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Mrs. Ramanathan Bhuvaneshwari v. ENFORCEMENT DIRECTORATE
Summary of Opinion — NCLT, Bengaluru Bench
Factual and Procedural Background
M/s Dreamz Infra India Pvt. Ltd., developer of the "Dreamz Samhita" real estate project, was admitted into Corporate Insolvency Resolution Process (CIRP) on 24.08.2023 following a Section 7 petition by Apartment Buyers Consumer Association (homebuyers). Smt. Ramanathan Bhuvaneshwari was appointed Interim Resolution Professional and confirmed as Resolution Professional on 21.11.2023. On visit to the project site the RP found the Dreamz Samhita project property attached by the Enforcement Directorate (ED) under PAO No.03/2022 dated 04.07.2022, with confirmation by the PMLA Adjudicating Authority on 23.12.2022. The RP sought the Tribunal's directions for de-attachment and transfer of control of the property to the RP, filing IA No.28/2024 on 28.11.2023. The ED did not provide the RP with the POA or Adjudicating Authority order and did not respond to written requests dated 17.10.2023 and 31.10.2023 for release of the property. The Tribunal heard the matter and delivered order on 28.07.2025.
Legal Issues Presented
- Whether the Enforcement Directorate is bound to release the Dreamz Samhita project property in favor of the Resolution Professional, having been attached earlier under the Prevention of Money Laundering Act, 2002 (PMLA), in light of the Insolvency and Bankruptcy Code, 2016 (IBC) and its non-obstante and moratorium provisions (Sections 14, 32A, 63 and 238).
- Whether the NCLT/NCLAT has jurisdiction to entertain and grant reliefs that would effectively interfere with confirmed attachments/orders made by statutory authorities under PMLA (i.e., extent of Tribunal's powers under Section 60(5) IBC where public law/statutory decisions are concerned).
Arguments of the Parties
Resolution Professional's Arguments
- The IBC (Sections 14, 32A, 63, and 238) overrides PMLA where conflict arises; the moratorium under Section 14 and non-obstante clause under Section 238 render ED's attachment invalid or unenforceable once CIRP commenced.
- Section 32A shields corporate-debtor assets from criminal proceedings/attachments once a resolution plan is approved or liquidation commences; therefore, attachment should not obstruct CIRP objectives of revival and resolution.
- RP relied on multiple precedents (NCLAT, High Courts, Supreme Court decisions) that, according to the RP, hold that IBC prevails over PMLA in areas of conflict and that enforcement authorities cannot attach corporate debtor properties once CIRP is initiated.
- The RP sought directions for ED to de-attach and hand over control of the project property to the RP to enable completion of CIRP.
The opinion records that the Enforcement Directorate did not respond to the RP's written requests and did not produce the power of attachment documents when asked; the ED's substantive legal arguments are not detailed in the Tribunal's order.
Table of Precedents Cited
| Precedent | Rule or Principle Cited For | Application by the Court |
|---|---|---|
| Directorate of Enforcement vs. Shri Manoj Kumar Agarwal (NCLAT, Company Appeal (AT) (Insolvency) No.575/2019) | Held that once CIRP commences and moratorium under Section 14 applies, proceedings before PMLA authorities cannot continue; Section 238 of IBC would prevail; moratorium bars continuation of civil/proceedings interfering with CIRP. | Noted by the Tribunal as one of the authorities relied upon by the RP to argue that IBC bars ED proceedings; considered in the comparative review of precedents but not treated as decisive in view of later analysis (see Anil Kohli / Kalyani Transco discussion). |
| Am Mining India Private Limited vs. Union of India (SCA No.808/2023) | Asserted that Sections 32A, 33(5) and 238 of IBC override ED powers under PMLA; later-in-time IBC prevails over PMLA where conflict exists; attached property cannot remain attached during CIRP/liquidation. | Cited by the RP and recorded in the order as part of the body of authorities arguing for IBC's overriding effect; the Tribunal reviewed it in its analysis of competing authorities. |
| Rajiv Chakraborty, RP of EIEL vs. Directorate of Enforcement (2022 SCC OnLine Del 3703) | Compared PMLA and IBC (both with non-obstante clauses) and held that IBC (as later enactment) would prevail in relevant respects. | Recognized in the order as supporting the RP's position that later special statutes may prevail; included in the compilation of authorities considered by the Tribunal. |
