1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5120 OF 2019

Duncans Industries Ltd. .. Appellant

Versus

A. J. Agrochem .. Respondent

J U D G M E N T

M. R. Shah, J.

1.Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment   and   order   dated   20.06.2019   passed   by   the   National

Company Law Appellate Tribunal (for short “NCLAT”) by which the

learned Appellate Tribunal has allowed the said appeal preferred by

the respondent herein and has quashed and set aside the order

dated  05.10.2018  passed  by the National Company Law Tribunal,

Kolkata   (for   short   “NCLT”),   holding   that   the   respondent’s

application under Section 9 of the Insolvency and Bankruptcy

Code, 2016 (for short “IBC”) would be maintainable, the original

respondent has preferred the present appeal. 

2

2.The facts of the case in nutshell are as under:

2.1That the appellant is a Corporate Debtor. It is a company

which owns and manages 14 tea gardens.  Out of 14 tea gardens,

the Central Government vide notification dated 28.01.2016, in

exercise of its power under Section 16E of the Tea Act, 1953 has

taken over the control of 7 tea gardens.   

2.2That   the   respondent   is   an   operational   creditor   of   the

appellant.  It used to supply pesticides, insecticides, herbicides

etc. to the appellant.   According to the respondent­operational

creditor, a sum of Rs.41,55,500/­ was due and payable by the

appellant­corporate   debtor   to   the   respondent­operational

creditor.  That the respondent initiated the proceedings against

the appellant­corporate debtor before the NCLT under Section 9

of the IBC.   Initiation of the proceedings under the IBC by the

respondent­operation   creditor   was   opposed   by   the   appellant­

corporate   debtor   mainly   and   solely   on   the   ground   that,   as

provided   under   Section   16G(1)(c)   of   the   Tea   Act,   once   the

management of tea unit has been taken over by the Central

Government, then the proceedings for winding up or appointment

of receiver cannot be initiated without the consent of the Central

Government.  It was the case on behalf of the appellant­corporate

debtor that, in the present case, as the prior approval of the

3

Central   Government   has   not   been   taken,   as   required   under

Section 16G of the Tea Act, the insolvency proceeding under

Section 9 of the IBC would not be maintainable.   That, by an

order dated 05.10.2018, learned NCLT held that in view of the

statutory provisions under Section 16G of the Tea Act and as the

prior consent of the Central Government has not been obtained,

the   proceedings   under   Section   9   of   the   IBC   shall   not   be

maintainable.       In   an   appeal   before   the   NCLAT   by   the

respondent­operational creditor, by the impugned judgment and

order, the NCLAT has reversed the order passed by the NCLT,

Kolkata and has held that the respondent’s application under

Section 9 of the IBC would be maintainable even without the

consent of the Central Government in terms of Section 16G of the

Tea Act.   Feeling aggrieved and dissatisfied with the impugned

judgment and order dated 20.06.2019 passed by the learned

NCLAT, allowing the respondent’s appeal thereby holding that the

insolvency petition filed under Section 9 of the IBC would be

maintainable,   the   original   respondent­corporate   debtor   has

preferred the present statutory appeal.

3.Shri Shyam Divan, learned Senior Advocate has appeared

on behalf of the appellant­corporate debtor and Shri Amar Dave,

4

learned   Advocate  has   appeared   on  behalf   of   the  respondent­

operational creditor.

4.Shri Shyam Divan, learned Senior Advocate appearing on

behalf of the appellant­corporate debtor has taken us through

the relevant provisions of the Tea Act, 1953, more particularly

Section 16.  He has also taken us through the objects and the

purpose of the Tea Act.

4.1It   is   submitted   by   Shri   Shyam   Divan,   learned   Senior

Advocate appearing on behalf of the appellant that the Tea Act is

a special Act for the purpose of providing control by the Union of

India of the Tea Industry.   It is submitted that Section 16D(1) of

the Tea Act, 1953 provides for taking over the tea unit and the

tea undertaking inter alia if the Central Government is of the

opinion that the tea unit is being managed in a manner highly

detrimental to the tea industry or to public interest.     It is

submitted   that   Section   16D(4)   provides   that   the   Central

Government shall take such steps as may be necessary for the

purpose of efficiently managing the business of the undertaking.

