SAGUFA AHMED vs. UPPER ASSAM PLYWOOD PRODUCTS PVT. LTD

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. Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2020.09.18 16:51:41 IST Reason: 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 , liable to be dismissed, subject however to the provisions period 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 1 Versus Subash Projects and Marketing Limited , 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