1

                   REPORTABLE

           IN THE SUPREME COURT OF INDIA

           CIVIL ORIGINAL JURISDICTION

            ARBITRATION PETITION (CIVIL) NO. 48/2019   

Indus Biotech Private Limited            .…  Petitioner(s)

Versus

Kotak India Venture (Offshore)

Fund (earlier known as Kotak India

Venture Limited) & Ors.   …. Respondent(s)

WITH

 Civil Appeal No.1070 /2021 @     SLP (C) NO. 8120 OF 2020.

J U D G M E N T

1.Leave granted in Special Leave Petition.

2.The   Arbitration   Petition   is   filed   by   ‘Indus   Biotech

Private Limited’ under Section 11(3) read with Sections 11(4)

(a) and 11(12)(a) of the Arbitration and Conciliation Act,

1996 (‘Act, 1996’ for short) seeking the appointment of an

Arbitrator on behalf of the respondent Nos. 1 to 4 so as to

constitute   an   Arbitral   Tribunal   to   adjudicate   upon   the

disputes that have arisen between the petitioner and the

2

respondent Nos. 1 to 4 herein.  The petition filed before this

Court is due to the fact that the respondent No.1 is a

Mauritius   based   Company   and   the   dispute   qualifies   as

international   arbitration.     The   respondents   No.   2   to   4

though are Indian entities, they are the sister ventures of

respondent No.1.   Further, according to the petitioner the

subject matter involved is the same, though under different

agreements, the arbitration could be conducted as a single

process, by a single Arbitral Tribunal.   Hence a common

petition is filed before this Court, instead of bifurcating the

causes of action and availing their remedy before the High

Court in respect of similar disputes with respondents No.2

to 4.

3.The   petition   seeking   constitution   of   the   Arbitral

Tribunal   emanates   from   the   Share   Subscription   and

Shareholders’   Agreements   (‘SS   and   SA’   for   short)   dated

20.07.2007, 12.07.2007, 09.01.2008 and the Supplemental

Agreements dated 22.03.2013 and 19.07.2017.   Through

the said agreements the respondent Nos. 1 to 4 subscribed

to   equity   shares   and   Optionally   Convertible   Redeemable

Preference Shares (‘OCRPS’ for short) in the company i.e.

3

Indus Biotech Private Ltd.     In the process of business, a

decision was taken by the petitioner company to make a

Qualified Initial Public Offering (‘QIPO’ for short).  However,

under Regulation 5(2) of Securities and Exchange Board of

India   (Issue   of   Capital   and   Disclosure   Requirements),

Regulations 2018 (‘SEBI Regulations’ for short), a company

which has any outstanding convertible securities or any

other right which would entitle any person with an option to

receive equity shares of the issuer is not entitled to make

QIPO. 

4.  In   that   view,   it   had   become   necessary   for   the

respondents No.1 to 4 to convert their respective preference

shares invested in Indus Biotech Private Ltd., into equity

shares.  In that context the petitioner company proposed to

convert the OCRPS invested by the respondents No. 1 to 4,

into equity shares.   In the said process of negotiation, a

dispute   is   stated   to   have   arisen   between   the   petitioner

company and the respondents No. 1 to 4, with regard to the

calculation   and   conversion   formula   to   be   applied   in

converting the preference shares of the respondents No. 1 to

4, into equity shares.   As per the formula applied by the

4

respondent Nos. 1 to 4, it was claimed by them that they

would be entitled to 30 per cent of the total paid up share

capital in equity shares.  The petitioner company, by relying

on the reports of the auditors and valuer contended that the

respondents No. 1 to 4 would be entitled to approximately

10 per cent of the total paid up share capital paid by the

respondent as per their conversion formula.

5.   The dispute in question, according to the petitioner

company is with regard to the appropriate formula to be

adopted and to arrive at the actual percentage of the paid­

up   share   capital   which   would   be   converted   into   equity

shares and the refund if any thereafter. Until an amicable

decision is taken there is no liability to repay the amount.

Therefore, there is no ‘debt’ or ‘default’, nor is the petitioner

company unable to pay.  The petitioner company is a profit­

making company and is engaged in its day­to­day activity.

Since the parties themselves had not resolved the issue, the

petitioner company contends that the said dispute is to be

resolved through Arbitration by the Arbitral Tribunal.

6.On the said issue, the respondents No. 1 to 4 would

however contend that the fact of the respondents No. 1 to 4

5

herein having subscribed to the OCRPS is not in dispute.  In

such  event,   on  redemption   of   the   same,   the   amount   is

required   to   be   paid   by   the   petitioner   company.     The

respondents   No.   1   to   4   contend   that   on   redemption   of

OCRPS,   a   sum   of   Rs.   367,08,56,503/­   (Rupees   Three

Hundred Sixty­Seven Crore Eight Lakh Fifty­Six Thousand

Five   Hundred   Three)   became   due   and   payable.     The

respondents No. 1 to 4 having demanded the said amount

and since the same had not been paid by the petitioner

company, it is contended that the same had constituted

default.  It is contended that as the debt had not been paid

by the company it had given a cause of  action for the

respondents No. 1 to 4 herein to invoke the jurisdiction of

the Adjudicating Authority, NCLT by initiating the Corporate

Insolvency   Resolution   Process   (‘CIRP’   for   short)   provided

under the Insolvency and Bankruptcy Code, 2016 (‘IB Code’

for short). 

7.  Accordingly,   the   respondent   No.2   herein   filed   the

petition under Section 7 of IB Code before the NCLT in IBC

No.3077/2019   dated   16.08.2019   seeking   appointment   of

Resolution Professional.  In the said petition, the petitioner

6

company   herein   filed   a   Miscellaneous   Application

No.3597/2019 under Section 8 of the Act, 1996 seeking a

direction to refer the parties to arbitration, for the reasons

indicated therein which is as noted above and is similar to

the contention in the arbitration petition.  The respondent

No.2   herein   objected   to   consideration   of   the   said

application.  

8.The NCLT, Mumbai Bench­IV through its order dated

09.06.2020 has taken note of the rival contentions and has

allowed the application filed by the petitioner herein under

Section 8 of the Act, 1996.   As a consequence, the petition

filed by the respondent No.2 herein under Section 7 of the

IB Code is dismissed.  The respondent No.2 herein claiming

to be aggrieved by the said order dated 09.06.2020 passed

by the NCLT is before this Court in the connected SLP.  