It is submitted that any notification under Section 16D is to have

effect for a period not exceeding five years which can only be

extended if the Central Government is of the opinion that it is

expedient   to   do   so   in   public   interest,   for   such   period   not

5

exceeding one year at a time, and for total period not exceeding

six years.   It is submitted that Section 16E refers to the power of

the Central Government to restart the tea undertaking if it is

found   necessary  in  the   interest   of  the   general   public.     It  is

submitted that Section 16G specifically deals with a situation

such as in the present application.   It is submitted that an

insolvency process is also meant to culminate in liquidation, if

there is no revival.   It is submitted that since the Tea Act permits

for the Central Government to take over the management of a tea

estate which is not run properly, the prior permission under

Section 16G is applicable to such an estate, the management of

which has been taken over by the Government.  

4.2It is further submitted by Shri Shyam Divan, learned Senior

Advocate appearing on behalf of the appellant that the “winding

up”   process   under   the   Companies   Act,   1956   includes   the

insolvency proceedings under the IBC.   It is submitted that,

therefore,   initiation   of   any   proceedings   for   winding   up   or

liquidation by way of insolvency proceedings under the IBC shall

be maintainable only after the consent of the Central Government

is obtained, as required under Section 16G of the Tea Act which,

in the present case, is lacking.  

6

4.3It is further submitted by Shri Shyam Divan, learned Senior

Advocate appearing on behalf of the appellant that, in the present

case,  in the  proceedings challenging the  Central  Government

notification dated 28.01.2016 authorising the Tea Board to take

over the management and to take control of the 7 tea estates of

the   appellant­corporate   debtor,   the   High   Court   of   Calcutta

though has not stayed the notification, but only made an interim

arrangement for the management of 7 tea estates and the High

Court has directed/permitted the appellant to run the gardens in

a prudent business­like manner and to pay both the current and

arrear dues of the workers.     It is submitted that the interim

order   has   been   passed   for   improving   the   conditions   of   the

workers as also that of the tea estates.  

4.4It is further submitted by Shri Shyam Divan, learned Senior

Advocate appearing on behalf of the appellant that the provisions

of the Tea Act, 1953 apply to tea units, the management of which

have   been   taken   over   for   the   purpose   of   stimulating   the

production and manufacturing of tea.   It is submitted that the

control by the Tea Board of the manufacturing of tea from the tea

units is in public interest.   It is also a welfare legislation.  The

Tea Act is a Central Act and applies only to companies which are

having tea gardens or tea units.   It is submitted that if the

7

provisions  of  the  Tea  Act  are  applicable, then on  a  conjoint

reading of Section 16G, Section 16J and Section 16M of the Tea

Act, an application under Section 7 or Section 9 of the IBC would

not be maintainable and cannot be proceeded with without the

consent of the Central Government.  

4.5It is further submitted by Shri Shyam Divan, learned Senior

Advocate appearing on behalf of the appellant that, in the present

case, by passing the impugned judgment and order, the learned

NCLAT has erroneously relied upon Section 238 of the IBC to

hold that the IBC will have an overriding effect over the Tea Act.

It is submitted that Section 238 of the IBC will be applicable if

there   is   any   conflict   between   the   two   legislations.         It   is

submitted that, in the present case, there is no such conflict

between the Tea Act and the IBC.  It is submitted that even the

learned NCLAT in the impugned order recognizes and/or records

that   the   provisions   of   the   IBC   and   the   Tea   Act   are   not

inconsistent   with   each   other.     It   is   submitted   that   the   IBC

process can be started if the permission is obtained from the

Central Government by a financial creditor or an operational

creditor.     It is submitted that the provisions of Section 7 or

Section 9 may not require the consent of the Central Government

to initiate such proceedings, but when the management of the tea

8

gardens have been taken over by the Central Government under

the Tea Act, one will have to consider the provisions of the Tea

Act which requires the consent of the Central Government.  It is

submitted that, therefore, the process of insolvency resolution

under the IBC has not been stopped, but what it requires is an

additional   permission   under   the   Tea   Act   for   the   purpose   of

initiation of such insolvency proceeding.     It is submitted that

this should be logical as the management of the tea gardens is

already under the Central Government under the Tea Act for

public interest and for the interest of workers of the tea gardens.