| Solidaire India Ltd. v. Fairgrowth Financial Services Ltd., (2001) 3 SCC 71 | Principle that where two special statutes contain non-obstante clauses, the law later in time shall prevail. | Cited as the general legal principle about temporal priority of statutes; recorded by the Tribunal as part of the RP's legal foundation but weighed against other authorities on jurisdictional competence. |
| Anil Kohli, Company Appeal (AT) (Ins.) No.389 of 2018 (NCLAT Principal Bench) | Held that IBC does not automatically override PMLA merely because ED attachment interferes with CIRP; PMLA and IBC operate in distinct spheres; Section 238 cannot be read to override PMLA regarding proceeds of crime; valid confirmed attachments under PMLA cannot be undone merely because CIRP is ongoing. | The Tribunal relied on this authority extensively in its analysis to conclude that IBC does not necessarily displace PMLA and that confirmed attachments under PMLA may not be susceptible to being set aside by the NCLT/NCLAT in the insolvency forum. |
| Kalyani Transco vs. M/s Bhushan Power and Steel Ltd & Others (Supreme Court, judgment dated 02.05.2025) | Explained limits of NCLT/NCLAT jurisdiction: NCLT/NCLAT constituted under Companies Act; their powers circumscribed under IBC; cannot exercise judicial review over government or statutory authority decisions in public law realm; Section 60(5) IBC does not permit bringing such public law decisions within insolvency adjudicatory powers. | The Tribunal treated this Supreme Court authority as decisive on jurisdictional limits. It applied the Kalyani Transco reasoning to hold that the Tribunal cannot entertain the IA to the extent it seeks to travel beyond the scope of powers conferred by IBC (i.e., cannot review or set aside public law decisions/attachments by ED under PMLA). |
| Embassy Property Developments Pvt. Ltd. vs. State of Karnataka & Ors. (Supreme Court) | Principle that NCLT/NCLAT cannot exercise powers of judicial review over decisions of statutory/quasi-judicial authorities in the realm of public law; Section 60(5) IBC cannot be used to bypass public law remedies. | Relied upon in conjunction with Kalyani Transco to support the conclusion that the Tribunal lacks jurisdiction to entertain challenges that effectively seek judicial review of ED/PMLA statutory actions within public law domain. |
Court's Reasoning and Analysis
The Tribunal recorded the RP's contention that IBC's moratorium (Section 14), Section 32A, and the overriding provision (Section 238) render the ED's PMLA attachment invalid once CIRP is initiated; the RP also relied on a number of authorities supporting that position. The ED had not engaged substantively or produced attachment documents in response to the RP's requests.
The Tribunal framed the central question as whether ED is bound to release the attached project property in favour of the RP despite an earlier PMLA attachment. The Tribunal reviewed the authorities cited by the RP and other case law. It gave detailed attention to the NCLAT Anil Kohli decision, which held that PMLA and IBC operate in distinct spheres and that confirmed PMLA attachments cannot be undone merely because CIRP is ongoing. The Tribunal then examined the Supreme Court's analysis in Kalyani Transco (and the reasoning in Embassy Property), which emphasizes that the NCLT and NCLAT are constituted under the Companies Act and have powers circumscribed by the IBC; they do not possess the jurisdiction to exercise judicial review over decisions taken by government or statutory authorities in the realm of public law.
Applying these principles, the Tribunal concluded that the present IA asks the Tribunal to travel beyond the scope of powers conferred by the IBC by effectively seeking to set aside or interfere with a statutory/public-law attachment made by ED under PMLA. Given the limits on Tribunal jurisdiction as articulated by the Supreme Court, the Tribunal answered the framed question in the negative and held that it could not entertain the IA to the extent it required such interference.
Holding and Implications
Holding: The Tribunal dismissed IA No.28/2024. The answer to the question whether ED is bound to release the attached Dreamz Samhita project property in favour of the RP was answered in the negative.
Implications:
- The IA seeking directions to ED to de-attach and transfer control of the project property to the RP was not entertained and is DISMISSED.
- The direct effect is that the Tribunal will not, in this proceeding, set aside or order release of the ED's attachment under PMLA; the Tribunal found it lacked jurisdiction under IBC to grant the reliefs sought insofar as they required review or interference with ED's statutory/public-law actions.
- The order applies the existing jurisprudence on the limits of NCLT/NCLAT jurisdiction (as explained in Kalyani Transco and Embassy) and does not purport to create a new legal principle beyond those authorities.
