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Bijay Kumar Agarwal v. State Bank Of India And Another
Judgment Summary — Company Appeal (AT) Insolvency No. 993 of 2019
Factual and Procedural Background
The appeal was filed by the Appellant, an ex-director of M/s. Genegrow Commercial Pvt. Ltd. (the Corporate Debtor / Corporate Guarantor), against the order dated 02.08.2019 of the Adjudicating Authority (National Company Law Tribunal), Kolkata Bench. The NCLT had admitted an application filed by the 1st Respondent (State Bank of India, the Financial Creditor) under Section 7 of the Insolvency & Bankruptcy Code against the Principal Borrower (Gee Pee Infotech Pvt. Ltd.) and also against the Corporate Guarantor (Genegrow Commercial Pvt. Ltd.), after finding that the Financial Creditor had established default and that the guaranties/deeds were irrevocable and enforceable. The admitted outstanding as on 31.01.2018 was recorded as Rs. 162,62,23,609.63 in total; the Principal Borrower had admitted a default of Rs. 84,53,923.50 as on 07.04.2014 and its account had been classified as NPA from 10.01.2014. The Financial Creditor had earlier filed O.A. No. 493/2015 before the DRT against the Principal Borrower.
The Appellant challenged the NCLT order before this Tribunal (Company Appeal (AT) Insolvency No. 993 of 2019). The Tribunal examined, inter alia, questions about maintainability of simultaneous Section 7 applications against principal borrower and guarantor for the same debt, reliance on certain Supreme Court judgments and RBI circulars, and limitation contentions.
Legal Issues Presented
- Whether a Financial Creditor may file and have admitted simultaneous applications under Section 7 of the I&B Code against the Principal Borrower and the Corporate Guarantor for the same set of claim and default, and if both are admitted whether the second admission is permissible.
- Whether the application under Section 7 filed by the Financial Creditor against the Corporate Guarantor (Genegrow Commercial Pvt. Ltd.) was maintainable in law where an application for the same debt against the Principal Borrower was also admitted on the same date.
- Whether the question of limitation (applicability of the Limitation Act / Article 137) barred the Section 7 application(s) in the circumstances of this case.
- Whether the guarantor's liability being co-extensive with the principal debtor (as per principles of the Indian Contract Act and cited authorities) permits initiation of Section 7 proceedings against the guarantor in these circumstances.
Arguments of the Parties
Appellant's Arguments
- The Deed of Guarantee for the overall limit was executed by M/s. Genegrow Commercial Pvt. Ltd. (as guarantor) on 05.10.2009 (and a guarantee deed on 05.10.2011 is also referred) and the principal borrower's account was declared NPA on 10.01.2014.
- The Financial Creditor had earlier filed O.A. No. 493/2015 before the DRT against the Principal Borrower for recovery of Rs. 84,53,923.50, and the same set of claim/default was the basis for the Section 7 applications filed against both the Principal Borrower and the Corporate Guarantor.
- The Adjudicating Authority erred in admitting the claim against the Guarantor because the liability of Principal Borrower and Guarantor is co-extensive and the IBC is not a recovery proceeding (relying on Binani Industries Ltd. v. Bank of Baroda & Anr.).
- Cited authorities (including Dr. Vishnu Kumar Agarwal v. Piramal Enterprises Ltd.) establish that while simultaneous Section 7 filings are permissible to be filed, once an application for the same claim is admitted against one corporate debtor, a second application for the same claim against another corporate debtor (principal/guarantor) cannot be admitted.
- The Section 7 application against the Corporate Debtor is barred by limitation; relied upon B.K. Educational Services Pvt. Ltd. v. Parag Gupta & Associates and Gaurav Hargovindbhai Dave v. ARC (regarding applicability of Article 137/residuary article and accrual of cause of action).
Respondent's (1st Respondent / Bank) Arguments
- The liability of the Principal Debtor and the Guarantor is co-extensive as provided by Section 128 of the Indian Contract Act (and related authorities); the Bank relied on decisions such as Ram Kishun v. State of U.P. and Industrial Investment Bank of India Ltd. v. Bishwanath Jhunjhunwala to show co-extensive liability of guarantor and principal.