9.Since the rank of the parties is different in the above

noted, two petitions, for the ease of reference and clarity,

the parties would be referred to by their name and the

respondents No. 1 to 4 in the Arbitration Petition will be

collectively referred to as ‘Kotak India Venture’.

10.In the  above  backdrop,  we  have  heard  Mr.  Shyam

Divan, Mr. Aryama Sundaram, Mr. Mukul Rohatgi and Mr.

7

Ritin Rai  respective  learned  senior  counsel  on  behalf   of

Indus Biotech Private Limited, Dr. Abhishek Manu Singhvi,

learned senior counsel on behalf of Kotak India Venture as

also Mr. Khambhatta, Mr. Neeraj Kishan Kaul, Mr. Nakul

Dewan, Mr. ANS Nadkarni for the other parties and perused

the petition papers.  

11.As   a   matter   of   fact,   the   transaction   entered   into

between the parties arising out of the SS and SA dated

20.07.2007, 12.07.2007, 09.01.2008 and the supplemental

agreements   dated   22.03.2013   and   19.07.2017   is   not   in

dispute.     The   further   fact   that   the   SS   and   SA   dated

20.07.2007, 12.07.2007 and 09.01.2008 vide Clause 20.4

provides   for   arbitration   in   the   event   of   any   dispute,

controversy   or   claim   arising   out   of,   relating   to   or   in

connection with the said agreement is also not in dispute.

Further the supplemental agreements vide Clause 13 and

19 respectively provides that the provision for arbitration in

Clause 20.4 of the SS and SA agreement dated 20.07.2007

shall apply to the supplemental agreement is also evident. If

in that context the matter is looked at, there would be no

need for this Court to advert to any other aspect in the

8

petition filed under Section 11 of the Act, 1996 since in the

normal   circumstance,   on   constitution   of   the   Arbitral

Tribunal all other issues are to be gone into by the Arbitral

Tribunal relating to the above noted dispute between the

parties.  However, the nature of Arbitral Tribunal will have

to be considered since one is international arbitration and

the other are domestic.

12.Despite the said position,   before concluding on the

Arbitration Petition filed by Indus Biotech Private Limited,

keeping in perspective   the objection raised by the Kotak

India Venture relating to the petition having already been

instituted before the NCLT under Section 7 of the IBC and

also   keeping   in   perspective   the   order   dated   09.06.2020

passed by NCLT disposing of the application filed under

Section 8 of the Act, 1996;   the matter requires deeper

consideration   on   that   aspect   since   Dr.   Abhishek   Manu

Singhvi,   the   learned   senior   counsel   for   the   Kotak   India

Venture has contended with regard to a serious error said to

have   been   committed   by   the   NCLT   in   entertaining   an

application under Section 8 of the Act, 1996 in the backdrop

of   the   legal   duty   cast   on   NCLT   to   proceed   strictly   in

9

accordance with the procedure contemplated under Section

7 of IB Code. It is further contented that Indus Biotech

Private Limited having defaulted, the event enabling the

petition under Section 7 of IB Code has occurred and the

dispute   sought   to   be   raised   is   not   arbitrable   after   the

insolvency proceeding is commenced. 

13.Before adverting to the contentions in this regard, it is

to be taken note that against the order dated 09.06.2020

assailed in the special leave petition, Kotak India Venture in

the normal course if aggrieved, ought to have availed the

remedy   of   appeal   by   filing   an   appeal   in   the   NCLAT   as

provided under Section 61 of IB Code.   Having not done so,

in a normal circumstance we would have chosen to relegate

Kotak India Venture to avail the alternate remedy of appeal.

The contention on behalf of Kotak India Venture that they

do not have the remedy of appeal as it is an order disposing

an application filed under Act, 1996 and not an order under

the part as provided in Section 61 of IB Code is noted only

to be rejected.  The order dated 09.06.2020 is certainly an

order passed by the Adjudicating Authority under IB Code

and petition under Section 7 of that Code is also disposed.

10

However, as noted from the narration made above, the order

dated 09.06.2020 passed by the NCLT is while taking note

of petition under Section 7 of IB Code, in the backdrop of

Indus Biotech seeking for the resolution of dispute through

arbitration and the Arbitration Petition to that effect was

already pending before this Court as on the date the order

was   passed   by   the   NCLT.     It   is   only   in   this   special

circumstance we have proceeded to entertain the petition

and examine the matter on merits.

14.   In order to arrive at a conclusion on the correctness

or  otherwise   of  the   impugned   order,  at   the  outset  it   is

necessary for us to take note of the scope of the proceedings

under Section 7 of the IB Code to which detail reference is

made with reference to the definitions in Section 3(6), 3(8),

3(11),   3(12)   and   5(7)   of   the   Code.     It   provides   for   the

‘financial   creditor’   to   file   an   application   for   initiating

Corporate   Insolvency   Resolution   Process   against   a

‘corporate debtor’ before the Adjudicating Authority when

‘default’   has   occurred.     The   provision,   therefore,

contemplates that in order to trigger an application there

should be in existence   four factors: (i) there should be a

11

‘debt’ (ii) ‘default’ should have occurred (iii) debt should be

due to ‘financial creditor’ and (iv) such default which has

occurred   should   be   by   a   ‘corporate   debtor’:     On   such

application being filed with the compliance required under

sub­Section (1) to (3) of Section 7 of IB Code, a duty is cast

on the Adjudicating Authority to ascertain the existence of a

default if shown from the records or on the basis of other

evidence   furnished   by   the   financial   creditor,   as

contemplated under sub­Section (4) to Section 7 of IB Code.

15.This Court had the occasion to consider exhaustively

the scheme and working of the IB Code in the case of

Innoventive   Industries   Limited   vs.   ICICI   Bank   and

Another (2018) 1 SCC 407.  The proceeding under Section 7

of the IB Code and the scope thereof is articulated in paras

27 to 30 which read hereunder, 

“27.     The scheme of the Code is to ensure that when a

default takes place, in the sense that a debt becomes due

and is not paid, the insolvency resolution process begins.

Default is defined in Section 3(12) in very wide terms as

meaning non­payment of a debt once it becomes due and

payable, which includes non­payment of even part thereof

or an instalment amount. For the meaning of “debt”, we

have to go to Section 3(11), which in turn tells us that a

debt means a liability of obligation in respect of a “claim”

and   for   the   meaning   of   “claim”,  we   have   to  go  back   to

Section   3(6)   which   defines   “claim”   to   mean   a   right   to

payment even if it is disputed. The Code gets triggered the

moment default is of rupees one lakh or more (Section 4).

