KOTAK MAHINDRA BANK LTD. vs. A. BALAKRISHNAN

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION  CIVIL APPEAL NO.689 OF 2021 KOTAK MAHINDRA BANK LIMITED     ...APPELLANT(S)   VERSUS A. BALAKRISHNAN & ANR.   ...RESPONDENT(S) JUDGMENT B.R. GAVAI, J. The  present   appeal  challenges   the   judgment   and   order 1. th dated   24   November,   2020   passed   by   the  learned  National Company   Law   Appellate   Tribunal,   New   Delhi   (hereinafter referred to as “NCLAT”) in Company Appeal (AT) (Insolvency) No.   1406   of   2019,   thereby   allowing   the   appeal   filed   by  the th respondent no. 1 – Director and reversing the order dated 20 September, 2019 passed by the learned National Company Law Tribunal, Chennai ( hereinafter referred to as “NCLT”), whereby the application filed by the appellant under Section 7 of the 1 Insolvency and Bankruptcy Code, 2016 (“IBC” for short) was admitted.   The  learned  NCLAT while allowing the appeal held that the application filed by the appellant was time­barred and that issuance of Recovery Certificate would not trigger the right to sue.  2. A   brief   factual   background   giving   rise   to   the   present appeal is as under: 3. During the period between the years 1993 – 1994, Ind Bank   Housing   Limited   (hereinafter   referred   to   as   “IBHL”) sanctioned   separate   credit   facilities   to   these   companies (hereinafter referred to as the “borrower entities”): (i) M/s Green Gardens (P) Ltd,  (ii) M/s Gemini Arts (P) Ltd. and  (iii) M/s Mahalakshmi Properties & Investments (P) Ltd.  The respondent no. 2 M/s Prasad Properties and Investments Pvt.   Ltd.   (hereinafter   referred   to   as   “the   Corporate   Debtor”) stood as the Corporate Guarantor/mortgagor and mortgaged 2 its immovable property, situated in Guttala Begampet Village in Ranga Reddy District of Andhra Pradesh, by deposit of title deeds to secure the aforesaid credit facilities sanctioned to the borrower entities.  These   borrower   entities   defaulted   in   repayment   of   the 4. dues and subsequently IBHL classified all the facilities availed by   them   as   Non   –   Performing   Asset   (“NPA”   for   short)   in November 1997. Pursuant thereto, IBHL filed three civil suits before the High Court of Madras, against the borrower entities and the Corporate Debtor, for recovery of the amounts due. During   the   pendency   of   the   suits,   the   appellant   –   Kotak Mahindra Bank Ltd. (hereinafter referred to as “KMBL”) and th IBHL entered into a Deed of Assignment dated 13   October, 2006, wherein IBHL assigned all its rights, title, interest, estate, claim and demand to the debts due from borrower entities, to KMBL.  Pursuant   to   the   said   deed,   KMBL   and   the   borrower 5. th entities   entered   into   a   compromise   on   7   August,   2006 3 (hereinafter referred to as “the said compromise”). The High th Court   vide   a   common   judgment   dated   26   March,   2007, recorded the said compromise between the parties to the effect that the Corporate Debtor was jointly and severally liable to pay the   amount   of   Rs.   29,00,96,918/­   due   from   the   borrower entities to KMBL. It was claimed by KMBL that the borrower entities failed to make payments as per the said compromise th and thus, KMBL issued a Demand Notice dated 26  September 2007 to them and the Corporate Debtor under Section 13(2) of the   Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as “the SARFAESI Act”). The said notice was followed by a

Section 13(4) of the SARFAESI Act, by the KMBL due to default in payment by the Corporate Debtor of the amount demanded.

2008 under sections 433 and 434 of the Companies Act, 1956 to the Corporate Debtor. 4 6. Aggrieved by the continuous default of payment by the Corporate Debtor and the borrower entities, KMBL filed three applications under Section 31(A) of the erstwhile Recovery of Debts Due to Banks and Financial Institutions Act, 1993, now known as the Recovery of Debts and Bankruptcy Act, 1993 (hereinafter referred to as “the Debt Recovery Act”) before the Debt Recovery Tribunal (“DRT” for short) for issuance of Debt Recovery Certificates in terms of the said compromise entered into   between   the   parties.   The   said   applications   came   to   be

the   borrower   entities   and   the   Corporate   Debtor.   In   the meanwhile, from the year 2008 to 2017, certain proceedings between the parties, with regard to a contempt petition filed by the   KMBL   as   well   as   the   dismissal   of   applications   filed   for issuance of Recovery Certificate and the subsequent grant of relief in a review application filed by the KMBL, were underway. 5 7. On the basis of the aforementioned Recovery Certificates,

filed   an   application   under   Section   7   of   IBC,   being CP/1352/IB/2018   before   the   learned   NCLT   and   sought initiation of Corporate Insolvency Resolution Process (“CIRP” for short) against the Corporate Debtor, claiming an amount of Rs. 835,93,52,369/­. The said application came to be admitted by

1,   Director   of   the   Corporate   Debtor   filed   an   appeal   being Company Appeal (AT) (Insolvency) No. 1406 of 2019, against the said order of the  learned  NCLT before the  learned  NCLAT. The grounds raised by the respondent no. 1 in the said appeal were with regard to the application for initiating CIRP against the Corporate Debtor being filed after the expiry of limitation period. The said appeal filed by the respondent no. 1 came to be

November, 2020 in the aforementioned terms.  6 8. We have heard Shri Guru Krishna Kumar, learned Senior Counsel appearing on behalf of KMBL, Shri S. Prabhakaran and   Shri   V.   Prakash,   learned   Senior   Counsel   appearing   on behalf   of   the   respondent   No.1   and   Shri   K.V.   Viswanathan, learned Senior Counsel appearing on behalf of the respondent No.2. 9. Shri   Guru   Krishna   Kumar,   learned   Senior   Counsel submitted that the issue involved in the present proceedings is no more  res integra .  It is submitted that this Court in the case of   Dena Bank (Now Bank of Baroda) vs. C. Shivakumar 1 Reddy and another   has held that once a claim fructifies into a final judgment and order/decree, upon adjudication, and a certificate of recovery is also issued authorizing the creditor to realize its decretal dues, a fresh right accrues to the creditor to recover the amount specified in the Recovery Certificate.  It is submitted that in view of the law laid down by this Court in the case of  Dena Bank  (supra), the present appeal deserves to be 1 (2021) 10 SCC 330 7 allowed inasmuch as, the application under Section 7 of the th  IBC, filed by KMBL on 5 October, 2018 is within the period of three   years   from   the   dates   of   issuance   of   the   Recovery th th Certificates being 7  June, 2017 and 20  October, 2017.   Shri   Guru   Krishna   Kumar   further   submitted   that   the 10. conduct of the respondents is that of a dishonest borrower. Having entered into the consent terms, which are decreed by th the High Court of Madras vide order dated 26   March, 2007 and   having   not   complied   with   the   terms   contained   in   the compromise decree, it is now not open to the respondents to oppose the admission of application under Section 7 of the IBC. 11. Shri K.V. Viswanathan, learned Senior Counsel, on the contrary, submitted that the cause of action has merged into the order of issuance of the Recovery Certificate by the DRT and therefore, by application of the doctrine of merger, the debt no more survives.   Shri Viswanathan further submitted that the initiation of CIRP by KMBL would amount to filing of second proceedings for the very same cause of action and thus would 8 be hit by the doctrine of  res judicata  and particularly,  per rem judicatam . In this respect, he relied on the judgments of this 2 Court in the cases of  and State of U.P. vs. Nawab Hussain   Gulabchand Chhotalal Parikh vs. State of Bombay (now 3 . Gujarat) 12. Shri Viswanathan further submitted that in view of the limited legal fiction under Section 19(22A) of the Debt Recovery Act, the Recovery Certificates cannot be treated as “decree” for all purposes.   It is submitted that assuming that a decree­ holder may initiate CIRP as a financial creditor, but the holder of a Recovery Certificate granted under Section 19(22) of the Debt Recovery Act is not entitled to initiate CIRP under the IBC as a financial creditor or a decree holder.   He submitted that sub­sections (22) and (22A) of Section 19 of the Debt Recovery Act were brought on the statute book by The Enforcement of Security   Interest   and   Recovery   of   Debts   Laws   and Miscellaneous Provisions (Amendment) Act, 2016 (Act No. 44 of 2 (1977) 2 SCC 806 3 (1965) 2 SCR 547 9 th 2016), which was enacted on 16   August, 2016 and brought th into   force   from   4   November,   2016.     He   submits   that   the deeming fiction contained therein applies only for the purposes of initiation of winding up proceedings.   The deeming fiction cannot be extended for any other purpose.  