (I.A No. 1266 of 2019) (Palco Recycle Industries Ltd.- (Operational Creditor)

53. The Appellant has supplied aluminium wire rod and aluminium wire as raw material under various purchases orders. It filed claim of Rs. 2,40,66,551/- of which Rs. 2,36,58,977/- (98.3%) admitted by the Resolution Professional. However, NIL amount (0%) has been allocated. Company Appeal (AT) (Insol.) No. 454 of 2019 (Oil and Natural Gas Corporation Limited)

54. In case of Oil and Natural Gas Corporation Limited though the Resolution Professional allowed the principal amount but no interest was allowed. In similar case of Indian Oil Corporation Limited, the Adjudicating Authority allowed the interest and ordered to accept the total claim.

55. In I.A. No. 14 of 2019 filed by ONGC, the Adjudicating Authority observed: Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 The applicant has sought prayer to intervene in the present proceedings, which pertains to approval of resolution plan, in I.A. No. 431 of 2018. Since we have already recorded that claim of the Indian Oil Corporation Ltd. (in its IA. No. 469 of 2018) can be admitted by the Resolution Professional in creditors list. Therefore, the purpose of this I.A. is achieved and, thus, it has now become infructuous, according stands disposed of.

56. Learned counsel for Oil and Natural Gas Corporation Limited submitted that the Adjudicating Authority while passed order referred to the Interlocutory Applications filed by Indian Oil Corporation Limited but observed that the Interlocutory Application filed by Appellant has become infructuous. However, we are of the view that the total claim amount of Indian Oil Corporation Limited, having been accepted by the Adjudicating Authority, the Oil and Natural Gas Corporation Limited is also entitled to its total claim of Rs. 7,46,81,468/- thereby, interest payable to the Appellant to be included towards dues of the Operational Creditors. Company Appeal (AT) (Insol.) No. 580 of 2019 (Principal Secretary & Anr.)

57. This appeal has been preferred by Principal Secretary, Government of Gujarat, Energy & Petrochemicals Department alongwith the Collector of Electricity Duty, challenging the impugned order dated 8th March, 2019, which was filed after some delay on the ground that the impugned order was not communicated to the Department and, therefore, we have entertained the appeal being within time from the date of knowledge. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

58. According to the Appellants, the dues of the Corporate Debtor arising out of self-assessment under the Gujarat Electricity Duty Act, 1958 as well as sale of Electricity being governed under the provisions of the Gujarat Tax on sale of the Electricity Act, 1985 (repealed), a sum of Rs. 861.19 Crores is all crystallized dues inclusive of interest which has accrued due to delay in paying the duty and tax component.

59. The Corporate Debtor (Essar Steel India Ltd) had not paid the amount on the ground that it was entitled for exemption. Initially, the matter was moved before the Honble High Court of Gujarat. In Letters Patent Appeal No. 518 of 2010 pursuant to interim order passed in Special Civil Application No. 10946 of 2009, the Corporate Debtor was directed by the Honble Gujarat High Court to deposit the amount of Rs. 612.79 Crores. Accordingly, instalments were granted to the Corporate Debtor for complying with the said interim directions, out of the total claim of Rs. 1321.48 Crores. Thus, as on date the Appellants herein are entitled to Rs. 708.69 Crores towards Electricity Duty as well as Rs. 152.50 Crores towards Tax on Sale of Electricity totalling Rs. 861.19 Crores.

60. According to the Appellants, as per the required and statutory procedure the Appellants filed claim with proof on 14th August, 2017 persuant to Public Notice dated 5th August, 2017 issued by the Resolution Professional. However, the claim has not been reflected by the Resolution Professional.

61. Further, the case of the Appellants is that the Corporate Debtor moved before the Honble Supreme Court by Civil Appeal No. 4842 of 2017 which was not entertained. Thereafter, the Corporate Debtor filed Review Petition (C) No. 2234 of 2017 in Civil Appeal No. 4842 of 2017 which was also dismissed by the Honble Supreme Court on 5 th Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 October, 2017. Thereafter, the Curative Petition No. 53 of 2018 was filed by the Corporate Debtor through Resolution Professional which was also dismissed by the Honble Supreme Court on 13th February, 2019.

62. The grievance of the Appellants is that amount of Rs. 1321.48 Crores which includes the electricity duty and tax on sale of electricity including interest thereon though crystallized but amount has not been collated by the Resolution Professional and the plan has been approved by the impugned order dated 8th March, 2019 being in complete contravention of the provisions of Section 8A of the Gujarat Electricity Duty Act, 1958 and order passed by the Honble Courts, as also de hors the provisions of Section 30(2) (e) of the I&B Code.

63. From the impugned order, we find that the Resolution Professional or the Adjudicating Authority has not considered the claim of the Appellants on merit. This apart, we find that the matter reached finality during the pendency of the approval of the plan when Curative Petition filed by the Corporate Debtor through the Resolution Professional was dismissed by the Honble Supreme Court on 13th February, 2019. Admittedly, the Review Petition and the Curative Petition was filed by the Corporate Debtor when it was being run by the Resolution Professional, therefore, he had the knowledge of the same.

64. For the reason aforesaid, we are of the view that the Resolution Professional and the Adjudicating Authority should have accepted the total claim of the Appellant of Rs. 861.19 Crores i.e. Rs. 708.69 Crores towards Electricity Duty and Rs. 152.50 Crores towards Tax on sale of Electricity. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

65. The Adjudicating Authority has noticed that the Resolution Professional has no jurisdiction to decide and/ or reject the claim, it is only required to collate the claim. The Resolution Professional on behalf of the Corporate Debtor having moved before the Honble Supreme Court even during the pendency of the resolution process and having lost, it was the duty of the Resolution Professional to bring the aforesaid facts to the notice of the Adjudicating Authority for accepting the claim.

66. In that view of finding aforesaid, the prayer made in Company Appeal (AT) (Insol.) No. 580 of 2019 for inclusion of its claim of Rs. 861.19 Crores is allowed. Company Appeal (AT) (Insol.) No. 551 of 2019 (M/s. NTPC Ltd.)

67. The case of the Appellant- National Thermal Power Corporation Ltd. (NTPC Ltd.) is that it has preferred I.A. No. 62 of 2019 under Section 60(5) of the I&B Code being aggrieved by partial rejection of its claim by the Resolution Professional. It is contended that as per e-mail dated 22nd October, 2018, the Resolution Professional has partly admitted the claim of NTPC only to the extent of Rs. 1,19,44,783/- and not allowed the rest of its claim of Rs. 9,25,55,481/- towards interest. Therefore, the Appellant challenged such decision.

68. The Adjudicating Authority by impugned order dated 8th March, 2019 partly allowed the I.A. No. 62 of 2019 and held that their interest as being Operational Creditor can be adequately taken care at the time of dealing with main I.A. No. 431 of 2018, for judicious distribution/ apportionment of the amount receivable through the resolution plan among Financial/ Operational Creditors and other stakeholders, in terms of Section 53 of the I&B Code. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

69. In view of the fact that the claim of the Appellant is similarly placed like Oil and Natural Gas Corporation Ltd. and Gail India Limited (in one of the appeal), we hold that the Appellant- NTPC Limited is also entitled to get the same relief as accepted by the Adjudicating Authority. Therefore, their total claim of Rs. 10,45,00,264/-, which includes interest is allowed. Company Appeal (AT) (Insol.) No. 181 of 2019- (L&T Infrastructure Finance Company Ltd.)

70. L&T Infrastructure Finance Company Limited preferred the appeal challenging the order of rejection of its claim.

71. The Appellant- L&T Infrastructure Finance Company Limited claimed to be a Financial Creditor of the Corporate Debtor on the strength of post-dated cheques issued by the Corporate Debtor towards payment of some amount due under facility agreement entered into between the Appellant- L&T Infrastructure Finance Company Limited and one Essar Power Gujarat Limited (borrower). The Appellant- L&T Infrastructure Finance Company Limited assailed the decision of the Resolution Professional communicated to it through e-mail dated 8th October, 2018, whereby the Appellants claim was rejected.

72. The case of the Appellant- L&T Infrastructure Finance Company Limited is that it sanctioned a Term Loan of Rs. 75 Crores to one Essar Power Gujarat Limited (EPGL) vide its sanction letter dated 26 th April, 2016. As per one of the terms and conditions contained in the Facility Agreement read with Addendum to such Agreement, the borrower (EPGL) was required to arrange post-dated cheques from the present Corporate Debtor to the satisfaction of the Appellant towards the Debt Servicing Obligation. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

73. It was submitted that the Corporate Debtor vide its letter dated 13th May, 2016, has issued 45 crossed post-dated cheques in favour of the Appellant- L&T Infrastructure Finance Company Limited for a total sum of Rs. 61,71,68,861/- and thereby, the Appellant has assumed its liability in the nature of a guarantor to secure the loan/ financial facility, given by Appellant to the principal borrower- EPGL.

74. The Resolution Professional took specific plea that the Corporate Debtor is not a party to any of the loan agreement entered into between the Appellant- L&T Infrastructure Finance Company Limited and the borrower (EPGL), nor at any point of time the Corporate Debtor was a signatory to the Facility Agreement or the Addendum or any Promoter Obligation Agreement. Further, the Corporate Debtor did not stand as a guarantor to the above stated loan because such guarantee requires a tripartite agreement entered into among the lender, the principal borrower and the guarantor. It is also alleged that the Appellant- L&T Infrastructure Finance Company Limited filed its proof of claim before the Resolution Professional (in Form-C) on 19th September, 2018, i.e. much after the expiry of statutory period of 270 days.

75. Taking into consideration the aforesaid facts, we hold that the Adjudicating Authority rightly held that L&T Infrastructure Finance Company Limited cannot be classified as a Financial Creditor, there being no financial debt payable by the Corporate Debtor (Essar Steel India Limited). The record show that the cheques were issued by the Corporate Debtor due to its payment obligation towards Bhander Power Limited and not issued with a view to secure any payment obligation of principal borrower- (EPGL). Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

76. In view of the aforesaid position, we are not inclined to allow the prayer made in Company Appeal (AT) (Insol.) No. 181 of 2019 preferred by L&T Infrastructure Finance Company Limited. The appeal is dismissed. Company Appeal (AT) (Insol.) No. 517 of 2019 (Gail (India) Ltd.)

77. According to the Appellant, pursuant to Gas Sale Agreement (GSA) dated 28th March, 2014 executed with the Appellants Mumbai Zonal Office (MZO). The Corporate Debtor for its Pune plant has executed the GSA with MZO for the sale of natural gas for a period of

14 years, expiring in the year 2028. The Appellant purchases/ imports natural gas from RasGas (a company incorporated under the law of Qatar) which is being received in India at M/s. Petronet LNG Ltd. (PLL) Terminal, Dahej. As per the agreement, the Corporate Debtor would be entitled for receiving less amount of gas at the future date upon payment of the price of the gas under its contractual obligations. With regard to payment, there being violation of certain provisions of agreement, the Appellants claimed Rs. 1204.15 Crores.

78. In the meantime, the Corporate Debtor entered into a One Time Settlement on 22nd January, 2016 and because of failure of payment, an arbitration proceeding was initiated. However, after order of Moratorium as no litigation could be initiated or continue during Corporate Insolvency Resolution Process, the arbitration proceeding and the proceeding pending before the Honble High Court initiated by the Appellant to recover its dues against the Corporate Debtor were ordered to be sine die.

79. It is stated that after the Resolution Plan was approved on 8 th March, 2019, the period of Moratorium having completed, the Appellant herein submitted its claim of Rs. 1204.15 Crores to the Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Resolution Professional on 25th March, 2019 for appropriate distribution in terms with the order of the Adjudicating Authority.

80. From the facts as noticed above, we find that the matter is pending adjudication before the Arbitral Tribunal and the Honble High Court. Therefore, the Appellant had not filed its claim before the Resolution Professional during the Corporate Insolvency Resolution Process. It has filed such claim after completion of the same on 25th March, 2019 i.e. much after the impugned order passed by the Adjudicating Authority on 8th March, 2019.

81. In the aforesaid background, no relief can be granted by this Appellate Tribunal. However, it is open to the Appellant- Gail (India) Ltd. to pursue the matter before the Arbitral Tribunal or the Honble High Court in terms of sub-section (6) of Section 60 of the I&B Code which may decide the same uninfluenced by impugned order passed by the Adjudicating Authority or this Appellate Tribunal. Company Appeal (AT) (Insol.) No. 518 of 2019 (Gail (India) Limited)

82. This appeal preferred by Appellant- Gail (India) Ltd. is in respect of claim amount arising out of Gail Sale Agreement (GSA) dated 27th May, 2009, executed between the Appellants Ahmedabad Zonal Office and the Corporate Debtor. In this case, the Appellant filed claim within time on 6th December, 2017 for Take or Pay obligation qua contract year 2016 amounting to Rs. 117.26 Crores plus Rs. 8.28 Crores. Another claim was made on 26th October, 2018 for Take or Pay obligation qua contract year 2017 amounting to Rs. 111.94 Crores plus Rs. 9.78 Crores apart from future claims as and when there will be a rise as per the agreement.

83. The Appellants total claim was Rs. 247.26 Crores but only the claim dated 6th December, 2017 of Gail (India) Ltd. amounting to Rs. 124.882 Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Crores was admitted by the Resolution Professional against which NIL amount has been proposed to be paid.

84. It appears that the claim amount of contract year 2017 made on 26th October, 2018 relates to Corporate Insolvency Resolution Process. In the aforesaid background, it has not been taken care of by the Resolution Professional while collating the claim. Therefore, we are concerned with the admitted claim of Rs.124.882 Crores as admitted by the Resolution Professional. The order as may be passed in other appeal with regard to distribution of amount proposed by the Resolution Applicant will be applicable to this Appellant with regrad to admitted claim of Rs. 124.882 Crores.

