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Tribunals and CommissionsFull Bench(2026) 07 NCLAT CK 0083

Sandeep Behl vs Nirmal Trading Company & Ors.

National Company Law Appellate Tribunal, Pricipal Bench, New Delhi · Decided on 22 July 2026

HON’BLE JUDGES
Yogesh Khanna, Officiating Chairperson · Barun Mitra, Member (Technical) · Ajai Das Mehrotra, Member (Technical)
RESULT
Dismissed
CASE NUMBER
I.A. No. 4889 of 2026 in Comp. App. (AT) (Ins) No. 36 of 2024
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Judgment

7 paragraphs · 184 words

(Hybrid Mode)

I.A. No. 4889 of 2026: This application has been filed seeking clarification and for setting aside the direction related to the fees/expenses of the Resolution Professional as contained in the Judgment dated 08.11.2024.

2.

Firstly, the Judgment was delivered on 08.11.2024 and this application is filed on 27.05.2026. Secondly, the appeal against the Judgment dated 08.11.2024 has been dismissed by the Hon’ble Supreme Court vide an order dated 21.02.2025 passed in Civil Appeal No. 1372 of 2025. Thus, the Judgment dated 08.11.2024 merges with the order of the Hon’ble Supreme Court.

3.

Even otherwise on merits, the alleged portion of the Judgment does not require any clarification as there is no ambiguity in it.

4.

It is the submission of the learned counsel for the Respondent if the applicant wished to have the said portion of the Judgment deleted, he ought to have filed an appeal or review, if permissible, within the period of limitation.

5.

Considering the said submission, we are not inclined to entertain the application. The application is dismissed.

6.

The applicant may pursue alternative remedies as per law.