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Judgment
This appeal is preferred challenging an order dated 05.08.2026 passed by Adjudicating Authority in CP/161(CHE)/2022. The grievance of the appellant is that he is the newly impleaded party as respondent in the Company Petition before NCLT and that on 24.06.2026, the learned NCLT has directed the appellant to serve the appeal papers only, and his grievance is that the entire papers were not served on him, and hence he is not able to file his objection. According to him, he has brought the issue to the Tribunal below.
These are all procedural issues of which the Tribunal below is best positioned to look into. Unless the substantive right of the appellant is affected by any order of the Tribunal below, he may not be termed as an aggrieved person to prefer an appeal before this Tribunal.
Nothing survives in this appeal for consideration of this Tribunal. Hence, accordingly, the appeal is dismissed.