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Judgment
03.11.2025: I.A. No. 5219 of 2025:- This is an application praying for condonation of 383 days delay in filing the Appeal. The order impugned was passed on 06.05.2024 by which Resolution Plan was approved. This Appeal has been e-filed on 23.06.2025. Counsel for the Appellant submitted that the Appellant was not aware of the order, hence, he could not file the Appeal. In paragraph 2 of the application, following has been stated:-
“2. The Impugned Order was communicated to the Appellant by the Resolution Professional vide an email dated 16.05.2024.”
According to own case of the Appellant that he came to know about the order on 16.05.2024. Filing of the Appeal after one year thereafter cannot be any basis for condonation of delay. Furthermore, our jurisdiction to condone the delay is limited to 15 days as per Section 61(2) proviso. The delay being beyond condonable period, the delay condonation application cannot be allowed. Delay condonation application is dismissed. Memo of appeal is also rejected.