REPORTABLE

    IN THE SUPREME COURT OF INDIA

     CIVIL APPELLATE JURISDICTION

     CIVIL APPEAL NOs.3007­3008 OF 2020

SAGUFA AHMED & ORS.  …Appellants

Versus

UPPER ASSAM PLYWOOD PRODUCTS PVT. 

LTD. & ORS.        …Respondents

J U D G M E N T

V. RAMASUBRAMANIAN, J.

1.Challenging an order passed by the National Company Law

Appellate Tribunal (hereinafter referred to as ‘NCLAT’) dismissing

an application for condonation of delay as well as an appeal as

time   barred,   the   appellants   have   come   up   with   the   above

appeals.

1

2.We have heard Mr. Gunjan Singh, learned counsel for the

appellants and Mr. Sajan Poovayya, learned Senior Counsel who

accepts notice on behalf of the first respondent.

3.The appellants herein together claim to hold 24.89% of the

shares of a company by name Upper Assam Plywood Products

Private   Limited,   which   is   the   first   respondent   herein.   The

appellants moved an application before the Guwahati Bench of

the National Company Law Tribunal (hereinafter referred to as

‘NCLT’) for the winding up of the company. The said petition was

dismissed by the NCLT by an order dated 25.10.2019.

4.According to the appellants, they applied for a certified copy

of   the   order   of   the   NCLT   dated   25.10.2019,   on   21.11.2019

(though the appellants have claimed in the Memo of Appeal that

they   applied   for   a   certified   copy   on   21.11.2019,   the   copy

application filed as Annexure P­1 bears the date 22.11.2019).

2

5.According to the appellants, the certified copy of the order

dated 25.10.2019 passed by the NCLT was received by their

counsel on 19.12.2019, pursuant to the copy application made

on 21.11.2019.

6.Though the appellants admittedly received the certified copy

of  the   order  on 19.12.2019, they  chose  to  file  the   statutory

appeal before NCLAT on 20.07.2020. The appeal was filed along

with an application for condonation of delay.

7.By   an   order   dated   04.08.2020,   the   Appellate   Tribunal

dismissed the application for condonation of delay on the ground

that the Tribunal has no power to condone the delay beyond a

period of 45 days. Consequently the appeal was also dismissed.

It is against the dismissal of both the application for condonation

of delay as well as the appeal, that the appellants have come up

with the present appeals.

3

8.The   contentions   raised   by   the   learned   counsel   for   the

appellants are  two­fold namely (i)  that the Appellate Tribunal

erred in computing the period of limitation from the date of the

order of the NCLT, contrary to Section 421(3) of the Companies

Act, 2013,  and (ii) that the Appellate Tribunal failed to take note

of the lockdown as well as the order passed by this Court on

23.03.2020   in   Suo   Motu   Writ   Petition   (Civil)   No.3   of   2020,

extending the period of limitation for filing any proceeding with

effect from 15.03.2020 until further orders.

9.  Let us now test the correctness of the contentions one by one.

Contention­1

10.   Section 420(3) of the Companies Act, 2013 mandates the

NCLT to send a copy of every order passed under Section 420(1)

to all the parties concerned.  Section 420(3) reads as follows:

“420. Orders of Tribunal ­

(1)xxxx

4

(2)xxxx

(3)     The Tribunal shall send a copy of every order passed

under this section to all the parties concerned”.

11.Rule 50 of the National Company Law Tribunal Rules, 2016

also mandates the Registry of the NCLT to send a certified copy

of the final order to the parties concerned free of cost. However,

Rule 50 also enables the Registry of the NCLT to make available

the certified copies with cost as per schedule of fees in all other

cases (meaning thereby ‘to persons who are not parties’). Rule 50

reads as follows : ­

“50.  Registry to send certified copy. ­  The Registry shall

send   a   certified   copy   of   final   order   passed   to   the   parties

concerned free of cost and the certified copies may be made

available with cost as per the schedule of fees, in all other

cases.”

