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Judgment
I.A. No. 2711 of 2022. This is an application praying for condonation of 11 days delay in filing the Appeal.
Ground taken in the Application is that Appellant received certified copy of the Impugned Order on 26th April, 2023 and thereafter certified copy of the I.A. was received on 30th May, 2023. Due to said reasons, delay has been caused.
Sufficient cause has been shown. Delay is condoned.
This Appeal has been filed against the Order dated 13th April, 2023 passed by the Adjudicating Authority rejecting I.A. No. 803 of 2023.
In the present case, Committee of Creditors has already taken a decision to file Liquidation Application on 15th December, 2021 thereafter an Application was filed by the Resolution Professional for liquidation which was not entertained by Order dated 19th December, 2022 on the ground that Application is not complete. Liberty was granted to the RP to file fresh application.
The Appellant before us has filed Resolution Plan which was not approved thereafter an application was filed praying for exclusion of 390 days from the Corporate Insolvency Resolution Process (CIRP in short) period which application has now been rejected.
Counsel for the Appellant submits that Appellant has given the Resolution Plan and still desirous to increase the amount.
We have heard the Appellant and perused the record.
The Adjudicating Authority has refused to exclude the period of 390 days from the CIRP Period noticing the fact that by order dated 19th December, 2022 liquidation application was rejected with liberty to file fresh application and instead of filing fresh application for liquidation, application for exclusion has been filed. We thus do not find any error in the order of the Adjudicating Authority rejecting I.A. No. 803 of 2023. No grounds made out to interfere with the Order. The Appeal is dismissed.