85. With respect to claim as was made on 26th October, 2018 as it was filed during the Corporate Insolvency Resolution Process, we are not deliberating on the issue and leave it open to the Appellant to move before appropriate forum. If the said amount is payable for supply made during the Corporate Insolvency Resolution Process, the Appellant may move before the Corporate Debtor, otherwise it may move before an appropriate forum in terms of Section 60(6) of the I&B Code. Company Appeal (AT) (Insol.) No. 428 & 429 of 2019 (Hill View Hire Purchase Pvt. Ltd./ D.R. Patnaik)

86. In both the appeals, similar prayer has been made. One has been filed on behalf of Hill View Hire Purchase Pvt. Ltd. through D.R. Patnaik, Director and authorised signatory, claiming to be a Financial Creditor. Another appeal has been filed by D.R. Patnaik, the Director of the said company in his personal capacity for holding him to be a Financial Creditor.

87. According to both the Appellants, it entered into an agreement with the Corporate Debtor on 14th August, 2014 and granted financial Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 assistance comprising Subordinated Rupee Loan of Rs. 50,00,00,000/- to the Corporate Debtor. The financial assistance was granted for financing procurement of Iron Ore Fines by the Corporate Debtor from the miners/ traders at Odisha and also to export pellets manufactured from the said Iron Ore Fines. Pursuant to the agreement, the Appellant disbursed to the Corporate Debtor an amount of Rs. 45,00,00,000/-.

88. The Corporate Debtor was making timely payments against the interest amount until 25th January, 2017. Thereafter, no amount has been deposited towards the interest amount by the Corporate Debtor. According to the Appellant, the Corporate Debtor has acknowledged the debt as on 31st March, 2017 to the tune of Rs. 42,11,46,852/-.

89. After Corporate Insolvency Resolution Process, the Appellants have submitted its claims in Form C on 16th August, 2017 in respect of financial debts. On 29th August, 2017, the Resolution Professional released a list of creditors of the Corporate Debtor but the claim of the Appellants was not admitted due to lack of information and/ or supporting documents. Earlier, the Appellants received a communication dated 22nd August, 2017 from the Resolution Professional seeking various details and documents including, ledger account, bank statements, annual report and TDS certificates, to which the Appellants responded to the same vide email dated 6th September, 2017.

90. The Appellants received a communication from the Resolution Professional seeking various details and documents including confirmation whether the agreement is properly stamped as per Stamp Act and TDS certificates from 14th August, 2014 till 2nd August, 2017. The Resolution Professional has not admitted their claim vide letter dated 23rd January, 2018 as agreement dated 14th August, 2014 seems insufficiently stamped. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

91. It is stated that thereafter since 5th February, 2018, the Appellants provided the Form 26 AS certificate to the Resolution Professional. The Form 26 AS provided for the TDS deposits made by the Corporate Debtor which indicate the acknowledgement of the debt, finally the claim was not accepted in absence of original copy of agreement.

92. In December, 2015-16, the Appellants moved before the Adjudicating Authority vide I.A. No. 482 of 2018 seeking directions to the Respondent to admit the claim. After notice, the said matter was tagged along with other applications of the Operational Creditors. It appears that the Appellants thereafter moved before the Adjudicating Authority, which was listed and the matter was dismissed for non-prosecution. The Adjudicating Authority subsequently restored the I.A. to hear the Appellants on merit.

93. On hearing counsel for the Appellants and perusal of the record, we find that the Appellants have failed to produce the relevant evidence in support of their claim, therefore, it was not accepted by the Resolution Professional. We are also not in a position to verify the genuinety of one or other documents, in absence of any such record or enclosure. The Appellants have enclosed copy of e-mails and corrected copy of relevant pages of list of creditors dated 19th January, 2018 but it cannot be relied upon to hold that one or the other Appellant is a Financial Creditor. In fact, none of the Appellants was accepted as a Financial Creditor and therefore were not made member(s) of the Committee of Creditors. They should have moved earlier before this Appellate Tribunal for appropriate relief.

94. Further, as in both the appeals same amount has been claimed on the basis of same set of pleading by two different Appellants, we have a doubt relating claim made by one or other Appellant. However, without Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 expressing any opinion, we dismiss both the appeals in absence of any evidence in support of their claims. Company Appeal (AT) (Insol.) No. 375 of 2019 (M/s. Karur Vysya Bank Ltd.)

95. According to the Appellant, the Resolution Professional admitted a sum of Rs. 3,43,96,866/- payable to the Appellant, but no amount has been shown to be paid. However, from the record, it appears that the Appellant did not approach the Resolution Professional by filing its claim. Its claim is against KSS Petron Pvt. Ltd.. The claim of the Appellant having not lodged before the Resolution Professional, no relief can be granted. The appeal is dismissed. Company Appeal (AT) (Insol.) Nos. 242 & 243 of 2019- (Standard Chartered Bank)

96. The case of the Appellant- Standard Chartered Bank is as follows:- The State Bank of Mysore on 5th August, 2010 informed the Reserve Bank of India of the intention of Essar Steel India Limited- (Corporate Debtor) to acquire M/s. Trinity Coal Corporation, USA (Trinity) through M/s. Essar Steel Offshore Limited, a wholly owned subsidiary of the Corporate Debtor. It was also informed by the Corporate Debtor to the Reserve Bank of India on 5th August, 2010.

97. Having received the clearance, on the request of the Corporate Debtor on 20th August, 2010, the Appellant- Standard Chartered Bank advanced a loan of US$ 500,000,000 to M/s. Essar Steel Offshore Limited, a wholly owned subsidiary of the Corporate Debtor.

98. On 18th November, 2013, the Corporate Debtor informed the Steering Committee of lenders including the State Bank of India in respect of refinancing of the facility granted by the Standard Chartered Bank and issuance of Corporate Guarantee. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

99. The facility came to be refinanced to the tune of US$ 413,000,000 by way of an Agreement. Such refinancing became necessary owing to financial difficulties of the Corporate Debtor and M/s. Essar Steel Offshore Limited.

100. An Agreement was reached on 7th February, 2014 (along with the Agreement executed on 3rd January, 2014 (hereinafter referred to as Facility Agreement) amending the Agreement dated 3rd January, 2014. On 26th March, 2014, a Share Pledge Agreement was executed by the Corporate Debtor for securing the financial assistance extended by the Standard Chartered Bank vide Facility Agreement, pledging 71,830,001 ordinary shares of M/s. Essar Steel Offshore Limited.

101. On account of failure of M/s. Essar Steel Offshore Limited in repaying the debt, the Standard Chartered Bank invoked the guarantee given by the Corporate Debtor on 7th December, 2015 followed by notice issued under Section 434 of the Companies Act, 1956 to the Corporate Debtor on 18th April, 2016.

102. Having received no positive reply, the Appellant- Standard Chartered Bank filed application under Section 7 of the I&B Code against the Corporate Debtor which was admitted on 2nd August, 2017. During the Corporate Insolvency Resolution Process, the Appellant- Standard Chartered Bank submitted its claim before the Resolution Professional to the tune of Rs. 3487.09 Crores. Out of this, Rs. 2646.05 Crores represents the secured principal outstanding of the Appellant. The claim was collated by the Resolution Professional, in respect of which the Appellant has no grievance.

103. The Appellant has challenged the impugned order dated 8th March, 2019 approving the Resolution Plan, so far it relates to distribution of Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 amount in favour of the Appellant. It was discriminated having not equated with other Financial Creditors. All the Financial Creditors have been allowed 91.99% of their claim amount, whereas the claim of the Appellant has been categorised in two categories namely (i) as Secured Financial Creditors (having charge on project assets of the Corporate Debtor) in respect of claim amount of Rs. 3,487.10 Crores and (ii) as Unsecured Financial Creditors in respect of claim amount of Rs. 70.34 Crores.

104. Though with regard to claim amount of Rs. 3,487.10 Crores, the Appellant- Standard Chartered Bank has been shown as Secured Financial Creditors but it has not been allowed 91.99% of the claim amount as allowed in favour of other Financial Creditors. The Appellant has been provided with 1.74% of the claim amount on the ground that it has no charge on project assets of the Corporate Debtor.

105. So far as the claim relating to Rs. 70.34 Crores, the Appellant- Standard Chartered Bank has been allowed 4.08% of the claim amount as Unsecured Financial Creditor. Company Appeal (AT) (Insol.) No. 266 of 2019 (State Bank of India)

106. Like Standard Chartered Bank, similar grievance has been made by the State Bank of India. According to counsel for the State Bank of India, there is no justification for placing its claims on some different criteria than the Project Asset Secured Lenders. Company Appeal (AT) (Insol.) No. 265 of 2019 (Committee of Creditors)

107. The Committee of Creditors of Essar Steel India Limited has challenged part of the impugned order dated 8th March, 2019. Their limited grievance is that while approving the Resolution Plan, the Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Adjudicating Authority has proceeded to make some suggestions and observations and rendered advice which is not only without jurisdiction but also ultra vires to the I&B Code and in contradiction of its own findings. As the Standard Chartered Bank has raised all the issues, we have discussed the matter at appropriate stage. Validity of Resolution Plan

108. For proper understanding of the case, it is desirable to notice the chart of distribution as was proposed by Resolution Applicant at the instance of the Committee of Creditors and approved in its meeting held on 25th October, 2018, which as follows: DISTRIBUTION AS PER THE SUCCESSFUL RESOLUTION PLAN OF ACRELORMITTAL INDIA PRIVATE LIMITED AS APPROVED BY THE COMMITTEE OF CREDITORS (COC) OF ESSAR STEEL INDIA LIMITED (CORPORTE DEBTOR) ON 25th OCTOBER, 2018 AND AS PLACED BEFORE THE NATIONAL COMPANY LAW TRIBUNAL FOR APPROVAL IN TERMS OF THE CODE S.No Category of Stakeholder Name of the stakeholder Amount admitted by Resolution Professional (In Rs. Crores) Proposed payment under the Successful Resolution Plan as approved by the COC on 25 October, 2018 (In Rs. Crores) Percentage of admitted claim allowed under the Successful Resolution Plan as approved by the COC on 25 October, 2018 (In %) A. Workmen & Employees Workmen & Employees - *18.07 18.07 100% B. Secured Financial Creditors B1. Secured Financial Creditors (having charge on project assets of the Corporate Debtor) State Bank of India 13,220.91 12,161.73 91.99% IDBI Bank 2,481.61 2,282.79 91.99% Canara Bank 3,798.06 3,493.78 91.99% EARC Trust SC 114 602.39 554.13 91.99% EARC Trust SC 187 92.25 84.86 91.99% EARC Trust SC 217 1,697.77 1,561.75 91.99% EARC Trust SC 233 993.46 913.87 91.99% EARC Trust SC 292 1,966.31 1,808.78 91.99% EARC Trust SC 322 554.92 510.47 91.99% EARC Trust SC 327 137.25 126.25 91.99% EARC Trust SC 337 1,273.78 1,171.74 91.99% EARC Trust SC 323 978.63 900.22 91.99% EARC Trust SC 326 10.00 9.20 91.99% Bank of Baroda 5.00 4.60 91.99% Punjab National Bank 2,936.25 2,701.01 91.99% Deutsche Bank 2,829.88 2,603.17 91.99% ICICI Bank 2,294.11 2,110.31 91.99% Union Bank of India 2,122.60 1,952.55 91.99% Bank of India 1,985.08 1,826.04 91.99% Corporation Bank 1,566.62 1,441.11 91.99% Syndicate Bank 967.91 890.37 91.99% SC Lowy 900.12 828.01 91.99% UCO Bank 582.26 535.62 91.99% Exim Bank 556.26 511.70 91.99% Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Central Bank of India 510.04 469.18 91.99% Allahabad Bank 320.49 294.81 91.99% SREI Infrastructure Finance 175.28 161.24 91.99% Total(B1) 45,559.24 41,909.29 91.99% B2. Secured Financial Creditors (having no charge on project assets of the Corporate Debtor) Standard Chartered Bank 3,487.10 60.71 1.74% Total (B2) 3,487.10 60.71 1.74% Total (B1+B2) *49,046.34 41,970.00 As set out above at B1 and B2 C. Unsecured Financial Creditors C1 Unsecured Financial Creditors (With admitted claims less than Rs.10,00,000) Melwani Gopal Tharumal and/or Melwani Vinod 0.08 0.08 100% Arvind Parakh HUF 0.08 0.08 100% Mr. Arvinlal N Shah & Mrs. Indumati A. Shah 0.08 0.08 100% Mr. Jiwat K. Dansanghani and Mrs. Neetu J Dansanghani 0.03 0.03 100% Nathu Ram Verma 0.02 0.02 100% Total (C1) - ~0.30 ~0.30 100% C2 Unsecured Financial Creditors (with admitted claims equal to or above Rs. 10,00,000) State Bank of India 5.57 0.23 4.08% Bank of Baroda 7.70 0.31 4.08% Standard Chartered Bank 70.34 2.87 4.08% The Bank of New York Mellon, London Branch 202.50 8.26 4.08% Inox Air Products Private Limited 78.48 3.20 4.08% Axis Bank 61.91 2.53 4.08% Total (C2) - 426.51 17.40 4.08% TOTAL (C1 + C2) *426.81 ~17.70 As set out above at C1 And C2 D. Operational Creditors (other than Workmen and Employees) D1. Operational Creditors with admitted claim amount less than Rs. 1 crore (i.e. ~1,600 operational creditors out of a total of 1,855 operational creditors in No.) - ~196 ~196 100% D2 Operational Creditors with admitted claim amount equal to or more than Rs. 1 Crores - ~4,877.99 NIL NIL Total (D1 + D2) **5073.99 ~196 As set out above at D1 and D2 * Claims as admitted by the Resolution Professional as reflected in the list of creditors updated as of 24 October, 2018. The Successful Resolution Plan was approved by the COC on 25 October, 2018 basis the voting share and claim amounts set out in this list. ** As on 25 October, 2018, the date on which the Successful Resolution Plan was approved by the COC, the operational debt as admitted by the Resolution Professional was Rs.5,058.66 Crores. The amount reflected here represents the operational claims as admitted by the Resolution Professional and as reflected in the list of creditors updated as of 5 March, 2019. As per the observations issued by the Resolution Professional pursuant to the NCLT Order dated 8 March, 2019, the Resolution Professional has registered further operational claims of approximately Rs.13,767.76 crores and has further admitted notional amount of Rs. 1 for certain operational claims aggregating the approximately Rs. 2,722.50 crores subject to final outcome of the disputes pending with respect to such operational claims. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

109. From the aforesaid distribution of amount as shown and approved on 25th October, 2018, we find that the Financial Creditors have been categorised in four categories:

(i) Secured Financial Creditors (having charge on project assets of the Corporate Debtor);

(ii) Secured Financial Creditors (having no charge on project assets of the Corporate Debtor);

(iii) Unsecured Financial Creditors (with admitted claims less than Rs.10,00,000); and

(iv) Unsecured Financial Creditors (with admitted claims equal to or above Rs. 10,00,000).

