Karnataka
Steel & Wire Products & Ors Vs. Kohinoor Rolling Shutters & Eng.
Works & Ors [2002] Insc 462 (12 November 2002)
Cji.
& S.B. Sinha. Pattanaik, Cji.
These
appeals, directed against the Full Bench decision of the Karnataka High Court,
raise a common question as to whether on account of Section 458A of the
Companies Act, which was inserted by the Companies (Amendment) Act, 1960, the
period of limitation for filing any suit or application gets extended, and if
so, whether a claim which was barred on the date, the application for winding
up was filed, stands revived on account of an order of the Court in the winding
up proceedings. In the impugned judgment, the Full Bench of the Karnataka High
Court has recorded its conclusion that the provisions contained in Section 458A
of the Companies Act does not confer a fresh cause of action and, therefore, if
the time for the claim is already barred under the relevant provisions of the
Limitation Act, then the appointment of official liquidator on an application being
filed for winding up of the company, would not revive the barred date. It
appears that the aforesaid view of the Karnataka High Court is in agreement
with the decision of the Madras High Court in 63 Company Cases 749 and is in
variance with the two Full Bench decisions, one of Delhi High Court in AIR 1978
Delhi 158 and the other of Kerala High Court in AIR 1989 Kerala 41. In the
absence of any authoritative pronouncement of this Court on the question, it
would, therefore, be necessary to examine the different views expressed by
different High Courts as well as the relevant provisions of the Companies Act,
and to find out which view is correct.
Under
the provisions of the Companies Act, a winding up proceeding commences by
presentation of a petition as provided under sub-section (1) of Section 441 of
the said Act and at any time, after the presentation of a winding up petition,
the Court may appoint the official liquidator. Under Section 446 of the Act,
once an official liquidator is appointed, then all legal proceedings against
the company can be proceeded with only with the leave of the Company Judge and
subject to such terms as the Company Court
imposes. Under sub-section (2) of Section 446, it is the winding up Court which
gets the jurisdiction to entertain any suit or proceeding by or against the
company as well as any claim made by or against the company. Section 458A
merely excludes the time in computing the period of limitation for any claim.
The aforesaid section is extracted herein-below in extenso for better
appreciation of point in issue:
"Sec.
458A. Notwithstanding anything in the Indian Limitation Act, 1908 (9 of 1908)
or in any other law for the time being in force, in computing the period of
limitation prescribed for any suit or application in the name and on behalf of
a company which is being wound up by the Court, the period from the date of
commencement of the winding up of the company to the date on which the winding
up order is made (both inclusive) and a period of one year immediately following
the date of the winding up order shall be excluded."
In the
case of Faridabad Cold Storage & Allied Industry vs.Official Liquidator of
Ammonia Supplies Corpn. (P) Ltd., AIR 1978 Delhi 158, the question for consideration was as to what is the period of
limitation for a claim filed under Section 446(2) of the Companies Act and what
is the starting point of the said period of limitation. It was held by the Full
Bench of Delhi High Court that any such application in respect of a claim filed
under Section 446(2) of the Companies Act is covered by the residuary article
under Article 137 of the Limitation Act and the period of limitation is three
years from the date when the right to apply accrues.
The
Court further held that the right to file a claim petition under Section 446(2)
in respect of a claim enforceable at law on the date of the winding up order,
arises on the date the winding up order is passed. The period of limitation of
three years would, therefore, be from the date of the winding up order, after
giving full effect to the provisions of, and the benefit of Section 458A of the
Companies Act. The point in issue in case in hand is something different than
the point that arose for consideration and was decided by the Delhi High Court.
The other Judgment of the Delhi High Court in the case of R.C. Abrol & Co.
Pvt. Ltd. vs. A.R. Chaddha & Co., AIR 1978 Delhi 167, the question for
consideration was whether for an application under Section 446(2)(b) of the
Companies Act, the provisions of Article 137 of the Limitation Act would apply
or not and the High Court answered the same in the affirmative. That is not the
dispute in the case in hand inasmuch as there is no dispute about the
applicability of Article 137 of the Limitation Act to an application filed for
enforcement under Section 446(2)(b) of the Companies Act. So far as the
Judgment of Kerala High Court is concerned, in the case of K.P. Ulahannan and
Others vs. The Wandoor Jupiter Chits (P) Ltd., the question for consideration
was whether the time prescribed under Section 458A of the Companies Act would
be excluded for computing the period of limitation for a claim petition being
filed under Section 446(2)(b) of the Companies Act read with Article 137 of the
Limitation Act. In the aforesaid case, the Full Bench of Kerala High Court came
to hold that the starting point of limitation for claim under Section 446(2)(b)
is the date on which the winding up order is passed or a provisional liquidator
is appointed and Article 137 of the Limitation Act applies to such proceedings.
It further held that the effect of Section 458A of the Companies Act is that
the period from the date of commencement of winding up of the company to the
date on which the winding up order is made and a further period of one year are
to be excluded in computing the period of limitation. But where a claim which
was barred on the date and winding up petition is filed, would revive on
account of Section 458A of the Companies Act was never raised or considered in
the aforesaid case. In a latter decision of the Delhi High Court however in the
case Liberty Finance Pvt. Ltd.(In liquidation) vs. Pandit Radha Mohan &
Ors., 1979 Co. cases Vol.49 287, Ranganathan J, as he then was, considered the
question, which is the subject matter of consideration in the case in hand and
held that the expression "any claim" occurring in Section 446(2)(b)
of the Companies Act means, a claim which is legally enforceable and,
therefore, a claim which had become time barred on the date of presentation of
the winding up petition cannot be described as a legally enforceable claim and
the provisions of Section 446(2)(b) do not enable the official liquidator to
file or receive claims which had been quietened by the lapse of time. Where
there is an enforceable claim as on the date of the winding up petition, the
official liquidator can make an application under Section 446(2) and such an
application will attract the provisions of Article 137 of the Limitation Act.
It was further held that reading Section 458A of the Companies Act and Article
137 of the Limitation Act together, such an application by the official
liquidator should be filed within a period of four years from the date of the
winding up order.
To the
same effect is the Judgment of the Punjab and Haryana High Court in the case of
Maruti Limited (In Liquidation) and Anr. vs. Parry and Company Ltd., 1989
Company Cases Vol. 66 309.
On a
plain reading of the provisions contained in Section 458A of the Companies Act,
it is crystal clear that the aforesaid provision merely excludes the period,
during which a company was being wound up by the Court from the date of the
commencement of the winding up till the order of winding up is made and an
additional period of one year immediately following the date of the winding up.
In other words, in respect of a legally enforceable claim, which claim could
have been made by the company on the date on which the application for winding
up is made, could be filed by the official liquidator by taking the benefit of
Section 458A of the Companies Act and getting the period of four years to be
excluded from the period of three years, as provided under Article 137 of the
Limitation Act. The Legislature, by way of an amendment, brought into force the
provisions of Section 458A, so that an official liquidator, who is supposed to
be in custody of the assets and liability of the company, would be able to file
a claim on behalf of the company, which was legally enforceable on the date of
the winding up, after excluding the period, indicating under Section 458A of
the Companies Act, so that the company or its shareholders will not suffer any
loss. But by no stretch of imagination, the said provisions contained in
Section 458A can be construed to mean that even a barred date or a claim which
was not enforceable on the date of the winding up, would stand revived, once a
winding up application is filed and order is made by virtue of Section 458A of
the Companies Act. We, therefore, affirm the view taken by the Karnataka High
Court under the impugned Judgment and dismiss these appeals.
There
will be no orders as to costs.
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