1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 3735 OF 2020

(Arising out of Special Leave Petition (Civil) No.5452 OF 2020)

M/S KALEDONIA JUTE AND 

FIBRES PVT. LTD.                                              …   APPELLANT(S)

VERSUS

M/S AXIS NIRMAN AND 

INDUSTRIES LTD. & ORS.                                 … RESPONDENT(S)

J U D G M E N T

V. Ramasubramanian, J.

1.Leave granted.

2.Aggrieved by an order passed by the Company Court (High

Court of Allahabad), refusing to transfer the winding up petition

pending therein, to the National Company Law Tribunal (NCLT for

short), a financial creditor has come up with this appeal.

3.Heard Mr. Huzefa Ahmadi, learned senior counsel appearing

for   the   appellant,   Mr.   A.N.S.   Nadkarni,   learned   senior   counsel

appearing for the 1

st

  respondent­corporate debtor and Gp. Capt.

2

Karan   Singh   Bhati,   learned   counsel   appearing   for   the   official

liquidator.

Background Facts

4.One M/s Girdhar Trading Co., the 2

nd

 respondent herein, filed

a petition in Company Petition No.24 of 2015 before the High Court

of Allahabad under Section 433 of the Companies Act, 1956, for the

winding up of the first respondent company, on the ground that the

Company was unable to pay its debts. The Company Court ordered

notice to the 1

st

 respondent herein, but the 1

st

 respondent failed to

appear before the Company Court.

5.Therefore, by an order dated 08.01.2016 the Company Court

ordered the admission of the Company Petition and also directed

publication of the advertisement of the petition in accordance with

Rule 24 of the Companies (Court) Rules, 1959. Pursuant to the said

order, the 2

nd

  respondent herein (petitioning creditor) effected a

publication of the advertisement in the Official Gazette in Form No.

48   on   30.01.2016.   Newspaper   publications   were   also   made,

indicating   the   date   of   hearing   of   the   Company   Petition   as

29.02.2016.

3

6.Thereafter,   the   Company   Court   passed   an   order   dated

10.03.2016 directing the winding up of the 1

st

 respondent Company

on the ground that the Company has been unable to pay its debts

and that it was just and equitable to wind up the 1

st

  respondent

Company.

7.By the aforesaid order dated 10.03.2016, the Company Court

appointed   the   official   liquidator   attached   to   the   High   Court   of

Allahabad as the Liquidator and directed him to take over the

assets and books of accounts of the Company. The order of winding

up   was   also   directed   to   be   advertised   in   Form   53   in   two

newspapers, as required under Rule 113 of the Companies (Courts)

Rules 1959.

8.Thereafter, the 1

st

 respondent filed an application for recalling

the order of winding up dated 10.03.2016. The 1

st

 respondent, in

order to prove their bonafides paid the entire amount due to the

petitioning creditor (the second respondent herein) along with costs.

Therefore, the petitioning creditor had no objection to the recall of

the order of winding up.

4

9.But the official liquidator opposed the application for recall on

the ground that the 1

st

 respondent­Company owed money to various

creditors to the tune of Rs.27 Crores and that unless the said

amount is paid, the order of winding up cannot be recalled.  The

Official Liquidator also submitted that he had already taken over

charge of the assets of the Company.

10.In   the   light   of   the   rival   contentions,   the   Company   Court

passed an order on 22.08.2016 keeping the winding up order dated

10.03.2016 in abeyance. However, the Company Court directed the

Official Liquidator to continue to be in custody of the assets of the

Company.

11.While things stood thus, the appellant herein, claiming to be a

creditor of the first respondent herein, moved an application before

the   NCLT,   Allahabad   under   Section   7   of   the  Insolvency   and

Bankruptcy Code, 2016 (for short the ‘IBC, 2016’).  The claim of the

appellant herein before the NCLT was that the 1

st

 respondent was

due and liable to pay a  sum  of Rs.32  lakhs and  that  despite

repeated demands, the 1

st

 respondent failed to pay the said amount.

