The Judgment of the Court was delivered by
D.Y. Chandrachud, J.— This judgment has been divided into sections to facilitate analysis:
index
Sl. Nos.
Headings
Page Nos.
A.
Facts
251
B.
Submissions of parties
252
B.1.
Appellant's submissions
252
B.2.
Respondent's submissions
254
C.
Analysis
256
D.
Conclusion
266
A. Facts
2. This appeal arises under Section 62 of the Insolvency and Bankruptcy Code, 2016 (“IBC”) from the judgment 2020 SCC OnLine NCLAT 579 of the National Company Law Appellate Tribunal, Delhi (“Nclat”) dated 13-7-2020. Nclat dismissed 2020 SCC OnLine NCLAT 579 the appeal as barred by limitation. The appellant had filed an appeal against the National Company Law Tribunal, Chennai's (“NCLT”) order dated 31-12-2019 MA No. 906/IB/2019 in CA No. 38/IB/2018 which had dismissed the appellant's miscellaneous application MA No. 906 of 2019 in CA No. 38/IB of 2018 (NCLT in a liquidation proceeding, seeking interim relief against the invocation of a bank guarantee by Respondent 10 against the corporate debtor.
3. Cethar Ltd. (“the corporate debtor”), a corporate entity which is engaged in engineering and project consultancy, is undergoing liquidation. The appellant was appointed as its interim resolution professional and resolution professional. After an unsuccessful attempt at resolution, the appellant was appointed as its liquidator on 25-4-2018. The appellant instituted proceedings CA No. 38/IB/2018 (NCLT under Sections 43 and 45 IBC to avoid preferential and undervalued transactions of the corporate debtor in favour of Respondents 1-4 with respect to a contract dated 15-3-2011. No relief was sought against Respondent 10. The appellant claims to have subsequently discovered that SKS Ispat and Power Ltd. (Respondent 1) and its subsidiary—SKS Power Generation Chhattisgarh Ltd. (Respondent 10) had colluded with the promoters of the corporate debtor and defrauded the latter of over INR 400 crores by entering into a fraudulent settlement of only INR 4.58 crores. The appellant also alleges that these transactions form a part of the ongoing investigation by the Central Bureau of Investigation and the Enforcement Directorate. Respondent 10, allegedly at the behest of Respondent 1, sought to invoke certain bank guarantees issued by the corporate debtor for its failure to perform its engineering services. The appellant filed a miscellaneous application to resist the invocation of this performance guarantee until the liquidation proceedings are concluded.
4. On 31-12-2019 MA No. 906/IB/2019 in CA No. 38/IB/2018, NCLT held that the performance guarantees were not a part of “security interest”, as defined under Section 3(31) IBC and refused to grant an injunction against the invocation of the bank guarantee until the liquidation proceedings are complete. The appellant has not disputed his presence before NCLT when this order was pronounced in the open court. However, the appellant states that a copy of NCLT's order dated 31-12-2019 MA No. 906/IB/2019 in CA No. 38/IB/2018 was uploaded on NCLT website only on 12-3-2020. However, the uploaded order set out the incorrect name of the Judicial member who had passed the order. The corrected order was uploaded on 20-3-2020. Subsequent to the corrected order being uploaded, the appellant claims to have awaited the issue of a free copy and allegedly sought the free copy on 23-3-2020, under the provisions of Section 420(3) of the Companies Act, 2013 (“the Companies Act”) read with Rule 50 of the National Company Law Tribunal Rules, 2016 (“the NCLT Rules”). According to the appellant, the free copy has not been issued till date. The appellant has stated that owing to the lockdown on account of the Covid-19 Pandemic, the appeal before Nclat was filed on 8-6-2020 with an application for exemption from filing a certified copy of the order as it had not been issued.
5. Nclat's impugned order dated 13-7-2020 2020 SCC OnLine NCLAT 579, relied on Section 61(2) IBC which mandates a limitation period for appeals to be thirty days, extendable by fifteen days, to hold that the appeal filed under Section 61(1) was barred by limitation. It noted that the statutory time-limit of thirty days had expired and an application for condonation of delay had not been filed. Rule 22 of the National Company Law Appellate Tribunal Rules (“the Nclat Rules”) provides that every appeal must be accompanied with a certified copy of the impugned order, which had not been annexed in this case. Nclat observed that the appellant had not provided any evidence to prove that a certified or free copy had not been issued to him. In any event, IBC circumscribes the discretion to condone delays up to fifteen days, which had elapsed in this case. Further, it noted that even on merits, there were no grounds for interference since a performance guarantee is explicitly excluded from the ambit of a “security interest” which is subject to a moratorium under Section 14 IBC. The appellant filed a civil appeal against this order of Nclat on the question of limitation.