12.Section   421(1)   provides   for   a   remedy   of   appeal   to   the

Appellate Tribunal as against an order of NCLT.  Sub­Section (3)

of Section 421 prescribes the period of limitation for filing an

5

appeal and the proviso thereunder confers a limited discretion

upon the Appellate Tribunal to condone the delay. Sub­Section

(3) of Section 421 together with the proviso thereunder reads as

follows:

“421. Appeal from orders of Tribunal ­

(1) xxxx

(2) xxxx

(3) Every appeal under sub­section (1) shall be filed within a

period of forty­five days from the date on which a copy of the

order of the Tribunal is made available to the person aggrieved

and shall be in such form, and accompanied by such fees, as

may be prescribed:

Provided   that   the   Appellate   Tribunal   may   entertain   an

appeal after the expiry of the said period of forty­five days from

the date aforesaid, but within a further period not exceeding

forty­five days, if it is satisfied that the appellant was prevented

by sufficient cause from filing the appeal within that period.”

13.Therefore, it is true, as contended by the appellants, that

the period of limitation of 45 days prescribed in Section 421(3)

would start running only from the date on which a copy of the

order of the Tribunal is made available to the person aggrieved.

6

It is also true that under Section 420(3) of the Act read with Rule

50, the appellants were entitled to be furnished with a certified

copy of the order free of cost.

14.Therefore if the appellants had chosen not to file a copy

application, but to await the receipt of a free copy of the order in

terms   of   Section   420(3)   read   with   Rule   50,   they   would   be

perfectly justified in falling back on Section 421(3), for fixing the

date   from   which   limitation   would   start   running.     But   the

appellants in this case, chose to apply for a certified copy after 27

days of the pronouncement of the order in their presence and

they now fall back upon Section 421(3).

15.Despite the above factual position, we do not want to hold

against the appellants, the fact that they waited from 25.10.2019

(the date of the order of NCLT) upto 21.11.2019, to make a copy

application. But atleast from 19.12.2019, the date on which a

7

certified copy was admittedly received by the counsel for the

appellants,   the   period   of   limitation   cannot   be   stopped   from

running.

16.From 19.12.2019, the date on which the counsel for the

appellants received the copy of the order, the appellants had a

period   of   45   days   to   file   an   appeal.   This   period   expired   on

02.02.2020.

17.By virtue of the proviso to Section 421(3), the Appellate

Tribunal was empowered to condone the delay upto a period of

period of 45 days. This period of 45 days started running from

02.02.2020 and it expired even according to the appellants on

18.03.2020. The appellants did not file the appeal on or before

18.03.2020, but filed it on 20.07.2020. It is relevant to note that

the lock down was imposed only on 24.03.2020 and there was no

impediment for the appellants to file the appeal on or before

8

18.03.2020.  To overcome this difficulty, the appellants rely upon

the order of this Court dated 23.03.2020.  This takes us to the

second contention of the appellants.

Contention­2

18.To  get   over   their  failure  to  file  an  appeal  on  or   before

18.03.2020, the appellants rely upon the order of this Court

dated 23.03.2020 in Suo Motu Writ Petition (Civil) No.3 of 2020.

It reads as follows:  

“This   Court   has   taken   Suo   Motu   cognizance   of   the

situation arising out of the challenge faced by the country

on account of Covid­19 Virus and resultant difficulties that

may be faced by litigants across the country in filing their

petitions/applications/suits/appeals/all   other

proceedings   within   the   period   of   limitation   prescribed

under the general law of limitation or under Special Laws

(both Central and/or State). 

To   obviate   such   difficulties   and   to   ensure   that

lawyers/litigants do not have to come physically to file

such   proceedings in respective Courts/Tribunals across

the country including this Court, it is hereby ordered that a

period of limitation in all such proceedings, irrespective of

the limitation prescribed under the general law or Special

Laws  whether  condonable  or not  shall  stand  extended

9

w.e.f. 15th March 2020 till further order/s to be passed by

this Court in present proceedings. 

We are exercising this power under Article 142 read

with Article 141 of the Constitution of India and declare

that this order is a binding order within the meaning of

Article 141 on all Courts/Tribunals and authorities. 

This  order may be  brought  to the notice of all  High

Courts   for   being   communicated   to   all   subordinate

Courts/Tribunals within their respective jurisdiction. 

Issue notice to all the Registrars General of the High

Courts, returnable in four weeks.”

19.But we do not think that the appellants can take refuge

under the above order. What was extended by the above order

of this Court was only “the period of limitation” and not the

period upto which delay can be condoned in exercise of

discretion conferred by the statute. The above order passed by

this Court was intended to benefit vigilant litigants who were

prevented due to the pandemic and the lockdown, from initiating

proceedings within the period of limitation prescribed by general

or special law. It is needless to point out that the law of limitation

10

finds its root in two latin maxims, one of which is Vigilantibus

Non Dormientibus Jura Subveniunt which means that the law will

assist only those who are vigilant about their rights and not

those who sleep over them.

