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Judgment
(Hybrid Mode)
I.A. No. 1635 of 2026 This is an Application where Appellants prays for condonation of 17 days delay in filing the Appeal.
In Para 1(a), Appellant has made following prayers :
“a. Condone the delay of 17 days in filing the present appeal impugning the order dated 05.12.2025 passed by the Hon’ble Adjudicating Authority, National Company Law Tribunal, Ahmedabad Bench- II, Ahmedabad in I.A. NO. 730(AHM) of 2025 in I.A. NO. 1342(AHM) of 2023 filed in C.P. (IB) NO. – 334(AHM) OF 2022]”
The order impugned was passed on 05/12/2025, and this Appeal has been e-filed on 21/01/2026.
Ld. Counsel for Appellant sought to argue that order was uploaded on 08/12/2026, hence the limitation to be counted from 08/12/2026. Order having been delivered on 05/12/2025, limitation shall commence after delivery of the order and we are unable to accept the submission of the Appellant that limitation has to be counted from the date of uploading of the order.
Our jurisdiction to condone the delay is limited to 15 days as per Section 61(2) proviso. We thus are unable to condone the 17 days delay in filing the Appeal as prayed.
Application for Condonation of delay rejected. Memo of Appeal is also rejected.