5

12.Thereafter,   the   appellant   moved   an   application   in   Civil

Miscellaneous   Application   No.   23   of   2020   before   the   Company

Court (High court) seeking a transfer of the winding up petition to

the NCLT, Allahabad. This application was rejected by the Company

Court by a cryptic order dated 24.02.2020, on the sole ground that

the requirement of Rule 24 had already been complied with and

that a winding up order had already been passed. It is against this

order   of   the   High   court,   refusing   to   transfer   the   winding   up

proceedings from the Company Court to the NCLT that the financial

creditor has come up with this civil appeal.

Issues for Consideration

13.The main issues that arise for consideration in this appeal are:

(i)   what   are   the   circumstances   under   which   a   winding   up

proceeding pending on the file of a High court could be transferred

to the NCLT and 

(ii) at whose instance, such transfer could be ordered. 

Discussion

14.Though the Companies Act, 2013 (Act 18 of 2013) received the

assent of the President on 29.08.2013 and it was published in the

6

Gazette of India dated 30.08.2013 and corrected through corrigenda

published on 01.01.2014, various provisions of the Act came into

force on various dates. While some of the provisions came into force

w.e.f.  12.09.2013,  some   other   provisions   came  into  force   w.e.f.

01.04.2014.

15.Clauses (a) and (b) of Sub­section (1) of Section 434 as well as

Sub­section (2) of Section 434 came into force w.e.f. 01.06.2016

vide S.O.1934 (E) dated 01.06.2016. Clause (c) of Sub­section (1) of

Section 434 came into force on 15.12.2016 vide S.O. 3677(E) dated

01.12.2016.

16.It may be noted here that Section 434 as it originally stood

when the Companies Act, 2013 was enacted, was different from

what it is today. Section 434 as it was incorporated originally in the

Companies Act, 2013, was actually substituted by the Insolvency

and Bankruptcy Code, 2016 (Act 31 of 2016), which came into force

on 15.11.2016. 

17.Section 434 as it stood originally in the Companies Act, 2013

(Act 18 of 2013) and Section 434 as substituted by IBC, 2016 (Act

7

31 of 2016) together with subsequent amendments thereto, are

presented in a tabular column for easy appreciation.

Sec. 434 as it was originally

drafted in Act 18 of 2013

Sec. 434 as it was substituted

under IBC, Act 31 of 2016

“434.   Transfer   of   certain

pending   proceedings.­(1)   On

such date as may be notified

by   the   Central   Government

in this behalf,­

(a)all   matters,

proceedings or cases pending

before the Board of Company

Law Administration (herein in

this section referred to as the

Company   Law   Board)

constituted   under   sub­

section (1) of section 10E of

the Companies Act, 1956 (1

of 1956), immediately before

such   date   shall   stand

transferred   to   the   Tribunal

and   the   Tribunal   shall

dispose   of   such   matters,

proceedings   or   cases   in

accordance   with   the

provisions of this Act;

(b)any   person   aggrieved

by   any   decision   or   order   of

the   Company   Law   Board

made before such date may

file   an   appeal   to   the   High

Court within sixty days from

the date of communication of

the decision or order of the

Company Law Board to him

on   any   question   of   law

arising out of such order;

         Provided that the High

Court   may   if   it   is   satisfied

that   the   appellant   was

[434.   Transfer   of   certain

pending   proceedings.­(1)   On

such date as may be notified

by the Central Government in

this behalf,­

(a)  all matters, proceedings or

cases   pending   before   the

Board   of   Company   Law

Administration (herein in this

section   referred   to   as   the

Company   Law   Board)

constituted under sub­section

(1)   of   section   10E   of   the

Companies   Act,   1956   (1   of

1956) immediately before such

date shall stand transferred to

the Tribunal and the Tribunal

shall dispose of such matters,

proceedings   or   cases   in

accordance with the provisions

of this Act;