12

The   corporate   insolvency   resolution   process   may   be

triggered   by   the   corporate   debtor   itself   or   a   financial

creditor or operational creditor. A distinction is made by the

Code   between   debts   owed   to   financial   creditors   and

operational creditors. A financial creditor has been defined

under Section 5(7) as a person to whom a financial debt is

owed and a financial debt is defined in Section 5(8) to mean

a debt which is disbursed against consideration for the time

value of money. As opposed to this, an operational creditor

means a person to whom an operational debt is owed and

an operational debt under Section 5(21) means a claim in

respect of provision of goods or services.

28. When it comes to a financial creditor triggering the

process, Section 7 becomes relevant. Under the Explanation

to Section 7(1), a default is in respect of a financial debt

owed to any financial creditor of the corporate debtor — it

need not be a debt owed to the applicant financial creditor.

Under Section 7(2), an application is to be made under sub­

section   (1)   in   such   form   and   manner   as   is   prescribed,

which   takes   us   to   the   Insolvency   and   Bankruptcy

(Application to Adjudicating Authority) Rules, 2016. Under

Rule 4, the application is made by a financial creditor in

Form 1 accompanied by documents and records required

therein. Form 1 is a detailed form in 5 parts, which requires

particulars  of  the  applicant   in  Part   I,  particulars  of  the

corporate   debtor   in   Part   II,   particulars   of   the   proposed

interim resolution professional in Part III, particulars of the

financial   debt   in   Part   IV   and   documents,   records   and

evidence of default in Part V. Under Rule 4(3), the applicant

is   to   dispatch   a   copy   of   the   application   filed   with   the

adjudicating authority by registered post or speed post to

the   registered   office   of   the   corporate   debtor.   The   speed,

within which the adjudicating authority is to ascertain the

existence of a default from the records of the information

utility or on the basis of evidence furnished by the financial

creditor, is important. This it must do within 14 days of the

receipt of the application. It is at the stage of Section 7(5),

where the adjudicating authority is to be satisfied that a

default has occurred, that the corporate debtor is entitled to

point out that a default has not occurred in the sense that

the “debt”, which may also include a disputed claim, is not

due. A debt may not be due if it is not payable in law or in

fact.   The   moment   the   adjudicating   authority   is   satisfied

that   a   default   has   occurred,   the   application   must   be

admitted unless it is incomplete, in which case it may give

notice to the applicant to rectify the defect within 7 days of

receipt of a notice from the adjudicating authority. Under

13

sub­section   (7),   the   adjudicating   authority   shall   then

communicate the order passed to the financial creditor and

corporate debtor within 7 days of admission or rejection of

such application, as the case may be.

29. The scheme of Section 7 stands in contrast with the

scheme under Section 8 where an operational creditor is,

on the occurrence of a default, to first deliver a demand

notice of the unpaid debt to the operational debtor in the

manner provided in Section 8(1) of the Code. Under Section

8(2), the corporate debtor can, within a period of 10 days of

receipt   of   the   demand   notice   or   copy   of   the   invoice

mentioned  in  sub­section  (1),   bring   to  the   notice  of   the

operational creditor the existence of a dispute or the record

of the pendency of a suit or arbitration proceedings, which

is   pre­existing—i.e.   before   such   notice   or   invoice   was

received   by   the   corporate   debtor.   The   moment   there   is

existence of such a dispute, the operational creditor gets

out of the clutches of the Code.

30. On the other hand, as we have seen, in the case of a

corporate debtor who commits a default of a financial debt,

the adjudicating authority has merely to see the records of

the information utility or other evidence produced by the

financial   creditor   to   satisfy   itself   that   a   default   has

occurred. It is of no matter that the debt is disputed so long

as the debt is “due” i.e. payable unless interdicted by some

law   or   has   not   yet   become   due   in   the   sense   that   it   is

payable at some future date. It is only when this is proved

to the satisfaction of the adjudicating authority that the

adjudicating authority may reject an application and not

otherwise.”

               (Emphasis supplied)

16.   Dr. Singhvi, learned senior counsel while seeking to

repel   the   contention   put   forth   on   behalf   of   the   Indus

Biotech   Private   Limited   seeks   to   emphasise   that   a

proceeding under Section 7 of IB Code is to be considered

in a stringent manner.  Referring to the Preamble to the IB

14

Code, it is contended that the same has evolved after all the

earlier   processes   like   civil   suit,   winding   up   petition,

SARFAESI proceeding and SICA have failed to secure the

desired result. The provision under the IB Code is with the

intention of making a debtor to seek the creditor. In that

regard, Dr. Singhvi has referred to the decisions in the case

of Swiss Ribbons Private Limited and Another vs. Union

of India and Others (2019) 4 SCC 17 and Booz Allen and

Hamilton   INC.   vs.   SBI   Home   Finance   Limited   and

Others (2011) 5 SCC 532 to contend that the proceeding

under Section 7 of IB Code is an action  in rem.  As such

insolvency and winding up matters are non­arbitrable. In

that background, the nature of transaction under the SS

and SA was referred. It is in that regard contended that the

agreement provides for the manner of redemption as also

the redemption value. The date of redemption is fixed as

31.12.2018.  The OCRPS when redeemed is payable, within

15 days from the date of redemption. In such situation,

there   is   no   other   issue   which   require   resolution   by

arbitration. Further, it is contended Clause 5.1 and 5.2 in

Schedule J to the agreement provided that the redemption

15

value shall constitute a debt outstanding by the Company

to   the   holder.     Hence   the   amount   being   debt   on   the

redemption date, if not paid within 15 days of redemption

constituted default.  In that background, when the petition

under   Section  7   of   IB  Code   was   filed   the   Adjudicating

Authority ought to have looked into that aspect alone and

the consideration of an application filed under Section 8 of

the Act, 1996 is without jurisdiction is the contention. 