In this respect, he relies on the judgment of this Court in the case of  Paramjeet 4 Singh Patheja vs. ICDS Ltd. .    th 13. Shri   Viswanathan   further   submitted   that   after   15 November, 2016, i.e., the date on which Section 255 of the IBC was brought into force, the Recovery Certificate holders lost their right to use their certificate as a “decree” for initiating winding­up   proceedings   under   the   Companies   Act.     Shri Viswanathan relied on the judgment of the Tripura High Court in the case of  Subhankar Bhowmik vs. Union of India and 5 in support of his submission that a decree­holder another   cannot   initiate   CIRP.     He   submitted   that   the   Special   Leave Petition (Civil) No.6104 of 2022 challenging the judgment of the 4 (2006) 13 SCC 322 5 2022 SCC OnLine Tri 208 10 Tripura   High   Court   in   the   case   of   Subhankar   Bhowmik th (supra) has been dismissed by this Court on 11  April, 2022.  14. Shri   Viswanathan   submitted   that   the   judgment   of   this Court in the case of   Dena Bank   (supra) is   per incuriam .   He submitted   that   the   said   judgment   is   rendered   without considering the provisions of sub­Sections (22) and  (22A) of Section 19 of the Debt Recovery Act as well as clauses (6), (10), (11) and (12) of Section 3, clauses (7) and (8) of Section 5, Section 6 and Section 14(1)(a) of the IBC.  He further submitted that the judgment of this Court in the case of   Dena Bank (supra) has applied the judgments of this Court in the cases of 6 Jignesh Shah and another vs. Union of India and another and   Gaurav Hargovindbhai Dave vs. Asset Reconstruction 7   incorrectly  and as Company  (India) Limited  and another such, the judgment of this Court in the case of   Dena Bank (supra) is rendered  per incuriam.    In this respect, he relied on 6 (2019) 10 SCC 750 7 (2019) 10 SCC 572 11 the judgment of this Court in the case of  Nirmal Jeet Kaur vs. 8 so also the judgment of this Court State of M.P. and another   in   the   case   of   Secretary   to   Govt.   of   Kerala,   Irrigation 9 Department and others   vs. James Varghese and others . 15. Shri Viswanathan further submitted that if the aforesaid provisions of the IBC and the Debt Recovery Act are considered in correct perspective, the conclusion that would be inevitable is that a decree­holder is not a “financial creditor” and as such, is disentitled to invoke the provisions of Section 7 of the IBC. He submitted that the provisions of Section 14 of the IBC would also amplify this position, inasmuch as, under clause (a) of sub­section (1) thereof, the institution of suits or continuation of pending suits or proceedings against the corporate debtor including execution of any judgment, decree or order in any court of law, tribunal, arbitration panel or other authority is specifically prohibited.   He therefore submits that the learned NCLAT has correctly held that the application filed by KMBL 8 (2004) 7 SCC 558 9 2022 SCC OnLine SC 545 12 under Section 7 of the IBC was beyond the period of limitation since issuance of Recovery Certificate does not give rise to a fresh   cause   of   action   and   the   timeline   for   the   purpose   of limitation would start in the year 1997 when the accounts of the   borrower   entities   were   declared   NPA,   and   that   no interference is warranted with the same.  16. Shri S. Prabhakaran and Shri V. Prakash, learned Senior Counsel   appearing   on   behalf   of   the   respondent   No.1   have advanced their arguments on similar lines as were advanced by Shri K.V. Viswanathan.   17. Shri Guru Krishna Kumar, in rejoinder, submitted that the judgment of this Court in the case of   Dena Bank  (supra) correctly lays down the position of law.  He submits that if the relevant   provisions   of   the   IBC   are   construed   in   correct perspective, the only conclusion that would be arrived at is that KMBL is a “financial creditor”.   He submits that the correct approach   would   be   to   consider   the   underlying   transaction forming the basis of the proceedings initiated by the creditor 13 culminating in a Decree/Recovery Certificate.   He submitted that if the underlying transactions are such that they constitute a financial debt and the creditor is a financial creditor, then that   would   be   the   determining   factor   for   deciding   the maintainability   of   the   CIRP   application.     Learned   Senior Counsel further submitted that the judgment debt does not lose its legal essence or character solely because it has fructified into a Recovery Certificate.   He relied on the judgment of the Division Bench of the Madras High Court in the case of   P.S. Ramamoorthy Sastry vs. Selvar Paints and Varnish works 10 (Pvt.) Ltd.  in respect of this proposition.  He also relied on the judgment of the learned NCLAT in the case of  Mukul Agarwal 11 vs. Royale Resinex Pvt. Ltd. Shri Kumar further submitted that the purpose of the IBC 18. is to preserve the Corporate Debtor as an on­going concern, while  ensuring maximum recovery for all  the creditors.   He submits that the provisions of the IBC have to be interpreted in th 10 The Law Weekly, Vol. XCVII (97) dated 28 January, 1984 Part 1 11 Company Appeal (AT) (Insolvency) No.777 of 2020 dated 30.03.2022 14 such a manner as to advance the purpose of the IBC and not in a manner in which they defeat the object of the IBC.   19. Shri   Kumar   submitted   that   the   contention   that   the judgment of this Court in the case of  Dena Bank  (supra) is  per incuriam  the provisions of the IBC and the Debt Recovery Act is totally without substance.  He submits that the law laid down by this Court in the case of  Dena Bank  (supra) is correct and warrants no interference.   Before we proceed to consider the rival submissions, it will 20. be apposite to consider the factual scenario, the issues that arose for consideration and the conclusion arrived at in the case of  Dena Bank  (supra).   21. In the case of  (supra), the loan account of the Dena Bank  st Corporate Debtor was declared NPA on 31   December, 2013. th The Corporate Debtor had addressed a letter dated 24  March, 2014   to   the   appellant   Bank   therein   making   a   request   for restructuring the term loan.  The appellant Bank did not accede 15 nd to the same. On 22   December, 2014, the Bank issued legal notice to the Corporate Debtor as well as the respondent No.2 therein, calling upon them to make payment of Rs.52.12 crores. The Corporate Debtor did not make the payment.  On or about st 1   January,   2015,   the   Bank   filed   an   application   being   OA No.16 of 2015 under Section 19 of the Debt Recovery Act.  On th 27  March, 2017, the DRT, Bengaluru passed a judgment and order   against   the   Corporate   Debtor   for   recovery   of Rs.52,12,49,438.60 with future interest at the rate of 16.55% per annum from the date of filing of the application till the date of realisation.   The Recovery Certificate came to be issued on th 25  May, 2017 by the DRT.  There were certain proceedings in the   intervening   period,   reference   to   the   same   would   not   be th necessary. On 12   October, 2018, the Bank filed a Company Petition before the Adjudicating Authority under Section 7 of the IBC.  The Corporate Debtor filed its preliminary objection, inter   alia,   contending   that   the   said   petition   was   barred   by st limitation.  By order dated 21  March, 2019, the Adjudicating 16 Authority admitted the petition under Section 7 of the IBC and appointed an Interim Resolution Professional (“IRP” for short). The same came to be challenged by the respondent No.1 therein before the learned NCLAT by way of an Appeal under Section 61 th of the IBC.  The learned NCLAT vide order dated 18  December, 2019 allowed the appeal and dismissed the petition filed by the appellant Bank holding that the same was barred by limitation. 22. The question therefore that arose for consideration before this Court in the case of  (supra) was, as to whether Dena Bank  the   petition   under   Section   7   of   the   IBC   was   barred   by limitation, on the sole ground that it had been filed beyond a period   of   3   years   from   the   date   of   declaration   of   the   loan account of the Corporate Debtor as NPA.    While   considering   the   said   issue,   this   Court   was   also 23. called upon to consider other issues.  The first one was, as to whether the application under Section 7 of the IBC could be held to be barred by limitation, though the Corporate Debtor had subsequently acknowledged its liability within a period of 3 17 years prior to the date of filing of the petition under Section 7 of the IBC, by making a proposal for a one­time settlement, or by acknowledging   the   debt   in   its   statutory   balance   sheets   and books of accounts.   