(b)     any person aggrieved by

any   decision   or   order   of   the

Company   Law   Board   made

before   such  date  may  file  an

appeal   to   the   High   Court

within sixty days from the date

of   communication   of   the

decision   or   order   of   the

Company Law Board to him on

any question of law arising out

of such order:

               Provided that the High

Court may if it is satisfied that

the appellant was prevented by

sufficient cause from filing an

8

prevented by sufficient cause

from filing an appeal within

the said period, allow it to be

filed within a further period

not exceeding sixty days;

(c)all   proceedings   under

the Companies Act, 1956 (1

of   1956),   including

proceedings   relating   to

arbitration,   compromise,

arrangements   and

reconstruction   and   winding

up   of   companies,   pending

immediately before such date

before any District Court or

High   Court,   shall   stand

transferred   to   the   Tribunal

and   the   Tribunal   may

proceed   to   deal   with   such

proceedings   from   the   stage

before their transfer;

(d)any appeal preferred to

the   Appellate   Authority   for

Industrial   and   Financial

Reconstruction   or   any

reference   made   or   inquiry

pending   to   or   before   the

Board   of   Industrial   and

Financial   Reconstruction   or

any   proceeding   of   whatever

nature   pending   before   the

Appellate   Authority   for

Industrial   and   Financial

Reconstruction or the Board

for   Industrial   and   Financial

Reconstruction   under   the

sick   Industrial   Companies

(Special Provisions) Act, 1985

(1   of   1986)   immediately

before the commencement of

this Act shall stand abated:

      Provided that a company

appeal within the said period,

allow   it   to   be   filed   within   a

further   period   not   exceeding

sixty days; and 

(c)   all   proceedings   under   the

Companies   Act,   1956   (1   of

1956),   including   proceedings

relating   to   arbitration,

compromise,   arrangements

and   reconstruction   and

winding   up   of   companies,

pending   immediately   before

such date before any  District

Court   or   High   Court,   shall

stand   transferred   to   the

Tribunal and the Tribunal may

proceed   to   deal   with   such

proceedings   from   the   stage

before their transfer:

Provided   that   only   such

proceedings   relating   to   the

winding up of companies shall

be transferred to the Tribunal

that are at a stage as may be

prescribed   by   the   Central

Government:

[Provided further that only such

proceedings   relating   to   cases

other   than   winding­up,   for

which   orders   for   allowing   or

otherwise   of   the   proceedings

are   not   reserved   by   the   High

Court   shall   be   transferred   to

the Tribunal:

[Provided also that­]

(i)all proceedings under

the   Companies   Act,

1956 other than the

cases   relating   to

winding­up   of

companies   that   are

reserved   for   orders

for   allowing   or

9

in   respect   of   which   such

appeal or reference or inquiry

stands   abated   under   this

clause may make a reference

to the Tribunal under this Act

within   one   hundred   and

eighty   days   from   the

commencement of this Act in

accordance   with   the

provisions of this Act:

       Provided further that no

fees   shall   be   payable   for

making such reference under

this Act by a company whose

appeal or reference or inquiry

stands   abated   under   this

clause.

(2)   The   Central   Government

may   make   rules   consistent

with the provisions of this Act

to   ensure   timely   transfer   of

all   matters,   proceedings   or

cases   pending   before   the

Company   Law   Board   or   the

court, to the Tribunal under

this section.”

otherwise   such

proceedings; or

(ii)the   proceedings

relating   to   winding­

up   of   companies

which have not been

transferred   from   the

High Courts;

shall   be   dealt   with   in

accordance   with   provisions   of

the Companies Act, 1956  and

the   Companies   (Court)   Rules,

1959:]

[Provided also that proceedings

relating   to   cases   of   voluntary

winding up of a company where

notice   of   the   resolution   by

advertisement   has   been   given

under sub­section (1) of section

485   of   the   Companies   Act,

1956 but the company has not

been   dissolved   before   the   1

st

April, 2017 shall continue to be

dealt   with   in   accordance   with

provisions   of   the   Companies

Act, 1956  and  the Companies

(Court) Rules, 1959.]