B. Submissions of parties
B.1. Appellant's submissions
6. Mr R. Subramanian, appearing on behalf of the appellants has urged the following submissions:
6.1. The order was passed by NCLT on 31-12-2019 MA No. 906/IB/2019 in CA No. 38/IB/2018, but the constitution of the Bench was changed shortly thereafter. The copy of the order was not uploaded until 11 or 12-3-2020. Even on 12-3-2020, a defective copy of the order was uploaded with the incorrect Bench composition. The corrected copy was uploaded only on 20-3-2020. The appellant requested NCLT Registry for a free copy on 23-3-2020. Nclat was shut on account of the Covid-19 Pandemic from 24-3-2020 and an SOP for commencement of virtual hearings was issued on 30-5-2020. The appellant immediately filed an appeal on 8-6-2020 with a downloaded copy, relying on this Court's suo motu order dated 15-3-2020 extending limitation and the lack of receipt of a free certified copy.
6.2. NCLT order was uploaded only on 12-3-2020. This Court, in its suo motu order dated 23-3-2020 (2020) 19 SCC 10 had stopped the clock of limitation with effect from 15-3-2020 on account of the Covid-19 Pandemic. Therefore, the appeal was de jure filed within three days of the order being received, which is within the thirty day limitation period prescribed under Section 61 IBC.
6.3. Rule 22 of the Nclat Rules mandates a certified copy of the order for filing an appeal. However, Rule 14 of the Nclat Rules permits a waiver from compliance with any of the rules, which has been usually granted in case of a downloaded online copy, in lieu of a certified copy of the order. The appellant's appeal was not found defective under Rules 26 and 27 of the Nclat Rules as an application for waiver of filing a certified copy was duly filed and allowed.
6.4. Section 420(3) of the Companies Act read with Rule 50 of the NCLT Rules mandates a free copy of an order to be issued to every party. This obviates the need for any party to obtain a certified copy of an order it seeks to impugn by way of an appeal. Therefore, the clock of limitation under Section 61 IBC would run from the date the free copy is issued to the party. A three-Judge Bench of this Court in Sagufa Ahmed v. Upper Assam Plywood Products (P) Ltd. (2021) 2 SCC 317, albeit in the context of a case under the Companies Act, had held that the limitation period would run only from the date on which a copy of the order is made available to the aggrieved party. Even a delay in applying for a certified copy would not attract the Explanation to Section 12 of the Limitation Act when a free copy is statutorily mandated.
6.5. Section 420(3) of the Companies Act and Rule 50 of the NCLT Rules equally apply to proceedings under IBC and the ratio in Sagufa Ahmed (2021) 2 SCC 317 would squarely apply. The mere absence of the words “from the date on which a copy of the order of the Tribunal is made available to the person aggrieved” in Section 61(2) IBC, in contradistinction to Section 421(3) of the Companies Act, has no material bearing since an appeal cannot be filed without a copy of the order. This Court in B.K. Educational Services (P) Ltd. v. Parag Gupta & Associates (2019) 11 SCC 633 had noted that the provisions of Chapter XXVII of the Companies Act would apply to proceedings under IBC at NCLT, as Section 408 of the Companies Act constitutes NCLT to discharge authority under the Companies Act, and under “any other law for the time being in force”.
6.6. The appellants seeking to assail orders of judicial forums that upload copies of their orders on their website are usually exempt from filing a certified copy and the limitation commences only from the date of the uploading of the order online. Rule 14 of the Nclat Rules envisage a waiver from procedural requirements as well.
6.7. Section 12(2) of the Limitation Act, 1963 (“the Limitation Act”) applies from the date on which the copy of the order is made available and not from the date when such order is passed. The Explanation to Section 12(2) of the Limitation Act would not be attracted in cases where a free copy is mandated by the statute and online copies can be used for filing an appeal. The Explanation to Section 12(2) of the Limitation Act would apply only where no appeal can be filed without an application for, and furnishing of a certified copy. In any event, Section 12(2) of the Limitation Act excludes the time taken from the date of order to it becoming available.
6.8. Section 61 IBC prescribing a limitation period is subservient to the principle of lex non cogit ad impossibilia which states that the law cannot mandate a person to do an impossible act. In this case, the appellant cannot be expected to file an appeal within 30 days when the order is not available.
6.9. An application for condonation of delay was not required when the appellant had instituted the appeal in time and was statutorily entitled to a free certified copy. The appellant is protected by the principles of actus curiae neminem gravabit — no person should suffer for an act of court, especially when INR 180 crores owed to public sector banks is at stake.
6.10. Nclat had not heard any arguments on limitation before reserving its orders, and yet has passed an order primarily dismissing the appeal on the ground of limitation. Furthermore, when an appeal is barred by limitation, the court cannot delve into the merits or set out any findings on merits which has been done in this case.
B.2. Respondent's submissions
7. Mr Neeraj Kishan Kaul, Senior Counsel appearing on behalf of Respondent 10 has urged the following submissions:
7.1. Section 61 IBC mandates an appeal against any order under the Act to be filed within 30 days, extendable by a maximum period of 15 days. The limitation for challenging NCLT order dated 31-12-2019 MA No. 906/IB/2019 in CA No. 38/IB/2018 expired on 15-2-2020, even after accounting for the fifteen day extension which is granted as a matter of discretion under Section 61(2).