The second issue that was considered in the   case   of   (supra)  was,   as   to   whether   a   final Dena   Bank   judgment   and   decree   of   the   DRT   in   favour   of   the   financial creditor, or the issuance of a certificate of recovery in favour of the financial creditor, would give rise to a fresh cause of action to the financial creditor to initiate proceedings under Section 7 of   the   IBC   within   three   years   from   the   date   of   the   final judgment and decree, and/or within three years from the date of issuance of the certificate of recovery.  The third issue was, as   to   whether   the   Adjudicating   Authority   had   the   power   to permit amendment of pleadings or to permit filing of additional documents in a petition filed under Section 7 of the IBC.   Though all these issues have been elaborately considered 24. by this Court in the case of  Dena Bank  (supra), we would only be concerned with the issue, as to whether the issuance of the 18 Recovery Certificate in favour of the “financial creditor” would give rise to a fresh cause of action to initiate proceedings under Section   7   of   the   IBC.     This   Court   in   the   said   case   after considering various provisions of the IBC as well as the earlier judgments of this Court has observed thus: “ 99.  There   can   be   no   dispute   with   the proposition that the period of limitation for making an application under Section 7 or 9   IBC   is   three   years   from   the   date   of accrual of the right to sue, that is, the date of   default.   In  GauravHargovindbhai  v.  Dave Asset   Reconstruction   Co.   (India)  [  v.  Ltd. Gaurav   Hargovindbhai   Dave Asset ,   (2019)   10 Reconstruction   Co.   (India)   Ltd. SCC 572 : (2020) 1 SCC (Civ) 1] authored by Nariman, J. this Court held : (SCC p. 574, para 6) “ .   …   The   present   case   being   “an 6 application” which is filed under Section 7, would fall only within the residuary Article 137.” 100.  In  B.K.   Educational   Services   (P) Ltd.  v.  Parag   Gupta   &   Associates  [ B.K. Educational Services (P) Ltd.  v.  Parag Gupta & Associates , (2019) 11 SCC 633 : (2018) 5 SCC   (Civ)   528]   ,   this   Court   speaking through Nariman, J. held : (SCC p. 664, para 42) 19 “ 42 .   It   is   thus   clear   that   since   the Limitation Act is applicable to applications filed under Sections 7 and 9 of the Code from the inception of the Code, Article 137 of the Limitation Act gets attracted. “The right   to   sue”,   therefore,   accrues   when   a default occurs. If the default has occurred over three years prior to the date of filing of the application, the application would be barred under Article 137 of the Limitation Act, save and except in those cases where, in the facts of the case, Section 5 of the Limitation Act may be applied to condone the delay in filing such application.” 101.  In  Jignesh   Shah  v.  Union   of India  [ Jignesh   Shah  v.  Union   of   India , (2019) 10 SCC 750 : (2020) 1 SCC (Civ) 48] this Court speaking through Nariman, J. reiterated the proposition that the period of limitation for making an application under Section 7 or 9 IBC was three years from the date of accrual of the right to sue, that is, the date of default.  In  102. Vashdeo   R. Bhojwani  v.  Abhyudaya   Coop.   Bank Ltd.  [ Vashdeo   R.   Bhojwani  v.  Abhyudaya Coop. Bank Ltd. , (2019) 9 SCC 158 : (2019) 4 SCC (Civ) 308] this Court rejected the contention   that   the   default   was   a continuing   wrong   and   Section   23   of   the Limitation Act, 1963 would apply, relying 20 upon  Balakrishna   Savalram   Pujari Waghmare  v.  Shree Dhyaneshwar Maharaj Sansthan  [ Balakrishna   Savalram   Pujari Waghmare  v.  Shree Dhyaneshwar Maharaj Sansthan , 1959 Supp (2) SCR 476 : AIR 1959 SC 798].” This Court further went on to observe thus: 25. “ 136.   A   final   judgment   and order/decree   is   binding   on   the judgment   debtor.   Once   a   claim fructifies   into   a   final   judgment   and order/decree, upon adjudication, and a certificate   of   recovery   is   also   issued authorising the creditor to realise its decretal dues, a fresh right accrues to the creditor to recover the amount of the final judgment and/or order/decree and/or   the   amount   specified   in   the recovery certificate .          141.   Moreover,   a   judgment   and/or decree   for   money   in   favour   of   the financial creditor, passed by the DRT, or any other tribunal or court, or the issuance of a certificate of recovery in favour of the financial creditor, would give rise to a fresh cause of action for the   financial   creditor,   to   initiate proceedings   under   Section   7   IBC   for 21 initiation   of   the   corporate   insolvency resolution process, within three years from the date of the judgment and/or decree or within three years from the date   of   issuance   of   the   certificate   of recovery, if the dues of the corporate debtor   to   the   financial   debtor,   under the judgment and/or decree and/or in terms of the certificate of recovery, or .” any part thereof remained unpaid [emphasis supplied] 26. It could thus be seen that this Court in the case of  Dena (supra) in paragraphs 136 and 141, has in unequivocal Bank  terms held that once a  claim fructifies into a final judgment and order/decree, upon adjudication, and a certificate of recovery is also issued authorizing the creditor to realize its decretal dues, a fresh right accrues to the creditor to recover the amount of the   final   judgment   and/or   order/decree   and/or   the   amount specified in the Recovery Certificate.  It has further been held that   issuance   of   a   certificate   of   recovery   in   favour   of   the financial creditor would give rise to a fresh cause of action to the financial creditor, to initiate proceedings under Section 7 of 22 the IBC for initiation of the CIRP, within three years from the date of the judgment and/or decree or within three years from the date of issuance of the certificate of recovery, if the dues of the   corporate   debtor   to   the   financial   debtor,   under   the judgment and/or decree and/or in terms of the certificate of recovery, or any part thereof remained unpaid.   27. With these findings, we could have very well allowed the present appeal and set aside the judgment and order of the learned  NCLAT.  Undisputedly, the application for initiation of CIRP under Section 7 of the IBC has been filed by KMBL within a period of three years from the date of issuance of the Recovery Certificate.   However, since it has been argued by Shri K.V. Viswanathan,   learned   Senior   Counsel   that   the   judgment rendered by the two­Judge Bench of this Court in the case of (supra)  is   per   incuriam   the   provisions   of   the Dena   Bank   relevant statutes and the judgments of the three­Judge Bench of this Court in the cases of  Jignesh Shah  (supra) and  Gaurav (supra) and since the issue is of seminal Hargovindbhai Dave    23 importance,   we   would   proceed   to   consider   the   rival submissions.  28. It will be relevant to refer to c lauses (6),  (10), (11) and (12) of Section 3, c lause s (7) and (8) of Section 5, Section 6 and clause (a) of sub­section (1) of Section 14 of the IBC, which are as under: “ 3.   Definitions.— In this Code, unless the context otherwise requires,­­ (1) …………………………………. …………………………………. (6) “claim” means— ( a ) a right to payment, whether or not such right   is   reduced   to   judgment,   fixed, disputed,   undisputed,   legal,   equitable, secured or unsecured; ( b ) right to remedy for breach of contract under any law for the time being in force, if such   breach   gives   rise   to   a   right   to payment,   whether   or   not   such   right   is reduced   to   judgment,   fixed,   matured, unmatured, disputed, undisputed, secured or unsecured;           * (10) “creditor” means any person to whom a   debt   is   owed   and   includes   a   financial 24 creditor, an operational creditor, a secured creditor,   an   unsecured   creditor   and   a decree­holder; (11) “debt” means a liability or obligation in respect of a claim which is due from any person and includes a financial debt and operational debt; (12) “default” means non­payment of debt when whole or any part or instalment of the amount of debt has become due and 5 payable and is not  [paid] by the debtor or the corporate debtor, as the case may be;           * .   In   this   Part,   unless   the 5 Definitions.­   context otherwise requires,­ (1) …………………………………. …………………………………. (7) “financial creditor” means any person to whom   a   financial   debt   is   owed   and includes a person to whom such debt has been legally assigned or transferred to; (8)   “financial   debt”   means   a   debt   along with   interest,   if   any,   which   is   disbursed against   the   consideration   for   the   time value of money and includes— ( a ) money borrowed against the payment of interest; 25 ( b ) any amount raised by acceptance under any   acceptance   credit   facility   or   its   de­ materialised equivalent; ( c )   any   amount   raised   pursuant   to   any note   purchase   facility   or   the   issue   of bonds,   notes,   debentures,   loan   stock   or any similar instrument; ( d ) the amount of any liability in respect of any lease or hire purchase contract which is   deemed   as   a   finance   or   capital   lease under the Indian Accounting Standards or such other accounting standards as may be prescribed; ( e )   receivables   sold   or   discounted   other than any receivables sold on non­recourse basis; ( f )   any   amount   raised   under   any   other transaction, including any forward sale or purchase   agreement,   having   the commercial effect of a borrowing; Explanation .