[Provided further that any party

or   parties   to   any   proceedings

relating   to   the   winding   up   of

companies   pending   before   the

any   Court   immediately   before

the   commencement   of   the

Insolvency   and   Bankruptcy

Code   (Amendment)   Ordinance,

2018,   may   file   an   application

for transfer of such proceedings

and   the   Court   may   by   order

transfer   such   proceedings   to

the   Tribunal   and   the

proceedings so transferred shall

be dealt with by the Tribunal as

an application for  initiation of

corporate insolvency resolution

10

process   under   the   Insolvency

and Bankruptcy Code, 2016 (31

of 2016).]

(2)   The   Central   Government

may make rules consistent with

the   provisions   of   this   Act   to

ensure   timely   transfer   of   all

matters,   proceedings   or   cases

pending   before   the   Company

Law Board or the courts, to the

Tribunal under this section.]

18.It is important to note that what is extracted in the right hand

side column of the above Table includes, apart from what was

substituted by Act 31 of 2016, a couple of amendments made to

Section 434. Those amendments were made under:­

(i)The   Companies   (Removal   of   Difficulties)   Fourth

Order, 2016 published on 07.12.2016, which came

into effect on 15.12.2016;

(ii)The Companies (Removal of Difficulties) Order, 2017

published on 29.06.2017 which came into effect on

the same date; and

(iii)The   Insolvency   and   Bankruptcy   Code   (Second

Amendment) Act, 2018 namely 26 of 2018, which

came into force w.e.f. 06.06.2018.

19.A careful look at Section 434 as it stands today would show

that Clause (b) of Sub­section(1) of Section 434 has nothing to do

with what Section 434 in entirety purports to deal with. Section 434

11

in entirety purports to deal with the transfer of proceedings pending

either before the Board of Company Law Administration or before

the Company Court (the High Court or the District Court).  Clause

(b) of Sub­section (1) deals with the right of appeal to the High

Court against any decision of the Company Law Board and hence

Clause (b) is actually a misfit in the scheme of Section 434.

20.Be that as it may, clause (c) of Sub­section (1) is the provision

that actually provides for the transfer of all the proceedings under

the Companies Act, 1956 pending before any District Court or High

Court, to the Tribunal. Broadly Clause (c) makes a mention about

proceedings relating to arbitration, compromise, arrangements and

reconstruction and winding up. But Clause (c) is not limited in its

application   to   proceedings   relating   to   arbitration,   compromise,

arrangements and reconstruction and winding up. This is due to

the usage of the words “All proceedings......including” in Clause (c).

21.However, the first proviso to Clause (c) which was not there in

the original Section 434, but which was inserted only under IBC Act

of 2016 when Section 434 was substituted, circumscribes what is

contained in the main part of Clause (c). The first proviso to Clause

12

(c) restricts the transferability of proceedings for winding up from

the   High   Court   to   the   tribunal,   by   stipulating   that   only   such

proceedings   for   winding   up   which   are   at   a   stage   as   may   be

prescribed   by   the   Central   Government,   be   transferred   to   the

Tribunal.

22.Sub­section   (2)   of   Section   434   empowers   the   Central

Government to make Rules consistent with the provisions of the

Act, to ensure timely transfer of all matters pending before the

Company Law Board or the Courts, to the Tribunal. Therefore, in

exercise of the power conferred by Sub­section (2) of Section 434 of

the Companies Act, 2013 read with Sub­section (1) of Section 239

of the IBC, 2016, the Central Government issued a set of Rules

known as ‘The Companies (Transfer of Pending Proceedings) Rules,

2016.