110. In so far as the Operational Creditors are concerned, they have been categorised as (i) Operational Creditors (workmen and employees);

(ii) the Operational Creditors (other than workmen and employees), but admitted claim amount is less than Rs. 1 Crore and (iii) the Operational Creditors (whose admitted claim is equal to or more than Rs. 1 Crore).

111. The Operational Creditors (who are workmen and employees) and the Operational Creditors whose admitted dues is less than Rs. 1 Crore and have been paid 100% of their dues, but the rest of the Operational Creditors whose claim admitted at notional amount of Re.1/- (one rupee) or Rs. 1 Crore or more, they have been provided with NIL amount i.e. 0% (zero percent).

112. Mr. Kapil Sibal, learned Senior Counsel for the Appellant- Standard Chartered Bank questioned the role of the Committee of Creditors and the powers of the Adjudicating Authority while considering the Resolution Plan. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

113. According to learned Senior Counsel for the Standard Chartered Bank, the Committee of Creditors does not enjoy any authority to delegate itself the role of the Resolution Applicant including the manner of distribution and thereby taking judicial/ adjudicatory decisions, like distribution of proceeds and the same are exclusively within the domain of the Adjudicating Authority, if found discriminatory.

114. It is brought to our notice that the Committee of Creditors instead of going through the Resolution Plan for approval by vote, delegated the power to a Sub-Committee/ Core Committee.

115. The Appellants have also alleged bias against the Core Committee/ Sub-Committee and the Committee of Creditors and alleged discrimination.

116. Mr. Kapil Sibal, learned Senior Counsel for the Standard Chartered Bank submitted that ArcelorMittal India Pvt. Ltd.- (Successful Resolution Applicant) all the time informed the Committee of Creditors, this Appellate Tribunal and the Honble Supreme Court that it is ready to offer upfront amount of Rs. 42,000 Crores. It is alleged that it is because of secret negotiations by the Core Committee/ Sub- Committee the upfront amount cleared by ArcelorMittal India Pvt. Ltd. was reduced from Rs. 42,000 Crores to Rs. 39,500 Crores and rest of Rs. 2,500 Crores was shown as guaranteed working capital adjustment.

117. Learned counsel for the Standard Chartered Bank produced a copy of the Note given by ArcelorMittal India Pvt. Ltd. before the Honble Supreme Court of India vide Civil Appeal Nos. 9402-9405 of 2018 while the case was pending consideration before the Honble Supreme Court, relevant of which reads as follows: Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

118. Learned Senior Counsel for the Standard Chartered Bank also relied on an e-mail of Mr. Amit Kumar Kedia dated 26th September, 2018, whereby it was informed that Mr. Gopal Subramanium, Senior Advocate appearing on behalf of the Committee of Creditors read out letter of ArcelorMittal India Pvt. Ltd. and the offer submitted in the Court (the Honble Supreme Court) and requested the Court that in view of the offer made by ArcelorMittal India Pvt. Ltd., the same should be taken as undertaking before the Court to be a base value, in accordance with law. It was submitted that the Committee of Creditors would be willing to accept the offer of simultaneous payment of amount of overdues along with the upfront amount as long as the said undertaking is given by ArcelorMittal India Pvt. Ltd..

119. Learned counsel appearing on behalf of Standard Chartered Bank also referred to a letter dated 10th September, 2018 written by Mr. Sanjay Sharma of ArcelorMittal India Pvt. Ltd., whereby Mr. Satish Kumar Gupta, the Resolution Professional has been informed that ArcelorMittal India Pvt. Ltd. without prejudice to their rights proposed an offer to pay upfront amount of Rs. 42,000/- Crores towards the resolution of the debt of secured financial lenders of Essar Steel India Limited. The letter reflects 100% of the principal outstanding dues of the secured creditors of Essar Steel India Limited, which reads as follows:- Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

120. A breakup of admitted claims put by Resolution Professional on Virtual Data Room has been produced by learned Counsel for the Standard Chartered Bank to suggest as to why ArcelorMittal India Pvt. Ltd. offered to pay upfront payment of Rs. 42,000/- Crores being 100% payment to the Financial Creditors, which is as follows: Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

121. The records suggest that in the 9th Meeting of the Committee of Creditors held on 21st March, 2018, the representative of the State Bank of India recommended formation of a Core Committee so as to facilitate representation before the Adjudicating Authority in view of the challenge to the ineligibility of Numetal Limited and ArcelorMittal India Pvt. Ltd. under Section 29A of the I&B Code. The Standard Chartered Bank did not vote in respect of constitution of the Core Committee/ Sub- Committee. The function of the Core Committee was for operational convenience, limited to facilitating representation before the Adjudicating Authority.

122. In the 16th Meeting of the Committee of Creditors held on 31st May, 2018, the Standard Chartered Bank requested to be a part of the Sub Committee. In the said meeting, it was stated that there was no immediate requirement considering that the limited purpose for which the sub committee was formed, i.e. filing of application before the NCLAT, has already been completed.. Further, that if any issue comes up for consideration of the sub-committee, based on the decision of NCLAT, then at that stage, a request may be made by SCB to be a part of the sub-committee and the same can be voted on by the members of the CoC.. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

123. In the 20th Meeting of the Committee of Creditors held on 19th October, 2018, the representative of the State Bank of India proposed that the Sub Committee would negotiate with the H1 Resolution Applicant viz. ArcelorMittal India Pvt. Ltd.. It was informed that such negotiations were required to be carried out as per clause 4.11.2 (e) of the Request of Proposal by the Committee of Creditors to better the terms of the Resolution Plan. Though, negotiation with a Resolution Applicant on a Resolution Plan is a substantive function of the Committee of Creditors without affecting the rights of each/ all Financial Creditors and other stakeholders.

124. Learned Senior Counsel for the Standard Chartered Bank submitted that the Standard Chartered Bank was deliberately excluded from the Sub Committee and from participation in the purported negotiations as it would have derailed the true purpose for such secret negotiations, which was to deny the rights of the Standard Chartered Bank.

125. From the record, it appears that Sub Committee negotiated, accepted the offer of ArcelorMittal India Pvt. Ltd. for upfront payment of Rs. 42,000 Crores. However, during such negotiations of the Sub Committee, for the reasons best known to Sub Committee, ArcelorMittal India Pvt. Ltd. was asked to revise its plan in a manner, which shows ArcelorMittal India Pvt. Ltd. has offered upfront payment of Rs. 39,500 Crores for payment to the Financial Creditors, and Rs. 2,500 Crores towards working capital amount i.e. total Rs. 42,000 Crores.

126. The grievance of the Appellant is that as a result of secret negotiations by the Sub Committee, the upfront amount offered by ArcelorMittal India Pvt. Ltd. was reduced from Rs. 42,000 Crores to Rs. 39,500 Crores. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

127. According to learned counsel for the Standard Chartered Bank, the reduction in the upfront amount and the agreement to delegate the manner of distribution was evidently designed to (a) prejudice the right of Standard Chartered Bank to be paid its 100% principal outstanding and (b) in doing so to secretly settle with the major lenders of Odisha Slurry Pipeline Infrastructure Limited (such major, lenders are the creditors constituting the Core Committee of Essar Steel India Ltd.s Corporate Insolvency Resolution Process) whose outstanding debt in Odisha Slurry Pipeline Infrastructure Limited constitutes 65% (approx..) of the total debt of Odisha Slurry Pipeline Infrastructure Limited.

128. According to him, this was achieved as under: Reduced Standard Chartered Banks entitlement by approx. Rs. 2585/- crores (Rs. 2646 crores Rs. 60 Crores) corresponding to the reduction of Rs. 2,500/- crores in the upfront amount (Rs. 42,000 Rs. 39,500); The amount reduced from Standard Chartered Banks Share of 100% principal amount is utilized for payment to other Secured Financial Creditors and in the process the said other Secured Financial Creditors would not only receive 100% of the principal outstanding but would also recover 40% of the interest and has left Standard Chartered Bank to take 1.7% of its outstanding amount. The gain of Rs. 2,500 Crores to ArcelorMittal India Pvt. Ltd. (pursuant to such secret negotiations) is to utilize the said amount to settle the dues of the Odisha Slurry Pipeline Infrastructure Limited lenders. It is pertinent to mention that the creditors constituting the Core Committee are the major creditors to whom outstanding is due from Odisha Slurry Pipeline Infrastructure Limited. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

129. The question arises for consideration in this appeal is whether the Committee of Creditors can delegate its power to a Sub Committee or Core Committee for negotiation with the Resolution Applicant for revision of plan? The other question arises for consideration is whether the Sub Committee or the Committee of Creditors are empowered to distribute the amount amongst the Financial Creditors and the Operational Creditors and other Creditors.

130. A Sub-Committee or Core Committee is unknown and against the provisions of the I&B Code. There is no provision under I&B Code which permits constitution of a Core Committee or Sub-Committee nor the I&B Code or Regulations empowers the Committee of Creditors to delegate the duties of the Committee of Creditors to such Core Committee/ Sub- Committee.

131. Section 30 relates to Submission of resolution plan, as follows:

30. Submission of resolution plan. (1) A resolution applicant may submit a resolution plan [along with an affidavit stating that he is eligible under section 29A] to the resolution professional prepared on the basis of the information memorandum. (2) The resolution professional shall examine each resolution plan received by him to confirm that each resolution plan (a) provides for the payment of insolvency resolution process costs in a manner specified by the Board in priority to the Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 [payment] of other debts of the corporate debtor; (b) provides for the [payment] of the debts of operational creditors in such manner as may be specified by the Board which shall not be less than the amount to be paid to the operational creditors in the event of a liquidation of the corporate debtor under section 53; (c) provides for the management of the affairs of the Corporate debtor after approval of the resolution plan; (d) The implementation and supervision of the resolution plan; (e) does not contravene any of the provisions of the law for the time being in force (f) confirms to such other requirements as may be specified by the Board. [Explanation. For the purposes of clause (e), if any approval of shareholders is required under the Companies Act, 2013(18 of 2013) or any other law for the time being in force for the implementation of actions under the resolution plan, such approval shall be deemed to have been given and it shall not be a contravention of that Act or law.] (3) The resolution professional shall present to the committee of creditors for its approval such Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 resolution plans which confirm the conditions referred to in sub-section (2). [(4) The committee of creditors may approve a resolution plan by a vote of not less than 5 [sixty- six] per cent. of voting share of the financial creditors, after considering its feasibility and viability, and such other requirements as may be specified by the Board: Provided that the committee of creditors shall not approve a resolution plan, submitted before the commencement of the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2017 (Ord. 7 of 2017), where the resolution applicant is ineligible under section 29A and may require the resolution professional to invite a fresh resolution plan where no other resolution plan is available with it: Provided further that where the resolution applicant referred to in the first proviso is ineligible under clause (c) of section 29A, the resolution applicant shall be allowed by the committee of creditors such period, not exceeding thirty days, to make payment of overdue amounts in accordance with the proviso to clause (c) of section 29A: Provided also that nothing in the second proviso shall be construed as extension of period for the purposes of the proviso to sub-section (3) of section 12, and the corporate insolvency Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 resolution process shall be completed within the period specified in that subsection]: [Provided also that the eligibility criteria in section 29A as amended by the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018 shall apply to the resolution applicant who has not submitted resolution plan as on the date of commencement of the Insolvency and Bankruptcy Code (Amendment) Ordinance, 2018.] (5) The resolution applicant may attend the meeting of the committee of creditors in which the resolution plan of the applicant is considered: Provided that the resolution applicant shall not have a right to vote at the meeting of the committee of creditors unless such resolution applicant is also a financial creditor. (6) The resolution professional shall submit the resolution plan as approved by the committee of creditors to the Adjudicating Authority.

132. From sub-clause (b) of sub-section (2) of Section 30, it is clear that the Resolution Professional is required to notice whether the Resolution Plan provides for the payment of the debts of the Operational Creditors in such manner as may be specified by the Board. The said provision makes it clear that the Resolution Applicant in its Resolution Plan must provide the amount it proposes to pay one or other Creditors, including the Operational Creditors and the Financial Creditors.

133. Sub-section (3) of Section 30 suggests that the Resolution Professional is required to present before the Committee of Creditors, the Resolution Plan which confirms the conditions referred to in sub-section Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 (2) that means if the Resolution Plan do not show the distribution amongst the Financial Creditors and the Operational Creditors, it cannot be placed before the Committee of Creditors.

