DHANANJAYA Y.CHANDRACHUD,J. - (1.) This judgment will govern two proceedings: (i) A Contempt Petition[1] instituted by the Committee of Creditors of AMTEK Auto Limited ("corporate debtor") inter alia against Deccan Value Investors LP ("DVI"), the third Respondent in the Civil Appeal[2] for violation of an order passed by this Court on 18 June 2020[3]. (ii) An application for rectification[4] of the order of this Court dated 18 June 2020 instituted by DVI. [1] Contempt Petition (C) No.542 of 2020 [2] Civil Appeal No. 6707 of 2019 [3] Order dated 18 June 2020 passed in IA No. 54321 of 2020 in Civil Appeal No. 6707 of 2019 [4] I.A. No.58156of 2020 Both the proceedings are inter-related. Both have been heard together.
(2.) On 24 July 2017, an application under Section 7 of the Insolvency and Bankruptcy Code 2016 ("IBC") was admitted by the National Company Law Tribunal ("NCLT"). Mr. Dinkar T. Venkatsubramanian was appointed as Interim Resolution Professional. He was later confirmed as the Resolution Professional ("RP").
(3.) On 31 August 2017, the RP published an advertisement inviting resolution plans from prospective resolution applicants. Resolution plans were submitted by Liberty House Group and DVI.;