—For   the   purposes   of   this sub­clause,— ( i )   any   amount   raised   from   an   allottee under a real estate project shall be deemed to  be   an  amount  having   the  commercial effect of a borrowing; and ( ii )   the   expressions,   “allottee”   and   “real estate   project”   shall   have   the   meanings respectively assigned to them in clauses ( d ) and  ( zn )  of  Section  2 of  the   Real Estate (Regulation   and   Development)   Act,   2016 (16 of 2016); ( g ) any derivative transaction entered into in   connection   with   protection   against   or 26 benefit from fluctuation in any rate or price and   for   calculating   the   value   of   any derivative   transaction,   only   the   market value of such transaction shall be taken into account; ( h )   any   counter­indemnity   obligation   in respect of a guarantee, indemnity, bond, documentary letter of credit or any other instrument issued by a bank or financial institution; ( i ) the amount of any liability in respect of any of the guarantee or indemnity for any of the items referred to in sub­clauses ( a ) to ( h ) of this clause;           *

          * 14.   Moratorium .—(1)   Subject   to provisions of sub­sections (2) and (3), on the   insolvency   commencement   date,   the Adjudicating   Authority   shall   by   order declare   moratorium   for   prohibiting   all   of the following, namely— 27 ( a ) the institution of suits or continuation of pending suits or proceedings against the corporate   debtor   including   execution   of any judgment, decree or order in any court of law, tribunal, arbitration panel or other authority;” 29. Clause (6) of Section 3 of the IBC defines the term “claim” in two parts.  Sub­clause (a) of clause (6) of Section 3 of the IBC defines the term to mean, a right to payment, whether or not such right is reduced to judgment, fixed, disputed, undisputed, legal, equitable, secured or unsecured.  Sub­clause (b) of clause (6) of Section 3 of the IBC would show that a claim would also mean a right to remedy for breach of contract under any law for the time being in force, if such breach gives rise to a right to payment, whether or not such right is reduced to judgment, fixed, matured, unmatured, disputed, undisputed, secured or unsecured.   Clause   (10)   of   Section   3   of   the   IBC   defines   the   term 30. “creditor”, to mean any person to whom a debt is owed and 28 incudes a financial creditor, an operational creditor, a secured creditor, an unsecured creditor and a decree­holder.  31. Clause (11) of Section 3 of the IBC defines the term “debt” to mean, a liability or obligation in respect of a claim which is due   from   any   person   and   includes   a   financial   debt   and operational debt.   32. Clause   (12)   of   Section   3   of   the   IBC   defines   the   term “default” to mean non­payment of debt when whole or any part or   instalment   of   the   amount   of   debt   has   become   due   and payable and is not paid by the debtor or the corporate debtor, as the case may be.   33. Clause   (7)   of   Section   5   of   the   IBC   defines   the   term “financial creditor” to mean any person to whom a financial debt is owed and includes a person to whom such debt has been legally assigned or transferred to.   34. Clause   (8)   of   Section   5   of   the   IBC   defines   the   term “financial debt”, to mean a debt along with interest, if any, 29 which is disbursed against the consideration for the time value of   money   and   specifies   various   categories   of   debts   in   sub­ clauses  ( a ) to (h), which would be included in the definition of term “financial debt”.  Sub­clause ( i ) of clause (8) of Section 5 of the IBC provides that the amount of any liability in respect of any of the guarantee or indemnity for any of the items referred to in sub­clauses ( a ) to ( h ) of this clause would also be included in the definition of the term “financial debt”. It could thus be seen that whereas sub­clauses (a) to (h) of 35. clause (8) of Section 5 of the IBC deal with specific categories, which would come in the definition of the term “financial debt”, sub­clause (i) of clause (8) of Section 5 of the IBC would include the amount of any liability in respect of any of the guarantee or indemnity for any of the items referred to in sub­clauses (a) to (h) of the said clause within the meaning of the term “financial debt”. 36. Section 6 of the IBC provides as to who may initiate CIRP. It provides that where any Corporate Debtor commits a default, 30 a financial creditor, an operational creditor or the Corporate Debtor itself may initiate CIRP in respect of such Corporate Debtor in the manner as provided under the said Chapter.   37. Section 14 of the IBC provides “Moratorium”, consequent upon   the   admission   of   the   application   under   Section   7   or Section 9 or Section 10 of the IBC, on an order passed by the Adjudicating Authority.  Clause (a) of sub­section (1) of Section 14 of the IBC prohibits the institution of suits or continuation of pending suits or proceedings against the corporate debtor including execution of any judgment, decree or order in any court of law, tribunal, arbitration panel or other authority. 38. From the scheme of the IBC, it could be seen that where any Corporate Debtor commits a default, a financial creditor, an operational creditor or the Corporate Debtor itself is entitled to initiate  CIRP  in  respect of   such  Corporate   Debtor   in the manner as provided under the said Chapter.  The default has been defined to mean non­payment of debt.  The debt has been defined to mean a liability or obligation in respect of a claim 31 which is due from any person and includes a financial debt and operational debt. A claim means a right to payment, whether or not such right is reduced to judgment, fixed, disputed, etc.  It is more than settled that the trigger point to initiate CIRP is when a default takes place.  A default would take place when a debt in respect of  a claim  is due  and  not paid.    A  claim  would include   a   right   to   payment   whether   or   not   such   a   right   is reduced to judgment.   39. It is a settled principle of law that the provisions of a statue ought to be interpreted in such a manner which would advance the object and purpose of the enactment.  40. This Court in the case of  Swiss Ribbons Private Limited 12 and another vs. Union of India and others  has held that preserving the Corporate Debtor as an on­going concern, while ensuring maximum recovery for all creditors is the objective of the IBC.   12 (2019) 4 SCC 17 32 41. It is an equally well settled principle of law that all the provisions in the Statute have to be construed in context with each other and no provision can be read in isolation.  42. In   this   background,   we   will   have   to   consider,   as   to whether a person, who holds a Recovery Certificate would be a financial creditor within the meaning of clause (7) of Section 5 of the IBC.   A person to be entitled to be a “financial creditor” has to 43. be owed a financial debt and would also include a person to whom such debt has been legally assigned or transferred to. Therefore,   the   only   question   that   would   be   required   to   be considered is, as to whether a liability in respect of a claim arising out of a Recovery Certificate would be included within the   meaning   of   the   term   “financial   debt”   as   defined   under clause (8) of Section 5 of the IBC.  44. It will be pertinent to note that in clause (8) of Section 5 of the IBC, i.e, the definition clause of the term “financial debt”, the words used are “means a debt along with interest, if any, 33 which is disbursed against the consideration for the time value of money and includes”.   45. At this juncture, we may rely on the following observations 13 in the case of  Dilworth vs. Commissioner of Stamps ,  which have been consistently followed by this Court: “The word ‘include’ is very generally used in   interpretation   clauses   in   order   to enlarge the meaning of words or phrases occurring in the body of the statute; and when it is so used these words or phrases must be construed as comprehending, not only such things as they signify according to   their   natural   import,   but   also   those things   which   the   interpretation   clause declares that they shall include. But the word   ‘include’   is   susceptible   of   another construction,   which   may   become imperative,   if   the   context   of   the   Act   is sufficient to shew that it was not merely employed for the purpose of adding to the natural   significance   of   the   words   or expressions defined. It may be equivalent to ‘mean and include’, and in that case it may   afford   an   exhaustive   explanation   of the meaning which, for the purposes of the Act, must invariably be attached to these words or expressions.” 