7.2. Section 61(2) IBC does not state that limitation is to be applicable from the date of the order being “made available”, as against Section 421(3) of the Companies Act. Special Acts override general enactments. In any event, “made available” does not imply that parties can indefinitely wait until a free certified copy is provided to them. A timely application for a certified copy has to be filed.
7.3. It is undisputed that NCLT's order dated 31-12-2019 MA No. 906/IB/2019 in CA No. 38/IB/2018 was dictated and pronounced in open court, where the appellant was present. Nclat in CIT v. Spartek Ceramics (India) Ltd. 2018 SCC OnLine NCLAT 289 has held that the period of thirty days for filing an appeal commences from the date of the “knowledge” of the order.
7.4. The appellant's assertion that NCLT's order was uploaded only on 20-3-2020 is unsubstantiated.
7.5. Section 12 of the Limitation Act is clear in prescribing that the limitation period can be ascertained only after an application for a certified copy of the judgment or order is filed within the limitation period, in order to not be declared as time-barred. The time period of limitation can either be calculated from the date of the order, 31-12-2019 MA No. 906/IB/2019 in CA No. 38/IB/2018 in this case, or from the date of filing an application for a certified copy of the said order. In the absence of compliance with either, any appeal will be deemed as barred by limitation.
7.6. Rule 22 of the Nclat Rules prescribes that an appeal has to be accompanied with a certified copy of the order. The appellant did not file for a certified copy of NCLT order. Yet, the appellant instituted its appeal before Nclat on the basis of an online copy without an application seeking exemption from filing a certified copy or an application seeking condonation of delay.
7.7. The appellant should have either waited to receive the free certified copy from NCLT as per Section 420(3) of the Companies Act or applied for a certified copy within the limitation period. The appellant cannot be allowed to selectively take shelter under one provision.
7.8. Time is of the essence under IBC, as observed by this Court in Ebix Singapore (P) Ltd. v. Educomp Solutions Ltd. (CoC) (2022) 2 SCC 401 and the Bankruptcy Law Reform Committee Report, 2015. IBC and the Arbitration and Conciliation Act, 2015 are special enactments which have been typically interpreted with strict limitation periods.
7.9. Diligence is expected of the aggrieved party under IBC where time is of the essence. Sagufa Ahmed (2021) 2 SCC 317 was in the context of a winding-up case which operates in a regime different from IBC.
7.10. In Mobilox Innovations (P) Ltd. v. Kirusa Software (P) Ltd. (2018) 1 SCC 353 this Court observed, in the context of appeals, that timelines are sacrosanct under IBC as it is in the best interests of all the stakeholders of the process that resolution or liquidation of the company happens in a time-bound manner and is not protracted.
7.11. Respondents 1 and 10 are separate entities with different promoters. No reliefs were sought against Respondent 10 in the company petition filed by the appellant in respect of an agreement dated 15-3-2011, to which Respondent 10 is not a party. NCLT MA No. 906/IB/2019 in CA No. 38/IB/2018 and Nclat 2020 SCC OnLine NCLAT 579 have issued concurrent findings that a performance guarantee is not a “security interest” which is subject to a moratorium under Section 14 IBC. Therefore, no grounds for interference on merits are established.
8. The rival submissions fall for our consideration.
C. Analysis
9. At the outset, as clarified by the parties, only submissions on the aspect of limitation have been pressed. The finding of this Court is limited to a determination on whether the appeal before Nclat under Section 61(1) IBC was barred by limitation.
10. The present dispute arises over the period of limitation applicable for filing an appeal against an order of NCLT under IBC. The provisions of IBC, the Companies Act, the Limitation Act, the NCLT Rules and the Nclat Rules have been placed before this Court during the hearing. The relevant provisions are extracted below and are referred to, in turn. IBC is a complete code. It has an overriding effect, as stated in Section 238:
“238. Provisions of this Code to override other laws.—The provisions of this Code shall have effect, notwithstanding anything inconsistent therewith contained in any other law for the time being in force or any instrument having effect by virtue of any such law.”
11. On the specific question of limitation, Section 238-A IBC invokes the Limitation Act to the extent it is applicable:
“238-A. Limitation.—The provisions of the Limitation Act, 1963 (36 of 1963) shall, as far as may be, apply to the proceedings or appeals before the adjudicating authority, the National Company Law Appellate Tribunal, the Debt Recovery Tribunal or the Debt Recovery Appellate Tribunal, as the case may be.”