Source: Order dated 28.07.2025 — IA No.28/2024 in CP(IB) No.113/BB/2022, National Company Law Tribunal, Bengaluru Bench (coram: Shri Sunil Kumar Aggarwal & Shri Radhakrishna Sreepada).
IN THE NATIONAL COMPANY LAW TRIBUNAL
BENGALURU BENCH, BENGALURU
[Through Physical hearing/VC Mode (Hybrid)]
ITEM No.11 I.A No. 28, 397, 543 & 925/2024 I.A (Plan) No. 03/2024 in C.P (IB) No.113/BB/2022
IN THE MATTER OF:
Apartment Buyers Consumer Association … Petitioner Vs
M/s. Dreams Infra India Limited … Respondent
Order under Section 7 of the I & B Code, 2016 Order delivered on: 28.07.2025
CORAM:
SHRI. SUNIL KUMAR AGGARWAL
HON'BLE MEMBER (JUDICIAL)
SHRI. RADHAKRISHNA SREEPADA
HON'BLE MEMBER (TECHNICAL)
PRESENT:
For the Resolution Professional : Mrs. Chithra Niramala Mrs. R Bhuvaneshwari
For I.A No.543/2024 : Ms. Ragini
For R1 in I.A No.397/2024 : Shri Theerthesh
ORDER
I.A. No. 28/2024
1. Heard the Ld. Counsel for the RP.
2. I.A is dismissed by separate order. I.A. No. 397/2024
1. Heard the Ld. Counsels for the parties.
2. The matter is deferred for orders on the IA on 18.08.2025.
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RADHAKRISHNA SREEPADA SUNIL KUMAR AGGARWAL
MEMBER (TECHNICAL) MEMBER (JUDICIAL)
Gy
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IN THE NATIONAL COMPANY LAW TRIBUNAL, BENGALURU
BENCH
(HYBRID MODE)
IA NO. 28 of 2024 in
CP (IB) No. 113 of 2022
[Application under Section 60(5) of the IBC,2016 RW Rule 11 of National Company Law Tribunal Rules,2016]
In the matter of:
Apartment Buyers Consumer Association Vs
M/s Freamz Infra India Limited
Interlocutory Application filed by:
Ramanathan Bhuvaneshwari, RP of M/s Dreamz Infra India Private Limited --- Applicant Versus
Enforcement Directorate --- Respondent
Last date of hearing: 11.06.2025
Order delivered on: 28.07.2025 Coram:
Hon'ble Shri Sunil Kumar Aggarwal, Member (Judicial) Hon'ble Shri Radhakrishna Sreepada, Member (Technical)
Present: for Applicant: Smt. CHITRA NIRMALA, Advocate.
O R D E R
Per RADHAKRISHNA SREEPADA MEMBER(Technical)
1. The present Application is filed on 28.11.2023 by the Resolution Professional against the Enforcement Directorate seeking the following prayers to be allowed by this Tribunal.
Prayers: The Applicant (Resolution Professional) prays for the following reliefs:
a) Direction to ED to de-attach and release the Dreamz Samhita Project property attached under PAO No. 03/2022 dated
04.07.2022.
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b) Direction to ED to transfer control of the said project property to the Resolution Professional after de-attachment.
c) Pass any other or further order as the Hon'ble Tribunal deems just and appropriate in the circumstances.
2. Facts of the Case:
The facts of the case as narrated in the Application are
1. M/s Dreamz Infra India Pvt. Ltd., which undertook the Dreamz Samhita real estate project, was admitted into CIRP on 24.08.2023 based on a Section 7 petition filed by Apartment Buyer's Consumer Association representing homebuyers of the project.
2. Smt. Ramanathan Bhuvaneshwari was appointed as the IRP and later confirmed as RP on 21.11.2023.
3. Upon visiting the project site, the RP discovered that the project property had been attached by the Enforcement Directorate (ED) under PAO No. 03/2022 dated 04.07.2022, confirmed by the PMLA Adjudicating Authority on 23.12.2022.
4. ED refused to release the property despite representations by the RP, citing that the directors of the corporate debtor were found guilty under the PMLA.
5. Earlier CIRP proceedings (CP(IB) 84/BB/2019) pertained only to Dreamz Sumadhur Project, as clarified by NCLT in an order dated 04.09.2020, and did not include Dreamz Samhita Project. Consequently, a fresh CIRP was initiated for Dreamz Samhita alone.
6. The RP argues that provisions of the IBC, especially Sections 14, 32A, 63, and 238, override the Prevention of Money Laundering Act, 2002 (PMLA), making the attachment by ED invalid post commencement of CIRP.
