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Judgment
Both the Appeals have been filed by the Appellant where prayer has been made for seeking direction to the Adjudicating Authority to decide IA Nos.403 and 405 of 2022 which have been filed by the Resolution Professional for liquidation of the Corporate Debtor on 30.04.2022. It is submitted that the applications are pending for a long period and Appellant has filed appeals being Company Appeal (AT) (Insolvency) Nos. 714 of 2023 and 715 of 2023 where this Appellate Tribunal on 29.05.2023 has made following observations in paragraph 2:-
2. Learned Counsel for the Appellant submits that an Application has been filed by the Resolution Professional for liquidation of the Corporate Debtor in April, 2022 which is pending consideration. The Adjudicating Authority had already fixed the matter on 09.06.2023, we see no reason to entertain these Appeals. We however observe that on next date or as early as possible the Adjudicating Authority shall consider and dispose off the application.
This Tribunal did not entertain the Appeal since the matter has already been fixed on 09.06.2023.
In this Appeal, Appellant has come up against the order dated 29.01.2024 where the Adjudicating Authority has directed the application to be listed on 05.03.2024. Liquidation application being pending since 30.04.2022 and this Tribunal having already made observations for deciding the applications on the next date or as early as possible, we are of the view that the adjudication applications being IA Nos.403 and 405 of 2022 has to be disposed of. Matter having fixed on 05.03.2024, we only observe that the Adjudicating Authority shall proceed to decide the applications on the next date or within the period of two months thereafter. Applications be decided in priority.