23.Before we have a look at the Rules it is necessary to note that

for the purpose of transfer, winding up proceedings pending before

the High Courts, are classified by Section 434 into two categories

namely:­

13

(a)Proceedings for voluntary winding up where notice of

resolution   by   advertisement   has   been   given   under

Section 485(1) of the Companies Act, 1956, but the

company has not been dissolved before 01.04.2017;

and

(b) Other types of winding up proceedings.

24.The first of the above 2 categories of cases are covered by the

fourth proviso under Clause (c) of Sub­section (1) of Section 434,

which states:

“Provided   also   that   proceedings   relating   to   cases   of

voluntary   winding   up   of   a   company   where   notice   of   the

resolution   by   advertisement   has   been   given   under   sub­

section (1) of section 485 of the Companies Act, 1956 but the

company has not been dissolved before the 1

st

  April, 2017

shall continue to be dealt with in accordance with provisions

of   the   Companies   Act,   1956   and   the   Companies   (Court)

Rules, 1959”.

Such cases of voluntary winding up covered by the above proviso

shall continue to be dealt with by the High court. It is only (i) cases

of voluntary winding up falling outside the scope of the 4

th

 Proviso

and   (ii)   other   types   of   winding   up   proceedings,   that   can   be

transferred by the High Courts to the Tribunal, subject however to

the Rules made by the Central Government under Section 434 (2).

14

25.The   transferability,   by   operation   of   law,   of   winding   up

proceedings, other than those covered by the 4

th

 Proviso, depends

upon the stage at which they are pending before the Company

Court. But this is left by the law makers to be determined through

subordinate legislation, in the form of Rules.

26.Apart   from   providing   for   the   transfer   of   certain   types   of

winding up proceedings by operation of law, Section 434 (1)(c) also

gives a choice to the parties to those proceedings to seek a transfer

of such proceedings to the NCLT. This is under the fifth proviso to

Clause (c).  

27.Keeping in mind the above scheme of Section 434, let us now

turn to the Rules. As stated earlier, The Companies (Transfer of

Pending Proceedings) Rule, 2016 were issued in exercise of the

powers conferred by Section 434 (2) read with Section 239(1) of IBC,

2016.

28.The aforesaid Rules categorise the pending proceedings for

winding up into three types  namely  (i)  proceedings for voluntary

winding up covered by the fourth proviso to Clause (c) of Sub­

section (1) of Section 434, which shall continue to be dealt with in

15

accordance with the provisions of the 1956 Act; (ii) proceedings for

winding   up   on   the   ground   of   inability   to   pay   debts;   and  (iii)

proceedings for winding up on grounds other than inability to pay

debts.

29.Rule 4 of the aforesaid Rules deals with cases of voluntary

winding up covered by the fourth proviso to Section 434(1)(c). We

are not concerned in this case with such types of cases.

30.Rule   5   of   the   aforesaid   Rules   provides   for   transfer   of

proceedings for winding up on the ground of inability to pay debts.

It reads as follows:

“5. Transfer of pending proceedings of Winding up on

the   ground   of   inability   to   pay   debts.—(1)   All   petitions

relating   to   winding   up   of   a   company   under   clause   (c)   of

section 433 of the Act on the ground of inability to pay its

debts pending before a High Court, and, where the petition

has not been served on the respondent under Rule 26 of the

Companies (Court) Rules, 1959 shall be transferred to the

Bench of the Tribunal established under sub­section (4) of

section 419 of the Companies Act, 2013 exercising territorial

jurisdiction to be dealt with in accordance with Part II of the

Code:  

Provided that the petitioner shall submit all information, other

than information forming part of the records transferred in

accordance with Rule 7, required for admission of the petition

under sections 7, 8 or 9 of the Code, as the case may be,

including details of the proposed insolvency professional to

the Tribunal upto 15

th

  day of July, 2017, failing which the

petition shall stand abated. 