134. Sub-section (4) of Section 30 provides that the Resolution Plan is required to be approved by a vote of not less than 66% of voting share of the Financial Creditors, after considering its feasibility and viability and such other requirements as may be specified by the Board. Thereby, all members of the Committee of Creditors who are present are required to go through the Resolution Plan to find out whether it is in accordance with sub-section (2) of Section 30; and whether its feasible and viable and meets all the requirements as specified by the Board as also whether the Resolution Applicant is ineligible in terms of Section 29A of the I&B Code or not.

135. Regulation 38 of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 reads as follows:

38. Mandatory contents of the resolution plan. (1) A resolution plan shall identify specific sources of funds that will be used to pay the (a) insolvency resolution process costs and provide that the insolvency resolution process costs will be paid in priority to any other creditor; (b) liquidation value due to operational creditors and provide for such payment in priority to any financial creditor which shall in any event be made before the expiry of thirty days after the approval of a Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 resolution plan by the Adjudicating Authority; and (c) liquidation value due to dissenting financial creditors and provide that such payment is made before any recoveries are made by the financial creditors who voted in favour of the resolution plan. [(1A) A resolution plan shall include a statement as to how it has dealt with the interests of all stakeholders, including financial creditors and operational creditors, of the corporate debtor.] (2) A resolution plan shall provide: (a) the term of the plan and its implementation schedule; (b) the management and control of the business of the corporate debtor during its term; and (c) adequate means for supervising its implementation. (3) A resolution plan shall demonstrate that (a) it addresses the cause of default; (b) it is feasible and viable; (c) it has provisions for its effective implementation; (d) it has provisions for approvals required and the timeline for the same; and (e) the resolution applicant has the capability to implement the resolution plan.] Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

136. From Regulation 38, particularly clause (1A), it is clear that Resolution Plan must include a statement as to how it has dealt with the interests of all stakeholders, including Financial Creditors and the Operational Creditors, of the Corporate Debtor. Therefore, we hold that the distribution of amount to the Operational Creditors, Financial Creditors and other stakeholders are to be made by the Resolution Applicant and required to be reflected in the Resolution Plan.

137. The RFP issued by the Resolution Professional on 24th December, 2017 contains further clauses in respect of the above, relevant of which are as follows:-

(i) 4. RESOLUTION PLAN PROCESS 4.1. It is hereby clarified that if any resolution plan (or the terms thereof which is received by the Resolution Professional is not pursuant to this Request for Proposal document and/or such plan is not in accordance with the terms and conditions set out in this Request for Proposal document, then such resolution plan shall not be considered eligible for evaluation by the Committee of Creditors.

(ii) 4.6 Contents of the Resolution Plan 4.6.1 The Resolution Applicant shall mandatorily include the following in its Resolution Plan, as set out in Section 30(2) of the IB Code read with Regulation 38 of the CIRP Regulations: xxx xxx xxx Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 (d) statement as to how it would deal with the interest of all stakeholders, including but not limited to break-up of amounts to be paid to secured Financial Creditors, unsecured Financial Creditors and Operational Creditors, of the Company;

138. From the aforesaid provisions, it is clear that the Committee of Creditors have not been empowered to decide the manner in which the distribution is to be made between one or other creditors.

139. Therefore, we hold that the Committee of Creditors has no role to play in the matter of distribution of amount amongst the Creditors including the Financial Creditors or the Operational Creditors. The Committee of Creditors is only required to notice the viability, feasibility of the Resolution Plan, apart from other requirements as specified by the Board and ineligibility of the Resolution Applicant in terms of Section 29A.

140. The Financial Creditors being Claimants at par with other Claimants like other Financial Creditors and the Operational Creditors having conflict of interest cannot distribute the amount amongst themselves that too keeping the maximum amount in favour of one or other Financial Creditors and minimum or NIL amount in favour of some other Financial Creditors or the Operational Creditors. The members of the Committee of Creditors being interested party are also not supposed to decide the manner in which the distribution is to take place. In view of the aforesaid position of law, we hold that the Committee of Creditors do not enjoy any authority to delegate to itself the role of the Resolution Applicant including the manner of distribution of amount amongst the Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 stakeholders, which is exclusively within the domain of the Resolution Applicant and thereafter before the Adjudicating Authority, if found discriminatory.

141. Such being the position, the Committee of Creditors cannot delegate its power to a Sub Committee or Core Committee for negotiating with the Resolution Applicant(s).

142. The negotiation by Sub Committee has resulted in infirmity and because of Sub-Committee, the ArcelorMittal India Pvt. Ltd. submitted revised/ modified Resolution Plan on 22nd October, 2018. In Part VIII which deals with the treatment of various stakeholders (distribution of amount to the stakeholders), the ArcelorMittal India Pvt. Ltd. proposes to pay to the Financial Creditors Rs. 39,500 Crores and delegated the power to the Committee of Creditors as recorded in Part VIII which states that: The Resolution Applicant has empowered the Committee of Creditors to decide the manner in which the financial package being offered by the Resolution Applicant to the Financial Creditors will be distributed to the Secured Financial Creditors. All such allocations to the Financial Creditors will be binding on all stakeholders.

143. The final Resolution Plan delegating the power of ArcelorMittal India Pvt. Ltd. to Committee of Creditors being against the provision of sub-section (2) of Section 30 and Regulation 38 (1A), the Committee of Creditors should have requested the ArcelorMittal India Pvt. Ltd. (Resolution Applicant) to distribute the amount amongst the Financial Creditors and the Operational Creditors and other stakeholders. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

144. The suggestion of Resolution Applicant to distribute the financial package offered by it only to the Secured Financial Creditors, denying the right of Operational Creditors and other stakeholders, is also against the provisions of Section 30 (2) and Regulation 38 (1A), and thereby cannot be upheld. In fact, the Resolution Plan originally cleared by the Resolution Professional presumed to be in consonance of Section 30(2) of the I&B Code. However, after negotiation with sub-committee, the plan was so modified which violates the provisions of Section 30(2) of the I&B Code and Regulation 38 (1A) as observed above.

145. However, for the reasons aforesaid, we are not inclined to reject the Resolution Plan, as it appears that ArcelorMittal India Pvt. Ltd. delegated the power because of suggestion of Sub Committee as apparent, which is not permissible under the law.

146. For ensuring equitable treatment of similarly situated creditors, the Honble Supreme Court in Swiss Ribbons Pvt. Ltd. & Anr. (Supra) noticed the UNCITRAL Guidelines and observed:

70. Quite apart from this, the United Nations Commission on International Trade Law, in its Legislative Guide on Insolvency Law [UNCITRAL Guidelines] recognizes the importance of ensuring equitable treatment to similarly placed creditors............... The Honble Supreme Court in the said case further observed:

71. The NCLAT has, while looking into viability and feasibility of resolution plans that are approved by the committee of creditors, always gone into whether operational creditors are given Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 roughly the same treatment as financial creditors, and if they are not, such plans are either rejected or modified so that the operational creditors' rights are safeguarded. It may be seen that a resolution plan cannot pass muster under Section 30(2)(b) read with Section 31 unless a minimum payment is made to operational creditors, being not less than liquidation value. Further, on 05.10.2018, Regulation 38 has been amended. Prior to the amendment, Regulation 38 read as follows:

38. Mandatory contents of the resolution plan. (1) The amount due to the operational creditors under a resolution plan shall be given priority in payment over financial creditors. (1-A) A resolution plan shall include a statement as to how it has dealt with the interests of all stakeholders, including financial creditors and operational creditors, of the corporate debtor.

147. As per the aforesaid decision of the Honble Supreme Court, the regulation strengthens the rights of the Operational Creditors by statutorily incorporating the principle of fair and equitable dealing of Operational Creditors rights, together with priority in payment over Financial Creditors.

148. The Honble Supreme Court noticed that the NCLAT, while looking into viability and feasibility of the Resolution Plan that are approved by the Committee of Creditors, always gone into whether Operational Creditors are given roughly the same treatment as Financial Creditors, and if they are not, such plans are either rejected or modified so that the Operational Creditors rights are safeguarded.

149. In the present case, we have noticed a huge discrimination made by the Committee of Creditors in distribution of proposed amount to the Operational Creditors qua Financial Creditors. Majority of the Financial Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Creditors have been allowed 99.19% of their claim amount, whereas NIL

i.e. 0% in favour of the Operational Creditors. Such distribution is not only discriminatory but also arbitrary. They have also discriminated amongst themselves on the ground that one Financial Creditor is Secured Creditor (Standard Chartered Bank) having no charge on project assets of the Corporate Debtor and other has no charge on the project of the Corporate Debtor, though it is accepted that the Standard Chartered Bank is also a Secured Financial Creditor.

150. Mr. Gopal Subramanium, learned Senior Counsel appearing on behalf of the Committee of Creditors submitted that the Resolution Plan submitted by ArcelorMittal India Pvt. Ltd. is not violative of Section 30 (2). It is submitted that the Committee of Creditors has power to deal with all commercial aspect of a Resolution Plan. He placed reliance on the decision of this Appellate Tribunal in Darshak Enterprise Private Limited v. Chhaparia Industries Pvt. Ltd. Company Appeal (AT) (Insol.) No. 327 of 2017, whereby this Appellate Tribunal held that in a particular case, what should be the percentage of claim amount payable to one or other Financial Creditor or the Operational Creditor or Secured Creditor or Unsecured Creditor can be looked into by the Committee of Creditors based on facts and circumstances of each case.

151. However, the aforesaid decision is not applicable in the present case. In the present case, we have held that the Resolution Applicant is required to decide the manner in which the distribution to be made amongst all the stakeholders including the Financial Creditors, Operational Creditors and other Creditors. It is only when such distribution is found to be discriminatory, in such case, to remove such discrimination and to find out what should be the percentage of the claim amount payable to one or other Financial Creditors or Operational Creditors, the Committee of Creditors may negotiate and may ask the Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Resolution Applicant to prepare revised chart re-distributing the amount in favour of Creditors in a manner which is non-discriminatory by providing same treatment to all the stakeholders.

152. Mr. Gopal Subramanium, learned Senior Counsel relied on Banking Law Reforms Committee reports published in November, 2015, but none of the reports empowers the Committee of Creditors to decide the distribution amongst the stakeholders (lenders).

153. The inter se distribution amongst the Financial Creditors cannot be held to be purely commercial in nature. The same cannot, by any stretch of imagination, come within the purview of the Committee of Creditors who is supposed to look into viability and feasibility under the I&B Code and other prescription as made by the Insolvency and Bankruptcy Board of India. The commercial aspect is one and manner of distribution of the upfront amount is different than that of the commercial aspect. For the said reasons, the I&B Code and Regulations framed thereunder empowers the Resolution Applicant to decide the manner in which the distribution is to be made and not to the Committee of Creditors. Role of Committee of Creditors

154. In Swiss Ribbons Pvt. Ltd. & Anr. (Supra), the Honble Supreme Court observed that since the Financial Creditors are in the business of money lending, banks and financial institutions are best equipped to assess viability and feasibility of the business of the Corporate Debtor. Even at the time of granting loans, these banks and financial institutions undertake a detailed market study which includes a techno-economic valuation report, evaluation of business, financial projection, etc. Since this detailed study has already been undertaken before sanctioning a loan, and since financial creditors have trained employees to assess viability and Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 feasibility, they are in a good position to evaluate the contents of a resolution plan.

155. The Committee of Creditors needs to rescue all viable Corporate Debtor and close unviable ones, in the interest of the economy. In its long title, the I&B Code specifies its objectives. It is reorganisation and insolvency resolution (reorganisation) of certain persons. The purpose of such reorganisation is maximisation of value of assets of the person concerned to promote entrepreneurship and availability of credit and balance the interests of all its stakeholders.

156. The I&B Code provides for Corporate Insolvency Resolution Process for reorganisation of Corporate Debtors. It separates commercial aspects from judicial aspects and empowers and facilitates the Committee of Creditors to take commercial decisions in a Corporate Insolvency Resolution Process. The commercial decisions of the Committee of Creditors are not ordinarily open to any analysis, evaluation or judicial review by the Adjudicating Authority or the Appellate Authority and hence not justiciable.

157. The I&B Code envisages a Resolution Plan for reorganisation of a defaulting Corporate Debtor. The selection and approval of the best Resolution Plan requires two abilities, namely, the ability to restructure the liabilities and the ability to take commercial decisions. In contrast with the Operational Creditors who may pursue immediate realisation of their dues, the Financial Creditors generally have the resilience to wait for realisation of their dues post reorganisation. They have also the ability to determine if a Resolution Plan will achieve the objectives of the I&B Code. In view of their abilities, the Committee of Creditors comprises Financial Creditors. The Committee of Creditors, therefore, has a duty to take commercial decisions which further the objectives of Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 the I&B Code and do not allow the interests of Financial Creditors overshadow the interests of the Corporate Debtor or the other Creditors, such as Operational Creditors.