- The Guarantor and the Corporate Debtor "sail in the same boat" because the loan was granted on the basis of the guarantee; choosing between suing principal or guarantor would defeat the intent of the I&B Code.
- The issue of limitation was not raised before the Adjudicating Authority; therefore the Appellant is estopped from raising the limitation plea before this Tribunal.
- Relied upon other appellate decisions (e.g., Sesh Nath Singh v. Baidyabati Sheoraphuli Cooperative Bank Ltd. and Sanjeev Shaye v. State Bank of India) demonstrating invocation of personal guarantees and reiterating co-extensive liability of surety.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Dharam Sugars and Chemicals Ltd. v. Union of India and others (2019) 5 SCC 480 | Referenced by parties; considered by Adjudicating Authority and briefly discussed. | The Tribunal observed that the facts of this case are quite distinguishable and that the Dharam Sugars judgment (and related RBI circular) had no relevance for the Corporate Debtor in this matter. |
| Binani Industries Limited v. Bank of Baroda & Anr. (CA(AT)(Ins.) No. 82/2018) | Used by Appellant to support proposition that IBC is not a recovery proceeding. | The Appellant relied on this authority; the Tribunal recorded the citation but decided maintainability on the ground of simultaneous admissions rather than treating the matter as a pure "recovery" question. |
| Dr. Vishnu Kumar Agarwal v. M/s. Piramal Enterprises Ltd. (Company Appeal (AT)(Ins.) Nos. 346 & 347 of 2018) | Para 32–33: No bar on filing simultaneous Section 7 applications, but once an application for the same claim is admitted against one Corporate Debtor the second application for the same claim is not maintainable. | The Tribunal relied on and recorded this principle. It applied the principle to conclude that admitting Section 7 applications against both Principal Borrower and Corporate Guarantor for the same claim (both admitted on 02.08.2019) was impermissible and therefore the application against Genegrow was not maintainable. |
| B.K. Educational Services Pvt. Ltd. v. Parag Gupta & Associates (MANU/SC/1160/2018) | Para 27: Limitation Act applies to Section 7 and 9 applications; Article 137 attracts; right to sue accrues when default occurs. | The Appellant invoked this case to argue time-bar; the Tribunal noted the citation but expressly stated that it did not go into limitation because it found the Section 7 application against the Corporate Debtor not maintainable on other grounds. |
| Gaurav Hargovindbhai Dave v. Asset Reconstruction Company (India) Ltd. & Anr. (Civil Appeal No. 4952/2019 dated 18.09.2019) | Para 6: Article 62 not applicable to Section 7 applications; residuary Article 137 governs; consequence that certain Section 7 applications may be time-barred. | The Appellant relied on this authority for limitation; the Tribunal recorded the argument but did not decide on limitation as it dismissed the application on maintainability grounds. |
| Ram Kishun v. State of U.P. (2012) 11 SCC 511 | Principle that liability of a surety is co-extensive with that of the principal debtor. | The 1st Respondent relied on this authority to support the proposition of co-extensive liability; the Tribunal recorded the reliance when considering submissions on co-extensiveness versus procedural constraints under IBC. |
| Industrial Investment Bank of India Ltd. v. Bishwanath Jhunjhunwala (Civil Appeal No. 4613 of 2000) | Legal position: guarantor and principal debtor liabilities are co-extensive. | The 1st Respondent relied on this line of authority; the Tribunal recorded the position but resolved the case on the basis that admitting two Section 7 applications for the same claim (and admitting both) was impermissible. |
| Sesh Nath Singh & Ors. v. Baidyabati Sheoraphuli Cooperative Bank Ltd. & Ors. (Company Appeal (AT)(Ins.) No. 672/2019) | Illustration of invocation of personal guarantee and demand notice (para 10 noted). | The 1st Respondent cited this decision to support practical steps taken to invoke guarantees; the Tribunal recorded the citation in the respondent's arguments. |
| Sanjeev Shaye & Ors. v. State Bank of India & Ors. (Order dated 06.09.2017, MANU/UP/2243/2017) | Reiterated that rights of surety are co-extensive with principal debtor. | The 1st Respondent relied on this order; the Tribunal recorded the reliance as part of the respondent's submissions on co-extensive liability. |
Court's Reasoning and Analysis
The Tribunal's analysis proceeded through the following express steps, drawn from the opinion:
- The Tribunal recorded the Adjudicating Authority's findings that the Financial Creditor had rightly filed the petition under Section 7, that the Corporate Guarantor had executed irrevocable and unconditional deeds of guarantee and supplementary deed guaranteeing repayment, and that the Principal Borrower had admitted the default (paras 34–35 of the NCLT order as quoted).