17.The procedure contemplated will indicate that before

the Adjudicating Authority is satisfied as to whether the

default has occurred or not, in addition to the material

placed by the financial creditor, the corporate debtor is

entitled to point out that the default has not occurred and

that   the   debt   is   not   due,   consequently   to   satisfy   the

Adjudicating Authority that there is no default.   In such

exercise undertaken by the Adjudicating Authority if it is

found that there is default, the process as contemplated

under sub­Section (5) of Section 7 of IB Code is to be

followed as provided under sub­Section 5(a); or if there is

no   default   the   Adjudicating   Authority   shall   reject   the

application as provided under sub­Section 5(b) to Section 7

16

of IB Code.  In that circumstance if the finding of default is

recorded and the Adjudicating Authority proceeds to admit

the   application,   the   Corporate   Insolvency   Resolution

Process commences as provided under sub­section (6) and

is  required   to   be   processed   further.     In  such  event,   it

becomes a proceeding in rem on the date of admission and

from   that   point   onwards   the   matter   would   not   be

arbitrable.  The only course to be followed thereafter is the

resolution process under IB Code.   Therefore, the trigger

point is not the filing of the application under Section 7 of

IB Code but admission of the same on determining default.

18.   In that circumstance, though Dr. Singhvi has referred

to the evolution of IB Code after all earlier legal process had

failed   to give the rightful place to the creditor; which is

sought to be achieved by the IB Code, it cannot be said that

by the procedure prescribed under the IB Code it means

that the claim of the creditor if made before the NCLT, more

particularly under Section 7 of IB Code is sacrosanct and

the corporate debtor is denuded of putting forth its version

or the contention to show to the Adjudicating Authority

that   the   default   has   not   occurred   and   explain   the

17

circumstance for contending so. In fact, in the very decision

relied on by both the parties in the case of  Innoventive

Industries Limited  (supra), this court while considering

the scope of the various provisions under the Act and while

referring to the procedure contemplated in a petition under

Section 7 of the IB Code, which is also extracted supra

reads thus: ­ 

“It is at the stage of Section 7(5), where the Adjudicating

Authority is to be satisfied that default has occurred, that

the corporate debtor is entitled to point out that a default

has not occurred in the sense that the ‘debt’, which may

also include a disputed claim, is not due. A debt may not

be due if it is not payable in law or in fact.”

19.  In the instant case, Dr. Singhvi, as noted earlier has

referred to clause 5.1 and 5.2 contained in Schedule J to

the agreement to contend that the OCRPS would become

due  within 15  days  from  the   redemption  date  and   the

parties   are   agreed   that   it   shall   constitute   a   debt

outstanding by the company to the Holder. The question

would be; whether that alone was sufficient to come to a

conclusion   that   there   was   default   as   well   in   the   fact

situation of the present nature. It is no doubt true that the

original period of the OCRPS was up to 31.12.2018, on

18

which date it could be redeemed. In that background, Mr.

Shyam Divan, learned senior counsel for Indus Biotech

Private Limited has drawn our attention to Clause 4 and 6

of the very same document to indicate that it provides for

early redemption under the circumstances stated therein.

Vide clause 6 thereof it has provided that the OCRPS could

be converted into equity shares of the company in the

circumstances   provided   therein,   which   is   also   on   the

occurrence of QIPO or Strategic Sale, provided that the

OCRPS   shall   be   converted   in   the   manner   indicated.

Regulation 5(2) of SEBI – ICDR Regulations mandated the

same. In that regard, Mr. Divan has also referred to the

Board meeting held on 14.03.2018 wherein QIPO related

matters were taken into consideration and the conversion

of   the   preference   shares   was   discussed,   to   which   the

Nominee   Director   representing   the   Kotak   India   Venture

Group was also a party. The said issue was also discussed

in   the   subsequent   meeting   dated   06.04.2018   and

10.04.2018. Therefore, the said events prima facie indicate

that the process of converting the OCRPS into equity shares

and the allotment thereof was an issue which had already

19

commenced   a   while   before   the   redemption   date   agreed

upon i.e., 31.12.2018 had arrived.

20.   Therefore, in a fact situation of the present nature

when   the   process   of   conversion   had   commenced   and

certain   steps   were   taken   in   that   direction,   even   if   the

redemption date is kept in view and the clause in Schedule

J indicating that redemption value shall constitute a debt

outstanding is taken note; when certain transactions were

discussed between the parties and had not concluded since

the point as to whether it was 30 per cent of the equity

shares in the company or 10 per cent by applying proper

formula   had   not   reached   a   conclusion   and   thereafter

agreed or disagreed, it would not have been appropriate to

hold that there is default and admit the petition merely

because a claim was made by Kotak Venture as per the

originally   agreed   date   and   a   petition   was   filed.   In   the

process of consideration to be made by the Adjudicating

Authority the facts in the particular case is to be taken into

consideration before arriving at a conclusion as to whether

a default has occurred even if there is a debt in strict sense

20

of the term, which exercise in the present case has been

done by the Adjudicating Authority. 

21.     In such circumstance if the Adjudicating Authority

finds   from   the   material   available   on   record   that   the

situation is not yet ripe to call it a default, that too if it is

satisfied that it is profit making company and certain other

factors   which   need   consideration,   appropriate   orders   in

that   regard   would   be   made;   the   consequence   of   which

could be the dismissal of the petition under Section 7 of IB

Code on taking note of the stance of the corporate debtor.

As otherwise if in every case where there is debt, if default

is also assumed and the process becomes automatic, a

company   which   is   ably   running   its   administration   and

discharging   its   debts   in   planned   manner   may   also   be

pushed to the Corporate Insolvency Resolution Process and

get   entangled   in   a   proceeding   with  no   point  of   return.

Therefore, the Adjudicating Authority certainly would make

an   objective   assessment   of   the   whole   situation   before

coming to a conclusion as to whether the petition under

Section   7   of   IB   Code   is   to   be   admitted   in   the   factual

background. Dr. Singhvi, however contended, that when it

21

is shown the debt is due and the same has not been paid

the Adjudicating Authority should record default and admit

the petition.  He contends that even in such situation the

interest   of   the   corporate   debtor   is   not   jeopardised

inasmuch   as   the   admission   orders   made   by   the

Adjudicating   Authority   is   appealable   to  the   NCLAT   and

thereafter to the Supreme Court where the correctness of

the order in any case would be tested.  We note, it cannot

be   in   dispute   that   so   would   be   the   case   even   if   the

Adjudicating Authority takes a view that the petition is not

ripe   to   be   entertained   or   does   not   constitute   all   the

ingredients, more particularly default, to admit the petition,

since   even   such   order   would   remain   appealable   to   the

NCLAT and the Supreme Court where the correctness in

that regard also will be examined.