158. A Corporate Insolvency Resolution Process entails a large variety of decisions by an Operational Creditor, Financial Creditor, the IP, the Committee of Creditors and Resolution Applicants. This piece, however, enumerates four key commercial decisions, which a Committee of Creditors is required to take in a Corporate Insolvency Resolution Process, to reorganise the Corporate Debtor as a going concern to maximise the value of its assets. (a) A Corporate Debtor in a market economy fails to deliver for two broad reasons. First, it carries on a business which is no more viable for exogenous reasons such as innovation. Most such Corporate Debtors have economic distress and are unviable. However, a few of them may have resources to change the business line and become viable. Second, the Corporate Debtor is not doing well for endogenous reasons such as its inability to compete at market place, while other Corporates in the same business are doing well. Many of such Corporates have financial distress but are viable. However, a few of them may have significantly depleted their resources and become unviable. The Committee of Creditors must correctly identify if the Corporate Debtor under Corporate Insolvency Resolution Process is viable or not and must rescue a failing, viable Corporate Debtor and close a failing, unviable one. (b) If the Corporate Debtor is viable, the Committee of Creditors must visualise the Resolution Plan required for reorganisation of the Corporate Debtor. Resolution Plan may entail a change of management, technology, or product portfolio; acquisition or Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 disposal of assets, businesses or undertakings; restructuring of ownership, balance sheet or organisation; etc. Much in the same way a promoter invites subscription for shares in an IPO, the Committee of Creditors must create visibility of the underlying value of the Corporate Debtor and invite and encourage appropriate Resolution Plans for reorganisation of the Corporate Debtor. It must express its mind as to what kind of Resolution Applicant can reorganise the Corporate Debtor keeping in view its complexity and scale of business; what can possibly address the failure by the Corporate Debtor; what are parameters to assess the viability and feasibility of the Resolution Plans; etc. to enable prospective Resolution Applicants design and submit competing Resolution Plans for reorganisation of the Corporate Debtor. (c) The Committee of Creditors must ensure that the Corporate Debtor continues as a going concern and its value does not deteriorate during Corporate Insolvency Resolution Process. For this purpose, it must appoint a competent IP who can run the business of the Corporate Debtor as a going concern at its optimum potential, provide complete, correct and timely information about the Corporate Debtor to resolution applicants for design of resolution plans, and safeguard the assets of the Corporate Debtor. It must facilitate interim finance, and co-operate in detection of avoidance transactions, wherever required. It must expedite various tasks for closure of the Corporate Insolvency Resolution Process at the earliest. (d) The Code envisages the Committee of Creditors to consider only those Resolution Plans which (i) have been received from credible and capable Resolution Applicants, (ii) comply with the applicable laws, (iii) are feasible and viable, (iv) have potential to address the Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 default, and (v) have provision for effective implementation of the plan. These considerations ensure that the Resolution Plan achieves reorganisation of the Corporate Debtor as a going concern, on a sustained basis. Of the plans which meet these requirements, the Committee of Creditors must approve that Resolution Plan which maximises the value of the assets of the Corporate Debtor and balance all the stakeholders, irrespective of realisation for creditors under the plan.

159. The Committee of Creditors also takes a few other decisions along with approval of Resolution Plan. It may approve restructuring of realisations for Financial Creditors to enhance maximisation of value under the Resolution Plan. It may also approve sharing the realisations under the plan between Financial Creditors and Operational Creditors or between classes of Financial Creditors or Operational Creditors, or exemptions from taxes and duties sought for implementation of the plan, etc. These are strictly not the commercial decisions and, therefore, not beyond scrutiny. In any case, the I&B Code does not mandate consideration of these aspects while approving a resolution plan, as these may not have a bearing on viability and feasibility of the plan. Therefore, the Committee of Creditors must not discard a Resolution Plan that maximises the value of the assets of the Corporate Debtor just because it yields realisations in future for Financial Creditors or yields relatively lower realisation for them.

160. It is important to note that the commercial decisions are not amenable to a precise mathematical formula. It is not that a Corporate Debtor is viable, or a Resolution Plan is viable and feasible, where the realisations for Financial Creditors under the plan exceeds liquidation value of the Corporate Debtor. In fact, it requires considerable commercial dexterity and acumen. The Committee of Creditors must enhance its Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 capacity to distinguish a viable Corporate Debtor from an unviable one and ensure rescue of all viable Corporate Debtors and closure of only unviable ones, in the interest of the economy. Only then the economy can reap the full benefits of having an I&B Code and justify its well-founded objects and reasons. Permissibility of classification

161. Section 3(10) defines Creditor means:

3. Definitions.(10) creditor means any person to whom a debt is owed and includes a financial creditor, an operational creditor, a secured creditor, an unsecured creditor and a decree-holder

162. Thus, it is apparent that the creditor includes a Financial Creditor, an Operational Creditor, a Secured Creditor, an Unsecured Creditor and a decree-holder.

163. Section 5(7) defines Financial Creditor means any person to whom a financial debt is owed, whereas Financial Debt has been defined under Section 5(8) means a debt alongwith interest, if any, which is disbursed against the consideration for the time value of money, which are as follows:

5. Definitions. (7) financial creditor means any person to whom a financial debt is owed and includes a person to whom such debt has been legally assigned or transferred to; (8) financial debt means a debt alongwith interest, if any, which is disbursed against the Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 consideration for the time value of money and includes (a) money borrowed against the payment of interest; (b) any amount raised by acceptance under any acceptance credit facility or its de- materialised equivalent; (c) any amount raised pursuant to any note purchase facility or the issue of bonds, notes, debentures, loan stock or any similar instrument; (d) the amount of any liability in respect of any lease or hire purchase contract which is deemed as a finance or capital lease under the Indian Accounting Standards or such other accounting standards as may be prescribed; (e) receivables sold or discounted other than any receivables sold on non-recourse basis; (f) any amount raised under any other transaction, including any forward sale or purchase agreement, having the commercial effect of a borrowing; [Explanation. -For the purposes of this sub-clause, -

(i) any amount raised from an allottee under a real estate project shall be deemed to be an amount having the commercial effect of a borrowing; and Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

(ii) the expressions, allottee and real estate project shall have the meanings respectively assigned to them in clauses (d) and (zn) of section 2 of the Real Estate (Regulation and Development) Act, 2016 (16 of 2016);] (g) any derivative transaction entered into in connection with protection against or benefit from fluctuation in any rate or price and for calculating the value of any derivative transaction, only the market value of such transaction shall be taken into account; (h) any counter-indemnity obligation in respect of a guarantee, indemnity, bond, documentary letter of credit or any other instrument issued by a bank or financial institution;

(i) the amount of any liability in respect of any of the guarantee or indemnity for any of the items referred to in sub-clause (a) to (h) of this clause

164. If both Section 5(7) and Section 5(8) are read together, it is evident that there is no distinction made between one or other Financial Creditor. All persons to whom a financial debt is owed by the Corporate Debtor, which debt is disbursed against the consideration for time value of money, whether they come within one or other clause of Section 5(8), all of such person form one class i.e. Financial Creditor they cannot be sub-classified as Secured or Unsecured Financial Creditor for the purpose of preparation of the Resolution Plan by the Resolution Applicant. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Distribution of debts to the Financial Creditors, Operational Creditors and Others

165. The distribution of debts to the Financial Creditors and the Operational Creditors during the Corporate Insolvency Resolution Process cannot be equated with distribution of debts to all stakeholders after the liquidation for the following reasons:

166. The Resolution Applicant proposes the distribution of debt to the Financial Creditors, Operational Creditors and other stakeholders out of the amount proposed to be paid by the Resolution Applicant.

167. On the other hand, after liquidation, debt is distributed out of the assets of the Corporate Debtor in terms of Section 53 of the I&B Code in order of priority, which reads as follows:

53. Distribution of assets. (1) Notwithstanding anything to the contrary contained in any law enacted by the Parliament or any State Legislature for the time being in force, the proceeds from the sale of the liquidation assets shall be distributed in the following order of priority and within such period as may be specified, namely: - (a) the insolvency resolution process costs and the liquidation costs paid in full; (b) the following debts which shall rank equally between and among the following:

(i) workmens dues for the period of twenty-four months preceding the liquidation commencement date; and

(ii) debts owed to a secured creditor in the event such secured creditor has Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 relinquished security in the manner set out in section 52; (c) wages and any unpaid dues owed to employees other than workmen for the period of twelve months preceding the liquidation commencement date; (d) financial debts owed to unsecured creditors; (e) the following dues shall rank equally between and among the following: -

(i) any amount due to the Central Government and the State Government including the amount to be received on account of the Consolidated Fund of India and the Consolidated Fund of a State, if any, in respect of the whole or any part of the period of two years preceding the liquidation commencement date;

(ii) debts owed to a secured creditor for any amount unpaid following the enforcement of security interest; (f) any remaining debts and dues; (g) preference shareholders, if any; and (h) equity shareholders or partners, as the case may be. (2) Any contractual arrangements between recipients under sub-section (1) with equal ranking, if disrupting the order of priority under that sub- section shall be disregarded by the liquidator. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 (3) The fees payable to the liquidator shall be deducted proportionately from the proceeds payable to each class of recipients under sub-section (1), and the proceeds to the relevant recipient shall be distributed after such deduction. Explanation. For the purpose of this section-

(i) it is hereby clarified that at each stage of the distribution of proceeds in respect of a class of recipients that rank equally, each of the debts will either be paid in full, or will be paid in equal proportion within the same class of recipients, if the proceeds are insufficient to meet the debts in full;

(ii) the terms workmens dues shall have the same meaning as assigned to it in section 326 of the Companies Act, 2013 (18 of 2013).

168. A Resolution Plan shows upfront payment in favour of the Creditors including the Financial Creditors, Operational Creditors and the other Creditors. It is not a distribution of assets from the proceeds of sale of liquidation of the Corporate Debtor and, therefore, the Resolution Applicant cannot take advantage of Section 53 for the purpose of determination of the manner in which distribution of the proposed upfront amount is to be made in favour of one or other stakeholders namely the Financial Creditor, Operational Creditor and other creditors. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

169. Sub-clause (b) of sub-section (2) of Section 30 of the I&B Code mandates that the Resolution Plan must provides for the payment of the debts of Operational Creditors in such manner as may be prescribed by the Board which shall not be less than the amount to be paid to the Operational Creditors in the event of a liquidation of the Corporate Debtor under Section 53. That means, the Operational Creditors should not be paid less than the amount they could have received in the event of a liquidation out of the asset of the Corporate Debtor. It does not mean that they should not be provided the amount more than the amount they could have received in the event of a liquidation which otherwise amount to discrimination.

170. In view of the aforesaid position of law, we hold that Section 53 cannot be made applicable for distribution of amount amongst the stakeholders, as proposed by the Resolution Applicant in its Resolution Plan.

171. In the case of Binani Industries Limited vs. Bank of Baroda & Anr. Company Appeal (AT) (Insolvency) No. 82 of 2018 etc. this Appellate Tribunal taking into consideration the viability and feasibility of the Resolution Plan held:-

48. If the Operational Creditors are ignored and provided with liquidation value on the basis of misplaced notion and misreading of Section 30(2)(b) of the I&B Code, then in such case no creditor will supply the goods or render services on credit to any Corporate Debtor. All those who will supply goods and provide services, will ask for advance payment for such supply of goods or to render services which will be against the basic principle of the I&B Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Code and will also affect the Indian economy. Therefore, it is necessary to balance the Financial Creditors and the Operational Creditors while emphasizing on maximization of the assets of the Corporate Debtor. Any Resolution Plan if shown to be discriminatory against one or other Financial Creditor or the Operational Creditor, such plan can be held to be against the provisions of the I&B Code.

172. Therefore, we hold that the Financial Creditors cannot be discriminated on the ground of Secured or Unsecured Financial Creditors for the purpose of distribution of proposed amount amongst stakeholders in the Resolution Plan by the Resolution Applicant.

173. In the present case, we have seen that the Standard Chartered Bank has been accepted as a Secured Financial Creditor. However, it has been discriminated by the Committee of Creditors on the ground of it having no charge on project assets of the Corporate Debtor. Such ground is also not based on the fact, the Standard Chartered Bank having already been held as a Secured Financial Creditor having already invoked its guarantee.

174. On the contrary, Operational Creditor is defined in sub-section (20) of Section 5 which is to be read with Operational Debt as defined in sub- section (21) of Section 5, and read as follows:

5. Definitions. (20) operational creditor means a person to whom an operational debt is owed and includes any person to whom such debt has been legally assigned or transferred; Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 (21) operational debt means a claim in respect of the provision of goods or services including employment or a debt in respect of the [payment] of dues arising under any law for the time being in force and payable to the Central Government, any State Government or any local authority

175. From the definition of Operational Debt, we find the following classification has been made by the Parliament:

(i) Those who have supplied goods and rendered services and thereby entitled for payment.

(ii) The employees who have rendered services for which they are entitled for payment.

(iii) The Central Government, the State Government or the Local Authority who has not rendered any services but derive the advantage of operation of the Corporate Debtor pursuant to existing law (statutory dues).

176. From the aforesaid definition, the Operational Creditors can be classified in three different classes for determining the manner in which the amount is to be distributed to them. However, they are to be given the same treatment, if similarly situated.

177. For the aforesaid reasons, if the employees are given 100% of their dues or those who have supplied goods and rendered services having claim less than Rs.1 Crore are provided with 100% dues of their claim amount as provided in the present case, the other Operational Creditors whose claim are more than Rs. 1 Crore or the Central Government or the State Government or the Local Authority, who raise their claim on the basis of the statutory dues, they cannot ask for same treatment as allowed in favour of the aforesaid class of Operational Creditors. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

178. For the said reasons, we hold that 100% payment as suggested in the Resolution Plan in favour of the workmen and employees, Unsecured Financial Creditor whose claim is less than Rs. 1 Crore and the Operational Creditors whose admitted claim is less than Rs. 1 Crore are not discriminatory and the other Operational Creditors or Financial Creditors cannot ask for 100% of their claim on the ground that they should also be provided with same treatment.

