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Judgment
ORDER
Oral Judgment: Justice Sharad Kumar Sharma, Member (Judicial):
Despite repeated calls, none appears for the Appellant. But looking to the manner and the diligence with which the Company Appeal has been proceeded by the Appellant, we are constrained to proceed to decide the Company Appeal itself.
The Appellant, by filing the Appeal, has put a challenge to the impugned order of 28.03.2024. The documents filed show that the Appeal was e-filed before the Registry of this Appellate Tribunal only on 26.02.2026, and the Registry has reported that there is a delay of 670 days, and that the Appellant has not filed any Condone Delay Application seeking Condonation of delay, which was the defect that has been pointed out by the Registry vide its report of 07.03.2026. Owing to the fact that, and also as apparent from the records, the number of days of delay that has chanced in preferring the Appeal, being that of 670 days, cannot be condoned under any of the parameters prescribed under Section 61 of the I & B Code, 2016. As the delay in filing the Appeal would be falling outside of the ambit of the condonable period of delay as prescribed under the provisions of Section 61(2) of the Code, the Company Appeal (AT) (CH) (Ins) No. 191/2026, would stand dismissed on the ground of limitation.