M/s. Volkswagen Finance Private Limited And Anr vs M/s Aarvanss Infrastructure Private Limited And Ors

L. N. Gupta, Member (T)

This is an Application, filed by Mr. Kamal Agarwal, the Resolution Professional of M/ s Aarvanss Infrastructure Private Limited (hereinafter

referred as 'Applicant"") under Sections 33(2) of the Insolvency and Bankruptcy Code, 2016, seeking the following main reliefs:

a. Pass an order requiring the corporate debtor to be Liquidated under Section 33(2) in the manner as laid down under Chapter III of the

IBC 2016.

b. Pass an order under Section 34(1) of the code for appointment of the RP as the Liquidator of the corporate debtor .

Facts of the case in brief are that the Financial Creditor, M/ s Volkswagen Finance Private Limited had filed an Application bearing No. (IB)-

669(ND)/2019 under Section 7 of the IBC, 2016 for initiating the Corporate Insolvency Resolution Process (CIRP) of M/ s Aarvanss Infrastructure

Private Limited. The said Application was admitted by this Tribunal vide its Order dated 17.09.2019 and Mr. Kamal Agarwal was appointed as the

Interim Resolution Professional (IRP).

In terms of the Regulation 6(1) of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons)

Regulations, 2016, the said Interim Resolution Professional made a public announcement in the Form-A, which was published in the newspapers

namely, the Financial Express (English) and Jansatta (Hindi) on 25.09.2019. The public announcement was also uploaded on the website of Insolvency

and Bankruptcy Board of India (IBBI).

The Interim Resolution Professional constituted the Committee of Creditors (CoC), comprising Volkswagen Finance Private Limited having 74%

voting share and HDFC Bank Limited having 26% of voting share.

That the IRP Mr. Kamal Agarwal was confirmed as Resolution Professional (RP) of the Corporate Debtor vide Order dated U 1. 11.2U19 passed

by this Tribunal.

It is stated by the Applicant that the CoC decided to Liquidate the Corporate Debtor in view of the fact that continuing with the Corporate

Insolvency Resolution Process would only deteriorate the value of assets of the corporate debtor as the material asset of the Corporate Debtor

comprised of an Audi A-3 Car and a Mahindra Scorpio only, the realizable value of which will get depreciated further with the efflux of time.

It is averred by the Applicant that the CoC, in its 2nd Meeting held on 14.03.2020 vide the agenda item 5, discussed upon the future course of action

and... ""took the decision of not instructing the RP to make any application under section 12(2) of IBC,2016 as it would be a waste of time

and resource in view of the fact that the corporate debtor is not a going concern, and does not have any registered office and no employees

are functioning and even the suspended directors are not coming forward and not co-operating in the CIRP of the corporate debtor The

CoC instead deemed it fit and proper to liquidate the corporate debtor and hence, decided to liquidate the corporate debtor and requested

the RP to continue as the Liquidator and expedite the process of taking custody of the assets in possession of the suspended directors.

It is submitted by the Applicant that thereafter, the CoC resolved with 100% voting share to liquidate the corporate debtor vide agenda item no. 7 of

the same meeting. The agenda item no. 7 and the Resolution passed by the CoC along with voting sheet are reproduced below:

Item no 7:- (27)

To decide and vote upon the resolution to liquidate the corporate debtor in view of the fact that the corporate debtor is not a going

concern since 01.04.2015 onwards and having no registered office.

The chairman shall propose and put to vote upon the resolution to liquidate the corporate debtor in view of the fact that the corporate

debtor is not a going concern since 01.04.2015 onwards and having no registered office.

Outcome:-

In continuation to discussion in agenda item no 5 above and pursuant to the resolution passed in item no 6 above of not making any

application before the Adjudicating Authority for extending the period of CIRP beyond 180 days, the CoC with 100% voting rights

took the decision to liquidate the corporate debtor in view of the fact that the corporate debtor is not a going concern, and does not

have any registered office, with no employees and total wilful non co-operation from the suspended directors of corporate debtor in the

C1RP of the corporate debtor.

Hence the following resolution was passed:-

Resolved that the Committee of Creditors with 100% Voting Share has assented to/ votedfor/consented to the decision 'to Liquidate the

Corporate Debtor' and directed the Resolution Professional to intimate its decision of liquidating the Corporate Debtor to the Adjudicating

Authority under section 33(2) of the IBC, 2016"".

The voting Sheet as annexed by the Applicant is reproduced below:

That the RP has also filed his written communication dated 18.03.2020 to act as Liquidator as required under Section 34(1) of the IBC, 2016.

In the circumstances and there being no other alternative, this Bench is inclined to accept the Resolution of the COC and order Liquidation of the

Corporate Debtor.

In sequel to the above, the Application is allowed, ordering Liquidation of the Corporate Debtor, M/ s. Aarvanss Infrastrucutre Private Limited in

the manner as laid down in the Chapter III of Part II of the Insolvency and Bankruptcy Code, 2016 and in accordance with the relevant Rules and

Regulations along with the following directions:

a. Mr. Kamal Agarwal, having IBBI Registration No. IBBIRPA- 001/IP-P00868/2017-18/11466, is appointed as Liquidator, who has given his written

consent to act as Liquidator in terms of Section 34 (1) of IBC 2016;

b. The Liquidator, is directed to issue public announcement clearly stating that the Corporate Debtor is under Liquidation in terms of Regulation 12 of

the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016;

c. The Order of Moratorium passed under Section 14 of the Insolvency and Bankruptcy Code, 2016 shall cease to have its effect and a fresh

Moratorium under Section 33(5) of the Insolvency and Bankruptcy Code shall commence;

d. This order shall be deemed to be a notice of discharge to the officers, employees and the workmen of the corporate debtor as per Section 33(7) of

the Insolvency and Bankruptcy Code, 2016;

e. Liquidator shall follow up and continue to investigate the financial affairs of the Corporate Debtor to determine the undervalued and preferential

transactions etc., if any.

f. The Liquidator shall submit a Preliminary Report to the Adjudicating Authority within seventy-five (75) days from the Liquidation commencement

date as per Regulation 13 of the Insolvency and Bankruptcy (Liquidation Process) Regulations, 2016.

g. The Registry is directed to communicate a copy of the Order to the Financial Creditor, the Corporate Debtor and Liquidator Mr. Kamal Agarwal at

the earliest but not later than seven days from today.

h. A copy of this Order be sent by the Registry and Liquidator to the Registrar of Companies (RoC), NCT of Delhi & Haryana for updating the

Master Data. After updating the Master Data, ROC shall send compliance report to the Registrar, NCLT within a period of 30 days.

i. The Registry and Liquidator are directed to communicate a copy of this Order to the Insolvency and Bankruptcy Board of India for their record;

IA-2188/ND/2020 filed in IB-669(ND)/2019 is allowed in the aforesaid terms.