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Judgment
(Hybrid Mode)
Heard counsel for the appellant. In view of the order which we are proposing, no notice is issued to the respondent.
This appeal has been filed against an order dated 25.02.2026, which order reads as follows:
“I.A. 1544/2022 & I.A. 141/2025 Heard Ld. Counsel for the Respondent, matter is part heard. Arguments to continue on 13.04.2026 at 3:00 PM.
I.A. 3419/2022, I.A. 1629/2024 & I.A. (I.B.C.) 33811/2025 List these matters on 13.04.2026 at 3:00 PM.”
Learned counsel for the appellant submits that appeal has earlier come to this Court by filing Comp. App. (AT) (Ins.) No. 334/2026, which was disposed of on 18.02.2026, where in paragraph 2 following was directed:
“2.When the Adjudicating Authority is already hearing the Application, we see no reason to entertain the Appeal. Ld. Counsel for Appellant submitted that I.A. No 3381/MB/2025 has been filed for vacating the interim order which can be considered by the Adjudicating Authority on the next date. The matter having already fixed for 25/02/2026, we do not entertain the Appeal, however it is open for the Appellant to request the Adjudicating Authority to consider the I.A. No 3381/MB/2025 on the next date or decide the same as early as possible.”
It is submitted that the amount is to be distributed in the liquidation proceedings and on the objection filed by CFM Asset Reconstruction Pvt. Ltd., entire distribution has been held up. Appellant has already filed an application I.A.3381/2025 for vacating the order, which application is not being considered.
Learned counsel for the appellant submits that appellant has no objection even if the amount claimed by CFM Asset Reconstruction Pvt. Ltd. is kept separately. Appellant submits that appellant can propose interim arrangement to safeguard the interest of the CFM Asset Reconstruction Pvt. Ltd.
Be that as it may, the matter being already listed on 13.04.2026, we are of the view that appeal need not be entertained, however, we observe that adjudicating authority may consider the I.A.3381/2025 and other pending application so as to distribution which is held up may be proceeded further by working of any interim arrangement as deem fit by the adjudicating authority and pass appropriate order either on the next date or as expeditiously as possible.
Appeal is disposed of accordingly.