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Judgment
11.03.2025: These appeals have been filed against order dated 20.01.2025 and 28.01.2025 passed by the NCLT, Kolkata Bench, Kolkata by which the Adjudicating Authority has adjourned the Intervention Application (IBC)/9(KB)2024. Order dated 20.01.2025 is as follows:
“ORDER
Due to paucity of time this matter could not be taken up for hearing today.
Post this matter on 27.01.2025.”
Order dated 28.01.2025 is as follows:
“O R D E R
Due to paucity of time, this matter could not be taken up for hearing.
List the matter on 19/03/2025.”
Learned counsel for the Respondent submits that plan approval application is already under consideration as per direction issued by the Hon’ble Supreme Court and there are large number of applications. It is submitted that application has been filed by the Appellant only with purpose to delay the plan approval application.
We have considered the submissions of learned counsel for the parties and perused the record.
The order impugned are order by which the Adjudicating Authority has adjourned the matter on 19.03.2025 due to paucity of time. We do not find any reason to entertain the appeal against the orders which are order adjourning the matter to next date. It is for the Adjudicating Authority to consider the application and take appropriate decision in accordance with law. It is always open for the Appellant to press his application on the next date i.e. 19.03.2025. With these observations we dismiss these appeals.