7. RP relies on multiple judgments from NCLAT, High Courts, and the Supreme Court which hold that IBC overrides PMLA in case
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of conflict, especially once the moratorium is in effect and resolution proceedings are ongoing. The key observations made in those judgements are explained below:
a) Directorate of Enforcement vs. Shri Manoj Kumar Agarwal (NCLAT, New Delhi), Company Appeal (AT) (Insolvency) No. 575/2019 - Once the CIRP is initiated and the moratorium under Section 14 is in place, no proceedings can continue before the Adjudicating Authority under the PMLA. Even if the confirmation of attachment under PMLA occurred after the commencement of CIRP, such confirmation would be hit by Section 14 and is therefore invalid. Further, Section 238 of the IBC would prevail even if Section 14 did not apply because IBC is the later and more specific law, having a non-obstante clause. The main legal principle behind this judgement is that the moratorium under IBC bars continuation of civil proceedings, including those under PMLA. Further, the overriding effect of IBC u/s 238 applies even to special legislations like PMLA.
b) Am Mining India Private Limited vs. Union of India, SCA No. 808/2023 - Section 32A, Section 33(5) and Section 238 of IBC override the power of ED under the PMLA. IBC being a later special statute, prevails over the PMLA in case of conflict between two non-obstante clauses. The property of the corporate debtor cannot remain attached when CIRP or liquidation is in progress. The non-obstante clause of the IBC has primacy over PMLA, especially where both statutes conflict and IBC is later in time and the enforcement authorities under PMLA cannot attach properties of the corporate debtor once CIRP is initiated.
c) Rajiv Chakraborty, Resolution Professional of EIEL vs. Directorate of Enforcement, 2022 SCC OnLine Del 3703 - The court extensively compared PMLA and IBC, both having non-obstante clauses, and held that IBC will prevail
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as it is the later enactment. Section 32A (introduced w.e.f. 28.12.2019) shields the corporate debtor and its assets from criminal proceedings, including attachment, once a resolution plan is approved or liquidation commences. While the PMLA allows for attachment during investigation, such powers cease to be effective under IBC once resolution/liquidation events occur as per Section 32A. In case of conflict between two special statutes, the later in time prevails (based on Solidaire India Ltd. v. Fairgrowth Financial Services Ltd. [(2001) 3 SCC 71]). Even criminal attachment proceedings under PMLA must yield to the resolution framework under IBC once trigger events of Section 32A occur.
d) Solidaire India Ltd. v. Fairgrowth Financial Services Ltd. & Ors., (2001) 3 SCC 71 - Where two special laws contain non-obstante clauses, the law later in time shall prevail.
e) Hence, based on the above-mentioned judgements, the RP concludes that the attachment by ED under PMLA is invalid and unenforceable post-CIRP initiation due to Section 14 and Section 238 of IBC. Further, Section 32A protects the corporate debtor's assets once a resolution/liquidation plan is approved. The property must be released for successful completion of CIRP to fulfil IBC's objectives of revival and resolution.
8. ED did not respond to RP's formal written requests (dated 17.10.2023 and 31.10.2023) for release of the project property.
9. ED also declined to provide the POA or Adjudicating Authority's order, and the RP had to rely on copies annexed in previous litigation.
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ANALYSIS:
We have heard the Ld Counsel for the Resolution Professional Who vehemently pleaded for issuing Summons to the ED during the Course of the hearing.
It is clear from the information Provided in the Application that the
Attachment by the ED was on 04.07.2022 Initiation of CIRP was on 24.08.2023
After going through the material available on Record and the arguments advanced at the time of hearing the following Question arises for consideration.
Whether the Enforcement Directorate is bound to release the attached project property (Dreamz Samhita Project) in favour of the Resolution Professional, considering the overriding effect of the Insolvency and Bankruptcy Code, 2016, despite prior attachment under the Prevention of Money Laundering Act, 2002.
10. To find an answer to this Question , analysis of the available judicial precedents is made as under:
a. In the Case of ANIL KOHLI Company Appeal (AT) (Ins.) No. 389 of 2018, the NATIONAL COMPANY LAW APPELLATE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI has held:
Whether the IBC, by virtue of Section 238, overrides the PMLA in case of inconsistency, particularly in the context of resolution processes involving tainted assets
68. In the present factual matrix, the IBC cannot be said to override the PMLA merely because the ED's attachment interferes with the CIRP. The ED does not act as a creditor, but as a public enforcement agency. The attached assets are not to satisfy creditors, but to uphold penal objectives and international obligations under FATF and UN Conventions.