- The Tribunal acknowledged established legal propositions: a contract of guarantee creates an implied promise by the principal debtor to indemnify the surety (reference to Section 145 Indian Contract Act) and that a Financial Creditor may commence proceedings under Section 7 against a guarantor who fails to repay when demanded (paras 19–21 of the Tribunal's reasoning).
- The Tribunal accepted that there is no bar in the I&B Code to filing simultaneous Section 7 applications against principal borrower and corporate guarantor(s). However, it relied on the authority cited (Dr. Vishnu Kumar Agarwal v. Piramal Enterprises Ltd.) to state the limitation on that permissibility: once an application under Section 7 for the same set of claim is admitted against one corporate debtor (whether principal borrower or corporate guarantor), a second application by the same Financial Creditor for the same claim and default cannot be admitted against the other corporate debtor (paras 32–33, and restated in para 22).
- Applying that principle to the facts, the Tribunal found that the Adjudicating Authority had admitted an application under Section 7 against the Principal Borrower on 02.08.2019 (CP(IB) No.353/KB/2018) and, on the same date (02.08.2019), had also admitted an application under Section 7 by the Financial Creditor against the Corporate Debtor (Genegrow Commercial Pvt. Ltd.) for the very same debt/claim. The Tribunal held that admitting both applications for the same claim was impermissible under the principle above (para 23).
- Consequently, the Tribunal concluded that the Section 7 application filed by the 1st Respondent/Bank against the Corporate Debtor Genegrow Commercial Pvt. Ltd. was not maintainable in law and therefore dismissed that application (para 23).
- Because the Section 7 application against the Corporate Debtor was held not maintainable, the Tribunal set aside the consequential actions taken under that order: appointment of Interim Resolution Professional, declaration of moratorium, and any actions taken by the IRP were declared illegal and were set aside; the IRP was directed to hand over records and assets to the promoters/directors immediately (para 24).
- The Tribunal ordered the Adjudicating Authority to close proceedings in CP(IB) No.353/KB/2018 in so far as they related to the Corporate Debtor, released the Corporate Debtor from the rigours of law, left determination of the IRP's fees to the Adjudicating Authority but directed the Bank to pay the IRP's fees for the period he had functioned, and allowed the appeal without costs (para 25–26).
- The Tribunal explicitly stated that it had not gone into the aspect of limitation, since it had found the Section 7 application against the Corporate Debtor not maintainable on the ground of simultaneous admissions (para 25).
Holding and Implications
Holding:
THE SECTION 7 APPLICATION FILED BY THE 1ST RESPONDENT/FINANCIAL CREDITOR AGAINST THE CORPORATE DEBTOR (M/S. GENEGROW COMMERCIAL PVT. LTD.) IS NOT MAINTAINABLE AND IS DISMISSED.
Implications and Direct Consequences:
- The NCLT order dated 02.08.2019 in respect of the Corporate Debtor (to the extent it admitted the Section 7 application against Genegrow) is set aside; the appointment of the Interim Resolution Professional, the declaration of moratorium, and any actions taken by the IRP against the Corporate Debtor are declared illegal and are set aside (para 24).
- The Resolution Professional is directed to hand over the records and assets of the Corporate Debtor to the promoters/directors immediately (para 24).
- The Adjudicating Authority (NCLT, Kolkata) will close the proceedings in CP(IB) No.353/KB/2018 in respect of the Corporate Debtor, and the Corporate Debtor is released from the rigours of law and permitted to function independently (para 25).
