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Judgment
These are applications praying for condonation of 20 days delay in filing of the appeal.
The order impugned was passed on 21.01.2025 and these appeals have been e-filed on 21.03.2025. Appellant applied for certified copy on 28.01.2025 which was ready on 05.02.2025 even after giving benefit of the period during which certified copy is under preparation, the appeal has been filed beyond the condonable period of 15 days.
Our jurisdiction to condone the delay is only limited to 15 days as per Section 61(2) proviso of the IBC. The applications praying to condone the delay of 20 days are beyond our jurisdiction, hence the delay condonation applications are rejected. Consequently, memo of appeals is also rejected.