16

Provided  further that  any  party or parties  to  the  petitions

shall, after the 1

st

 day of July, 2017, be eligible to file fresh

applications under Sections 7 or 8 or 9 of the Code, as the

case may be in accordance with the provisions of the Code:

Provided also that where a petition relating to winding up of a

company is not transferred to the Tribunal under this Rule

and remains in the High Court and where there is another

petition under Clause (e) of Section 433 of the Act for winding

up against the same company pending as on 15

th

 December,

2016,   such   other   petition   shall   not   be   transferred   to   the

Tribunal,   even   if   the   petition   has   not   been   served   on   the

respondent.”

31.Rule   6   of   the   aforesaid   Rules   deals   with   transfer   of

proceedings for winding up, on grounds other than inability to pay

debts. It reads as follows:­

“6.   Transfer   of   pending   proceedings   of   Winding   up

matters   on   the   grounds   other   than   inability   to   pay

debts.—All petitions filed under clauses (a) and (f) of section

433 of the Companies Act, 1956 pending before a High Court

and where the petition has not been served on the respondent

as required under rule 26 of the Companies (Court) Rules,

1959   shall   be   transferred   to   the   Bench   of   the   Tribunal

exercising territorial jurisdiction and such petitions shall be

treated as petitions under the provisions of the Companies

Act, 2013 (18 of 2013).”

32.The transferability of a winding up proceeding, both under

Rule 5 as well as under Rule 6, is directly linked to the service of

the winding up petition on the respondent under Rule 26 of the

Companies (Court) Rules, 1959. If the winding up petition has

17

already been served on the respondent in terms of Rule 26 of the

1959 Rules, the proceedings are not liable to be transferred. But if

service of the winding up petition on the respondent in terms of

Rule 26 had not been completed, such winding up proceedings,

whether they are under Clause (c) of Section 433 or under Clauses

(a) and (f) of Section 433, shall peremptorily be transferred to the

NCLT.

33.In other words, Rules 5 and 6 of the Companies (Transfer of

Pending Proceedings) Rules 2016, fix the stage of service of notice

under Rule 26 of the Companies (Court) Rules, 1959, as the stage

at   which   a   winding   up   proceeding   can   be   transferred.   This   is

because the first proviso under Clause (c) of Sub­section (1) of

Section 434 enables the Central Government to prescribe the stage

at which proceedings for winding up can be transferred and sub­

section (2) of section 434 confers rule making power on the Central

Government.

34.Rule   26   of   the   Companies   (Court)   Rules,   1959   reads   as

follows:

18

“Service of petition­  Every petition shall be served on the

respondent, if any, named in the petition and on such other

persons as the Act or these rules may require or as the Judge

or the Registrar may direct. Unless otherwise ordered, a copy

of the petition shall be served along with the notice of the

petition.”

35.The normal requirement of Rule 26, as seen from its last limb

is that the copy of the petition under the Act shall be served on the

respondent along with the notice of the petition, unless otherwise

ordered. The notice of the petition, required under Rule 26 to be

served along with the copy of the petition, should be in Form No.6,

due to the mandate of Rule 27.

36.Due to the usage of the words “was admitted” in Form No.6,

there was a confusion as to whether the service referred to in Rule

26, is of a pre­admission notice or post­admission notice, in a

winding up proceeding. Different High Courts took different views.

Eventually, this Court settled the position in Forech India Ltd. vs.

Edelweiss Assets Reconstruction Co. Ltd.

1

 by holding “that Rules

26 and 27 clearly refer to a pre­admission scenario.”

37.After so interpreting Rules 26 and 27 of the Companies (Court)

Rules, 1959, this Court pointed out in Forech India Ltd. (supra)

1 2019 (2) SCR 477

19

that “when the Code was enacted, only winding up petitions where

no notice under Rule 26 was served, were to be transferred to NCLT

and treated as petitions under the Code”. However, after Section 434

was substituted by a new provision under Act 31 of 2016 and the

5

th

  proviso was inserted by Act 26 of 2018, the transfer of the

winding up proceedings, even at the instance of the party or parties

to the proceedings became permissible.  This change of position was

also noted by this Court in Forech India Limited(supra).