4.6It is further submitted by Shri Shyam Divan, learned Senior

Advocate appearing on behalf of the appellant that both IBC and

the Tea Act are welfare legislations.   IBC is a general Act for

corporate resolution process for all corporates, but the Tea Act

protects corporates which have tea gardens.   The Tea Act is a

special legislation enacted by the Parliament for protecting the

Tea Industries and Tea Gardens and provides for taking over the

management by the Tea Board or the Central Government or any

person authorized by the Central Government for running the tea

gardens   or   protection   of   the   workers.   It   is   submitted   that,

therefore, its provisions can be harmoniously construed along

with the IBC.  

9

4.7Shri Shyam Divan, learned Senior Advocate appearing on

behalf of the appellant has heavily relied upon the decision of this

Court in the case of  Macquarie Bank Ltd. v. Shilpi Cable

Technologies   Ltd.  (2018)   2   SCC   674   as   well   as   the   recent

decision of this Court dated 14.08.2019 in the case of K. Kishan

v. M/s. Vijay Nirman Company Pvt. Ltd. (2018) 17 SCC 662, on

non­applicability of Section 238 of the IBC.   Making the above

submissions and relying upon the above decisions of this Court,

it is submitted by Shri Shyam Divan, learned Senior Advocate

appearing on behalf of the appellant­corporate debtor that since

there is no inconsistency between the Tea Act and the IBC, there

is no occasion to apply Section 238 of the IBC to give overriding

effect.   

4.8Making the above submissions and relying upon the above

decisions of this Court, it is prayed to allow the present appeal

and  quash  and set  aside  the impugned  judgment  and  order

passed by the learned NCLAT and restore the order passed by the

NCLT, Kolkata by holding that in absence of the consent of the

Central Government as provided under Section 16G of the Tea

Act,   the   insolvency   proceedings   initiated   by   the   respondent­

operational creditor under Section 9 of the IBC shall not be

maintainable.  

10

5.The present appeal is vehemently opposed by Shri Amar

Dave, learned Advocate appearing on behalf of the respondent­

operational creditor.

5.1It is  vehemently  submitted  by  Shri  Amar Dave,  learned

Advocate   appearing   on   behalf   of   the   respondent­operational

creditor that the IBC is a complete Code in itself.  It is submitted

that the IBC is a consolidating and amending law relating to re­

organization and insolvency resolution and for matters connected

therewith or incidental thereto.   It is submitted that the Code,

which was promulgated in 2016, has not provided for the pre­

requisite of obtaining consent from the Central Government for

initiating corporate insolvency resolution process like the Tea Act,

which is an earlier Act enacted in 1953.   It is submitted that,

thus,   such   a   pre­requisite   of   obtaining   consent   cannot   be

imported and/or read into the Code when the self­contained

Code itself does not provide for it.  

5.2It is further submitted that importing the requirement of

obtaining consent of the Central Government prior to initiating

the corporate insolvency resolution process would be completely

contrary to the over­riding nature of the Code, and of the clear

legislative intent of keeping the arms of the Government away

from the resolution process and of not delaying the process of

11

resolution. It is further submitted that an examination of Chapter

IIIA of the Tea Act reveals that the object of restarting/revival of

the tea company is a writ large in the scheme of the Tea Act.  It is

submitted that the said object of restarting/revival is borne out

from Section 16B(2), Section 16E(1)(b), Section 16I(1) and Section

16K of the Tea Act.  It is submitted that restarting/revival of the

company is also the object of the IBC, as is clear from the

Preamble of the IBC and also as observed by this Court in the

case of Swiss Ribbons Pvt. Ltd. v. Union of India [AIR 2019 SC

739 : (2019) 4 SCC 17].   It is submitted that therefore in the

event of any conflict between the two legislations, the provisions

of the IBC would prevail by virtue of Section 238 of the IBC.