- The Adjudicating Authority will determine the fee of the Interim Resolution Professional; the 1st Respondent/Bank is directed to pay the IRP's fees for the period he had functioned (para 25).
- The appeal is allowed without costs; IA No. 3003/19 and IA No. 3005/19 are closed. The Appellant is directed to file a certified copy of the impugned order of the Adjudicating Authority within one week (para 25–26).
- The Tribunal expressly did not decide the limitation issue; it refrained from addressing whether the Section 7 application was time-barred because it dismissed the application on maintainability grounds relating to simultaneous admissions (para 25).
- No new binding precedent on the broader doctrine of co-extensive liability or limitation was laid down; the Tribunal applied an established principle (from Vishnu Kumar Agarwal/Piramal line) to the facts and declined to permit dual admissions for the same claim.
Judge Panel: Justice Venugopal M. (Member Judicial), Balvinder Singh (Member Technical), Dr. Ashok Kumar Mishra (Member Technical). Decision dated 23rd January, 2020.
VENUGOPAL M. J. The Appellant / Ex-Director of M/s. Genegrow Commercial Pvt. Ltd. has focussed the instant appeal as an Aggrieved person in respect of the order dated 02.08.2019 passed by the Adjudicating Authority (National Company Law Tribunal)Kolkata Bench wherein the application filed by the 1st Respondent / Company Appeal (AT) Insolvency No. 993 of 2019 2 Bank / Financial Creditor on 02.08.2019 at para 34 and 35 had observed the following:-
34 Having heard the Ld. Counsel for the parties and on perusal of the records containing documents filed by the rival parties, we are of the considered view that since the Financial Creditor has rightly filed this petition under section 7 of the Insolvency & Bankruptcy Code against M/s. Genegrow Commercial Pvt. Ltd., the present Corporate Guarantor having executed the deed of guarantee and Supplementary Deed of guarantee, ensuring and guaranteeing the repayment of loan facilities/total outstanding as on 31st January, 2018 to the tune of Rs. 162,62,23,609.63 outstanding against Gee Pee Infotech Pvt. Ltd., the Principal Borrower, both the deed of guarantees being irrevocable and unconditional and shall be enforceable. The Financial Creditor has also placed on record the balance confirmation by the Company Appeal (AT) Insolvency No. 993 of 2019 3 Principal Borrower admitting the default to the tune of Rs. 84,53,923.50 as on 7th April, 2014 which is also reflected in the CIBIL Report. Since the accounts of the Principal Borrower was classified as an NPA, the Financial Creditor had to file O.A. No. 493/2015 before the DRT, which was never objected to by the Principal Borrower and the liability of the Corporate Guarantor is coextensive with the Principal Debtor and even the Financial Creditor is free to sue and proceed against the Principal Debtor or the Guarantor or both, as per its choice and discretion. The Corporate Debtor has no defence at all in this matter as the amount of Rs. 162,62,23,609.63 is admitted and acknowledged by the Principal Borrower, thereby making the Guarantor/the present Corporate Debtor equally liable.
35. In view of all the arguments advanced by the parties and documents Company Appeal (AT) Insolvency No. 993 of 2019 4 placed on record, we are of the considered view that the Corporate Debtor/Guarantor has no case and the judgement cited in Dharam Sugars and Chemicals limited Vs. Union of India and others, reported in (2019) 5 Supreme Court Cases 480 cited above or the Circular dated 12th February, 2018 of Reserve Bank of India cited above or the Circular dated 12th February, 2018 of Reserve Bank of India cited above, have no relevance and cannot be relied upon by the Corporate Debtor in this matter. The facts of this case are quite distinguishable from those of Dharani Sugars and Chemicals Limited Vs. Union of India and others. Therefore, the Financial Creditor has been able to make out a good case in its favour and against the Corporate Debtor/Guarantor. and finally admitted the Application on being satisfied that the default was established in repayment. Company Appeal (AT) Insolvency No. 993 of 2019 5
2. The Learned Counsel for the Appellant submits that the Deed of Guarantee for overall limit was executed by M/s. Genegrow Commercial Pvt. Ltd. on 05.10.2009 as Guarantor and that the account of the Corporate Debtor Gee Pee Infotech Pvt. Ltd. (Principal Borrower) was declared Non Performing Asset (NPA) on 10.01.2014 and that the 1st Respondent Bank/ Applicant /Financial Creditor filed O.A. No. 493/2015 against the Gee Pee Infotech Pvt. Ltd. (Principal Borrower) before the Debt Recovery Tribunal 1, Kolkata for recovering a sum of Rs. 84,53,923.50/-.
