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Judgment
This appeal is filed against an impugned order dated 03.08.2026, passed by the Ld. Adjudicating Authority (National Company Law Tribunal, Mumbai Bench, Court III) in I.A. No. 995 of 2025 in C.P. (IB)4345(MB)/2019, where due to paucity of time, the matter could not be heard.
It is the submitted, earlier in Company Appeal (AT) (Insolvency) No. 749/2025 on 20.05.2025, the following order was passed:
“6.Appellant being the Assenting Financial Creditor has approved the plan. The grievance is with regard to distribution of amount amongst the Secured Financial Creditors, which according to the Appellant is engaging attention in IA No.995 of 2025 since his first charge has been reclassified as pari-pasu charge. It is submitted that Appellant has no grievance in so far as approval of the Resolution Plan and his grievance is limited to re-distribution, which is now engaging attention in IA No.995 of 2025. We are of the view that ends of justice be served in disposing the appeal with observation that plan approval order is not interfered with, however, the distribution shall abide by the decision of the Adjudicating Authority in IA No.995 of 2025. The Resolution Professional shall keep an amount of Rs.2,23,84,000/- in a separate interest bearing account, which shall abide by the decision of the Adjudicating Authority in IA No.995 of 2025. With above observations, Appeal is disposed of.”
It is submitted by the learned counsel for the appellant, I.A. No. 995/2025 is listed tomorrow i.e., on 16.10.2026 for hearing and application may be disposed of by giving the directions to the Ld. Adjudicating Authority to hear the said I.A. and to pass an appropriate order.
Considering the submissions, the appeal is disposed of by requesting the Ld. Adjudicating Authority to hear I.A. No. 995/2025 listed on 16.10.2026 and to dispose it of as expeditiously as possible.
With these observations, the appeal stands disposed of accordingly. Pending applications are also disposed of.