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Judgment
(Hybrid Mode)
I.A. No. 1484 of 2026: This is an application praying for condonation of delay of 13 days in filing of the appeal.
The Appeal has been filed by Employees Provident Fund Organisation. In para 2 of the application sufficient cause has been shown for condonation of delay. Delay condoned. I.A. No. 1347 of 2026: This is an application praying for condonation of delay of 33 days in refiling of the appeal. In the application, sufficient cause has been shown for condonation of delay in refiling of the appeal. Refiling delay condoned.
Comp. App. (AT) (Ins) No. 385 of 2026
This appeal has been filed against the order dated 12.11.2025 passed by the NCLT, New Delhi in I.A No. 224 of 2024 by which order the Adjudicating Authority has rejected the application filed by the Appellant seeking a direction to release the fund and the Resolution Professional to accept the claim.
The Adjudicating Authority after hearing the parties has taken the view that the commencement of CIRP was on 03.06.2021, claim form was submitted on 21.11.2023 and on the said ground the claim was rejected.
We have considered the submissions of the Appellant and perused the record.
In para ‘IV’ the Adjudicating Authority has made the following observations :-
“iv.On the other hand, the Respondent/Resolution Professional has submitted that the CIRP in respect of the Corporate Debtor commenced on 03.06.2021 and that the public announcement was duly issued inviting claims from all stakeholders, with the last date for submission being 22.06.2021. The Applicant admittedly did not file any claim within the prescribed period or even during the pendency of the CIRP. The record shows that the Resolution Plan of the Successful Resolution Applicant, SPSS Infrastructure Pvt. Ltd., was approved by the Committee of Creditors in its 21st meeting held on 06.09.2023, and the e-voting concluded on 10.10.2023. The Applicant’s claim in Form-F was filed only on 21.11.2023, i.e., after approval of the Resolution Plan by the CoC, and therefore could not be considered by the Resolution Professional.”
The claim having been filed after the CoC has approved the resolution plan. The Adjudicating Authority did not commit any error in not accepting the claim of the Appellant.
We do not find any error in the impugned order. The appeal is dismissed.