3. The Learned Counsel for the Appellant points out that the 1st Respondent / Bank filed an application u/s 7 of the I&B Code before the Adjudicating Authority(National Company Law Tribunal) against the Principal Borrower (Gee Pee Infotech Pvt. Ltd.) as well as the Corporate Debtor M/s. Genegrow Commercial Pvt. Ltd. for the same set of Claim and Default primarily committed by the Principal Borrower.
4. The Learned Counsel for the Appellant contends that the Learned Adjudicating Authority (National Company Law Tribunal) Kolkata had admitted the claim based on the fact that the Principal Borrower had admitted the claim and had no defence, initiated Corporate Insolvency Resolution Process against the Principal Borrower and Corporate Guarantor. In this connection, it is the stand of the Appellant that the Learned Adjudicating Authority while admitting the claim had failed to appreciate that the liability of the Principal Borrower and the Guarantor is co-extensive for the purpose of recovery. Company Appeal (AT) Insolvency No. 993 of 2019 6
5. The Learned Counsel for the Appellant point out that the I&B proceedings is not a recovery proceedings and relies upon the decision Binani Industries Limited Vs. Bank of Baroda & Anr. (CA)(AT)(Ins.) No. 82/2018 at para 17 wherein it is observed that the IBC is not a Recovery proceeding.
6. The Learned Counsel for the Appellant cites the decision Dr. Vishnu Kumar Agarwal Vs. M/s. Piramal Enterprises Ltd. in Company Appeal (AT)(Ins.) No. 346 and 347 of 2018 (reported in MANU/NL/0003/2019) wherein at para
32 and 33 observed as under:-
32. There is no bar in the I&B Code for filing simultaneously two applications under Section 7 against the Principal Borrower as well as the Corporate Guarantor(s) or against both the Guarantors. However, once for same set of claim application under Section 7 filed by the Financial Creditor is admitted against one of the Corporate Debtor (Principal Borrower or Corporate Guarantor(s), second application by the same Financial Creditor for same set of claim and default cannot be admitted against the other Corporate Debtor (the Corporate Guarantor(s) or the Principal Borrower). Company Appeal (AT) Insolvency No. 993 of 2019 7 Further, though there is a provision to file joint application under Section 7 by the Financial Creditors, no application can be filed by the Financial Creditor against two or more Corporate Debtors on the ground of joint liability (Principal Borrower and one Corporate Guarantor, or Principal Borrower or two Corporate Guarantors or one Corporate Guarantor and other Corporate Guarantor), till it is shown that the Corporate Debtors combinedly are joint venture company.
33. For the reasons aforesaid, while we uphold the initiation of the Corporate Insolvency Resolution Process initiated under Section 7 of the I&B Code against Sunsystem Institute of Information Technology Pvt. Ltd. (Corporate Guarantor No. 2) by impugned order dated 24th May, 2018, we hold that the impugned order dated 31st May, 2018 initiating Corporate Insolvency Resolution Process under Section 7 against the Sunrise Naturopathy and Resorts Pvt. Ltd. Company Appeal (AT) Insolvency No. 993 of 2019 8 (Corporate Guarantor No. 1) for same very claim/debt is not permissible and the application under Section 7 was not maintainable.
7. The Learned Counsel for the Appellant contends that the Adjudicating Authority had failed to take into account with the application filed under Section
7 of I&B Code against the Corporate Debtor is barred by limitation and in this regard cites the decision of Honble Supreme Court in B.K. Educational Services Private Limited Vs. Parag Gupta and Associates (MANU/SC/1160/2018) wherein at para 27 it is observed as under:-
27. It is thus clear that since the Limitation Act is applicable to applications filed Under Sections
7 and 9 of the Code from the inception of the Code, Article 137 of the Limitation Act gets attracted. The right to sue, therefore, accrues when a default occurs. If the default has occurred over three years prior to the date of filing of the application, the application would be barred Under Article 137 of the Limitation Act, save and except in those cases where, in the facts of the case, Section 5 of the Limitation Act Company Appeal (AT) Insolvency No. 993 of 2019 9 may be applied to condone the delay in filing such application.
