Ravindranath N Vs

Ajay Kumar Vatsavayi, Member (Judicial)

I.A No.152/2021

1.  This application has been filed by Mr. Ravindranath Narayana Rao, the Resolution   Professional   of  M/s.   Alpine  Wineries

  Private  Limited (Corporate   Debtor)   under   Section 33(2)   of  the   Insolvency   and Bankruptcy Code, 2016

for passing an order of Liquidation in the matter of Alpine Wineries Private Limited (Corporate Debtor) and to

appoint the Liquidator for initiation of Liquidation process of the Corporate Debtor etc.

2.  CP (TB) No.286/BB/2019 filed under Section 7 of the Insolvency and Bankruptcy Code, 2016 by ""M/s. Pridhvi AssetÂ

Reconstruction and Securitisation   Company  Limited""   to  initiate   Corporate  Insolvency Resolution ProcessÂin Â( short

`CIRP') against M/s. Alpine Wineries Private Limited was admitted on 17th December 2019 and Mr.Ravindranath.N wasÂ

appointed as Interim Resolution Professional (IRP).

3.  The facts of the case, briefly stated, are that, the public announcement was made in Form A on 19.12.2019 (Annexure B) inÂ

English and in Kannada newspapers and the Committee of Creditors was constituted by the IRP with Operational Creditors of the corporate

Debtor.

4. Â The members of the Committee at the first meeting held on 10.01.2020 confirmed the appointment of Interim Resolution Professional (IRP)Â as

Resolution Professional (RP). Subsequently, RP appointed registered valuers for the determination of liquidation value of the

Corporate Debtor in accordance with provisions of the code.

9. The Hon'ble NCLAT, in Praveen Kumar Nand Kumar v.VSL Securities Pvt Ltd. in CA No.1/2020 in CA No.308/2000,dated

09.06.2020,observed as under:-

Likewise, the decision of the COG recommending liquidation of the corporate debtor after proper evalution of the assets and liabilities of corporate debtor with

no Resolution Plan forthcoming would be a business decision falling within the domain of commercial wisdom of the COG which is not amenable to judicial

review"".

10. Â We have carefully considered the submissions made in the application by the Resolution Professional and have also perused the records.

11. Â The relevant provisions of Sections 33(1) and 33(2) of the Code are as follows:-

33. Initiation of liquidation.-

(1) Where the Adjudicating Authority, â€

(a) before the expiry of the insolvency resolution process period or the maximum period permitted for completion of the corporate insolvency resolutionÂ

process under section 12 or the fast track corporate insolvency resolution process under section 56, as the case may be, does not receive a

resolution plan under sub-section (6) of section 30; or

(b) rejects the resolution plan under section  31 for the  noncompliance of the requirements specified therein,it shall

(i) pass an order requiring the corporate debtor to be liquidated in the manner as laid down in this Chapter;

(ii) issue a public announcement stating that the corporate debtor is in liquidation; and

(iii) require such order to be sent to the authority with which the corporate debtor is registered

5.  At the second meeting of CoC held on  7.02.2020, the RP invited Expression of Interest (EOI) in Form G by publishing in

Financial Express (English)  and  Hosadiganta (Kannada)   on 27.02.2020.   In response to the publication of Form G, RP received two

Expressions of Interest(s) till the date of submission of EOI.

6.  At the fifth meeting held on 15.06.2020, the COC decided to consider extension of time for submission of plan and to ratify the Expression

incurred by RP. Further, in the sixth meeting held on 11.09.2020, the COC members decided to consider extension of time for submission of plan

and to ratify the Expenses incurred by RP, exclusion of time for High Court Stay 84 days and exclusion of time for Lock Down period of 77 days.

7.  At the 11th meeting held on 22.12.2020, the RP updated the members of the COC, that he had received further threeÂ

Expressions of Interest (E0I).  Further, at the 14th meeting held on 23.02.2021, the Resolution Professional  informed  the   COC

 members  about  taking  over  the possession of the plant of the Corporate Debtor in the Malavalli Taluk. At the 15th meeting held onÂ

12.3.2021 the COC accepted the claims of VAT department and BESCOM Department. Further, this Tribunal ordered additional 60

days and gave a deadline to complete the CIRP on 20.04.2021.

8.  At the  16th meeting  held on 20.04.2021 the members of the COC decided to liquidate the Corporate Debtor and furtherÂ

ratified the fee payable to Valuers and also ratified the expenses of RP.   Copy of the minutes of the 16th COC meeting isÂ

attached as Annexure I to the application. Further, in the 17t11 meeting held on same day i.e. 20.04.2021  the  COC

 passed  a resolution  to  appoint the RP as Liquidator of the Corporate Debtor.   Copy of the minutes of the  17th COC meeting

is attached as Annexure - J to the applir-''

(2)Where  the  resolution professional,   at  any   time  during  the corporate insolvency resolution process but before confirmation of

resolution plan, intimates the Adjudicating Authority of the decision of the committee of creditors to liquidate the corporate debtor, the Adjudicating

Authority shall pass a liquidation order as referred to in sub-clauses (i), (ii) and (iii) of clause (b) of sub-section (1).

12.  Prescribed period for filing application- In the present case, the   application under Section 7 of the Insolvency andÂ

Bankruptcy Code, 2016 was admitted on 17.12.2019 and the period of 180 days were completed on 14.06.2020. Further,

from the CIRP period of the Corporate Debtor 161  days were excluded on account of stay granted by the Hon'ble High Court and on account of

lockdown due to COVID-19 and also further 90 days of extension was granted by this Adjudicating Authority vide Order dated 27.11.2020 in IA.

