IBC-approved resolution plans extinguish statutory dues not included and bar proceedings for pre-approval claims.

The appellant challenged Order-in-Appeal C.Cus.II No. 888/2015 dated 03.09.2015 concerning statutory customs dues.

During the pendency of the appeal, the Revenue informed the Tribunal that insolvency proceedings had been initiated against the appellant and that the NCLT had approved a resolution plan.

The Revenue thereafter produced the NCLT’s order dated 19.12.2023 in State Bank of India v. Reliance Communications Infrastructure Ltd., CP (IB) No. 3025/2019, approving the resolution plan submitted by Reliance Projects & Property Management Services Ltd. under Section 31(1) of the Insolvency and Bankruptcy Code, 2016 (IBC).

The NCLT directed that the approved plan would be binding on the corporate debtor, its creditors, the Central Government, State Governments, local authorities, guarantors and other stakeholders.

None appeared for the appellant when the appeal was called for hearing.

The Tribunal applied Section 31(1) of the IBC, under which an approved resolution plan is binding on the corporate debtor, its employees, members, creditors, the Central Government, State Governments, local authorities, guarantors and other stakeholders.

It relied principally on Ghanashyam Mishra and Sons Pvt. Ltd. v. Edelweiss Asset Reconstruction Company Ltd., [2021] 13 S.C.R. 737, wherein the Supreme Court held that statutory dues owed to the Central Government, State Government or local authorities constitute operational debt and that such authorities are bound by an approved resolution plan.

Claims not forming part of the approved plan stand extinguished, and no person may initiate or continue proceedings in respect of such claims for the period preceding approval of the plan under Section 31.

The NCLT had approved the resolution plan and expressly made it binding on governmental authorities and other stakeholders.

Applying the Supreme Court’s ruling in Ghanashyam Mishra, the Tribunal held that statutory customs dues were subject to the resolution-plan framework.

Although the parties had not clarified whether the customs dues in dispute were specifically included in the resolution plan, the Supreme Court’s rule made clear that any pre-approval statutory dues not included in the plan stood extinguished and could not be the subject of continuing proceedings.

Consequently, the Tribunal concluded that the pending customs appeal could not be continued before it.

The customs appeal was accordingly disposed of on that basis, without adjudication of the underlying customs dispute.