Inadequate auction notice and failure to consult major creditors on valuations vitiate bankruptcy sale proceedings.

The bankruptcy process of Mr. Anil Syal (Personal Guarantor) commenced on 30.09.2022, and Respondent No. 2 was appointed as the Bankruptcy Trustee ("BT").

The BT initiated the sale of the bankrupt's 50% undivided ownership rights in a residential property in Uday Park, New Delhi.

A public auction notice was published on 02.06.2023, and the e-auction was conducted on 27.06.2023 (a 25-day interval).

The Appellant was declared the successful bidder for Rs. 91,72,161, and a Sale Certificate was issued on 05.07.2023.

Respondent No. 1 (Union Bank of India), holding 97.27% of the voting share in the Committee of Creditors ("CoC"), challenged the sale alleging gross undervaluation and procedural haste.

The Adjudicating Authority (NCLT) set aside the auction on 04.07.2024, citing the inadequacy of the 25-day notice period and directing a fresh valuation and auction.

The court applied the Insolvency and Bankruptcy Code, 2016 and the IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019, specifically Regulation 30 regarding the appointment of registered valuers.

Regulation 8 regarding the submission of preliminary reports.

The court relied on the precedent of Naren Seth v. Sunrise Industries & Ors., which established that while no specific timeline is fixed in the Regulations, a 30-day notice period is standard to ensure value maximization.

Rule 8(6) of the SARFAESI Security Interest (Enforcement) Rules, 2002, as a guiding benchmark for sufficient notice in the sale of immovable assets.

The Tribunal found that a 25-day notice period was insufficient for a "complex asset" like a 50% undivided share in a residential flat, as potential buyers require significant time for due diligence regarding co-ownership and marketability risks.

The BT failed to consult the CoC meaningfully, opting for "post-facto" reporting where critical information (valuation and auction dates) was shared only after the events concluded.

This rendered the CoC a "post-box," violating the IBC's objective of stakeholder participation.

The court noted a stark valuation discrepancy: the BT’s valuer assessed the share at Rs. 0.90 Crore, whereas the Bank's previous records valued the whole property at Rs. 3.82 Crore.

The BT failed to share this valuation report with the Bank (the 97.27% creditor) prior to the auction.

Furthermore, the BT suppressed material facts, including the fact that the entire property was already under SARFAESI proceedings initiated by the Bank.

The Tribunal distinguished the Appellant's reliance on Valji Khimji and Celir LLP, noting those cases involved procedurally sound auctions, whereas the present case suffered from foundational irregularities affecting price discovery.

It held that the auction was vitiated by procedural lapses, including an inadequate notice period and the BT's failure to maintain transparency with the secured creditor.

The Tribunal also observed that the Appellant had already accepted a refund of the sale consideration, which disentitled him from seeking to reverse the cancellation of the sale.

The Bankruptcy Trustee was directed to conduct a fresh valuation and re-auction with a minimum 30-day notice period.