8. The Learned Counsel for the Appellant refers to the decision of Honble Supreme Court in the case of Gaurav Hargovindbhai Dave Vs. Asset Reconstruction Company (India) Ltd. & Anr. (in Civil Appeal No. 4952/2019 dated 18.09.2019) wherein at para No.6 it is observed and held as under:-
6. Having heard the learned counsel for both sides, what is apparent is that Article 62 is out of the way on the ground that it would only apply to suits. The present case being an application which is filed under Section 7, would fall only within the residuary article 137. As rightly pointed out by learned counsel appearing on behalf of the appellant, time, therefore, begins to run on 21.07.2011, as a result of which the application filed under Section 7 would clearly be time-barred. So far as Mr. Banerjees reliance on para 7 of B.K. Educational Services Private Limited (supra), suffice it to say that the Report of the Insolvency Law Committee itself stated that the intent of the Code could not have been to give a new lease of life to debts which are already time- barred. Company Appeal (AT) Insolvency No. 993 of 2019 10
9. Contending contra it is the submission of Learned Counsel for the 1st Respondent/Bank/Financial Creditor that the liability of the Principal Debtor and Guarantor is co-extensive as per Section 128 of Indian Contract Act, 1872 and relies on the decision of Honble Supreme Court in the matter of Ram Kishun Vs. State of U.P. (2012) 11 SCC, 511 wherein at para 23 it is observed as under:- 23.the law can be summarised to the effect that the recovery of the public dues must be made strictly in accordance with the procedure prescribed by law. The liability of a surety is co- extensive with that of principal debtor. In case there are more than one surety the liability is to be divided equally among the sureties for unpaid amount of loan. Once the sale has been confirmed it cannot be set aside unless a fundamental procedural error has occurred or sale certificate had been obtained by misrepresentation or fraud.
10. The Learned Counsel for the 1st Respondent/Bank refers to the decision of Honble Supreme Court in the matter of Industrial Investment Bank of India Ltd. Vs. Bishwanath Jhunjhunwala Civil Appeal No. 4613 of 2000 wherein at para 30 it is observed as under:- The legal position as crystallized by a series of cases of this Court is clear that the Company Appeal (AT) Insolvency No. 993 of 2019 11 liability of the guarantor and principle debtors are co-extensive and not in alternative. When we examine the impugned judgment in the light of the consistent position of law, then the obvious conclusion has to be that the High Court under its power of superintendence under Article 227 of the Constitution of India was not justified to stay further proceedings in O.A. 156 of 1997.
11. The Learned Counsel for the 1st Respondent takes a plea that the Appellants argument that the co-extensive liability of the Principal Borrower and the Guarantor is only for the purpose of recovery is mis-conceived and in fact, the Guarantor and the Corporate Debtor sail in the same boat, since the loan was granted to the Corporate Debtor on the very basis of Guarantee and the proposition of choosing between the Guarantor and the Corporate Debtor would defeat the intent of I&B Code.
12. The Learned Counsel for the 1st Respondent contends that the issue of Limitation was neither raised by the Corporate Debtor nor by the Appellant before the Adjudicating Authority (National Company Law Tribunal) Kolkata and, therefore, the Appellant is estopped from taking this plea before this Tribunal. Company Appeal (AT) Insolvency No. 993 of 2019 12
13. The Learned Counsel for the 1st Respondent cites the judgement dated 22.11.2019 in Company Appeal (AT)(Ins.) No. 672/2019 reported in MANU/NL/0558/2019 in the matter of Sesh Nath Singh and Ors. Vs. Baidyabati Sheoraphuli Cooperative Bank Ltd. & Ors. wherein at para 10 it is observed as under:-
10. A notice was issued on 20.03.1997 to the respondent invoking the personal guarantee given by him and calling upon him to pay the sum of Rs. 5.40 crores together with further interest and liquidated damages from 1.1.1997 till repayment.