13 (1899) AC 99 34 46. This Court in the case of  Associated Indem Mechanical (P) Ltd. vs. W.B. Small Industries Development Corpn. Ltd. 14 while   construing   the   definition   of   the   term and   others   “premises”   as   provided   under   Section   2(c)   of   the   W.B. Government Premises (Tenancy Regulation) Act, 1976, observed thus: “  ……..The   definition   of   premises   in 13. Section   2( c )   uses   the   word   “includes”   at two   places.   It   is   well   settled   that   the word   “include”   is   generally   used   in interpretation   clauses   in   order   to enlarge   the   meaning   of   the   words   or phrases   occurring   in   the   body   of   the statute; and when it is so used those words or phrases must be construed as comprehending, not only such  things, as   they   signify   according   to   their natural import, but also those things which   the   interpretation   clause declares that they shall include.  (See  Dadaji   v.  Sukhdeobabu  [(1980) 1 SCC 621: AIR 1980 SC 150];  Reserve Bank of India  v.  Peerless   General   Finance   and Investment   Co.   Ltd.  [(1987)   1   SCC   424   : AIR 1987 SC 1023] and  Mahalakshmi Oil Mills  v.  State of  A.P.  [(1989) 1  SCC  164  : 14 (2007) 3 SCC 607 35 1989 SCC (Tax) 56 : AIR 1989 SC 335] ) The inclusive definition of “District Judge” in   Article   236( a )  of   the   Constitution   has been   very   widely   construed   to   include hierarchy   of   specialised   civil   courts   viz. Labour   Courts   and   Industrial   Courts which   are   not   expressly   included   in   the definition.   (See  State   of Maharashtra  v.  Labour   Law   Practitioners' Assn.  [(1998) 2 SCC 688 : 1998 SCC (L&S) 657   :   AIR   1998   SC   1233]   )   Therefore, there is no warrant or justification for restricting the applicability of the Act to   residential   buildings   alone   merely on the ground that in the opening part of   the   definition   of   the   word “premises”, the words “building or hut” .” have been used [emphasis supplied] It is thus clear that it is a settled position of law that when 47. the word “include” is used in interpretation clauses, the effect would   be   to   enlarge   the   meaning   of   the   words   or   phrases occurring in the body of the statute.  Such interpretation clause is to be so used that those words or phrases must be construed as   comprehending,   not   only   such   things,   as   they   signify according to their natural import, but also those things which 36 the interpretation clause declares that they shall include.   In such a situation, there would be no warrant or justification in giving the restricted meaning to the provision.   48. In   the   case   of   Karnataka   Power   Transmission Corporation   and   another   vs.   Ashok   Iron   Works   Private 15 Limited , this Court, while construing the definition of the word “person” as could be found in Section 2(1)(d) read with Section 2(1)(m) of the Consumer Protection Act, 1986, observed thus: “ 17.  It   goes   without   saying   that interpretation of a word or expression must depend on the text and the context. The resort   to   the   word   “includes”   by   the legislature often shows the intention of the legislature that it wanted to give extensive and enlarged meaning to such expression. Sometimes,   however,   the   context   may suggest   that   word   “includes”   may   have been   designed   to   mean   “means”.   The setting, context and object of an enactment may   provide   sufficient   guidance   for interpretation   of   the   word   “includes”   for the purposes of such enactment.” 15 (2009) 3 SCC 240 37

38 the provisions of any other law for the time being in force. It does not in any way give any   clue   to   restrict   the   definition   of “person”. 21.  Section 2(1)( m ), is beyond all questions an   interpretation   clause,   and   must   have been   intended   by   the   legislature   to   be taken   into   account   in   construing   the expression “person” as it occurs in Section 2(1)( d ). While defining “person” in Section 2(1)( m ),   the   legislature   never   intended   to exclude a juristic person like company. As a matter of fact, the four categories by way of   enumeration   mentioned   therein   is indicative, Categories ( i ), ( ii ) and ( iv ) being unincorporate and Category ( iii ) corporate, of its intention to include body corporate as   well   as   body   unincorporate.   The definition of “person” in Section 2(1)( m ) is inclusive and not exhaustive. It does not appear to us to admit of any doubt that company is a person within the meaning of Section   2(1)( d )   read   with   Section   2(1)( m ) and we hold accordingly.” 49. It could thus be seen that though the word “company” was not specifically included in Section 2(1)(m) of the Consumer Protection   Act,   1986,   this   Court  in  the   case   of   Karnataka (supra) found   that   the Power   Transmission   Corporation     39 legislature   never   intended   to   exclude   a   juristic   person   like company from the definition of the word “person”.  It was found that   the   categories   (i),   (ii)   and   (iv)   mentioned   therein   were unincorporate and category (iii) was corporate.   As such, the legislative intention was to include body corporate as well as body unincorporate.  It was held that the definition of “person” in Section 2(1)(m) was inclusive and not exhaustive. 50. The   three­Judge   Bench   of   this   Court   in   the   case   of Pioneer   Urban   Land   and   Infrastructure   Limited   and 16 another vs. Union of India and others   was considering a challenge   to   the   amendments   made   to   the   IBC   vide   which Explanation to sub­clause (f) of clause (8) of Section 5 of the IBC was inserted, which provides that any amount raised from an allottee under a real estate project shall be deemed to be an amount   having   the   commercial   effect   of   a   borrowing.     This Court   held   that   “the   expression   “and   includes”   speaks   of 16 (2019) 8 SCC 416 40 subject­matters which may not necessarily be reflected in the main part of the definition”.    51. Applying these principles to clause (8) of Section 5 of the IBC, it could clearly be seen that the words “means a debt along with   interest,   if   any,   which   is   disbursed   against   the consideration for the time value of money” are followed by the words “and includes”.   Thereafter various categories (a) to (i) have been mentioned.  It is clear that by employing the words “and includes”, the Legislature has only given instances, which could be included in the term “financial debt”.  However, the list is not exhaustive but inclusive.  The legislative intent could not have been to exclude a liability in respect of a “claim” arising out of a Recovery Certificate from the definition of the term “financial debt”, when such a liability in respect of a “claim” simpliciter   would   be   included   in   the   definition   of   the   term “financial debt” In any case, we have already discussed hereinabove that 52. the   trigger   point   for   initiation   of   CIRP   is   default   of   claim. 41 “Default” is non­payment of debt by the debtor or the Corporate Debtor, which has become due and payable, as the case may be, a “debt” is a liability or obligation in respect of a claim which is due from any person, and a “claim” means a right to payment, whether such a right is reduced to judgment or not. It could thus be seen that unless there is a “claim”, which may or may not be reduced to any judgment, there would be no “debt” and consequently no “default” on non­payment of such a “debt”.     When the “claim” itself means a right to payment, whether such a right is reduced to a judgment or not, we find that if  the  contention of  the  respondents,  that  merely  on a “claim” being fructified in a decree, the same would be outside the ambit of clause (8) of Section 5 of the IBC, is accepted, then it would be inconsistent with the plain language used in the IBC.     As   already   discussed   hereinabove,   the   definition   is inclusive and not exhaustive.   Taking into consideration the object and purpose of the IBC, the legislature could never have 42 intended to keep a debt, which is crystallized in the form of a decree, outside the ambit of clause (8) of Section 5 of the IBC.   53. Having held that a liability in respect of a claim arising out of a Recovery Certificate would be a “financial debt” within the ambit of its definition under clause (8) of Section 5 of the IBC, as   a   natural   corollary   thereof,   the   holder   of   such  Recovery Certificate would be a financial creditor within the meaning of clause (7) of Section 5 of the IBC.   