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Judgment
ORDER
This Company Appeal, being Company Appeal (AT) (CH) (INS) No. 186 / 2026, is reported to be defective. But, looking to the nature of issue involved and particularly the stage at which the Company Appeal has been considered by us, the defects are directed to be overruled.
The Company Appeal has been preferred by the Appellant, being aggrieved as against the impugned order of 25.03.2025, as it was passed in IA (IBC) / 2265 / 2024, as preferred in MA (IBC) / 667 (CHE) / 2019 in CP (IB) / 1083 / 2018. Admittedly as per the records, the impugned order was passed on 25.03.2025 and the Company Appeal has been preferred before the Registry of this Tribunal only on 12.02.2026, where the report of the Registry is that there has chanced a delay of 283 days.
If we go through the records of the Company Appeal and particularly the impugned order, which has been annexed with the Company Appeal, the Certified copy of the order was made available to the Appellant on 07.04.2025 itself and we see no justification as assigned in the Application seeking condonation of 283 days of delay that has chanced in preferring the Appeal, as the Company Appeal was filed only on 12.02.2026.
Since the number of days of delay that has been sought to be condoned is much beyond the condonable period as prescribed under the statutes. Hence, the Condone Delay Application, being IA No. 542 / 2026 would stand rejected and as a consequence there too, the Company Appeal (AT) (CH) (INS) No. 186 / 2026 would too stand rejected on the ground of delay only.