5.3It is submitted by Shri Dave, learned Advocate appearing on

behalf of the respondent­operational creditor that the present

case is not one where Section 16G of the Tea Act applies at all, as

the   management   has   not   been   “taken   over”   by   the   Central

Government   or   the   Tea   Board.     It   is   submitted   that   the

notification dated 28.01.2016 was issued under Section 16E(1) of

the Tea Act.  It is submitted that, according to the sub­section (2)

thereof, the provisions of Section 16G shall apply to a notified

order made under Section 16E(1).  It is submitted that Section

16G(1)   shall   be   applicable   when   the   management   of   a   tea

12

undertaking or tea unit owned by a company has been taken over

by the Tea Board.  It is submitted that thus Section 16G(1) of the

Tea Act does not automatically get triggered with the issuance of

a notification under Section 16E(1) of the Tea Act, but becomes

applicable once the management of a tea undertaking or tea unit

owned by a company has been taken over by the Tea Board.  It is

submitted that, in the present case, pursuant to the interim

order passed by the Division Bench of the High Court of Calcutta

in which the notification dated 28.01.2016 is challenged by the

corporate debtor, the appellant­corporate debtor continues to be

in management and control of the tea units/gardens.     It is

submitted   that   therefore   application   of   Section   16E(1)   is   no

longer prevalent and consequently Section 16G of the Tea Act

shall not be applicable at all. 

5.4It   is   further   submitted   by   Shri   Dave,   learned   Advocate

appearing on behalf of the respondent­operational creditor that

Section 16G(1)(c) of the Tea Act is applicable to a proceeding for

“winding up” and not to proceeding for initiation of “corporate

insolvency resolution process”, as the both are not one and the

same proceedings.   It is submitted that winding up of a company

is  provided  for,  and  governed   by,  the  Companies  Act.     It  is

submitted   that,   on   the   other   hand,   initiation   of   corporate

13

insolvency resolution process is provided for, and governed by,

the Insolvency and Bankruptcy Code, 2016.  It is submitted that

both   these   processes   are   distinct   from   one   another   and   not

synonymous with one another.  It is submitted that the power of

the Parliament to make any law relating to winding up can be

traced to Entry nos. 33 and 34 of the Union List of the Seventh

Schedule of the Constitution.  It is submitted that, on the other

hand, the power of the Parliament to make any law relating to

insolvency can be traced to Entry no. 9 of the Concurrent List of

the Seventh Schedule of the Constitution.  It is submitted that,

thus, winding up and insolvency proceedings are not one and the

same as they have been mentioned under two separate entries in

two separate lists in the Seventh Schedule.   It is submitted that,

as such, Section 16G(1)(c) of the Tea Act, which mandates that

no winding up proceeding can lie in any court against a company

which has been taken over by the Tea Board without consent of

the Central Government, does not and cannot be interpreted to

mean that the said section applies to any proceeding for initiation

of corporate insolvency resolution process against a company

which has been taken over by the Tea Board.  It is submitted that

the learned NCLAT has rightly held that Section 16G(1)(c) relates

to winding up and, on the other hand, Section 9 of the IBC is not

14

a   proceeding   for   winding   up,   but   for   initiation   of   “corporate

insolvency resolution process” to ensure revival and continuation

of the corporate debtor by protecting the corporate debtor from

its own management and from corporate debt by liquidation.   In

support of his above submissions, Shri Dave, learned Advocate

appearing on behalf of the respondent­operational creditor, has

heavily replied upon the decisions of this Court in Innoventive

Industries Ltd. v. ICICI Bank [AIR 2017 SC 4084 at paras 16,

51 and 56 : (2018) 1 SCC 407], Swiss Ribbons Pvt. Ltd. [AIR

2019 SC 739 at paras 10 to 12 : (2019) 4 SCC 17] and  a decision

in PCIT v. Monnet Ispat and Energy Ltd.  (2018) 18 SCC 786.