As such, such a “person” would be a “person” as provided under Section 6 of the IBC who would be entitled to initiate the CIRP.  54. Insofar as the contention of the respondents with regard to   clause   (a)   of   sub­section   (1)   of   Section   14   of   the   IBC   is concerned, we do not find that the words used in clause (a) of sub­section (1) of Section 14 of the IBC could be read to mean that the decree­holder is not entitled to invoke the provisions of the IBC for initiation of CIRP.  A plain reading of said Section would clearly provide that once CIRP is initiated, there shall be prohibition for institution of suits   or continuation of pending 43 suits   or   proceedings   against   the   corporate   debtor   including execution of any judgment, decree or order in any court of law, tribunal, arbitration panel or other authority.  The prohibition to   institution   of   suit   or   continuation   of   pending   suits   or proceedings including execution of decree would not mean that a decree­holder is also prohibited from initiating CIRP, if he is otherwise entitled to in law.     The effect would be that the applicant, who is a decree­holder, would himself be prohibited from executing the decree in his favour.   55. That leaves us to consider the contention, as to whether the judgment of this Court in the case of  Dena Bank  (supra) is contrary to the judgments of three­Judge Bench of this Court in the   cases   of   (supra)   and   Jignesh   Shah   Gaurav Hargovindbhai   Dave   (supra),   as   contended   by   the respondents, and therefore,  per incuriam . In the case of  (supra) , the cause of action 56. Jignesh Shah  arose in the month of August, 2012.  The winding­up petition, 44 st which was transferred to the learned NCLT, was filed on 21 October, 2016, i.e., after a period of three years from the date on which cause of action arose.   This Court in the said case was considering a question that, if a winding up petition was barred by limitation on the date it was filed, whether Section 238A of the IBC will give a new lease of life to such a time­ barred petition. This Court held that Section 238A of the IBC would not extend the period of limitation for filing winding­up petition.  On the facts of the said case, it was found that on the date on which the winding­up petition was filed, it was barred by lapse of time and Section 238A of the IBC would not give a new lease of life to such a time­barred petition.  The question that falls for consideration in the present case is, as to whether a claim which is fructified in a decree would give a fresh cause of action to file an application under Section 7 of the IBC within a period of three years from such decree or not.  This issue did not   fall   for   consideration   before   this   Court   in   the   case   of (supra).   Jignesh Shah  45 57. In the case of  Gaurav Hargovindbhai Dave  (supra), the st respondent therein was declared NPA on 21  July, 2011 and an application under Section 7 of the IBC was filed in the year st 2017 while IBC was brought into force on 1  December, 2016. The three­Judge Bench of this Court in the said case held that the time began to run from the date when the respondent was declared NPA and as such, the application under Section 7 of the IBC, which was filed beyond the period of three years, was barred by limitation.   The question, as to whether a person would be entitled to file an application for initiation of CIRP within a period of three years from the date on which the decree was passed or a Recovery Certificate was granted did not fall for consideration in the said case also.   58. Shri Viswanathan next contended   that this Court in the case of   (supra)   has approved the judgment of Jignesh Shah   the   Calcutta   High   Court   in   the   case   of   Rameswar   Prasad 17 .   In Kejriwal & Sons Ltd. vs. Garodia Hardware Stores 17 2001 SCC OnLine Cal 586 46 this respect, it will be relevant to note that this Court was considering various judgments which were relied upon by Dr. Singhvi.   Insofar as the judgment of the Calcutta High Court in the case of  (supra) is concerned, Rameswar Prasad Kejriwal  in the said case, the cause of action arose in the year 1992. The suit was filed in 1994 and the decree was obtained in the year 1997.  It is to be noted that the winding­up petition came to be filed in the year 2001, i.e., after a period of three years.  It was sought to be argued that the limitation period would be 12 years. The same was rejected.   59. No doubt that Shri Viswanathan is justified in referring to paragraph 21 of the judgment in the case of   Jignesh Shah (supra)  to the extent that this Court observed that the suit for recovery,   which   is   a   separate   and   independent   proceeding distinct from the remedy of winding­up would, in no manner, impact the limitation within which the winding­up proceeding is to be filed, by somehow keeping the debt alive for the purpose of the winding­up proceeding.   However, the question, as to 47 whether   such   a   suit   or   an   application   which   has   been culminated into a decree or a Recovery Certificate would give a fresh cause of action to file an application under Section 7 of the   IBC   did   not   arise   for   consideration   in   the   said judgment/case. The said judgment cannot be held to be a  ratio decidendi  for a proposition that even after the suit is decreed, or Recovery Certificate is issued, it could not give fresh cause of action to initiate CIRP within a period of three years.   60. As to what is ratio decidendi has been succinctly observed by this Court in the case of   Union of India and others vs. 18 Dhanwanti Devi and others , which is as under: “  ……  It is not everything said by a Judge 9. while   giving   judgment   that   constitutes   a precedent.   The   only   thing   in   a   Judge's decision   binding   a   party   is   the   principle upon which the case is decided and for this reason it is important to analyse a decision and   isolate   from   it   the  . ratio   decidendi According   to   the   well­settled   theory   of precedents,   every   decision   contains   three basic   postulates—( i )   findings   of   material facts,   direct   and   inferential.   An   inferential 18 (1996) 6 SCC 44 48 finding  of facts is  the inference which the Judge draws from the direct, or perceptible facts; ( ii ) statements of the principles of law applicable to the legal problems disclosed by the   facts;   and   ( iii )   judgment   based   on   the combined effect of the above. A decision is only   an   authority   for   what   it   actually decides. What is of the essence in a decision is its ratio and not every observation found therein nor what logically follows from the various observations made in the judgment. Every judgment must be read as applicable to the particular facts proved, or assumed to be   proved,   since   the   generality   of   the expressions which may be found there is not intended to be exposition of the whole law, but governed and qualified by the particular facts of the case in which such expressions are to be found. It would, therefore, be not profitable   to   extract   a   sentence   here   and there from the judgment and to build upon it because   the   essence   of   the   decision   is   its ratio   and   not   every   observation   found therein.   The   enunciation   of   the   reason   or principle on which a question before a court has   been   decided   is   alone   binding   as   a precedent.   The   concrete   decision   alone   is binding between the parties to it, but it is the abstract  ratio   decidendi ,   ascertained   on   a consideration of the judgment in relation to the   subject­matter   of   the   decision,   which alone has the force of law and which, when it is clear what it was, is binding. It is only the principle laid down in the judgment that is binding   law   under   Article   141   of   the Constitution.   A   deliberate   judicial   decision 49 arrived at after hearing an argument on a question which arises in the case or is put in issue may constitute a precedent, no matter for what reason, and the precedent by long recognition   may   mature   into   rule   of  stare decisis .   It   is   the   rule   deductible   from   the application   of   law   to   the   facts   and circumstances of the case which constitutes its  ratio decidendi.” It   will   also   be   apposite   to   refer   to   the   following 61. observations   of   this   Court   in   the   case   of   The   Regional 19 : Manager and another vs. Pawan Kumar Dubey “ 7.  ….     Even   where   there   appears   to   be some conflict, it would, we think, vanish when the ratio decidendi of each case is correctly   understood.   It   is   the   rule deducible from the application of law to the facts and circumstances of a case which constitutes   its   ratio   decidendi   and   not some conclusion based upon facts which may appear to be similar. One additional or   different   fact   can   make   a   world   of difference   between   conclusions   in   two cases even when the same principles are applied in each case to similar facts.” 