22.   In the above backdrop the question would be as to

whether a grave error as contended on behalf of Kotak

Venture   is   committed   by   the   Adjudicating   Authority   by

observing in the course of the order that the invocation of

arbitration in a case like this seems to be justified. In our

view,   the   stage   of   the   proceedings   at   which   the   said

22

observation was made will  be relevant.  If the case has

reached the stage to the status of a proceeding in rem, then

such observation would not be justified and sustainable

but not otherwise. In the instant case, the petition was yet

to be admitted and, therefore had not assumed the status

of a proceedings in rem.

23.The tests to be applied to determine as to when the

subject matter is not arbitrable and on applying such test,

actions in rem is not arbitrable is laid down by this Court in

the case of Vidya Drolia and Others Vs. Durga Trading

Corporation (2021 2 SCC 1) which reads as hereunder:

“76.   In view of the above discussion, we would like to

propound a fourfold test for determining when the subject

matter   of   a   dispute   in   an   arbitration   agreement   is   not

arbitrable:

76.1  (1) when cause of action and subject matter of the

dispute relates to actions  in rem,  that do not pertain to

subordinate rights  in personam  that arise from rights  in

rem.

76.2(2) when cause of action and subject matter of the

dispute affects third party rights; have  erga omnes  effect;

require centralized adjudication, and mutual adjudication

would not be appropriate and enforceable;

76.3 (3)  when cause of action and subject matter of the

dispute relates to inalienable sovereign and public interest

functions of the State and hence mutual adjudication would

be unenforceable; and

23

76.4  (4)     when   the   subject­matter   of   the   dispute   is

expressly or by necessary implication non­arbitrable as per

mandatory statute(s).

76.5  (5)  These tests are not watertight compartments; they

dovetail and overlap,  albeit  when applied holistically and

pragmatically   will   help   and   assist   in   determining   and

ascertaining with great degree of certainty when as per law

in India, a dispute or subject matter is non­arbitrable.  Only

when the answer is affirmative that the subject matter of

the dispute would be non­arbitrable.

76.6. However, the aforesaid principles have to be applied

with   care   and   caution   as   observed   in Olympus

Superstructures   (P)   Ltd. [Olympus   Superstructures   (P)

Ltd. v. Meena Vijay Khetan, (1999) 5 SCC 651] : (SCC p.

669, para 35)

                       “35. … Reference is made there to certain

disputes like criminal offences of a public nature,

disputes   arising   out   of   illegal   agreements   and

disputes   relating   to   status,   such   as   divorce,

which cannot be referred to arbitration. It has,

however,   been   held   that   if   in   respect   of   facts

relating   to   a   criminal   matter,   say,   physical

injury, if there is a right to damages for personal

injury, then such a dispute can be referred to

arbitration   (Keir v. Leeman [Keir v. Leeman,

(1846) 9 QB 371 : 115 ER 1315] ). Similarly, it

has been held that a husband and a wife may

refer to arbitration the terms on which they shall

separate,   because   they   can   make   a   valid

agreement between themselves on that matter.

77. Applying   the   above   principles   to   determine   non­

arbitrability, it is apparent that insolvency or intracompany

disputes have to be addressed by a centralised forum, be

the court or a special forum, which would be more efficient

and   has   complete   jurisdiction   to   efficaciously   and   fully

dispose of the entire matter. They are also actions in rem.

Similarly,  grant  and  issue  of patents and registration  of

trade   marks   are   exclusive   matters   falling   within   the

sovereign   or   government   functions   and   have erga

omnes effect. Such grants confer monopoly rights. They are

non­arbitrable. Criminal cases again are not arbitrable as

they   relate   to   sovereign   functions   of   the   State.   Further,

violations of criminal law are offences against the State and

not just against the victim. Matrimonial disputes relating to

the dissolution of marriage, restitution of conjugal rights,

etc.   are   not   arbitrable   as   they   fall   within   the   ambit   of

24

sovereign functions and do not have any commercial and

economic   value.   The   decisions   have erga   omnes effect.

Matters relating to probate, testamentary matter, etc. are

actions in rem and are a declaration to the world at large

and hence are non­arbitrable.”

In view of the exhaustive consideration made in Vidya Drolia

and our clear understanding that a dispute will be non­

arbitrable   when   a   proceeding   is  in   rem  and   a   IB   Code

proceeding is to be considered in rem only after it is admitted

it is seen that in the instant case the position is otherwise.

The decisions relied on behalf of Kotak India Venture in the

case of Booz Allen and Hamilton Vs. SBI Home Finance

Ltd. & Others (2011) 5 SCC 532 and A. Ayyasamy Vs. A.

Paramasivam & Others   (2016) 10  SCC 386  need not be

referred in detail and overburden this judgment since they

have been referred in Vidya Drolia which also explain the

same situation.

24.     In the case of  Swiss Ribbons Private Limited vs.

Union of India (2019) 4 SCC 17 and Pioneer Urban Land

and Infrastructure Limited vs. Union of India & Ors.

(W.P.(C) No.43/2019) relied on behalf of Kotak Venture, the

entire scope and ambit of the IB Code was considered and

25

the   validity   of   the   provisions   were   upheld.   The   said

decisions have also been relied on to contend that when the

petition under Section 7 of IB Code is triggered it becomes a

proceedings in rem and even the creditor who has triggered

the process would also lose control of the proceedings as

Corporate Insolvency Resolution Process is required to be

considered through the mechanism provided under the IB

Code. The principles as laid down in Swiss Ribbons (supra)

was also referred to in detail in the case of Pioneer Urban

Land and Infrastructure (supra) wherein the observations

contained in para 39 though in the case of Real Estate

Development was laid down. The relevant portion which has

been referred to, reads as follows:­ 

“Thus, any allottee/home buyer who prefers an application

under   Section   7   of   the   Code   takes   the   risks   of   his

flat/apartment not being completed in the near future, in

the   event   of   there   being   a   breach   on   the   part   of   the

developers. Under the Code, he may never get refund of the

entire   principal,   let   alone   interest.   This   is   because,   the

moment   a   petition   is   admitted   under   Section   7,   the

resolution professional must first advertise for and find a

resolution   plan   by   somebody,   usually   another   developer

which has then to pass muster under the Code, i.e. that it

must be approved by at least 66 per cent of the Committee

of Creditors and must further go through challenges before

NCLT and NCLAT before the new management can take

over and either complete construction or pay out for refund

amounts.”