12. The aforesaid sections of IBC have to be read in juxtaposition with Section 29(2) of the Limitation Act:
“29. Savings.— (1)***
(2) Where any special or local law prescribes for any suit, appeal or application a period of limitation different from the period prescribed by the Schedule, the provisions of Section 3 shall apply as if such period were the period prescribed by the Schedule and for the purpose of determining any period of limitation prescribed for any suit, appeal or application by any special or local law, the provisions contained in Sections 4 to 24 (inclusive) shall apply only insofar as, and to the extent to which, they are not expressly excluded by such special or local law…”
13. The salient aspects of Section 29(2) of the Limitation Act are threefold—
(i) prescription of a period of limitation under any special law or local law may differ from the period prescribed by the Schedule under the Limitation Act;
(ii) in such a case, the period of limitation prescribed under the special or local law shall be deemed to be period prescribed for the purpose of Section 3 of the Limitation Act; and
(iii) Section 3 of the Limitation Act shall apply accordingly.
14. For determining the present appeal, the question of limitation for filing appeals would have to be answered by construing the provisions of IBC and the Limitation Act, with the former enactment having an overriding effect. This position has also been adopted by a three-Judge Bench of this Court in Kalpraj Dharamshi v. Kotak Investment Advisors Ltd. (2021) 10 SCC 401 in considering the applicability of Section 14 of the Limitation Act to the reckoning of limitation for an appeal filed under Section 61(1) IBC.
15. An appeal is a creature of statute, hence there is a fundamental distinction between the right to file a suit and the right to file an appeal. In terms of Section 9 of the Civil Procedure Code, 1908, there is an inherent right to bring a suit of a civil nature, unless the suit is barred by statute. On the other hand, an appeal is a creature of statute and must have the clear authority of law. AIR 1957 SC 540, (1974) 2 SCC 393, (1975) 2 SCC 175, AIR 1975 SC 1234 IBC envisages a comprehensive dispute resolution process in Chapter VI. NCLT is the empowered “adjudicating authority” under Section 60 IBC with the jurisdiction to entertain any proceeding in relation to insolvency resolution or liquidation proceedings under IBC. An appeal lies against an order of the adjudicating authority to the appellate authority, Nclat, under Section 61(1) IBC. An order of Nclat is subject to an appeal on a question of law to the Supreme Court under Section 62. The jurisdiction of civil courts has been explicitly ousted by Section 63 IBC.
16. In the present case, the appellant was aggrieved by an order MA No. 906/IB/2019 in CA No. 38/IB/2018 of NCLT passed under IBC. His right to file an appeal arose from Section 61 IBC which is in the following terms:
“61. Appeals and appellate authority.—(1) Notwithstanding anything to the contrary contained under the Companies Act, 2013, any person aggrieved by the order of the adjudicating authority under this part may prefer an appeal to the National Company Law Appellate Tribunal.
(2) Every appeal under sub-section (1) shall be filed within thirty days before the National Company Law Appellate Tribunal:
Provided that the National Company Law Appellate Tribunal may allow an appeal to be filed after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filing the appeal but such period shall not exceed fifteen days.”
(emphasis supplied)
Section 61(2) specifically provides for a limitation period of thirty days, which can be extended by a maximum of fifteen days on the demonstration of sufficient cause for the delay. The determination of the present appeal would hinge on two issues:
16.1. (i) when will the clock for calculating the limitation period run for appeals filed under IBC; and
16.2. (ii) is the annexing of a certified copy mandatory for an appeal to Nclat against an order passed under IBC.
17. In B.K. Educational Services (2019) 11 SCC 633 a two-Judge Bench of this Court considered the interplay of IBC, the Limitation Act and the Companies Act constituting NCLT and held that the Limitation Act is applicable to proceedings under IBC by virtue of Section 238-A IBC. In the context of NCLT, R.F. Nariman, J. observed :( & 649, paras 12 & 21)
“12. The Report of the [Insolvency Law] Committee [Report, March 2018] would indicate that it has applied its mind to judgments of NCLT and Nclat. It has also applied its mind to the aspect that the law is a complete Code and the fact that the intention of such a Code could not have been to give a new lease of life to debts which are time-barred.
***
21. Given the fact that the “procedure” that would apply to NCLT would be the procedure contained inter alia in the Limitation Act, it is clear that NCLT would have to decide applications made to it under the Code in the same manner as it exercises its other jurisdiction under the Companies Act. This being the position in law, it is clear that when various provisions of the Companies Act were amended by the Eleventh Schedule to the Code, it was unnecessary to apply and adapt Section 433 of the Companies Act to the Code, as was done to various other sections of the Companies Act.”
18. NCLT was constituted under Section 408 of the Companies Act and replaced the erstwhile Company Law Boards. This reference is also provided in the definition of an “adjudicating authority” under Section 5(1) IBC. Chapter XXVII of the Companies Act details the functioning of the newly established NCLT and Nclat, including the procedural requirements governing their functioning. Section 433 of the Companies Act, 2013 similarly invokes the provisions of the Limitation Act for proceedings before NCLT and Nclat. The NCLT Rules and the Nclat Rules have been framed in exercise of the Central Government's powers under Section 469 of the Companies Act to carry out its provisions. Section 420 deals with the orders of NCLT and creates a right to receive a copy to every party under Section 420(3):
“420. Orders of Tribunal.—(1) The Tribunal may, after giving the parties to any proceeding before it, a reasonable opportunity of being heard, pass such orders thereon as it thinks fit.