Making   the   above   submissions   and   relying   upon   the   above

decisions of this Court, it is prayed to dismiss the present appeal

and to confirm the impugned judgment and order passed by the

learned NCLAT.

6.The short question which is posed for consideration of this

Court   is   whether   before   initiation   of   the   proceedings   under

Section 9 of the IBC, a consent of the Central Government as

provided under Section 16G(1)(c) of the Tea Act, 1953 is required

and/or whether in absence of any such consent of the Central

Government   the   proceedings   initiated   by   the   respondent­

15

operational   creditor   under   Section   9   of   the   IBC   would   be

maintainable or not?

7.Sections 16G of the Tea Act reads as under:

“16G. Application of Act 1 of 1956 .—(1) Where

the management of a tea undertaking or tea unit

owned by a company has been taken over by any

person or body of persons authorised by the Central

Government under this Act, then, notwithstanding

anything   contained   in   the   said   Act   or   in   the

memorandum   or   articles   of   association   of   such

company,— 

(a)  it shall not be lawful for the shareholders of

such   company   or   any   other   person   to

nominate   or   appoint   any   person   to   be   a

director of the company; 

(b)   no   resolution   passed   in   a   meeting   of   the

shareholders of such company shall be given

effect   to   unless   approved   by   the   Central

Government; 

(c)  no  proceeding  for  the   winding  up  of  such

company or for the appointment of receiver

in   respect   thereof   shall   lie   in   any   court

except   with   the   consent   of   the   Central

Government. 

(2)   Subject   to   the   provisions   contained   in   sub­

section (1), and to the other provisions contained in

this   Act,   and   subject   to   such   other   exceptions,

restrictions and limitations, if any, as the Central

Government   may,   by   notification   in   the   Official

Gazette specify in this behalf, the Companies Act,

1956, shall continue to apply to such company in the

same manner as it applied thereto before the issue of

the notified order.”

7.1In the present case, it is true that by notification dated

28.01.2016 issued under Section 16E of the Tea Act, the Central

16

Government   authorised   the   Tea   Board   to   take   over   the

management or the control of the seven tea estates mentioned in

the said notification.  However, the appellant challenged the said

notification before the High Court of Calcutta and the learned

Single   Judge   of   the   High   Court   dismissed   the   said   petition.

However, in an appeal, the Division Bench of the High Court of

Calcutta vide the interim order dated 20.09.2016 has permitted

the appellant­corporate debtor to continue with the management

of the said tea estates.  Therefore, in effect, the appellant herein

has been continued to be in management and control of the tea

estates,   despite   the   notification   under   Section   16E   dated

28.01.2016.     At   this   stage,   it   is   required   to   be   noted   that

notification under Section 16E of the Tea Act was issued by the

Central Government and the Central Government authorised the

Tea Board to take steps to take over the management and control

of the seven tea estates, having satisfied that the said seven tea

gardens were being managed by the appellant in a manner highly

detrimental to the tea industry and public interest.  Despite the

same, very surprisingly, by an interim arrangement, the Division

Bench   of   the   High   Court   of   Calcutta   has   handed   over   the

management   and   control   of   the   seven   tea   gardens   to   the

appellant, because of whose mis­management, it has deteriorated

17

the condition of the tea gardens run by the appellant.  Be that as

it   may,   the   fact   remains   that,   pursuant   to   the   interim

arrangement/order passed by the Division Bench of the High

Court   dated   29.09.2016,   the   appellant­corporate   debtor   is

continued to be in management and control of the seven tea

gardens and they are running the tea gardens.  Therefore, in the

facts and circumstances of the case, and more particularly when,

despite the notification under Section 16E of the Tea Act, the

appellant­corporate debtor is continued to be in management and

control of the tea gardens/units and are running the tea gardens

as if the notification dated under Section 16E has not been

issued, Section 16G of the Tea Act, more particularly Section

16G(1)(c), shall not be applicable at all.   On a fair reading of

Section 16G of the Tea Act, we are of the opinion that Section

16G of the Tea Act shall be applicable only in a case where the

actual management of a tea undertaking or tea unit owned by a

company has been taken over by any person or body of persons

authorised   by   the   Central   Government   under   the   Tea   Act.

