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Judgment
03.02.2025: I.A. No. 258/2025
This is an Application praying for condonation of 6 days delay in filing of the Appeal.
The ground given in the Application is that the Petitioner firm is based in Mumbai and documents were to be exchanged and for finalisation and execution of the Appeal took considerable time. Cause shown sufficient. Delay condoned.
Comp. App. (AT) (Ins.) 64/2025
This Appeal has been filed against an Order dated 13.11.2024 by which Order in I.A. 5324/2024 filed by the Applicant, following Order was passed:
“I.A. No. 5324/2024
Proxy counsel for the Appellant seeks an adjournment on the ground that the arguing counsel is held-up before the Hon’ble NCLAT for a fixed time matter.
At his request matter is adjourned to 20.12.2024.”
Counsel for the Appellant submits that now the matter has been fixed for 20.02.2025.
We are of the view that since the matter was only adjourned, there is no ground to entertain the Appeal. It is always open for the Applicant to press his Application before the Adjudicating Authority when come for consideration.
Learned Counsel for the Applicant submits that he shall be moving an Application before the Adjudicating Authority for early listing. It is always open for the Applicant to move any Application, however, we express no opinion on the said Application.
Appeal disposed of.