(2) The Tribunal may, at any time within two years from the date of the order, with a view to rectifying any mistake apparent from the record, amend any order passed by it, and shall make such amendment, if the mistake is brought to its notice by the parties:
Provided that no such amendment shall be made in respect of any order against which an appeal has been preferred under this Act.
(3) The Tribunal shall send a copy of every order passed under this section to all the parties concerned.”
(emphasis supplied)
19. Section 421(3) of the Companies Act prescribes the period of limitation for filing an appeal to Nclat and specifies that the computation shall be made from the date when a copy is “made available to the person aggrieved”:
“421. Appeal from orders of Tribunal.—(1) Any person aggrieved by an order of the Tribunal may prefer an appeal to the Appellate Tribunal.
(2) No appeal shall lie to the Appellate Tribunal from an order made by the Tribunal with the consent of parties.
(3) Every appeal under sub-section (1) shall be filed within a period of forty-five days from the date on which a copy of the order of the Tribunal is made available to the person aggrieved and shall be in such form, and accompanied by such fees, as may be prescribed….”
(emphasis supplied)
20. Rule 50 of the NCLT Rules operationalises Section 421(3) of the Companies Act by mandating the Registry of NCLT to share a free certified copy of the order to the parties:
“50. Registry to send certified copy.—The Registry shall send a certified copy of final order passed to the parties concerned free of cost and the certified copies may be made available with cost as per schedule of fees, in all other cases.”
21. In Sagufa Ahmed (2021) 2 SCC 317 a three-Judge Bench of this Court dealt with the interpretation of Section 421(3) of the Companies Act and whether limitation would start running once a free certified copy is made available to the party, sans an application from the aggrieved party. It held, in the context of a winding-up petition under the Companies Act, that the aggrieved party could wait till it received its free copy under Section 420(3) of the Companies Act, 2013 read with Rule 50 of the NCLT Rules, and was not obligated to file an application for a certified copy for the purposes of the computation of limitation. V. Ramasubramanian, J. held :
“12. Therefore, it is true, as contended by the appellants, that the period of limitation of 45 days prescribed in Section 421(3) would start running only from the date on which a copy of the order of the Tribunal is made available to the person aggrieved. It is also true that under Section 420(3) of the Act read with Rule 50, the appellants were entitled to be furnished with a certified copy of the order free of cost.
13. Therefore if the appellants had chosen not to file a copy application, but to await the receipt of a free copy of the order in terms of Section 420(3) read with Rule 50, they would be perfectly justified in falling back on Section 421(3), for fixing the date from which limitation would start running.”
(emphasis supplied)
22. However, the Court clarified that this would no longer apply once an application for a certified copy is made and the order has been received. Irrespective of when the free certified copy is received, the limitation period would then be computed from the date of receipt of the certified copy : (Sagufa Ahmed case (2021) 2 SCC 317)
“13. … But the appellants in this case, chose to apply for a certified copy after 27 days of the pronouncement of the order in their presence and they now fall back upon Section 421(3).
14. Despite the above factual position, we do not want to hold against the appellants, the fact that they waited from 25-10-2019 (the date of the order 2019 SCC OnLine NCLT 749 of NCLT) up to 21-11-2019, to make a copy application. But at least from 19-12-2019, the date on which a certified copy was admittedly received by the counsel for the appellants, the period of limitation cannot be stopped from running. From 19-12-2019, the date on which the counsel for the appellants received the copy of the order, the appellants had a period of 45 days to file an appeal. This period expired on 2-2-2020.”
23. Therefore in a field which is not covered by a special law which invests NCLT with jurisdiction, the general principle for the computation of limitation for filing an appeal against an order of NCLT is governed by the statutory mandate of Section 420(3) of the Companies Act read with Rule 50 of the NCLT Rules, which enables a party to compute limitation from the date of receipt of the statutorily mandated free certified copy, without having to file its own application. However, the decision of this Court in Sagufa Ahmed (2021) 2 SCC 317 clarifies that the statutory mandate of a free copy is not to enable litigants to take two bites at the apple where they could compute limitation from either when the certified copy is received on the litigant's application or received as a free copy from the Registry—whichever is later.
24. IBC is a complete code in itself and overrides any inconsistencies that may arise in the application of other laws. Section 61 IBC, begins with a non obstante provision— “notwithstanding anything to the contrary contained under the Companies Act, 2013” when prescribing the right of an aggrieved party to file an appeal before Nclat along within the stipulated period of limitation. The notable difference between Section 421(3) of the Companies Act and Section 61(2) IBC is in the absence of the words “from the date on which a copy of the order of the Tribunal is made available to the person aggrieved” in the latter. The absence of these words cannot be construed as a mere omission which can be supplemented with a right to a free copy under Section 420(3) of the Companies Act read with Rule 50 of the NCLT Rules for the purposes of reckoning limitation. This would ignore the context of IBC's provisions and the purpose of the legislation.