69. In view of the above analysis, we hold the following:
(i) that the PMLA and IBC operate in distinct spheres;
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(ii) there no irreconcilable inconsistency exists between the two;
(iii) Section 238 of the IBC cannot override the PMLA in respect of proceedings involving proceeds of crime;
(iv) That attachment under the PMLA, if validly made and confirmed, cannot be undone merely because CIRP is ongoing.
Accordingly, Issue II is answered in the negative.
Whether the NCLT/NCLAT have jurisdiction to interfere with confirmed attachments under the
PMLA
70. Hon'ble Supreme Court in Embassy Property (supra) has categorically held that NCLT cannot interfere in decisions of statutory or quasi-judicial authorities functioning under special statutes like the Mines and Minerals Act. By extension this would automatically include a special statute like the PMLA. b. Hon'ble SC in its judgment dated 02.05.2025 in 'Kalyani Transco Vs. M/s. Bhusan Power and Steel Ltd and Others (Civil Appeal No. 1808 of 2020)' discussed the powers of NCLAT vis a vis provisions under PMLA 2002 and laid down the law in this regard. The relevant paras 24 -25 and 27-30 of the judgment are extracted below:
27. In this regard, it is pertinent to note that the NCLT and NCLAT are constituted under Section 408 and 410 of the Companies Act, 2013 and not under the IBC. The jurisdiction and powers of the NCLT and NCLAT are well circumscribed under Section 31 and Section 60 so far as NCLT is concerned, and under Section 61 of IBC so far as the NCLAT is concerned. Neither the NCLT nor the NCLAT is vested with the powers of judicial review over the decision taken by the Government or Statutory Authority in relation to a matter which is in the realm of Public Law. As held by a Three-judge Bench in case of Embassy Property Developments Private Limited vs. State of Karnataka & Ors., the Section 60(5) speaks about any question of law or fact, arising out of or in relation to insolvency resolution, but a decision taken by the Government or a statutory authority in relation to a matter which is in the realm of Public Law, cannot be brought within the fold of the phrase "arising out of or in relation to the insolvency resolution" appearing in Section 60(5)(C) IBC. It has been further held therein that in the
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light of the statutory scheme as culled out from the various provisions of the IBC, it is clear that wherever the Corporate Debtor has to exercise a right that falls outside the purview of the IBC, especially in the realm of the public law, they cannot take a bypass and go before NCLT for the enforcement of such a right.
28. In view of the settled proposition of law, when the NCLT could not exercise the powers of judicial review falling outside the purview of the IBC, or falling within the purview of public law, the NCLAT also, being an Appellate Authority under Section 61 over the orders passed by the NCLT, could not exercise any power or jurisdiction beyond Section 61 of IBC.
11.From the Judgement of the Hon'ble Supreme Court, it is clear that a. NCLT is constituted under Section 408 of the Companies Act, 2013 and not under the IBC. The jurisdiction and powers of the NCLT and are well circumscribed under Section 31 and Section 60 so far as NCLT is concerned, b. The NCLT is vested with the powers of judicial review over the decision taken by the Government or Statutory Authority in relation to a matter which is in the realm of Public Law.
c. As held by a Three-judge Bench in case of Embassy Property Developments Private Limited vs. State of Karnataka & Ors., the Section 60(5) speaks about any question of law or fact, arising out of or in relation to insolvency resolution, but a decision taken by the Government or a statutory authority in relation to a matter which is in the realm of Public Law, cannot be brought within the fold of the phrase "arising out of or in relation to the insolvency resolution" appearing in Section 60(5) IBC. It has been further held therein that in the light of the statutory scheme as culled out from the various provisions of the IBC, it is clear that wherever the Corporate Debtor has to exercise a right that falls outside the purview of the IBC, especially in
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the realm of the public law, they cannot take a bypass and go before NCLT for the enforcement of such a right.
12.DECISION:
In View of the above detailed discussion, the Interim Application filed cannot be entertained in so far as it requires us to travel beyond the Scope of Powers given by the IBC,2016. Accordingly, We find that the Answer to Question framed in Para is negative.
13. In view of this, the IA 28/2024 is DISMISSED.
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RADHAKRISHNA SREEPADA SUNIL KUMAR AGGARWAL
MEMBER (TECHNICAL) MEMBER (JUDICIAL)
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