19 (1976) 3 SCC 334 50 62. It could thus be seen that o ne additional or different fact can  make   a  world   of  difference  between  conclusions  in two cases even when the same principles are applied in each case to similar facts. 63. It will further be relevant to note that the judgment of this Court in the case of   (supra) was authored by Jignesh Shah   R.F.Nariman, J.     R.F.Nariman, J. in the case of   Vashdeo R. Bhojwani vs. Abhyudaya Co­operative Bank Limited and 20 while relying on the judgment of three­Judge Bench another ,  of this Court in the case of   Balakrishna Savalram Pujari Waghmare   and   others   vs.   Shree   Dhyaneshwar   Maharaj 21 Sansthan and others   has observed thus: “Following this judgment, it is clear that when the recovery certificate dated 24­12­ 2001   was   issued,   this   certificate   injured effectively   and   completely   the   appellant’s rights as a result of which limitation would have begun ticking.”   20 (2019) 9 SCC 158 21 1959 Supp (2) SCR 476 : AIR 1959 SC 798 51 64. In the said case, the respondent No.2 was declared NPA rd on 23  December, 1999; the Recovery Certificate was issued on th 24   December, 2001; application under Section 7 of the IBC st came to be filed on 21  July, 2017.  In this factual background, this Court found that the application under Section 7 of the IBC, which was filed after a period of almost 16 years, i.e., much   beyond   the   period   of   three   years,   was   barred   by limitation.   It was found that the limitation period for filing a winding­ 65. up petition would be three years and since the same was filed beyond the period of three years, it was liable to be dismissed. In   the   present   case,   undisputedly,   the   application   under Section 7 of the IBC was filed within a period of three years from the date of issuance of the  Recovery Certificate .   It can  thus   be  seen  that  this  Court  observed  that the 66. issuance   of   Recovery   Certificate   injured   effectively   and completely the appellant’s rights and therefore the limitation would begin from the said date.  In effect, this Court observed 52 that   the   issuance   of   Recovery   Certificate   could   trigger   the limitation.  As such, in our view, this Court in the case of  Dena (supra)   has   rightly   relied   on   Bank   Vashdeo   R.   Bhojwani (supra), which, in turn, relied on the earlier three­Judge Bench judgment of this Court in the case of  Balakrishna Savalram (supra).   Pujari Waghmare  67. Shri   Viswanathan,   learned   Senior   Counsel   relied   on various judgments of this Court to fortify his submission that the judgment of two­Judge Bench of this Court in the case of Dena   Bank   (supra)   is   per   incuriam .     Recently,   a   two­judge Bench of this Court (consisting of L.N. Rao and B.R. Gavai, JJ.) had an occasion to consider this doctrine in the case of  James Varghese   (supra).   It is a settled law that “Incuria” literally means   “carelessness”.     A   decision   or   judgment   can   be   per incuriam   any provision in a statute, rule or regulation, which was not brought to the notice of the Court. It can also be  per 53 incuriam  if it is not possible to reconcile its ratio with that of a previously pronounced judgment of a co­equal or larger Bench. 68. A perusal of the judgment of this Court in the case of (supra) would reveal that this Court considered all Dena Bank  the relevant provisions of the IBC and the earlier judgments of this court.   As already discussed hereinabove, we do not find any inconsistency in the judgment of this Court in the case of (supra) with the earlier judgments of this Court on Dena Bank  which reliance is placed by Shri Viswanathan.  We find that the contention that the judgment of this Court in the case of  Dena (supra) being  per incuriam  to the statutory provisions and Bank  earlier judgments of this Court, is wholly unsustainable.   69. We   have   already   hereinabove,   done   the   exercise   of considering the relevant provisions of the IBC afresh and come to a conclusion that a liability in respect of a claim arising out of a Recovery Certificate would be a “financial debt” within the meaning of clause (8) of Section 5 of the IBC and a holder of the 54 Recovery Certificate would be a “financial creditor” within the meaning of clause (7) of Section 5 of the IBC.   We have also held that a person would be entitled to initiate CIRP within a period   of   three   years   from   the   date   on   which   the   Recovery Certificate is issued.   We are of the considered view that the view taken by the two­Judge Bench of this Court in the case of Dena Bank  (supra) is correct in law and we affirm the same.  That leaves us with the contention of Shri Viswanathan 70. with regard to sub­sections (22) and (22A) of Section 19 of the Debt Recovery Act, which read thus: “ 19.   Application   to   the   Tribunal.­ (1) ……………………………………………….. ……………………………………………….. (22)   The   Presiding   Officer   shall   issue   a certificate of recovery along with the final order, under sub­section (20), for payment of debt with interest under his signature to the   Recovery   Officer   for   recovery   of   the amount of debt specified in the certificate. (22­A)   Any   recovery   certificate   issued   by the   Presiding   Officer   under   sub­section (22) shall be deemed to be decree or order of the Court for the purposes of initiation 55 of   winding   up   proceedings   against   a company registered under the Companies Act, 2013 (18 of 2013) or Limited Liability Partnership   registered   under   the   Limited Liability Partnership Act, 2008 (9 of 2008) or   insolvency   proceedings   against   any individual or partnership firm under any law for the time being in force, as the case may be.” 71. It could be seen that sub­section (22) of Section 19 of the Debt Recovery Act empowers the Presiding Officer to issue a certificate of recovery along with the final order, under sub­ section (20), for payment of debt with interest. The certificate is given   for   the   purposes   of   recovery   of   the   amount   of   debt specified in the certificate.  Sub­section (22A) of Section 19 of the Debt Recovery Act provides that any Recovery Certificate issued by the Presiding Officer under sub­section (22) shall be deemed to be decree or order of the Court for the purposes of initiation of winding up proceedings against a company, etc.   72. It is sought to be argued by Shri Viswanathan that the Recovery Certificate is for the limited purpose of initiation of winding up proceedings.   If we accept the contention of Shri 56 Viswanathan,   we   would   be   required   to   insert   the   word “ limited ” between the words “shall be deemed to be decree or order   of   the   Court”   and   “for   the   purposes   of   initiation   of winding up proceedings”.   If the contention is to be accepted, sub­section (22A) of Section 19 of the Debt Recovery Act would have to be reframed as “Any recovery certificate issued by the Presiding Officer under sub­section (22) shall be deemed to be decree   or   order   of   the   Court   for   the     purposes   of limited initiation of winding up proceedings…”.   73. In our considered view, if we accept the said submission, it would result in doing violence to the provisions of sub­section (22A) of Section 19 of the Debt Recovery Act.   It will be apposite to refer to the following observations of 74. this Court in the case of   Mohd. Shahabuddin vs. State of 22 : Bihar and others “ 179.   Even   otherwise,   it   is   a   well­ settled principle in law that the court 22 (2010) 4 SCC 653 57 cannot read anything into a statutory provision   which   is   plain   and unambiguous. The language employed in a statute is a determinative factor of the legislative intent. If the language of the   enactment   is   clear   and unambiguous,   it   would   not   be   proper for the courts to add any words thereto and evolve some legislative intent, not .   Reference   in  this found  in  the  statute regard may be made to a recent decision of this Court in  Ansal Properties & Industries Ltd.  v.  State   of   Haryana  [(2009)   3   SCC 553].” [emphasis supplied] 75. It is more than well settled that when the language of a statutory   provision   is   plain   and   unambiguous,   it   is   not permissible for the Court to add or subtract words to a statute or read something into it which is not there.  It cannot rewrite or recast legislation.  At the cost of repetition, we observe that if the   argument   as   advanced   by   Shri   Viswanathan   is   to   be accepted, it will completely change the texture of the fabric of sub­section (22A) of Section 19 of the Debt Recovery Act.   58 76. Though   there   are   umpteen   number   of   authorities   to support   this   proposition,   we   do   not   wish   to   burden   our judgment with them.   Suffice it to refer to the judgment of three­Judge Bench of this Court in the case of  Nasiruddin and 23 others vs. Sita Ram Agarwal  wherein this Court has held as under: “ 37.  The court's jurisdiction to interpret a statute can be invoked when the same is ambiguous. It is well known that in a given case the court can iron out the fabric but it cannot change the texture of the fabric.  