25. The law on limitation with respect to IBC is settled and emphatic in its denunciation of delays (2020) 8 SCC 531, (2018) 1 SCC 407, (2021) 7 SCC 209. The power to condone delay is tightly circumscribed and conditional upon showing sufficient cause, even within the period of delay which is capable of being condoned. IBC is a watershed legislation which seeks to overhaul the previous bankruptcy regime which was afflicted by delays and indefinite legal proceedings. IBC sought to structure and streamline the entire process of insolvency, right from the initiation of insolvency to liquidation, as a one-stop mechanism. Section 12(3) IBC prescribes a strict timeline for the completion of the corporate insolvency resolution process of one hundred and eighty days which is extendable by ninety days. The proviso to Section 12(3) imposes an outer limit of three hundred and thirty days, including time taken in legal proceedings. While a three-Judge Bench of this Court in Essar Steel (India) Ltd. (CoC) v. Satish Kumar Gupta (2020) 8 SCC 531 held such a time-limit on court proceedings as violative of Article 14, only the word “mandatorily” was struck down and a narrowly defined extension to the outer limit was allowed in exceptional circumstances if the process is at a near conclusion and serves the ends of IBC. Regulation 40-A of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 provides for a detailed model timeline for the corporate insolvency resolution process, including extensions that are granted as discretionary powers under the procedural eventualities of IBC framework. The resolution professional is responsible for ensuring the timelines of the process and has to file several forms, as detailed under Regulation 40-B, and explain all delays that occur in the intervening period, when filing the final Form H upon submitting a successful resolution plan under Section 30 IBC. Notably, Section 64 IBC imposes an obligation on NCLT and Nclat to expeditiously dispose of applications pending before it, along with recording of reasons for any delay from the prescribed limit to the President of NCLT/Nclat, who can then extend the period, not exceeding ten days.
26. The decision in Mobilox Innovations (2018) 1 SCC 353, took note of this provision and stressed on the importance of timelines in the following terms : (Mobilox Innovations case (2018) 1 SCC 353)
“35. Another thing of importance is the timelines within which the insolvency resolution process is to be triggered. The corporate debtor is given 10 days from the date of receipt of demand notice or copy of invoice to either point out that a dispute exists between the parties or that he has since repaid the unpaid operational debt. If neither exists, then an application once filed has to be disposed of by the adjudicating authority within 14 days of its receipt, either by admitting it or rejecting it. An appeal can then be filed to the Appellate Tribunal under Section 61 of the Act within 30 days of the order of the adjudicating authority with an extension of 15 further days and no more.
36. Section 64 of the Code mandates that where these timelines are not adhered to, either by the Tribunal or by the Appellate Tribunal, they shall record reasons for not doing so within the period so specified and extend the period so specified for another period not exceeding 10 days. Even in appeals to the Supreme Court from the Appellate Tribunal under Section 62, 45 days' time is given from the date of receipt of the order of the Appellate Tribunal in which an appeal to the Supreme Court is to be made, with a further grace period not exceeding 15 days. The strict adherence of these timelines is of essence to both the triggering process and the insolvency resolution process. As we have seen, one of the principal reasons why the Code was enacted was because liquidation proceedings went on interminably, thereby damaging the interests of all stakeholders, except a recalcitrant management which would continue to hold on to the company without paying its debts. Both the Tribunal and the Appellate Tribunal will do well to keep in mind this principal objective sought to be achieved by the Code and will strictly adhere to the time-frame within which they are to decide matters under the Code.”
27. Recently, a two-Judge Bench of this Court in Ebix Singapore (2022) 2 SCC 401 interpreted the legislative background of IBC, its provisions and subsequent reports from Parliamentary committees to stress on the predictability and timelines that is woven into the design of IBC. Speaking through one of us (D.Y. Chandrachud, J.), the Court observed : (SCC para 99)
“99. The BLRC Report noted that the insolvency regime was due for a major overhaul as the recovery rates in India were among the lowest in the world and a revamped, coherent code was envisaged with speed and predictability woven into its underlying design to ensure higher recovery rates and immediate liquidation, in the event of a failed resolution. As noted by this Court in Essar Steel (2020) 8 SCC 531, the insolvency regime in India was overhauled after the provisions of SICA, Sarfaesi and Recovery of Debts Act, in spite of providing for expeditious determination, were used by defaulting companies to enjoy extended moratorium periods and failure to enforce timelines meant legal proceedings would drag on for years and not result in recovery of stressed assets. … In identifying the sources of delay, adjudicating mechanisms were identified as one of the two important sources of delay which need to be equipped with the right resources. In order to respond to the rapid changes in the economy, the BLRC report recommended the formation of an IBBI which would function as a regulator and formulate regulations that dynamically detail the procedural norms of the working of the IBC with the necessary immediacy. It is also important for this Court, as a constitutional authority which determines questions of law concerning the IBC framework, to note that a rapid liquidation may sometimes be preferable to a protracted CIRP.”