179. On our request, the Committee of Creditors prepared a fresh distribution chart, which is as follows: REVISED DISTRIBUTION AS PER THE SUCCESSFUL RESOLUTION PLAN OF ACRELORMITTAL INDIA PRIVATE LIMITED AS APPROVED BY THE COMMITTEE OF CREDITORS (COC) OF ESSAR STEEL INDIA LIMITED (CORPORTE DEBTOR) ON 25th OCTOBER, 2018 AND AS FURTHER AMENDED BY THE COC POST ORDER DATED 20TH MARCH 2019 OF THIS HONBLE TRIBUNAL IN ITS 22ND MEETING HELD ON 27THMARCH 2019 S.No Category of Stakeholder Name of the stakeholder Amount admitted by Resolution Professional (In Rs. Crores) Proposed payment under the Successful Resolution Plan as approved by the COC on

25 October, 2018 and as further amended by the COC pursuant to its 22nd meeting held on 27th March, 2019 (In Rs. Crores) Percentage of admitted claim allowed under the Successful Resolution Plan as approved by the COC on

25 October, 2018 and as further amended by the COC pursuant to its 22nd meeting held on 27th March, 2019 (In %) A. Workmen & Employees Workmen & Employees - *18.07 18.07 100.00% B. Secured Financial Creditors B1. Secured Financial Creditors (having charge on project assets of the Corporate Debtor) State Bank of India 13,220.91 11,871.96 89.80% IDBI Bank 2,481.61 2,228.40 89.80% Canara Bank 3,798.06 3,410.53 89.80% EARC Trust SC 602.39 540.93 89.80% EARC Trust SC 92.25 82.84 89.80% EARC Trust SC 1,697.77 1,524.54 89.80% EARC Trust SC 993.46 892.10 89.80% EARC Trust SC 1,966.31 1,765.68 89.80% EARC Trust SC 554.92 498.30 89.80% EARC Trust SC 137.25 123.25 89.80% Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 EARC Trust SC 1,273.78 1,143.82 89.80% EARC Trust SC 978.63 878.77 89.80% EARC Trust SC 10.00 8.98 89.80% Bank of Baroda 5.00 4.49 89.80% Punjab National Bank 2,936.25 2,636.66 89.80% Deutsche Bank 2,829.88 2,541.14 89.80% ICICI Bank 2,294.11 2,060.03 89.80% Union Bank of India 2,122.60 1,906.03 89.80% Bank of India 1,985.08 1,782.54 89.80% Corporation Bank 1,566.62 1,406.77 89.80% Syndicate Bank 967.91 869.16 89.80% SC Lowy 900.12 808.28 89.80% UCO Bank 582.26 522.85 89.80% Exim Bank 556.26 499.51 89.80% Central Bank of India 510.04 458.00 89.80% Allahabad Bank 320.49 287.79 89.80% SREI Infrastructure Finance 175.28 157.39 89.80% Total(B1) 45,559.24 40,910.74 89.80% B2. Secured Financial Creditors (having no charge on project assets of the Corporate Debtor) Standard Chartered Bank 3,487.10 59.26 1.70% Total (B2) 3,487.10 59.56 1.70% Total (B1+B2) *49,046.34 **40,970.00 As set out above at B1 and B2 C. Unsecured Financial Creditors C1 Unsecured Financial Creditors (With admitted claims less than Rs.10,00,000) Melwani Gopal Tharumal and/or Melwani Vinod 0.08 0.08 100% Arvind Parakh 0.08 0.08 100% Mr. Arvinlal N Shah & Mrs. Indumati A. Shah 0.08 0.08 100% Mr. Jiwat K. Dansanghani and Mrs. Neetu J Dansanghani 0.03 0.03 100% Nathu Ram Verma 0.02 0.02 100% Total (C1) - ~0.30 ~0.30 100% C2 Unsecured Financial Creditors (with admitted claims equal to or above 10,00,000) State Bank of India 5.57 0.23 4.08% Bank of Baroda 7.70 0.31 4.08% Standard Chartered Bank 70.34 2.87 4.08% The Bank of New York Mellon, London Branch 202.50 8.26 4.08% Inox Air Products Private Limited 78.48 3.20 4.08% Axis Bank 61.91 2.53 4.08% Total (C2) - 426.51 17.40 4.08% TOTAL (C1 + *426.81 ~17.70 As set out above at C1 And C2 D. Operational Creditors (other than Workmen and Employees) D1. Operational - ~196 ~196 100% Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 * Claims as admitted by the Resolution Professional as reflected in the list of creditors updated as of 24 October, 2018. The Successful Resolution Plan was approved by the COC on 25 October, 2018 basis the voting share and claim amounts set out in this list. ** The COC in deference to the non-binding recommendations of the Honble National Company Law Tribunal, Ahmedabad Bench (as set out in its order dated 8 March 2019) (NCLT Order) and the order dated 20 March 2019 of this Honble Tribunal, has pursuant to its 22nd meeting vide a resolution passed on 30 March 2019, ex- gratia apportioned payment of a capped amount of Rs. 1,000 Crores, from the upfront payment amount of approximately Rs. 41,970 crores earmarked for secured financial creditors under the Successful Resolution Plan of ArcelorMittal India Private Limited, for payment to the operational creditors of the Corporate Debtor who have not been proposed any payment against their admitted claims under the Successful Resolution Plan. In the event the quantum of admitted claims of operational creditors increases beyond the aggregate amount of Rs. 5073.99 crores (as admitted by the Resolution Professional vide the list of creditors as updated on 5 March 2019), the ex-gratia payment approved by 70.73% of the COC in its 22nd meeting for payment to operational creditors as set out above shall, at all times, remain capped at Rs. 1,000 crores only. *** As on 25 October, 2018, the date on which the Successful Resolution Plan was approved by the COC, the operational debt as admitted by the Resolution Professional was Rs.5,058.66 Crores. The amount reflected here represents the operational claims as admitted by the Resolution Professional and as reflected in the list of creditors updated as of 5 March, 2019. As per the observations issued by the Resolution Professional pursuant to the NCLT Order dated 8 March, 2019, the Resolution Professional has registered further operational claims of approximately Rs.13,767.76 crores and has further admitted notional amount of Re. 1 for certain operational claims aggregating the approximately Rs. 2,722.50 crores subject to final outcome of the disputes pending with respect to such operational claims.

180. The aforesaid revised chart placed by the Committee of Creditors is also discriminatory, as we find that majority of the Financial Creditors have been provided with 89.80% of their claim amount whereas Secured Financial Creditor (Standard Chartered Bank) has been provided 1.07% of its claim. With regard to majority of the Operational Creditors, their claims have been increased at 20.50% of their claim amount and thereby, they have not been provided with similar treatment as required under the Law. In this background, we are also not inclined to accept suggestion as made on behalf of the Committee of Creditors.

181. As the Successful Resolution Applicant (ArcelorMittal India Pvt. Ltd.) was supposed to provide the manner in which the distribution is to Creditors with admitted claim amount less than Rs.

1 crore (i.e. ~1,600 operational creditors out of a total of 1,855 operational creditors in No.) D2 Operational Creditors with admitted claim amount equal to or more than Rs. 1 Crores - ~4,877.99 1,000 20.50% Total (D1 + **5,073.99 1,196.00 As set out above at D1 and D2 Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 be made amongst all the stakeholders including the Financial Creditors and the Operational Creditors; we requested Mr. Harish Salve, learned Senior Counsel for ArcelorMittal India Pvt. Ltd. to address this Appellate Tribunal as to how to distribute the amount, if the ArcelorMittal India Pvt. Ltd. is allowed to distribute.

182. Mr. Harish Salve, learned Senior Counsel for ArcelorMittal India Pvt. Ltd. while agreed that total amount of Rs. 42,000 Crores to be distributed amongst the stakeholders, suggested the following Scheme for Distribution:

1. The operational creditors ("OC") are to be paid on the basis of the percentage of their debt depending upon the amount available for distribution to OC's.

2. Up to 08.03.2019 i.e. the Plan Approval Date, the Resolution Professional (RP) had admitted claims of INR 5074 Cr. However pursuant to the order dated 08.03.2019 passed by the Adjudicating Authority (Plan Approval Order), the total of all the claims registered by the RP is in the vicinity of INR 19000 Cr. In addition to the same, there are a large number of disputed claims.

3. Under the Insolvency and Bankruptcy Board of India (Insolvency Resolution for Corporate Persons) Regulations, 2016 (CIRP Regulations), the claims had to be lodged within a prescribed time. If a purported creditor has not lodged his claim within the prescribed time, the right to make a claim stands forfeited.

4. The percentage figure is the quotient arrived at by dividing the total amount available for distribution by the total amount of the claims. Thus in order to arrive to a figure of the percentage of the pro-rata distribution to Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 each OC, it is necessary to fix two elements in the equation- the numerator and the denominator.

5. The first element in the equation is in the total amount available for distribution to the OCs. For the present, this amount may be assumed to be X. This will be the numerator.

6. The next element necessary is the denominator, which is the aggregate amount of debt to be payable to the OCs. This may be assumed to be Y.

7. The amount payable to each OC is ascertained by first arriving at the Quotient, and that is applied as a percentage to each claim. The Quotient is arrived at by dividing the total amount available for distribution X by the total amount payable to the OCs Y.

8. If for example the amount available for distribution is 500, and the total claims are 2000, the quotient would be - which in percentage terms would be 25%.

9. The element X would be known only after this Honble Tribunal decides, how much of the total amount offered for resolution is to be kept aside for the OCs.

10. The figure of" Y' would vary and continue for some time to vary, with the amount finally adjudicated. In the first instance, Y will be taken at the full figure i.e. INR 27,101 Cr. And the first tranche of distribution would be made as a ratio arrived at by dividing of all admitted claims. However, the percentage of the distribution being arrived at is the figure Z, which is equal to the value of X being divided by Y.

11. It needs to be clearly stated that the distribution of the amount can only be made as a percentage of admitted Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 claims. The balance of X will be kept in a designated/escrow account. OCs, having disputed claims can avail remedy under Section 60(6) of the Insolvency & Bankruptcy Code, 2016 (IBC). Over a period of time as the figure of Y becomes final and stands reduced (by final rejection of disputed claims), additional distributions can be made of the incremental figure of Z arrived at by dividing X by Y - being the revised figure.

12. The final distribution will be made when finality is reached on all disputed claims and the final figure of Y is available with the resolution applicant.

183. Learned counsel for ArcelorMittal India Pvt. Ltd. submitted that a. The process of distribution will take some time. It is proposed that the actual process may be carried out by a reputed Chartered Accountants' firm, as may be selected/appointed by this Honble Appellate Tribunal, whose fees and cost will be borne by the Resolution Applicant. The Resolution Applicant will take all necessary steps to assist the said Chartered Accountants' firm, and the Adjudicating Authority for adjudicating the claims, including by way of legal fees of representation of the estate before the NCLT and the higher authorities. b. This Appellate Authority may make an order allowing all such OCs (who are dissatisfied by the amount of claim admitted and/or rejected by the RP) to lodge their respective claims within a defined period of time (after final approval of the resolution plan) with the Adjudicating Authority. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 c. It is a matter of law that related parties are entitled to payment of whatever may be the sum due and payable as much as an unrelated party. However, the claims of related parties cannot be taken at face value. The RP would have to evaluate the goods and/or services provided by the related parties to arrive at the fair amount to be paid to such related parties. This would be a part of the process of verification of claims. This would finally be decided upon by the NCLT. d. In the present case the Chartered Accountant may be asked to verify the bona fides of a claim of a related party to ensure that extravagant claims based on transactions not at arms-length are not honoured to the detriment to the body of OCs. e. The Chartered Accountants firm, as selected by this Honble Appellate Tribunal for administering this process, may also be directed to assist the Adjudicating Authority in evaluating the claims of the related parties so as to limit them to the fair value of the goods and/or services provided.

184. For deciding the distribution of the assets in a manner as suggested by Mr. Harish Salve, learned Senior Counsel, first it is to be noticed as to what is the amount due to the stakeholders; i.e. Financial Creditors, Operational Creditors and others.

185. The Resolution Professional on collating the claim initially calculated the admitted claim payable to the Financial Creditors and the Operational Creditors which were reflected in the Information Memorandum and was brought to the notice of the Resolution Applicant. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

186. The Financial Creditors and the Operational Creditors made the following claims:

(i) Financial Creditors Rs. 55,440 Crores

(ii) Operational Creditors Rs. 27,101 Crores.

------------------------------------------------------- Total : Rs. 82,541 Crores

-------------------------------------------------------

187. The Resolution Professional admitted the claim amount as follows:

(i) Financial Creditors Rs. 49,473 Crores

(ii) Operational Creditors Rs. 5,074 Crores.

------------------------------------------------------- Total : Rs. 54,547 Crores

-------------------------------------------------------

188. A number of Operational Creditors filed objections against determination of their claims, as noticed in the preceding paragraphs.

189. The grievance has been made by MSTC Limited and other Appellants that in spite of the order passed by the Adjudicating Authority, the Resolution Professional has not recorded their claims. In this background, we asked the Resolution Professional to file the chart showing the amount claimed in terms of the order passed by the Adjudicating Authority. Same is reflected hereunder and which we have accepted:

I.A. No. Name of Creditor Amount of claim (Rs) as per I.A. as per pages 34-41 of NCLT Order 28/2018 Dakshin Gujarat Vij. Co. Ltd. 313,23,33,224 446/2018 Dakshin Gujarat Vij. Co. Ltd. 5882,28,00,000 467/2018 Dakshin Gujarat Vij. Co. Ltd. 606,49,00,000 468/2018 State Tax Officer 544,00,00,000 443/2018 Gujarat Energy Transmission Corporation Ltd. 896,52,00,000 325/2018 Bharat Petroleum Corporation Limited 443,05,33,379 53/2018 Bharat Petroleum Corporation Limited 503,83,46,437 Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

190. M/s. Essar Power Limited and M/s. Bhander Power Limited claimed to be Operational Creditors whose claims were rejected by e- mail dated 25th October, 2017, they challenged the same in the Interlocutory Application. They pleaded that their claims were rejected arbitrarily by the Resolution Professional and prayed for setting aside such decision of rejection of the claims to the tune of Rs. 893,21,52,807/- and Rs. 1618,02,74,465/-. The Adjudicating Authority by impugned order dated 8th March, 2019 while observed that the duty of the Resolution Professional is to collate the information by verifying the claims and update with power of adjudicating the claim. However, taking into consideration that the terms of claim comprise of two parts, namely (i) right to payment

(ii) right to remedy for breach of contract; if such breach gives a rise to payment.

