National Company Law Appellate Tribunal
Forech India Pvt. Ltd vs Edelweiss Assets Reconstruction ... on 23 November, 2017
NATIONAL COMPANY LAW APPELLATE TRIBUNAL
NEW DELHI
I.A. No. 853 of 2017
IN
Company Appeal (AT) (Insolvency) No. 202 of 2017
IN THE MATTER OF:
Forech India Pvt. Ltd. ...Appellant
Versus
Edelweiss Assets Reconstruction
Company Ltd. & anr. ...Respondents
Present:
For Appellant : Ms. Purti Marwaha and Ms. Henna George,
Advocates
For Respondent No. 1: Ms. Misha and Shri Shantanu Chaturvedi,
Advocates
ORDER
23.11.2017 This appeal has been preferred by 'Forech India Pvt. Ltd.' against order dated 7th August, 2017 passed by the Adjudicating Authority (National Company Law Tribunal), Principal Bench, New Delhi in C.A. NO. (IB) 197 (PB)/2017 whereby and whereunder the objection raised by the appellant has been rejected. The appeal has been preferred after delay of ten days with an application for condonation of delay.
On hearing the learned counsel for the parties and being satisfied with the ground shown in the application the delay of ten days in preferring this appeal is condoned. I.A. No. 853 /2017 stands disposed of.
[Justice S.J. Mukhopadhaya] Chairperson [ Justice Bansi Lal Bhat ] Member(Judicial) /ns/uk