26

The underlying principle, therefore, from all the above noted

decisions is that the reference to the triggering of a petition

under Section 7 of the IB Code to consider the same as a

proceedings  in rem,  it is  necessary that the Adjudicating

Authority ought to have applied its mind, recorded a finding

of default and admitted the petition.  On admission, third

party right is created in all the creditors of the corporate

debtors and will have erga omnes effect.  The mere filing of

the petition and its pendency before admission, therefore,

cannot be construed as the triggering of a proceeding in

rem. Hence, the admission of the petition for consideration

of   the   Corporate   Insolvency   Resolution   Process   is   the

relevant stage which would decide the status and the nature

of  the   pendency  of  the  proceedings  and  the  mere filing

cannot be taken as the triggering of the insolvency process.

25.As   noted,   the   issue   which   is   posed   for   our

consideration is arising in a petition filed under Section 7 of

IB Code, before it is admitted and therefore not yet an

action in rem.  In such application, the course to be adopted

by   the   Adjudicating   Authority   if   an   application   under

Section 8 of the Act, 1996 is filed seeking reference to

arbitration is what requires consideration.  The position of

27

law   that   the   IB   Code   shall   override   all   other   laws   as

provided   under   Section   238   of   the   IB   Code   needs   no

elaboration. In that view, notwithstanding the fact that the

alleged corporate debtor filed an application under Section 8

of the Act, 1996, the independent consideration of the same

dehors the application filed under Section 7 of IB Code and

materials   produced   therewith   will   not   arise.     The

Adjudicating   Authority   is   duty   bound   to   advert   to   the

material available before him as made available along with

the application under Section 7 of IB Code by the financial

creditor to indicate default along with the version of the

corporate debtor. This is for the reason that, keeping in

perspective the scope of the proceedings under the IB Code

and there being a timeline for the consideration to be made

by   the   Adjudicating   Authority,   the   process   cannot   be

defeated   by   a   corporate   debtor   by   raising   moonshine

defence only to delay the process. In that view, even if an

application under Section 8 of the Act, 1996 is filed, the

Adjudicating Authority has a duty to advert to contentions

put forth on the application filed under Section 7 of IB

Code, examine the material placed before it by the financial

28

creditor and record a satisfaction as to whether there is

default or not.  While doing so the contention put forth by

the corporate debtor shall also be noted to determine as to

whether there is substance in the defence and to arrive at

the conclusion whether there is default.  If the irresistible

conclusion by the Adjudicating Authority is that there is

default and the debt is payable, the bogey of arbitration to

delay the process would not arise despite the position that

the agreement between the parties indisputably contains an

arbitration clause.

26.That apart if the conclusion is that there is default and

the debt is payable, due to which the Adjudicating Authority

proceeds to pass the order as contemplated under sub­

section 5(a) of Section 7 of IB Code to admit the application,

the proceedings would then get itself transformed into a

proceeding in rem having erga omnes effect due to which the

question of arbitrability of the so­called  inter se  dispute

sought to be put forth would not arise. On the other hand,

on such consideration made by the Adjudicating Authority if

the   satisfaction   recorded   is   that   there   is   no   default

committed   by   the   company,   the   petition   would   stand

29

rejected as provided under sub­section 5(b) to Section 7 of

IB Code, which would leave the field open for the parties to

secure   appointment   of   the   Arbitral   Tribunal   in   an

appropriate proceedings as contemplated in law and the

need for the NCLT to pass any orders on such application

under Section 8 of Act, 1996 would not arise. 

27.Therefore, to sum up the procedure, it is clarified that

in any proceeding which is pending before the Adjudicating

Authority under Section 7 of IB Code, if such petition is

admitted   upon   the   Adjudicating   Authority   recording   the

satisfaction with regard to the default and the debt being

due   from   the   corporate   debtor,   any   application   under

Section   8   of   the   Act,   1996   made   thereafter   will   not   be

maintainable.   In   a   situation   where   the   petition   under

Section 7 of IB Code is yet to be admitted and, in such

proceedings, if an application under Section 8 of the Act,

1996 is filed, the Adjudicating Authority is duty bound to

first decide the application under Section 7 of the IB Code

by recording a satisfaction with regard to there being default

or not, even if the application under Section 8 of Act, 1996

is kept along for consideration.  In such event, the natural

30

consequence of the consideration made therein on Section 7

of IB Code application would befall on the application under

Section 8 of the Act, 1996.

28.In   the   above   background,   on   reverting   to   the   fact

situation   in   this   case,   a   perusal   of   the   order   dated

09.06.2020 would indicate that the Adjudicating Authority,

NCLT   though   has   taken   up   the   application   filed   under

Section 8 of the Act, 1996 as the lead consideration, the

petition filed under Section 7 of the IB Code is also taken

alongside and made a part of the consideration in the said

order. A further perusal of the order would disclose that the

Adjudicating   Authority   was   conscious   of   the   fact   that

consideration of the matter before it any further would arise

only if there is default and the debt is payable. This is

evident from the observation contained in para 5.13 of the

order.   The   further   narration   made   in   para   5.14   would

indicate that the Adjudicating Authority, from the material

available on record had arrived at the conclusion that the

issue involved has not led to a stage of the default having

occurred and has rightly, in that context held that the claim

of   the   company   by   invoking   the   arbitration   clause   is

31

justified but the Adjudicating Authority has rightly done

nothing with regard to arbitration and has left it to this

Court.  Accordingly, the Adjudicating Authority in para 5.15

has categorically recorded that they are not satisfied that a

default has occurred.

29.It would be appropriate to extract the relevant findings

recorded by the NCLT which demonstrates that NCLT was

conscious that there should be judicial determination by the

Adjudicating   Authority   as   to   whether   there   has   been   a

default   within   the   meaning   of   Section   3(12)   while

considering a petition under Section 7 of the IB Code. The

relevant finding taken note above read as hereunder: ­

“5.13Therefore, in a section 7 petition, there has to be

a judicial determination by the Adjudicating Authority as

to whether there has been a ‘default’ within the meaning

of section 3(12) of the IBC. 

5.14 In the present case, the dispute centres around

three   things  –(1)   The   valuation   of   the

Respondent/Financial Creditor’s OCRPS; (2) The right of

the   Respondent/Financial   Creditor   to   redeem   such

OCRPS when it had participated in the process to convert

its OCRPS into equity shares of the Applicant/Corporate

Debtor;   and   (3)   Fixing   of   the   QIPO   date.  All   of   these

things are important determinants in coming to a judicial

conclusion that a default has occurred. The invocation of

arbitration in a case like this seems to be justified. 