Therefore, taking over the actual management and control by the

Central   Government   or   by   any   person   or   body   of   persons

authorised by the Central Government is  sine qua non  before

Section 16G of the Tea Act is made applicable.  Therefore, in the

18

facts and circumstances of the case, Section 16G(1)(c) shall not

be   applicable   at   all,   as   the   appellant­corporate   debtor   is

continued   to   be   in   management   and   control   of   the   tea

units/gardens.

7.2Now,  so  far  as  the  main issue,  namely,  whether  before

initiation of the proceedings under Section 9 of the IBC, a prior

consent of the Central Government as provided under Section

16G(1)(c) of the Tea Act is required or not and/or in absence of

any such consent of the Central Government, the proceedings

under Section 9 of the IBC shall be maintainable or not, is

concerned, at the outset, it is required to be noted that the IBC is

a complete Code in itself.  In a recent decision of this Court in the

case of  Swiss Ribbons Pvt. Ltd.  (supra), this Court had an

occasion to consider the Statement of Objects and Reasons of the

IBC and also the Preamble of the IBC, which when noted by this

Court   in   its   earlier   decision   in  Innoventive   Industries   Ltd.

(supra), in paragraphs 25 and 26 in the case of Swiss Ribbons

Pvt. Ltd.  (supra), this Court has referred to the Statement of

Objects and Reasons of the IBC and the Preamble of the IBC.

Paragraphs 25 and 26 are as under:

19

25. The Statement of Objects and Reasons for

the   Code   have   been   referred   to   in Innoventive

Industries [Innoventive   Industries   Ltd. v. ICICI Bank,

(2018) 1 SCC 407 : (2018) 1 SCC (Civ) 356] which

states: (SCC pp. 421­22, para 12)

“12.   …   The   Statement   of   Objects   and

Reasons of the Code reads as under:

‘Statement   of   Objects   and   Reasons.—

There is no single law in India that deals with

insolvency   and   bankruptcy.   Provisions

relating   to   insolvency   and   bankruptcy   for

companies can be found in the Sick Industrial

Companies (Special Provisions) Act, 1985, the

Recovery of Debts Due to Banks and Financial

Institutions Act, 1993, the Securitisation and

Reconstruction   of   Financial   Assets   and

Enforcement   of   Security   Interest   Act,   2002

and the Companies Act, 2013. These statutes

provide for creation of multiple fora such as

Board   of   Industrial   and   Financial

Reconstruction   (BIFR),   Debts   Recovery

Tribunal (DRT) and National Company Law

Tribunal (NCLT) and their respective Appellate

Tribunals.   Liquidation   of   companies   is

handled   by   the   High   Courts.   Individual

bankruptcy   and   insolvency   is   dealt   with

under the Presidency Towns Insolvency Act,

1909, and the Provincial Insolvency Act, 1920

and is dealt with by the courts. The existing

framework for insolvency and bankruptcy is

inadequate, ineffective and results in undue

delays in resolution, therefore, the proposed

legislation.

2.The   objective   of   the   Insolvency   and

Bankruptcy Code, 2015 is to consolidate and

amend the laws relating to reorganisation and

insolvency   resolution   of   corporate   persons,

partnership firms and individuals in a time­

bound manner for maximisation of value of

20

assets   of   such   persons,   to   promote

entrepreneurship,   availability   of   credit   and

balance the interests of all the stakeholders

including alteration in the priority of payment

of   government   dues   and   to   establish   an

Insolvency   and   Bankruptcy   Fund,   and

matters   connected   therewith   or   incidental

thereto. An effective legal framework for timely

resolution   of   insolvency   and   bankruptcy

would support development of credit markets

and   encourage   entrepreneurship.   It   would

also   improve   Ease   of   Doing   Business,   and

facilitate more investments leading to higher

economic growth and development.