38.But while noting the change of position after the insertion of

the 5

th

 proviso through Act 26 of 2018, this Court indicated in para

17 of the Judgment as though “any person could apply for transfer

of such petitions to the NCLT under the Code”. Taking advantage of

this, it is contended by the learned senior counsel for the petitioner

that  “any person”  (and not necessarily a party to the proceeding)

could apply for transfer.

39.But   we   do   not   think   that   the   decision   in  Forech   India

Limited (supra) is an authority for the proposition that the 5

th

proviso to Clause (c) of Sub­section (1) of Section 434 could be

invoked by any person who is not a party to the proceeding for

20

winding up. The 5

th

 proviso which we have already extracted uses

the words “any party or parties to any proceedings relating to

the winding up of companies pending before any Court .”

40.In   other   words,  the   right   to   invoke   the   5

th

  proviso   is

specifically   conferred   only   upon   the   parties   to   the

proceedings. Therefore, on a literal interpretation, such a right

should   be   held   to   be   confined   only   to“the   parties   to   the

proceedings.”

41.That takes us to the next question as to who are “the parties

to” the winding up proceedings. The Companies Act, 1956 does not

define the expression “party”. The Companies (Court) Rules, 1959

also does not define the expression  “party”.  The Companies Act

2013   does   not   define   the   expression  “party”.  The   Companies

(Transfer of pending proceedings) Rules, 2016 also does not define

the expression  “party”.  Even the IBC, 2016 does not define the

expression “party”.

42.But   there   are   certain   clues   inherently   available   in   the

Companies Act, 1956, to indicate the persons who may come within

21

the   meaning   of   the   expression  “party   to   the   proceedings”.  The

provisions which contain such clues are as follows:

(i)Section   447   of   the   Companies   Act,   1956,   which   is

equivalent to Section 278 of the Companies Act, 2013 states

that an order for winding up shall operate in favour of all

the creditors and of all the contributories of the company

as if it has been made on the joint petition of a creditor

and of a contributory. There is a small change between the

wording of Section 278 of the 2013 Act and the wording of

Section 447 of the 1956 Act. This change may be appreciated,

if both these provisions are presented simultaneously in a

tabular column:

Section 447 of 1956 Act Section 278 of 2013 Act

Effect of winding up order.­

An   order   for   winding   up   a

company shall operate in favour

of all the creditors and of all the

contributories   of   the   company

as if it has been made  on the

joint   petition   of   a   creditor

and of a contributory. 

Effect of winding up order. ­

The order for the winding up of

a   company   shall   operate   in

favour of all the creditors and

all   contributories   of   the

company as if it had been made

out  on   the   joint   petition   of

creditors and contributories.

22

Section 278 of the 2013 Act shows that any petition by a

single creditor or contributory is actually treated as a

joint petition of creditors and contributories, so that the

order   of   winding   up   operates   in   favour   of   all   the

creditors and all the contributories.

(ii)Under   Section   454   (6)   of   the   1956   Act,  any   person

stating himself in writing to be a creditor shall be entitled

to inspect the statement of affairs submitted to the official

liquidator. If the claim of such a person to be a creditor turns

out to be untrue, such a person is liable to be punished under

Section 454(7) of the 1956 Act.

(iii)The powers of the liquidator are enumerated in Section

457 of the 1956 Act. Section 457 actually divides the powers

of a liquidator into two categories namely (i) those available

with the sanction of the Tribunal and (ii) those generally

available to the liquidator. But Section 290 of the 2013 Act

has done away with such a distinction. However, the 1956

Act, as well as 2013 Act make the exercise of the powers by

the liquidator, subject to the overall control of the Tribunal.

