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Judgment
This Appeal has been filed against the Order dated 13th June, 2023 by which the Adjudicating Authority has allowed I.A. No. 1679 of 2023 filed by the Resolution Professional seeking exclusion of 262 days from the completion of Corporate Insolvency Resolution Process Period.
The Adjudicating Authority has allowed the said Application. The Appellant is aggrieved by the said order has come up in this Appeal.
We are of the view that in so far as the exclusion allowed by the Adjudicating Authority, the Appellant can not raise any grievance and in so far as it excludes the 262 days, does not warrant any interference.
It is submitted by Learned Counsel for the Appellant that there are certain observations in the Order which may prejudice the Appellant. We only observe that observations made in the Order were made in reference to the I.A. No. 1679 of 2023 and they need to be confined to the disposal of the said application.
With these observations, we dispose of the Appeal.