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Judgment
(Hybrid Mode)
Company Appeal (AT) (Insolvency) No. 46 of 2026
This Appeal is filed against an impugned order dated 04.11.2025 passed by the Learned Adjudicating Authority, New Delhi Bench, Court No.IV in IA No.3285 of 2023 in CP (IB) No.983(ND)/2020 whereby the prayer for exclusion of the CIRP period for continuing the period of License No.41 of 2018 was declined by the Learned Adjudicating Authority.
The appeal is confined strictly to preliminary aspect of the increase of the validity period of License No.41 of 2018.
The Learned Senior Counsel for the Appellant at this stage pointed out to an Affidavit dated 23.05.2026 filed on behalf of Appellant stating inter alia despite rejection of the application by the Adjudicating Authority, the Directorate of Town & Country Planning, Haryana initially extended the License till 15.06.2026 and later on the request of the SRA, they have further extended the License till 15.06.2027 vide their letter bearing no.18813 dated 01.06.2026.
It is the submission of the Learned Senior Counsel for the Appellant these Appeals can be disposed of by giving a liberty to Appellant to file an application for further extension, if required for renewal of License No.41 of 2018 dated 16.06.2018 to be moved before the DTCP, Haryana and in case such application for extension is moved, the said application may be considered favorably by the DTCP, Haryana.
We have also heard the Learned Counsel for the Respondent and she also admits the fact the license has been extended till 15.06.2027. There have been earlier extensions too.
Considering the purpose of the extensions granted, we allow the request as made by the Learned Senior Counsel for the Appellant herein and accordingly, the Appeal stands disposed of. All application pending viz, IA Nos. 168 & 169 of 2026 are also disposed of.
The letter no.18813 dated 01.06.2026 be filed on record along with an Affidavit within a week.
Company Appeal (AT) (Insolvency) No. 55 of 2026
Company Appeal (AT) (Insolvency) No.55 of 2026 is also disposed of in terms of the order passed in Company Appeal (AT) (Insolvency) No.46 of 2026.
All pending application viz, IA Nos. 69 and 199 of 2026 are also disposed of.