23

This is made clear by Section 457(3) of the 1956 Act and

Section 290(2) of the 2013 Act. Additionally, Section 457(3) of

the 1956 Act enables any creditor or contributory to apply to

the Court with respect to the exercise by the Liquidator, of

any of the powers conferred by Section 457.  

(iv)Section 460 of the 1956 Act and Section 292 of the 2013

Act make it clear that in the administration of the assets of

the   Company   and   the   distribution   thereof   among   its

creditors, the liquidator should have regard to any directions

given by resolution of creditors at any general meeting. If the

liquidator does something, in exercise of his powers, any

person aggrieved by such Act or decision of the liquidator, is

entitled   to   apply   to   the   Company   Court,   under   Section

460(6) of the 1956 Act and Section 292(4) of the 2013 Act.  

(v)Section 466(1) of the 1956 Act enables any creditor to

apply for stay of all proceedings in relation to the winding

up. This right can be exercised by any creditor at any time

after the making of a winding up order.

24

43.Thus,   the   proceedings   for   winding   up   of   a   company   are

actually proceedings in rem to which the entire body of creditors is

a party. The proceeding might have been initiated by one or more

creditors, but by a deeming fiction the petition is treated as a joint

petition. The official liquidator acts for and on behalf of the entire

body of creditors. Therefore, the word “party” appearing in the 5

th

proviso to Clause (c) of Sub­section (1) of section 434 cannot be

construed   to   mean   only   the   single   petitioning   creditor   or   the

company or the official liquidator. The words  “party or parties”

appearing in the 5

th

  proviso to Clause (c) of Sub­section (1) of

Section 434 would take within its fold any creditor of the company

in liquidation. 

44.The above conclusion can be reached through another method

of deductive logic also. If any creditor is aggrieved by any decision of

the official liquidator, he is entitled under the 1956 Act to challenge

the   same   before   the   Company   Court.   Once   he   does   that,   he

becomes a party to the proceeding, even by the plain language of

the section. Instead of asking a party to adopt such a circuitous

route and then take recourse to the 5

th

 proviso to section 434(1)(c),

25

it would be better to recognise the right of such a party to seek

transfer directly.

45.As observed by this Court in Forech India Limited (supra),

the object of IBC will be stultified if parallel proceedings are allowed

to go on in different fora. If the Allahabad High Court is allowed to

proceed with the winding up and NCLT is allowed to proceed with

an enquiry into the application under Section 7 IBC, the entire

object of IBC will be thrown to the winds.

46.Therefore, we are of the considered view that the petitioner­

herein  will come within the definition of the expression  “party”

appearing in the 5

th

  proviso to Clause (c) of Sub­section (1) of

Section 434 of the Companies Act, 2013 and that the petitioner is

entitled to seek a transfer of the pending winding up proceedings

against the first respondent, to the NCLT. It is important to note

that  the restriction under Rules 5 and 6 of the Companies

(Transfer of Pending Proceedings) Rules, 2016 relating to the

stage   at   which   a   transfer   could   be   ordered,   has   no

application to the case of a transfer covered by the 5

th

 proviso

to clause (c) of sub­section (1) of Section 434. Therefore, the

26

impugned order of the High court rejecting the petition for transfer

on the basis of Rule 26 of the Companies (Court) Rules, 1959 is

flawed.

47.Therefore, the appeal is allowed, the impugned order is set

aside   and   the   proceedings   for   winding   up   pending   before   the

Company Court (Allahabad High Court) against the first respondent

herein, is ordered to be transferred to the NCLT, to be taken up

along with the application of the appellant­herein under Section 7 of

the IBC.  There will be no order as to costs.

……………………………..CJI

(S.A. BOBDE)

……………………………….J.

(A.S. BOPANNA)

………………………………..J.

(V. RAMASUBRAMANIAN)

New Delhi

November 19, 2020