It cannot enlarge the scope of legislation or intention when the language of the provision is plain and unambiguous. It cannot   add   or   subtract   words   to   a statute or read something into it which is not there. It cannot rewrite or recast legislation.   It   is   also   necessary   to determine   that   there   exists   a presumption   that   the   legislature   has not used any superfluous words. It is well settled that the real intention of the legislation must be gathered from   It may be true that the language used. use of the expression “shall or may” is not decisive   for   arriving   at   a   finding   as   to whether   the   statute   is   directory   or 23 (2003) 2 SCC 577 59 mandatory.   But   the   intention   of   the legislature   must   be   found   out   from   the scheme of the Act. It is also equally well settled that when negative words are used the courts will presume that the intention of the legislature was that the provisions are mandatory in character.” [emphasis supplied] 77. From   the   plain   and   simple   interpretation   of   the   words used in sub­section (22A) of Section 19 of the Debt Recovery Act, it would be amply clear that the Legislature provided that for the purposes of winding­up proceedings against a Company, etc.,   a   Recovery   Certificate   issued   by   the   Presiding   Officer under sub­section (22) of Section 19 of the Debt Recovery Act shall be deemed to be a decree or order of the Court.  It is thus clear that once a  Recovery Certificate  is issued by the Presiding Officer   under   sub­section   (22)   of   Section   19   of   the   Debt Recovery Act, in view of sub­section (22A) of Section 19 of the Debt Recovery Act it will be deemed to be a decree or order of the   Court   for   the   purposes   of   initiation   of   winding­up proceedings of a Company, etc.   However, there is nothing in 60 sub­section (22A) of Section 19 of the Debt Recovery Act to imply that the Legislature intended to restrict the use of the Recovery   Certificate   limited   for   the   purpose   of   winding­up proceedings.   The contention of the respondents, if accepted, would   be   to   provide   something   which   is   not   there   in   sub­ section (22A) of Section 19 of the Debt Recovery Act.   78. In any case, when the Legislature itself has provided that any   Recovery   Certificate   issued   under   sub­section   (22)   of Section 19 of the Debt Recovery Act will be deemed to be a decree   or   order   of   the   Court   for   initiation   of   winding­up proceedings, which proceedings are much severe in nature, it will  be  difficult  to  accept  that the  Legislature intended that such a  Recovery Certificate  could not be used for initiation of CIRP, which would enable the Corporate Debtor to continue as an on­going concern and, at the same time, pay the dues of the creditors to the maximum.   We, therefore, find no substance in the said submission.   61 79.   Insofar   as   the   judgment   of   this   Court   in   the   case  of (supra) is concerned, we do not find Paramjeet Singh Patheja    it necessary to refer to the same, inasmuch as the view, which we have taken, has been taken after interpreting the provisions of the IBC, whereas the view in the case of  Paramjeet Singh (supra) is with regard to legal fiction as provided in Patheja   Section 36 of the Arbitration and Conciliation Act, 1996. 80. Insofar as the reliance on the case of   Nawab Hussain (supra) is concerned, what has been observed by this Court is that the doctrine of  per rem judicatam  is   based on two theories, viz., (i) the finality and conclusiveness of judicial decisions for the final termination of disputes in the general interest of the community as a matter of public policy, and (ii) the interest of the individual that he should be protected from multiplication of litigation.  It has been held that the said doctrine serves not only a public but also a private purpose by obstructing the reopening of matters which have been adjudicated upon.   62 81. In the case of   Nawab Hussain   (supra), the respondent was a confirmed Sub­Inspector of Police in Uttar Pradesh.  He challenged his dismissal in a writ petition before the Allahabad High   Court   on   the   ground   that   he   was   not   afforded   a reasonable opportunity. The said writ petition was dismissed. After the dismissal of the said writ petition, he filed a suit in the Court of Civil Judge, Etah, raising certain additional grounds. The   same   was   also   dismissed.   The   respondent   preferred   a second appeal, which was allowed by the High Court.  The High Court had held that the suit was not barred by the principle of constructive   res judicata .   In this background, the aforesaid observations   were   made   by   this   Court   while   reversing   the judgment of the High Court and holding it to be barred by  res judicata .   82. In the case of  Gulabchand Chhotalal Parikh  (supra), the appellant   therein   had   prayed   for   the   issuance   of   a   writ   of mandamus and a writ of prohibition against the respondent­ State in a writ petition filed in the High Court.  The High Court 63 dismissed   the   petition   on   merits   after   full   contest.     The appellant   thereafter   filed   a  suit   against   the   respondent   and raised a similar plea.  In this background, the Trial Court, the First Appellate Court and the High Court held that the suit was barred by  res judicata  in view of the judgment of the High Court in   the   writ   petition.     In   appeal,   this   Court   affirming   the concurrent views held that on general principles of  res judicata , the decision of the High Court in a writ petition under Article 226 of the Constitution of India, after full contest, will operate as  res judicata  in a subsequent regular suit between the same parties with respect to the same matter.  83. Insofar   as   the   judgment   in   the   case   of   Thoday   vs. 24 Thoday  is concerned, the same has been considered by this Court in the case of  Bhanu Kumar Jain vs. Archana Kumar 25 and another ,  wherein this Court held that a cause of action estoppel arises where, in two different proceedings, identical issues   are   raised,   in   which   event,   the   latter   proceedings 24 (1964) 2 WLR 371 25 (2005) 1 SCC 787 64 between the same parties shall be dealt with similarly as was done in the previous proceedings.  In such an event, the bar is absolute   in   relation   to   all   points   decided   save   and   except allegation of fraud and collusion.  We are of the view that the said judgment would not even remotely be applicable to the facts of the present case.  In that view of the matter, we do not find   that   reliance   on   the   said   judgment   would   be   of   any assistance to the case of the respondents.    84. To conclude, we hold that a liability in respect of a claim arising out of a Recovery Certificate would be a “financial debt” within   the   meaning   of   clause   (8)   of   Section   5   of   the   IBC. Consequently, the holder of the Recovery Certificate would be a financial creditor within the meaning of clause (7) of Section 5 of the IBC.   As such, the holder of such certificate would be entitled to initiate CIRP, if initiated within a period of three years from the date of issuance of the Recovery Certificate.   We   further   find   that   the   view   taken   by   the   two­Judge 85. Bench of this Court in the case of  Dena Bank  (supra) is correct 65 in law and we affirm the same.  We further find that in the facts of the present case, the application under Section 7 of the IBC was filed within a period of three years from the date on which the Recovery Certificate was issued.   As such, the application under   Section   7   of   the   IBC   was   within   limitation   and   the learned   NCLAT   has   erred   in   holding   that   it   is   barred   by limitation.  86. In the result, we pass the following judgment: (i) The appeal is allowed. th (ii) The   impugned   judgment   and   order   dated   24 November,   2020   passed   by   the   learned   National Company   Law   Appellate   Tribunal,   New   Delhi   in Company Appeal (AT) (Insolvency) No.1406 of 2019 is quashed and set aside.   We further clarify that though elaborate arguments have 87. been   advanced   by   the   rival   parties   upon   the   merits   of   the matter, we have not touched the same. We have only decided 66 the legal issues.  The parties would be at liberty to raise all the issues, considering the merits of the matter before the learned NCLT.  The learned NCLT would decide the same in accordance with law.    Pending applications, including the application(s) for ex­ 88. parte stay and disposal of the matter shall stand disposed of in the above terms.  There shall be no order as to costs. …..….......................J. [L. NAGESWARA RAO] …….........................J.        [B.R. GAVAI] …….........................J.        [A.S. BOPANNA] NEW DELHI; MAY 30, 2022. 67