28. In this background, when timelines are placed even on legal proceedings, reading in the requirement of an “order being made available” under a general enactment (Companies Act) would do violence to the special provisions enacted under IBC where timing is critical for the workability of the mechanism, health of the economy, recovery rate of lenders and valuation of the corporate debtor. IBC, as a prescriptive mechanism, affecting rights of stakeholders who are not necessarily parties to the proceedings, mandates diligence on the part of applicants who are aggrieved by the outcome of their litigation. An appeal, if considered necessary and expedient by an aggrieved party, is expected to be filed forthwith without awaiting a free copy which may be received at an indefinite stage. Hence, the omission of the words “from the date on which the order is made available” for the purposes of computation of limitation in Section 61(2) IBC, is a consistent signal of the intention of the legislature to nudge the parties to be proactive and facilitate timely resolution.
29. On the question of a certified copy for filing an appeal against an order passed by NCLT under IBC, Rule 22(2) of the Nclat Rules mandates that an appeal has to be filed with a certified copy of the “impugned order”:
“22. Presentation of appeal.—(1) Every appeal shall be presented in Form Nclat-1 in triplicate by the appellant or petitioner or applicant or respondent, as the case may be, in person or by his duly authorised representative duly appointed in this behalf in the prescribed form with stipulated fee at the filing counter and non-compliance of this may constitute a valid ground to refuse to entertain the same.
(2) Every appeal shall be accompanied by a certified copy of the impugned order.”
(emphasis supplied)
Therefore, it cannot be said that the parties can automatically dispense with their obligation to apply for and obtain a certified copy for filing an appeal. Any delay in receipt of a certified copy, once an application has been filed, has been envisaged by the legislature and duly excluded to not cause any prejudice to a litigant's right to appeal.
30. Section 12 of the Limitation Act provides guidance on reckoning the period of limitation and excludes the time taken by a party for obtaining a certified copy of the order it seeks to appeal. However, the Explanation clarifies that the time taken by the court in preparing the order before an application for a copy is filed by the aggrieved party, is not excluded from the computation of limitation:
“12. Exclusion of time in legal proceedings.—(1) In computing the period of limitation for any suit, appeal or application, the day from which such period is to be reckoned, shall be excluded.
(2) In computing the period of limitation for an appeal or an application for leave to appeal or for revision or for review of a judgment, the day on which the judgment complained of was pronounced and the time requisite for obtaining a copy of the decree, sentence or order appealed from or sought to be revised or reviewed shall be excluded.
(3) Where a decree or order is appealed from or sought to be revised or reviewed, or where an application is made for leave to appeal from a decree or order, the time requisite for obtaining a copy of the judgment shall also be excluded.
(4) In computing the period of limitation for an application to set aside an award, the time requisite for obtaining a copy of the award shall be excluded.
Explanation.—In computing under this section the time requisite for obtaining a copy of a decree or an order, any time taken by the court to prepare the decree or order before an application for a copy thereof is made shall not be excluded.”
(emphasis supplied)
31. The import of Section 12 of the Limitation Act and its Explanation is to assign the responsibility of applying for a certified copy of the order on a party. A person wishing to file an appeal is expected to file an application for a certified copy before the expiry of the limitation period, upon which the “time requisite” for obtaining a copy is to be excluded. However, the time taken by the court to prepare the decree or order before an application for a copy is made cannot be excluded. If no application for a certified copy has been made, no exclusion can ensue. In fact, the Explanation to the provision is a clear indicator of the legal position that the time which is taken by the court to prepare the decree or order cannot be excluded before the application to obtain a copy is made. It cannot be said that the right to receive a free copy under Section 420(3) of the Companies Act obviated the obligation on the appellant to seek a certified copy through an application. The appellant has urged that Rule 14 of the Nclat Rules empowers Nclat to exempt parties from compliance with the requirement of any of the rules in the interests of substantial justice, which has been typically exercised in favour of allowing a downloaded copy in lieu of a certified copy. While it may well be true that waivers on filing an appeal with a certified copy are often granted for the purposes of judicial determination, they do not confer an automatic right on an applicant to dispense with compliance and render Rule 22(2) of the Nclat Rules nugatory. The act of filing an application for a certified copy is not just a technical requirement for computation of limitation but also an indication of the diligence of the aggrieved party in pursuing the litigation in a timely fashion. In a similar factual scenario, Nclat had dismissed an appeal 2018 SCC OnLine NCLAT 644 as time-barred under Section 61(2) IBC since the appellant therein was present in court, and yet chose to file for a certified copy after five months of the pronouncement of the order.