5.15 Looking at the contention raised, and that the

facts   are   not   in   dispute,   we   are   not   satisfied   that   a

default   has   occurred.   We   note   Mr.   Mustafa   Doctor’s

statements   that   the   Applicant/Corporate   Debtor   is   a

solvent,   debt­free   and   profitable   company.   It   will

32

unnecessarily   push   an   otherwise   solvent,   debt­free

company into insolvency, which is not a very desirable

result at this stage. The disputes that form the subject

matter   of   the   underlying   Company   Petition,   viz.,

valuation of shares, calculation and conversion formula

and   fixing   of   QIPO   date   are   all   arbitrable,   since   they

involve valuation of the shares and fixing of the QIPO

date. Therefore, we feel that an attempt must be made to

reconcile   the   difference   between   the   parties   and   their

respective perceptions. Also, no meaningful purpose will

be   served   by   pushing   the   Applicant/Corporate   Debtor

into CIRP at this stage.”

(emphasis supplied) 

The NCLT after having recorded such finding has taken note

of the arbitration petition pending before this court and has

accordingly concluded the proceedings. 

30.The conclusion reached by the Adjudicating Authority,

NCLT in the instant case cannot be faulted if reference is

made to the documents produced by Indus Biotech Private

Limited along with an application and referred to by Mr.

Shyam Divan, learned senior counsel are noted.  It indicates

that the allotment of equity shares against the OCRPS in

view of the QIPO was still a matter of discussion between

the parties and no conclusion had been arrived at so as to

term it as default. The said issue was initiated in the 121st

meeting   of   the  Board   of   Directors   wherein  the   Nominee

Director representing Kotak India Venture Fund was also

33

present. The IPO related matters were discussed as item

No.6   and   at   6(c).   The   discussion   and   decision   that   the

conversion of the outstanding preference shares would take

place after issuance of bonus shares as per the provisions of

the Shareholders Agreement was recorded. In the 122nd

meeting of the Board of Directors wherein the Non­Executive

Director   and   Nominee   Director   representing   Kotak   India

Venture were also present, the issue was considered at item

No.7. It was resolved that the Board has accorded approval

to the allocation of such percentage of the offer as may be

determined by the Board to any category. Further, though in

the Extraordinary General Body meeting dated 10.04.2018,

the Representative Directors of the Kotak India Venture had

obtained leave of absence, the resolution adopted in the said

meeting   had   indicated   that   the   equity   shares   of   the

company proposed to be issued and allotted as bonus equity

shares   shall   be   subject   to   the   provisions   of   the

memorandum of association and articles of association of

the company. The Company Secretary was authorised to do

all such acts in that regard.

34

31.In  the  letter  dated  21.11.2018  addressed  by  Indus

Biotech   Private   Limited   to   Kotak   India   Venture,   it   was

mentioned with regard to the fundamental issue that needs

to   be   addressed   regarding   conversion   and   convertible

securities into equity shares since the exist process initiated

cannot move forward without such conversion. The letter

dated   17.12.2018   addressed   to   Indus   Biotech   Private

Limited by Kotak India Venture in fact refers to the stake in

conversion and the dispute being as to whether it should be

10 per cent of the share capital of the company as offered by

Indus Biotech Private Limited or 30 per cent as claimed by

Kotak India Venture Fund. It is that aspect of the matter,

which is still contended to be in dispute between the parties

regarding which the arbitration is sought by Indus Biotech

Private   Limited,   which   was   also   noted   by   Adjudicating

Authority.  We express no opinion on the merits of the rival

contention relating to the dispute.

32.In   such   situation,   in   our   opinion,   it   would   be

premature at this point to arrive at a conclusion that there

was default in payment of any debt until the said issue is

resolved and the amount repayable by Indus Biotech Private

35

Limited to Kotak India Venture with reference  to equity

shares being issued is determined.  In the process, if such

determined amount is not paid it will amount to default at

that stage. Therefore, if the matter is viewed from any angle,

not   only   the   conclusion   reached   by   the   Adjudicating

Authority, NCLT insofar as the order on the petition under

Section 7 of the IB Code at this juncture based on the

factual background is justified but also the prayer made by

Indus Biotech Private Limited for constitution of the Arbitral

Tribunal as made in the petition filed by them under Section

11 of the Act, 1996 before this Court is justified.

33.In that circumstance though in the operative portion of

the   order   dated   09.06.2020   the   application   filed   under

Section 8 of the Act, 1996 is allowed and as a corollary the

petition under Section 7 of the IB Code is dismissed; in the

facts   and   circumstances   of   the   present   case   it   can   be

construed in the reverse.   Hence, since the conclusion by

the Adjudicating Authority is that there is no default, the

dismissal of the petition under Section 7 of IB Code at this

stage is justified.  Though the application under Section 8 of

the Act, 1996 is allowed, the same in any event will be

36

subject   to   the   consideration   of   the   petition   filed   under

Section   11   of   the   Act,   1996   before   this   Court.     The

contention   as   to   whether   payment   of   investment   in

preferential shares can be construed as financial debt was

raised in the written submissions. However, we have not

adverted to that aspect since the same was not the basis of

the impugned order passed by the Adjudicating Authority.

34.Since we have arrived at the above conclusion, the

next   aspect   relates   to   the   appointment   of   the   Arbitral

Tribunal as sought in the petition.   Essentially the main

contention   that   has   been   urged   is   with   regard   to   the

proceedings before the NCLT and, therefore, the dispute not

being   arbitrable.     However,   in   the   present   position   the

parties   would   be   left   with   no   remedy   if   the   process   of

arbitration is not  initiated  and the  dispute between the

parties are not resolved in that manner as the proceedings

before the NCLT has terminated.  Mr. Shyam Divan, learned

senior   counsel   for   Indus   Biotech   Private   Limited   has

contended that the transaction between the parties is a

common one and as such it would be efficient if the dispute

is resolved by a single Arbitral Tribunal.  Further in view of

37

the objection raised on behalf of the respondent No.4 (Kotak

India  Venture)  that   the  arbitration clause  has  not  been

invoked in accordance with the requirement therein, since

the promoters have to suggest one arbitrator and not the

Company,   Mr.   ANS   Nadkarni,   learned   senior   counsel

representing the promoters who are arrayed as respondent

Nos.5 to 11 in the arbitration petition has pointed out that

the affidavit has been filed supporting the petition seeking

arbitration   and,   therefore,   the   Tribunal   be   constituted.