191. In this background, it was ordered to include their claims in the list of creditors with other similar disputed claims which will be subject to final outcome of dispute pending. The aforesaid decision of the Adjudicating Authority has not been assailed by M/s. Essar Power Limited or M/s. Bhander Power Limited by filing any appeal against the impugned judgment dated 8 th March, 2019.

192. The Resolution Professional in its chart stated that the claim of M/s. Essar Power Limited is Rs. 912,69,90,753/- and the claim of M/s. Bhander Power Limited is Rs. 1809,79,89,500/- as disputed and subject to final outcome of the dispute pending. 469/2018 Indian Oil Corporation Ltd. 3762,58,74,503 52/2019 MSTC Limited 813,30,00,000 438/2018 GAIL India Limited 2,47,26,000 470/2018 Global Transnational Trading FZE NA Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

193. The Committee of Creditors in their chart has informed that the Resolution Professional has registered further operational claims of approx. Rs. 13,767.76 Crores and has further admitted notional amount of Re. 1/- for certain operational claims aggregating the approx. Rs. 2,722.50 Crores subject to final outcome of the disputes pending with respect to such operational claims.

194. In the aforesaid circumstance, we are not deliberating on the disputed claim of M/s. Essar Power Limited and M/s. Bhander Power Limited.

195. In the Information Memorandum, the Resolution Professional has shown the admitted claims, as follows: S.No. Category of Stakeholder Amount claim (In Rs. Crores) Amount admitted by the Resolution Professional (In Rs. Crores)

1 Corporate Debtor Rs.82,541 Cr.

2 Financial Creditor Rs. 55,440 Cr. Rs.49,473 Cr.

3 Operational Creditor Rs. 27,101 Cr. Rs. 5,074 Cr.

196. The additional claim of the Operational Creditors has been admitted by the Adjudicating Authority and upheld by us, which are as follows: S.No. Name of Creditor Amount of claim (in Rs.) as per I.A. as per pages 34-

41 of NCLT Order

1 Dakshin Gujarat Vij Co. Ltd. 3,13,23,33,224

2 Dakshin Gujarat Vij Co. Ltd. 58,82,28,00,000

3 Dakshin Gujarat Vij Co. Ltd. 6,06,49,00,000

4 State Tax Officer 5,44,00,00,000 Gujarat Energy Transmission Corporation Ltd. 8,96,52,00,000

6 Bharat Petroleum Corporation Limited 4,43,05,33,379

7 Bharat Petroleum Corporation Limited 5,03,83,46,437

8 Indian Oil Corporation Ltd. 37,62,58,74,503

9 MSTC Limited Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Following claims have also been accepted by this Appellate Tribunal ONGC (Total Claim) minus (-) Claim already admitted & reflected in Operational Claim of Rs. 5,074 cr 7,46,81,468 (-) 47,59,512 6,99,21,956 Additional claim amount of ONGC as admitted by Adjudicating Authority & accepted by this Appellate Tribunal NTPC (Total Claim) minus (-) Claim already admitted & reflected in Operational Claim of Rs. 5,074 cr 10,45,00,264 (-)1,19,44,783 9,25,55,481 Additional claim amount of NTPC as admitted by Adjudicating Authority & accepted by this Appellate Tribunal Gujarat Electricity Duty & Tax on sale of electricity 8,61,19,00,000 Therefore, the total claim of Operational Creditors comes to- S. No. Amount of Claim (in Rs.) Remarks 50,74,00,00,000 admitted by Resolution Professional 1,37,67,77,13,543 Additional amount, as accepted by the adjudicating authority in the case of Dakshin Gujarat Vij Co. Ltd. & Ors. c. 8,61,19,00,000 Gujarat Electricity Duty & Tax on sale of electricity 6,99,21,956 further amount payable to ONGC Ltd. e. 9,25,55,481 Further amount payable to NTPC Ltd. Grand Total 1,97,19,20,90,980 Operational Debt (Nineteen Thousand Seven Hundred Nineteen Crore Twenty Lakh Ninety Thousand Nine Hundred and Eighty Only) 8,13,30,00,000 GAIL India Limited 2,47,26,000 Global Transnational Trading FZE NA TOTAL 1,37,67,77,13,543 Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 'Total debt payable to Financial Creditors & Operational Creditors Therefore, the total debt amount payable to stakeholders: -

1. Financial Creditors ------- Rs. 4,94,73,00,00,000/-

2. Operational Creditors ------- Rs. 1,97,19,20,90,980/-

---------------------------------- Total ------- Rs. 6,91,92,20,90,980/-

----------------------------------------- Against Rs. 6,91,92,20,90,980/-, Arcelor Mittal Ltd. offered Rs. 4,20,00,00,000/-. Therefore %age wise, the amount will be 4,20,00,00,00,000 * 100 = 60.7% (approx.) 6,91,92,20,90,980 Therefore Financial Creditors will get 60.7% of their claim of Rs.4,94,73,00,00,000/- (i.e) =Rs. 3,00,30,44,50,000/- Operational Creditors will get 60.7% of their claim of Rs.1,97,19,20,90,980/- (i.e) = Rs. 1,19,69,55,49,224/- Grand Total = Rs. 4,19,99,99,99,224/- *(Rs. 4,20,00,00,00,000 approx.) (Rupees Sixty-Nine Thousand One Hundred Ninety-Two Crore Twenty Lakh Ninety Thousand Nine Hundred and Eighty Only) Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Distribution amongst Financial Creditors & Operational Creditors S. No. Category of Stakeholders %age Amount (in Rs.) A. Operational Creditors 60.7%

1. Operational Creditors-I# 59.614% 1,17,55,48,49,224

2. Operational Creditors-II## 100.00% 2,14,07,00,000

3. Total-I 1,19,69,55,49,224 B. Financial Creditors 60.7%

4. Financial Creditors-I 60.7% 3,00,30,14,50,000

5. Financial Creditors-II 100.00% 30,00,000

6. Total-II 3,00,30,44,50,000 Grand Total ( 3 + 6 ) 4,19,99,99,99,224 (Rs. 4,20,00,00,00,000 approx.) #Operational Creditors-I whose claim is Rs.1 crore or more than Rs.1 crore. ##Operational Creditors-II whose claim is less than Rs.1 crore allowed 100%. Method of Calculation for distribution of amount to Financial Creditors Financial Creditors:

1. 60.7% of Rs. 4,94,73,00,00,000/- = Rs. 3,00,30,44,50,000/-

2. Rs. 3,00,30,44,50,000/- (total amount payable to Financial Creditors- I & II) - Rs. 30,00,000/- (amount payable to Financial Creditors-II 100%)#

------------------------------- Rs. 3,00,30,14,50,000/- (amount payable to Financial Creditors-I)##

-------------------------------

3. 3,00,30,14,50,000 * 100 = 60.7% (payable to Financial Creditors-I) 4,94,73,00,00,000 #Financial Creditors-I whose claim is Rs.1 crore or more than Rs.1 crore. ##Financial Creditors-II whose claim is less than Rs.1 crore allowed 100%. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Method of Calculation for distribution of amount to Operational Creditors Operational Creditors:

1. 60.7% of Rs. 1,97,19,20,90,980/- = Rs. 1,19,69,55,99,224/- (total claim amount payable to Operational Creditors- I&II) - Rs. 50,000/-*

------------------------------------- Rs. 1,19,69,55,49,224/-

-------------------------------------

2. Rs. 1,19,69,55,49,224/- (60.7% of the claim amount of Operational Creditors- I & II) - Rs. 1,96,00,00,000/- + Rs. 18,07,00,000/-) (i.e. Rs.214.07 crore payable to Operational Creditors-II- 100%)

----------------------------------- Rs. 1,17,55,48,49,224/- (Rest amount payable to Operational Creditors-I)

-----------------------------------

3. Rs. 2,14,07,00,000/- ---- 100% payable to Operational Creditors-II Total Rs. 1,19,69,65,99,224/- ---- 60.7% of Rs.1,97,19,20,90,980/-

4. 1,17,55,48,49,224 * 100 = 59.614% (payable to Operational 1,97,19,20,90,980 Creditor-I) [*Out of Rs.1,19,69,55,99,224/- of Operational Creditors, Rs. 50,000/- deducted and adjusted towards payment to Financial Creditors to adjust the difference.]

197. On the basis of first calculation, the distribution chart is shown below: Category of Stakeholder Name of the Stakeholder Amount admitted by Resolution Professional (In Rs. Crores) Amount payable as per 60.7% Total Amount allowed for payment* A. Financial Creditors State Bank of India 13,220.91 8,025.0924 8,025.094 60.7% IDBI Bank 2,481.61 1,506.3372 1,506.344 60.7% Canara Bank 3,798.06 2,305.4224 2,305.424 60.7% EARC Trust SC 602.39 365.6507 365.654 60.7% EARC Trust SC 92.25 55.9957 56.004 60.7% Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 EARC Trust SC 1,697.77 1,030.5464 1,030.554 60.7% EARC Trust SC 993.46 603.0302 603.034 60.7% EARC Trust SC 1,966.31 1,193.5502 1,193.554 60.7% EARC Trust SC 554.92 336.8365 336.844 60.7% EARC Trust SC 137.25 83.3108 83.314 60.7% EARC Trust SC 1,273.78 773.1845 773.184 60.7% EARC Trust SC 978.63 594.0284 594.034 60.7% EARC Trust SC 10.00 6.07 6.074 60.7% Bank of Baroda 5.00 3.035 3.044 60.7% Punjab National Bank 2,936.25 1,782.3038 1,782.308 60.7% Deutsche Bank 2,829.88 1,717.7372 1,717.744 60.7% ICICI Bank 2,294.11 1,392.5248 1,392.529 60.7% Union Bank of India 2,122.60 1,288.4182 1,288.424 60.7% Bank of India 1,985.08 1,204.9436 1,204.944 60.7% Corporation Bank 1,566.62 950.9384 950.944 60.7% Syndicate Bank 967.91 587.5214 587.524 60.7% SC Lowy 900.12 546.3728 546.374 60.7% UCO Bank 582.26 353.4318 353.434 60.7% EXIM Bank 556.26 337.6498 337.654 60.7% Central Bank of India 510.04 309.5943 309.594 60.7% Allahabad Bank 320.49 194.5374 194.544 60.7% SREI Infrastructure Finance 175.28 106.3950 106.394 60.7% Standard Chartered Bank 3,487.10 2,116.6697 2,116.674 60.7% State Bank of India 5.57 3.3810 3.384 60.7% Bank of Baroda 7.70 4.6739 4.674 60.7% Standard Chartered Bank 70.34 42.6964 42.704 60.7% The Bank of New York Mellon, London Branch 202.50 122.9175 122.924 60.7% Inox Air Products Private Limited 78.48 47.6374 47.644 60.7% Axis Bank 61.91 37.5794 37.584 60.7% B. Financial Creditors B1. Financial Creditors (with admitted claims less than Rs.10 lacs) Melwani Gopal Tharumal and/or Melwani Vinod 0.08 0.08 0.08 100.00% Arvind Parakh 0.08 0.08 0.08 100.00% Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Mr. Arvinlal N Shah & Mrs. Indumati A Shah 0.08 0.08 0.08 100.00% Mr. Jiwat K Dansanghani and Mrs. Neetu J Dansanghani 0.03 0.03 0.03 100.00% Nathu Ram Verma 0.02 0.02 0.02 100.00% C. Operational Creditors (other than Workmen and Employees) Operational Creditors with admitted claim amount less than Rs.1 crore (i.e. 1,600 plus operational creditors as allowed by us out of a total of 1,855 operational creditors in nos.) - 196 196 196 100.00% Operational Creditors with admitted claim amount equal to or more than Rs.1 crore - 19,505.1390980 11,755.4899224 *11,755.485 60.268% D. Workmen &Employees Workmen & Employees - 18.07 18.07 18.07 100.00% TOTAL 69,192.34 41,999.86 42,000.000 *difference of amount adjusted

198. The details of all the Financial Creditors being available, the final distribution shown by us which is to be distributed amongst them. The details of the Operational Creditors, which are larger in number have not been shown and, therefore, except the workmen and employees and those whose admitted claim is less than Rs. 1 Crore, the distribution has not been shown by us. For the said reason, we allow the Committee of Creditors to take help of a reputed Chartared Accountant Firm or a legal firm for calculating the exact amount to be distributed amongst each Operational Creditors as per admitted claim, as admitted by the Resolution Professional or the Adjudicating Authority or by this Appellate Tribunal as per percentage of distribution shown by us. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

199. As suggested by Mr. Harish Salve, learned Senior Cousnel for the Resolution Applicant, the cost as may be incurred for appointment of Chartared Accountant Firm or a legal firm is to be paid by the Resolution Applicant.

200. In view of the aforesaid observations, instead of rejecting the Resolution Plan submitted by ArcelorMittal India Pvt. Ltd., we modify the plan to safeguard the rights of the Operational Creditors and other Financial Creditors. The impugned order dated 8th March, 2019 stands modified to the extent above. However, the other conditions laid down by the Adjudicating Authority and as mentioned in the Resolution Plan is not interfered with. Profit generated during the Corporate Insolvency Resolution Process

201. During the course of hearing, Mr. Gopal Subramanium, learned Senior Counsel appearing on behalf of the Committee of Creditors casually argued that the Operational Creditors have earned a huge amount during the Corporate Insolvency Resolution Process. It was informed that during the Corporate Insolvency Resolution Process, the Corporate Debtor did business of about Rs. 55,000/- Crores (data not available and, therefore, not verified). Therefore, according to him, the Operational Creditors have not been allowed any amount.

