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INSOLVENCY AND BANKRUPTCY NEWS

        Avoidance Transactions                                  Voluntary Liquidation

        The Code read with Regulations require the RPs and Liquidators to le   A  corporate  person  may  initiate  voluntary  liquidation  proceeding  if
        applications for avoidance of transactions, with the AA seeking appropriate   majority of the directors or designated partners of the corporate person
        directions. 777 applications seeking avoidance of transactions have been   make a declaration to the effect that (i) the corporate person has no debt or
        led with the AA till March 31, 2022, as presented in Table 4.  it will be able to pay its debts in full, from the proceeds of the assets to be
                                                                sold under the proposed liquidation, and (ii) the corporate person is not
        Table 4: Details of avoidance applications and disposal    Amount (in ` crore)
        Sl.   Nature of Transactions   Applications Filed       Applications Disposed  being liquidated to defraud any person. At the end of March 31, 2022, 1223
        No.              Number of    Amount   Number of   Amount   Amount   corporate persons initiated voluntary liquidation (Figure 18). Final reports
                        transactions   involved   transactions   involved   clawed back
        1   Preferential   123     14435.39   20   518.45   29.17  in respect of 644 voluntary liquidations have been submitted and twelve
        2   Undervalued    15       884.31   1   351.64   0     processes have been withdrawn by March 31, 2022. The status of 567
        3   Fraudulent    132      21759.68   10   353.96   3.69
        4   Extortionate   3        70.68   -       -     -     ongoing voluntary liquidations is presented in Figure 19.
        5   Combination   504     183511.04   40   13881.95   16.58*
           Total          777     220661.10   71   15106.00   49.44
                                                                       Figure 18: Commencement of Voluntary Liquidations
        *In addition, in the matter of Jaypee Infra, possession of 758 acres out of total 858 acres of land was given back to
        the CD. The 858 acres of land was earlier valued at ` 5500 Crore.
                                                                                                      1223
        Twelve Large Accounts                                                                 942
        Resolution of 12 large accounts were initiated by banks, as directed by RBI.   690
        They had an aggregate outstanding claim of ` 3.45 lakh crore as against
        liquidation value of ₹ 73,220 crore. Of these, resolution plan in respect of
        eight  CDs  were  approved  and  orders  for  liquidations  were  issued  in                     656
        respect of two CDs. Thus, CIRPs in respect of two CDs and liquidation in   416
        respect of two CDs are ongoing and are at different stages of the process.               431
        The status of the 12 large accounts is presented in Figure 17.                    251
                                                                         184
                                                                                   115
                Figure 17: Realisation by the Claimants as % of the          11
                            Liquidation Value
                                                                          As on   As on   As on   As on   As on
                                387%                                     March 18 March 19 March 20 March 21  March 22
                              Jyoti Structures
                                                                                  Commenced   Closed
                                267%
                             Essar Steel India
                                253%                                   Figure 19: Timeline of Ongoing Voluntary Liqudations
                              Bhushan Steel
                                209%
                           Bhushan Power & Steel
                                                                      35%
                                183%
                             Electrosteel Steels
                                170%
                               Amtek Auto
                                123%                                          20%
                           Monnet Ispat & Energy                                                            18%
                                115%
                              Alok Industries                                                11%     11%
                                                                                      5%
        Resolution of FiSPs
        On an application led by the RBI to initiate CIRP against Dewan Housing
        Finance  Corporation  Ltd  (DHFL),  the  AA  admitted  the  application  on
                                                                    > Two years  > One year  > 270 days   > 180 days  > 90 days   ≤ 90 days
        December  3,  2019.  Mr.  R.  Subramaniakumar  was  appointed  as  the    ≤ Two years  ≤ 1 year  ≤ 270 days  ≤ 180 days
        Administrator. This is the rst nancial service provider (FiSP) admitted for
        resolution  under  the  Insolvency  and  Bankruptcy  (Insolvency  and   Of the 1223 corporate persons that initiated voluntary liquidations till
        Liquidation Proceedings of Financial Service Providers and Application to   March 31, 2022, the reasons for these initiations are available for 1023
        Adjudicating Authority) Rules, 2019, which were notied on November   cases, which are presented in Figure 20. Most of these corporate persons
        15, 2019.  The AA, vide order dated June 7, 2021, approved the resolution
        plan submitted by Piramal Capital and Housing Finance Ltd.  Subsequently   are small entities. 645 of them have paid-up equity capital of less than ₹ 1
        CIRPs have been initiated for three FiSPs namely Srei Equipment Finance   crore. Only 136 of them have paid-up capital exceeding ₹ 5 crore. The
        Limited, Srei Infrastructure Finance Limited and Reliance Capital Limited   corporate persons, for which details are available, have an aggregate paid-
        and are underway.                                       up capital of ₹ 7166 crore (Table 5).




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