20.It may be useful in this regard to make a reference to

Section 10 of the General Clauses Act, 1897 which reads as

follows:

“10.Computation of time  ­   (1) Where, by any 19 [Central

Act] or Regulation made after the commencement of this Act,

any act or proceeding is directed or allowed to be done or taken

in any Court or office on a certain day or within a prescribed

period, then, if the Court or office is closed on that day or the

last day of the prescribed period, the act or proceeding shall be

considered as done or taken in due time if it is done or taken on

the next day afterwards on which the Court or office is open: 

Provided that nothing in this section shall apply to any act

or proceeding to which the Indian Limitation Act, 1877 (15 of

1877), applies.

(2)   This   section   applies   also   to   all   [Central   Acts]   and,

Regulations made on or after the fourteenth day of January,

1887.”

11

21.The principle forming the basis of Section 10(1) of the

General Clauses Act, also finds a place in Section 4 of the

Limitation Act, 1963 which reads as follows: ­

“4.  Expiry of prescribed period when court is closed .—

Where the prescribed period for any suit, appeal or application

expires on a day when the court is closed, the suit, appeal or

application may be instituted, preferred or made on the day

when the court reopens. 

Explanation.— A court shall be deemed to be closed on any

day within the meaning of this section if during any part of its

normal working hours it remains closed on that day.”

22.The words “prescribed period” appear in several Sections of

the Limitation Act, 1963. Though these words “prescribed period”

are not defined in Section 2 of the Limitation Act, 1963, the

expression  is   used   throughout,   only   to   denote   the   period   of

limitation. We may see a few examples: 

(i) Section 3(1) makes every proceeding filed after the prescribed

period, liable to be dismissed, subject however to the provisions

in Sections 4 to 24.  

12

(ii) Section 5 enables the admission of any appeal or application

after the prescribed period.  

(iii)Section 6 uses the expression prescribed period in relation

to proceedings to be initiated by persons under legal disability.

23.Therefore, the expression “prescribed period” appearing in

Section 4 cannot be construed to mean anything other than the

period of limitation. Any period beyond the prescribed period,

during which the Court or Tribunal has the discretion to allow a

person   to   institute   the   proceedings,   cannot   be   taken   to   be

“prescribed period”.

24.In  Assam Urban Water Supply and Sewerage Board

Versus Subash Projects and Marketing Limited

1

, this Court

dealt   with   the   meaning   of   the   words  “prescribed   period”  in

paragraphs 13 and 14 as follows:

1 (2012) 2 SCC 624

13

“13.The   crucial   words   in   Section   4   of   the   1963   Act   are

“prescribed period”.  What is the meaning of these words?

14.Section 2(j) of the 1963 Act defines”

“2(j)   'period   of   limitation'   which   means   the   period   of

limitation prescribed for any suit, appeal or application by the

Schedule, and 'prescribed period' means the period of limitation

computed in accordance with the provisions of this Act. 

Section 2(j) of the 1963 Act when read in the context of Section

34(3)   of   the   1996   Act,   it   becomes   amply   clear   that   the

prescribed period for making an application for setting aside

arbitral   award   is   three   months.   The   period   of   30   days

mentioned in proviso that follows sub­section (3) of Section 34

of the 1996 Act is not the 'period of limitation' and, therefore,

not   'prescribed   period'   for   the   purposes   of   making   the

application for setting aside the arbitral award. The period of

30 days beyond three months which the court may extend on

sufficient cause being shown under the proviso appended to

sub­section (3) of Section 34 of the 1996 Act being not the

'period of limitation' or, in other words, 'prescribed period', in

our opinion, Section 4 of the 1963 Act is not, at all, attracted to

the facts of the present case.”

25.Therefore, the appellants cannot claim the benefit of the

order passed by this Court on 23.03.2020, for enlarging, even the

period   up   to   which   delay   can   be   condoned.     The   second

14

contention is thus untenable. Hence the appeals are liable to be

dismissed.  Accordingly, they are dismissed.

(i)

………… ....................CJI.

(S. A. Bobde)

....…………....................J.

 (A. S. Bopanna)

  …..………......................J.

(V. Ramasubramanian)

SEPTEMBER 18 ,  2020

NEW DELHI

15