202. In view of such submissions, we directed the Resolution Professional to file affidavit giving details of profit if generated during the Corporate Insolvency Resolution Process for determination as to who is entitled to such profit.

203. The Resolution Professional in his affidavit has stated as follows: (3) As directed, the earnings before interest, tax, depreciation and amortization (EBITDA) of the Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 Corporate Debtor from operations during the period of CIRP and subsequent period (as provided by acting CFO of the Corporate Debtor and Alvarez & Marsal India Private Limited, Advisor (A&M / Advisor) is as follows: (Rs. in crores) Particulars Aug 17- Mar 18 (Audited) Apr 18- Feb (Provisional) Total CIRP 2019 (Provisio nal)** Total EBIDTA from Operations 1,759 2,241 4,000 229 4229* *Figures from April 1, 2019 till date are not available. However, EBIDTA for April 2019 month (Post CIRP period) is estimated at about Rs. 300 Crores. **These are provisional amounts and are subject to annual statutory audit. (4) The above figure (of Rs. 4229 crores) includes an amount of INR 734 Crores incurred towards Finance Costs (Financial Lease, LC/BG Charges to Banks and Finance charges payable to suppliers etc. as per contractual terms) for maintaining the Corporate Debtor as a going concern. Therefore the amount of EBIDTA of the Corporate Debtor is Rs. 3495 Crores (Rs. 4229 crores less Rs. 734 crores). (5) In addition to the foregoing, it is respectfully submitted that in terms of Clause 4.6.3 (i) and the Parameter referred to in Serial No.1 of the Annexure 3 of the Request for Proposal dated December 24, 2017 as amended by the First Addendum to the Request for Proposal dated February 8, 2018, as approved by the CoC, the amount of closing working capital adjustment as on February 28, 2019, as estimated by A&M / Advisor based on the information provided by the Corporate Debtor is Rs. 3,987 crores. This is subject to audit by an independent chartered Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 accountant firm in accordance with the RFP provisions as mentioned above. Amount of closing working capital adjustment March 1, 2019 onwards is not yet available.

204. From the aforesaid affidavit, it appears that approx. Rs. 3,495 Crores profit has been earned, subject to verification by Auditors.

205. We asked the counsel for the Committee of Creditors, Operational Creditors and ArcelorMittal India Pvt. Ltd. as to who is entitled to derive benefit of the profit generated during the Corporate Insolvency Resolution Process, which are not the subject matter of the Resolution Plan. In reply to the same, it was submitted on behalf of the Committee of Creditors that the Financial Creditors have earned the interest, the amount should be allocated for them for distribution amongst them.

206. Learned counsel appearing on behalf of the Operational Creditors submitted that the Financial Creditors have not disbursed any amount during the Corporate Insolvency Resolution Process. On the other hand, the Operational Creditors i.e. those who supplied goods and rendered services included employees they have performed the job and kept the Corporate Debtor as a going concern for maximisation of assets of the Corporate Debtor and, therefore, the total profit should be distributed amongst the Operational Creditors who are generally provided lesser amount than the Financial Creditors.

207. Mr. Harish Salve, learned Senior Counsel appearing on behalf of the ArcelorMittal India Pvt. Ltd. submitted that the ArcelorMittal India Pvt. Ltd. having provided Rs. 2,500 Crores towards the working capital, the said amount of Rs. 2,500 Crores should be adjusted out of the profit generated and the rest amount after the audit may be distributed amongst Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 the Creditors (both the Financial Creditors and the Operational Creditors).

208. It was further submitted that the balance amount be kept in a designated Escrow Account if the Operational Creditors having disputed the claim, avail remedy under Section 60(6) of the I&B Code.

209. The suggestions made by Mr. Harish Salve was opposed by both counsel for the Financial Creditors and the Operational Creditors as according to them, the said amount cannot be treated to be amount invested by ArcelorMittal India Pvt. Ltd..

210. Having heard rival contentions, we are of the view that the amount of profit if generated during the Corporate Insolvency Resolution Process, cannot be given to the Successful Resolution Applicant as the Successful Resolution Applicant has not invested any money during the Corporate Insolvency Resolution Process. If one or other Financial Creditors would have invested money during the Corporate Insolvency Resolution Process to keep the Corporate Debtor as a going concern, it can claim that it should get the interest out of the profit amount.

211. In the aforesaid background, we are of the view where the Successful Resolution Applicant does not pay the total dues to the Creditors such as the Financial Creditors or the Operational Creditors but pays lesser amount than the claim, then in such case, the profit should be distributed amongst all the Creditors including the Financial Creditors and the Operational Creditors. We, accordingly direct that after the distribution of the amount of Rs. 42,000 Crores in a manner as shown in the preceding paragraphs, if any amount is found to have been generated as profit during the Corporate Insolvency Resolution Process after due verification by the Auditors, it should be distributed amongst all the Financial Creditors and the Operational Creditors on pro-rata basis Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 of their claims subject to the fact that it should not exceed the admitted claim. Disputed claim and remedy

212. During the submissions, Mr. Harish Salve, learned Senior Counsel appearing on behalf of ArcelorMittal India Pvt. Ltd. submitted that once a Resolution Plan is approved then under Section 31 of the I&B Code, it is binding on the Corporate Debtor and its employees, members, creditors, guarantors and other stakeholders involved in the Resolution Plan. According to him, this is the most important change brought by the I&B Code, over its progenitor- the Sick Industrial Companies Act.

213. It was submitted that the availability of an additional period by way of limitation under sub-section (6) of Section 60 does not expand the exposure of the Resolution Applicant to Operational Creditors, whose claims are in dispute. The extended period of limitation becomes necessary by virtue of the width of the Moratorium under Section 14, whereby all actions in all pending suits, including non-monetary suits and in relation to contracts and properties, are put in freeze.

214. It was further submitted that once the Resolution Process is complete, all non-financial claims and disputes would be resolved in pending proceedings or fresh proceedings. It is for the latter that the legislature has accommodated the period of the Moratorium. Therefore, according to him, after approval of the plan under Section 31, the claim of all the Creditors is extinguishing against the Corporate Debtor.

215. In the preceeding paragrapgh, we have noticed the suggestion made by Mr. Harish Salve, learned Senior Counsel that the Operational Creditors having disputed claims can avail remedy under Section 60(6) of the I&B Code. Thereby, over a period of time as the figure of aggregate Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 amount of debt payable to the Operational Creditors (as shown to be Y) becomes final and stands reduced (by final rejection of disputed claims), additional distributions can be made of the incremental figure of Z, which is the percentage of distribution being arrived at the time.

216. Therefore, the submission that after approval of the plan under Section 31, the claim of the creditors estinginguished against the Corporate Debtor is contratry to the suggestion made by Mr. Harish Salve, learned Senior Counsel that the Operational Creditors having disputed claim can avail remedy under Section 60(6) of the I&B Code as noticed above. Section 60(6) reads as follows:

60. (1) The Adjudicating Authority, in relation to insolvency resolution and liquidation for corporate persons including corporate debtors and personal guarantors thereof shall be the National Company Law Tribunal having territorial jurisdiction over the place where the registered office of the corporate person is located. xxx xxx xxx (6) Notwithstanding anything contained in the Limitation Act, 1963 or in any other law for the time being in force, in computing the period of limitation specified for any suit or application by or against a corporate debtor for which an order of moratorium has been made under this Part, the period during which such moratorium is in place shall be excluded. Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 From the aforesaid provision, it is clear notwithstanding the order passed under Section

31 of the I&B Code (any existing law), it is open to a person to file a suit or an application against the corporate debtor after completion of the period of moratorium.

217. The said provisions fell for consideration before this Appellate Tribunal in M/s. Dynepro Private Limited vs. Mr. V. Nagarajan Company Appeal (AT) (Insolvency) No. 229 of 2018 etc. This Appellate Tribunal by its judgment dated 30th January, 2019 held that Resolution Professional has no jurisdiction to decide the claim of one or other creditor, including Financial Creditor, Operational Creditor, Secured Creditor or unsecured Creditor. Referring to sub-section (6) of Section 60 of the I&B Code, this Appellate Tribunal further observed that after completion of the period of moratorium, a suit or application can be filed against the Corporate Debtor.

218. In M/s. Prasad Gempex v. Staer Agro Marine Exports Pvt. Ltd. & Ors. Company Appeal (AT) (Ins.) No. 291 of 2018 etc., this Appellate Tribunal by its order dated 1st February, 2019 held that notwithstanding the order passed under Section 31 of the I&B Code (which comes within the purview of any existing law), it is open to a person to file a suit or an application against the Corporate Debtor after completion of the period of Moratorium in accordance with Section 60(6) of the I&B Code.

219. In M/s. Roma Enterprises v. Mr. Martin S.K. Golla, Resolution Professional Company Appeal (AT) (Ins.) No. 232 of 2018, this Appellate Tribunal by its order dated 6th May, 2019 held that where the claim of an Operational Creditor involves a disputed question of fact as it Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 cannot be decided by the Resolution Professional or the Adjudicating Authority, such Operational Creditor can raise such issue and claim at an appropriate stage i.e. after Moratorium is over, which reads as follows:

4. In Swiss Ribbons Pvt. Ltd. & Anr. vs. Union of India & Ors. 2019 SCC OnLine SC 73, the Honble Supreme Court has already held that the Resolution Professional has no jurisdiction to decide the claim of one or other party. This Appellate Tribunal has also held earlier that the Resolution Professional can only collate the claim. Apart from the fact that earlier the same issue was raised and we did not entertain the appeal in view of the fact that nobody appeared on behalf of the Appellant and observed that the Appellant can raise such issue and claim at an appropriate stage i.e. after Moratorium is over, we are not inclined to give any finding for the same prayer in this appeal. The appeal is dismissed. No costs.

220. In M/s. Prasad Gempex v. Star Agro Marine Exports Pvt. Ltd & Anr. Company Appeal (AT) (Ins.) No. 469 of 2019, this Appellate Tribunal held that the parties having given opportunity to move against the Corporate Debtor under sub-section (6) of Section 60 of the I&B Code, the Adjudicating Authority cannot prohibit the aggrieved person from filing claim before the Court of Competent Jurisdiction or an application before the appropriate forum, which reads as follows: Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019

3. After hearing the learned counsel for the Appellant, learned counsel for the Successful Resolution Applicant who is now Corporate Debtor and the learned counsel for the Resolution Professional, we are of the view that the Adjudicating Authority has no jurisdiction to pass any order with regard to any matter pending before the Court of criminal jurisdiction. Further, the parties having given opportunity to move against the Corporate Debtor under sub- section (6) of Section 60 of the I&B Code, the Adjudicating Authority cannot prohibit the aggrieved person to file a claim before the Court of competent jurisdiction or an application before the appropriate Forum.

221. In this background, the cases in which the Adjudicating Authority or this Appellate Tribunal could not decide the claim on merit, we have allowed such Appellants to raise the issue before an appropriate forum in terms of Section 60(6) of the I&B Code. The Financial Creditors and the Operational Creditors whose claims have been decided by the Adjudicating Authority or this Appellate Tribunal, such decision being final and is binding on all such Financial Creditors and the Operational Creditors in terms of Section 31 of the I&B Code. Their total claims stand satisfied and, therefore, they cannot avail any remedy under Section 60(6) of the I&B Code. The Financial Creditors in whose favour guarantee were executed as their total claim stands satisfied to the extent of the guarantee, they cannot reagitate such claim from the Principal Borrower.

222. It is made clear that this decision relates to Corporate Insolvency Resolution Process initiated against Essar Steel India Limited. It does not Company Appeal (AT) (Insol.) Nos. 242, 243, 257, 265, 266, 279, 290, 291, 292, 293, 300, 302-303, 304- 305, 332-333, 337, 338, 345, 349, 361, 374, 375, 376, 428, 429, 449, 454, 517, 518, 580, 181 & 551 of 2019 relate to Odisha Slurry Pipeline Infrastructure Limited. Mr. Harish Salve, learned Senior Counsel for the Resolution Applicant made it clear that the Resolution Plan do not relate to any outstanding debt in Odisha Slurry Pipeline Infrastructure Limited.

223. Company Appeal (AT) (Insolvency) Nos. 242, 243, 266, 279, 290, 291, 292, 293, 300, 302-303, 304-305, 332-333, 337, 338, 345, 349, 361, 374, 376, 449, 454, 580 & 551 of 2019 are allowed with observations and directions as made above; Company Appeal (AT) (Insolvency) Nos. 517 &

518 of 2019 stand disposed of with liberty as given to them and Company Appeal (AT) (Insolvency) Nos. 257, 265, 375, 428, 429 & 181 of 2019 are dismissed. No costs. [Justice S.J. Mukhopadhaya] Chairperson [Justice Bansi Lal Bhat] Member (Judicial) NEW DELHI 4th July, 2019

Standard Chartered Bank v. Satish Kumar Gupta, R.P. Of Essar Steel Ltd. And Others

Factual and Procedural Background

Legal Issues Presented

Arguments of the Parties

Appellant (Mr. Prashant Ruia and Others)

Intervenor (Essar Steel Asia Holdings Limited)

Successful Resolution Applicant (ArcelorMittal India Pvt. Ltd.)

Committee of Creditors

Table of Precedents Cited

Court's Reasoning and Analysis

Holding and Implications

Standard Chartered Bank v. Satish Kumar Gupta, R.P. Of Essar Steel Ltd. And Others

Comments