Though Mr. Neeraj Kishan Kaul, learned senior counsel and

Mr. Nitin Mishra, learned counsel had in their argument

opposed the reference to arbitration by pointing out lacunae

in the manner the clause was invoked and the name of the

arbitrator   was   suggested,   in   the   circumstance   the   only

remedy   for   the   parties   being   resolution  of   their   dispute

through   arbitration   as   indicated   above,   we   consider   it

appropriate to take note of the substance of the arbitration

clause and constitute an appropriate Tribunal.

35.In that regard it would be necessary to consider as to

whether the matter is to be referred to a Single Tribunal or

the   Tribunal   be   appointed   in   respect   of   each   of   the

38

agreements.  Mr. Nitin Mishra in his written submission has

contended that there cannot be composite arbitration.   In

that regard the decision in the case of M/S Duro Felguera

S.A vs M/S. Gangavaram Port Limited,  (2017) 9 SCC 729

is relied upon with specific reference to paragraphs 38 and

55 therein, while Mr. Ritin Rai has pressed para 44 of the

same decision into service seeking common Tribunal.  In the

said case there were five separate contracts each having

independent existence with separate arbitration clauses and

in that light, it was held that there cannot be a single

Arbitral Tribunal for International Commercial Arbitration

and domestic arbitration and bifurcated accordingly.  In the

instant   case   also   four   separate   agreements   have   been

entered   into   between   the   parties.     The   provision   for

arbitration contained in clause 20.04 is similar in all the

agreements   and   the   supplemental   agreements   have   also

adopted the same.  Clause 20.4.1 reads as hereunder:

“20.4.1 Except as provided in Section 20.4.2, the parties

hereto irrevocably agree that any dispute, controversy or

claim arising out of, relating to or in connection with this

Agreement (including any provision of any exhibit, annex or

schedule hereto) or the existence, breach, termination or

validity   hereof   (a   “Dispute”)   shall   be   finally   settled   by

arbitration.     The   arbitration   shall   be   conducted   in

accordance with the international arbitration rules of the

Arbitration   and   Conciliation   Act,   1996.     The   arbitration

shall be held at Mumbai and shall be conducted by three (3)

39

arbitrators.     For purpose of appointing such arbitrators,

KIVF I, KEIT and KIVL shall jointly, on the one hand, and

the Promoters, as a group, on the other hand, shall each

appoint one arbitrator, and the third arbitrator, who shall

be   the   chairperson,   shall   be   selected   by   the   two   party­

appointed arbitrators.  In the event that any party fails to

appoint an arbitrator within fifteen (15) days after receipt of

written   notice   of   the   other   party’s   intention   to   refer   a

Dispute to arbitration, or in the event of the two party­

appointed arbitrators failing to identify the third arbitrator

within   fifteen   (15)   days   after   the   two   party­appointed

arbitrators are selected such arbitrator shall be appointed

by   a   Court   of   competent   jurisdiction   on   an   application

initiated by any party.  An arbitral tribunal thus constituted

is   herein   referred   to   as   a   “Tribunal”.     In   the   event   an

appointed   arbitrator   may   not   continue   to   act   as   an

arbitrator   of   a   Tribunal,   then   the   party   (or   the   two

appointed arbitrators, in the case of the third arbitrator)

that   appointed   such   arbitrator   shall   have   the   right   to

appoint  a  replacement   arbitrator  in  accordance  with  the

provisions of this Section 20.4.1.” 

36.A perusal of the arbitration agreement indicates that

the arbitration shall be held at Mumbai and be conducted

by three arbitrators.  For the purpose of appointment KIVF

I, KEIT and KIVL are to jointly appoint one arbitrator and

the promoters of Indus Biotech Private Limited, to appoint

their arbitrator.  In the second agreement dated 20.07.2007,

‘KMIL’ as the Investor is on the other side.   In the third

agreement dated 20.07.2007, ‘KIVFI’ as the Investor is on

the   other   side   and   in   the   fourth   agreement   dated

09.01.2008 it has the same clause as in the first agreement.

The two arbitrators who are thus appointed shall appoint

the third arbitrator who shall be the Chairperson.   The

40

recital (c) in the different agreements though refers to each

of the entity in the Kotak Investment Venture and amount

invested in shares is referred to, it is provided therein that

the   equity   shares   and   preference   shares   subscribed   by

KMIL,   KIVF   I,   KEIT   and   KIVL   are   hereafter   collectively

referred to as the ‘Financial Investors Shares’.  If the said

aspect   is   taken   into   consideration   keeping   in   view   the

nature of the issues involved being mainly with regard to

the conversion of preference shares into equity shares and

the formula to be worked thereunder, such consideration in

the present facts can be resolved by the Arbitral Tribunal

consisting of same members but separately constituted in

respect of each agreement.  It will be open for the Arbitral

Tribunal   to   work   out   the   modalities   to   conduct   the

proceedings   by   holding   separate   proceedings   in   the

agreement   providing   for   international   arbitration   and   by

clubbing the domestic disputes.  All other issues which have

been raised on merits are to be considered by the Arbitral

Tribunal and therefore they have not been referred to in this

proceedings.

41

37.Since Indus Biotech Private Limited had nominated

Mr.   Justice   V.N.   Khare,   former   Chief   Justice   of   India

through   their   letter   dated   15.10.2019   the   said   learned

Arbitrator is treated as having been proposed jointly by the

Company   and   the   promoters.     Mr.   Justice   R.M.   Lodha,

former Chief Justice of India is appointed as the second

arbitrator since the respondents had failed to nominate.

The said learned arbitrators shall mutually nominate a third

arbitrator to be the Chairperson of the Arbitral Tribunal.

38.In the result, the following order;

(i)   Civil Appeal arising out of SLP(C)No.8120 of 2020

is dismissed.

(ii)   Arbitration Petition No.48 of 2019 is allowed.

(iii)   Parties to bear their own costs in these proceedings.

..…………....................CJI.

      (S. A. Bobde)

…..…………....................J.

(A.S. Bopanna)

..…..………......................J

      (V. Ramasubramanian)

March 26, 2021

42

New Delhi