 No 476/2020,  therefore the  time limit for completion of CIRP stood extended to 20.02.2021.The IA.N0.47/2021 filed by the ResolutionÂ

Professional seeking to extend the CIRP period by 60 days more was dismissed by this Adjudicating Authority on 19.02.2021.

Further,  as per the  order dated 19.03.2021  in  IA.N0.81/2021  this Adjudicating Authority excluded the time of the CIRPÂ

in respect of the Corporate Debtor by 60 days, therefore, after excluding 60 days' time period, the CIRP has expired on 20.04.2021

and the present application is filed on 14.06.2021, i.e, after the expiry of the CIRP period. Hence, this application shall be considered

under Section 33 (1), but not under Section 33 (2).

13.  Appointment of Liquidator - Section 34 (1) of the Code provides that where the Adjudicating Authority passesÂ

an order for liquidation of the Corporate Debtor under Section 33, the Resolution Professional appointed for the CIRP shall, subject

to submission of written consent, act as the Liquidator for the purpose of Liquidation. Shri Ravindranath Narayana Rao,Â

Resolution Professional with Registration No  'BI/IPA-min view of the satisfaction of the conditions provided under Section 33 (1)  of

the Code, the Corporate Debtor M/s. Alpine Wineries Private Limited is directed to be liquidated in the manner as laid down in Chapter III of the

Code. Some of the directions are noted as under:

i.  That as per Section 33 (5) of the Code and subject to Section 52 of the code, no suit or other legal proceedings shall beÂ

instituted against the corporate Debtor;

Provided that a suit or other legal proceedings may be instituted by the Liquidator on behalf of the Corporate Debtor, with the prior approval of the

Adjudicating Authority;

ii That the provisions of sub-section (5) of Section 33 of the Code shall   not   apply  to   legal   proceedings   in

  relation   to   such transactions as may be notified by the Central Government in consultation with any financial

sector regulator; and

iii That this order of liquidation under Section 33 of the Code shall be deemed to be a notice of discharge to the officers, employees and workmen of

the Corporate Debtor, except when the business of the Corporate Debtor is continued during the liquidation process by the Liquidator; and

iv.  That all the powers of the Board of Directors, key managerial personnel and the partners of the Corporate Debtor, as the

case may be, shall cease to have effect and shall be vested in the Liquidator; and

v. That the personnel of the Corporate Debtor shall extend all  assistance and cooperation to the Liquidator as may be required by himÂ

in managing the affairs of the Corporate Debtor and provision of Section 19 of the Code shall apply in relation to

voluntary  liquidation  process  as  they  apply  in  relation  to liquidation process with the substitution of refereno- 'o the liquidator

for references to the Interim Reso 001/2017-2018/IPA-P00645/11099  has  filed  the  written  consent dated 04.05.2021. The Law

Researcher of this Tribunal has checked the credentials of proposed Liquidator and nothing adverse has been found on record. Â Therefore, Shri

Ravindranath Narayana Rao is appointed as the Liquidator.

14.  Regulation 39B, 390 and 39D in the Insolvency and Bankruptcy Board of  India (Insolvency Resolution Process for CorporateÂ

Persons) Regulations, 2016 have been inserted by Notification No. IBBI/2019-20/GN/REG/048 dated 25.07.2019. Relevant  aspects  in

 this  respect  are  examined hereunder

a.   Liquidation  Cost  concern  [Regulation  39B  of IBBI  (Insolvency Resolution Process for Corporate Persons) Regulation

2016]Â -The liquidation cost shall be met as per Regulation 2A of the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations

2016.

b. Assessment of Sale as a going concern [Regulation 39C of IBBI  (Insolvency Resolution Process for Corporate Persons) Regulation 2016

The Liquidator shall follow the Regulation 32 of the IBBI (Liquidation Process) Regulations, 2016 while selling the assets of the

Corporate Debtor, if no compromise or arrangement succeeds or sale as going concern fails.

c. Fees   of  the   Liquidator [Regulations 39D   of  IBBI (Insolvency Resolution   Process   for   Corporate   Persons)

  Regulations, 2016] Regulation 4 (2) of the Insolvency and Bankruptcy Board of India (Liquidation  Process)

 Regulations, 2016.  The  fee  payable  to  the Liquidator is as per Regulations 4(2) of the IBBI (LiquidationÂ

Process) Regulation,2016

15. Pending applications, if any, and its effects - The Learned Counsel for the Applicant has stated that there is no pending application )re any

Tribunal of law or any other authority or any other Tribunal

vi.  That the  Liquidator  shall  publish  public  announcement in  accordance with Regulation 12 of the Insolvency and Bankruptcy

Board of India (Liquidation Process) Regulations 2016 and in Form B of Schedule II of these Regulations within five days from receipt of this

order calling upon the stake holders to submit their claims as on liquidation commencement date and provide the last date for submission of

claim which shall be 30 days from the liquidation commencement date.

vii.  That the announcement shall be published in accordance with Regulation 12(3) of the Insolvency and Bankruptcy Board of

India (Liquidation Process) Regulation 2016.

viii.  That in accordance with Regulation  13 of the Insolvency and Bankruptcy Board of India (Liquidation Process),

Regulations, 2016, the 'Liquidator' shall file his preliminary report within 75 days and to file regular progress reports asÂ

per Regulation 15 every fortnightly thereafter.

17. Thus I.A No. 152 of 2021 stands disposed of.

18. Copy of this order be supplied to the counsel for the Liquidator as well as to the Registrar of Companies, Bengaluru forthwith.

  The Registry is also directed to send a copy of this order to the Liquidator at his e-mail addre,-