3. The   Code   seeks   to   provide   for

designating   NCLT   and   DRT   as   the

adjudicating authorities for corporate persons

and   firms   and   individuals,   respectively,   for

resolution   of   insolvency,   liquidation   and

bankruptcy. The Code separates commercial

aspects   of   insolvency   and   bankruptcy

proceedings from judicial aspects. The Code

also seeks to provide for establishment of the

Insolvency   and   Bankruptcy   Board   of   India

(Board)   for   regulation   of   insolvency

professionals,   insolvency   professional

agencies   and   information   utilities.   Till   the

Board is established, the Central Government

shall   exercise   all   powers   of   the   Board   or

designate   any   financial   sector   regulator   to

exercise   the   powers   and   functions   of   the

Board. Insolvency professionals will assist in

completion   of   insolvency   resolution,

liquidation   and   bankruptcy   proceedings

envisaged in the Code. Information Utilities

would   collect,   collate,   authenticate   and

disseminate financial information to facilitate

such proceedings. The Code also proposes to

establish a fund to be called the Insolvency

and   Bankruptcy   Fund   of   India   for   the

purposes specified in the Code.

21

4. The   Code   seeks   to   provide   for

amendments in the Indian Partnership Act,

1932, the Central Excise Act, 1944, Customs

Act,   1962,   the   Income   Tax   Act,   1961,   the

Recovery of Debts Due to Banks and Financial

Institutions Act, 1993, the Finance Act, 1994,

the   Securitisation   and   Reconstruction   of

Financial Assets and Enforcement of Security

Interest   Act,   2002,   the   Sick   Industrial

Companies   (Special   Provisions)   Repeal   Act,

2003, the Payment and Settlement Systems

Act, 2007, the Limited Liability Partnership

Act, 2008, and the Companies Act, 2013.

5. The Code seeks to achieve the above

objectives.’”

26. The Preamble of the Code states as follows:

“An   Act   to   consolidate   and   amend   the

laws relating to reorganisation and insolvency

resolution of corporate persons, partnership

firms and individuals in a time­bound manner

for maximisation of value of assets of such

persons,   to   promote   entrepreneurship,

availability of credit and balance the interests

of all the stakeholders including alteration in

the order of priority of payment of government

dues   and   to   establish   an   Insolvency   and

Bankruptcy Board of India, and for matters

connected therewith or incidental thereto.”

7.3After noticing and considering the Statement of Objects and

Reasons for the IBC and the Preamble to the Code, thereafter this

Court has observed and held in paragraphs 27 and 28 as under:

22

“27. As   is   discernible,   the   Preamble   gives   an

insight into what is sought to be achieved by the

Code. The Code is first and foremost, a Code for

reorganisation and insolvency resolution of corporate

debtors. Unless such reorganisation is effected in a

time­bound manner, the value of the assets of such

persons will deplete. Therefore, maximisation of value

of   the   assets   of   such   persons   so   that   they   are

efficiently   run   as   going   concerns   is   another   very

important objective of the Code. This, in turn, will

promote   entrepreneurship   as   the   persons   in

management of the corporate debtor are removed and

replaced   by   entrepreneurs.   When,   therefore,   a

resolution plan takes off and the corporate debtor is

brought back into the economic mainstream, it is

able to repay its debts, which, in turn, enhances the

viability of credit in the hands of banks and financial

institutions. Above all, ultimately, the interests of all

stakeholders are looked after as the corporate debtor

itself becomes a beneficiary of the resolution scheme

—workers are paid, the creditors in the long run will

be repaid in full, and shareholders/investors are able

to maximise their investment. Timely resolution of a

corporate debtor who is in the red, by an effective

legal framework, would go a long way to support the

development   of   credit   markets.   Since   more

investment can be made with funds that have come

back   into   the   economy,   business   then   eases   up,

which leads, overall, to higher economic growth and

development   of   the   Indian   economy.   What   is

interesting to note is that the Preamble does not, in

any   manner,   refer   to   liquidation,   which   is   only

availed   of   as   a   last   resort   if   there   is   either   no

resolution plan or the resolution plans submitted are

not   up   to   the   mark.   Even   in   liquidation,   the

liquidator   can   sell   the   business   of   the   corporate

debtor   as   a   going   concern.

