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Judgment
Heard. This Appeal has been filed against order dated 02.12.2021 passed by the Adjudicating Authority (National Company Law Tribunal), New Delhi Court-IV in I.A. No. 4638/2021.
The Corporate Insolvency Resolution Process (CIRP) initiated against the Corporate Debtor by order dated 24.05.2021. Subsequently, an order passed on 10.08.2021 by the Adjudicating Authority directing the Corporate Debtor to cooperate with the Resolution Professional and handover the documents and possession of assets. An application for review of the said order was filed, which has been rejected by the impugned order.
An appeal has also been filed in this Appellate Tribunal against the order dated 24.05.2021 initiating the CIRP, which is said to be pending. There is no interim order in the said Appeal staying the process of CIRP.
On the Application filed by the Resolution Professional, the Adjudicating Authority rightly passed order on 10.08.2021 for handing over the possession of the assets to the Corporate Debtor and review of the said order has been rightly rejected by the impugned order. We do not see any good ground to entertain this Appeal. The Appeal is dismissed.