14. The Learned Counsel for the 1st Respondent relies on the order dated 06.09.2017 Sanjeev Shaye & Ors. V. State Bank of India & Ors. reported in MANU/UP/2243/2017 wherein it is reiterated that the rights of the surety is co- extensive with that of Principal Debtor.
15. A perusal of the application by the 1st Respondent/Bank/Financial Creditor (filed u/s 7 of I&B Code read with Rule 4 of I&B application to Adjudicating Authority Rules, 2016) part IV points out that the principal sum due as on 31.01.2018 was Rs. 81,92,38,508.50/-. The facility cc(AUCA) sanctioned was Rs. 320000000(Rupees thirty two crores) and IBD, sanctioned was of Rs. 500000000(Rupees fifty crores). The total sanctioned amount was Rs. 820000000(Rupees Eighty two crores). The Principal outstanding was Rs. Company Appeal (AT) Insolvency No. 993 of 2019 13 81,92,38,508.50. A sum of Rs. 80,69,85,101.13 was due towards interest. The name of the Creditor in part-I of the application is mentioned as State Bank of India and in part II, the Corporate Debtor is mentioned as M/s. Genegrow Commercial Pvt. Ltd.
16. It is to be noted that the date of Non Performing Asset was 10.01.2014. As a matter of fact, the total outstanding amount as on 31.01.2018 was Rs. 162,62,23,609.63. The Appellant before the Adjudicating Authority in reply to the application filed by the 1st Respondent/Bank had taken a plea that the application u/s 7 of I&B Code filed by the 1st Respondent/Bank is not maintainable in law. Further, the Corporate Debtor had taken a stand that there was no debt due or payable by it as on 31.1.18 or any other date as alleged to the Financial Creditor etc. Besides this, the Corporate Debtor took a stand that the application filed by the Bank before the Adjudicating Authority was incomplete non-compliance of the provisions of I&B Code and the provisions of the Banking Regulation Act, 1949 and the amendments thereof and the guidelines and / or Circulars issued by the Reserve Bank of India.
17. The Learned Adjudicating Authority while passing the impugned order dated 02.08.2019 at para 28 and 29 had observed the following:-
28. According to the Learned Sr. Counsel appearing for the applicant, RBI has not yet announced the time bound resolution of defaulted accounts falling Company Appeal (AT) Insolvency No. 993 of 2019 14 under the category of clause 12 of the circular dated 12th February, 2018 so far and none of the clauses referred to in the circular which has been declared as non-est by the Honble Supreme Court, is applicable to the Corporate Debtor in the case in hand.
29. In view of the above said reason, the contention that the applicant has initiated Insolvency proceedings under the Insolvency and Bankruptcy Code by not complying with the Press Release dated 13th June, 2018 is arbitrary, besides being contrary to law and statute and is devoid of any merits. So also we do not find any merit in the contention that the applicant filed the instant application on the strength of a circular which was declared as non-est by the Honble Supreme Court and therefore initiating CIRP as against the corporate debtor is against the proposition held in the above cited decision is found devoid of any merit. Company Appeal (AT) Insolvency No. 993 of 2019 15
18. It is not in dispute that the Corporate Debtor (Being Corporate Guarantor of the Principal Borrower Gee Pee Infotech Pvt. Ltd.) had executed the Guarantee Deed on 05.10.2011 in respect of overall Limit and sanctioned in favour of the Financial Creditor. Also that a supplementary Guarantee Deed was executed between Corporate Guarantor & and the Financial Creditor.
19. As per Section 145 of the Indian Contract Act, 1872 in every contract of Guarantee, there is an implied promise by the Principal Debtor to indemnify the Surety. This court pertinently points out that a Financial Debtor includes Debt owed to the Creditor by both the Principal and the Guarantor. Section 3(11) of I&B Code refers to a sum that it is due from any person including Corporate Debtor. A mere failure of the Guarantor to pay the Financial Creditor when the principal sum is demanded will come within the purview of default u/s 3(12) of the Code. A Financial Creditor who has a Guarantee on the Debt due can commence proceedings u/s 7 of I&B Code against the Guarantor for failure to repay the sum borrowed by the Principal Borrower.