(See ArcelorMittal [ArcelorMittal   (India)   (P)

Ltd. v. Satish Kumar Gupta, (2019) 2 SCC 1] at para

83, fn 3).

23

28. It can thus be seen that the primary focus of

the legislation is to ensure revival and continuation

of the corporate debtor by protecting the corporate

debtor   from   its   own   management   and   from   a

corporate death by liquidation. The Code is thus a

beneficial legislation which puts the corporate debtor

back on its feet, not being a mere recovery legislation

for creditors. The interests of the corporate debtor

have, therefore, been bifurcated and separated from

that of its promoters/those who are in management.

Thus, the resolution process is not adversarial to the

corporate   debtor   but,   in   fact,   protective   of   its

interests. The moratorium imposed by Section 14 is

in the interest of the corporate debtor itself, thereby

preserving the assets of the corporate debtor during

the resolution process. The timelines within which

the resolution process is to take place again protects

the corporate debtor's assets from further dilution,

and also protects all its creditors and workers by

seeing that the resolution process goes through as

fast as possible so that another management can,

through   its   entrepreneurial   skills,   resuscitate   the

corporate debtor to achieve all these ends.

7.4Section 16G(1)(c) refers to the proceeding for winding up of

such   company   or   for   the   appointment   of   receiver   in   respect

thereof.  Therefore, as such, the proceedings under Section 9 of

the IBC shall not be limited and/or restricted to winding up

and/or   appointment   of   receiver   only.       The   winding

up/liquidation of the company shall be the last resort and only

on   an   eventuality   when   the   corporate   insolvency   resolution

process fails.   As observed by this Court in Swiss Ribbons Pvt.

Ltd.  (supra), referred to hereinabove, the primary focus of the

24

legislation   while   enacting   the   IBC   is   to   ensure   revival   and

continuation of the corporate debtor by protecting the corporate

debtor from its own management and from a corporate debt by

liquidation and such corporate insolvency resolution process is to

be completed in a time­bound manner.   Therefore, the entire

“corporate   insolvency   resolution   process”   as   such   cannot   be

equated with “winding up proceedings”.   Therefore, considering

Section 238 of the IBC, which is a subsequent Act to the Tea Act,

1953, shall be applicable and the provisions of the IBC shall have

an over­riding effect over the Tea Act, 1953.     Any other view

would   frustrate   the   object   and   purpose   of   the   IBC.     If   the

submission on behalf of the appellant that before initiation of

proceedings   under   Section   9   of   the   IBC,   the   consent   of   the

Central Government as provided under Section 16G(1)(c) of the

Tea Act is to be obtained, in that case, the main object and

purpose   of   the   IBC,   namely,   to   complete   the   “corporate

insolvency resolution process” in a time­bound manner, shall be

frustrated.     The sum and substance of the above discussion

would be that the provisions of the IBC would have an over­riding

effect over the Tea Act, 1953 and that no prior consent of the

Central Government before initiation of the proceedings under

Section 7 or Section 9 of the IBC would be required and even

25

without such consent of the Central Government, the insolvency

proceedings under Section 7 or Section 9 of the IBC initiated by

the operational creditor shall be maintainable.   

8.In view of the above and for the reasons stated above, the

present appeal fails and the same deserves to be dismissed and is

accordingly dismissed.  The impugned judgment and order dated

20.06.2019 passed by the learned NCLAT holding that insolvency

petition under Section 9 of the Insolvency and Bankruptcy Code,

2016   initiated   by   the   respondent­operation   creditor   shall   be

maintainable, is hereby confirmed.  No costs.

..................................J.

(ARUN MISHRA)

...................................J.

(M. R. SHAH)

New Delhi                                              ...................................J.

October 04, 2019                                   (B. R. GAVAI)