32. The appellant had argued that the order of Nclat notes that NCLT Registry had objected to the appeal in regard to limitation, to which the appellant had filed a reply stating that the limitation period would begin from the date of the uploading of the order, which was 12-3-2020. The appellant submitted that the suo motu order of this Court dated 23-3-2020 (2020) 19 SCC 10, taking retrospective effect from 15-3-2020, made under Article 142 of the Constitution, extended the limitation until further orders, which renders the appeal filed on 8-6-2020 within limitation. However it is important to note that this Court had only extended the period of limitation applicable in the proceedings, only in cases where such period had not ended before 15-3-2020. In this case, owing to the specific language of Sections 61(1) and 61(2), it is evident that limitation commenced once the order was pronounced and the time taken by the court to provide the appellant with a certified copy would have been excluded, as clarified in Section 12(2) of the Limitation Act, if the appellant had applied for a certified copy within the prescribed period of limitation under Section 61(2) IBC. The construction of the law does not import the absurdity the appellant alleges of an impossible act of filing an appeal against an order which was uploaded on 12-3-2020. However, the mandate of the law is to impose an obligation on the appellant to apply for a certified copy once the order was pronounced by NCLT on 31-12-2019 MA No. 906/IB/2019 in CA No. 38/IB/2018, by virtue of Section 61(2) IBC read with Rule 22(2) of the Nclat Rules. In the event the appellant was correct in his assertion that a correct copy of the order was not available until 20-3-2020, the appellant would not have received a certified copy in spite of the application till such date and accordingly received the benefit of the suo motu order (2020) 19 SCC 10 of this Court which came into effect on 15-3-2020. However, in the absence of an application for a certified copy, the appeal was barred by limitation much prior to the suo motu direction of this Court, even after factoring in a permissible fifteen days of condonation under Section 61(2). The Court is not empowered to condone delays beyond statutory prescriptions in special statutes containing a provision for limitation (2001) 8 SCC 470, (2008) 3 SCC 70, (2010) 5 SCC 23, (2018) 3 SCC 41.
D. Conclusion
33. The answer to the two issues set out in Section C of the judgment—(i) when will the clock for calculating the limitation period run for proceedings under IBC; and (ii) is the annexation of a certified copy mandatory for an appeal to Nclat against an order passed under IBC — must be based on a harmonious interpretation of the applicable legal regime, given that IBC is a Code in itself and has overriding effect. Sections 61(1) and (2) IBC consciously omit the requirement of limitation being computed from when the “order is made available to the aggrieved party”, in contradistinction to Section 421(3) of the Companies Act. Owing to the special nature of IBC, the aggrieved party is expected to exercise due diligence and apply for a certified copy upon pronouncement of the order it seeks to assail, in consonance with the requirements of Rule 22(2) of the Nclat Rules. Section 12(2) of the Limitation Act allows for an exclusion of the time requisite for obtaining a copy of the decree or order appealed against. It is not open to a person aggrieved by an order under IBC to await the receipt of a free certified copy under Section 420(3) of the Companies Act, 2013 read with Rule 50 of the NCLT Rules and prevent limitation from running. Accepting such a construction will upset the timely framework of IBC. The litigant has to file its appeal within thirty days, which can be extended up to a period of fifteen days, and no more, upon showing sufficient cause. A sleight of interpretation of procedural rules cannot be used to defeat the substantive objective of a legislation that has an impact on the economic health of a nation.
34. On the second question, Rule 22(2) of the Nclat Rules mandates the certified copy being annexed to an appeal, which continues to bind litigants under IBC. While it is true that the tribunals, and even this Court, may choose to exempt parties from compliance with this procedural requirement in the interest of substantial justice, as reiterated in Rule 14 of the Nclat Rules, the discretionary waiver does not act as an automatic exception where litigants make no efforts to pursue a timely resolution of their grievance. The appellant having failed to apply for a certified copy, rendered the appeal filed before Nclat as clearly barred by limitation.
35. The appellant was present before NCLT on 31-12-2019 when interim relief was denied and the miscellaneous application was dismissed MA No. 906/IB/2019 in CA No. 38/IB/2018. The appellant has demonstrated no effort on his part to secure a certified copy of the said order and has relied on the date of the uploading of the order (12-3-2020) on the website. The period of limitation for filing an appeal under Section 61(1) against the order of NCLT dated 31-12-2019 MA No. 906/IB/2019 in CA No. 38/IB/2018, expired on 30-1-2020 in view of the thirty-day period prescribed under Section 61(2). Any scope for a condonation of delay expired on 14-2-2020, in view of the outer limit of fifteen days prescribed under the proviso to Section 61(2). The lockdown from 23-3-2020 on account of the Covid-19 Pandemic and the suo motu order (2020) 19 SCC 10 of this Court has had no impact on the rights of the appellant to institute an appeal in this proceeding and Nclat has correctly dismissed the appeal on limitation. Accordingly, the present appeal under Section 62 IBC stands dismissed.
36. Pending application(s) if any, stand disposed of. No order as to costs.