20. It is to be remembered that if the Contract of Guarantee itself mentions that the liability of a Guarantor will be independent and separate than that of Principal Debtors liability, then an application against the Guarantor as per Section 7 is maintainable. The only rider will be that a Creditor is not permitted to do the same, sue the principal Debtor and claim in the Guarantors Insolvency at the same time. Company Appeal (AT) Insolvency No. 993 of 2019 16
21. A contract of Guarantee is a contract to perform the promise or discharge the liability of 3rd party, in case of his default. In this connection, it is to be pointed out that it may not be necessary to start Corporate Insolvency Resolution Process against the Principal Borrower before initiating against the Corporate Debtor. Even without resorting to Corporate Insolvency Resolution Process against the Principal Borrower it is always open to the Financial Creditor to commence Corporate Insolvency Resolution Process u/s 7 of the I&B Code against the Corporate Debtor / Guarantor.
22. There is no two opinion of a prime fact that there is no fetter in I&B for projecting simultaneously two applications u/s 7 of IBC against (i) the Principal Borrower as well as (ii) the Corporate Guarantor(s) or against both the Guarantors but if, for the same set of claim, when an Application filed by the Financial Creditor is admitted against one of the Corporate Debtor/Principal Borrower or Corporate Guarantor, the second application filed by the same Financial Creditor for the same set of claim and default is not to be admitted against the other Corporate Debtor (The Corporate Guarantor(s) or the Principal Borrower.
23. As far as the present case is concerned, the Learned Adjudicating Authority had admitted the application u/s 7 of the I&B filed by the Principal Borrower on 02.08.2019 in CP(IB)No.353/KB/2018. Also, on 02.08.2019 itself, the Learned Adjudicating Authority had admitted an application filed u/s 7 of the I&B Code filed by the Financial Creditor against the Corporate Debtor Company Appeal (AT) Insolvency No. 993 of 2019 17 Gengrow Commercial Pvt. Ltd. being the Corporate Guarantor of the Principal Borrower viz. Gee Pee Infotech Pvt. Ltd. for the very same debt/claim it is impermissible. Viewed in that perspective, this Tribunal comes to a consequent conclusion that the Application u/s 7 of the I&B Code filed by the 1st Respondent/Bank/Financial Creditor against the Corporate Debtor Gengrow Commercial Pvt. Ltd. is not maintainable in law and the same is accordingly dismissed but without costs.
24. The order passed by the Adjudicating Authority in appointing the Interim Resolution Professional, declaring moratorium etc. and actions, if any, taken by the Interim Resolution Professional against the present Appellant/Corporate Debtor namely M/s. Gengrow Commercial Pvt. Ltd. are declared illegal and they are set aside. The Resolution Professional is directed to hand over the Records and Assets of the Corporate Debtor to the Promoter/Directors of the Corporate Debtor immediately.
25. The Learned Adjudicating Authority namely National Company Law Tribunal, Kolkata will now close the proceeding of the case in CP (IB) No. 353/KB/2018 and that the Corporate Debtor M/s. Genegrow Commercial Pvt. Ltd. is released from all the rigour of law and is permitted to function independently. The Adjudicating Authority will determine the fee of Interim Resolution Professional and that the 1st Respondent/Bank/Applicant will pay the fees of the Interim Resolution Professional for the period he had functioned. Company Appeal (AT) Insolvency No. 993 of 2019 18 Before parting, it is made clear that this Tribunal has not gone into the aspect of limitation since it found that the Application filed by the 1st Respondent / Bank / Financial Creditor is not maintainable against the Appellant. The present Appeal is allowed with aforesaid observations but without costs. IA No. 3003/19 and IA No. 3005/19 are closed. However, the Appellant is directed to file certified copy of the impugned order of the Adjudicating Authority within a week from today. [Justice Venugopal M.] Member (Judicial) [Balvinder Singh] Member (Technical) [Dr. Ashok Kumar Mishra Member (Technical) New Delhi 23rd January, 2020
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